High Courts05 Feb 2024Disposed Of
Nirmala Devi Vs State
Delhi High Court · (2024) 02 DEL CK 3778
Constitution of India-Article 226IPC-Section 363
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 513 of 565
High Courts05 Feb 2024Disposed Of
Sunita Pandey Vs State GNCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 3773
Constitution of India-Article 226IPC-Section 363
High Courts05 Feb 2024Dismissed
S Vs The Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3764
Medical Termination of Pregnancy Act-Section 3, 3(1), 3(2), 3(2)(a)(i), 3(2)(b), 3(2)(b)(i), 3(2B), 3(3), 5MTP Rules 2003-Rule 3(2)(b), 3A(a)(i), 3BIndian Penal Code (45 of 1860)
High Courts05 Feb 2024Dismissed
Rohit Singh Rathore & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3696
ITBP ActITBP Rules, 1994-Rules 7, 8, 9Constitution of India-Articles 15, 16, 136
High Courts05 Feb 2024
RD Dogra Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3663
CCS (CCA) Rules, 1965-Rule 11
High Courts05 Feb 2024Dismissed
Yashoda Super Specialty Hospitals & Anr. Vs Yashoda Hospital And Research Center Limited & Anr.
Delhi High Court · (2024) 02 DEL CK 3670
Intellectual Property Appellate Board (Procedure) Rules, 2003-Rule 23, 16
High Courts05 Feb 2024Disposed Of
Smt. Suraj Mukhi Vs The State & Anr.
Delhi High Court · (2024) 02 DEL CK 3717
Constitution of India-Article 226
High Courts05 Feb 2024Dismissed
S Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 0040
Medical Termination of Pregnancy Rules, 2003 — Section 3BMedical Termination of Pregnancy Act, 1971 — Section 3, 3(1), 3(2)(a)(i), 3(2)(b), 3(2)(b)(i), 3(3), 5
High Courts05 Feb 2024Dismissed
Rohit Singh Rathore & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 0039
Constitution of India, 1950 — Article 15, 16, 136Indo-Tibetan Border Police Rules, 1994 — Rule 7, 8, 9Kerala State Higher Judicial Services Special Rules, 1961 — Rule 2(c)(iii)
High Courts05 Feb 2024Dismissed
Yashoda Super Specialty Hospitals & Anr. Vs Yashoda Hospital And Research Center Limited & Anr.
Delhi High Court · (2024) 02 DEL CK 0038
Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 16, 23
High Courts05 Feb 2024Disposed Of
Okhla Industrial Area Cetp Society Regd Vs Commissioner Of Industries & Ors
Delhi High Court · (2024) 02 DEL CK 0016
Delhi Common Effluent Treatment Plants Rules, 2001 — Rule 9, 9(1)Delhi Common Effluent Treatment Plants Act, 2000 — Section 13, 14
High Courts05 Feb 2024Dismissed
Nitin Kumar Tomar Vs State Govt Of Nct Of Delhi
Delhi High Court · (2024) 02 DEL CK 0015
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 406, 498A, 506
High Courts05 Feb 2024Dismissed
M/S GAV Developers Pvt. Ltd. Vs Publishers Dainik Jagran & Ors
Delhi High Court · (2024) 02 DEL CK 0014
Code of Civil Procedure, 1908 — Section 19, 20, Order 43 Rule 1(a), Order 7 Rule 10, Order 7 Rule 11
High Courts05 Feb 2024Allowed
Vijender Singh Vs State & Ors
Delhi High Court · (2024) 02 DEL CK 0013
Indian Succession Act, 1925 — Section 59, 61, 62, 63, 276Evidence Act, 1872 — Section 68
High Courts05 Feb 2024Disposed Of
Pitamber And Ors Vs Union Of India And Ors
Delhi High Court · (2024) 02 DEL CK 0012
Constitution of India, 1950 — Article 226, 227
High Courts05 Feb 2024Allowed
M/S Aditya Thermopack Pvt. Ltd. Vs Oriental Insurance Co. Ltd.
Delhi High Court · (2024) 02 DEL CK 0011
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12
High Courts05 Feb 2024Disposed Of
Gurpreet Singh Vs State Of Nct Of Delhi
Delhi High Court · (2024) 02 DEL CK 0010
Constitution of India, 1950 — Article 14, 19, 21Code of Criminal Procedure, 1973 — Section 309, 436, 436A, 437, 439Indian Penal Code, 1860 — Section
High Courts05 Feb 2024Dismissed
Delhi Development Authority Vs Jai Narain Gupta
Delhi High Court · (2024) 02 DEL CK 0009
Constitution of India, 1950 — Article 226
High Courts05 Feb 2024Dismissed
Union Of India & Anr. Vs Anoop Kumar Upadhyay
Delhi High Court · (2024) 02 DEL CK 0008
Constitution of India, 1950 — Article 226, 227
High Courts05 Feb 2024Allowed
RD Dogra Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 0007
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11