COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,368 of 6,586

High Courts06 Mar 2024Dismissed

Pooja Sharma & Anr. Vs The Registrar General High Court Of Delhi & Ors.

Delhi High Court · (2024) 03 DEL CK 3575

Delhi High Court Establishment (Appointment and Conditions of Service) Rules, 1972-Item Nos. 9A and 10 of Schedule II (A)Right to Information Act, 2005Delhi High Court (Right to Information) Rules, 2006

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High Courts06 Mar 2024Disposed Of

Chandrapratap Saini Vs Union Of India & Anr.

Delhi High Court · (2024) 03 DEL CK 3561

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High Courts06 Mar 2024Dismissed

Radha Krishan Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 3558

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High Courts06 Mar 2024

Karim Hotel Pvt Ltd Vs Kareem Dhanani

Delhi High Court · (2024) 03 DEL CK 3506

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(b), VII Rule 11(d), XXIII Rule 3, II Rule 2, Section 12, 11, Explanation VIII of Section 11, 9, XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 124, 47, 57, 125, 30(2)(e), 124(5)Tribunals Reforms Act, 2021

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High Courts06 Mar 2024Dismissed

Delhi Subordinate Services Selection Board Vs Sheeba

Delhi High Court · (2024) 03 DEL CK 0063

Constitution of India, 1950 — Article 226, 227

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High Courts06 Mar 2024

Avdhesh Mittal Vs Deepak Vig

Delhi High Court · (2024) 03 DEL CK 0062

Arbitration and Conciliation Act, 1996 — Section 3, 3(1)(b), 31, 31(5), 32, 33(1), 33(4), 34, 34(3)General Clauses Act, 1897 — Section 27Evidence Act, 1872 — Section 4, 114

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High Courts06 Mar 2024Dismissed

Chandrapratap Saini Vs Union Of India & Anr

Delhi High Court · (2024) 03 DEL CK 0061

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High Courts06 Mar 2024Dismissed

Radha Krishan Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 0060

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High Courts06 Mar 2024Dismissed

Pooja Sharma Vs Registrar General High Court Of Delhi And Ors.

Delhi High Court · (2024) 03 DEL CK 0059

Constitution of India, 1950 — Article 226

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High Courts06 Mar 2024Disposed Of

Vijay Choudhary Vs Directorate Of Enforcement & Anr

Delhi High Court · (2024) 03 DEL CK 0058

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High Courts06 Mar 2024Allowed

Rakesh Kumar Bhartiya Vs Union Of India, Through Its Secretary, Ministry Of Home Affairs & Anr.

Delhi High Court · (2024) 03 DEL CK 0039

Sashastra Seema Bal Rules, 2009 — Rule 28Central Civil Services (Pension) Rules, 1972 — Rule 26Sashastra Seema Bal Act, 2007 — Section 8

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High Courts06 Mar 2024Disposed Of

Gulab Nagar Vs Assistant Commissioner Ward-26, State Goods And Service Tax & Anr.

Delhi High Court · (2024) 03 DEL CK 0038

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High Courts06 Mar 2024Disposed Of

Bijender Thakur Vs Commissioner Of Gst & Ors

Delhi High Court · (2024) 03 DEL CK 0037

Central Goods and Services Tax Act, 2017 — Section 29

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High Courts06 Mar 2024Disposed Of

Ajay Kumar Mahawar & Ors Vs Legislative Assembly Of The National Capital Territory Of Delhi, Through Secretary & Anr.

Delhi High Court · (2024) 03 DEL CK 0034

Constitution of India, 1950 — Article 13, 14, 20, 21, 105(3), 194(1), 122, 122(1), 208, 208(1), 212(1), 212, 226, 239AA, 246Government of National Capital Territory of Delhi Act, 1991 — Section 3, 33(1)

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High Courts06 Mar 2024Dismissed

Shanghai Electric Group Co. Ltd. Vs Reliance Infrastructure Ltd

Delhi High Court · (2024) 03 DEL CK 0030

Code of Civil Procedure, 1908 — Section 13, 44A, Order 38 Rule 5, Order 41 Rule 22Arbitration and Conciliation Act, 1996 — Section 2(1), 2(1)(e), 2(1)(e)(ii), 2(2), 9, 9(3), 17(2), 36, 37, 44, 47, 49

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High Courts05 Mar 2024

S. Ramachandrudu Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 4130

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High Courts05 Mar 2024Dismissed

Insp/Gd Jitender Singh Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 4151

Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14CRPF Rules, 1955-Rule 27Central Reserve Police Force Act 1949-Section 11(1)

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High Courts05 Mar 2024Dismissed

Naib Subedar Murli Manohar Diwedi 2 Grenadiers Vs Union Of India & Ors

Delhi High Court · (2024) 03 DEL CK 4148

Constitution of India-Article 226

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High Courts05 Mar 2024Disposed Of

Shasi Kant Vs Union Of India Through The Secretary Ministry Of Tribal Affairs & Ors.

Delhi High Court · (2024) 03 DEL CK 4173

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High Courts05 Mar 2024Allowed

Ravi Kumar Vs State

Delhi High Court · (2024) 03 DEL CK 4247

IPC-Sections 498A, 34, 306, 302, 304-BEvidence Act-Section 113-A

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