High Courts02 May 2024Dismissed
Union Of India Vs M/s Mahesh Edible Oil Industries Ltd
Delhi High Court · (2024) 05 DEL CK 3799
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, proviso to Section 34(3)Limitation Act, 1963-Section 14
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 359 of 565
High Courts02 May 2024Dismissed
Stephen Vs NCB & Anr.
Delhi High Court · (2024) 05 DEL CK 3465
NDPS Act-Sections 23, 23(c), 28, 29Foreigners Act, 1946-Section 3(2)(e)Foreigners Order, 1948-11(2)
High Courts02 May 2024Dismissed
Kunwar Divyansh Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3460
Constitution of India-Article 14, 233(1), 19(1)(g)K.E.R.-Rule 2-A(5), 9, 11, 17, Chapter V
High Courts02 May 2024Disposed Of
Shoaib Alam @ Bobby Vs State (NCT Of Delhi)
Delhi High Court · (2024) 05 DEL CK 3458
Code of Criminal Procedure, 1973-Section 439, 161, 164, 437(2), 439(1), 437(1)Indian Penal Code, 1860-Sections 365, 302, 201, 34, 147, 148, 149, 436, 153-A, 505, 120-BUnlawful Activities (Prevention) Act, 1967-Sections 13, 16, 17, 18, 43-D(5)
High Courts02 May 2024Allowed
Pradeep Sahu Vs Jawahar Lal Nehru University & Anr.
Delhi High Court · (2024) 05 DEL CK 3450
High Courts02 May 2024
Ritz Theatre Private Limited Vs Ramesh Chandra
Delhi High Court · (2024) 05 DEL CK 3449
Constitution of India-Articles 226 and 227Payment of Wages Act, 1936Industrial Disputes Act, 1947-proviso to Section 25 FFF(1), Section 25F, 25F(a), 25F(b), 25FFF
High Courts02 May 2024Allowed
Kanhaiya Manjhi & Ors. Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 3423
Constitution of India-Article 226Delhi School Education Act & RulesDelhi School Education Rules, 1973-Rule 47, sub-rules (1), (2), (3) and (4) of Rule 47
High Courts02 May 2024Dismissed
Rajat (Minor) Through His Father And Natural Gurdian Shri Vikas Vs Secretary, Minisrty Of Social Justice & Empowerment Government Of India & Anr
Delhi High Court · (2024) 05 DEL CK 0214
Constitution of India, 1950 — Article 226
High Courts02 May 2024Dismissed
Ritz Theatre Private Limited Vs Ramesh Chandra
Delhi High Court · (2024) 05 DEL CK 0202
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25F(a), 25F(b), 25FFF, 25(FFF)(1)
High Courts02 May 2024Disposed Of
Lal Bahadur Vs State (Gnct Of Delhi)
Delhi High Court · (2024) 05 DEL CK 0201
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1210(iv), 1211, 1212Code of Criminal Procedure, 1973 — Section 482
High Courts02 May 2024Disposed Of
Om Kumar & Ors. Vs State (Nct Of Delhi) & Ors
Delhi High Court · (2024) 05 DEL CK 0200
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 354, 452, 506
High Courts02 May 2024Disposed Of
Deepak @ Sunny Vs State Nct Of Delhi & Anr
Delhi High Court · (2024) 05 DEL CK 0199
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498AHindu Marriage Act, 1955 — Section 13B(1)
High Courts02 May 2024Disposed Of
Gulzar Ahmed & Ors Vs State Nct Of Delhi And Anr
Delhi High Court · (2024) 05 DEL CK 0198
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498ADowry Prohibition Act, 1961 — Section 4
High Courts02 May 2024Dismissed
Govt Of Nct Of Delhi And Anr. Vs Prabhjot Singh Dhillon
Delhi High Court · (2024) 05 DEL CK 0197
Delhi School Education Rules, 1973 — Rule 118, 120(1)(d)(iv), 121(2)Right to Information Act, 2005 — Section 18, 20
High Courts02 May 2024Dismissed
Delhi Gymnastics Association Vs Gymnastics Federation Of India & Ors
Delhi High Court · (2024) 05 DEL CK 0196
Constitution of India, 1950 — Article 226
High Courts02 May 2024Disposed Of
Sanjay Kaushik Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2024) 05 DEL CK 0195
Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 46(4), 482
High Courts02 May 2024Dismissed
Kunwar Divyansh Singh Vs Union Of India And Ors.
Delhi High Court · (2024) 05 DEL CK 0194
Constitution of India, 1950 — Article 14, 19(1)(g), 233(1)
High Courts02 May 2024Allowed
Pradeep Sahu Vs Jawahar Lal Nehru University & Anr.
Delhi High Court · (2024) 05 DEL CK 0193
High Courts02 May 2024Allowed
Adavya Arya Through His Father Manish Vs Directorate Of Education & Anr
Delhi High Court · (2024) 05 DEL CK 0192
High Courts02 May 2024Dismissed
Adarsh Teotia Vs Netra Institute Of Geoinformatics Management And Technologies Foundation And Ors.
Delhi High Court · (2024) 05 DEL CK 0189
Constitution of India, 1950 — Article 226