High Courts09 May 2024Dismissed
K Jeevan Rita Murthy Vs Sarabjit Singh (Since Deceased) Through Lrs. & Anr.
Delhi High Court · (2024) 05 DEL CK 4071
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,256 of 6,586
High Courts09 May 2024Disposed Of
Adesh Tyagi Vs Pooja Kaur
Delhi High Court · (2024) 05 DEL CK 3748
Code of Criminal Procedure, 1973-Section 482, 389Negotiable Instruments Act, 1881-Section 138, 148
High Courts09 May 2024Disposed Of
Akil Ahmed Vs State Nct Of Delhi
Delhi High Court · (2024) 05 DEL CK 3741
Code of Criminal Procedure, 1973-Section 482
High Courts09 May 2024Dismissed
SCG Contracts India Pvt. Ltd. Vs K S Chamankar Infrastructure Pvt. Ltd. & Ors.
Delhi High Court · (2024) 05 DEL CK 3704
Code of Civil Procedure, 1908-Order VIII Rule 10, XIII-A, Section 151, VII Rule 10, VII Rule 11, V Rule 1, VIII Rule 1, 8 Rule 5(2)Commercial Courts Act, 2015-Section 16
High Courts09 May 2024Disposed Of
M/s. Mago Construction Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3672
Arbitration and Conciliation Act, 1996-Section 11(6)
High Courts09 May 2024Dismissed
Vishwas Chopra Vs Smt. Sheena Chopra
Delhi High Court · (2024) 05 DEL CK 3605
Hindu Marriage Act, 1955-Section 24, 13(1)(ia)Indian Evidence Act
High Courts09 May 2024Disposed Of
Ajayraj Construction Pvt. Ltd. & Anr. Vs The Commissioner Of Central Tax, GST, Delhi, East, New Delhi
Delhi High Court · (2024) 05 DEL CK 3566
High Courts09 May 2024Disposed Of
M/s ATSAR Exports Pvt Ltd Vs Superintendent Of Customs & Anr.
Delhi High Court · (2024) 05 DEL CK 3565
High Courts09 May 2024Disposed Of
Joginder Pal Kaur & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3819
Land Acquisition Act, 1894-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2)
High Courts09 May 2024Disposed Of
Winzo Games Private Limited Vs Hike Global Pte. Ltd. & Ors.
Delhi High Court · 2023 INSC 1051
Arbitration and Conciliation Act, 1996-Section 9Patents Act, 1970DIAC Rules, 2023-4th Schedule
High Courts09 May 2024Disposed Of
Ashok Kumar Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 3428
IPC-Section 363
High Courts09 May 2024Disposed Of
Akshay Choudhary Vs Union Of India Ministry Of Home Affairs & Ors.
Delhi High Court · (2024) 05 DEL CK 0062
Constitution of India, 1950 — Article 226
High Courts09 May 2024Dismissed
Khajan Singh Vs Union Of India And Ors.
Delhi High Court · (2024) 05 DEL CK 0061
Constitution of India, 1950 — Article 226, 235, 309Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(2), 15, 15(2), 15(3), 15(3)(b), 15(4), 15(5), 15(6), 22, 23, 24Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 2(k), 9, 11, 13, 13(2), 13(3), 13(3)(i), 13(3)(ii), 13(4), 14(1), 14(1), 17, 18, 18(1), 29(k)
High Courts09 May 2024Disposed Of
Pankaj Makhija Vs State (Govt. Of Nct Of Delhi) & Ors
Delhi High Court · (2024) 05 DEL CK 0060
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 307, 308, 323, 324
High Courts09 May 2024
SCG Contracts India Pvt. Ltd. Vs K S Chamankar Infrastructure Pvt. Ltd
Delhi High Court · (2024) 05 DEL CK 0059
Code of Civil Procedure, 1908 — Order 13A, Order 5 Rule 1, Order 8 Rule 1, Order 8 Rule 5(2), Order 7 Rule 10, Order 8 Rule 10, Order 7 Rule 11Commercial Courts Act, 2015 — Section 16
High Courts09 May 2024Disposed Of
Joginder Pal Kaur And Anr Vs Union Of India And Ors
Delhi High Court · (2024) 05 DEL CK 0058
Land Acquisition Act, 1894 — Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts09 May 2024Disposed Of
M/S. Mago Construction Pvt. Ltd. . Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 0057
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts09 May 2024Disposed Of
Winzo Games Private Limited Vs Hike Global Pte. Ltd. And Ors
Delhi High Court · (2024) 05 DEL CK 0056
Arbitration and Conciliation Act, 1996 — Section 9
High Courts09 May 2024Disposed Of
Akil Ahmed Vs State Nct Of Delhi
Delhi High Court · (2024) 05 DEL CK 0055
Code of Criminal Procedure, 1973 — Section 482
High Courts09 May 2024Disposed Of
Adesh Tyagi Vs Pooja Kaur
Delhi High Court · (2024) 05 DEL CK 0054
Code of Criminal Procedure, 1973 — Section 389, 482Negotiable Instruments Act, 1881 — Section 138, 148