COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 339 of 565

High Courts13 May 2024Dismissed

Umed Singh Vs Election Commission Of India

Delhi High Court · (2024) 05 DEL CK 4152

Election Symbols (Reservation and Allotment) Order, 1968-Clause 13, 15General Clauses Act, 1897-Section 21Code of Civil Procedure, 1908-Order 39 Rule 1 & 2

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High Courts13 May 2024Disposed Of

Rekha & Ors. Vs Govt Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 05 DEL CK 4150

Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993Prohibition of Employment as Manual Scavengers and Their Rehabilitation Act, 2013-Sections 11, 12, Chapter IVContract Labour (Prohibition and Regulation Act), 1970

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High Courts13 May 2024Dismissed

Dagaji Bapu Grape Growers Co-Operative Society Ltd. & Anr. Vs District Magistrate (South East), Returning Officer, NAFED & Ors.

Delhi High Court · (2024) 05 DEL CK 4163

Maharashtra Co-operative Societies Act, 1960-Section 103(3)

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High Courts13 May 2024Disposed Of

SCS Enterprise Vs The Fishery Animal Husbandary And Dairying Department

Delhi High Court · (2024) 05 DEL CK 4160

Constitution of India-Article 226

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High Courts13 May 2024Dismissed

Union Of India & Anr. Vs Gabbar Singh Meena

Delhi High Court · (2024) 05 DEL CK 4225

Constitution of India-Articles 226 and 227

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High Courts13 May 2024Dismissed

Babu Lal Vs Vichitra Virya & Ors.

Delhi High Court · (2024) 05 DEL CK 4229

CPC-Section 151Cr.P.C.-Section 91

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High Courts13 May 2024Disposed Of

Shagun Dhingra Vs CL Bhalla Dayanand Model School & Ors.

Delhi High Court · (2024) 05 DEL CK 4259

Contempt of Courts Act, 1971-Section 2(b)Limitation Act, 1963Constitution of India-Article 226

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High Courts13 May 2024Disposed Of

Manisha Sharma Vs Vidya Bhawan Girls Senior Secondary School & Anr.

Delhi High Court · (2024) 05 DEL CK 4319

Constitution of India-Article 226, 136DSER 1973-Rule 121Industrial Disputes Act, 1947-Section 11-A

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High Courts13 May 2024Allowed

Mr. Sanjay Kumar Vs Hans Raj College & Anr.

Delhi High Court · (2024) 05 DEL CK 4315

Constitution of India-Article 226

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High Courts13 May 2024Dismissed

Sanjay Kumar Vs University Of Delhi & Ors.

Delhi High Court · (2024) 05 DEL CK 4311

Constitution of India-Article 226NTE Rules, 2008-Rule 6(ii), 6(ix)(b)

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High Courts13 May 2024Dismissed

Nem Chand Jain Vs Sanjay Kumar Jain & Anr.

Delhi High Court · (2024) 05 DEL CK 4396

Delhi Rent Control Act-Section 14(1)(e), 14A, 14B, 14C, 14D, 25B, 25B(8)Code of Civil Procedure-Section 115

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High Courts13 May 2024Disposed Of

Vipin & Ors. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 3884

Code of Criminal Procedure, 1973-Section 482IPC-Sections 308, 34, 365, 323, 341

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High Courts13 May 2024Disposed Of

Ashish Kumar & Ors. Vs State Nct Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 3887

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Sections 3, 4

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High Courts13 May 2024Disposed Of

Kumar Abhishek & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 3888

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34Hindu Marriage Act-Section 13B(2)

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High Courts13 May 2024Disposed Of

Sandeep Kumar & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 3890

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406Hindu Marriage Act-Section 13B(2)

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High Courts13 May 2024Disposed Of

Yogesh & Ors. Vs State Of Govt Of NCT Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 3891

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34

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High Courts13 May 2024Disposed Of

Vicky & Ors. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 3892

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34

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High Courts13 May 2024Allowed

Group 4 Securities Guarding Ltd. Vs Secy. Labour, Govt. Of NCT Of Delhi

Delhi High Court · (2024) 05 DEL CK 3955

Payment of Bonus Act, 1965-Section 2(21), 4, 5, 6, 7, 10, 11, 12, 31A, 34Minimum Wages Act, 1948-Section 2(h), 4Industrial Disputes Act, 1947-Section 2(k), 2(rr)

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High Courts13 May 2024Dismissed

Sunil Puri Vs M/s. Thakkar Manpower Services Pvt. Ltd.

Delhi High Court · (2024) 05 DEL CK 3923

Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25F

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High Courts13 May 2024Allowed

National Law University Delhi Vs Lakhmi Chand & Anr.

Delhi High Court · (2024) 05 DEL CK 3998

Industrial Disputes Act, 1947-Section 25FCPC-Order XLI Rules 4, 22 and 33; Section 35-AConstitution of India-Article 226, 227

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