High Courts25 Oct 2024Disposed Of
Gautam Sehgal Vs Well Trans Logistics Private Limited
Delhi High Court · (2024) 10 DEL CK 1463
CPC-Order VII Rule 10
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,009 of 6,586
High Courts25 Oct 2024Dismissed
M/s Ravindra Nath Vs Municipal Corporation Of Delhi & Anr
Delhi High Court · (2024) 10 DEL CK 0094
Constitution of India, 1950 — Article 12, 14, 226, 298
High Courts25 Oct 2024Disposed Of
Staff Selection Commission & Ors Vs Sachin Kumar
Delhi High Court · (2024) 10 DEL CK 0085
High Courts25 Oct 2024Disposed Of
Staff Selection Commission & Ors Vs Harish Kumar
Delhi High Court · (2024) 10 DEL CK 0084
High Courts25 Oct 2024Disposed Of
Satpal Kalra & Anr Vs Govt Of Nct Of Delhi & Anr
Delhi High Court · (2024) 10 DEL CK 0083
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 41(1)(A), 154, 156(3), 190, 200, 202, 203, 210, 482Indian Penal Code, 1860 — Section 120B, 406, 415, 420, 499, 500, 506
High Courts25 Oct 2024Disposed Of
Mohd Saleem Khan Vs State (Govt Of Delhi)
Delhi High Court · (2024) 10 DEL CK 0082
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483National Investigation Agency Act, 2008 — Section 21(4)Unlawful Activities (Prevention) Act, 1967 — Section 43D(5)
High Courts25 Oct 2024Disposed Of
Ratul Puri Vs Bank Of Baroda
Delhi High Court · (2024) 10 DEL CK 0081
Constitution of India, 1950 — Article 19(1)(g), 226, 227Insolvency and Bankruptcy Code, 2016 — Section 7, 29A
High Courts25 Oct 2024Disposed Of
Uday Kaushish Vs Delhi Development Authority & Ors
Delhi High Court · (2024) 10 DEL CK 0080
Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 6, 22, 60, 60(d), 60(e), 60(f), 60(2)(c)Indian Penal Code, 1860 — Section 34, 406, 420
High Courts25 Oct 2024Allowed
Iqbal Singh And Ors Vs Dr A K Gupta
Delhi High Court · (2024) 10 DEL CK 0079
Delhi Rent Control Act, 1958 — Section 6A, 8, 13, 14(1)(a), 14(2), 15, 15(1), 38Transfer of Property Act, 1882 — Section 106
High Courts25 Oct 2024Disposed Of
Sh. Ajit Singh Vs Smt.Adarsh Kaur Gill
Delhi High Court · (2024) 10 DEL CK 0077
Code of Civil Procedure, 1908 — Order 6 Rule 17, Order 7 Rule 11, Order 21 Rule 2, Order 22 Rule 2, Order 22 Rule 4, Order 23 Rule 3ALimitation Act, 1963 — Article 58, 61, 65, 120, 132Delhi Rent Control Act, 1958 — Section 3(1)(c)
High Courts24 Oct 2024Disposed Of
Disha Enterprises Vs J S S Interior And Exterior Pvt Ltd & Ors.
Delhi High Court · (2024) 10 DEL CK 1836
Arbitration and Conciliation Act, 1996-Section 8, 11, 12Negotiable Instruments Act, 1881-Section 138Commercial Courts Act, 2015
High Courts24 Oct 2024Disposed Of
Rahul Nath Vs Registrar Of Firms And Societies & Anr.
Delhi High Court · (2024) 10 DEL CK 1903
Constitution of India-Article 226
High Courts24 Oct 2024Dismissed
Council Of Architecture Vs Ar Bela Agrawal & Ors.
Delhi High Court · (2024) 10 DEL CK 1962
Letters Patent Act, 1866-Clause XArchitects (Professional Conduct) Regulations, 1989-Regulation 2(1)(x), 2(1)(xv)Council of Architecture Regulations, 1982-Regulation 17
High Courts24 Oct 2024Dismissed
Shiv Enterprises (Proprietor Sanjeev Goswami) Vs Amit Sharma (Proprietor Aria International)
Delhi High Court · (2024) 10 DEL CK 2095
CPC-Order XI; Order XI Rule 1(5); Order 8 Rule 1-A (including sub-rules (3) and (4)); Order 13 Rule 1(1)
High Courts24 Oct 2024Disposed Of
Ritu Pahwa Vs Payal Kashyap & Anr.
Delhi High Court · (2024) 10 DEL CK 2108
CPC-Order XXXIX Rule 1 and 2, VII Rule 14, XXXIX Rule 4
High Courts24 Oct 2024Disposed Of
Kanwar Enterprises Pvt Ltd Vs Jaswinder Singh Bhatia
Delhi High Court · (2024) 10 DEL CK 2109
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
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