High Courts12 Feb 2024Disposed Of
Sh. Girdhari Lal Tiwari Vs Govt. Of NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 3813
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,412 of 6,586
High Courts12 Feb 2024Disposed Of
Rahul Narula Vs Union Of India Through Central Zoo Authority & Ors.
Delhi High Court · (2024) 02 DEL CK 3775
Constitution of India-Article 226Code of Criminal Procedure, 1973-Sections 200, 482Prevention of Cruelty to Animals Act, 1960-Sections 23, 27
High Courts12 Feb 2024Disposed Of
Castrol Limited Vs Rajesh Kumar Tuteja, Trading As Krishna International & Anr.
Delhi High Court · (2024) 02 DEL CK 3726
Code of Civil Procedure, 1908-Order VIII Rule 10Copyright Act, 1957
High Courts12 Feb 2024Dismissed
M/s Envisage Vs M/s Sak Buildtech Pvt Ltd & Ors.
Delhi High Court · (2024) 02 DEL CK 3668
Arbitration & Conciliation Act, 1996-Section 37(1)(c), 34, 13, 11
High Courts12 Feb 2024Disposed Of
Annu Khan Ct Gd Bsf Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 3691
BSF Act, 1968-Sections 60, 61, 61(1)
High Courts12 Feb 2024Dismissed
Ex PO AF Neeraj Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3689
Armed Forces Tribunal Act-Section 14
High Courts12 Feb 2024Allowed
SS Rail Works Pvt. Ltd Vs Ircon International Pvt. Ltd.
Delhi High Court · (2024) 02 DEL CK 0037
Constitution of India, 1950 — Article 226(2)Code of Civil Procedure, 1908 — Order 21 Rule 84General Clauses Act, 1897 — Section 10
High Courts12 Feb 2024Allowed
Praveen Kumar Malhotra (Through SPA) Vs Arun Kumar
Delhi High Court · (2024) 02 DEL CK 0036
Delhi High Court (Original Side) Rules, 2018 — Rule 8Code of Civil Procedure, 1908 — Order 5 Rule 2, Order 37 Rule 4Delhi Rent Control Rules, 1959 — Section 23
High Courts12 Feb 2024Allowed
Priyanka Arora Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2024) 02 DEL CK 0035
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(1)(w)(ii), 3(2)(va), 14A(2)Code of Criminal Procedure, 1973 — Section 164, 439, 482Indian Penal Code, 1860 — Section 34, 420, 506, 509
High Courts09 Feb 2024Dismissed
NBCC India Limited Vs Ramacivil India Constructions Private Limited
Delhi High Court · (2024) 02 DEL CK 3997
High Courts09 Feb 2024Disposed Of
Kuldeep Sharma Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4033
Constitution of India-Article 226
High Courts09 Feb 2024Dismissed
Manish Kumar Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 4034
Constitution of India-Article 226Central Service Medical Attendance Rules
High Courts09 Feb 2024Disposed Of
M/S Subhash Chand Kathuria Vs Punjab National Bank
Delhi High Court · (2024) 02 DEL CK 4076
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14, 14(1), 17, 17(1), 17(1A), 17(2)
High Courts09 Feb 2024Disposed Of
Sh Devki Nandan & Anr. Vs M/S Capri Global Housing Finance Limited & Ors.
Delhi High Court · (2024) 02 DEL CK 4080
Constitution of India-Article 226, 227Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18, 13(4), 14
High Courts09 Feb 2024Disposed Of
Man Truck Bus SE Vs Assistant Controller Of Patents Designs
Delhi High Court · (2024) 02 DEL CK 4126
Patents Act, 1970-Section 117A, 2(1)(j), 2(1)(ja), 2(1)(j)(a)
High Courts09 Feb 2024Dismissed
Shri Rajiv Kumar & Anr. Vs Shri Chaman Lal & Ors.
Delhi High Court · (2024) 02 DEL CK 4139
Delhi Rent Control Act-Section 25B(8), 14(1)(e), 14(1)(a), 14(1)(g), 14A, 14B, 14C, 14D, Chapter IIIA
High Courts09 Feb 2024Disposed Of
Court On Its Own Motion Vs Narender Bhutani
Delhi High Court · (2024) 02 DEL CK 4145
High Courts09 Feb 2024Disposed Of
Ambrish Radheshyam Tiwari Vs State Govt of NCT of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 4147
Constitution of India-Article 226Cr.P.C-Section 482
High Courts09 Feb 2024Dismissed
Anil Khanna & Anr. Vs State (N.C.T., Delhi) & Ors.
Delhi High Court · (2024) 02 DEL CK 4168
Civil Procedure Code, 1908-Order XLI Rule 27, Section 151Indian Succession Act, 1925Indian Evidence Act, 1872-Section 90
High Courts09 Feb 2024Disposed Of
M/s Hindustan Vegetable Oil Corpn. Ltd.
Delhi High Court · (2024) 02 DEL CK 4167
Sick Industrial Companies Act, 1985Companies Act-Section 481, 481 (1)