COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,214 of 6,586

High Courts29 May 2024Disposed Of

Sunil Rathore Vs Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 4145

Motor Vehicle Act, 1988-Chapter IV, Section 2(32), 3, 4, 39, 66(1), 207, 213Delhi Motor Vehicles Rules, 1993-Rule 123Delhi Maintenance and Management of Parking Places Rules, 2019

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High Courts29 May 2024Disposed Of

Prakash Chandra Jain Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 4159

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High Courts29 May 2024

Court On Its Own Motion Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 4193

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High Courts29 May 2024

Delhi Development Authority Vs Kiran Kaur & Ors.

Delhi High Court · (2024) 05 DEL CK 4215

Constitution of India-44th Amendment

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High Courts29 May 2024Disposed Of

Chandigarh Horse Riders Society Chandigarh Vs Equestrian Federation Of India Through Secretary General & Ors.

Delhi High Court · (2024) 05 DEL CK 4214

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High Courts29 May 2024Disposed Of

D.D. Motors (A Unit of Division of DD Industries Ltd.) & Ors. Vs HDFC Bank Limited

Delhi High Court · (2024) 05 DEL CK 4285

Constitution of India-Article 14

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High Courts29 May 2024Disposed Of

N. Nagarjun Rao Vs Govt Of N.C.T, Delhi & Ors

Delhi High Court · (2024) 05 DEL CK 4299

Constitution of India-Article 226Central Civil Service (Pension) Rules 1972-Rule 26, 26(1), 37, 37(3)CCS (Leave) Rules 1972-Rule 12(2)

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High Courts29 May 2024Disposed Of

Geeta Jain Vs Pay and Accounts Officer, Ministry of MSME (Formerly Ministry of Small-Scale Industries) & Ors.

Delhi High Court · (2024) 05 DEL CK 4294

CPC-Section 151C.C. (Pension) Rules, 1972-Rule 54, clauses (ii) and (ii) of sub-rule (6)

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High Courts29 May 2024Disposed Of

Deepak Shokeen & Ors. Vs Adm(Southwest)/Land Acquisition Collector

Delhi High Court · (2024) 05 DEL CK 4349

CPC, 1908-Section 151National Highways Act, 1956-Section 3H

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High Courts29 May 2024Dismissed

Manjeet Kumar Vs Food Corporation Of India

Delhi High Court · (2024) 05 DEL CK 4347

Constitution of India-Articles 226, 227RTI Act, 2005

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High Courts29 May 2024Dismissed

The Pr. Commissioner Of Income Tax -9 Vs M/S Topline Buildtech Pvt. Ltd.

Delhi High Court · (2024) 05 DEL CK 4375

Income Tax Act, 1961-Section 260A, 115JB, 143(1), 143(2), 143(3), 68, 41(1), 133(6), 131

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High Courts29 May 2024Disposed Of

Under Armour, Inc. Vs Anish Agarwal & Anr.

Delhi High Court · (2024) 05 DEL CK 4379

Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2Trade Marks Act 1999-Sections 134 and 135, 15(1), 17, 17(2), 28, 28(1), 29, 29(9)Trademarks Act, 1940-Section 10

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High Courts29 May 2024Disposed Of

Saregama India Limited Vs Zee Entertainment Enterprises Limited

Delhi High Court · (2024) 05 DEL CK 4380

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d), Section 151Copyright Act, 1957-Section 60, 55, Chapter XIISpecific Relief Act, 1963-Section 34

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High Courts29 May 2024Dismissed

Dr Arun Puri & Anr. Vs Rajinder Kumar Aggarwal

Delhi High Court · (2024) 05 DEL CK 4391

Delhi Rent Control Act, 1958-Section 25B(8), 14(1)(e), Chapter IIIA

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High Courts29 May 2024Dismissed

Madhulika Gupta Vs M/s Safeway Enterprises Private Limited

Delhi High Court · (2024) 05 DEL CK 4233

Delhi Rent Control Act, 1958-proviso to Section 25B(8), Section 25B(8), 14(1)(e), 2(l), 14A, 14B to Section 14D, 25B, 22, Chapter IIIAEvidence Act-Section 65BCPC-Order VII Rule 11

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High Courts29 May 2024Allowed