COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,043 of 6,586
High Courts04 Oct 2024Dismissed
Meenakshi Vs State Nct Of Delhi
Delhi High Court · (2024) 10 DEL CK 1599
Constitution of India-Article 226
High Courts04 Oct 2024Dismissed
Lava International Limited Vs Mintellectuals LLP
Delhi High Court · (2024) 10 DEL CK 1593
Arbitration and Conciliation Act, 1996-Section 37(2)(b), 17, 9, 5, 34, 17(1)(ii), 31(3)Code of Civil Procedure, 1908-Order XXXVIII Rule 5, 38 Rules 1 and 2, 39 Rules 1 and 2
High Courts04 Oct 2024Dismissed
Rani Vs Seth Sunder Lal Sonthalia Trust (Regd)
Delhi High Court · (2024) 10 DEL CK 1588
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 25B(5)Code of Civil Procedure, 1908-Order I Rule 10, I Rule 10(2), Section 151
High Courts04 Oct 2024Allowed
Air Force Sports Complex (AFSC) Vs Lt. Gen S S Dahiya
Delhi High Court · (2024) 10 DEL CK 1520
Right to Information Act, 2005-Section 2(h), 2(h)(d)(i), 2(h)(d)(ii), 19Constitution of India-Article 12, 226Societies Registration Act, 1860
High Courts04 Oct 2024Disposed Of
Pooja Mehta & Ors. Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1517
Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, (Amendment) Rules, 2016-Rule 22(3)(4)Delhi Maintenance and Welfare of Parents and Senior Citizens Act, 2007Indian Penal Code, 1860-Sections 323, 354, 506, 509
High Courts04 Oct 2024Dismissed
Ujwal Ghai Vs Delhi High Court Legal Services Committee (DHCLSC)
Delhi High Court · (2024) 10 DEL CK 1515
Constitution of India-Article 226National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010-Regulation 8(3), 8Apprentices Act, 1961
High Courts04 Oct 2024Dismissed
Anil Kumar Maggu Vs Food Corporation Of India
Delhi High Court · (2024) 10 DEL CK 1495
Constitution of India-Article 226, 14, 19
High Courts04 Oct 2024Dismissed
Ramakrishna Dutta Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1473
High Courts04 Oct 2024Dismissed
Mahesh Kumar Yadav Vs State Commissioner For Persons With Disabilities Nct Of Delhi And Ors
Delhi High Court · (2024) 10 DEL CK 0015
High Courts04 Oct 2024Dismissed
Ramandeep Singh Vs State Of Nct Of Delhi
Delhi High Court · (2024) 10 DEL CK 0014
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 25, 29, 37, 37(1)(b), 52A, 67
High Courts04 Oct 2024Dismissed
Smt. Harpyari ( Deceased) Through Lr-1a Bharat Bhushan Sharma Vs Badri Bhagat Jhandewala Temple Society And Ors
Delhi High Court · (2024) 10 DEL CK 0013
Code of Civil Procedure, 1908 — Order 22 Rule 4Code of Criminal Procedure, 1973 — Section 340
High Courts04 Oct 2024Disposed Of
Susheela Rana & Ors Vs Brij Bhushan Rana
Delhi High Court · (2024) 10 DEL CK 0012
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts04 Oct 2024Allowed
Deepika Prashar & Anr Vs Suman Singh Virk And Anr
Delhi High Court · (2024) 10 DEL CK 0010
Code of Civil Procedure, 1908 — Order 6 Rule 17Code of Criminal Procedure, 1973 — Section 340Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 340
High Courts04 Oct 2024Disposed Of
Sehegal Hossain Vs Directorate Of Enforcement
Delhi High Court · (2024) 10 DEL CK 0009
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 173, 207, 267, 439Indian Penal Code, 1860 — Section 120B
High Courts04 Oct 2024Disposed Of
M/s Jes And Ben Groupo Pvt.Ltd Vs M/s Shakti Trading Co
Delhi High Court · (2024) 10 DEL CK 0008
High Courts04 Oct 2024Allowed
Air Force Sports Complex (AFSC) Vs Lt. Gen S S Dahiya
Delhi High Court · (2024) 10 DEL CK 0007
Constitution of India, 1950 — Article 12, 226Right to Information Act, 2005 — Section 2(h), 2(h)(d)(i), 19
High Courts04 Oct 2024Allowed
BSES Rajdhani Power Ltd Vs D.P. Sharma
Delhi High Court · (2024) 10 DEL CK 0006
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(s), 33C(2)
High Courts04 Oct 2024Disposed Of
M/s Dwarkadhis Projects Pvt. Ltd Vs Shri Pratap Chand Nasa & Anr
Delhi High Court · (2024) 10 DEL CK 0005
Constitution of India, 1950 — Article 227
High Courts04 Oct 2024Disposed Of
FIITJEE Ltd Vs Hans Raj Sharma
Delhi High Court · (2024) 10 DEL CK 0004
Constitution of India, 1950 — Article 227