High Courts09 Jul 2024Dismissed
Amit Sharma Vs Sugandha Sharma
Delhi High Court · (2024) 07 DEL CK 2331
Hindu Marriage Act, 1955-Section 13BGuardian and Wards Act, 1980-Section 25, 12, 47Family Courts, Act, 1984-Section 19(1)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,186 of 6,586
High Courts09 Jul 2024Dismissed
State Vs Danish & Anr.
Delhi High Court · (2024) 07 DEL CK 2626
Limitation Act 1963-Section 5Code of Criminal Procedure 1973-Sections 482, 397, 401, 164, 227 and 228Indian Penal Code, 1860-Sections 376(2)(n), 323 and 376
High Courts09 Jul 2024Dismissed
Punjab National Bank Vs Sh Niraj Gupta & Anr.
Delhi High Court · (2024) 07 DEL CK 2304
Constitution of India-Article 226Payment of Gratuity Act, 1972-Section 4(6), 4(6)(a), 4(6)(b), 4(6)(b)(i), 4(6)(b)(ii), 7(3), 7(3-A), 7(5), 7(7), 13, Rule 18(7), 18(8)Punjab National Bank Officer Employees' (Discipline & Appeal) Regulations, 1977-Regulation 4(j)
High Courts09 Jul 2024Dismissed
The Management Of Guru Harkrishan Public School & Ors. Vs Sunil Sikri & Anr.
Delhi High Court · (2024) 07 DEL CK 2297
Constitution of India-Article 226, 227Delhi School Education Act & Rules, 1973-Section 2, 8, 8(3), 11, 19, 20(2), 25, 27, 121, Rule 115, 120(3), 121, 121(1)(a), 121(1)(b), 121(2)Code of Civil Procedure
High Courts09 Jul 2024Disposed Of
Ms Krishan Kumar And Sons Vs Delhi Tourism And Transportation Development Corporation Ltd
Delhi High Court · (2024) 07 DEL CK 2250
Arbitration and Conciliation Act, 1996-Section 11(6), 11(6A), 21, 12, Fourth ScheduleArbitration & Conciliation (Amendment) Act, 2015
High Courts09 Jul 2024Disposed Of
Technology Development Board Vs Selco International Ltd. & Ors.
Delhi High Court · (2024) 07 DEL CK 2246
Arbitration and Conciliation Act, 1996-Section 34(3), 33Delhi High Court (Original Side) Rules, 2018-Rule 3 of Chapter IV, 32 of Chapter IV
High Courts09 Jul 2024Disposed Of
Ajay Deep Construction Pvt Ltd Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2243
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12
High Courts09 Jul 2024Disposed Of
Ajay Deep Construction Pvt. Ltd. Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2241
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12
High Courts09 Jul 2024Allowed
Vivek Kumar Singh Vs Airports Authority Of India
Delhi High Court · (2024) 07 DEL CK 2177
Constitution of India-Article 226
High Courts09 Jul 2024Disposed Of
Manas Vihar CGHS Ltd. Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2106
Delhi Cooperative Societies Act, 2003-Sections 70 and 71Delhi Municipal Corporation Act
High Courts09 Jul 2024Disposed Of
Alig And Associates & Anr. Vs Institute Of Chartered Accountants Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2102
High Courts09 Jul 2024Disposed Of
Vikas Kashyap Vs State Of NCT Of Delhi
Delhi High Court · (2024) 07 DEL CK 2071
Code of Criminal Procedure (Cr.PC)-Section 439NDPS Act-Section 20(B)(II), 37, 41, 42, Proviso to Section 42(1), 42(2), 52A, 52A(2)UAPA-Section 43-D(5)
High Courts09 Jul 2024Allowed
Nishesh Ranjan & Anr. Vs Indiabulls Housing Finance Ltd. & Anr.
Delhi High Court · 2018 INSC 4
Arbitration and Conciliation Act, 1996-Section 11(6), 9, 7, 7(5), 8, Fourth ScheduleSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Delhi Stamp Act-Article 5(c)
High Courts09 Jul 2024Disposed Of
Reena Gupta Vs Govt Of Nct Of Delhi Through Sho Seemapuri & Ors.
Delhi High Court · (2024) 07 DEL CK 2035
Constitution of India-Article 226Guardians and Wards Act, 1890
High Courts09 Jul 2024
Vinod Vs State N.C.T. Of Delhi
Delhi High Court · (2024) 07 DEL CK 2034
Constitution of India-Article 226Cr.P.C-Section 482Indian Penal Code-Sections 363, 366
High Courts09 Jul 2024Dismissed
Murari Lal Agarwal Vs KMC Construction Limited & Ors.
Delhi High Court · (2024) 07 DEL CK 2017
Arbitration and Conciliation Act, 1996-Section 11, 7(5)Arbitration Act, 1996 (English)-Section 6(2), 6
High Courts09 Jul 2024Disposed Of
Grameen Ati Jeevan Society (Regd.) Vs Panchshila Cooperative House Building Society Ltd. & Ors.
Delhi High Court · (2024) 07 DEL CK 2164
High Courts09 Jul 2024Dismissed
White Medical College And Hospital Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2682
Constitution of India-Article 226, 226(2)Maintenance of Standard of Medical Education Regulation, 2023-Chapter III - Penalties Clause 8
High Courts09 Jul 2024
Baby Krutika Sharma Through Her Father Vasudev Sharma Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2674
Code of Civil Procedure, 1908-Section 151Constitution of India-Article 21A
High Courts09 Jul 2024Dismissed
Sanjay Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2726
Public Premises (Eviction of Unauthorised Occupants) Act-Section 4, 2(g)Constitution of India-Article 226LA Act-Section 9, 11 and 12, 16