COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,021 of 6,586

High Courts21 Oct 2024Dismissed

Government Of NCT Of Delhi & Anr. Vs Manisha Khulbe

Delhi High Court · (2024) 10 DEL CK 2188

Administrative Tribunals Act, 1985-Section 19AICTE Regulations, 2010-Clause 1(x)All India Council for Technical Education (Career Advancement Scheme for the Teachers and other Academic Staff in Technical Institutions) (Degree) Regulations, 2012-Paragraph 3.8

High Courts21 Oct 2024Allowed

Dr Brajesh Kumar Vs Sashastra Seema Bal & Anr.

Delhi High Court · (2024) 10 DEL CK 2192

Sashastra Seema Bal Act, 2007-Section 58(1)(a)

High Courts21 Oct 2024Dismissed

Union Of India & Ors. Vs Ex Nk/Dsc Shetye Sitaram Anant

Delhi High Court · (2024) 10 DEL CK 2197

Constitution of India-Article 226Armed Forces Tribunal Act, 2007-Section 14

High Courts21 Oct 2024Disposed Of

Sunder Singh Rawat & Ors. Vs Union Of India & Ors.

Delhi High Court · (2024) 10 DEL CK 1619

Constitution of India-Article 226

High Courts21 Oct 2024Dismissed

Tanu Gupta Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 10 DEL CK 2214

Criminal Procedure Code-Section 482/483Constitution of India-Article 227The Protection of Women from Domestic Violence Act, 2005-Section 2(s), 12, 17(2), 19, 19(1)(f)

High Courts21 Oct 2024Dismissed

Sujan Builder Private Limited Vs Ashish Kumar Jain & Ors.

Delhi High Court · (2024) 10 DEL CK 2217

Code of Civil Procedure, 1908-Section 151, 115, Order VI Rule 17, 1 Rule 10, 2 Rule 2, 7 Rule 11, 12 Rule 6Transfer of Property Act, 1882Registration Act, 1908-Section 17

High Courts21 Oct 2024Allowed

Rajesh Khanna Vs M/s Olam Agro India Ltd

Delhi High Court · (2024) 10 DEL CK 2224

Cr.P.C.-Section 482, 389, 391N.I Act-Section 138, 148

High Courts21 Oct 2024Dismissed

Naresh Kumar Bajaj & Ors. Vs Bunge India Pvt. Ltd.

Delhi High Court · (2024) 10 DEL CK 2225

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(3), 23(3), 16, S.34CPC-Order 23 Rule 3Finance Act, 1994

High Courts21 Oct 2024Dismissed

Vijay Kumar Jain & Ors. Vs Arun Mehra Proprietor Of M/S Saree Ghar & Anr.

Delhi High Court · (2024) 10 DEL CK 2227

CPC-Section 151, 115, Order XXXVII, XXVII

High Courts21 Oct 2024Disposed Of

Kumeshwar Dayal Sammi Vs The State (Govt. Of NCT Delhi) & Ors.

Delhi High Court · (2024) 10 DEL CK 1600

Bharatiya Nagarik Suraksha Sanhita-Section 528Constitution of India-Article 226CPC, 1908-Section 151, Order XXXII A, XXXII A Rule 3

High Courts21 Oct 2024Dismissed

Union Of India Vs Ms Krishna Constructions Company

Delhi High Court · (2024) 10 DEL CK 1591

Arbitration and Conciliation Act, 1996-Section 34, 12(5)Indian Contract Act, 1872-Sections 73, 74

High Courts21 Oct 2024Disposed Of

Madhya Pradesh State Electricity Board Vs Uoi & Ors.

Delhi High Court · (2024) 10 DEL CK 1589

Madhya Pradesh Reorganisation Act, 2000-Section 75(2), 58, 58(4), 75Constitution of India-Article 131

High Courts21 Oct 2024Allowed

Sipura Developers Pvt Ltd Vs Pr. Commissioner Of Income Tax 7

Delhi High Court · (2024) 10 DEL CK 1546

Income Tax Act, 1961-Section 260A, 253, 263, 143(1), 148, 147, 151(2), 142(1), 68, 133(6), 80HH, 80-I, 147 to 153, Explanation 2 to Section 147, Explanation 3 to Section 147Company Act, 1956Finance Act, 2021

High Courts21 Oct 2024Dismissed

Vandana Dhamecha Vs Bharti Kumar Sawhny

Delhi High Court · (2024) 10 DEL CK 1494

Code of Civil Procedure, 1908-Section 115, 151, Order XXXVII Rule 4, IX Rule 13, XXXVII, XXXIV Rule 4Negotiable Instruments Act, 1881-Section 138Limitation Act, 1963-Article 123

High Courts21 Oct 2024Disposed Of

Pradeep Kumar Vs Indian Coast Guard & Ors.

Delhi High Court · (2024) 10 DEL CK 1467

Constitution of India-Articles 14, 16 and 21

High Courts21 Oct 2024Dismissed

IIDL (IFCI Infrastructure Development Ltd) Vs M/S Subir Engineering Works (P) Ltd. & Anr.

Delhi High Court · (2024) 10 DEL CK 1466

Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 37Commercial Courts Act, 2015-Section 13

High Courts21 Oct 2024Dismissed

Custodian Of Evacuee Property Vs Shri Jaswant Singh Narag Since Deceased Through His Lrs Smt. Dalbir Narag & Ors.

Delhi High Court · (2024) 10 DEL CK 1460

Letters Patent Act, 1866-Clause XEvacuee Interest (Separation) Act, 1951-Section 15Land Acquisition Act, 1894-Section 4

High Courts21 Oct 2024Disposed Of

Madhya Pradesh State Electricity Board Vs UOI & Ors

Delhi High Court · (2024) 10 DEL CK 0135

Constitution of India, 1950 — Article 131State of Madhya Pradesh under the Madhya Pradesh Reorganisation Act, 2000 — Section 58, 75, 75(2)

High Courts21 Oct 2024Disposed Of

Sanjeev Kumar Vs State

Delhi High Court · (2024) 10 DEL CK 0134

Constitution of India, 1950 — Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 479Code of Criminal Procedure, 1973 — Section 436A, 439

High Courts21 Oct 2024Disposed Of

Sanjay Singhania (Deceased) Through Lrs Vs Madhu Vyas

Delhi High Court · (2024) 10 DEL CK 0133

Constitution of India, 1950 — Article 227