High Courts13 Mar 2024Dismissed
Govt Of NCT Of Delhi & Ors. Vs Ex Ct Naeem Khan
Delhi High Court · (2024) 03 DEL CK 3706
Constitution of India-Articles 226, 227, 311, 311(2)(b)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,357 of 6,586
High Courts13 Mar 2024Dismissed
Sh. Kulwant Singh Vs Employees' State Insurance Corporation & Ors.
Delhi High Court · (2024) 03 DEL CK 3689
Constitution of India-Article 226
High Courts13 Mar 2024
Padam Singh Bagga Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3669
Indo Tibetan Boarder Police Force Act, 1992-Section 10Indo Tibetan Boarder Police Force Rules, 1994-Section 10, 19, Rule 29, 29(1), 29(2)CCS Pension Rules-Section 40, Rule 40
High Courts13 Mar 2024Dismissed
Kitty Bhardwaj Vs Lalit Pyare Lal Bhardwaj
Delhi High Court · (2024) 03 DEL CK 3595
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(ia), 24, 25(2)Domestic Violence Act, 2005
High Courts13 Mar 2024Allowed
Akshar Reddy Vanga & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3590
Citizenship Act, 1955-Section 2(1)(e), 4, 4(1), 4(1)(b), 4(1A), 9Citizenship (Amendment) Act, 2003Citizenship Rules, 2009
High Courts13 Mar 2024Allowed
Bayer Pharm Aktiengesellschaft Vs The Controller General Of Patents And Designs
Delhi High Court · (2024) 03 DEL CK 3578
Patents Act, 1970-Section 15, 3(e), 3(i), 10(4)(c)
High Courts13 Mar 2024Disposed Of
Hari Narayan Meena Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3552
Central Civil Services (Conduct) Rules, 1964-Rule 3(1)(i), 3(1)(ii), 3(1)(iii), 3(1)(vi)Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14Central Government Account (Receipts and Payments) Rules, 1983-Rule 36, 90
High Courts13 Mar 2024Dismissed
Mahesh Gupta Vs Registrar Of Trademarks & Anr.
Delhi High Court · (2024) 03 DEL CK 3545
Trade Marks Rules, 2017-Rules 45, 46, 48, 158Trade Marks Rules, 2002-Rules 50, 50(1), 50(2), 51, 53, 106, 119Trade and Merchandise Marks Rules, 1959-Rules 53, 53(1), 53(2), 54
High Courts13 Mar 2024
Indian National Congress Vs Deputy Commissioner Of Income Tax Central - 19 & Ors.
Delhi High Court · (2024) 03 DEL CK 3539
Representation of the People Act, 1951-Section 29A, 29CIncome Tax Act, 1961-Section 13A, 14, 57(iii), 139, 139(1), Explanation 2 below Section 139(1), 139(4), 139(4B), 142(1), 143(2), 143(3), 156, 220(6), 226, 226(3)Finance Act, 2017
High Courts13 Mar 2024Disposed Of
Amit Jain & Ors Vs State & Anr
Delhi High Court · (2024) 03 DEL CK 0110
Indian Penal Code, 1860 — Section 120B, 420Arbitration and Conciliation Act, 1996 — Section 34
High Courts13 Mar 2024Dismissed
M/S Sunshine Infraheights Pvt Ltd & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 0109
Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
High Courts13 Mar 2024Disposed Of
HDFC Ergo General Insurance Co Ltd. Vs Seema & Ors.
Delhi High Court · (2024) 03 DEL CK 0102
Motor Vehicle Act, 1988 — Section 2(2), 2(28), 2(31), 2(47), 66, 66(1), 66(2), 66(3), 66(3)(p), 140, 150, 150(2), 166, 173
High Courts13 Mar 2024Disposed Of
Tulsi Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2024) 03 DEL CK 0101
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 263Code of Criminal Procedure, 1973 — Section 164
High Courts13 Mar 2024Disposed Of
Millennium Automation Private Limited Vs HFCL Limited (Fonnally Himachal Futuristic Communications Ltd)
Delhi High Court · (2024) 03 DEL CK 0100
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12(1), 12(5), 21
High Courts13 Mar 2024Disposed Of
Share Samadhan Limited Vs Ravindra Katyal
Delhi High Court · (2024) 03 DEL CK 0099
Arbitration and Conciliation Act, 1996 — Section 11(6), 12(1), 12(5)
High Courts13 Mar 2024Dismissed
Govt Of Nct Of Delhi And Ors Vs Ex Ct Naeem Khan
Delhi High Court · (2024) 03 DEL CK 0098
Constitution of India, 1950 — Article 226, 227, 311, 311(2)(b)
High Courts13 Mar 2024Dismissed
School Of Physical Education And Sports Development, OPJS University Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 03 DEL CK 0097
National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 14(4), 14(6), 16
High Courts13 Mar 2024Dismissed
Raj Rani Through Her Authorized Representative Sh Sanjay Sharma Vs Delhi Development Authority
Delhi High Court · (2024) 03 DEL CK 0096
High Courts13 Mar 2024Dismissed
Manish Jain @ Manish Kumar Vs State Of Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 0095
Constitution of India, 1950 — Article 227Code of Criminal Procedure, 1973 — Section 311, 482
High Courts13 Mar 2024Dismissed
Kulwant Singh Vs Employees' State Insurance Corporation And Ors.
Delhi High Court · (2024) 03 DEL CK 0094
Constitution of India, 1950 — Article 226