High Courts20 May 2024Disposed Of
State Of Haryana Vs Bhagwan Mahaveer College Of Engg. And Management & Anr.
Delhi High Court · (2024) 05 DEL CK 4030
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 325 of 565
High Courts20 May 2024
M/S Dhawan Box Sheet Containers Pvt. Ltd. Vs M/S Shreyansh Healthcare Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 4018
Arbitration and Conciliation Act, 1996-Section 7, 7(4)(c), 8, 9, 11, 11(5), 11(6), 12, 34IBC
High Courts20 May 2024
We, The People Of India Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4084
Code of Civil Procedure (CPC), 1908-Section 151
High Courts20 May 2024Dismissed
The Directorate Of Revenue Intelligence Vs Dev Singh & Anr.
Delhi High Court · (2024) 05 DEL CK 3729
Code of Criminal Procedure, 1973-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 37
High Courts20 May 2024
Ms. Amaara Dalmia (Minor) & Ors. Vs Mrs. Mridula Dalmia & Ors.
Delhi High Court · (2024) 05 DEL CK 3772
CPC-Order VI Rule 17, I Rule 10, Section 151, XXXIX Rules 1 & 2
High Courts20 May 2024Allowed
M/s Pragati Construction Consultants Vs Union Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 3773
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), 12
High Courts20 May 2024Disposed Of
Aditya Birla Finance Limited Vs Adi Lakshmi Traders & Ors.
Delhi High Court · (2024) 05 DEL CK 3776
Arbitration and Conciliation Act, 1996-Section 11(5), 9, 12(1), 12(5), 12
High Courts20 May 2024Disposed Of
M/s Nitya Nand And Sons Contractors Pvt. Ltd. Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 3778
Arbitration and Conciliation Act, 1996-Section 11, 12(1), 12(5), Fourth Schedule
High Courts20 May 2024Disposed Of
Amar Singh Bhatia & Anr. Vs Sir Ganga Ram Hospital & Ors.
Delhi High Court · (2024) 05 DEL CK 3675
Transplantation of Human Organs and Tissues Act, 1994Transplantation of Human Organs and Tissues Rules, 2014-Rule 10, 11, 23, 33, Form 20
High Courts20 May 2024Disposed Of
Sh Sanjeev Soni & Anr. Vs Smt Kamla Kapur & Ors.
Delhi High Court · (2024) 05 DEL CK 3664
CPC-Order XII Rule 6, Section 10Senior Citizens ActLimitation Act-Article 136, 137
High Courts20 May 2024Disposed Of
Chander Kanta Pathak Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 3662
Indian Succession Act, 1925-Section 276Indian Evidence Act-Section 68
High Courts20 May 2024
Sh. Kulbhushan Chawla & Ors. Vs Smt. Veena Chawla & Ors.
Delhi High Court · (2024) 05 DEL CK 3660
CPC-Order I Rule 10(2)
High Courts20 May 2024Allowed
Mohit S Ichhpuniani & Anr. Vs Aman S Ichhpuniani
Delhi High Court · (2024) 05 DEL CK 3657
CPC-Order VIII Rule 1A (3), XII Rule 6
High Courts20 May 2024Disposed Of
Kulbhushan Chawla & Ors. Vs Kamla Devi Chawla & Ors.
Delhi High Court · (2024) 05 DEL CK 3656
High Courts20 May 2024Disposed Of
M/s. Umang Realtech Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3567
Central Goods and Services Tax Act, 2017-Section 73, 75(4), 73(9), 75(3)
High Courts20 May 2024Disposed Of
Ravi Parkash Goel, Proprietor Of M/s. Gopish Pharma Vs Sales Tax Officer Class II/AVATO, Ward 71, Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3562
Central Goods and Services Tax Act, 2017-Section 29(2), 29
High Courts20 May 2024Disposed Of
Rajesh Garg Vs Commissioner (State Tax) & Ors.
Delhi High Court · (2024) 05 DEL CK 3561
Central Goods and Services Tax Act, 2017-Section 74, 75(3)
High Courts20 May 2024Disposed Of
Hanifa Qureshi Vs The State (NCT Of Delhi)
Delhi High Court · (2024) 05 DEL CK 3510
Code of Criminal Procedure, 1973-Section 438, 482, 164Indian Penal Code, 1860-Sections 376, 498A, 506, 34
High Courts20 May 2024Dismissed
Ashok Kumar Verma Vs Arvind Kumar Sharma
Delhi High Court · (2024) 05 DEL CK 3630
RTI Act-Section 20
High Courts20 May 2024Dismissed
Khajan Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3852
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 2(k), 9, 11, 13, 13(2), 13(3), 13(4), 14, 17, 18, 18(1), 29(k)CCS (CCA) Rules-Rule 14, 14(2), 15, 15(2), 15(3), 15(3)(b), 15(4), 15(5), 15(6), 22, 23, 24Constitution of India-Article 226, 235, 309