High Courts31 May 2024Disposed Of
Jeeramani Nursing School Vs Indian Nursing Council
Delhi High Court · (2024) 05 DEL CK 4047
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,210 of 6,586
High Courts31 May 2024Dismissed
Al Islam Tours Corporation Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 4093
High Courts31 May 2024Disposed Of
Rohit Vs State Of N.C.T. Of Delhi
Delhi High Court · (2024) 05 DEL CK 3722
Code of Criminal Procedure, 1973-Section 167, 167(2), 173(2), 173(8), 309, 436, 436A, 437, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 19, 21, 24, 25, 27A, 29, 36(1), 37, 37(1)(b), 37(1)(b)(ii), 52AIndian Penal Code, 1860-Section 115, 120-B
High Courts31 May 2024
Mahaveer Singhvi Vs Hindustan Times Limited & Ors.
Delhi High Court · (2024) 05 DEL CK 3691
Constitution of India-Article 21, 19, 19(1)(a), 19(2)Indian Penal Code, 1860-Section 499IFS Conduct Rules
High Courts31 May 2024Dismissed
M/s Gupta Enterprises Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 3690
Arbitration and Conciliation Act, 1996-Section 11(6), 2(1)(e), 11CPC-Section 151, 16 to 20
High Courts31 May 2024Dismissed
Shutham Electric Ltd. Vs Vaibhav Raheja & Anr.
Delhi High Court · (2024) 05 DEL CK 3688
Arbitration and Conciliation Act, 1996-Section 34, 11, 11(6), 11(8), 16, 21Code of Civil Procedure-Order 7, 8, 8 Rules 3 and 5, 12 Rule 6, 7 Rule 11, Section 151Limitation Act-Section 18
High Courts31 May 2024Dismissed
Virtual Wire Technologies Pvt. Ltd. Vs Council of Scientific and Industrial Research
Delhi High Court · (2024) 05 DEL CK 3687
Arbitration and Conciliation Act, 1996-Section 34, 16, 21, 14(1)(a), 15(2), 37, 17, 2(c), 31(6), 29-A, 11(6), 14, 15Code of Civil Procedure-Section 115
High Courts31 May 2024Dismissed
Asha Srivastava Vs Arun Srivastava & Ors.
Delhi High Court · (2024) 05 DEL CK 3686
Code of Civil Procedure, 1908-Order XXIII Rule 3Indian Succession Act, 1925-Section 63(a) & (b), 63(c)Indian Evidence Act, 1872-Section 68, 114(e)
High Courts31 May 2024
Basketball Federation Of India Vs Captains Professional Basketball League Pvt. Ltd. & Anr.
Delhi High Court · (2024) 05 DEL CK 3643
Delhi High Court (Original Side) Rules, 2018CPC-Order XXXIX Rule 1 & 2, XXXIX Rule 2A, XXXIX Rule 4A&C Act-Section 8, 9
High Courts31 May 2024
Mahanagar Telephone Nigam Ltd Vs M/s Mafatlal Industries Ltd
Delhi High Court · (2024) 05 DEL CK 3634
Arbitration and Conciliation Act, 1996-Sections 34, 9, 17, 16 and 19ICADR Arbitration Rule, 1996Sale of Goods Act,1930-Sections 44, 46, 21 and 26
High Courts31 May 2024Disposed Of
Defsys Solutions Private Limited & Anr. Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 3608
Code of Criminal Procedure, 1973-Section 160, 91Code of Civil Procedure, 1908-Order II Rule 2, Section 10Right to Information Act, 2005-Section 8(1)(h), 8(1), 24
High Courts31 May 2024Allowed
Tripurari Kumar Jha Vs Faculty Of Law, University Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3601
Rules of Legal Education, 2008Ordinance IV-Article 5(a), 5(b), 5(c)Ordinance V-Article 1, 1(1)(a), 1(1)(b), 1(1)(c), 1(2), 1(3), 1(4), 1(5), 1(6), 2, 2-A, 3, 4, Appendix II, 5(b)
High Courts31 May 2024Dismissed
Siddharth Gujral Vs Natasha Gujral
Delhi High Court · (2024) 05 DEL CK 3589
Family Courts Act, 1984-Section 19Code of Civil Procedure, 1908-Order XI Rules 12 and 14
High Courts31 May 2024Disposed Of
Dhruv Varma Vs M/s Ratna Commercial Enterprises Ltd. & Ors.
Delhi High Court · (2024) 05 DEL CK 3583
High Courts31 May 2024Dismissed
Vinay Kumar Aggarwal Vs Union Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 3535
Constitution of India-Article 226, 14
High Courts31 May 2024Disposed Of
Guangdong Oppo Mobile Telecommunications Corp. Ltd. & Ors. Vs Interdigital Technolgy Corp. & Ors.
Delhi High Court · (2024) 05 DEL CK 3813
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX, Section 151, XLIII Rule 1Commercial Courts Act, 2015-Section 13(1A)
High Courts31 May 2024Partly Allowed
M/s Nandi Infratech Pvt. Ltd. Vs M/s R.K. Bararia & Anr.
Delhi High Court · (2024) 05 DEL CK 3812
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 11, 34(2), 34(2A), 28(1)(a), 28(2), 28(3)Company Act, 1956Central Goods & Services Tax Act, 2017-Section 16
High Courts31 May 2024Dismissed
GTZ India Pvt. Ltd. Vs Artek Surfins Chemicals Ltd. & Anr.
Delhi High Court · (2024) 05 DEL CK 3831
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Companies Act, 1956Limited Liability Partnership Act, 2008
High Courts31 May 2024Dismissed
M/s Fine Green Constructions Pvt. Ltd. Vs Rail Land Development Authority & Ors.
Delhi High Court · (2024) 05 DEL CK 3832
Arbitration and Conciliation Act, 1996-Section 9
High Courts31 May 2024Dismissed
Commissioner Of Income Tax (Exemptions) Vs M/s Jamnalal Bajaj Foundation
Delhi High Court · (2024) 05 DEL CK 3840
Income Tax Act, 1961-Section 11(1), 11(1)(a), 11(1)(b), 11(2), 11(2)(a), 11(2)(b), 11(2)(c), 11(3), 11(3)(a), 11(3)(b), 11(3)(c), 11(3)(d), 11(3A), 11(5), 12, 12A, 12-AA, 12-AB, 13(1)(d), 80G, 80G(5)(vi), 80T, 139(1), 143(1), 143(2), 10(23-C)Income Tax Act, 1922Taxation Laws (Amendment) Act, 1975