High Courts04 Mar 2024Dismissed
Jagat Singh & Ors. Vs NCT Of Delhi Through Secretary & Anr.
Delhi High Court · (2024) 03 DEL CK 4031
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XLVII Rule 1, Section 151, XXXIX Rule 1 & 2
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Delhi High Court judgments
1,31,711 judgments · page 1,372 of 6,586
High Courts04 Mar 2024Disposed Of
Chandra Kanta Agarwala Vs Ajay Gaur & Anr.
Delhi High Court · (2024) 03 DEL CK 4023
Constitution of India-Article 227Delhi Rent Control Act, 1958-Section 27, 14(1)(b)CPC-Section 151
High Courts04 Mar 2024Dismissed
Ganpati Industries Vs SPP Food Products Pvt. Ltd.
Delhi High Court · (2024) 03 DEL CK 4022
Constitution of India-Article 227Civil Procedure Code, 1908-Order VI Rule 17, XXXVII, I Rule 10, I Rule 10(1), I Rule 10(2), XXX Rule 1, XXX Rule 2, Section 153Negotiable Instrument Act, 1881-Section 138
High Courts04 Mar 2024Disposed Of
Vishal Sharma & Anr. Vs State (GNCTD) & Anr.
Delhi High Court · (2024) 03 DEL CK 3996
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts04 Mar 2024Disposed Of
Rishabh Kumar Gupta @Reshu & Ors. Vs State Through SHO P.S. New Ashok Nagar & Anr.
Delhi High Court · (2024) 03 DEL CK 3992
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/323/34
High Courts04 Mar 2024Disposed Of
Sujit Kumar Singh Vs Director General Of Prisons, Govt. Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3991
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482
High Courts04 Mar 2024Disposed Of
Raman Batra & Ors. Vs The State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 03 DEL CK 3990
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34, 354A, 509Hindu Marriage Act-Section 13B(2)
High Courts04 Mar 2024Disposed Of
Ajay Sharma & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3988
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts04 Mar 2024Allowed
AB Mauri India Private Limited Vs Vicky Aggarwal & Ors.
Delhi High Court · (2024) 03 DEL CK 3913
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 29(2), 29(2)(b)Specific Relief Act-Section 41(h), 14, 37(2), 39, 42, 49
High Courts04 Mar 2024Dismissed
Preeti Singh Vs National Medical Commission & Ors.
Delhi High Court · (2024) 03 DEL CK 3909
Indian Medical Council Act, 1956-Sections 12, 13(4B)Foreign Medical Institutions Regulations, 2002Graduate Medical Education Regulations, 1997-Regulation 5(5)(i)
High Courts04 Mar 2024
Pulkit Gogna (Minor) Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 03 DEL CK 3905
Right of Children to Free and Compulsory Education Act 2009Delhi School Education Act, 1973Delhi School Education Rules, 1973
High Courts04 Mar 2024
Archana Aggarwal & Anr. Vs D.D.A.
Delhi High Court · (2024) 03 DEL CK 3903
Code of Civil Procedure, 1908-Section 96
High Courts04 Mar 2024Disposed Of
RN Pvt ITI & Anr. Vs Directorate General Of Training & Anr.
Delhi High Court · (2024) 03 DEL CK 3902
High Courts04 Mar 2024Allowed
Ashok Kumar Vs Vijay Kumar & Ors.
Delhi High Court · (2024) 03 DEL CK 3899
High Courts04 Mar 2024Allowed
Sh. Hari Krishan Aggarwal Vs Technology Development Board
Delhi High Court · (2024) 03 DEL CK 3847
Arbitration and Conciliation Act, 1996-Section 34, 12, 12(5), 14, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015Companies Act 1956
High Courts04 Mar 2024Disposed Of
Ashok Singh & Anr. Vs Bank Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3816
IPC-Section 419, 420, 467, 468, 471, 120BSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14
High Courts04 Mar 2024
Government of NCT of Delhi, Through Commissioner, Delhi Police Vs Shri Dheeraj Kumar & Ors.
Delhi High Court · (2024) 03 DEL CK 3727
Motor Vehicles Act, 1988-Section 129Code of Criminal Procedure, 1973-Section 161, 164
High Courts04 Mar 2024Dismissed
Gurpreet Kaur Gujral & Ors. Vs M/s Portrucks Equipment Pvt. Ltd. & Anr.
Delhi High Court · (2024) 03 DEL CK 3724
Code of Civil Procedure, 1908-Order VII Rule 11
High Courts04 Mar 2024Disposed Of
Dalmia Cement (Bharat) Limited Vs Union Of India
Delhi High Court · (2024) 03 DEL CK 3722
High Courts04 Mar 2024Disposed Of
Amar Enterprises Through Its Proprietor Vs Commissioner Of Delhi Goods And Services Tax & Anr.
Delhi High Court · (2024) 03 DEL CK 3685
Central Goods and Services Tax Act, 2017-Section 29(2)(c), 10, 29(2), 29