High Courts17 May 2024Dismissed
Baldev Gujela Vs Central Reserve Police Force & Ors
Delhi High Court · (2024) 05 DEL CK 0064
Central Reserve Police Force Rules, 1955 — Rule 27, 28Central Reserve Police Force Act, 1949 — Section 11(1), 12(1)
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 48 of 92
High Courts17 May 2024Disposed Of
Khirki Village Resident Welfare Association Vs Municipal Corporation Delhi & Ors
Delhi High Court · (2024) 05 DEL CK 0063
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2(dc), 20C
High Courts16 May 2024
M/S Ecartes Technology Pvt Ltd Vs NICDC Logistics Data Services Ltd And Anr
Delhi High Court · (2024) 05 DEL CK 0075
High Courts16 May 2024Disposed Of
Dr. Vijay Kumar Tiwary And Anr. Vs University Grant Commission And Ors
Delhi High Court · (2024) 05 DEL CK 0048
Constitution of India, 1950 — Article 226, 227
High Courts16 May 2024Disposed Of
S Vs Jeet Singh & Anr.
Delhi High Court · (2024) 05 DEL CK 0047
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 41A, 482Indian Penal Code, 1860 — Section 34, 506, 509
High Courts16 May 2024Dismissed
Master Luv Rathor Vs Maxfort School & Anr.
Delhi High Court · (2024) 05 DEL CK 0046
High Courts16 May 2024Disposed Of
Kalyan Jagotra Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 0045
Arbitration and Conciliation Act, 1996 — Section 11, 34, 42
High Courts16 May 2024Dismissed
Sanjay Singh Yadav Vs Airport Authority Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 0044
High Courts16 May 2024Dismissed
Central Council Of Homoeopathy Vs Vijay Singh
Delhi High Court · (2024) 05 DEL CK 0043
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(J), 31, 33, 33A, 33(1)(b)
High Courts16 May 2024Dismissed
Mohd. Shueb Vs Fayza Nisar & Anr.
Delhi High Court · (2024) 05 DEL CK 0042
Code of Civil Procedure, 1908 — Section 151, Order 9 Rule 13Code of Criminal Procedure, 1973 — Section 125, 397, 401, 482
High Courts16 May 2024
Nawabuddin Vs Salahuddin & Anr
Delhi High Court · (2024) 05 DEL CK 0041
Code of Civil Procedure, 1908 — Order 1 Rule 10
High Courts15 May 2024Dismissed
SCON Financial Services Pvt Ltd Vs S C Kaura
Delhi High Court · (2024) 05 DEL CK 0006
Delhi Rent Control Act, 1958 — Section 14(1)(e), 19, 25B, 25B(8)Code of Civil Procedure, 1908 — Section 115
High Courts15 May 2024Disposed Of
Morgan Securities & Credits Pvt. Ltd. Vs BPL Limited & Ors
Delhi High Court · (2024) 05 DEL CK 0005
Code of Civil Procedure, 1908 — Order 39 Rule 4Arbitration and Conciliation Act, 1996 — Section 34, 37, 37(2)(b)
High Courts15 May 2024Dismissed
Manini Kaushik Vs National Rifle Association Of India & Ors
Delhi High Court · (2024) 05 DEL CK 0004
Constitution of India, 1950 — Article 226
High Courts15 May 2024
Vakamulla Chandrashekhar & Ors. Vs Registrar Of Companies -Throgh Its Deputy Registrar Nct Of Delhi And Haryana
Delhi High Court · (2024) 05 DEL CK 0003
Code of Criminal Procedure, 1973 — Section 249, 256(1), 362, 482Companies Act, 2013 — Section 447, 448Code of Civil Procedure, 1908 — Section 151
High Courts15 May 2024Disposed Of
Harpreet Sahni & Anr. Vs Shrichand Hemnani
Delhi High Court · (2024) 05 DEL CK 0002
Code of Criminal Procedure, 1973 — Section 319, 482Negotiable Instruments Act, 1881 — Section 7, 138, 141, 142
High Courts14 May 2024
Aditya Birla Finance Limited Vs M/S Anoop Oswal Hosiery And Ors
Delhi High Court · (2024) 05 DEL CK 0213
Arbitration and Conciliation Act, 1996 — Section 11, 12Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 14, 17, 18Recovery Of Debts And Bankruptcy Act, 1993 — Section 2(h), 2(e), 2(h)
High Courts14 May 2024Dismissed
Vemparala Srikant And Anr. Vs General Secretary, India Bulls Centrum Flat Owners Welfare Co-Operative Society, Hyderabad
Delhi High Court · (2024) 05 DEL CK 0212
Constitution of India, 1950 — Article 226, 227
High Courts14 May 2024Dismissed
Narcotic Control Bureau (DZU) Vs Aqyar Khan Shinwari
Delhi High Court · (2024) 05 DEL CK 0211
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439(2), 482Indian Penal Code, 1860 — Section