High Courts07 Feb 2024Allowed
Sachin Kumar Vs Union Of India & Ors
Delhi High Court · (2024) 02 DEL CK 3662
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 508 of 565
High Courts07 Feb 2024Dismissed
S. N. Sharma & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3659
Relaxation Rules, 2006-Rule 4, 8 4Rules, 1990Constitution of India-Article 226
High Courts07 Feb 2024
Vifor (International) Limited & Anr. Vs MSN Laboratories Pvt Ltd & Anr.
Delhi High Court · (2024) 02 DEL CK 3658
Patents Act, 1970-Section 2(1)(j), 2(1)(m), 10, 10(4), 10(4)(a), 10(4)(c), 10(5), 11A, 43, 47, 48, 48(a), 48(b), 57 to 59, 64, 107, 107A, First SchedulePatents Act 1977-Section 1(1), 1(1)(a), 2(1), 14, 60, 60(1)(c)Patents Act 1949
High Courts07 Feb 2024Disposed Of
Anand Kumar Singh Vs Jamia Millia Islamia Through Prof. Mr. Eqbal Hussain Officiating Vice Chancellor & Ors.
Delhi High Court · (2024) 02 DEL CK 3704
High Courts07 Feb 2024Dismissed
E & M Specialty Co.Inc Vs Anil Wahal (Director)
Delhi High Court · (2024) 02 DEL CK 0023
Companies (Court) Rules, 1959 — Rule 6, 9, 26Companies (Transfer of Pending Proceedings) Rules, 2016 — Rule 5Code of Civil Procedure, 1908 — Section 151, Order 23 Rule 3, Order 23 Rule 9
High Courts07 Feb 2024Disposed Of
Re- M/S Catmoss Retail Pvt. Ltd. Vs ....
Delhi High Court · (2024) 02 DEL CK 0022
Companies Act, 1956 — Section 446, 446(1), 447Negotiable Instrument Act, 1881 — Section 138, 141, 141(1), 141(2)Insolvency and Bankruptcy Code, 2016 — Section 14
High Courts07 Feb 2024Dismissed
Iqbal Khan Vs Surjee Devi & Ors
Delhi High Court · (2024) 02 DEL CK 0021
Employee�s Compensation Act, 1923 — Section 3, 4, 4A(3), 4A(3)(b), 10, 10(A), 10(B), 11, 17, 19, 30(1)(aa)Code of Civil Procedure, 1908 — Section 151
High Courts07 Feb 2024Dismissed
Nirmal Vs Gunwant Kaur Sethi
Delhi High Court · (2024) 02 DEL CK 0020
Delhi Rent Control Act, 1958 — Section 14A, 14B, 14D, 14(1)(e), 14(7), 25B, 25B(8)
High Courts07 Feb 2024Disposed Of
Mohd Nasar Vs Narcotics Control Bureau & Anr
Delhi High Court · (2024) 02 DEL CK 0019
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 8(c), 21(c), 23(c), 29, 37, 67
High Courts07 Feb 2024Disposed Of
Sunita Devi Vs Commissioner Of Police & Ors.
Delhi High Court · (2024) 02 DEL CK 0018
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 164, 482Indian Penal Code, 1860 — Section 363
High Courts06 Feb 2024Dismissed
Lt. Col. Balraj Anand (Retd) Vs Registrar, Co-Operative Societies & Ors.
Delhi High Court · (2024) 02 DEL CK 3993
Constitution of India-Article 226Delhi Co-operative Societies Act, 2003-Sections 105, 112
High Courts06 Feb 2024Dismissed
Guljit Singh Chopra Vs M/s French Leather Factory
Delhi High Court · (2024) 02 DEL CK 4024
Code of Civil Procedure, 1908-Order XIII A, XICommercial Courts Act, 2015
High Courts06 Feb 2024Dismissed
Kailash Singh Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 4032
Constitution of India-Article 226CCS (Pension) Rules, 1972-Rule 19(1)CRPF Pension Rules, 1972
High Courts06 Feb 2024Disposed Of
Mrs Vibha Sharma Vs New Delhi Municipal Council & Anr.
Delhi High Court · (2024) 02 DEL CK 4103
Constitution of India-Article 226, 14
High Courts06 Feb 2024Dismissed
Bipin Nagar & Ors. Vs Office Of The Principal District And Sessions Judge Headquarter Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 4060
Constitution of India-Article 226, 14, 142
High Courts06 Feb 2024Dismissed
Sumit Khurana & Anr. Vs Mohd Ibrahim
Delhi High Court · (2024) 02 DEL CK 4136
Delhi Rent Control Act-Section 25B(8), 14(1)(e), 25B, 14A, 14B to Section 14D, 19, Chapter IIIA, Chapter IIICode of Civil Procedure-Section 115Indian Evidence Act-Section 116
High Courts06 Feb 2024Disposed Of
Gaurav Prabhakar Vs The State & Ors.
Delhi High Court · (2024) 02 DEL CK 4146
Constitution of India-Article 226Cr.P.C-Section 482
High Courts06 Feb 2024Disposed Of
Gurman Kaur Vs The State & Ors.
Delhi High Court · (2024) 02 DEL CK 4148
Constitution of India-Article 226Cr.P.C-Section 482
High Courts06 Feb 2024Allowed
Ravin Sachdev Proprietor Of M/s Seams Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 4193
Goods and Services Tax Act, 2017-Section 107, 107(1), 107(4)Rules of Central Goods and Services Tax, 2017-Rule 108, 108(1), Sub-rule (3), Proviso to Sub-rule (3), 26
High Courts06 Feb 2024Disposed Of
Packit Solutions & Anr. Vs Grey Orange India Pvt. Ltd.
Delhi High Court · (2024) 02 DEL CK 4236
Constitution of India-Article 227Civil Procedure Code, 1908-Order V read with Order VIII Rule 1 and 10; Order XXXVII; Order XXXIX Rule 1 & 2; Order XIII Rule 1 read with Order XI Rule 14; Order VII Rule 11