High Courts09 Aug 2024Allowed
Ankush & Anr. Vs State
Delhi High Court · (2024) 08 DEL CK 2092
Cr.P.C.-Section 397, 401, 482, 161IPC-Section 307, 34, 420, 467, 468, 471, 376, 506Arms Act-Section 27, 25, 54, 59
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,134 of 6,586
High Courts09 Aug 2024
Dinesh Mittal & Ors. Vs M/s Triveni Infrastructure Development Co. Ltd
Delhi High Court · (2024) 08 DEL CK 2140
High Courts09 Aug 2024Dismissed
Prashant Kumar Sinha Vs Indian Statistical Institute & Ors.
Delhi High Court · (2024) 08 DEL CK 2177
Code of Civil Procedure, 1908-Order VII Rule 11, XIV Rule 2Right to Information Act, 2005-Section 18(2)
High Courts09 Aug 2024Dismissed
Suchitra Ray & Anr. Vs Sumitra Sarkar & Ors.
Delhi High Court · (2024) 08 DEL CK 2182
High Courts09 Aug 2024Disposed Of
Sh Sarbjit Singh Vs Sh Anil Kumar Dhupar & Ors.
Delhi High Court · (2024) 08 DEL CK 2100
Delhi Rent Control Act, 1958-Section 25-B (8), 25B, 14(1)(e), 14(7), 27, 2(l)CPC-Section 151
High Courts09 Aug 2024Dismissed
Om Prakash Vs Smt. Meenu Gupta & Ors.
Delhi High Court · (2024) 08 DEL CK 2224
Delhi Rent Control Act, 1958-Section 25B(8), 14(1)(e), 25B, 14(7)
High Courts09 Aug 2024Disposed Of
Dr. Dilip Rambhau Shende Vs AIIMS & Ors.
Delhi High Court · (2024) 08 DEL CK 2242
Constitution of India-Article 226AIIMS Act, 1956Regulations of AIIMS, 2019-Section 11
High Courts09 Aug 2024Dismissed
UOI Secretary Ministry Of Information And Broadcasting & Anr. Vs Hari Krishan Langoo & Ors.
Delhi High Court · (2024) 08 DEL CK 2240
Contempt of Courts Act
High Courts09 Aug 2024Disposed Of
Zydus Takeda Healthcare Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2287
Customs Act, 1962-Section 149
High Courts09 Aug 2024Allowed
Indian Ralway Finance Coorporation Limited Vs National Commission For Schedule Tribes & Anr.
Delhi High Court · (2024) 08 DEL CK 2293
Constitution of India-Article 338A, 338, 338A(4), 338A(8), Clause 5 of Article 338A
High Courts09 Aug 2024Disposed Of
M/S Saraswati Trading Company Through Its Proprietor Sh. Rakesh Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2322
Central Goods and Services Tax Act, 2017CGST Rules, 2017-Rule 9
High Courts09 Aug 2024Allowed
Mankind Pharma Ltd Vs Chandra Mani Tiwari & Anr.
Delhi High Court · (2024) 08 DEL CK 1469
Trade Marks Act, 1999-Section 2(m), 2(1)(m), 29, 29(1) to (4), 29(2)(b), 29(5), 29(6)Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2
High Courts09 Aug 2024Allowed
Usha Vs Kanta
Delhi High Court · (2024) 08 DEL CK 1426
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, VII Rule 11(a), VII Rule 11(d)Limitation Act, 1963-Article 21, 22, 113, Section 18(1)
High Courts09 Aug 2024Dismissed
Dinesh Mittal & Ors Vs M/s Triveni Infrastructure Development Co. Ltd
Delhi High Court · (2024) 08 DEL CK 0095
High Courts09 Aug 2024Disposed Of
Vedpal Sheetal Chaudhary Vs Municipal Corporation Of Delhi And Ors
Delhi High Court · (2024) 08 DEL CK 0094
High Courts09 Aug 2024Dismissed
Savalia Rajan Vs Union Of India & Ors
Delhi High Court · (2024) 08 DEL CK 0093
High Courts09 Aug 2024Allowed
Tosca Master Vs Deputy Commissioner Of Income Tax, Circle 3(1)(1), (Int.Tax), New Delhi
Delhi High Court · (2024) 08 DEL CK 0060
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 148A(a), 148A(b), 148A(d)
High Courts09 Aug 2024Dismissed
Sundari Gautam Vs State Of Nct Of Delhi
Delhi High Court · (2024) 08 DEL CK 0059
Constitution of India, 1950 — Article 15Code of Criminal Procedure 1973 — Section 397, 482Indian Penal Code, 1860 — Section 8, 375, 376
High Courts09 Aug 2024Disposed Of
Dr. Dilip Rambhau Shende Vs AIIMS And Ors
Delhi High Court · (2024) 08 DEL CK 0052
Constitution of India, 1950 — Article 226All India Institute Of Medical Sciences Act, 1956 — Section 11
High Courts08 Aug 2024
Sh. Venumbaka Vijaya Sai Reddy Vs Aamoda Publications Private Limited & Ors.
Delhi High Court · (2024) 08 DEL CK 1535
CPC-Section 151, Order XIII Rule 1, XI Rule 1(4), XXXIX Rules 1 and 2, XXXIX Rule 3DHC (Original Side) Rules, 2018Constitution of India-Article 21, 19, 19(1)(a), 19(2)