High Courts31 Jan 2024Dismissed
Uttam Chand Bhatia Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 3956
Constitution of India-Article 226/227Industrial Disputes Act, 1947-Section 2A, 10(1), 11-A, 25-F
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 519 of 565
High Courts31 Jan 2024Dismissed
Sandeep Kumar Vs Sub Divisional Magistrate (Dwarka) & Anr.
Delhi High Court · (2024) 01 DEL CK 3955
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 33C (1), 2 (ra) read with Item no. 13 of Schedule VDelhi Land Reforms Act, 1954-Section 138
High Courts31 Jan 2024Dismissed
Dheeraj Kumar Vs Sub Divisional Magistrate Dwarka & Anr.
Delhi High Court · (2024) 01 DEL CK 3954
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 33C (1); Section 2 (ra) read with Item no. 13 of Schedule VDelhi Land Reforms Act, 1954-Section 138
High Courts31 Jan 2024Dismissed
Raju Kumar Sah Vs Sub Divisional Magistrate Dwarka & Anr.
Delhi High Court · (2024) 01 DEL CK 3953
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 33C (1), 2 (ra), Item 13 of Schedule VDelhi Land Reforms Act, 1954-Section 138
High Courts31 Jan 2024Dismissed
Rama Kant Vs Sub Divisional Magistrate Dwarka & Anr.
Delhi High Court · (2024) 01 DEL CK 3949
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 33C (1), 2 (ra), Item 13 of Schedule VDelhi Land Reforms Act, 1954-Section 138
High Courts31 Jan 2024Allowed
Rukminidevi Arundale College Of Education Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 01 DEL CK 3995
Constitution of India-Article 226NCTE Act, 1993-Section 17(1), first proviso to Section 17(1), 18National Council for Teachers Education (Recognition, Norms and Procedure) Regulations 1997
High Courts31 Jan 2024Allowed
N C Jindal Public School Vs Directorate Of Education
Delhi High Court · (2024) 01 DEL CK 3990
Delhi School Education Act, 1973-Section 17, 17(3), 73(3)
High Courts31 Jan 2024Allowed
Sarabjeet Singh Sethi Vs Deputy Director Of Education, North West, Government Of NCT Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3986
High Courts31 Jan 2024Dismissed
Mr. Lokesh Bansal Vs Indian Institute Of Science & Anr.
Delhi High Court · (2024) 01 DEL CK 4028
High Courts31 Jan 2024Disposed Of
Radhika Sharma Through Her Father Vs Guru Gobind Singh Indraprastha University & Ors.
Delhi High Court · (2024) 01 DEL CK 4026
High Courts31 Jan 2024Disposed Of
Sachin Kumar Vs National Medical Commission & Ors.
Delhi High Court · (2024) 01 DEL CK 4025
High Courts31 Jan 2024Disposed Of
Sushil Kumar Jain & Anr. Vs Ajay Kumar Jain & Anr.
Delhi High Court · (2024) 01 DEL CK 4021
High Courts31 Jan 2024
Bal Kishan Gupta Vs D.D.A.
Delhi High Court · (2024) 01 DEL CK 4048
Punjab Municipal ActGovernment Premises (Eviction) Act, 1950-Section 4, 3Constitution of India-Article 32, 226
High Courts31 Jan 2024Disposed Of
Manish Rachhoy A Vs Kamal Kant Rachhoya
Delhi High Court · (2024) 01 DEL CK 4030
CPC-Order XXVI Rule 2
High Courts31 Jan 2024Dismissed
Kamal Kant Rachhoya Vs Manish Rachhoya
Delhi High Court · (2024) 01 DEL CK 4070
CPC-Order XXVI Rule 2Delhi High Court (Original Side) Rules, 2018-Chapter XI Rule-1(ii)
High Courts31 Jan 2024Dismissed
Apeejay Education Society Regd. & Anr. Vs Municipal Corporation Of Delhi Through Its Commissioner & Ors.
Delhi High Court · (2024) 01 DEL CK 4067
Solid Waste Management Rules, 2016SDMC Solid Waste Management Bye-Laws, 2017Development Code framed under MPD-2021
High Courts31 Jan 2024Dismissed
Shammi Chadha Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4066
Constitution of India-Article 14
High Courts31 Jan 2024Allowed
Mr Mahender Kumar Khandelwal Vs Directorate Of Enforcement & Anr.
Delhi High Court · (2024) 01 DEL CK 4056
Prevention of Money Laundering Act, 2002-Section 3, 5, 5(1), 5(5), 8, 8(1), 8(2), 8(3), 8(3)(a), 8(3)(b), Explanation to Section 8(3), 8(4), 8(5), 8(6), 8(7), 8(8), 16, 17, 17(1), 17(1A), 17(4), 18, 18(10), 20, 20(1), 20(2), 20(3), 20(4), 20(5), 20(6), 21, 21(1), 21(2), 21(3), 21(4), 21(5), 21(6), 44, 45, 50, 58B, 60(2A)Code of Criminal Procedure, 1973-Section 173Indian Penal Code, 1860-Section 120-B, 419, 420, 465, 467, 468, 469, 471, 477A
High Courts31 Jan 2024Dismissed
Patiram Vs State Of NCT & Anr.
Delhi High Court · (2024) 01 DEL CK 4088
Code of Criminal Procedure, 1973-Section 439, 164, 161Indian Penal Code-Sections 366A, 376Protection of Children from Sexual Offences Act, 2012-Section 6
High Courts31 Jan 2024Dismissed
Babra Electricals Vs QVC Interiors & Ors.
Delhi High Court · (2024) 01 DEL CK 4138
Code of Civil Procedure, 1908-Order XII Rule 6, Section 151