High Courts21 May 2024Dismissed
The Oriental Insurance Co. Ltd. Vs Smt Yogita Devi & Ors.
Delhi High Court · (2024) 05 DEL CK 4101
Motor Vehicles Act, 1988-Section 173
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 321 of 565
High Courts21 May 2024Dismissed
Mahavir Gupta & Anr. Vs Darshan Gupta & Anr.
Delhi High Court · (2024) 05 DEL CK 4416
The Code of Civil Procedure, 1908-Section 24
High Courts21 May 2024Disposed Of
Samsung India Electronics Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4445
CGST / DGST Act & Rules, 2017-Section 66, 73(7), 73(9), 75(3)
High Courts21 May 2024Disposed Of
Maa Padmawati Lamination Through Its Proprietor Mr Ankur Jain Vs Commissioner Delhi Goods And Service Tax & Ors.
Delhi High Court · (2024) 05 DEL CK 4442
High Courts21 May 2024Disposed Of
M/S Unique Sales Vs Principal Commissioner Of Department Of Trade And Taxes, Government Of NCT Of Delhi
Delhi High Court · (2024) 05 DEL CK 4439
High Courts21 May 2024Disposed Of
Savinder Sharma Vs Director General Directorate Of Revenue Intelligence & Ors.
Delhi High Court · (2024) 05 DEL CK 4438
High Courts21 May 2024Dismissed
Birender Chaudhary Vs Kanwal Chaudhary & Ors.
Delhi High Court · (2024) 05 DEL CK 4436
Civil Procedure Code-Order XXXIX Rule 2A, XXXIX Rule 1 & 2
High Courts21 May 2024
Mohammad Areesh Saifi Through His Father Mohammad Arif Saifi Vs Directorate Of Education & Anr
Delhi High Court · (2024) 05 DEL CK 4484
Right of Children to Free and Compulsory Education Act, 2009-Section 2(e), 12(1)(c) and the proviso thereto, 2(n)(iv)
High Courts21 May 2024Disposed Of
Manish Sisodia Vs Directorate Of Enforcement
Delhi High Court · (2024) 05 DEL CK 4483
Code of Criminal Procedure, 1973-Section 154, 161, 161(3), 164, 167, 173, 173(5), 173(6), 200, 202, 204, 207, 208, 267, 436A, 439, 91Indian Penal Code, 1860-Sections 120B, 477APrevention of Corruption Act, 1988-Sections 7, 7A, 8
High Courts21 May 2024Dismissed
National Highways Authority Of India Vs MS IJM Gayatri JV
Delhi High Court · (2024) 05 DEL CK 4481
Arbitration and Conciliation Act, 1996-Section 34, 38(2), 39, 39(2), 14, Fourth ScheduleDelhi Rent Control Act
High Courts21 May 2024Allowed
Master Piyush Saha & Anr. Vs Maharaja Agrasen Adarsh Vidyalaya School & Anr.
Delhi High Court · (2024) 05 DEL CK 4480
Right of Children to Free and Compulsory Education Act, 2009-Section 2(e), 12(1)(c) and the proviso thereto, 2(n)(iv)
High Courts21 May 2024Disposed Of
Nepal Singh Vs Indraprastha Power Generation Co Ltd
Delhi High Court · (2024) 05 DEL CK 3876
Arbitration and Conciliation Act, 1996-Section 11(6), 8, 12
High Courts21 May 2024Disposed Of
DSC Limited Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 3870
Arbitration and Conciliation Act, 1996-Section 29-A
High Courts21 May 2024Dismissed
Punjab National Bank Vs Kartar Singh
Delhi High Court · (2024) 05 DEL CK 3918
Constitution of India-Article 226, 227, 136Industrial Disputes Act, 1947-Section 11A, 33, 17B
High Courts21 May 2024Dismissed
India Tourism Deveopment Corporation Limited Vs Ashok Kumar
Delhi High Court · (2024) 05 DEL CK 3909
Constitution of India-Articles 226, 227, 14Minimum Wages Act, 1948Industrial Disputes Act, 1947-Section 2-A, 2(k)
High Courts21 May 2024Disposed Of
Dr Prasuna Chiluka Vs National Board Of Examinations & Anr.
Delhi High Court · (2024) 05 DEL CK 3965
Leave Rules-Rule 5, 6Imports & Exports (Control) Act, 1947-Section 4-MIndustries (Development & Regulation) Act, 1951-Section 18-AA
High Courts21 May 2024Allowed
Shrishti Kumari Through Her Next Friend And Natural Father Mr. Santosh Kumar Vs Jawahar Navodaya Vidyalaya & Ors.
Delhi High Court · (2024) 05 DEL CK 4025
Constitution of India-Article 14
High Courts21 May 2024
Master Vansh Rathor Vs Maharaja Agrasen Model School & Anr.
Delhi High Court · (2024) 05 DEL CK 4027
RTE Act-second proviso to Section 12(2)
High Courts21 May 2024Disposed Of
Indira Gandhi Teachers Training College Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 05 DEL CK 4028
National Council for Teachers Education (Recognition Norms and Procedure) Regulations 2014-Regulation 5
High Courts21 May 2024Allowed
Sherawali Developers LLP Vs M/s Majesty Homes & Ors.
Delhi High Court · (2024) 05 DEL CK 4031
Code of Civil Procedure (CPC)-Section 24, 24(1)(b)(ii), Order VII Rule 10Commercial Courts Act-Section 12-A