High Courts27 May 2024Dismissed
R B Seth Jessa Ram Hospital And Bros Wea Karol Bagh New Delhi Vs Ramesh Chand
Delhi High Court · (2024) 05 DEL CK 3908
Constitution of India-Article 226Code of Civil Procedure, 1908-Order XVII, Rule 1 of Order XVII
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,222 of 6,586
High Courts27 May 2024Dismissed
Federation Of Tata Communications Employees Unions Vs Union Of India & Ors.
Delhi High Court · 2024 INSC 425
Constitution of India-Article 12, 14, 226, 32, 36, 309, 310, 311; Part III, Part IV, Part XIVGeneral Clauses Act, 1897Companies Act, 1956
High Courts27 May 2024Dismissed
R B Seth Jessa Ram Hospital And Bros Vs Laly Sunny
Delhi High Court · (2024) 05 DEL CK 3905
Constitution of India-Article 226Code of Civil Procedure, 1908-Order XVII, Rule 1 of Order XVII
High Courts27 May 2024Dismissed
R B Seth Jessa Ram Hospital And Bros Vs Ramesh Chand
Delhi High Court · (2024) 05 DEL CK 3904
Constitution of India-Article 226Code of Civil Procedure, 1908-Order XVII, Rule 1 of Order XVII
High Courts27 May 2024Partly Allowed
Samiksha Chaudhary & Ors. Vs Maulana Azad Medical College & Anr.
Delhi High Court · (2024) 05 DEL CK 4477
Medical Council of India Regulations on Graduate Medical Education, 1997-Regulation 7, 7(1), 7(2)(b), 7(3), 7(7), 8Indian Medical Council Act, 1956-Section 33, sub-section (6B)MBBS Ordinance 2011-Clause 5
High Courts27 May 2024Disposed Of
Pushyam Pandla & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4036
High Courts27 May 2024Disposed Of
Jitendra Kumar Pvt. Ltd. ITI & Anr. Vs Directorate General Of Training & Anr.
Delhi High Court · (2024) 05 DEL CK 4038
High Courts27 May 2024Allowed
Krishan Gopal Yadav & Ors. Vs The State GNCT, Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 4066
Cr.P.C.-Section 482, 468, 397(3), 161, 173IPC-Section 498A/34, 509Maintenance & Welfare of Parents & Senior Citizens Act, 2007
High Courts27 May 2024Dismissed
George Ninan Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3726
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 28Companies Act, 2013-Section 2(51)(iv), 2(51), 2(60)
High Courts27 May 2024
Rohit Jain Vs Govt. Of NCT Of Delhi. & Anr.
Delhi High Court · (2024) 05 DEL CK 3723
Code of Criminal Procedure, 1973-Section 482, 438Indian Penal Code-Section 406Prohibition of Benami Property Transactions Act, 1988-Section 3
High Courts27 May 2024Dismissed
Union Of India Vs M/S Ramji Das Dhal Const. Pvt Ltd - Pushpanjali Const.Pvt.Ltd.
Delhi High Court · (2024) 05 DEL CK 3787
Arbitration and Conciliation Act, 1996-Section 37(2)(b), 37, 17, 17(1)(ii)(e)C.P.C.-Order XXXIX Rule 1 and 2
High Courts27 May 2024Disposed Of
Mrs. Maya Das & Anr. Vs Mr. Subrata Das
Delhi High Court · (2024) 05 DEL CK 3791
CPC-Section 151
High Courts27 May 2024Allowed
Mr Prashant Sharma Vs M/s R3 Medical Clinic Pvt.Ltd.
Delhi High Court · (2024) 05 DEL CK 3792
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5)Companies Act, 2013-Section 115, 169 (read with Sub Section (4))Companies (Management and Administration) Rule, 2014-Rule 23
High Courts27 May 2024Disposed Of
Transactree Technologies Private Limited Vs Fundfina Marketplace Private Limited
Delhi High Court · (2024) 05 DEL CK 3793
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 12(1), 12(5)Companies Act, 2013
High Courts27 May 2024
Neeta Bhardwaj & Ors. Vs Kamlesh Sharma
Delhi High Court · (2024) 05 DEL CK 3674
CPC-Sections 24, 25Constitution of India-Article 227, 136CrPC-Section 161, 41A
High Courts27 May 2024
Master Arnesh Shaw Vs Union Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 3651
High Courts27 May 2024Dismissed
Kristal Vision Projects Private Limited Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 3649
Arbitration and Conciliation Act, 1996-Section 34, 34(3), 31(5), 2(h)
High Courts27 May 2024Disposed Of
Rashme Bahl Vs Ramnik Wadhera & Ors.
Delhi High Court · (2024) 05 DEL CK 3648
High Courts27 May 2024Allowed
Subodh Anand Vs C.B.I.
Delhi High Court · (2024) 05 DEL CK 3597
Cr.P.C.-Section 374, 313Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 19, 20, 20(1), 27IPC-Section 406, 420
High Courts27 May 2024
Interlinks Overseas Pvt Ltd & Ors. Vs South Delhi Pharma
Delhi High Court · (2024) 05 DEL CK 3592
Code of Civil Procedure, 1908-Order XXXVII Rule 3(7), XXXVII, Appendix B, Form No. 4A