High Courts13 May 2024Dismissed
Nem Chand Jain Vs Sanjay Kumar Jain & Anr
Delhi High Court · (2024) 05 DEL CK 0030
Delhi Rent Control Act, 1958 — Section 14A, 14B, 14D, 14(1)(e), 25B, 25B(8)Code of Civil Procedure, 1908 — Section 115
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Delhi High Court judgments
1,31,711 judgments · page 1,252 of 6,586
High Courts13 May 2024Dismissed
Babu Lal Vs Vichitra Virya And Ors.
Delhi High Court · (2024) 05 DEL CK 0029
High Courts13 May 2024Dismissed
Union Of India And Anr Vs Gabbar Singh Meena
Delhi High Court · (2024) 05 DEL CK 0028
Constitution of India, 1950 — Article 226, 227
High Courts13 May 2024Disposed Of
Scs Enterprise Vs Fishery Animal Husbandary And Dairying Department
Delhi High Court · (2024) 05 DEL CK 0027
Constitution of India, 1950 — Article 226
High Courts13 May 2024Dismissed
Sunil Puri Vs M/S. Thakkar Manpower Services Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 0026
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts13 May 2024Disposed Of
New Shershah Itc Vs Directorate General Of Training & Anr
Delhi High Court · (2024) 05 DEL CK 0025
High Courts13 May 2024Disposed Of
Jasmine Kaur Chhabra Vs Union Of India & Ors
Delhi High Court · (2024) 05 DEL CK 0024
High Courts13 May 2024Dismissed
Meenakshi Gupta And Anr. Vs State And Ors
Delhi High Court · (2024) 05 DEL CK 0023
High Courts13 May 2024Disposed Of
Hari Parvat Financial Advisors And Consultants Private Limited Vs Office Of The Collector Of Stamps, Chanakyapuri Government Of Nct Of Delhi
Delhi High Court · (2024) 05 DEL CK 0022
Indian Stamp Act, 1899 — Section 31, 56
High Courts13 May 2024Dismissed
(261) Shovendra Jha Vs Director General Crpf And Ors
Delhi High Court · (2024) 05 DEL CK 0021
Constitution of India, 1950 — Article 226
High Courts10 May 2024Dismissed
Medifirm Pharmacy LLP Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4191
Constitution of India-Article 226, 14
High Courts10 May 2024Dismissed
Roshan Lal Vs UOI & Ors.
Delhi High Court · (2024) 05 DEL CK 4222
CCS (Pension) Rules, 1972-Rule 38Code of Civil Procedure, 1908 (CPC)-Order XLVII, Section 151
High Courts10 May 2024Disposed Of
Sunil Kumar Saxena Vs Dr M Balaji & Anr.
Delhi High Court · (2024) 05 DEL CK 4232
Constitution of India-Article 136CC Act-Section 192014 Rules
High Courts10 May 2024Disposed Of
Manish Tiwari & Ors. Vs Amit Yadav, Chairperson, NDMC & Anr.
Delhi High Court · (2024) 05 DEL CK 4230
High Courts10 May 2024Disposed Of
Sharda Yadav Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 4258
High Courts10 May 2024Disposed Of
Yuva Sangharsh Samiti (Rwa Regd.) Vs Vijay Kumar Dev - Chief Secretary Office & Ors.
Delhi High Court · (2024) 05 DEL CK 4257
Waqf Act, 1995-Section 54, 54(1), 54(4), 83(1)
High Courts10 May 2024Allowed
Sathy B Kumar Vs Kerala Education Society Senior Secondary School Through Chairman & Ors.
Delhi High Court · (2024) 05 DEL CK 4322
Constitution of India-Article 226Delhi School Education Rules, 1973-Rule 97
High Courts10 May 2024Allowed
Prince @ Daulat Vs State GNCT Of Delhi
Delhi High Court · (2024) 05 DEL CK 4361
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 302, 34, 307Arms Act, 1959-Sections 25, 27, 54, 59
High Courts10 May 2024Disposed Of
Suman Malhotra Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 05 DEL CK 4341
Code of Criminal Procedure, 1973-Section 482, 173(8)Indian Penal Code, 1860-Section 306, 302, 300
High Courts10 May 2024Allowed
Abdul Subhan Qureshi Vs State (NCT Of Delhi)
Delhi High Court · (2024) 05 DEL CK 4383
Criminal Procedure Code-Section 436-AIPC-Sections 120B, 153A, 153BUnlawful Activities (Prevention) Act (UAPA)-Sections 10, 13, 43D(5), Chapter IV, Chapter VI