High Courts09 Apr 2024Dismissed
Anil Kumar Anand Vs Union Of India & Ors
Delhi High Court · (2024) 04 DEL CK 0070
Constitution of India, 1950 — Article 12Unit Trust of India (Transfer and Repeal) Act, 2002 — Section 6
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,305 of 6,586
High Courts09 Apr 2024
Life Insurance Corporation Of India And Anr. Vs Erina Michael
Delhi High Court · (2024) 04 DEL CK 0069
High Courts09 Apr 2024Dismissed
Novartis Ag & Anr. Vs NATCO Pharma Limited
Delhi High Court · (2024) 04 DEL CK 0066
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Patents Act, 1970 — Section 2(1)(j), 2(1)(ja), 10(5), 15, 16, 57(6), 64, 107
High Courts09 Apr 2024
Oriental Insurance Company Ltd. Vs Hemlata & Ors
Delhi High Court · (2024) 04 DEL CK 0061
Motor Vehicles Act, 1988 — Section 141, 173
High Courts09 Apr 2024Disposed Of
Manish Gupta Vs M/S P Singh Chit Fund Pvt Ltd
Delhi High Court · (2024) 04 DEL CK 0060
Code of Civil Procedure, 1908 — Order 37, Order 37 Rule 3(2), Order 37 Rule 4, Order 9 Rule 13
High Courts08 Apr 2024Disposed Of
The New India Assurance Co Ltd Vs Kamla & Ors
Delhi High Court · (2024) 04 DEL CK 4491
Motor Vehicles Act, 1988-Section 173, 166, 140, 15, 149, 149(2)(a)(ii)RTI Act
High Courts08 Apr 2024Disposed Of
Ravi Rai Vs State (Govt. Of NCT Of Delhi)
Delhi High Court · (2024) 04 DEL CK 4474
Cr.P.C.-Section 439IPC-Section 302Evidence Act, 1872-Section 106
High Courts08 Apr 2024
Kaira District Cooperative Milk Producers Union Ltd & Anr. Vs D N Bahri Trading As The Veldon Chemical And Food Product & Anr.
Delhi High Court · (2024) 04 DEL CK 4481
Trade Marks Act, 1999-Section 2(z)(g), 9, 9(1)(a), 9(2)(a), 11, 11(1), 11(1)(a), 11(2), 11(3)(a), 11(5), 18(1), 29(4), 47, 57Trade Marks Rules, 2017-Rule 33Bombay Co-operative Societies Act, 1925
High Courts08 Apr 2024Allowed
Rajiv Channa Vs Union Of India
Delhi High Court · (2024) 04 DEL CK 4543
Prevention of Money Laundering Act, 2002-Section 42, 3/4, 3, 4, 5(5), 2(1)(u), 2(1)(p), 2(1)(y), 5, 5(1), 2, Paragraph 1 of Part B of the ScheduleIndian Penal Code, 1860-Section 307, 420, 120B, 326, 342, 417, 465, 473, 506Transplantation of Human Organs Act, 1994-Section 18, 19, 20
High Courts08 Apr 2024Dismissed
Babu Lal Vs Ashok Kumar
Delhi High Court · (2024) 04 DEL CK 4537
Delhi Rent Control Act-Section 14(1)(e), 14A, 14B to Section 14D, 25B, 25B(8)Code of Civil Procedure-Section 115
High Courts08 Apr 2024Dismissed
Rohini EWS Flats Residents Welfare Association & Ors. Vs Varsha Joshi & Ors.
Delhi High Court · (2024) 04 DEL CK 4536
High Courts08 Apr 2024
New India Assurance Co. Ltd. Vs Mamta & Ors.
Delhi High Court · (2024) 04 DEL CK 4362
Motor Vehicles Act, 1988-Section 173, 2(9), 2(10), 2(15), 2(16), 2(17), 2(21), 2(29), 2(40), 2(47), 2(48), 2(49), 10(2)(d), 10(2), Chapter IIAmendment Act 54 of 1994
High Courts08 Apr 2024Disposed Of
Rouse Avenue Bar Association Vs The Bar Council of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4340
Constitution of India-Article 19(1)(c), 226Advocates Welfare Fund Act, 2001-Section 3, 3(1), 16, 16(1), 16(2), 16(3), 16(4), 16(5), 18(1), 18(2), 26, 27Advocates Act, 1961-Section 6, 7, 7(2), 17
High Courts08 Apr 2024Disposed Of
Sadhna Kohli Vs Sales Tax Officer Class II, Avato Ward 80 & Anr.
Delhi High Court · (2024) 04 DEL CK 4334
Central Goods and Services Tax Act, 2017-Section 29(2), 29
High Courts08 Apr 2024Disposed Of
Subhash Sharma Vs The State & Anr.
Delhi High Court · (2024) 04 DEL CK 4262
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts08 Apr 2024Disposed Of
Sukhvidner & Ors. Vs The State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4260
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts08 Apr 2024
Mukesh Kumar & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4259
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Dowry Prohibition Act-Section 4
High Courts08 Apr 2024
National Highway Authority Of India Vs M S Ssangyong Engineering And Construction Co. Limited
Delhi High Court · (2024) 04 DEL CK 4227
Arbitration and Conciliation Act, 1996-Section 11, 13(5), 16(6), 18, 21, 28, 28(3), 31(3), 34, 34(2), 34(2)(a)(ii), 34(2)(a)(iii), 34(2)(b)(ii), 48, 48(1)(b), 75, 81Arbitration and Conciliation (Amendment) Act, 2015-Section 26, 87Limitation Act, 1963-Section 17, 17(1)(c)
High Courts08 Apr 2024Dismissed
Food Corporation Of India Vs Regional Provident Fund Commissioner
Delhi High Court · (2024) 04 DEL CK 4221
Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7-A(1), 7-A(2), 7-A(3), 7-A(3-A), 7-A(4), 7-A(5), 8B to 8G, 14B, 7Q, 70, 1(f), 2(f)Food Corporation of India Act, 1964Constitution of India-Article 226, 227
High Courts08 Apr 2024
Grand Prix Engineering Pvt. Ltd. Vs Rajeev Bhatnagar
Delhi High Court · (2024) 04 DEL CK 4217
Civil Procedure Code, 1908-Order XXXVII Rule 3(5), Section 151, XXXVII, XXXVII Rule 3(v), 37, 37 Rule 3, 17Companies Act, 1956Punjab Registration of Money Lenders Act, 1983-Section 3