High Courts24 Oct 2024Disposed Of
Rathod Realty Pvt. Ltd. & Anr. Vs George M. Cherian
Delhi High Court · (2024) 10 DEL CK 2110
Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 99 of 565
High Courts24 Oct 2024Dismissed
Vivek Kumar Saxena Vs M/s College Book Store
Delhi High Court · (2024) 10 DEL CK 2112
CPC-Order V Rule 2, IX Rule 7, VIII Rule 1Commercial Court Act, 2015
High Courts24 Oct 2024Dismissed
Ram Singh Vs Tej Bahadur Singh
Delhi High Court · (2024) 10 DEL CK 2114
Limitation Act-Section 5CPC-Order VIII Rule 1
High Courts24 Oct 2024Dismissed
Sanjay Kher & Ors. Vs Union Of India & Anr.
Delhi High Court · (2024) 10 DEL CK 2155
Rules relating to terms and conditions of the regular employees posted abroad-Iraq-Rule 5Constitution of India-Article 226, 14
High Courts24 Oct 2024Partly Allowed
Gopal Mohan Atri Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1684
Constitution of India-Article 226
High Courts24 Oct 2024Allowed
Narmeta Manoj Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1685
Constitution of India-Article 226
High Courts24 Oct 2024Disposed Of
Jagpal Singh Shekhawat Vs Union Of India Through Secretary MHA & Ors.
Delhi High Court · (2024) 10 DEL CK 1699
Constitution of India-Article 226
High Courts24 Oct 2024Disposed Of
Promoshirt SM. S.A. Vs The Registrar Of Trade Marks
Delhi High Court · (2024) 10 DEL CK 1708
Trade Marks Act, 1999-Section 23(1), 25(3)
High Courts24 Oct 2024Disposed Of
Promoshirt Sm. Pvt. Ltd. Vs The Registrar Of Trade Marks
Delhi High Court · (2024) 10 DEL CK 1711
Trade Marks Act, 1999-Section 23(1), 25(3)
High Courts24 Oct 2024Disposed Of
Promoshirt SM. S.A. Vs The Registrar Of Trade Marks
Delhi High Court · (2024) 10 DEL CK 1714
Trade Marks Act, 1999-Section 23(1), 25(3)
High Courts24 Oct 2024Disposed Of
Promoshirt SM. S.A. Vs The Registrar Of Trade Marks
Delhi High Court · (2024) 10 DEL CK 1716
Trade Marks Act, 1999-Section 23(1), 25(3)
High Courts24 Oct 2024Dismissed
Govt Of NCT Of Delhi & Ors. Vs Neeraj Kumar
Delhi High Court · (2024) 10 DEL CK 2186
Constitution of India-Article 226, 311(2), proviso (b) to Article 311(2), 311(3)Indian Penal Code, 1860-Section 201, 302, 377Railway Protection Force Rules, 1987-Rule 161
High Courts24 Oct 2024Dismissed
Staff Selection Commission & Ors. Vs Aman Singh
Delhi High Court · (2024) 10 DEL CK 1682
Constitution of India-Article 14, 16, 141, 226Pension Regulations-Regulations 173 and 423
High Courts24 Oct 2024Disposed Of
Govt Of NCT Delhi & Ors. Vs Surendra Singh
Delhi High Court · (2024) 10 DEL CK 1676
Interest Act, 1978-Section 3, 3(3), 3(3)(c)Negotiable Instruments Act, 1881Code of Civil Procedure, 1908-Order II Rule 2
High Courts24 Oct 2024Partly Allowed
Sh. Om Prakash Vs Commissioner Of Police
Delhi High Court · (2024) 10 DEL CK 1675
Central Civil Services (Revised Pay) Rules, 1997-Rule 6
High Courts24 Oct 2024Disposed Of
Union Of India & Ors. Vs Hemraj Singh & Ors.
Delhi High Court · (2024) 10 DEL CK 1671
High Courts24 Oct 2024Disposed Of
Pankaj Kumar Tiwari Vs Enforcement Directorate
Delhi High Court · 2024 INSC 739
Companies Act, 2013-Section 447, 212(6)Indian Penal Code, 1860-Sections 409, 467, 468, 471, 120B, 193, 228PMLA, 2002-Section 3, 45, 45(1)(ii), 45(1)(iii), 50, 50(4)
High Courts24 Oct 2024Dismissed
Pawan Kumar Garg & Anr. Vs Punjab National Bank
Delhi High Court · (2024) 10 DEL CK 1660
High Courts24 Oct 2024Dismissed
Kusum Jain Thru Her Power Of Attorney Holder Sh Rajeev Jain Vs Suresh Chand Jain
Delhi High Court · (2024) 10 DEL CK 1659
Code of Civil Procedure, 1908-Order XII Rule 6, XXII Rule 6