High Courts02 Apr 2024Disposed Of
Aruna Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4180
Right to Information Act, 2005
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 410 of 565
High Courts02 Apr 2024Disposed Of
Dr. Rajabather Tagore Women Teacher Training College Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 04 DEL CK 4178
National Council for Teacher Education Act, 1993-Section 17
High Courts02 Apr 2024Allowed
Pooja Garg Vs Sagar Gupta
Delhi High Court · (2024) 04 DEL CK 4177
Protection of Women from Domestic Violence Act 2005
High Courts02 Apr 2024Disposed Of
Ravinder Tyagi Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4088
High Courts02 Apr 2024Disposed Of
Centre For Education On Crime Prevention Social And Cultural NGO Through Its President South East District Aftab Khan Vs Commissioner MCD & Ors.
Delhi High Court · (2024) 04 DEL CK 4087
High Courts02 Apr 2024
In Re: Designated Courts for MPs/MLAs Vs Union of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4084
High Courts02 Apr 2024Dismissed
Sh. Anuj Malhotra Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 4080
High Courts02 Apr 2024
M/S NHPC Limited Vs M/S Hindustan Construction Co. Ltd. & Anr.
Delhi High Court · (2024) 04 DEL CK 4028
Arbitration and Conciliation Act, 1996-Section 34, 28(2)
High Courts02 Apr 2024Allowed
Dr. Vikas Gupta Vs Dr. Rajni Gupta
Delhi High Court · (2024) 04 DEL CK 4025
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(i-a), 13(1)(i-b)
High Courts02 Apr 2024Allowed
Parnika Commercial Estates Pvt Ltd Vs Arshad Shah
Delhi High Court · (2024) 04 DEL CK 4024
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), Schedule IV
High Courts02 Apr 2024Disposed Of
M/s. P.M. Diesels P. Ltd. Vs M/s. Thukral Mechanical Works & Ors.
Delhi High Court · 2008 INSC 1479
Trade and Merchandise Marks Act, 1958-Sections 46, 46(1), 46(1)(b), 56, 107Trade Marks Act, 1999-Sections 18(4), 27, 27(2), 28, 28(1), 28(3), 30(1)(d), 31, 33, 34Code of Civil Procedure-Order 39 Rule 3, 39 Rule 4
High Courts02 Apr 2024
Google LLC Vs The Controller Of Patents
Delhi High Court · (2024) 04 DEL CK 4008
Patents Act, 1970-Section 117A, 15, 11, 3(k), 2(1)(ja)Tribunals Reforms Act, 2021
High Courts02 Apr 2024Disposed Of
Swastik Pipe Ltd. Vs Mr. Sachinav Arora Proprietor Of Roohani Engg. Works
Delhi High Court · (2024) 04 DEL CK 3995
Arbitration and Conciliation Act, 1996-Section 11(6)
High Courts02 Apr 2024Disposed Of
Swastik Pipe Ltd Vs Mr. Rohit Sharma Sole Proprietor, M/s. Star Industries
Delhi High Court · (2024) 04 DEL CK 3994
Arbitration and Conciliation Act, 1996-Section 11(6)
High Courts02 Apr 2024Disposed Of
Swastik Pipe Ltd Vs Mr. Sanjeev Sehgal Proprietor Of M/S. Radiant Industries
Delhi High Court · (2024) 04 DEL CK 3990
Arbitration and Conciliation Act, 1996-Section 7, 11(6)
High Courts02 Apr 2024Disposed Of
Swastik Pipe Ltd Vs Shree Chaitnya Industries
Delhi High Court · (2024) 04 DEL CK 3989
Arbitration and Conciliation Act, 1996-Section 11(6)
High Courts02 Apr 2024Disposed Of
Swastik Pipe Ltd Vs Rahul Sachdeva Sole Proprietor, M/s V.K. Pipe Traders
Delhi High Court · (2024) 04 DEL CK 3987
Arbitration and Conciliation Act, 1996-Section 11(6)
High Courts02 Apr 2024Disposed Of
Kiran D. Patki & Anr. Vs The State & Ors.
Delhi High Court · (2024) 04 DEL CK 3940
High Courts02 Apr 2024Dismissed
Union Of India & Ors. Vs Vinay Kumar
Delhi High Court · (2024) 04 DEL CK 3925
Constitution of India-Article 226, 227
High Courts02 Apr 2024Dismissed
Union Of India & Ors. Vs Sh Kailash
Delhi High Court · (2024) 04 DEL CK 3921
Constitution of India-Article 226CCS (CCA) Rules, 1965-Rule 14(16), 14(23), 14(23)(i)