High Courts29 Nov 2024Dismissed
Union Of India Through The Secretary Ministry Of Urban Development & Anr. Vs Ram Roop Meena & Ors.
Delhi High Court · (2024) 11 DEL CK 1936
Contract Act-Section 17LTC Rules
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 954 of 6,586
High Courts29 Nov 2024Dismissed
Viterra B.V. (Formerly Known As Glencore Agriculture B.V.) Vs Sharp Corp Limited
Delhi High Court · (2024) 11 DEL CK 1940
Arbitration and Conciliation Act-Section 48Transfer of Property Act, 1882-Section 100, 11Contempt of Courts Act, 1971-Section 2
High Courts29 Nov 2024Allowed
Govind Saran Sharma Vs General Manager, Northern Railways & Anr
Delhi High Court · (2024) 11 DEL CK 1942
Constitution of India-Article 226
High Courts29 Nov 2024Allowed
M S Bharat Heavy Electricals Ltd Vs Union Of India & Anr.
Delhi High Court · (2024) 11 DEL CK 1946
High Courts29 Nov 2024Dismissed
Sanjay Goel Vs Majestic Buildcon Pvt. Ltd.
Delhi High Court · (2024) 11 DEL CK 1947
High Courts29 Nov 2024Allowed
Harkrishan Kumar Narula Vs Airports Authority Of India & Anr.
Delhi High Court · (2024) 11 DEL CK 1880
Constitution of India-Article 226Airports Authority of India (General Conditions of Service and Remuneration of Employees) Regulations, 2003Airports Authority of India (Recruitment and Promotion) Regulations, 2005-Regulation 21(ii)
High Courts29 Nov 2024Allowed
Ajmer Singh Vs Director Of Education & Ors
Delhi High Court · (2024) 11 DEL CK 1879
CPC-Section 151Constitution of India-Article 226, 227Delhi School Education Act and Rules, 1973-Rule 120(2), Section 8(2)
High Courts29 Nov 2024Allowed
Rambir Vs Ministry Of Human Resource Development, Department Of Higher Education & Ors.
Delhi High Court · (2024) 11 DEL CK 1872
Constitution of India-Article 226University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the maintenance of Standards in Higher Education) Regulations, 2018-Clause 4.7UGC Regulations, 2010-Clause 4.5
High Courts29 Nov 2024Dismissed
Satya Narain Agrawal Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1871
Constitution of India-Article 226Central Civil Services (Pension) Rules, 1972-Rule 5(1), 49, 49(1), 49(3)Central Civil Services (Pension) Rules, 2021-Rule 1, 44, 44(1), 44(8), 44(10)
High Courts29 Nov 2024Disposed Of
Dr. Pushpanjali Ojha Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1782
High Courts29 Nov 2024Dismissed
Sujata Jain & Anr. Vs Anil Kumar Jain & Ors.
Delhi High Court · (2024) 11 DEL CK 1719
Code of Civil Procedure, 1908-Section 115, 151, Order XVII Rule 3
High Courts29 Nov 2024
M/S Kapoor Brothers Rollers Flour Mills Vs M/S Bread Bakers Food Specialities P. Ltd.
Delhi High Court · (2024) 11 DEL CK 1715
Companies Act, 1956-Section 481, 433, 434, 439SARFAESI Act, 2002
High Courts29 Nov 2024Disposed Of
U P State Road Transport Corporation Vs Raj Rani & Ors.
Delhi High Court · (2024) 11 DEL CK 1712
Motor Vehicles Act, 1988-Section 173, 166, 140IPC-Section 279/337/338/304-A
High Courts29 Nov 2024Dismissed
Tarun Nuhani Vs M/S Hightech Construction Co. Ltd. & Anr.
Delhi High Court · (2024) 11 DEL CK 1710
CPC 1908-Section 115, 151, Order IX Rule 13Limitation Act-Section 5
High Courts29 Nov 2024Allowed
Saleem Ahmad Vs Jaipal & Ors.
Delhi High Court · (2024) 11 DEL CK 1709
Motor Vehicles Act, 1988-Section 173, 166, 181Indian Penal Code, 1860-Sections 279, 338CMV Rules, 1989-Rule 3
High Courts29 Nov 2024Dismissed
United India Insurance Co Ltd Vs Ashok Kumar Joshi & Ors.
Delhi High Court · (2024) 11 DEL CK 1706
Motor Vehicle Act, 1988-Section 173IPC-Sections 279/304-A
High Courts29 Nov 2024Allowed
Veer Singh & Anr. Vs Naveen @ Bablu & Ors.
Delhi High Court · (2024) 11 DEL CK 1599
Motor Vehicles Act, 1988-Section 173IPC-Sections 279, 337, 338Central Vehicle Rules, 1989-Rule 1
High Courts29 Nov 2024Dismissed
Satish Kumar Vs Holistic Child Development India & Ors.
Delhi High Court · (2024) 11 DEL CK 1592
Constitution of India-Article 226, 136, 227, 311(2)Industrial Disputes Act-Section 2(j)
High Courts29 Nov 2024Dismissed
MGO India Private Limited Through Its Authorised Representative Vs Abhinandan Gupta
Delhi High Court · (2024) 11 DEL CK 1582
CPC-Order XXXVII, XXXVII Rule 3, XXXVII Rule 7Constitution of India-Article 227Arbitration and Conciliation Act, 1996-Section 23(4), 29-A
High Courts29 Nov 2024Disposed Of
Indraprastha Gas Limited Vs M/s Chintamani Food And Snacks
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6A), 12, 16Indian Stamp Act, 1899Arbitration and Conciliation (Amendment) Act, 2015