High Courts16 Jan 2024Disposed Of
Arun Kumar Mishra & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3682
Multi-State Co-operative Societies Rules, 2002Multi-State Co-operative Societies Act, 2002-Section 43 (2)
COURT ARCHIVE
Delhi High Court judgments
1,35,105 judgments · page 1,454 of 6,756
High Courts16 Jan 2024Dismissed
Manoj Kumar Dwivedi & Ors. Vs Union of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3665
Constitution of India-Article 226, 227
High Courts16 Jan 2024Dismissed
CT/GD Rajender Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3727
Code of Civil Procedure, 1908-Section 151
High Courts16 Jan 2024Disposed Of
Simbhaoli Sugars Limited Vs Punjab National Bank & Anr.
Delhi High Court · (2024) 01 DEL CK 3751
Constitution of India-Article 14Master Directions on Frauds-Clause 8.12.1
High Courts16 Jan 2024Disposed Of
Neeraj Sharma Vs Vinay Sheel Saxena & Ors.
Delhi High Court · (2024) 01 DEL CK 3756
Contempt of Courts Act, 1971-Proviso to Section 12(1), Section 2
High Courts16 Jan 2024Disposed Of
Air India Limited Vs All India Aircraft Engineers Association & Anr.
Delhi High Court · (2024) 01 DEL CK 3745
Code of Civil Procedure, 1908-Section 151, Order XLI Rule 5Arbitration and Conciliation Act, 1996-Section 37, 34
High Courts16 Jan 2024Disposed Of
Delhi Metro Rail Corporation Ltd. Vs Paras
Delhi High Court · (2024) 01 DEL CK 3871
Delhi Metro Railway (Operation and Maintenance), Act, 2002Code of Civil Procedure-Section 151, Order XVIII Rule 17
High Courts16 Jan 2024Disposed Of
Uday Singtha Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 3895
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34DP Act-Section 4
High Courts16 Jan 2024Dismissed
M/s Lotus Herbals Private Limited Vs Employees' Provident Fund Organization & Ors.
Delhi High Court · (2024) 01 DEL CK 3923
Constitution of India-Article 226, 227Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7, 7A, 7A (3)Code of Civil Procedure, 1908
High Courts16 Jan 2024Allowed
Qudsiya Vs CBSE & Anr.
Delhi High Court · (2024) 01 DEL CK 3972
Constitution of India-Article 14, 13, 19The 1872 Act-Chapter V, Section 76, 79, 80, 81
High Courts16 Jan 2024Disposed Of
Handeep Singh Kharbanda & Ors. Vs M/s T.R.E. Institute Of Hotel & Ors.
Delhi High Court · (2024) 01 DEL CK 3971
Constitution of India-Article 245(1), 226UGC (ODL) Regulations, 2017University Grants Commission (Open and Distance Learning Programmes and Online Programmes) Regulations, 2020
High Courts16 Jan 2024Partly Allowed
Rohit Kumar Vs Raj Pal Singh & Ors.
Delhi High Court · (2024) 01 DEL CK 3965
High Courts16 Jan 2024Dismissed
Khera Buildcon Pvt. Ltd. & Anr. Vs B.K. Bansal
Delhi High Court · (2024) 01 DEL CK 4023
Arbitration and Conciliation Act, 1996-Section 17, 34, 36(3), 37Code of Civil Procedure, 1908-Order 41 Rule 5
High Courts16 Jan 2024Disposed Of
Kunal Kashyap Vs State Of Nct Of Delhi
Delhi High Court · (2024) 01 DEL CK 4016
Code of Criminal Procedure, 1973-Section 482, 251Probation of Offenders Act, 1958-Section 4, 11Mental Healthcare Act, 2017-Section 105, 2(1)(s), 2(1)(o), 2(1)(d), 4, 120
High Courts16 Jan 2024Allowed
Jitendra Bhati Vs Santosh Devi
Delhi High Court · (2024) 01 DEL CK 4046
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act-Section 138, 98, 141, clauses (a), (b) and (c) of the proviso to Section 138General Clauses Act, 1897-Section 9
High Courts16 Jan 2024Allowed
Smt Maya Tyagi Vs Mr. Simmer Sahni
Delhi High Court · (2024) 01 DEL CK 4045
Cr.P.C.-Section 482Constitution of India-Article 227Negotiable Instruments Act-Section 138, 141
High Courts16 Jan 2024
Smt. Santosh Devi Vs The State (NCT of Delhi) & Ors.
Delhi High Court · (2024) 01 DEL CK 4039
Cr.P.C.-Section 482, 219, 220, 220(1)NI Act 1881-Section 138Indian Penal Code (45 of 1860)
High Courts16 Jan 2024
Quadra Strat Trade Services Ltd. Vs Mahinder Kumar Madan
Delhi High Court · (2024) 01 DEL CK 4112
Code of Civil Procedure, 1906-Order VIII Rule 10, XII Rule 6, Section 151, VIII Rule 1Delhi High Court (Original Side) Rules, 2018-Chapter VII Rule 4, Chapter IV Rule 3Specific Relief Act, 1963-Section 16
High Courts16 Jan 2024Allowed
Shri Arjun Kansal Vs Shri Ajit Singh Bagga
Delhi High Court · (2024) 01 DEL CK 4160
IPC-Section 420/406/34