High Courts14 Oct 2024Dismissed
New Sobti Motor Trainning School Vs Govt Of Nct Of Delhi & Ors
Delhi High Court · (2024) 10 DEL CK 1586
Central Motor Vehicles Rules, 1989-Rules 24, 24(3), 24(3)(i), 25, 29Constitution of India-Article 226
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Delhi High Court judgments
1,31,711 judgments · page 1,032 of 6,586
High Courts14 Oct 2024Allowed
Anis Ahmed Vs Government NCT Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1579
Constitution of India-Article 226
High Courts14 Oct 2024Disposed Of
Staff Selection Commission & Ors. Vs Shivam Kumar
Delhi High Court · (2024) 10 DEL CK 1576
High Courts14 Oct 2024Disposed Of
Punjab And Sind Bank Vs Sh Saspal Singh
Delhi High Court · (2024) 10 DEL CK 1574
High Courts14 Oct 2024Disposed Of
St. Stephen's College Vs University Of Delhi
Delhi High Court · (2024) 10 DEL CK 1564
Constitution of India-Article 226, 30, 30(1), 29(2), Part III
High Courts14 Oct 2024Disposed Of
Aditya Birla Finance Limited Vs Shomuk Engineering And Consultancy Services & Ors.
Delhi High Court · (2024) 10 DEL CK 1536
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(8)Arbitration and Conciliation Act, 1996-Section 9, 11, 12(2), 17Recovery of Debts Due to Banks and Financial Institutions Act, 1993
High Courts14 Oct 2024Disposed Of
Alcatel Lucent India Limited Vs Deputy Commissioner Of Income Tax & Anr
Delhi High Court · (2024) 10 DEL CK 1510
Income Tax Act, 1961-Section 260A, 143(3), 144C, 92CA(3), 133(6)
High Courts14 Oct 2024Dismissed
The Pr. Commissioner Of Income Tax -7 Vs Sabic India Pvt Ltd.
Delhi High Court · (2024) 10 DEL CK 1502
Income Tax Act, 1961-Section 260A, 143(3), 144C(13), 143(2), 92CAIncome Tax Rules, 1962-Rule 10B(1), 10B(1)(f), 10AB
High Courts14 Oct 2024Disposed Of
Mr. Salees Ahmed Niyazi & Ors. Vs UOI & Ors.
Delhi High Court · (2024) 10 DEL CK 1482
High Courts14 Oct 2024Partly Allowed
Interdigital Technology Corporation & Ors. Vs Guangdong Oppo Mobile Telecommunications Corp. Ltd. & Ors.
Delhi High Court · (2024) 10 DEL CK 1471
Code of Civil Procedure, 1908-Order XI Rule 1(1), XI Rule 1(3), XI Rule 1(4), XI Rule 1(5), XIII Rule 2, 39 Rule 1Commercial Courts Act, 2015-Order XI Rule 1(5)Original Side Rules-Rule 24
High Courts14 Oct 2024Disposed Of
Shri Bhagwan & Ors. Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1469
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 323, 354, 509, 34Code of Criminal Procedure-Section 482
High Courts09 Oct 2024Dismissed
Smt. Nirmala Devi (D) Through Her LR Smt. Ilashree Nath Gupta Vs Smt. Kamla Gupta
Delhi High Court · (2024) 10 DEL CK 1883
Limitation Act, 1963-Section 3, 14, 2(h)Code of Civil Procedure, 1908-Order XXIII Rule 1, XXIII Rule 2Delhi Rent Control Act, 1958-Section 14(1)(e), 25-B(8), 25(B)(9), 19, 19(1), 19(2), 141(c), 14A, 14B, 14C, 14D, 21
High Courts09 Oct 2024Disposed Of
Manohar Lal Bhatia Vs Harpal Singh Lamba
Delhi High Court · (2024) 10 DEL CK 1895
High Courts09 Oct 2024Dismissed
Hoffmann-La Roche AG & Anr. Vs Zydus Lifesciences Limited
Delhi High Court · (2024) 10 DEL CK 1904
Civil Procedure Code, 1908-Order XXXIX Rules 1 & 2, VIII Rule 8, XI Rule 2, XI Rule 4Patents Act, 1970-Section 3, 11A, 83, 104ACompanies Act, 1956
High Courts09 Oct 2024Allowed
Hameedullah Akbar @ Faheem Modh Zai Vs State (Govt Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 10 DEL CK 1940
Code of Criminal Procedure, 1973-Section 482, 483, 320, 164, Chapter XIIIPC-Section 376, 420, 385, 387, 506, 419, 467, 468, 471, 120B, 34, 182, 307Foreigners Act, 1946-Section 14, 14(C)
High Courts09 Oct 2024
Anupa Abrol Vs Mulkh Raj Grover & Ors.
Delhi High Court · (2024) 10 DEL CK 1942
High Courts09 Oct 2024Disposed Of
Ms. Shefali Koul Vs Mohd Rafiq Mir & Ors.
Delhi High Court · (2024) 10 DEL CK 1945
Code of Civil Procedure, 1908-Order XXXVII, VI Rule 17, XXXVII Rule 3(6), XXXVII Rule 1(2), Section 34
High Courts09 Oct 2024Dismissed
M.S. Balakrishnan & Anr. Vs Registrar Of Coop Societies & Ors.
Delhi High Court · (2024) 10 DEL CK 1955
Constitution of India-Article 226Delhi Cooperative Societies Act, 2003-Section 62(1), 62DCS Rules, 2007
High Courts09 Oct 2024Dismissed
BCC Developers & Promoters Pvt. Ltd. Vs Bhupender Singh & Anr.
Delhi High Court · (2024) 10 DEL CK 2272
Arbitration & Conciliation Act, 1996-Section 37, 9, 9(2)Delhi High Court Act, 1966-Section 10
High Courts09 Oct 2024Dismissed
Satish Sharma Vs State (Gnctd) & Ors.
Delhi High Court · (2024) 10 DEL CK 1969
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 200, 202, 397, 397(1), 397(3), 401, 482, 483Indian Penal Code, 1860-Section 120B, 166, 167, 347, 350, 354, 362, 376, 385, 406, 498A