High Courts15 Dec 2023
Renu Arora Vs Suresh Kumar & Anr.
Delhi High Court · (2023) 12 DEL CK 3699
Constitution of India-Article 227Code of Civil Procedure, 1908-Order I Rule 10Transfer of Property Act, 1882-Section 44
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Delhi High Court judgments
1,35,544 judgments · page 1,497 of 6,778
High Courts15 Dec 2023Dismissed
Sunil Kumar Gupta & Anr Vs Pushpa Jain
Delhi High Court · (2023) 12 DEL CK 3700
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VI Rule 17, XII Rule 6
High Courts15 Dec 2023Disposed Of
Sarabpreet Singh Vs Ashok Babbar & Ors.
Delhi High Court · (2023) 12 DEL CK 3708
CPC-Order VIII Rule 1, XVII
High Courts15 Dec 2023Disposed Of
SDM Alipur Vs Deepanshu Agarwal & Anr.
Delhi High Court · (2023) 12 DEL CK 3713
Constitution of India-Article 227Delhi Legal Services Authority Regulations, 2002Delhi Legal Services Authority Rules, 1996
High Courts15 Dec 2023Disposed Of
Manish Kumar Goel Vs Shyam Lal Garg
Delhi High Court · (2023) 12 DEL CK 3714
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VII Rule 10, XXXVII, 13ACommercial Courts Act, 2015-Section 2(c)(xviii)
High Courts15 Dec 2023Dismissed
Imran Akmal Vs Shahnaz Khan @ Shahnaaj Khan & Anr.
Delhi High Court · (2023) 12 DEL CK 3716
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VIII Rule 1A, VIII Rule 1A Sub-rule (1), Section 151
High Courts15 Dec 2023Allowed
Sanjay Kaura & Anr. Vs Air India Limited
Delhi High Court · (2023) 12 DEL CK 3772
Payment of Gratuity Act, 1972-Section 4, 4(6)(a), 4(6)(b), 4(6)(b)(i), 4(6)(b)(ii), 7(7)Indian Penal Code, 1860-Section 120-B, 380, 408, 419, 420, 467, 468, 471, 511Constitution of India, 1950-Article 14
High Courts15 Dec 2023Allowed
Sanjay Kaura Vs Air India Limited
Delhi High Court · (2023) 12 DEL CK 3773
Payment of Gratuity Act, 1972-Section 7(7), 4(6), 4(6)(a), 4(6)(b), 4(6)(b)(i), 4(6)(b)(ii)Indian Penal Code, 1860-Sections 120-B, 380, 408, 419, 420, 467, 468, 471 and 511Constitution of India-Article 14
High Courts15 Dec 2023Dismissed
Government Of NCT Of Delhi Vs M/s Educomp Solution Ltd.
Delhi High Court · (2023) 12 DEL CK 3774
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 37Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Order 12 Rule 6
High Courts15 Dec 2023Disposed Of
Asstt Comdt Durga Nandan Srivastava Vs Union Of India & Ors.
Delhi High Court · (2023) 12 DEL CK 3825
High Courts15 Dec 2023Dismissed
Re- M/s Dimension Investment & Securities Ltd
Delhi High Court · (2023) 12 DEL CK 3819
Companies Act, 1956-Section 446, 433, 434, 458AIndian Limitation Act, 1908-Article 137
High Courts15 Dec 2023Dismissed
Anil Kumar Thakur Vs Parker H. Croft Jr.
Delhi High Court · (2023) 12 DEL CK 3834
Code of Civil Procedure, 1908-Section 104, Order XLIII Rule 1(d), IX Rule 3, IX Rule 13Limitation Act, 1963-Section 5
High Courts15 Dec 2023Dismissed
M/s Kuehne + Nagel Pvt. Ltd. Vs Mr. Prem Singhee
Delhi High Court · (2023) 12 DEL CK 3837
Contempt of Courts Act, 1971-Section 11, 12, 20Companies Act, 1956-Sections 433, 434
High Courts15 Dec 2023Allowed
Usha Vs Raj Kumar
Delhi High Court · (2023) 12 DEL CK 3854
Code of Civil Procedure, 1908-Section 115, 151, Order VI Rule 17The Indian Stamp Act, 1899
High Courts15 Dec 2023Dismissed
Renu Dalal & Ors. Vs Goverment Of NCT Of Delhi
Delhi High Court · (2023) 12 DEL CK 3855
Constitution of India-Article 226, 309, 162, 14, 16, 34(1)(d)Societies Registration Act No. XXI of 1860
High Courts15 Dec 2023Dismissed
Pankaj Prakash Vs United India Insurance Company Limited & Anr.
Delhi High Court · (2023) 12 DEL CK 3856
Constitution of India-Article 226, 14, 32, 12, 16Right to Information Act, 2005-Section 8.1(j)Representation of the People Act, 1951-Section 105
High Courts15 Dec 2023Dismissed
Pulak M. Pandey Vs Indian Institute Of Technology Delhi & Ors.
Delhi High Court · (2023) 12 DEL CK 3858
Constitution of India-Article 226/227, 21, 313, 73(1)(a)Institute of Technology Rules-Section 9IIT Delhi Rules and Procedures for the Prevention, Prohibition and Punishment of Sexual Harassment of Women at Workplace, 2014-Clause 8 (i), 10, 10(1)(xix), Rules 10 (1) (xv), (xvi) & (xxx)
High Courts15 Dec 2023Dismissed
Anil Kumar Anand Vs Union Of India & Ors.
Delhi High Court · (2023) 12 DEL CK 3859
Unit Trust of India (Transfer of Undertaking and Repeal) Act, 2002-Sections 2(h), 3(1), 3(2), 4, 5, 6, 6(1), 21Unit Trust of India Act, 1963-Section 3(1)Unit Trust of India (Staff) Rules, 1978-Rules 3(h), 7, 55, 55(1)(c), 57, (C) 26
High Courts15 Dec 2023Dismissed
Ram Milan Vs Govt. Of National Capital & Anr.
Delhi High Court · (2023) 12 DEL CK 3860
Constitution of India-Article 226, 227, 41, 43Industrial Disputes Act, 1947-Section 25F, 25NIndian Evidence Act, 1872-Sections 101 to 114A, 101, 102, 103, 106
High Courts15 Dec 2023Disposed Of
Sanjay Kumar Vs Union Of India & Ors.
Delhi High Court · (2023) 12 DEL CK 3862
Constitution of India-Article 226, 12, 310 and 311Companies Act, 1956Central Civil Services (conduct), CCA Rules, 1965-Rule 14, 17, 18