High Courts23 Aug 2024Disposed Of
M/s Vision 9 & Anr. Vs Sun Broadcast Equipments Pvt. Ltd.
Delhi High Court · (2024) 08 DEL CK 2195
Code of Civil Procedure, 1908-Order IX Rule 7, IX Rule 13
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,113 of 6,586
High Courts23 Aug 2024Dismissed
MLK Fashions Through Its Proprietor Shri Shalabh Kapoor Vs Lace World Through Its AR Shri Arvind Rajpurohit
Delhi High Court · (2024) 08 DEL CK 2191
High Courts23 Aug 2024Allowed
Asst. Comdt. (IRLA No. 9910) Ashish Kumar Dubey Vs Union Of India & Anr.
Delhi High Court · (2024) 08 DEL CK 2103
Constitution of India-Article 226
High Courts23 Aug 2024Dismissed
Dr Supreeti Chahal Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2210
Constitution of India-Article 226, 226(2), Section 227, 21Dentist Act, 1948-Section 40Dental Council of India, Master of Dental Surgery Course Regulations, 2017-Regulation 23
High Courts23 Aug 2024
Hargun Singh Ahluwalia & Ors. Vs Delhi University & Ors.
Delhi High Court · (2024) 08 DEL CK 2203
Constitution of India-Article 226, 227Code of Civil Procedure, 1908-Section 151
High Courts23 Aug 2024Dismissed
Union Of India Vs Gurjinder Pal Singh & Anr.
Delhi High Court · (2024) 08 DEL CK 2238
All India Services (Death-cum-Retirement Benefits) Rules, 1958-Rule 16(3)Prevention of Corruption Act, 1988-Section 13(1)(b), 13(2)Indian Penal Code (IPC), 1860-Sections 124A, 153A, 505(2), 384, 388, 506 read with Section 34
High Courts23 Aug 2024Dismissed
XXXX Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 2270
IPC-Sections 376, 120B, 384, 506, 34Information Technology Act, 2008-Section 66ECr.P.C-Section 164, 156(3)
High Courts23 Aug 2024Dismissed
M/s. KG Marketing India Vs Rashi Santosh Soni & Anr.
Delhi High Court · (2024) 08 DEL CK 2299
Code of Criminal Procedure, 1973-Section 340, 195, 195(1)(b)(ii)Code of Civil Procedure, 1908-Order XXXIX Rule 4, VI Rule 15A, VI Rule 15A(5)Indian Penal Code, 1860-Section 196, 199, 200, 209, 463, 465, 468, 470, 471, 475, 476, 446, 120-B
High Courts23 Aug 2024Dismissed
Kuber Khera Vs Experian Credit Information Company Of India Pvt. Ltd. & Anr.
Delhi High Court · (2024) 08 DEL CK 1446
Arbitration and Conciliation Act, 1996-Section 11(6)Credit Information Companies (Regulation) Act, 2005-Sections 4, 5, 6, 7, 18 and 31Constitution of India-Articles 32, 226 and 227
High Courts23 Aug 2024Disposed Of
Priya Bhatia Vs Amit Bhatia
Delhi High Court · (2024) 08 DEL CK 1425
Cr.P.C.-Section 125Contempt of Courts Act, 1971Land Acquisition Act, 1894
High Courts23 Aug 2024Disposed Of
M/s More Bites N Foods Pvt Ltd Vs Ankit Kohli
Delhi High Court · (2024) 08 DEL CK 1417
High Courts23 Aug 2024Disposed Of
Asha Rani Sukhija Vs Pankaj Sikri
Delhi High Court · (2024) 08 DEL CK 1415
High Courts23 Aug 2024Disposed Of
Rakesh Sachdeva Vs Rajesh Sachdeva
Delhi High Court · (2024) 08 DEL CK 1414
CPC-Order VII Rule 11
High Courts23 Aug 2024Disposed Of
Saumya Binani & Ors. Vs Banwari Lal Sharma Alias Banwari Lal
Delhi High Court · (2024) 08 DEL CK 0137
Arbitration and Conciliation Act 1996 — Section 11(6), 12(2), 21
High Courts23 Aug 2024Disposed Of
J.B.C.G. Advisory Services Private Limited & Ors Vs Sammaan Capital Limited Formerly Known As Indiabulls Housing Finance Limited & Anr
Delhi High Court · (2024) 08 DEL CK 0136
Arbitration and Conciliation Act 1996 — Section 12(2), 17
High Courts23 Aug 2024Dismissed
Nagma Sheerin & Ors Vs Municipal Corporation Of Delhi & Ors
Delhi High Court · (2024) 08 DEL CK 0134
High Courts23 Aug 2024Dismissed
MD. Shamim Vs Delhi Development Authority (Dda) & Ors
Delhi High Court · (2024) 08 DEL CK 0133
Constitution of India, 1950 — Article 226
High Courts23 Aug 2024Dismissed
SA Infrastructure Consultants Pvt Ltd Vs National Highway Authority Of India
Delhi High Court · (2024) 08 DEL CK 0119
Constitution of India, 1950 — Article 12, 226
High Courts23 Aug 2024Disposed Of
Pernod Ricard India Private Limited Vs Khao Gali Restaurants Private Limited & Anr
Delhi High Court · (2024) 08 DEL CK 0118
Civil Procedure Code, 1908 — Section 34, Order 37 Rule 1(2)(b)(iii), Order 37 Rule 3(5)Contract Act, 1872 — Section 140, 141Prevention of Money Laundering Act, 2002 — Section 2(l)(u), 2(l)(v), 3
High Courts23 Aug 2024
State (G.N.C.T.) Of Delhi Vs Mohit Kumar & Anr
Delhi High Court · (2024) 08 DEL CK 0097
Code of Criminal Procedure 1973 — Section 313, 378Indian Penal Code, 1860 — Section 34, 308