High Courts31 Jan 2024Disposed Of
Arjun Bhandari & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 3929
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Section 498A, 377, 406, 34Hindu Marriage Act-Section 13B(2)
COURT ARCHIVE
Delhi High Court judgments
1,34,376 judgments · page 1,432 of 6,719
High Courts31 Jan 2024Dismissed
M/S Oin Exchange (India) Ltd. Vs Satveer Kaushik & Ors.
Delhi High Court · (2024) 01 DEL CK 3918
Constitution of India-Article 226, 227Contract Labour (Regulation and Abolition) Act, 1970-Section 2(g), 23, 25, 21CPC-Order 1 Rule 10
High Courts31 Jan 2024Dismissed
M/s. Ion Exchange (India) Ltd. Vs Radheyshyam & Ors.
Delhi High Court · (2024) 01 DEL CK 3959
Constitution of India-Article 226Contract Labour (Regulation and Abolition) Act, 1970-Section 2(g), 23 and 25, 21Minimum Wages Act, 1948
High Courts31 Jan 2024Dismissed
M/s Ion Exchange (India) Ltd. Vs Sudhir & Ors.
Delhi High Court · (2024) 01 DEL CK 3958
Constitution of India-Article 226Contract Labour (Regulation and Abolition) Act, 1970-Section 2(g), 21, 23, 25Minimum Wages Act, 1948
High Courts31 Jan 2024Dismissed
Sanjeev Kumar Vs Sub Divisional Magistrate Dwarka & Anr.
Delhi High Court · (2024) 01 DEL CK 3957
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 33C (1), 2 (ra), Item No. 13 of Schedule VDelhi Land Reforms Act, 1954-Section 138
High Courts31 Jan 2024Dismissed
Uttam Chand Bhatia Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 3956
Constitution of India-Article 226/227Industrial Disputes Act, 1947-Section 2A, 10(1), 11-A, 25-F
High Courts31 Jan 2024Dismissed
Sandeep Kumar Vs Sub Divisional Magistrate (Dwarka) & Anr.
Delhi High Court · (2024) 01 DEL CK 3955
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 33C (1), 2 (ra) read with Item no. 13 of Schedule VDelhi Land Reforms Act, 1954-Section 138
High Courts31 Jan 2024Dismissed
Dheeraj Kumar Vs Sub Divisional Magistrate Dwarka & Anr.
Delhi High Court · (2024) 01 DEL CK 3954
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 33C (1); Section 2 (ra) read with Item no. 13 of Schedule VDelhi Land Reforms Act, 1954-Section 138
High Courts31 Jan 2024Dismissed
Raju Kumar Sah Vs Sub Divisional Magistrate Dwarka & Anr.
Delhi High Court · (2024) 01 DEL CK 3953
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 33C (1), 2 (ra), Item 13 of Schedule VDelhi Land Reforms Act, 1954-Section 138
High Courts31 Jan 2024Dismissed
Rama Kant Vs Sub Divisional Magistrate Dwarka & Anr.
Delhi High Court · (2024) 01 DEL CK 3949
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 33C (1), 2 (ra), Item 13 of Schedule VDelhi Land Reforms Act, 1954-Section 138
High Courts31 Jan 2024Allowed
Rukminidevi Arundale College Of Education Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 01 DEL CK 3995
Constitution of India-Article 226NCTE Act, 1993-Section 17(1), first proviso to Section 17(1), 18National Council for Teachers Education (Recognition, Norms and Procedure) Regulations 1997
High Courts31 Jan 2024Allowed
N C Jindal Public School Vs Directorate Of Education
Delhi High Court · (2024) 01 DEL CK 3990
Delhi School Education Act, 1973-Section 17, 17(3), 73(3)
High Courts31 Jan 2024Allowed
Sarabjeet Singh Sethi Vs Deputy Director Of Education, North West, Government Of NCT Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3986
High Courts31 Jan 2024Dismissed
Mr. Lokesh Bansal Vs Indian Institute Of Science & Anr.
Delhi High Court · (2024) 01 DEL CK 4028
High Courts31 Jan 2024Disposed Of
Radhika Sharma Through Her Father Vs Guru Gobind Singh Indraprastha University & Ors.
Delhi High Court · (2024) 01 DEL CK 4026
High Courts31 Jan 2024Disposed Of
Sachin Kumar Vs National Medical Commission & Ors.
Delhi High Court · (2024) 01 DEL CK 4025
High Courts31 Jan 2024Disposed Of
Sushil Kumar Jain & Anr. Vs Ajay Kumar Jain & Anr.
Delhi High Court · (2024) 01 DEL CK 4021
High Courts31 Jan 2024
Bal Kishan Gupta Vs D.D.A.
Delhi High Court · (2024) 01 DEL CK 4048
Punjab Municipal ActGovernment Premises (Eviction) Act, 1950-Section 4, 3Constitution of India-Article 32, 226
High Courts31 Jan 2024Disposed Of
Manish Rachhoy A Vs Kamal Kant Rachhoya
Delhi High Court · (2024) 01 DEL CK 4030
CPC-Order XXVI Rule 2
High Courts31 Jan 2024Dismissed
Kamal Kant Rachhoya Vs Manish Rachhoya
Delhi High Court · (2024) 01 DEL CK 4070
CPC-Order XXVI Rule 2Delhi High Court (Original Side) Rules, 2018-Chapter XI Rule-1(ii)