High Courts23 Apr 2024Dismissed
Priyanshi Pathak Vs Maharaja Agrasen Model School & Anr.
Delhi High Court · (2024) 04 DEL CK 4146
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,288 of 6,586
High Courts23 Apr 2024
National Public School Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4145
High Courts23 Apr 2024Allowed
Niharika (Minor) Through Her Mother Poonam Kumari Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 04 DEL CK 4144
High Courts23 Apr 2024Disposed Of
Sakshi Hooda Vs The Director National Medical Commission & Ors.
Delhi High Court · (2024) 04 DEL CK 4141
High Courts23 Apr 2024Disposed Of
Sadan Kumar Sharma Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4140
UGC Regulations 2009UGC Regulations 2016
High Courts23 Apr 2024Dismissed
Gita Kumari Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4095
Cr.P.C.-Section 482IPC-Sections 304B, 498A, 406, 34
High Courts23 Apr 2024Dismissed
Vijay Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4066
All India Services Rules-Rule 6(2)(ii)Indian Administrative Service Cadre Rule, 1954-Clauses 15 and 16Constitution of India-Article 323-A, 226 and 227
High Courts23 Apr 2024Dismissed
Neeraj Piplani Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4042
Code of Criminal Procedure 1973-Section 482, 251, 258, 204Negotiable Instruments Act, 1881-Sections 138/142, 138(b)
High Courts23 Apr 2024Dismissed
Bishamber Dayal Gupta Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 4040
Code of Criminal Procedure, 1973-Section 438, 82Indian Penal Code, 1860-Sections 420, 467, 468, 471, 34, 323, 341, 506
High Courts23 Apr 2024Disposed Of
Somraj @ Dhami Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4038
Code of Criminal Procedure, 1973-Section 439(2), 482, 91Arms Act, 1959-Section 25, 54, 59
High Courts23 Apr 2024Dismissed
Abdul Salam Vs State Of NCT Delhi
Delhi High Court · (2024) 04 DEL CK 4034
Code of Criminal Procedure, 1973-Section 397, 401Indian Penal Code, 1860-Sections 323, 308, 147, 149
High Courts23 Apr 2024Dismissed
M/s Synergy Consultants Vs M/s T.D. Williamson India Pvt. Ltd.
Delhi High Court · (2024) 04 DEL CK 4013
Arbitration and Conciliation Act, 1996-Section 34, 11, 31(7)(a), 48
High Courts23 Apr 2024Partly Allowed
Kavita Sharma Vs Kamaljeet Sharma
Delhi High Court · (2024) 04 DEL CK 4012
Code of Civil Procedure, 1908-Order XII Rule 6, Section 151, 26(2), 4 Rule 1(2), 4 Rule 1(3), 6 Rule 15(4), IV, VI, VII, VI Rule 14, VI Rule 15, VII Rule 4Indian Evidence Act, 1872-Section 91, 92, 92(4)
High Courts23 Apr 2024Disposed Of
ITC Limited Vs Ms. Samita Bhatia Proprietor S.S. Enterprises
Delhi High Court · (2024) 04 DEL CK 4011
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151, Order XXXVII, XXXVII Rule 3(5)
High Courts23 Apr 2024Disposed Of
Shri Neeraj Bhatia Vs Shri Ravindra Kumar Bhatia & Ors.
Delhi High Court · (2024) 04 DEL CK 3967
CPC-Order VI Rule 4Hindu Succession Act, 1956
High Courts23 Apr 2024Allowed
Babita Rani Vs Harpal
Delhi High Court · (2024) 04 DEL CK 3934
Code of Civil Procedure, 1908-Section 151
High Courts23 Apr 2024Dismissed
Meiden T And D India Limited (Formely Prime Meiden Limited) Vs PCI Limited
Delhi High Court · (2024) 04 DEL CK 3815
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 33, 11Code of Civil Procedure, 1908-Order VIII Rule 6Companies Act, 1956
High Courts23 Apr 2024Dismissed
Hotel Corporation Of India Ltd. Vs Indus Towers Limited
Delhi High Court · (2024) 04 DEL CK 3812
Arbitration and Conciliation Act, 1996-Section 37(1)(b), 9, 11, 30
High Courts23 Apr 2024Allowed
M/S Super Smelters Limited Vs Ramesh Jindal
Delhi High Court · (2024) 04 DEL CK 3808
Code of Civil Procedure, 1908-Order IX Rule 13, IX Rule 4
High Courts23 Apr 2024Allowed
Delhi State Legal Services Authority Vs Annwesha Deb
Delhi High Court · (2024) 04 DEL CK 3797
Maternity Benefit Act, 1961-Section 2, 3(d), 3(d)(i), 3(d)(ii), 3(e), 3(n), 3(o), 5, 5(1), 17, 27Maternity Benefit (Amendment) Act, 2017-Section 3(n), 3(o)Legal Services Authorities Act, 1987-Section 4, 12, 12(a) to (h), 13, 29