High Courts22 May 2024Disposed Of
Jagriti Jain Vs Principal District And Session Judge - North & Ors.
Delhi High Court · (2024) 05 DEL CK 0104
Negotiable Instruments Act, 1881 — Section 138
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 320 of 565
High Courts22 May 2024Disposed Of
Kumar Shashank Shekher Vs Election Commission Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 0103
Constitution of India, 1950 — Article 226, 227Registration of Electoral Rules, 1960 — Rule 20, 21, 21A, 22, 23(1), 23(3)Representation of the People Act, 1950 — Section 23(3)
High Courts22 May 2024Dismissed
Rippu Yadav Vs Returning Officer North East Delhi & Ors
Delhi High Court · (2024) 05 DEL CK 0102
Constitution of India, 1950 — Article 226, 327, 328, 329(b)Representation of the People Act, 1951 — Section 36(4), 80, 100, 105, 170
High Courts22 May 2024Disposed Of
M/S Divyam Real Estate Pvt Ltd Vs M/S M2k Entertainment Pvt Ltd
Delhi High Court · (2024) 05 DEL CK 0076
Arbitration and Conciliation Act, 1996 — Section 34Indian Contract Act, 1872 — Section 73, 74
High Courts21 May 2024Dismissed
Aviaxpert Pvt. Ltd. Vs AI Airport Services Ltd. & Ors.
Delhi High Court · (2024) 05 DEL CK 4187
High Courts21 May 2024Dismissed
Ankur Gupta Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4179
Constitution of India-Article 226Income Tax Act, 1961-Section 142(1)
High Courts21 May 2024Disposed Of
Chetan Puri & Anr. Vs Sunita Rekhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4178
Delhi High Court Act, 1966-Section 10CPC-Order XLIII Rule 1A
High Courts21 May 2024
Rajasthan Equestrain Association Vs Equestrian Federation Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4205
National Sports Development Code, 2011
High Courts21 May 2024Disposed Of
Maha Rashtra Apex Crop & Ltd Vs Purearth Infrastructure Ltd & Ors
Delhi High Court · (2024) 05 DEL CK 4242
High Courts21 May 2024Disposed Of
M.P. Singh & Ors. Vs Avinash Kaur Mehta & Anr.
Delhi High Court · (2024) 05 DEL CK 4241
High Courts21 May 2024Allowed
Mohammed Yunus Vs National Thermal Power Coorporation Ltd & Anr
Delhi High Court · (2024) 05 DEL CK 4306
Constitution of India, 1950-Article 226
High Courts21 May 2024Dismissed
Mohammad Inamul Haq Vs The University Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4302
Constitution of India-Article 226Karnataka Education Department Services (Department of Public Instructions) (Recruitment) Rules, 1967 as amended in 2001-Entry 66
High Courts21 May 2024Disposed Of
Rahul Kumar Maurya Vs Indian Railway Finance Corporation Ltd
Delhi High Court · (2024) 05 DEL CK 4298
Constitution of India-Article 226CDA Rules-Rule 21, 21(1), 21(1)(a), 21(1)(b), 21(1)(c)
High Courts21 May 2024
Seagate Technology LLC Vs Daichi International
Delhi High Court · (2024) 05 DEL CK 4377
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 4, XXIII Rule 3Trade Marks Act, 1999-Section 2(i), 2(1)(za), 29, 29(1), 29(6), 30, 30(3), 30(3)(b), 30(4), 103European Union Trade Mark Regulations-Article 9, 9(2)(a)
High Courts21 May 2024Allowed
Honeywell International Inc Vs The Controller Of Patents
Delhi High Court · (2024) 05 DEL CK 4378
Patents Act, 1970-Section 117A, 2(1)(ja), 3(d), 3(e), 59, 59(1)Patent Rules, 2003-Rule 129
High Courts21 May 2024
Rajan Kumar @ Ashu Chauhan Vs State Of N.C.T Of Delhi
Delhi High Court · 2021 INSC 598
Code of Criminal Procedure, 1973-Section 438, 164, 82, 439(2), 110(g)Indian Penal Code, 1860-Section 323, 325, 341, 506, 509, 378, 452, 147, 148, 149, 34, 379, 354, 447, 420, 406, 120B, 354B, 129B, 188Arms Act, 1959-Section 30
High Courts21 May 2024Dismissed
State Vs Mohd Nazeem
Delhi High Court · (2024) 05 DEL CK 4422
Protection of Children from Sexual Offences Act, 2012-Section 6Cr.P.C-Section 164
High Courts21 May 2024Disposed Of
Prince Anand & Anr. Vs State of NCT of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4418
High Courts21 May 2024Allowed
Diocese Of Delhi-CNI Vs Mr. Deepak Martin Caleb
Delhi High Court · (2024) 05 DEL CK 4106
Code of Civil Procedure, 1908-Order XXII Rule 3, I Rule 10, XII Rule 1, 22, Rule 1 of Order 22Specific Relief Act, 1963-Section 38Transfer of Property Act
High Courts21 May 2024Disposed Of
M/s Mitmilan Enterprises Vs M/s Ravindra Dyechem Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 4104
Companies Act, 1956-Section 481, 454, 446, 481 (1)