High Courts10 May 2024Dismissed
Kendriya Vidyalaya Sangathan & Anr. Vs Mahipal Singh
Delhi High Court · (2024) 05 DEL CK 3585
Constitution of India-Articles 226, 227
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,254 of 6,586
High Courts10 May 2024Dismissed
Mr. Dharmendra Prasad Singh & Anr. Vs State Bank Of India Thr Chairman & Ors.
Delhi High Court · (2024) 05 DEL CK 3581
Letters Patent-Clause X
High Courts10 May 2024Disposed Of
M/S Ace Cardiology Solutions Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3572
Central Goods and Services Tax Act, 2017-Section 73, 169
High Courts10 May 2024Disposed Of
Al-Khair Exports Vs Assistant Commissioner, Zone 8, Ward 89
Delhi High Court · (2024) 05 DEL CK 3571
High Courts10 May 2024Disposed Of
M/S Services International Vs Union Of India & Ors
Delhi High Court · (2024) 05 DEL CK 3568
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts10 May 2024Dismissed
Shiv Kant Choudhary Vs The State Govt Of Nct Of Delhi
Delhi High Court · (2024) 05 DEL CK 3516
Code of Criminal Procedure, 1973-Section 438, 91, 41AIndian Penal Code, 1860-Sections 420, 467, 471, 120-B, 34
High Courts10 May 2024Dismissed
Arvind Vs State NCT Of Delhi
Delhi High Court · (2024) 05 DEL CK 3515
Code of Criminal Procedure, 1973-Section 438, 161Indian Penal Code, 1860-Sections 302, 323, 34
High Courts10 May 2024Dismissed
Daya Nand Chandela Vs State
Delhi High Court · (2024) 05 DEL CK 3514
Code of Criminal Procedure, 1973-Section 389(1), 482, 161Indian Penal Code, 1860-Section 452, 307, 34Representation of the People Act, 1951-Section 8(3)
High Courts10 May 2024Disposed Of
Daud Nasir Vs Directorate Of Enforcement
Delhi High Court · (2024) 05 DEL CK 3512
Code of Criminal Procedure, 1973-Section 439Prevention of Money Laundering Act, 2002-Sections 3, 4, 45, 50, 19Prevention of Corruption Act, 1988-Section 13(2), 13(1)(d)
High Courts10 May 2024Dismissed
Jeet Dahiya Vs State Of NCT Of Delhi
Delhi High Court · (2024) 05 DEL CK 3511
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 120B, 34
High Courts10 May 2024Allowed
Roadwings International Private Limited Vs Container Corporation Of India Limited & Ors.
Delhi High Court · (2024) 05 DEL CK 3482
Arbitration and Conciliation Act, 1996-Section 34, 9General Financial Rules (GFRs), 2017-Rule 227 A, 1Micro, Small and Medium Enterprises Development Act, 2006
High Courts10 May 2024Allowed
Okhla Industrial Area Tempo Transport Union (Regd.) Through Its Gen. Secretary Vs Delhi State Industrial And Infrastructure Development Corporation Ltd & Anr.
Delhi High Court · (2024) 05 DEL CK 3480
Delhi Industrial Development, Operation and Maintenance Act, 2010Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 2(e), 2(g), 4, 5Public Premises (Un authorised Occupants) Amendment Act, 1980
High Courts10 May 2024Dismissed
Dr Arun Kumar Soni Vs Medical Council Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 3477
Indian Penal Code-Section 419, 420, 468, 471, 120BScreening Test Regulations, 2002
High Courts10 May 2024
Kailash Chand Gian Chand Jain Vs Union Of India Through Ministry Of Railways (Northern)
Delhi High Court · (2024) 05 DEL CK 3801
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 33, 34(3), proviso to Section 34(3)Code of Civil Procedure, 1908-Section 151, Order VI Rule 15A (including sub-rules (1), (4) and (5)), VIII Rule 10Commercial Courts Act, 2015-Order XI, Section 1
High Courts10 May 2024Dismissed
Ajay Kumar Bhalla & Ors. Vs Prakash Kumar Dixit
Delhi High Court · (2024) 05 DEL CK 3824
Contempt of Courts Act, 1971-Sections 2(b), 2(c), 19, 19(1)Contempt of Courts Act, 1952Constitution of India-Articles 136, 215, 226, 227
High Courts10 May 2024Disposed Of
Apeejay School, Sheikh Sarai Vs Directorate Of Education
Delhi High Court · (2024) 05 DEL CK 3451
RTE Act
High Courts10 May 2024Disposed Of
Pawan Kumar Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3425
High Courts10 May 2024Dismissed
M/s J.R. International & Ors. Vs Punjab & Sind Bank & Anr.
Delhi High Court · (2024) 05 DEL CK 3417
Constitution of India-Article 226, 136Code of Civil Procedure, 1908-Order XXIII Rule 3, XXIII Rule 3-A, 43 Rule 1, Section 96, 96(3)Recovery of Debts Due to Banks and Financial Institution Act, 1993-Section 2(c), 18, 31
High Courts10 May 2024
Basketball Federation Of India Vs Captains Professional Basketball League Pvt. Ltd & Anr.
Delhi High Court · (2024) 05 DEL CK 0037
Code of Civil Procedure, 1908 — Order 39 Rule 3, Order 39 Rule 4
High Courts10 May 2024Dismissed
Dharmendra Prasad Singh And Anr Vs State Bank Of India Thr Chairman And Ors
Delhi High Court · (2024) 05 DEL CK 0036