High Courts21 May 2024Dismissed
Aviaxpert Pvt. Ltd. Vs AI Airport Services Ltd. & Ors
Delhi High Court · (2024) 05 DEL CK 0117
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 323 of 565
High Courts21 May 2024Disposed Of
Chetan Puri And Anr Vs Sunita Rekhi And Ors
Delhi High Court · (2024) 05 DEL CK 0116
Code of Civil Procedure, 1908 — Section 151, Order 43 Rule 1ADelhi High Court Act, 1966 — Section 10
High Courts21 May 2024Disposed Of
DSC Limited Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 0115
Arbitration and Conciliation Act, 1996 — Section 29A
High Courts21 May 2024Disposed Of
Indira Gandhi Teachers Training College Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 05 DEL CK 0114
High Courts21 May 2024Dismissed
Naresh Kumar Vs Union Of India And Ors
Delhi High Court · (2024) 05 DEL CK 0113
Pension Regulations for the Indian Air Force, 1961 — Rule 153
High Courts20 May 2024Dismissed
Apeejay School, Sheikh Sarai Vs Deepak Raj & Anr.
Delhi High Court · (2024) 05 DEL CK 4190
Letters Patent of the then High Court of Judicature at Lahore-Clause XRight of Children to Free and Compulsory Education Act, 2009
High Courts20 May 2024Dismissed
Mr. Ajay Jain Vs Registrar Of Cooperative Societies, Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4183
Constitution of India-Article 226Delhi Co-operative Society Rules, 2007-Rule 124(5)
High Courts20 May 2024Disposed Of
UP State Bridge Corporation Limited Vs National Highways And Infrastructure Development Corporation Limited
Delhi High Court · (2024) 05 DEL CK 4180
Arbitration and Conciliation Act, 1996-Section 9
High Courts20 May 2024Disposed Of
Shree Hanumant Dharmik Ramleela Committee Regd & Anr. Vs Delhi Development Authority & Ors.
Delhi High Court · (2024) 05 DEL CK 4213
High Courts20 May 2024Dismissed
Atul Kumar & Ors. Vs The Chief Secretary & Ors.
Delhi High Court · (2024) 05 DEL CK 4217
Constitution of India-Articles 226 and 227
High Courts20 May 2024Disposed Of
Surjan Singh Risal Singh Memorial Education Society Vs Delhi Development Authority & Anr.
Delhi High Court · (2024) 05 DEL CK 4245
DLR Act
High Courts20 May 2024Disposed Of
Shri Rishabh Garg Vs The HDFC Bank Ltd & Ors.
Delhi High Court · (2024) 05 DEL CK 4243
High Courts20 May 2024Dismissed
Yunus Khan Vs State NCT Of Delhi
Delhi High Court · (2024) 05 DEL CK 4269
NDPS Act-Section 21(c), 25, 29, 37, 41(2), 42, 42(2), 50, 52ACr.P.C.-Section 161, 165, 439Evidence Act-Section 25, 26
High Courts20 May 2024Dismissed
Mohammad Asif Rameez Daudi Vs Observer Of Embassy Of India, Riyadh For International Indian Schools & Ors.
Delhi High Court · (2024) 05 DEL CK 4308
Constitution of India-Article 226, 227Code of Civil Procedure-Section 20(c)
High Courts20 May 2024Disposed Of
Ms. Adib Fatema Nomani Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4301
Constitution of India, 1950-Article 226CCS (Leave) Rules, 1972-Rule 39CCPC-Section 151
High Courts20 May 2024Disposed Of
Ramphal & Ors. Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4300
CPC, 1908-Section 151
High Courts20 May 2024Allowed
Shradha Surana Vs Narcotics Control Bureau & Anr.
Delhi High Court · (2024) 05 DEL CK 4360
Code of Criminal Procedure, 1973-Section 439, 436ANarcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(ii)(b), 21(a), 22(b), 22(c), 23(c), 27A, 29, 37, 42, 53, 67Evidence Act-Section 25
High Courts20 May 2024Allowed
Sanjay Khatri Vs State Of Nct Of Delhi
Delhi High Court · (2024) 05 DEL CK 4362
Code of Criminal Procedure, 1973-Section 438, 164Indian Penal Code, 1860-Section 354, 354B, 506(II), 498AProtection of Children from Sexual Offences Act, 2012-Section 10, 29, 3, 5, 7, 9
High Courts20 May 2024Allowed
Ashok Kumar @ Viney Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2024) 05 DEL CK 4365
Code of Criminal Procedure, 1973-Section 439Indian Penal Code 1860-Sections 302/34Arms Act 1959-Sections 25/27
High Courts20 May 2024Dismissed
Vishal @ Golu Vs State NCT Of Delhi
Delhi High Court · (2024) 05 DEL CK 4340
Code of Criminal Procedure, 1973-Section 397, 167(2), clause (a)(ii) of the proviso to Section 167(2), Explanation I to Section 167(2), Chapter XXXIIINarcotic and Psychotropic Substances Act, 1985-Sections 19, 21, 24, 29, 27A, 36A(4), 61Constitution of India-Article 21