High Courts16 Aug 2024Dismissed
Resident Welfare Association Vs Kishan Devnani & Ors.
Delhi High Court · (2024) 08 DEL CK 1599
Constitution of India-Article 226Easements Act, 1882-Section 15, 33Bharatiya Nagarik Suraksha Sanhita, 2023-Section 152
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,123 of 6,586
High Courts16 Aug 2024Dismissed
Shri Ram Narayan Gupta Vs New Delhi Municipal Council
Delhi High Court · (2024) 08 DEL CK 1603
New Delhi Municipal Council Act, 1994-Section 250, 252, 253, 254, 254(1)(4)(p)Constitution of India-Article 226, Part III
High Courts16 Aug 2024Dismissed
Shubhankar Nagar Vs State & Ors.
Delhi High Court · (2024) 08 DEL CK 1606
Code of Criminal Procedure, 1973-Section 156(3), 482, 200, 397(3), 397(1)PC Act
High Courts16 Aug 2024Allowed
Amit Jain Vs Sanjeev Kumar Singh & Anr.
Delhi High Court · (2024) 08 DEL CK 1607
Negotiable Instruments Act, 1888-Section 138, 139, 118, 118(a)Code of Criminal Procedure, 1973-Section 313, 281Evidence Act-Section 3, 4, 114
High Courts16 Aug 2024Dismissed
Union Of India & Ors. Vs Pradeep Kumar
Delhi High Court · (2024) 08 DEL CK 1627
Constitution of India-Article 226, 227, 311(2)(b), 311(2)Railway Servants (Discipline & Appeal) Rules, 1968-Rule 14(ii), 9 to 11CCS (CCA) Rules-Rule 14
High Courts16 Aug 2024Dismissed
Shomit Finance Limited Vs Mahesh Kumar Sharma
Delhi High Court · (2024) 08 DEL CK 1670
Constitution of India-Article 227
High Courts16 Aug 2024Disposed Of
Jan Mohammad Vs Ramesh Chander Gupta
Delhi High Court · (2024) 08 DEL CK 1673
High Courts16 Aug 2024Disposed Of
Punjab And Sind Bank Vs Madan Murari Mishra & Anr.
Delhi High Court · (2024) 08 DEL CK 1678
High Courts16 Aug 2024Disposed Of
Sunil Kumar Mehra & Anr. Vs MS RP And Company & Ors.
Delhi High Court · (2024) 08 DEL CK 1679
High Courts16 Aug 2024Dismissed
Om Pal Singh Vs Staff Selection Commission & Anr.
Delhi High Court · (2024) 08 DEL CK 1767
Constitution of India-Article 226
High Courts16 Aug 2024Disposed Of
Aditya Birla Finance Limited Vs B K Podder Printing Pvt Ltd & Ors.
Delhi High Court · (2024) 08 DEL CK 1916
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 16(1), 12(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993
High Courts16 Aug 2024Disposed Of
Skyline Engineering Contracts (India) Pvt Ltd. Vs MMR Saha Infrastructure Pvt Ltd
Delhi High Court · (2024) 08 DEL CK 1917
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2)
High Courts16 Aug 2024Disposed Of
Rajeev Mohan Vs M/s. Delton Cables Limited & Ors.
Delhi High Court · (2024) 08 DEL CK 1920
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2)
High Courts16 Aug 2024Allowed
Shri Inderjit Walia & Anr. Vs Dr. Amitabh Parti & Anr.
Delhi High Court · (2024) 08 DEL CK 1922
Arbitration and Conciliation Act, 1996-Section 11, 12(2), Fourth Schedule
High Courts16 Aug 2024Disposed Of
National Highways Authority Of India Vs Madurai Tuticorin Expressways Ltd.
Delhi High Court · (2024) 08 DEL CK 1927
Arbitration and Conciliation Act 1996-Section 29A(5)
High Courts16 Aug 2024Disposed Of
Micromax Informatics Limited Vs Shree Vinayak Enterprises
Delhi High Court · (2024) 08 DEL CK 1929
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts16 Aug 2024Allowed
Narendra Prasad Rai Vs Vice-Chairman, Delhi Agricultural Marketing Board & Anr.
Delhi High Court · (2024) 08 DEL CK 2002
Constitution of India-Article 226, 14
High Courts16 Aug 2024Dismissed
Surender Kumar Sharma Vs Delhi Urban Shelter Improvement Board (Govt. Of NCT Of Delhi)
Delhi High Court · (2024) 08 DEL CK 2004
Constitution of India-Article 226, 14Right to Information Act, 2005