High Courts15 Mar 2024Allowed
Shivam Singla Vs The Principal DAV Public School & Anr.
Delhi High Court · (2024) 03 DEL CK 3882
Right of Children to Free and Compulsory Education Act, 2009
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,351 of 6,586
High Courts15 Mar 2024Allowed
Vandana Rana Vs Manjeet Singh
Delhi High Court · (2024) 03 DEL CK 3879
Protection of Women from Domestic Violence Act, 2015
High Courts15 Mar 2024Disposed Of
M/s Apex Buildsys Limited Vs Ircon International Limited
Delhi High Court · (2024) 03 DEL CK 3857
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(2), 11(6), 12, 16, 16(1), 16(5), 16(6), 21, 34, 34(2)(a), 34(2)(b), 43, 43(3), Fourth ScheduleIBC, 2016-Section 60(6)Limitation Act
High Courts15 Mar 2024
Antriksh Bhawan Flat Owners And Occupants Welfare Society Regd. Vs Gopal Ansal HUF & Ors.
Delhi High Court · (2024) 03 DEL CK 3854
Delhi Police Act, 1978-Section 140, 140(1), 140(2)Commercial Courts ActCode of Civil Procedure-Order V Rule 1(1), VIII Rule 1, 8 Rule 10
High Courts15 Mar 2024Dismissed
Aksh Optifibre Limited Vs Nantong Siber Communication Co Ltd
Delhi High Court · (2024) 03 DEL CK 3846
Arbitration and Conciliation Act, 1996-Section 8, 8(1), 31(7), 34, 37Indian Arbitration Act, 1940-Section 34Sale of Goods Act
High Courts15 Mar 2024Allowed
Amit Plathia Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3830
Criminal Procedure Code-Section 482, 320IPC-Section 376, 417, 420, 320Constitution of India-Article 142
High Courts15 Mar 2024Allowed
Jyoti Jadaun @ Renu Jadaun & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3805
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 498A/406/34
High Courts15 Mar 2024Dismissed
Ravinder Soni Vs Urmila Verma & Anr.
Delhi High Court · (2024) 03 DEL CK 3795
Code of Criminal Procedure, 1973-Section 482
High Courts15 Mar 2024Dismissed
Capt. Kunal Khajuria & Anr. Vs Major General Sudhir Mohan (Retd.) & Ors.
Delhi High Court · (2024) 03 DEL CK 3767
Code of Civil Procedure, 1908-Order XIII Rule 1, Section 151, XVIII Rule 3A, XVIII Rule 1, XIII Rule 3AIndian Evidence Act, 1872-Sections 67, 68, 101, 102Indian Succession Act, 1925-Section 63(c)
High Courts15 Mar 2024Allowed
Zakir Hussain & Anr. Vs Sunshine Agrisystem Pvt. Ltd.
Delhi High Court · (2024) 03 DEL CK 3760
High Courts15 Mar 2024Disposed Of
Technical Construction Company Vs Engineering Project (India) Limited
Delhi High Court · (2024) 03 DEL CK 3745
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 43, 43(1)Limitation Act, 1963-Section 18, 18(1), 37, 37(1), Article 137 of the Schedule, 137Indian Evidence Act, 1872
High Courts15 Mar 2024Disposed Of
Akshat Baldwa & Ors. Vs Yash Raj Films & Ors.
Delhi High Court · (2024) 03 DEL CK 3744
Constitution of India-Article 14, 19(1)(d), 21, 38(2), Part IIIRights of Persons with Disabilities Act, 2016-Section 2(h), 2(x), 42, 89, 90Rights of Persons with Disabilities Rules, 2017-Rule 15
High Courts15 Mar 2024Dismissed
Malt & Leaf Hospitality Pvt. Ltd Vs Aggarwal Hotels Pvt. Ltd
Delhi High Court · (2024) 03 DEL CK 3733
Arbitration and Conciliation Act, 1996-Section 34Companies Act, 2013
High Courts15 Mar 2024
Ms VDR Colours Chemicals Pvt. Ltd. Vs Ms Shree Jagdamba Knits P. Ltd. & Ors.
Delhi High Court · (2024) 03 DEL CK 3718
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 10
High Courts15 Mar 2024Allowed
Jampa Gyal Tesn Vs Yeshi Lhamo
Delhi High Court · (2024) 03 DEL CK 3717
Hindu Marriage Act, 1955-Section 13(1)(ib)
High Courts15 Mar 2024Disposed Of
Sanju Srivastava Vs Kumar Ujjawal
Delhi High Court · (2024) 03 DEL CK 3715
Hindu Marriage Act, 1955-Section 13 (1) (ia)
High Courts15 Mar 2024Disposed Of
Asit Mukherjee Vs State
Delhi High Court · (2024) 03 DEL CK 3702
Indian Penal Code-Section 354A, 509, 323, 342, 376Code of Criminal Procedure, 1973-Section 397, 401, 482, 164, 161, 212, 219, 227, 228Indian Evidence Act-Section 145
High Courts15 Mar 2024Dismissed
Rahul & Ors. Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3701
Constitution of India-Article 226Cr.P.C.-Section 482IPC-Sections 307, 324, 34, 294
High Courts15 Mar 2024Dismissed
Sunil Kumar Rajwanshi Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3699
Constitution of India-Articles 226, 227
High Courts15 Mar 2024Disposed Of
Aaftab Amin Poonawala Vs State Govt Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3589
IPC-Sections 365, 302, 201