High Courts15 Feb 2024Dismissed
M/S Harcharan Dass Gupta Vs Azad Hind Coop Group Housing Society Ltd
Delhi High Court · (2024) 02 DEL CK 4004
Arbitration and Conciliation Act, 1996-Section 37, 34, 31(3)
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Delhi High Court judgments
1,31,711 judgments · page 1,404 of 6,586
High Courts15 Feb 2024Dismissed
Muskaan Singh Through Parokar Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4037
Constitution of India-Article 226, 14, 20
High Courts15 Feb 2024Dismissed
Jai Ram Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4039
CISF Rules, 2001-Rule 36Constitution of India-Article 226
High Courts15 Feb 2024Disposed Of
Arun Khanna Vs Vinod Khanna
Delhi High Court · (2024) 02 DEL CK 4077
Contempt of Courts Act, 1971-Section 2(b)Constitution of India
High Courts15 Feb 2024Disposed Of
Jindal Films India Ltd. Vs Delhi Development Authority
Delhi High Court · (2024) 02 DEL CK 4083
1995 Rules-Rule 6(6)
High Courts15 Feb 2024Allowed
Kashi Nath Shukla Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4089
IPC-Sections 406, 420, 120BCrPC-Sections 438, 437(3), 438(2), 167(2), 439(2), 170
High Courts15 Feb 2024Disposed Of
Abhijeet Ghosh Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4093
CrPC-Section 439, 161IPC-Section 302, 34Arms Act-Sections 25, 27, 54, 59
High Courts15 Feb 2024Disposed Of
Vikas Balguer @ Shammi Vs Government Of Nct Of Delhi Through Sho Hauz Khas Police Station
Delhi High Court · (2024) 02 DEL CK 4094
Indian Penal Code-Sections 302, 308, 201, 212, 34, 376, 506, 376-D, 354, 509CrPC-Section 161
High Courts15 Feb 2024Disposed Of
M S Khatu Dham Residency Pvt Ltd Vs GNCTD & Ors.
Delhi High Court · (2024) 02 DEL CK 4057
Constitution of India-Article 226Delhi Land Reforms Act, 1954-Section 33Delhi Municipal Corporation Act, 1957-Section 507(a)
High Courts15 Feb 2024Disposed Of
Mahesh Aggarwal Vs Government Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4053
Constitution of India-Article 226
High Courts15 Feb 2024Allowed
A.K. Al Muhaidib And Sons Vs Chaman Lal Sachdeva & Anr.
Delhi High Court · (2024) 02 DEL CK 4127
Trade Marks Act, 1999-Section 47, 2(2)(c), 47(1), 47(1)(b), 9(1)(a), 9(2)(a), 11(1)(a) and (b), 11(2), 11(3), 11(10)(i) and (ii), 12 and 18Trade and Merchandise Marks Act, 1958-Section 46, 46(1), 56
High Courts15 Feb 2024Dismissed
Neena Kapoor & Ors. Vs Vishnu Khanna
Delhi High Court · (2024) 02 DEL CK 4041
Code of Civil Procedure, 1908-Section 151, Order VI Rule 16, VII Rule 11(a), VII Rule 11(d), XXIII Rule 1Indian Succession Act, 1925-Section 247Transfer of Property Act, 1882-Section 53A
High Courts15 Feb 2024Dismissed
Kanta Gupta Vs Goverdhan Dass Daga (Deceased) Thr Lrs & Ors.
Delhi High Court · (2024) 02 DEL CK 4137
Delhi Rent Control Act-Chapter IIIA, Section 14(1)(e), 14A, 14B to Section 14D, 25B, 25B(8)
High Courts15 Feb 2024Disposed Of
Sony India Private Limited Vs Iris Worldwide Integrated Private Limited
Delhi High Court · (2024) 02 DEL CK 4175
Arbitration and Conciliation Act, 1996-Section 8, 9, 11(6), 16(2), 16(3), 17, 33, 34, 34(1)(b)(2), 34(2), 34(3), 34(4), 37, 37(1)(c), 37(3), 75, 81CPCNational Highways Act, 1956
High Courts15 Feb 2024Disposed Of
Sarfaraz Alam & Ors. Vs State Govt. Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4328
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 354B, 341, 34, 498A
High Courts15 Feb 2024Disposed Of
Lokesh Mamtani & Ors. Vs State (The NCT Of Delhi) & Anr.
Delhi High Court · (2024) 02 DEL CK 4329
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts15 Feb 2024Allowed
M/s Samrat Heavens Infra Developers Pvt. Ltd. & Ors. Vs Satinder Kumar Gupta
Delhi High Court · (2024) 02 DEL CK 4308
Code of Criminal Procedure, 1973-Section 482, 220, 223N.I. Act-Section 138
High Courts15 Feb 2024Dismissed
Shiv Singh Vs M/s Ansal Properties & Infrastructure Ltd
Delhi High Court · (2024) 02 DEL CK 4290
Constitution of India-Articles 226, 227, 323-AIndustrial Disputes Act, 1947-Section 33-C(2)Fundamental Rules-Rule 11, 15
High Courts15 Feb 2024Dismissed
Aparna Choudhrie Kala Vs Vaibhav Kala
Delhi High Court · (2024) 02 DEL CK 4354
Code of Civil Procedure, 1908-Section 115, 10, Order XXXVII, XXXVII Rule 3, XXXVII Rule 3(5), IX Rule 13, XXXVIII Rule 3Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib)Protection of Women from Domestic Violence Act, 2005-Section 12, 20(1), 26, 36
High Courts15 Feb 2024Allowed
Nazar Mohamed Mohaideen S Vs Jawaharlal Nehru University & Anr.
Delhi High Court · (2024) 02 DEL CK 4403
Constitution of India-Article 226Ordinances of the JNU-Ordinance 6.1, Ordinance 6.6, Ordinance 10, Ordinance 10.1, Ordinance 10.2, Ordinance 10.3, Ordinance 17.3, clause 5.3, 9, 10.4, 10.5, 13.4