High Courts18 Sept 2024
Shankar Lal Jat Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 2200
Constitution of India-Article 226CRPF Rules-Rule 8(b)(ii)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,071 of 6,586
High Courts18 Sept 2024Dismissed
Lt Col Ramandeep Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1378
Constitution of India-Article 226Family Courts Act, 1984-sub-para 1(d) of Explanation to Paragraph 7, Chapter 3Armed Forces Tribunal Act, 2007-Section 3(o), 7(d)
High Courts18 Sept 2024
Michael Builders And Developers Pvt. Ltd. Vs National Medical Commission & Ors.
Delhi High Court · (2024) 09 DEL CK 1379
Constitution of India-Article 226Arbitration and Conciliation Act, 1996-Section 9, 11
High Courts18 Sept 2024Dismissed
Baby Gitika Rawat Vs The Sovereign School & Anr.
Delhi High Court · (2024) 09 DEL CK 1382
Constitution of India-Articles 226, 227, 21ARight to Education (RTE) Act, 2009-Section 12(1)(c)
High Courts18 Sept 2024Disposed Of
R L Enterprises Vs Commissioner State Goods And Services Tax Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1475
Central Goods and Services Tax Act, 2017-Section 73State Goods and Services Tax Act, 2017
High Courts18 Sept 2024Dismissed
Noor Afshan Vs Shiv Lock House & Others
Delhi High Court · (2024) 09 DEL CK 0158
Code of Civil Procedure, 1908 — Section 151, Order 12 Rule 3, Order 12 Rule 10, Order 22Rule 9(2)
High Courts18 Sept 2024Allowed
Pradeep Kumar Aggarwal Vs Anoop Aggarwal
Delhi High Court · (2024) 09 DEL CK 0065
Arbitration and Conciliation Act, 1996 — Section 12(2), 21
High Courts18 Sept 2024
Ranjeet Singh Vs State Nct Of Delhi And Anr
Delhi High Court · (2024) 09 DEL CK 0062
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 164, 482Indian Penal Code, 1860 — Section 354, 363, 376, 376(2)(f), 506, 511
High Courts18 Sept 2024Dismissed
Jagtar Singh Johal @ Jaggi Vs National Investigation Agency
Delhi High Court · (2024) 09 DEL CK 0061
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 379, 416
High Courts18 Sept 2024Dismissed
Michael Builders And Developers Pvt. Ltd Vs Indian Nursing Council And Ors
Delhi High Court · (2024) 09 DEL CK 0060
Constitution of India, 1950 — Article 226Arbitration and Conciliation Act, 1996 — Section 9, 11
High Courts18 Sept 2024Disposed Of
Polotrips India Pvt. Ltd. & Anr Vs Karnataka Bank Limted & Ors
Delhi High Court · (2024) 09 DEL CK 0059
Code of Civil Procedure, 1908 — Section 16, 16(d), 17, 20, 25, Order 2 Rule 2, Order 7 Rule 10Transfer of Property Act, 1882 — Section 55(1)
High Courts18 Sept 2024Disposed Of
Narendra Surana Vs State Of Nct Of Delhi And Anr
Delhi High Court · (2024) 09 DEL CK 0058
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 380, 457
High Courts17 Sept 2024Disposed Of
Sita Devi Vs Delhi Building And Other Construction Workers Welfare Board
Delhi High Court · (2024) 09 DEL CK 2190
Building and Other Construction Workers Act, 1996-Section 2(e), 14, 14(1), 16, 16(1), 17Delhi Building and Other Construction Workers Rules, 2002-Rules 277, 278, 279Constitution of India-Articles 39(e), 42, 43, 21
High Courts17 Sept 2024Allowed
Director General Project Varsha Vs Navayuga Van Oord JV
Delhi High Court · (2024) 09 DEL CK 1542
Arbitration and Conciliation Act, 1996-Section 9, 16, 17, 21, 37(2)(b)Code of Civil Procedure, 1908
High Courts17 Sept 2024Disposed Of
Ram Kishan Vs Delhi Building And Other Construction Workers Welfare Board
Delhi High Court · (2024) 09 DEL CK 1574
Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996-Section 22(1)(b), 17, 14, 2(e), 2(b), 16(1), 16Delhi Building and Other Construction Workers Rules, 2002-Rule 272-273, 263(2)(ii)Constitution of India-Article 226, 21, 39(e), 42, 43
High Courts17 Sept 2024
Jain Irrigation Systems Limited Vs M/s. Pragyawan Technologies Private Limited
Delhi High Court · (2024) 09 DEL CK 1575
Code of Civil Procedure, 1908-Order VII Rule 10, Section 20, 20(a), 20(c)Indian Contract Act, 1872-Sections 23, 28Bharatiya Sakshya Adhiniyam, 2023-Sections 94, 95
High Courts17 Sept 2024Disposed Of
Panchi Devi Vs Delhi Building And Other Construction Workers Welfare Board
Delhi High Court · (2024) 09 DEL CK 1584
Building and Other Construction Workers Act, 1996-Sections 2(e), 14, 14(1), 16, 16(1), 17Delhi Building and Other Construction Workers Rules, 2002-Rules 277, 278, 279Constitution of India-Articles 39(e), 42, 43, 21
High Courts17 Sept 2024Disposed Of
M/s Trend Setters Books Ltd Vs Lokesh Sharma
Delhi High Court · (2024) 09 DEL CK 1593
High Courts17 Sept 2024Disposed Of
Sh Mithai Lal (Since Deceased) Through Its Lrs. Vs Sushil Chandra Gautam
Delhi High Court · (2024) 09 DEL CK 1594
High Courts17 Sept 2024Disposed Of
Adnan Nisar & Ors. Vs Directorate Of Enforcement & Anr.
Delhi High Court · (2024) 09 DEL CK 1609
Code of Criminal Procedure, 1973-Section 439, 188, 436A, 173, 2(h)Prevention of Money Laundering Act, 2002-Section 45, 45(1), first proviso to Section 45(1), 3, 4, 17, 19, 44, 44(1)(c), 50, 56, 58, 59, 60, 60(2), 60(3), 60(4), 60(5), 61, 24(a), 2(1)(y), 2(1)(ra), 2(1)(ra)(i), 2(1)(ra)(ii), 2(1)(ia), 2(2), 2(na), Part A of the Schedule, Part C of the ScheduleInformation Technology Act, 2000-Section 75, 66C