COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 418 of 565

High Courts28 Mar 2024Dismissed

Ishrar Ahmed Vs ICICI Bank Limited & Anr.

Delhi High Court · (2024) 03 DEL CK 4154

Constitution of India-Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993Transfer of Property Act, 1882-Section 54

Read judgment

High Courts28 Mar 2024Dismissed

Wg. Commander P.S. Bhinder (Retd) Now Deceased Through Lrs Vs Delhi Development Authority

Delhi High Court · (2024) 03 DEL CK 4189

Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6Urban Land & Ceiling Act, 1976

Read judgment

High Courts28 Mar 2024Dismissed

Anoop Kumar Mishra Vs Airport Authority Of India & Anr.

Delhi High Court · (2024) 03 DEL CK 4184

Airports Authority of India Employees (Conduct, Discipline and Appeal) Regulations, 2003-Regulation 27, 29, 31Constitution of India-Article 226, 227Evidence Act

Read judgment

High Courts28 Mar 2024Partly Allowed

Dr. Ranganatha Nandyal Vs I.G.N.O.U. & Ors.

Delhi High Court · (2024) 03 DEL CK 4183

Constitution of India, 1950-Article 226Copyright Act, 1957International Copyright Order, 1999

Read judgment

High Courts28 Mar 2024Dismissed

Kulwant Singh Vs Vikas Ahuja

Delhi High Court · (2024) 03 DEL CK 4243

Delhi Rent Control Act-Section 25B(8), 14(1)(e), Schedule III, 25B(2) & (3), Chapter IIIA

Read judgment

High Courts28 Mar 2024Disposed Of

Ashok Chaturbhuj Bhatia Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 4080

Constitution of India-Article 226, 227

Read judgment

High Courts28 Mar 2024Dismissed

M/s Kpar Led Pvt. Ltd. Vs DN Mendhekar & Ors.

Delhi High Court · (2024) 03 DEL CK 4008

Code of Civil Procedure, 1908-Order VIII Rule 10Arbitration and Conciliation Act, 1996-Section 8, 11

Read judgment

High Courts28 Mar 2024

Sanjay Kumar Baranwal Vs Bhavna Kumari

Delhi High Court · (2024) 03 DEL CK 4003

Hindu Marriage Act, 1956-Section 24, 13(1)(ia)

Read judgment

High Courts28 Mar 2024Dismissed

Roadway Solutions India Infra Limited Vs National Highway Authority Of India

Delhi High Court · (2024) 03 DEL CK 3999

Arbitration & Conciliation Act 1996-Section 37(2)(b), 17, 9, 37

Read judgment

High Courts28 Mar 2024Dismissed

Manpower Group Services India Private Limited Vs Skillstech Services Private Limited

Delhi High Court · (2024) 03 DEL CK 3998

Arbitration & Conciliation Act 1996-Section 34

Read judgment

High Courts28 Mar 2024Dismissed

Kanchanjunga Building Employees Union Vs Kanchanjunga Flat Owner's Society & Anr

Delhi High Court · (2024) 03 DEL CK 3915

Constitution of India-Article 226Contract Labour (Regulation and Abolition) Act, 1970Industrial Disputes Act-Section 2(j)

Read judgment

High Courts28 Mar 2024

Gautam Dutta Vs Registrar Of Societies & Anr.

Delhi High Court · (2024) 03 DEL CK 3914

Code of Civil Procedure, 1908-Section 151, 2(9), Order VIII Rule 10, XX Rule 4(2)Societies Registration Act, 1860Constitution of India-Article 12

Read judgment

High Courts28 Mar 2024Dismissed

The Management Of Moolchand Khairati Ram Hospital And Ayurvedic Research Institute Vs Sardaram Bhati

Delhi High Court · (2024) 03 DEL CK 3911

Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Rule 11, Section 17, 33(2)(b)

Read judgment

High Courts28 Mar 2024Disposed Of

Bhima Alias Manoj Vs State (Govt. Of NCT Of Delhi)

Delhi High Court · (2024) 03 DEL CK 3852

Criminal Procedure Code-Section 389, 311Penal Code, 1860-Section 34, 302, 307, 324, 325Indian Evidence Act, 1872-Section 138

Read judgment

High Courts28 Mar 2024Disposed Of

Meritech Software Pvt. Ltd. Vs Bharat Sanchar Nigam Ltd.

Delhi High Court · (2024) 03 DEL CK 3832

Read judgment

High Courts28 Mar 2024Dismissed

Mrs Santosh Rani Dhariwal Vs State (Govt. Of NCT Of Delhi) & Anr.

Delhi High Court · (2024) 03 DEL CK 3818

Cr.P.C.-Section 482Negotiable Instruments Act, 1881-Section 138, 139, 141Companies Act, 1956

Read judgment

High Courts28 Mar 2024Disposed Of

Zomi Students Federation Vs Union Public Service Commission & Ors.

Delhi High Court · (2024) 03 DEL CK 3813

Read judgment

High Courts28 Mar 2024Dismissed

Surjit Singh Yadav Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 3812

Delhi Prison Rules, 2018-Rule 585

Read judgment

High Courts28 Mar 2024Disposed Of

Banadik Vs State

Delhi High Court · (2024) 03 DEL CK 3792

Code of Criminal Procedure, 1973-Section 439, 482Indian Penal Code, 1860-Sections 302, 307, 120B, 34, 186, 353, 30Arms Act, 1959-Sections 25, 27, 54, 59

Read judgment

High Courts28 Mar 2024Allowed

Varun Vs Toolika Pandey

Delhi High Court · (2024) 03 DEL CK 3788

Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Sections 138, 141, 142

Read judgment