High Courts23 Sept 2024Disposed Of
Sudarshan Facilities Pvt Ltd Vs The Regional Labour Commissioner Central New Delhi & Ors.
Delhi High Court · (2024) 09 DEL CK 1597
Minimum Wages Act, 1948
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,061 of 6,586
High Courts23 Sept 2024Disposed Of
Tilak Raj & Anr. Vs Sunil Agarwal & Ors.
Delhi High Court · (2024) 09 DEL CK 1622
Societies Registration Act-Section 12
High Courts23 Sept 2024Dismissed
Ms Ratan Chandra Spices And Food Products Pvt Ltd Vs Kamini Bhatia Proprietor. Of Ms Mahima Herbs And Anr & Anr.
Delhi High Court · (2024) 09 DEL CK 1758
Code of Civil Procedure, 1908-Order XI Rule 5, XI Rule 6, Section 151, 11 Rule 5, 11 Rule 6
High Courts23 Sept 2024Disposed Of
Dinesh Vs Birla Sun Life Insurance Company Limited
Delhi High Court · (2024) 09 DEL CK 1763
Constitution of India-Article 227
High Courts23 Sept 2024Dismissed
Anil Shah Vs Union Of India & Anr.
Delhi High Court · (2024) 09 DEL CK 1766
Railway Claims Tribunal Act, 1987-Section 16, 23Railways Act-Section 123 (c), 124-A
High Courts23 Sept 2024Disposed Of
Hapreet Singh Chadha Alias Shampy Vs Dwarka Nath Chandok And Sons Through Karta
Delhi High Court · (2024) 09 DEL CK 1767
High Courts23 Sept 2024Disposed Of
Anamika Vs Sudhanshu Kaushik
Delhi High Court · (2024) 09 DEL CK 1770
Hindu Marriage Act, 1955
High Courts23 Sept 2024Disposed Of
Samakshi Bhatia & Anr. Vs Sanjay Bhatia
Delhi High Court · (2024) 09 DEL CK 1771
Hindu Adoption and Maintenance Act, 1956-Section 19, 18CPC-Order VII Rule 11
High Courts23 Sept 2024Allowed
Rajesh Kumar Saini Vs Smt. Neetu Saini
Delhi High Court · (2024) 09 DEL CK 1772
High Courts23 Sept 2024Disposed Of
Rakesh & Anr. Vs Tarandeep Singh
Delhi High Court · (2024) 09 DEL CK 1773
High Courts23 Sept 2024Dismissed
Shahi Idgah Managing Committee Vs Delhi Development Authority & Ors.
Delhi High Court · (2024) 09 DEL CK 1834
Constitution of India, 1950-Article 226Waqf Act, 1995-Section 3(k)
High Courts23 Sept 2024Disposed Of
Lucky Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1902
Code of Criminal Procedure, 1973-Section 482, 164IPC-Section 376, 380
High Courts23 Sept 2024Disposed Of
Pankaj Kumar & Anr. Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1906
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34
High Courts23 Sept 2024Disposed Of
Charanjeet Singh & Ors. Vs State Of NCT Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1908
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts23 Sept 2024Disposed Of
Vivek Narula & Anr. Vs The State NCT Of Delhi & Ors.
Delhi High Court · (2024) 09 DEL CK 1945
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 354, 509, 34
High Courts23 Sept 2024Disposed Of
Vishal Nehra & Ors. Vs The State, Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1942
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34
High Courts23 Sept 2024Dismissed
G D Goenka Pvt Ltd Vs Dinodia Educational Society
Delhi High Court · (2024) 09 DEL CK 2006
Arbitration and Conciliation Act, 1996-Section 9, 42, Part I, 20(2), 36, 34CPC-Section 20
High Courts23 Sept 2024Allowed
Shri Surindra Kumar Vs Central Public Works Department
Delhi High Court · (2024) 09 DEL CK 2012
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), 21, Fourth Schedule
High Courts23 Sept 2024Allowed
M/s. Keystone Solutions Represented By Its Partner Sh Sanjay Dabra Vs BBQC Hospitality Pvt Ltd & Anr
Delhi High Court · (2024) 09 DEL CK 2017
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
High Courts23 Sept 2024Disposed Of
Fujifilm India Pvt. Ltd. Vs Macart Equipment Pvt. Ltd.
Delhi High Court · (2024) 09 DEL CK 2020
Arbitration and Conciliation Act, 1996-Section 29A (4)