High Courts05 Mar 2024Dismissed
Jharna Vs Delhi High Court Through Registrar General
Delhi High Court · (2024) 03 DEL CK 0020
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 91, 173, 227, 313
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 460 of 565
High Courts04 Mar 2024Disposed Of
M/s Green Edge Infrastructure Pvt. Ltd. Vs Magic Eye Developers Private Limited & Ors.
Delhi High Court · (2024) 03 DEL CK 4136
Arbitration and Conciliation Act, 1996-Section 7, 7(5), 8, 9, 11, 11(6A), 12, 16, 17Indian Stamp Act, 1899
High Courts04 Mar 2024Dismissed
Mahua Moitra Vs Nishikant Dubey & Ors.
Delhi High Court · (2024) 03 DEL CK 4135
CPC, 1908-Order XXXIX Rule 1 and 2Rules of Procedure and Conduct of Business in Lok Sabha-Rule 233A
High Courts04 Mar 2024Disposed Of
Shri Tarun Chander Malik Vs M/s Varahi Diamonds And Finance Ltd
Delhi High Court · (2024) 03 DEL CK 4134
Arbitration and Conciliation Act, 1996-Section 11, 11(6A), 7, 16, 12, Fourth Schedule
High Courts04 Mar 2024Disposed Of
Godavari Projects (J.V) Vs Union Of India
Delhi High Court · (2024) 03 DEL CK 4133
Arbitration and Conciliation Act, 1996-Sections 11(6), 11, 12, Fourth ScheduleIndian Contract Act, 1872-Sections 28, 29IBC-Sections 7, 9, 10, 14, 17
High Courts04 Mar 2024Disposed Of
Surender Kishan Gupta Vs Public Works Department NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 4131
Arbitration and Conciliation Act, 1996-Section 11(6), 12, Fourth ScheduleContract (Labour regulation and abolition Act 1970)-Section 12Constitution of India-Article 14
High Courts04 Mar 2024Dismissed
NEC Corporation India Private Limited (Erstwhile NEC Technologies India Private Limited) Vs M/s Plus 91 Security Solutions & Ors.
Delhi High Court · (2024) 03 DEL CK 4128
Civil Procedure Code-Order XXXVII Rule 3(5), XXXVII Rule 3, XXXVII Rule 1(2)(b)(i), XXXVII, VIII Rule 6, VIII Rule 6A, 14(3)(2), 24(3)(1)Indian Contract Act-Section 74Transfer of Property Act-Section 6(e)
High Courts04 Mar 2024Disposed Of
CCS Computers Private Limited Vs New Delhi Municipal Council & Anr.
Delhi High Court · (2024) 03 DEL CK 4127
Constitution of India-Article 226General Financial Rules, 2017-Rules 151, 151(iii), 175Prevention of Corruption Act, 1988
High Courts04 Mar 2024Disposed Of
Delhi Development Authority Vs M/S Sportina Payce Infrastructure Pvt. Ltd.
Delhi High Court · (2024) 03 DEL CK 4126
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(a)(iii)Contract Act, 1872-Sections 55, 73
High Courts04 Mar 2024Disposed Of
Energy Efficiency Services Ltd. Vs M/S Itech Mass Private Limited
Delhi High Court · (2024) 03 DEL CK 4125
Arbitration and Conciliation Act, 1996-Section 11(6), 7, 7(4), 7(4)(b), 7(4)(c), 7(5), 12, Fourth Schedule
High Courts04 Mar 2024Partly Allowed
Manak Portfolios (P) Ltd. & Ors. Vs Geeta Katyal & Anr.
Delhi High Court · (2024) 03 DEL CK 4124
Code of Civil Procedure, 1908-Order XII Rule 6, VII Rule 11, XXIII Rule 1, II Rule 2, VI Rule 4, XXXVII, Section 151Delhi Rent Control ActIndian Penal Code-Sections 420, 467, 468, 471, 120B
High Courts04 Mar 2024Disposed Of
Shri Sanjeev Joon Vs Shri Surender Basoya & Anr
Delhi High Court · (2024) 03 DEL CK 4123
Code of Civil Procedure, 1908-Order VIII Rule 10, VIII Rule 5, VIII Rule 5(2), VIII Rule 1, 13-ANegotiable Instruments Act, 1881-Section 138, 145(2)Indian Evidence Act, 1872-Section 58, 91, 92, 92 Proviso (1)
High Courts04 Mar 2024Dismissed
M/s Prachi Infra And Roads Pvt. Ltd. Vs M/s Kanti Prashad Mittal & Ors.
Delhi High Court · (2024) 03 DEL CK 4115
High Courts04 Mar 2024Dismissed
Babu Shetty Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 4153
Constitution of India-Article 226Rights of Persons with Disabilities Act, 2016-Section 20(3), 20(1), 34(1)CRPF Act, 1949
High Courts04 Mar 2024Disposed Of
Raisina Bengali School Vs Shri Bhupesh Chaudhary & Ors.
Delhi High Court · (2024) 03 DEL CK 4138
High Courts04 Mar 2024Disposed Of
S. S. And Company Vs Govt. Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 4174
Constitution of India, 1950-Article 226
High Courts04 Mar 2024Dismissed
Rekha Jain Vs Department Of Health And Family Welfare & Anr
Delhi High Court · (2024) 03 DEL CK 4171
Constitution of India-Article 226
High Courts04 Mar 2024Disposed Of
Riteesh Mohan Bakshi & Anr. Vs Govt. Of NCT Of Delhi Through Principal Chief Conservator Of Forest & Ors
Delhi High Court · (2024) 03 DEL CK 4167
Constitution of India-Article 226Indian Forest Act, 1927-Section 26Forest (Conversation) Act, 1980-Section 2
High Courts04 Mar 2024Allowed
Swiss Bike Vertriebs GmbH Subsidiary of Accell Group Vs Reliance Brands Limited (RBL)
Delhi High Court · (2024) 03 DEL CK 4179
Trade Marks Act, 1999-Section 28, 29, 29(1), 29(2)(b), 29(2)(c), 31, 34, 47, 124, 11(1)(b), 2(h), 21Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2Evidence Act, 1872-Section 115
High Courts04 Mar 2024Disposed Of
Usha Vs State Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 4235
IPC-Section 363Cr.P.C.-Section 164