High Courts25 Sept 2024Disposed Of
Sushila Jain & Anr. Vs Anand Padia
Delhi High Court · (2024) 09 DEL CK 1783
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,058 of 6,586
High Courts25 Sept 2024Disposed Of
Divisional Railway Manager & Ors. Vs Smt Pratima Ray
Delhi High Court · (2024) 09 DEL CK 1786
Constitution of India-Article 227
High Courts25 Sept 2024
Rajiv Oberoi Vs Rajesh Gupta
Delhi High Court · (2024) 09 DEL CK 1837
Contempt of Courts Act, 1971-Sections 10, 11 and 12Code of Civil Procedure, 1908-Order XXI Rule 46A, 21 Rule 46C
High Courts25 Sept 2024Disposed Of
Chandra Bhushan Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1860
Constitution of India-Article 226
High Courts25 Sept 2024Dismissed
Ajay Bisht Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1862
Code of Civil Procedure, 1908-Order XXIII Rule 1Constitution of India-Article 226, 32, 21
High Courts25 Sept 2024Dismissed
Delhi Subordinate Services Selection Board & Anr. Vs Meenu Dadeia @ Meenu Vardhan & Anr.
Delhi High Court · (2024) 09 DEL CK 2019
Constitution of India-Article 226
High Courts25 Sept 2024Disposed Of
Staff Selection Commission & Ors. Vs Viraaj Singh
Delhi High Court · (2024) 09 DEL CK 2022
High Courts25 Sept 2024Disposed Of
Staff Selection Commission & Ors. Vs Priti Bhati
Delhi High Court · (2024) 09 DEL CK 2023
High Courts25 Sept 2024Dismissed
Rachit Kapoor Vs Union Of India
Delhi High Court · (2024) 09 DEL CK 2046
Constitution of India-Article 226, 227, 32, 14, 21Cr.P.C.-Section 36, 154, 154(3), 156(3), 190, 200, 482BNSS-Section 223
High Courts25 Sept 2024Dismissed
Amit Kumar Sharma Vs NTPC & Anr.
Delhi High Court · (2024) 09 DEL CK 2070
Right to Information Act, 2005Constitution of India-Article 226
High Courts25 Sept 2024Dismissed
M/s Associated Tubes Vs Anil Singhal
Delhi High Court · (2024) 09 DEL CK 2116
Arbitration and Conciliation Act, 1996-Section 37, 34, 8
High Courts25 Sept 2024Dismissed
Padam Singh Chauhan Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 2129
Constitution of India-Article 226CCS Pension Rules, 1972-Rule 41, Proviso to Rule 41CCS (Pension) Rules, 2021-Rule 41
High Courts25 Sept 2024Dismissed
Amit Kumar Gupta Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 2136
High Courts25 Sept 2024Dismissed
Ravi Bajaj Designs Pvt. Ltd. Vs Arun Aggarwal
Delhi High Court · (2024) 09 DEL CK 2137
Commercial Courts Act, 2015Bhartiya Sakshya Adhiniyam, 2023-Sections 59 and 60Code of Civil Procedure, 1908-Order XLI Rule 27
High Courts25 Sept 2024Dismissed
Kuru Agri Products & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1429
FEMA-Section 13Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985-Section 9Foreign Trade (Development & Regulation) Act, 1992
High Courts25 Sept 2024Dismissed
Rakesh Khanna Vs Naveen Kumar Aggarwal & Ors.
Delhi High Court · (2024) 09 DEL CK 1427
Constitution of India-Article 226Consumer Protection Act, 1986-Section 17, 27Consumer Protection Act, 2019-Section 71, 72, 72(1), 72(2)
High Courts25 Sept 2024Dismissed
The Commissioner Of Income Tax – International Taxation -2 Vs Mavenir UK Holdings
Delhi High Court · (2024) 09 DEL CK 1466
Income Tax Act, 1961-Section 260A, 147, 144, 144C, 153, 153B
High Courts25 Sept 2024Allowed
All India Association Of Central Excise Gazetted Executive Officers And Ors Vs Union Of India And Ors
Delhi High Court · (2024) 09 DEL CK 0143
High Courts25 Sept 2024Dismissed
Rachit Kapoor Vs Union Of India Through Prime Ministers Office Mr Pk Mishra
Delhi High Court · (2024) 09 DEL CK 0139
Constitution of India, 1950 — Article 14, 21, 32, 226, 227Code of Criminal Procedure, 1973 — Section 36, 154, 156(3), 200, 482
High Courts25 Sept 2024Disposed Of
Rajiv Oberoi Vs Rajesh Gupta
Delhi High Court · (2024) 09 DEL CK 0138
Contempt of Courts Act, 1971 — Section 10, 11, 12