High Courts22 Mar 2024Disposed Of
Man Singh & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 0155
Constitution of India, 1950 — Article 14, 21, 226Central Government Account (Receipts and Payments) Rules, 1983 — Rule 35(2)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 426 of 565
High Courts22 Mar 2024Dismissed
Sankara Subbu Vs Registrar Of Cooperative Societies And Ors
Delhi High Court · (2024) 03 DEL CK 0154
Constitution of India, 1950 — Article 226, 309
High Courts22 Mar 2024Disposed Of
Rani Constructions Pvt. Ltd Vs Union Of India
Delhi High Court · (2024) 03 DEL CK 0153
Arbitration and Conciliation Act, 1996 — Section 10(1), 10(2), 11, 11(6)(c), 12
High Courts22 Mar 2024
M/S L.R. Builders Pvt. Ltd. & Ors Vs M/S P.P. Jewellers Pvt. Ltd. & Ors.
Delhi High Court · (2024) 03 DEL CK 0152
Indian Contract Act, 1872 — Section 23Companies Act, 2013 — Section 230Arbitration and Conciliation Act, 1996 — Section 11, 35
High Courts22 Mar 2024Disposed Of
Sameer Mahandru Vs Directorate Of Enforcement
Delhi High Court · (2024) 03 DEL CK 0151
Code of Criminal Procedure, 1973 — Section 482
High Courts22 Mar 2024Disposed Of
Abhishek Kumar Gupta & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 0150
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 308, 323, 341, 427, 506
High Courts22 Mar 2024Disposed Of
Amit Kumar Vs State (Govt. Of Ncr Of Delhi) & Anr
Delhi High Court · (2024) 03 DEL CK 0149
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 308
High Courts22 Mar 2024Disposed Of
B & Ors Vs State Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2024) 03 DEL CK 0148
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 341, 354, 406, 452, 498A, 509
High Courts22 Mar 2024Disposed Of
Ahlcon Public School Vs Directorate Of Education
Delhi High Court · (2024) 03 DEL CK 0147
Delhi School Education Act, 1973 — Section 17(3)
High Courts22 Mar 2024Disposed Of
Jiya Through Her Next Friend And Natural Mother Ms. Sushma Vs Maharaja Agrasen Model School & Anr
Delhi High Court · (2024) 03 DEL CK 0146
Constitution of India, 1950 — Article 21ARight of Children to Free and Compulsory Education Act, 2009 — Section 4, 12, 12(1)(c), 32, 32(1)
High Courts22 Mar 2024Dismissed
Narender Singh Vs State
Delhi High Court · (2024) 03 DEL CK 0145
Code of Criminal Procedure, 1973 — Section 164, 311, 397, 401, 482Indian Penal Code, 1860 — Section 354Protection of Children from Sexual Offences Act, 2012 — Section 8, 10, 33(5)
High Courts22 Mar 2024Dismissed
Rajender Prasad And Ors. Vs New Delhi Municipal Council
Delhi High Court · (2024) 03 DEL CK 0144
Constitution of India, 1950 — Article 226, 227
High Courts22 Mar 2024Allowed
Pawan Kumar Vs Sashastra Seema Bal
Delhi High Court · (2024) 03 DEL CK 0143
Sashastra Seema Bal Act, 2007 — Section 26
High Courts22 Mar 2024Dismissed
Kumar Rajeev Vs Election Commission Of India
Delhi High Court · (2024) 03 DEL CK 0142
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11(vii), 23(ii), 26(i), 26(v), 27, 29, 29(3), 29A
High Courts22 Mar 2024Disposed Of
Shambhavi Sharma Vs Hon�ble High Court Of Delhi (Through Its Registrar General)
Delhi High Court · (2024) 03 DEL CK 0141
High Courts22 Mar 2024Dismissed
Ravish Rathi & Ors Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 0139
Constitution of India, 1950 — Article 226
High Courts21 Mar 2024Dismissed
Golden Netsoft Pvt Ltd Vs HDFC Bank Ltd & Ors
Delhi High Court · (2024) 03 DEL CK 4105
Constitution of India-Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18(1), second proviso to Section 18, proviso to Section 18, 13(2), 13(4)
High Courts21 Mar 2024Dismissed
Arun Khanna Vs Vinod Khanna
Delhi High Court · (2024) 03 DEL CK 4102
Contempt of Courts Act, 1971-Section 19
High Courts21 Mar 2024Partly Allowed
Sun Pharma Laboratories Limited Vs Narender Kumar & Ors.
Delhi High Court · (2024) 03 DEL CK 4214
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XXXIX Rule 4Trade Marks Act, 1999-Section 13
High Courts21 Mar 2024Dismissed
Rakesh Kumar Vs Kamlesh & Ors.
Delhi High Court · (2024) 03 DEL CK 4244
Delhi Rent Control Act-Section 25B(8), 14(1)(e), 14(1)(g), 19, 20