COURT ARCHIVE

Delhi High Court judgments

1,34,092 judgments · page 1,424 of 6,705

High Courts06 Feb 2024Allowed

Superon Schweisstechnik India Limited Vs Modi Hitech India Ltd.

Delhi High Court · (2024) 02 DEL CK 3693

Code of Civil Procedure, 1908-Order XIIIA, XIIIA Rule 2, XIIIA Rule 4, XIIIA Rule 5, XIIIA Rule 6, XIIIA Rule 7, XV-A, XXXVII, Section 35, 35ACommercial Courts Act, 2015

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High Courts06 Feb 2024Disposed Of

Vishal N.A. Vs Union Of India & Ors.

Delhi High Court · (2024) 02 DEL CK 3660

CISF Rules 2001-Rule 36Constitution of India-Article 14, 136

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High Courts06 Feb 2024Dismissed

Brij Bala Kapur Vs Directorate Of Enforcement Surat Sub Zonal Unit

Delhi High Court · (2024) 02 DEL CK 3672

Indian Penal Code, 1860-Sections 120(B), 420, 465, 467, 468, 471 and 477APrevention of Money Laundering Act, 2002-Section 3, 5, 5(1), 8, 8(1), 8(2), 8(3), 17, 18, 25, 26, 42, 50Constitution of India-Article 226, 227

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High Courts06 Feb 2024Dismissed

Delhi Transport Corporation Vs Naveen Kumar

Delhi High Court · (2024) 02 DEL CK 3711

Constitution of India-Article 226, 311Delhi Road Transport Authority Act, 1950-Clause 9(a)(I), 9Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 47, 2, Chapter VI, Chapter VIII

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High Courts06 Feb 2024Dismissed

Sumit Khurana & Anr Vs Mohd Ibrahim

Delhi High Court · (2024) 02 DEL CK 0005

Delhi Rent Control Act, 1958 — Section 14(1)(e), 14A, 14B, 14D, 19, 25B, 25B(8)Code of Civil Procedure, 1908 — Section 115Evidence Act, 1872 — Section 116

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High Courts06 Feb 2024Disposed Of

Rajan & Ors. Vs State Nct Of Delhi And Anr

Delhi High Court · (2024) 02 DEL CK 0004

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498ADowry Prohibition Act, 1961 — Section 4

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High Courts06 Feb 2024Dismissed

Himanshu Chopra Vs State & Anr.

Delhi High Court · (2024) 02 DEL CK 0003

Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2)

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High Courts05 Feb 2024Dismissed

Raman Kumar Mehta Vs Govt Of NCT Through Registrar CGHS & Anr.

Delhi High Court · (2024) 02 DEL CK 3972

Constitution of India-Article 226Delhi Cooperative Societies Rule, 2007-Rule 102(2)Delhi Cooperative Societies Act, 2003-Section 137(2)(zz), 137, Chapter IX, 88, 89

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High Courts05 Feb 2024Disposed Of

Vivek Kumar Gaurav Vs Union Of India

Delhi High Court · (2024) 02 DEL CK 3976

Code of Criminal Procedure, 1973-Section 372, 207, 154, 161(3), 173(5), 173(6), 164, 363Scheduled Tribes (Prevention of Atrocities) Act, 1989Constitution of India-Article 14

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High Courts05 Feb 2024Dismissed

Hemlata Gupta Vs Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 02 DEL CK 3980

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High Courts05 Feb 2024Disposed Of

Okhla Industrial Area CETP Society Regd Vs Commissioner Of Industries & Ors.

Delhi High Court · (2024) 02 DEL CK 3982

Delhi Common Effluent Treatment Plants Act, 2000-Section 14, 13Delhi Common Effluent Treatment Plants Rules, 2001-Rule 9, 9(1)

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High Courts05 Feb 2024Dismissed

Ruchi Goyal Vs Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 02 DEL CK 3983

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High Courts05 Feb 2024Disposed Of

Indian Association Of Clinical Cardiologists Vs Union Of India

Delhi High Court · (2024) 02 DEL CK 4065

Indian Medical Council Act, 1956-Section 11(2), 10A, 10A(1)(b)(i)Contempt of Courts Act, 1971Constitution of India

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High Courts05 Feb 2024Dismissed

District And Sessions Courts Employees Welfare Association Vs District & Sessions Judge Headquarters & Anr.

Delhi High Court · (2024) 02 DEL CK 4098

Constitution of India-Article 226, 14Delhi District Courts Establishment (Appointment and Conditions of Service) Rules, 2012-Rule 2 (15) (b), Schedule BPunjab High Court Act-Section 35(3)

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High Courts05 Feb 2024Dismissed

Rajdev Singh Yadav (Ex-Pocom) Ew Vs Chairman And Managing Director, FCI & Anr.

Delhi High Court · (2024) 02 DEL CK 4102

CPC, 1908-Section 151Constitution of India, 1950-Article 226

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High Courts05 Feb 2024

Kuldeep Kumar Vs University Of Delhi & Ors

Delhi High Court · (2024) 02 DEL CK 4062

Constitution of India, 1950-Article 226, 15, 16

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High Courts05 Feb 2024Allowed

The Regents Of The University Of California Vs Controller General Of Patents, Designs &Trademarks & Anr.

Delhi High Court · (2024) 02 DEL CK 4106

Patents Act, 1970-Section 117A, 15, 59(1), 12 and 13, 2(1)(j), 2(1)(j)(a), 3(i), 3(k), 59

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High Courts05 Feb 2024Dismissed

M/s National Insurance Company Ltd Vs Ms. Savita & Ors.

Delhi High Court · (2024) 02 DEL CK 4172

Indian Penal Code, 1860-Section 279, 337, 304AIndian Evidence Act, 1872-Section 114

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High Courts05 Feb 2024Dismissed

Parveen Singhal Vs Motia Rani Ghai

Delhi High Court · (2024) 02 DEL CK 4173

Code of Civil Procedure, 1908-Order XII Rule 6, Section 151

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High Courts05 Feb 2024Allowed

Vijender Singh Vs State & Ors.

Delhi High Court · (2024) 02 DEL CK 4229

Indian Succession Act, 1925-Section 276, 63, 59, 61, 62, Chapter III of Part IVIndian Evidence Act, 1872-Section 68, 67, 45, 47Indian Registration Act, 1908

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