High Courts05 Jan 2024Dismissed
Rong Thai International Group Co. Ltd. Vs Ena Footwear Pvt. Ltd. & Anr.
Delhi High Court · (2024) 01 DEL CK 3640
Trade Marks Act, 1999-Section 47(1)(b), 47
COURT ARCHIVE
Delhi High Court judgments, 2024
11,286 judgments · page 560 of 565
High Courts05 Jan 2024Dismissed
Shri Anil Khandelwal Vs The Registrar University Of Delhi
Delhi High Court · (2024) 01 DEL CK 3629
Code of Civil Procedure, 1908-Order VII Rule 11Arbitration and Conciliation Act, 1996-Section 11(6), 8Commercial Courts Act, 2015-Section 12A(1)
High Courts05 Jan 2024
Ravish Chander & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3613
CCS (Revised Pay) Rules, 2008-Section 1, Part-A of the First Schedule
High Courts05 Jan 2024Disposed Of
S Siva Kumar Vs Union Of India Through Its Secretary & Anr.
Delhi High Court · (2024) 01 DEL CK 3609
High Courts05 Jan 2024Disposed Of
Om Narayan Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3607
High Courts05 Jan 2024Dismissed
Rahul Dilip Shah Vs Union Of India & Anr.
Delhi High Court · (2024) 01 DEL CK 3574
IPC-Sections 420, 406 and 34CrPC-Section 482, 154Constitution of India-Article 226, 21
High Courts05 Jan 2024Disposed Of
Om Narayan Singh Vs Union Of India And Ors
Delhi High Court · (2024) 01 DEL CK 0049
High Courts05 Jan 2024Dismissed
Bs Rajesh Agrajit Vs Union Of India And Ors
Delhi High Court · (2024) 01 DEL CK 0048
Multi-State Co-operative Society Act, 2022 — Section 28
High Courts05 Jan 2024Dismissed
Nilkanth Das And Ors Vs CBSE And Ors.
Delhi High Court · (2024) 01 DEL CK 0018
Constitution of India, 1950 — Article 226
High Courts05 Jan 2024Disposed Of
Housing And Urban Development Corpn. Ltd. Vs Varsha Punhani & Ors
Delhi High Court · (2024) 01 DEL CK 0017
High Courts05 Jan 2024Partly Allowed
Pradeep Kumar Vs State
Delhi High Court · (2024) 01 DEL CK 0003
Indian Penal Code, 1860 — Section 375, 376, 376(2)(i), 376AProtection of Children from Sexual Offences Act, 2012 — Section 3, 3(b), 5, 5(m), 6, 7, 9, 29, 42Code of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts05 Jan 2024Dismissed
Anil Khandelwal Vs Registrar University Of Delhi
Delhi High Court · (2024) 01 DEL CK 0002
Code of Civil Procedure, 1908 — Order 7 Rule 11Arbitration and Conciliation Act, 1996 — Section 8, 11(6)Commercial Courts Act, 2015 — Section 12A(1)
High Courts05 Jan 2024Disposed Of
Gaurav Nighawan Vs Shweta
Delhi High Court · (2024) 01 DEL CK 0001
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13(1)(ia), 13(1)(ib), 20Evidence Act, 1872 — Section 65B
High Courts04 Jan 2024Dismissed
Narendra Pandey Vs Jagtar Singh & Ors.
Delhi High Court · (2024) 01 DEL CK 3666
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VI Rule 17Registration Act, 1908-Section 17
High Courts04 Jan 2024Dismissed
Hindustan Scouts And Guides Association Vs Shriniwas Sharma & Anr.
Delhi High Court · (2024) 01 DEL CK 3668
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2, XXXIX Rule 2ASocieties Registration Act, 1860-Section 6
High Courts04 Jan 2024Disposed Of
Rajeev Kumar & Anr. Vs Sanjeev Kumar & Ors.
Delhi High Court · (2024) 01 DEL CK 3674
Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Section 96, Order XIV Rule 2(2), XV Rule 3(1)Hindu Succession Act, 1956
High Courts04 Jan 2024Disposed Of
Mehmoodul Hasan Vs Govt. Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 3736
Constitution of India-Article 226CPC-Section 151Indian Forest Act, 1927-Section 26
High Courts04 Jan 2024Disposed Of
Nand Kishor Meena Vs Food Corporation Of India
Delhi High Court · (2024) 01 DEL CK 3742
Constitution of India-Article 226FCI Staff Regulation, 1971-Regulation 22(2)
High Courts04 Jan 2024Allowed
Harshdip Singh Dhillon Vs Union Of India Through The Commissioner Of Income Tax Tds
Delhi High Court · (2024) 01 DEL CK 3791
Constitution of India-Article 226Income Tax Act-Section 199, 199(1), 199(3), 205, Chapter XVII, 190, 191, 192, 192(IA), 193, 194, 194A, 194B, 194BB, 194C, 194D, 194DA, 194E, 194LB, 194LC, 194LD, 195, 198, 201, 201(1A), 201(2), 202, 221, 233, 234, 271C, 273B, 276B, 278AA, Chapter VII-B, Rule 37BACompanies Act-Section 433(e)&(f), 434
High Courts04 Jan 2024Disposed Of
Uday Narayan Singh Vs Govt. Of N.C.T. Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3805
Constitution of India-Article 226Cr.P.C-Section 482IPC-Section 365