High Courts06 May 2024Disposed Of
Om Prakash Biswas Vs Dedicated Freight Corridor Corporation Of India Limited
Delhi High Court · (2024) 05 DEL CK 4325
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 352 of 565
High Courts06 May 2024Disposed Of
Anushi Arora Vs Managing Committee Maxfort School Dwarka Sector 7 New Delhi 110075 & Anr.
Delhi High Court · (2024) 05 DEL CK 4324
Constitution of India-Article 226Payment of Gratuity Act, 1972
High Courts06 May 2024Allowed
Informa Markets India Private Limited Vs M/S 4Pinfotech & Anr.
Delhi High Court · (2024) 05 DEL CK 4376
Copyright Act, 1957-Section 50, 2(1)(o), 13, 17, 51, 52, Chapter X, 44, 45, proviso to Section 45, 45(1), 48, 13(1)(a), 2(y), 14, 16Copyright Rules, 2013-Chapter XIII, Rule 70, 70(6), 70(7), 70(9), 70(10), 70(11), 70(12)Trade Marks Act, 1999-Section 3
High Courts06 May 2024Disposed Of
Ammar Abdul Rahiman Vs National Investigation Agency
Delhi High Court · (2024) 05 DEL CK 4390
Indian Penal Code-Section 120BUnlawful Activities (Prevention) Act, 1967-Section 2(o), 3, 10, 13, 15, 16, 17, 18, 18-B, 20, 38, 39, 43-D(5)Indian Evidence Act-Section 27
High Courts06 May 2024Disposed Of
IFFCO-Tokio General Insurance Company Ltd. Vs Nupur Singh & Ors.
Delhi High Court · (2024) 05 DEL CK 4119
Motor Vehicles Act, 1988-Section 173, 166, 140, 2(9), 2(30), 2(10)IPC-Sections 279, 337, 304ACivil Procedure Code, 1908-Order I Rule 10, 14 Rule 5
High Courts06 May 2024Disposed Of
Commissioner Of Customs Vs Naresh Chandan
Delhi High Court · (2024) 05 DEL CK 4454
High Courts06 May 2024Disposed Of
Commissioner Of Customs Vs Balaji Exports
Delhi High Court · (2024) 05 DEL CK 4451
High Courts06 May 2024Disposed Of
Rajesh Dhamija & Ors. Vs Inder Kumar Dhamija & Ors.
Delhi High Court · (2024) 05 DEL CK 4471
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order VII Rule 11, VIII Rule 1A, XI Rule 2 & 14, XVIII Rule 17Benami Transactions (Prohibitions) Act, 1988
High Courts06 May 2024Dismissed
Dinesh Chandra Gupta Vs Tajinder Pal Singh & Anr.
Delhi High Court · (2024) 05 DEL CK 4470
Limitation Act-Section 5, Article 124Constitution of India-Article 227CPC-Section 114, Order XLVII Rule 1 & 2, 151, XLI Rule 17, XLVII Rule 1
High Courts06 May 2024Disposed Of
Firoz Ansari & Ors. Vs State Of NCT Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3861
Code of Criminal Procedure, 1973-Section 482, 82, 83IPC-Sections 498A, 406, 174A, 34Dowry Prohibition Act, 1961-Section 4
High Courts06 May 2024Disposed Of
Deepak Bhatla & Ors. Vs State & Anr.
Delhi High Court · (2024) 05 DEL CK 3858
Code of Criminal Procedure, 1973-Section 482, 82IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts06 May 2024Disposed Of
Manish Kumar & Ors. Vs The State (N.C.T. Of Delhi) & Anr.
Delhi High Court · (2024) 05 DEL CK 3855
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts06 May 2024Disposed Of
Rajan Kashyap Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3854
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 34Hindu Marriage Act-Section 13B(2)
High Courts06 May 2024Dismissed
Delhi MSW Solutions Limited (DMSWSL) Vs The Deputy Labour Commissioner (Central) & Ors
Delhi High Court · (2024) 05 DEL CK 3950
Constitution of India-Articles 226, 227, 14, 16, 39(d), 141, 142Contract Labour (Regulation & Abolition) Act, 1970-Sections 2(c), 2(e), 2(g), 7, 7(2), 12, 13, 21, 21(4)Contract Labour (Regulation and Abolition) Central Rules, 1971-Rule 25(2)(v)(a), 25(2)(v), 25(v)(a)
High Courts06 May 2024Dismissed
Azad Singh Negi Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3928
Constitution of India-Article 226, 227
High Courts06 May 2024Dismissed
Ashwani Joseph Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3926
Constitution of India-Article 226, 227
High Courts06 May 2024Dismissed
Vijay Singh Bhakuni Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3924
Constitution of India-Article 226, 227
High Courts06 May 2024Dismissed
Ankit Mishra & Anr. Vs Santosh Sharma & Ors.
Delhi High Court · (2024) 05 DEL CK 3990
Indian Penal Code, 1860-Section 156(3)Code of Civil Procedure, 1908-Section 47, 471, 151, 35-A, 60, Order I, II, VII Rule 11, X Rule 10, XI Rule 14, XXI Rule 2, XXI Rule 11, XXI Rule 22, XXI Rule 35, XXI Rule 97, XXI Rule 98(2), XXI Rule 99, XXI Rule 100, XXI Rule 101, XXI Rules 97 to 103, XL Rule 1, XLVII Rule 58, XLVII Rule 97, XLVII Rules 97 to 103Constitution of India-Article 25
High Courts06 May 2024Dismissed
Hardeep Vs University Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 3995
Constitution of India-Article 19(1)(a), 25, 26, 226Trademarks Act, 1999National Green Tribunal Act, 2010
High Courts06 May 2024Allowed
Roopam Sadh Vs Jawaharlal Nehru University & Ors.
Delhi High Court · (2024) 05 DEL CK 3996