High Courts09 Jan 2024Disposed Of
Mohit Kumar Vs State Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3799
COURT ARCHIVE
Delhi High Court judgments
1,35,518 judgments · page 1,466 of 6,776
High Courts09 Jan 2024Dismissed
Mahesh Sharma Vs M/s. Capri Global Capital Limited & Ors.
Delhi High Court · (2024) 01 DEL CK 3877
Constitution of India-Article 227Civil Procedure Code, 1908-Section 151Arbitration & Conciliation Act, 1996-Section 34
High Courts09 Jan 2024Dismissed
Shri Ranjeet Vs Delhi Jal Board
Delhi High Court · (2024) 01 DEL CK 3933
Constitution of India-Articles 226, 227, 14, 16, 21, 39(d)Minimum Wages Act, 1948Industrial Disputes Act, 1947-Sections 25F, 25G, 25H, 25B
High Courts09 Jan 2024Allowed
Nasheta Zaidi Through Guardian Group Captain Imran H Zaidi Vs Central Board Of Secondary Education & Anr.
Delhi High Court · (2024) 01 DEL CK 3948
High Courts09 Jan 2024Allowed
Ojas Satyawali Through His Mother Bhawana Pathak Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 01 DEL CK 3947
RTE Act-Section 2(n)Delhi RTE RulesConstitution of India-Article 226
High Courts09 Jan 2024Allowed
Sangeeta Vs Neetu
Delhi High Court · (2024) 01 DEL CK 3945
Code of Civil Procedure, 1908-Section 24, Order VII Rule 11Constitution of India-Article 227Family Courts Act, 1984-Section 7(1), Explanation (d), 8(a)
High Courts09 Jan 2024
Gobindapur Academic PTTI Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 01 DEL CK 3943
National Council for Teacher Education (Recognition Norms & Procedure) Regulations, 2014-Clause 7(13), 7(14), 7(16), 8(5)(6), 10(3), Regulation 5(4)National Council for Teacher Education Act, 1993-Section 14, 14(3), 15, 15(3), 17, 17(1)National Council for Teacher Education Regulations dated 28.04.2017-Clause 2(c)
High Courts09 Jan 2024Allowed
Annu Malik Vs Dr. Dushyant Chopra
Delhi High Court · (2024) 01 DEL CK 3982
High Courts09 Jan 2024Disposed Of
Namita Gupta Vs Suraj Holdings Limited
Delhi High Court · (2024) 01 DEL CK 4032
Code of Civil Procedure, 1908-Order XXXVII, Section 151, VII Rule 11, VII Rule 10, VII Rule 10A, 24, 24(1), 24(2), 24(5), 26, 35, 35-A, XV-A, V Rule 1(1), VI Rule 15-A(4), VI Rule 15-A(5)Commercial Courts Act, 2015-Section 2(1)(c)(i), 3, 3A, 4, 5, 6, 7, 11, 12-A, 15, 15(1), 15(2), 15(5), 16, 18Commercial Courts (Amending) Act, 2018-Section 19
High Courts09 Jan 2024Dismissed
M/s Tabish Airways Vs Protector General Of Emigrants & Anr.
Delhi High Court · (2024) 01 DEL CK 4029
Emigration Act, 1983-Section 2(1)(l), 10, 11, 11(1), 14, 16, 22(1), 23, 24, 24(1), 24(1)(c)Emigration Rules, 1983-Rule 5, 10, 10(1)(viii)Right to Information Act, 2005
High Courts09 Jan 2024Dismissed
The Fertilizer Association Of India & Ors. Vs Union Of India & Anr.
Delhi High Court · (2024) 01 DEL CK 4072
Constitution of India-Article 226, 14
High Courts09 Jan 2024
Subhash Chander Sachdeva & Anr. Vs Bochu Venkateshwar Rao & Ors.
Delhi High Court · (2024) 01 DEL CK 4069
Motor Vehicles Act, 1988-Sections 140, 166, 167, 168Motor Vehicles Act, 1939-Sections 92-A, 92-B, 95, 110, 110-BFatal Accidents Act, 1855
High Courts09 Jan 2024Dismissed
Smt. Hem Madan Vs Mr. Pawan Chowdhri & Anr.
Delhi High Court · (2024) 01 DEL CK 4080
Code of Civil Procedure, 1906-Order VII Rule 11, Section 151Hindu Succession Act, 1956Court Fees Act, 1870-Section 7(iv)(c), 7(v), 7(iv)(b), 7(4), Article 17(vi) of Schedule II
High Courts09 Jan 2024Dismissed
Suresh Shah & Anr. Vs Mrs. Sarita Gupta & Anr.
Delhi High Court · (2024) 01 DEL CK 4077
Specific Relief Act, 1963-Section 16, 16(c), 20, 21, 22 and 23Code of Civil Procedure, 1908-Forms 47/48 of Appendix A to C
High Courts09 Jan 2024Dismissed
Ms. Payal Sethi Vs Sh. Rohit Sethi
Delhi High Court · (2024) 01 DEL CK 4075
Family Court Act, 1984-Section 19Hindu Marriage Act, 1955-Section 28, 13(1)(ia), 11IPC-Section 379, 498A, 406, 323, 495, 506, 120B, 34
High Courts09 Jan 2024Partly Allowed
Dr Preeti Sethi & Ors. Vs Susheel Sethi & Ors.
Delhi High Court · (2024) 01 DEL CK 4073
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, II Rule 2
High Courts09 Jan 2024
Delhi Development Authority Vs M/S Badarpur Traders Union
Delhi High Court · (2024) 01 DEL CK 4133
CPC-Order XII Rule 6, VI Rule 17The Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 9Registration Act, 1908-Section 20
High Courts09 Jan 2024
Union Of India & Anr. Vs M/S Population Services International
Delhi High Court · (2024) 01 DEL CK 4128
Arbitration and Conciliation Act, 1996-Section 34, 11Limitation Act, 1963-Section 5, 29(2), 14Code of Civil Procedure, 1908-Order XXI
High Courts09 Jan 2024
M/S ANSA Vs Zahid Shawl
Delhi High Court · (2024) 01 DEL CK 4151
The Code of Civil Procedure, 1908-Order VII Rule 11(d), VII Rule 11, XXXIX Rules 1 and 2, Section 151The Commercial Courts Act, 2015-Section 12A, 12A(1), 12(1)
High Courts09 Jan 2024Disposed Of
Office Of The District Sessions Judge Headquarters, Delhi & Anr. Vs District And Sessions Courts Employees Welfare Association & Anr.
Delhi High Court · (2024) 01 DEL CK 4146