High Courts03 May 2024Dismissed
Achla Kapoor Vs The Disciplinary Authority Zonal Manager Punjab And Sind Bank & Anr.
Delhi High Court · (2024) 05 DEL CK 3957
Industrial Disputes Act, 1947-Section 11AConstitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 355 of 565
High Courts03 May 2024Allowed
Sandeep Vs The Principal DAV Public School & Ors
Delhi High Court · (2024) 05 DEL CK 3986
Right of Children to Free and Compulsory Education Act, 2009-Section 2(e), 2(n)(iv), 2(f), 12(1)(c), 12
High Courts03 May 2024Allowed
Deepak Raj Vs The Principal Apeejay School & Ors.
Delhi High Court · (2024) 05 DEL CK 3976
Right of Children to Free and Compulsory Education Act, 2009-Section 12(1)(c), 2(n)(iv), 2(d), 2(f)Constitution of India-Article 226CrPC-Section 482, 173
High Courts03 May 2024
Divyan Singh Through His Father Ajeet Singh Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 05 DEL CK 3992
High Courts03 May 2024Disposed Of
Sh. Dwarika Prasad Yadav Shiksha College Vs National Council of Teacher Education (NCTE)
Delhi High Court · (2024) 05 DEL CK 3974
High Courts03 May 2024Dismissed
Delhi Administration Vs Balak Ram
Delhi High Court · (2024) 05 DEL CK 4050
Prevention of Food Adulteration Act, 1954-Section 2(i)(ia), 2(ia)(a), 2(ia)(a)(m), 2(ia)(m), Proviso to Section 2(ia)(m), 7, 10(7), 13(1), 13(2), 16, 16(1)(a), 20Food Safety and Standards Act, 2006-Section 47(1)(c)Code of Criminal Procedure, 1973-Section 251, 313, 378, 386
High Courts03 May 2024Allowed
Barkat Hussain Vs Prabhas Nairain Misra (HUF) Thru Prabhas N. Misra
Delhi High Court · (2024) 05 DEL CK 4058
Cr.P.C.-Section 482, 251Negotiable Instruments Act, 1881-Section 138
High Courts03 May 2024Dismissed
M/S Tricolor India Schauspiel Pvt Ltd Vs Indian Oil Corporation Ltd. & Ors.
Delhi High Court · (2024) 05 DEL CK 4067
Public Procurement (Preference to Make in India), Order 2017
High Courts03 May 2024Dismissed
Raghavendra Krishnamurthy Ya La Kodu Vs State Of NCT Of Delhi Through Its Chief Secretary & Anr.
Delhi High Court · (2024) 05 DEL CK 3757
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2)Companies Act, 2013-Section 2(51), 2(60), 2(69), 2(94)
High Courts03 May 2024Disposed Of
Sonia Madan Vs Sanjeev Bisla
Delhi High Court · (2024) 05 DEL CK 3754
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 145(2)
High Courts03 May 2024
Juhi Mishra Vs State Of Nct & Ors.
Delhi High Court · (2024) 05 DEL CK 3711
Indian Succession Act, 1925-Section 276, 278, 63, 63 (a) & (b), 63(c)Indian Evidence Act, 1872-Section 68
High Courts03 May 2024Disposed Of
Ms Purnima Saini Vs BSES Rajdhani Power Limited
Delhi High Court · (2024) 05 DEL CK 3709
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), 12
High Courts03 May 2024Disposed Of
Amit Sood Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3684
Trade Marks Act, 1999-Section 57, 47, 9, 9(2)(a), 11, 11(3)(a), 11(10)(i), 18, 18(1), 92East Punjab Act, 1948CPC
High Courts03 May 2024
Maxwell Partnership Firm Regd Vs National Insurance Co Ltd & Anr.
Delhi High Court · (2024) 05 DEL CK 3679
Commercial Courts Act, 2015-Section 12APunjab and Haryana High Court Mediation Rules-Rule 12Delhi High Court Mediation Conciliation Rules-Rule 13
High Courts03 May 2024Disposed Of
Anil Madan Vs Assistant Collector, GR-II & Anr.
Delhi High Court · (2024) 05 DEL CK 3570
High Courts03 May 2024Disposed Of
M S Bharat Udyog Through Its Partner Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3569
High Courts03 May 2024Disposed Of
M/S Bioshield Lifesciences Private Limited & Ors. Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 3555
Constitution of India-Article 226, 227, 14Companies Act, 1956
High Courts03 May 2024Disposed Of
Army Welfare Housing Organisation Vs Halko Infraprojects & Anr.
Delhi High Court · (2024) 05 DEL CK 3491
Constitution of India-Article 226, 226(1), 226(2)Micro, Small and Medium Enterprises Development Act, 2006-Sections 15, 16, 17, 18, 18(3), 19Arbitration and Conciliation Act, 1996-Sections 65 to 81, 7(1), 34
High Courts03 May 2024Allowed
Garima Singh Vs New India Assurance Co Ltd & Ors.
Delhi High Court · (2024) 05 DEL CK 3488
High Courts03 May 2024Dismissed
H Vs The Union Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 3487
Medical Termination of Pregnancy Act-Section 3, 3(1), 3(2), 3(2)(a)(i), 3(2)(b), 3(2)(b)(i), 3(2B), 3(3), 5MTP Rules, 2003-Rule 3A(a)(i), 3BConstitution of India-Article 14, 19, 21