High Courts08 Aug 2024Dismissed
MF Buildcon Pvt Ltd Vs Anjali
Delhi High Court · (2024) 08 DEL CK 1428
Specific Relief Act, 1963-Section 28Civil Procedure Code, 1908-Section 89Mediation and Conciliation Rules, 2004
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,137 of 6,586
High Courts08 Aug 2024
Nivriti Bathla Vs National Testing Agency & Anr
Delhi High Court · (2024) 08 DEL CK 0061
Constitution of India, 1950 — Article 226
High Courts08 Aug 2024Dismissed
DD Auto Pvt Ltd Vs Pivotal Infrastructure Pvt Ltd
Delhi High Court · (2024) 08 DEL CK 0051
Constitution of India, 1950 — Article 226, 227Arbitration and Conciliation Act, 1996 — Section 16, 18
High Courts08 Aug 2024Disposed Of
Yash Sharma Vs Govt Of Nct Of Delhi & Ors
Delhi High Court · (2024) 08 DEL CK 0050
Constitution of India, 1950 — Article 21A, 45, 51A(k), 226
High Courts08 Aug 2024Dismissed
Chhaniyara Dharmendra Prafulbhai Vs Union Of India & Ors
Delhi High Court · (2024) 08 DEL CK 0049
Constitution of India, 1950 — Article 226
High Courts08 Aug 2024Dismissed
Priyanshu Raj Vs Union Of India & Ors
Delhi High Court · (2024) 08 DEL CK 0048
Constitution of India, 1950 — Article 226
High Courts08 Aug 2024Dismissed
MF Buildcon Pvt Ltd Vs Anjali
Delhi High Court · (2024) 08 DEL CK 0047
Civil Procedure Code, 1908 — Section 89Specific Relief Act, 1963 — Section 28
High Courts08 Aug 2024Allowed
R S Tanwar Vs Joint Secretary And Addl. Registrar, Central Information Commission & Anr
Delhi High Court · (2024) 08 DEL CK 0046
Right to Information Act, 2005 — Section 19(1), 19(3), 20, 20(1)
High Courts08 Aug 2024Dismissed
Anand Prakash Vs State And Anr
Delhi High Court · (2024) 08 DEL CK 0045
Land Acquisition Act, 1894 — Section 4, 6Right to Fair Compensation & Transparency in Land Acquisition, Rehabilitation & Resettlement Act, 2013 — Section 24(2)
High Courts07 Aug 2024Allowed
Smt. Seema Bansal Vs Sh. Durga Dass Bansal & Ors.
Delhi High Court · (2024) 08 DEL CK 1483
Code of Civil Procedure, 1908-Section 96, 107, Order 1 Rule 10Domestic Violence Act, 2005-Section 2(a), 17, 17(1), 17(2), 19The Maintenance and Welfare of Parents and Senior Citizens Act, 2007
High Courts07 Aug 2024Disposed Of
G.D. Pharmaceuticals Private Limited Vs M/s Cento Products (India)
Delhi High Court · (2024) 08 DEL CK 1504
Trade Marks Act, 1999-Section 2(1)(zg), 11(2), 11(6)
High Courts07 Aug 2024
V Hansprakash Vs State Govt Of NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 1541
Code of Criminal Procedure, 1973-Section 439, 438, 437, 170IPC-Sections 420, 409, 467, 468, 471, 120-B, 34, 288, 304, 308, 336, 388Constitution of India
High Courts07 Aug 2024Dismissed
Om Prakash Mehta Vs Smt Veena Mehta
Delhi High Court · (2024) 08 DEL CK 1547
Criminal Procedure Code 1973-Section 397, 399, 125, 127, 127(1)Family Courts Act, 1984-Section 19Hindu Adoption & Maintenance Act-Section 18
High Courts07 Aug 2024Allowed
Smt. Meenu Nanda & Anr. Vs Sh. Kartar Singh Kochar
Delhi High Court · (2024) 08 DEL CK 1600
Code of Civil Procedure, 1908-Section 96Hindu Succession Act, 1956-Section 15Indian Evidence Act, 1872-Section 68, 63
High Courts07 Aug 2024Dismissed
UOI Vs Dr. Chander Prakash & Anr.
Delhi High Court · (2024) 08 DEL CK 1621
All India Services (Death-cum-Retirement Benefits) Rules, 1958-Rule 6All India Services (Discipline and Appeal) Rules, 1959-Rule 9, 9(2)Indian Evidence Act
High Courts07 Aug 2024Dismissed
Honey Katyal Vs Punjab And Sind Bank
Delhi High Court · (2024) 08 DEL CK 1714
Constitution of India-Article 226Insolvency and Bankruptcy Code, 2016-Sections 7, 9, 63, 95 to 100, 231, 238 and 238-ARecovery of Debts and Bankruptcy Act 1993-Section 19
High Courts07 Aug 2024Disposed Of
Sanjay & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1785
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34Hindu Marriage Act-Section 13B(2)
High Courts07 Aug 2024Disposed Of
Sanjeev Bhati & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1792
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 323, 34
High Courts07 Aug 2024Disposed Of
Shree Krishan & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1793
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 506, 34
High Courts07 Aug 2024Disposed Of
Sandeep Gupta & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1794
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)