High Courts22 Apr 2024Disposed Of
Shachi Hata India Private Limited Vs GKW Retail Solutions Private Limited
Delhi High Court · (2024) 04 DEL CK 4297
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XVIII Rule 17, Section 151
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 379 of 565
High Courts22 Apr 2024Disposed Of
Rohit Manchanda & Anr. Vs Mohit Manchanda
Delhi High Court · (2024) 04 DEL CK 4295
Code of Civil Procedure, 1908-Order XXVI Rule 10A, XXVI Rule 10, VI Rule 17, Section 151Indian Evidence Act, 1872-Section 45, 68, 71Specific Relief Act, 1963-Section 14A
High Courts22 Apr 2024Allowed
Pushpa Vs Poonam Gupta
Delhi High Court · (2024) 04 DEL CK 4290
Constitution of India-Article 227CPC-Order VIII Rule 1, VII Rule 11
High Courts22 Apr 2024Dismissed
Vikash Kumar Vs NTPC Limited & Ors.
Delhi High Court · (2024) 04 DEL CK 4206
Code of Civil Procedure, 1908-Order XLVII Rule 1, Section 114, 151Constitution of India-Article 215, 137, 145, 136, 32Supreme Court Rules-Order 40, 40 Rule 1, 40 Rule 5, 47
High Courts22 Apr 2024Dismissed
PT Prasadi Lal Kakaji Teacher Training College Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 04 DEL CK 4567
National Council for Teacher Education Act, 1993-Section 1(3), 2(d), 2(h), 2(l), 3(4), 7(4), 12, 12A, 13, 13(3), 14, 14(1), 14(3), 14(3)(a), 14(3)(b), 14(6), 15, 15(1), 15(3), 16, 17, 17(1), 17(3), 18, 20, 20(1), 20(6), 21, 29(1), 30, 31, 32(2), 123, 179National Council for Teacher Education Rules, 1997-Rule 8, 9National Council for Teacher Education (Procedure for Recognition of Certain Categories of Institutions) Rules, 2006
High Courts22 Apr 2024Disposed Of
St. Stephen’s College Vs University Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 4176
Constitution of India-Article 30(1), 29(2), 29(1), 226, Part IIIKerala University Act, 1969-Sections 48 and 49
High Courts22 Apr 2024Disposed Of
Jiwesh Kumar & Ors. Vs Union Of India & Anr.
Delhi High Court · (2024) 04 DEL CK 4171
National Commission for Indian System of Medicine Act, 2020-Section 1(3), 15, 15(1), 15(3), 33, 47, 47(1), 58, 58(1), 59(2)Indian Medicine Central Council Act, 1970-Section 3, 17, 17(1)General Clauses Act-Section 6, 6(c)
High Courts22 Apr 2024Disposed Of
Raiganj Educare Teachers Training College (BED) Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 04 DEL CK 4156
High Courts22 Apr 2024Dismissed
Rashmi Gupta Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 4154
Constitution of India-Article 226
High Courts22 Apr 2024Disposed Of
Parul Singh Through Her Mother Babita Kumari Vs Directorate Of Education & Ors.
Delhi High Court · (2024) 04 DEL CK 4152
RTE Act
High Courts22 Apr 2024
Ankit Kumar Through His Father Shyam Sundar Kumar Vs Government Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4149
High Courts22 Apr 2024
Rajesh Sarbalia & Anr. Vs Satish Kumar Khosla & Anr.
Delhi High Court · (2024) 04 DEL CK 4147
NI Act-Section 138Court Fees Act, 1870-Section 16
High Courts22 Apr 2024Allowed
Mritunjoy Kumar Verma & Anr. Vs Central Warehousing Corporation & Anr.
Delhi High Court · (2024) 04 DEL CK 4113
Central Warehousing Corporation (Staff) Regulations, 1986-Regulation 21(ii)Warehousing Corporations Act, 1962-Section 6Right to Information Act, 2005
High Courts22 Apr 2024Dismissed
Akil Vs State (NCT Of Delhi)
Delhi High Court · (2024) 04 DEL CK 4111
Criminal Procedure Code-Section 374(2), 482, 161, 294, 313, 428Penal Code, 1860-Sections 489A, 489B, 489C, 489D, 489E, 28, 34, 120-B, 471, 474Indian Evidence Act, 1872-Section 106, 4
High Courts22 Apr 2024Disposed Of
Manoj Kumar Vs State
Delhi High Court · (2024) 04 DEL CK 4097
Code of Criminal Procedure, 1973-Section 374, 428, 313Indian Penal Code, 1860-Section 393, 398, 451, 397Arms Act-Sections 27, 54, 59
High Courts22 Apr 2024Dismissed
We, The People Of India Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4075
Constitution of India
High Courts22 Apr 2024Disposed Of
Karan S Thukral Vs The District & Sessions Judge & Ors.
Delhi High Court · (2024) 04 DEL CK 4072
e-Filing Rules of the High Court of Delhi, 2021Delhi High Court Rules and Orders-Rule 1A, 1B, 1C, 1 (Part F (A), Chapter 16, Volume IV)Destruction of the Records Act, 1917-Section 3
High Courts22 Apr 2024Disposed Of
Court On Its Own Motion Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 4068
High Courts22 Apr 2024Dismissed
Sachin Kumar Parolia Vs Rahul Rajan & Ors.
Delhi High Court · (2024) 04 DEL CK 4045
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141Companies Act, 2013
High Courts22 Apr 2024
Right Choice Marketing Solutions JLT & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4044
Code of Criminal Procedure, 1973-Section 4, 177, 182(1), 184, 220(1), 220, 482Negotiable Instruments Act, 1881-Section 1, 11, 12, 68, 69, 70, 72, 84, 92, 134, 135, 136, 137, 138, 142, 142(1)(b), 142(2), 155Negotiable Instruments (Amendment) Act, 2015