High Courts03 Jun 2024Dismissed
Vibhuti Negi Vs National Testing Agency & Anr
Delhi High Court · (2024) 06 DEL CK 0026
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,208 of 6,586
High Courts01 Jun 2024Dismissed
Primatel Fibcom Ltd Vs Indian Oil Corporation Limited & Ors.
Delhi High Court · (2024) 06 DEL CK 1828
Constitution of India-Article 226
High Courts01 Jun 2024Dismissed
Saddam Ali Vs Union Of India & Ors.
Delhi High Court · (2024) 06 DEL CK 1834
Constitution of India-Article 323-A, 226 and 227
High Courts01 Jun 2024Dismissed
Capt Raminder Singh Wadhwa Vs Axis Bank Limited & Ors.
Delhi High Court · (2024) 06 DEL CK 1833
Constitution of India-Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 26-D, 26-E, 27(c), 27, 23(1)Transfer of Property Act, 1882-Section 48
High Courts01 Jun 2024Dismissed
Mr Bharat Bharara Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 06 DEL CK 1832
High Courts01 Jun 2024Disposed Of
MS JBMD Enterprises Vs The Sr Dy. CGDA An And & Ors.
Delhi High Court · (2024) 06 DEL CK 1831
Constitution of India-Article 226
High Courts01 Jun 2024
Raksha Sehgal Vs Axis Bank Ltd & Ors.
Delhi High Court · (2024) 06 DEL CK 1830
Constitution of India-Article 226
High Courts01 Jun 2024Disposed Of
Federation Of Saritavihar Resident Welfare Association Vs Union Of India & Ors.
Delhi High Court · (2024) 06 DEL CK 1829
High Courts01 Jun 2024Disposed Of
NACOF Vs Union Of India & Ors.
Delhi High Court · (2024) 06 DEL CK 1835
Constitution of India-Article 226
High Courts31 May 2024Dismissed
Rajendra Vardichand Jagetia & Anr. Vs Modern Mold Plast Pvt Ltd
Delhi High Court · (2024) 05 DEL CK 4216
Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2Trade Marks Act, 1999-Sections 134, 135, 33
High Courts31 May 2024Disposed Of
Dinesh Sharma Vs Shri Mahender Chawla & Ors.
Delhi High Court · (2024) 05 DEL CK 4282
Delhi School Education Rules, 1973-Rule 96Delhi School Education Act, 1973-Rule 112(5)Rajasthan High Court Ordinance-Section 18
High Courts31 May 2024Disposed Of
Ascon Dairy Pvt Ltd Through Director Mr. Dinesh Tiwari Vs State Bank Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4281
High Courts31 May 2024Disposed Of
Ajitkumar Thakur Vs Delhi Pharmaceutical Sciences And Research University Dpsru & Ors.
Delhi High Court · (2024) 05 DEL CK 4348
Constitution of India, 1950-Article 226
High Courts31 May 2024Disposed Of
Rajiv Kumar Vs Govt Of NCT Of Delhi Through Lieutinant Governor & Ors.
Delhi High Court · (2024) 05 DEL CK 4346
Constitution of India, 1950-Article 226First Statute of the Delhi Pharmaceutical Sciences and Research University-Clause 21
High Courts31 May 2024Disposed Of
Dr. Kusuma Praveen Kumar Vs Delhi Pharmaceutical Science And Research University & Ors.
Delhi High Court · (2024) 05 DEL CK 4345
Constitution of India, 1950-Article 226
High Courts31 May 2024
Interdigital Technology Corporation & Ors. Vs Guangdong Oppo Mobile Telecommunications Corp. Ltd. & Ors.
Delhi High Court · (2024) 05 DEL CK 4400
Patents Act, 1970-Section 64Code of Civil Procedure, 1908-Order XI Rule 5, XI Rule 5(4), 11 Rule 13, Section 151High Court of Delhi Rules governing Patent Suits, 2022-Rule 11, 3B (xi), 3B (vi)
High Courts31 May 2024Dismissed
Mahant Shri Naga Baba Bhola Giri Through His Successor Avinash Giri Vs District Magistrate District Central & Ors.
Delhi High Court · (2024) 05 DEL CK 4408
Constitution of India-Article 226Delhi Land Revenue Act, 1954-Section 28Delhi Special Laws Act
High Courts31 May 2024Dismissed
Meghana T. V. Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 4407
Constitution of India-Article 226, 226(2)Companies Act, 2013-Section 213, 221, 213(b)National Company Law Tribunal Rules, 2016-Rules 11, 74
High Courts31 May 2024Partly Allowed
K S Dhingra Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4456
Central Civil Services (Pension) Rules, 1972-Rule 70, 70(2), 70(3), 33, Note 10 to Rule 33, Note 7 to Rule 33, 3(g)Electricity Act, 2003-Section 98, 99, 99(2), 100(2), 79Comptroller and Auditor General’s (Duties, Powers and Conditions of Service) Act, 1971-Section 19(2)
High Courts31 May 2024Dismissed
South Delhi Municipal Corporation Vs Vishant Kumar Kholiya & Ors.
Delhi High Court · (2024) 05 DEL CK 4497
Constitution of India-Article 226, 227, 14, 39(d)Delhi Municipal Corporation Act, 1957Industrial Disputes Act, 1947-Section 33, 2(ra) read with Item 10 of V Schedule, 2(s)