High Courts20 Feb 2024Disposed Of
Anuj Nath & Ors. Vs Narender Nath & Ors.
Delhi High Court · (2024) 02 DEL CK 4508
CPC-Section 151
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Delhi High Court judgments
1,31,711 judgments · page 1,397 of 6,586
High Courts20 Feb 2024Allowed
M/s D Pauls Travel & Tours Limited Vs Jamal Siddiqui & Anr
Delhi High Court · (2024) 02 DEL CK 4532
Code of Civil Procedure, 1908-Section 151, Order VI Rule 17
High Courts20 Feb 2024
Neeta Bhardwaj & Ors. Vs Kamlesh Sharma
Delhi High Court · (2024) 02 DEL CK 3900
High Courts20 Feb 2024Allowed
Indian Highways Management Company Ltd. Vs Prakash Asphaltings And Toll Highways (India) Pvt Ltd
Delhi High Court · (2024) 02 DEL CK 3885
Arbitration and Conciliation Act, 1996-Section 34, 7Micro, Small and Medium Enterprises Development Act, 2006-Section 16, 17, 18, 2(n), 2(n)(iii), 8(1)Mediation Act, 2023
High Courts20 Feb 2024Disposed Of
Kamlesh Vs Akhilesh Kumar
Delhi High Court · (2024) 02 DEL CK 3937
Hindu Marriage Act, 1955-Section 13(1)(ia) & (ib)IPC-Sections 498A, 406, 34
High Courts20 Feb 2024Dismissed
Shibu Soren Vs Lokpal Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 3867
The Lokpal and Lokayuktas Act, 2013-Section 2(m), 20(1), 20(1)(a), 20(1)(b), 20(2), 20(3), 20(4), 53Lokpal (Complaint) Rules, 2020-Rule 4(c)(v)Central Vigilance Commission Act, 2003-Section 3(1)
High Courts20 Feb 2024Disposed Of
MS Babaji Bags A Proprietary Firm Vs Union Of India Ministry Of Finance Department Respondent Of Revenue Office Of The Deputy Commissioner Of Central Tax & Ors.
Delhi High Court · (2024) 02 DEL CK 3836
High Courts20 Feb 2024Allowed
State Vs Rajesh Kumar @ Rakesh
Delhi High Court · (2024) 02 DEL CK 3815
Code of Criminal Procedure, 1973-Section 378(1), 251, 313Indian Penal Code-Section 279, 337, 304AMotor Vehicle Act, 1988-Section 133
High Courts20 Feb 2024Disposed Of
Prakash Kaur & Anr Vs State (Government Of Nct Delhi) & Anr
Delhi High Court · (2024) 02 DEL CK 3808
Constitution of India-Articles 226, 227, 21
High Courts20 Feb 2024Disposed Of
Vijay Dahiya Vs State Of NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 3784
Code of Criminal Procedure, 1973-Section 482Constitution of India-Article 226Indian Penal Code, 1860-Sections 302, 120B, 34
High Courts20 Feb 2024Disposed Of
Sweta Tiwari Vs State Govt. of NCT of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3774
Constitution of India-Article 226Cr.P.C.-Section 482
High Courts20 Feb 2024
Fiyazuddin Vs The State Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3769
Constitution of India-Article 226Cr.P.C.-Section 482
High Courts20 Feb 2024Disposed Of
Hero Investcorp Private Limited & Anr. Vs Ashok Kumar & Ors.
Delhi High Court · (2024) 02 DEL CK 3751
Copyright Act, 1957-Section 2(c)Trade Marks Act, 1999-Section 29(2)(c)Code of Civil Procedure, 1908-Order VIII Rule 10, XIII-A
High Courts20 Feb 2024Dismissed
Tarun Babbar Vs Asha Ram & Sons Pvt Ltd
Delhi High Court · (2024) 02 DEL CK 3666
Negotiable Instruments Act, 1881-Section 138Commercial Courts Act, 2015-Section 12A
High Courts20 Feb 2024Disposed Of
Mano Karan & Ors. Vs MCD & Ors.
Delhi High Court · (2024) 02 DEL CK 3665
Delhi Urban Shelter Improvement Board Act, 2010National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011
High Courts20 Feb 2024Dismissed
Balbir Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3688
High Courts20 Feb 2024Dismissed
S. S. Verma Vs Central Industrial Security Force (Through Director General)
Delhi High Court · (2024) 02 DEL CK 3678
Constitution of India-Article 226
High Courts20 Feb 2024
Smt. Manju Gaind Vs Smt. Kamla Rani & Ors.
Delhi High Court · (2024) 02 DEL CK 3718
CPC, 1908-Order VI Rule 17, Section 151, XII Rule 6, XLVII Rule 1, Proviso to Order VIII Rule 1, VII Rule 11Limitation Act, 1963-Section 5Contempt of Court Act, 1971-Section 2(b)
High Courts20 Feb 2024
Jamia Arabia Nizamia Welfare Education Society Vs Delhi Development Authority Through Its Vice Chairman & Ors.
Delhi High Court · (2024) 02 DEL CK 3715
National Capital Territory of Delhi Laws (Special Provisions) Act, 2007-Section 4(a) read with Section 3(2)
High Courts20 Feb 2024Disposed Of
Manoj Kumar Agarwal & Ors. Vs State & Anr.
Delhi High Court · (2024) 02 DEL CK 3703
Code of Criminal Procedure, 1973-Section 482IPC-Section 420