High Courts29 Feb 2024Allowed
Mohammad Hakim & Anr Vs Delhi Development Authority
Delhi High Court · (2024) 02 DEL CK 4359
Constitution of India-Article 21, 226National Food Security Act, 2013-Section 2(16)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 468 of 565
High Courts29 Feb 2024Partly Allowed
Smt. Seema Vs Management Of M/s Colonel Security Chambers
Delhi High Court · (2024) 02 DEL CK 4360
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 11-A
High Courts29 Feb 2024Dismissed
Management Of M/s Colonel Security Chambers Vs Seema & Anr.
Delhi High Court · (2024) 02 DEL CK 4361
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Sections 9A, 25D, 25F, 25G, 25H, 25N, 25T, 25UID Rules 1947-Rules 76-78
High Courts29 Feb 2024Dismissed
Om Prakash Gandhi Vs Smt Sita Devi & Ors.
Delhi High Court · (2024) 02 DEL CK 4278
Constitution of India-Articles 226, 227Minimum Wages Act, 1948-Section 20Code of Civil Procedure, 1908-Order VII Rule 11, Section 151
High Courts29 Feb 2024Dismissed
Master Hitesh Verma Vs DAV Public School & Anr.
Delhi High Court · (2024) 02 DEL CK 4394
RTE Act
High Courts29 Feb 2024Allowed
Baby Angel Vs Sachdeva Public School & Anr.
Delhi High Court · (2024) 02 DEL CK 4392
Right of Children to Free and Compulsory Education Act, 2009
High Courts29 Feb 2024Disposed Of
Shadab Rahmani Vs National Medical Commission & Ors.
Delhi High Court · (2024) 02 DEL CK 4388
High Courts29 Feb 2024Disposed Of
M/s Jansevak Textile Mill Vs Chanchal Trading Company
Delhi High Court · (2024) 02 DEL CK 4427
High Courts29 Feb 2024Allowed
Mr Amit Agarwal Vs Mr Tanuj Agarwal
Delhi High Court · (2024) 02 DEL CK 4379
CPC-Order XV Rule 1, XV Rules 1 & 2, XII Rule 6, VIII Rule 5Indian Evidence Act-Sections 17, 58, 68
High Courts29 Feb 2024Dismissed
Ishwar Singh Vs Vidya Shri Devi
Delhi High Court · (2024) 02 DEL CK 4448
Limitation Act-Section 5Cr.P.C.-Section 378(4), 313NI Act-Section 138, 139, 118(a)
High Courts29 Feb 2024Dismissed
Dharamveer Singh Vs Vidya Shree Devi
Delhi High Court · (2024) 02 DEL CK 4450
Limitation Act-Section 5Cr.P.C.-Section 378(4), 313NI Act-Section 138, 139, 118(a)
High Courts29 Feb 2024Allowed
Geeta Ojha Vs State (Govt.) NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4452
Cr.P.C.-Section 482Negotiable Instruments Act-Section 138, 141
High Courts29 Feb 2024Dismissed
Shikha Shah Vs Renu Promoters Pvt Ltd
Delhi High Court · (2024) 02 DEL CK 4503
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2), first proviso to Section 141(1)
High Courts29 Feb 2024Allowed
Garhwal Jems And Jewellery Pvt. Ltd. & Ors. Vs RMI Steels Ltd.
Delhi High Court · (2024) 02 DEL CK 4509
Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2)Constitution of India-Article 227, 226Negotiable Instruments Act, 1881-Section 138, 142, 139
High Courts29 Feb 2024Dismissed
Sadhna Gupta Vs Saneh Kumar Mittal & Ors.
Delhi High Court · (2024) 02 DEL CK 3915
Code of Civil Procedure, 1908-Section 151, Order V Rule 15, VIII Rule 1, VIII Rule 4, VIII Rule 10, IX Rule 13 (Second Proviso)Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5, Chapter VII Rule 3, Order VIII Rule 1, VIII Rule 4
High Courts29 Feb 2024
Mr. G.L. Tandon & Ors. Vs Smt. Vijay Mala Goel & Anr.
Delhi High Court · (2024) 02 DEL CK 3908
Code of Civil Procedure, 1908-Order I Rule 10, I Rule 10 (2), XXII Rule 3, XXII Rule 4, XXII Rule 9, XXIII Rule 3, Section 151T.P. Act-Section 54
High Courts29 Feb 2024Disposed Of
Intex Technologies India Ltd Vs Rugby Renergy Pvt Ltd
Delhi High Court · (2024) 02 DEL CK 3886
Arbitration and Conciliation Act, 1996-Section 34, 37, 17, 16, 9, 18
High Courts29 Feb 2024Dismissed
Maj. Pankaj Rai Vs M/S NIIT Ltd.
Delhi High Court · (2024) 02 DEL CK 3883
Arbitration and Conciliation Act, 1996-Section 34, 28(3), 34(2-A)Consumer Protection Act, 1986-Section 2(1)(r)
High Courts29 Feb 2024Disposed Of
National Skill Development Corporation Vs Best First Step Education Private Limited & Ors.
Delhi High Court · (2024) 02 DEL CK 3881
Arbitration and Conciliation Act, 1996-Section 29A, 34Companies Act, 2013-Section 12, 20
High Courts29 Feb 2024Partly Allowed
Vishal Vs Sonia
Delhi High Court · (2024) 02 DEL CK 3958
Code of Criminal Procedure, 1973-Sections 397, 401, 125, 127, 488, 489Family Court Act, 1984-Section 19Hindu Marriage Act, 1955-Section 24