High Courts02 Feb 2024Dismissed
Ved Prakash Lamba Vs Satyapal Lamba
Delhi High Court · (2024) 02 DEL CK 3712
Code of Civil Procedure, 1908-Section 100, 109Constitution of India-Article 133(1)(a)
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Delhi High Court judgments
1,34,208 judgments · page 1,429 of 6,711
High Courts01 Feb 2024Dismissed
Indupal Kaur Sehgal Vs Dr. Davinder Pal Singh Rekhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3970
Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Order VI Rule 17Limitation Act, 1963-Article 59
High Courts01 Feb 2024Dismissed
Resident Welfare Association West Jyoti Nagar Extn Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3971
High Courts01 Feb 2024Allowed
OFB Tech Private Limited Vs M/S KKSPUN India Ltd & Ors.
Delhi High Court · (2024) 02 DEL CK 4067
Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2, XXXIX Rule 4
High Courts01 Feb 2024Disposed Of
Sh Tilak Raj Vs Dy Conservator Of Forest
Delhi High Court · (2024) 02 DEL CK 4101
Constitution of India-Article 226Delhi Land Revenue Act, 1954-Section 74(4), 187, Appendix 6 Rule 14DMC Act, 1957-Section 507 (a)
High Courts01 Feb 2024Disposed Of
Ms Poonam Chugh Vs Punjab National Bank & Ors.
Delhi High Court · (2024) 02 DEL CK 4063
Constitution of India-Article 226
High Courts01 Feb 2024Dismissed
Charanjeet Singh Vs Vivek Jain
Delhi High Court · (2024) 02 DEL CK 4133
Delhi Rent Control Act-proviso to Section 25B(8), Section 25B, 14(1)(e)Industrial Disputes Act, 1947Constitution of India-Article 227
High Courts01 Feb 2024Dismissed
Kamal Kumar Bahari Vs Moti Lal Jain Since Deceased Through Lrs & Ors.
Delhi High Court · (2024) 02 DEL CK 4135
Delhi Rent Control Act-Section 25B(8), 14(1)(e), Chapter IIIA, 14A, 14B to 14D, 25B, Chapter IIICode of Civil Procedure-Section 115Indian Stamp Act, 1899-Section 36
High Courts01 Feb 2024Dismissed
Re-In The Matter Of Cotinentail Textiles Mills Ltd.
Delhi High Court · (2024) 02 DEL CK 4064
Companies Act, 2013-Section 452Companies Act, 1956-Section 630
High Courts01 Feb 2024Disposed Of
M/S Solanki Enterprises Vs Commissioner Of CGST & Anr.
Delhi High Court · (2024) 02 DEL CK 4196
High Courts01 Feb 2024
Mahesh Kumar @ Kallu Vs State & Ors.
Delhi High Court · (2024) 02 DEL CK 4171
IPC-Section 452, 392, 34, 397, 411Arms Act-Section 25, 54, 59
High Courts01 Feb 2024Disposed Of
Sh. Rishabh Khandelwal Vs The State Govt. Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4170
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 406, 420
High Courts01 Feb 2024Dismissed
Davesh Kumar Vs Gauri @ Supriya & Ors.
Delhi High Court · (2024) 02 DEL CK 4269
Code of Criminal Procedure, 1973-Section 341, 195, 340, 340(1), 195(1)Indian Penal Code, 1860-Section 195, 196, 199, 211, 302, 201, 182, 193, 194, 506
High Courts01 Feb 2024Disposed Of
Piyush Agarwal Vs NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 4270
Constitution of India-Article 226, 227Code of Criminal Procedure, 1973-Section 482, 173, Sub-section (2) of Section 173, Sub-section (8) of Section 173IPC-Section 376
High Courts01 Feb 2024
Vallabhbhai Patel Chest Institute Vs Nishikesh Tyagi & Anr.
Delhi High Court · (2024) 02 DEL CK 4305
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 33C(1), 2(j), 1(j), 2(k), 2(rr), 2(s), 2(g), 2(n), (2)
High Courts01 Feb 2024Dismissed
Raju Pradhan Vs M/S D.P. Electricals Pvt. Ltd. & Anr.
Delhi High Court · (2024) 02 DEL CK 4304
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 25FESI Act
High Courts01 Feb 2024
Vallabhbhai Patel Chest Institute Vs Yogesh Kumar & Anr.
Delhi High Court · (2024) 02 DEL CK 4303
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 33C(1), 25F, 2(j), 1(j), 2(k), 2(rr), 2(s), 2(g), 2(n), 2
High Courts01 Feb 2024Disposed Of
Vinod Kumar Yadav Vs Central Board Of Secondary Education & Anr.
Delhi High Court · (2024) 02 DEL CK 4362
Information Bulletin of the CBSE applicable to the AIPMT/PDT held in 2015-Rule 14.2(1), 14.2(2), Clause 14.2(1)(k)
High Courts01 Feb 2024
Shakir Mohiuddin Bhat Vs National Medical Commission Of India
Delhi High Court · (2024) 02 DEL CK 4363
High Courts01 Feb 2024Allowed
Chander Kant Jha Vs State Of NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 4431
Constitution of India-Article 226Cr.P.C.-Section 482Delhi Prison Rules, 2018-Rules 1271, 1272, 1273