COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,074 of 6,586

High Courts17 Sept 2024Disposed Of

Sh Madan Mohan Gupta Vs Smt Sandhya Gupta & Ors

Delhi High Court · (2024) 09 DEL CK 0166

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 6 Rule 17Delhi Rent Control Act, 1958 — Section 14(1)(e)

High Courts17 Sept 2024Allowed

Uma And Ors Vs Renu Kumari And Ors

Delhi High Court · (2024) 09 DEL CK 0165

High Courts17 Sept 2024Disposed Of

Anamika Sarkar Vs Surender Kumar

Delhi High Court · (2024) 09 DEL CK 0164

High Courts17 Sept 2024Disposed Of

Sharda Vs Rahul Gupta

Delhi High Court · (2024) 09 DEL CK 0163

Bharatiya Sakshya Adhiniyam, 2023 — Section 63

High Courts17 Sept 2024Disposed Of

Deepanshu Sharma & Anr Vs Vikrant Tyagi

Delhi High Court · (2024) 09 DEL CK 0162

Code of Civil Procedure, 1908 — Order 37

High Courts17 Sept 2024Disposed Of

Govt Of Nct Delhi & Anr Vs Chainsukh Ujjwal

Delhi High Court · (2024) 09 DEL CK 0161

Constitution of India, 1950 — Article 226, 227

High Courts17 Sept 2024Disposed Of

Omwati Vs Dayanand (Deceased) Thr Lrs

Delhi High Court · (2024) 09 DEL CK 0160

Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 14, Order 16 Rule 10

High Courts17 Sept 2024Disposed Of

DBS Bank India Ltd And Ors Vs D Sargurunathan And Ors

Delhi High Court · (2024) 09 DEL CK 0159

Constitution of India, 1950 — Article 227

High Courts17 Sept 2024Disposed Of

Abhishek Grover Vs Divisional Commissioner Delhi & Ors

Delhi High Court · (2024) 09 DEL CK 0157

Constitution of India, 1950 — Article 226Code of Civil Procedure, 1908 — Order 7 Rule 11Code of Criminal Procedure, 1973 — Section 107, 116

High Courts17 Sept 2024

Amit Katyal Vs Directorate Of Enforcement Government Of India

Delhi High Court · (2024) 09 DEL CK 0156

Constitution of India, 1950 — Article 20(3), 21Code of Criminal Procedure, 1973 — Section 161, 164, 306, 437, 439Indian Penal Code, 1860 — Section 120B

High Courts17 Sept 2024Disposed Of

Amit Arora Vs Directorate Of Enforcement

Delhi High Court · (2024) 09 DEL CK 0155

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B

High Courts17 Sept 2024Disposed Of

Amandeep Singh Dhall Vs Directorate Of Enforcement

Delhi High Court · (2024) 09 DEL CK 0154

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 167(2)Bhartiya Nagarik Suraksha Sanhita, 2023 — Section 483

High Courts17 Sept 2024Disposed Of

Iaul Haque & Ors Vs Delhi Development Authority & Anr

Delhi High Court · (2024) 09 DEL CK 0153

Delhi Urban Shelter Improvement Board Act, 2010 — Section 2(g), 10, 10(3)Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 17

High Courts17 Sept 2024Allowed

Director General Project Varsha Vs Navayuga Van Oord JV

Delhi High Court · (2024) 09 DEL CK 0152

Arbitration and Conciliation Act, 1996 — Section 9, 17, 21, 37(2)(b)

High Courts17 Sept 2024Disposed Of

Adnan Nisar & Anr Vs Directorate Of Enforcement & Anr

Delhi High Court · (2024) 09 DEL CK 0057

Constitution of India, 1950 — Article 20(3), 21Code of Criminal Procedure, 1973 — Section 188, 436A, 439Indian Penal Code, 1860 — Section 420, 424

High Courts13 Sept 2024Disposed Of

Axcess Limited Vs Controller Of Patents And Designs

Delhi High Court · (2024) 09 DEL CK 1595

Patent Act, 1970-Section 15, 59(1), 3(d), 3(e)

High Courts13 Sept 2024Allowed

VIP Pharmaceuticals Pvt Ltd Vs Rhydburg Pharmaceuticals Limited

Delhi High Court · (2024) 09 DEL CK 1598

Civil Procedure Code, 1908-Order VII Rule 11, VII Rule 11(d), Section 12, XXIII Rule 1(4), 10, 151, II Rule 2, II Rule 2(1), II Rule 2(3), 11

High Courts13 Sept 2024Allowed

Mrs Arti Gupta & Anr. Vs Puran Rana & Anr.

Delhi High Court · (2024) 09 DEL CK 1603

Trade Marks Act, 1999-Sections 47, 57, 125; Section 8(a); Section 10(1); Sections 9, 11, 12 and 18Copyright Act, 1957

High Courts13 Sept 2024Disposed Of

Yashika Malik Vs University Of Delhi Faculty Of Medical Sciences & Ors

Delhi High Court · (2024) 09 DEL CK 1620

Letters Patent Act, 1866-Clause X

High Courts13 Sept 2024Dismissed

Baby Aayat (Minor) Through Her Mother Ms. Tanzeem Khan Vs Government Of National Capital Territory Of Delhi & Anr

Delhi High Court · (2024) 09 DEL CK 1621

Right to Education Act, 2009