High Courts16 Jan 2024Dismissed
M/s Avon Industries Vs M/s Masarsinsa Steels Pvt Ltd
Delhi High Court · (2024) 01 DEL CK 3621
Code of Civil Procedure, 1908-Order XIIIACommercial Courts Act-Section 12A
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 542 of 565
High Courts16 Jan 2024Dismissed
Gantavya Gulati Vs Directorate Of Recruitment, Indian Coast Guard
Delhi High Court · (2024) 01 DEL CK 3596
High Courts16 Jan 2024Disposed Of
Deepak Kumar & Ors. Vs Sashastra Seema Bal & Anr.
Delhi High Court · (2024) 01 DEL CK 3594
High Courts16 Jan 2024Dismissed
Brijesh Kumar Singh Vs UOI & Ors.
Delhi High Court · (2024) 01 DEL CK 3589
High Courts16 Jan 2024Dismissed
Union Of India & Ors Vs Ashok Kumar Aggarwal
Delhi High Court · (2024) 01 DEL CK 0096
Constitution of India, 1950 — Article 226, 227
High Courts16 Jan 2024Dismissed
Gantavya Gulati Vs Directorate Of Recruitment, Indian Coast Guard
Delhi High Court · (2024) 01 DEL CK 0095
High Courts16 Jan 2024Dismissed
Deepak Kumar And Ors Vs Sashastra Seema Bal & Anr
Delhi High Court · (2024) 01 DEL CK 0094
High Courts16 Jan 2024
Delhi Metro Rail Corporation Ltd. Vs Paras
Delhi High Court · (2024) 01 DEL CK 0092
Code of Civil Procedure, 1908 — Section 151, Order 18 Rule 17
High Courts16 Jan 2024Dismissed
Manoj Kumar Dwivedi And Ors. Vs Union Of India And Ors.
Delhi High Court · (2024) 01 DEL CK 0091
Constitution of India, 1950 — Article 226, 227
High Courts16 Jan 2024Disposed Of
Arun Kumar Mishra & Ors. Vs Union Of India And Ors.
Delhi High Court · (2024) 01 DEL CK 0090
Multi-State Co-operative Societies Act, 2002 — Section 43(2)
High Courts16 Jan 2024Disposed Of
Kunal Kashyap, Through Pairokar/ Guardian Vs State Of Nct Of Delhi
Delhi High Court · (2024) 01 DEL CK 0089
Code of Criminal Procedure, 1973 — Section 251, 482Probation of Offenders Act, 1958 — Section 4, 11Mental Healthcare Act, 2017 — Section 2(1)(d), 2(1)(o), 2(1)(s), 73(1), 105, 120
High Courts16 Jan 2024Disposed Of
Rohit Kumar Vs Raj Pal Singh And Ors
Delhi High Court · (2024) 01 DEL CK 0088
High Courts15 Jan 2024Disposed Of
Sarvjeet Singh Vs Pranay Sahay & Ors.
Delhi High Court · (2024) 01 DEL CK 3660
Contempt ActRecruitment Rules (RR)-2010
High Courts15 Jan 2024Dismissed
Nipun Malhotra Vs Sony Pictures Films India Private Limited & Ors.
Delhi High Court · (2024) 01 DEL CK 3671
Rights of Persons with Disabilities Act, 2016-Section 3(3)Cinematograph Act, 1952-Sections 3, 5, 5-A, 5A(1)(a), 5B(2)Constitution of India-Article 19(1), 19(1)(a)
High Courts15 Jan 2024Dismissed
Ashoka Marketing Limited & Anr. Vs Securities And Exchange Board Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3679
Letters Patent Act, 1865-Clause XConstitution of India-Article 226, 226(2), 227SEBI (Settlement Proceedings) Regulation, 2018-Regulation 28, 29
High Courts15 Jan 2024Disposed Of
Nuvia India Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3681
Constitution of India-Article 226
High Courts15 Jan 2024Disposed Of
Geetika Dahiya Vs State Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 3762
Cr.P.C.-Section 438IPC-Sections 420, 120B, 384, 34, 406, 498A, 323, 364A, 365 and 386Protection of Women from Domestic Violence Act, 2005
High Courts15 Jan 2024Dismissed
Anil Kumar Bharti Vs Indian Railways Catering And Tourism Corporation Limited
Delhi High Court · (2024) 01 DEL CK 3735
Recruitment Rules of 2007-Rule 7.1, 8, 10Revised IRCTC Promotion Policy and Rules-2014-Clause 4.6
High Courts15 Jan 2024Disposed Of
The Indian Express P Ltd Vs The Indian Express Newspapers Workers Union Regd & Anr
Delhi High Court · (2024) 01 DEL CK 3781
Companies Act, 1956Industrial Disputes Act, 1947-Section 2(a), 2(ka), 2(k), 7B, 10, 36(1)(a), 40, Second Schedule, Third Schedule, Item 2 of Second Schedule, Item 4 of Third Schedule, Item 11 of Third ScheduleIndustrial Employment (Standing Orders) Act, 1946-Section 3, 3(2), 4, 5, 5(2), 6, 7, 8, 9, 10, 10(1), 10(2), 10(3), 10(4), 13, 13-A, Schedule, Schedule I, IA, IB, Clause 3 of Schedule IB, Item 5 of Schedule
High Courts15 Jan 2024Disposed Of
Jaipal Khandelwal Vs The State NCT Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3796
Constitution of India-Article 226IPC-Section 365