High Courts10 Apr 2024
Mallcom (India) Limited Vs Shanti Udyog Weldsafe Private Limited & Ors
Delhi High Court · (2024) 04 DEL CK 0140
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Trademarks Act, 1999 — Section 27(2), 28(3), 31
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 392 of 565
High Courts10 Apr 2024Disposed Of
Baljeet Kaur Kalra Vs Harpreet Singh Kalra
Delhi High Court · (2024) 04 DEL CK 0078
High Courts10 Apr 2024Dismissed
Balwan Singh And Another Vs Union Of India And Others
Delhi High Court · (2024) 04 DEL CK 0077
High Courts10 Apr 2024Disposed Of
M/S Advance Stimul Vs Gail (India) Limited
Delhi High Court · (2024) 04 DEL CK 0075
Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 21, 80Micro, Small and Medium Enterprises Development Act, 2006 — Section 2(n), 8, 8(1), 17, 18, 18(1), 18(2), 18(3), 18(5)Limitation Act, 1963 — Section 14
High Courts10 Apr 2024Partly Allowed
M/S Cobra Instalaciones Y Servicios, S.A & Shyam Indus Power Solution Pvt Ltd. (J.V.) Vs Haryana Vidyut Prasaran Nigam Ltd.(HVPNL)
Delhi High Court · (2024) 04 DEL CK 0074
Constitution of India, 1950 — Article 142Arbitration and Conciliation Act, 1996 — Section 11, 34, 34(4), 37Indian Contract Act, 1872 — Section 73
High Courts10 Apr 2024Dismissed
Sandeep Kumar Vs Arvind Kejriwal & Ors.
Delhi High Court · (2024) 04 DEL CK 0073
Constitution of India, 1950 — Article 167(b), 167(c), 239AA, 239AA(4)Delhi Prison Rules, 2018 — Rule 585Representation Of The People Act, 1951 — Section 8(3)
High Courts10 Apr 2024Disposed Of
Sunil Kumar Aledia Vs Delhi Urban Shelter Improvement Board & Ors.
Delhi High Court · (2024) 04 DEL CK 0072
High Courts10 Apr 2024Dismissed
Raman Sharma Vs Prem Lata Prabhakar And Ors
Delhi High Court · (2024) 04 DEL CK 0071
Code of Civil Procedure, 1908 — Section 96(3), 151, Order 6 Rule 18Limitation Act, 1963 — Section 3
High Courts10 Apr 2024Disposed Of
Rajender Prasad Sharma Vs NCB
Delhi High Court · (2024) 04 DEL CK 0068
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section
High Courts10 Apr 2024Dismissed
Bharat Petroleum Corporation Limited Vs Rajinder Singh Joon & Ors.
Delhi High Court · (2024) 04 DEL CK 0067
Code of Civil Procedure, 1908 — Order 12 Rule 6, Order 7 Rule 11 Transfer of Property Act, 1882 — Section 106Commercial Courts Act, 2015 — Section 12AEvidence Act, 1872 — Section 91, 92, 94
High Courts09 Apr 2024Dismissed
Rajeev Gupta Vs Sarita Garg & Ors.
Delhi High Court · (2024) 04 DEL CK 4394
Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Order VII Rule 11, Section 151Hindu Succession Act, 1956
High Courts09 Apr 2024Disposed Of
Ram Singh Vs State
Delhi High Court · (2024) 04 DEL CK 4551
Cr.P.C.-Section 374 (2)IPC-Section 376The Protection of Children from Sexual Offences Act, 2012-Section 4, 42
High Courts09 Apr 2024Disposed Of
Sanjay Verma Vs State Through Sho & Anr.
Delhi High Court · (2024) 04 DEL CK 4550
High Courts09 Apr 2024Allowed
The Oriental Insurance Company Ltd. Vs Hemlata & Ors.
Delhi High Court · (2024) 04 DEL CK 4357
Motor Vehicles Act, 1988-Section 173, 141
High Courts09 Apr 2024Allowed
Jaspal Singh Reyatt Vs State NCT of Delhi
Delhi High Court · (2024) 04 DEL CK 4112
Code of Criminal Procedure, 1973-Section 438, 41-A, 437, 439, 439(2)IPC-Section 420, 467, 468, 471Evidence Act-Section 27
High Courts09 Apr 2024Dismissed
Asha Rani Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 4110
Cr.P.C.-Section 482IPC-Section 306, 107
High Courts09 Apr 2024Dismissed
Anil Kumar Anand Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 3919
Letters Patent-Clause XConstitution of India-Article 12UTI (Transfer and Repeal) Act, 2002-Section 6
High Courts09 Apr 2024Disposed Of
Life Insurance Corporation Of India & Anr. Vs Ms. Erina Michael
Delhi High Court · (2024) 04 DEL CK 3914
Letters Patent-Clause X
High Courts09 Apr 2024Disposed Of
Arun Kumar Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 3800
Indian Administrative Service (Appointment by Promotion) Regulations, 1955-Regulation 5(5), 7(2), proviso to Regulation 7(3), 7, 5, Clause (j) of sub-regulation (1) of Regulation 2Rajasthan High Court Ordinance-Section 18
High Courts09 Apr 2024Disposed Of
Satyendra Nath Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 3794
Central Civil Services (Pension) Rules, 2021-Rule 8(2)(c)(ii)Rules, 1992-Rule 7