High Courts13 Nov 2024Disposed Of
Delhivery Limited Vs Fastmile Express Private Limited
Delhi High Court · (2024) 11 DEL CK 2309
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 16, IVth Schedule
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Delhi High Court judgments
1,31,711 judgments · page 981 of 6,586
High Courts13 Nov 2024Disposed Of
Delhivery Limited Vs Fastmile Express Private Limited
Delhi High Court · (2024) 11 DEL CK 2310
Arbitration and Conciliation Act, 1996-Section 11(6), 16, 12, IVth Schedule
High Courts13 Nov 2024Dismissed
Dushyant Chikara Vs Zeeshan Ali & Anr.
Delhi High Court · (2024) 11 DEL CK 2367
Code of Civil Procedure, 1908-Order VII Rule 11, XXXIX Rule 1 & 2Delhi High Court (Original Side) Rules, 2018-Rule 7 of Chapter VII
High Courts13 Nov 2024Disposed Of
Shri Harish Lal Vs Smt. Vidya Devi @ Vidya Wati
Delhi High Court · (2024) 11 DEL CK 2254
High Courts13 Nov 2024Disposed Of
Jamia Arabia Nizamia Welfare Education Society Vs Delhi Development Authority Through Its Vice Chairman & Ors.
Delhi High Court · (2024) 11 DEL CK 2234
National Capital Territory of Delhi Laws (Special Provisions) Act, 2007-Section 3(2), 4(a)Delhi Municipal Corporation Act, 1957-Section 343, 344 (1), 344 (2), 344 (2)(3)(4), 345-A, 444, 475Delhi Development Act, 1957-Sub-Section (1) (aa) of Section 57
High Courts13 Nov 2024Dismissed
Anant Verinder Singh (Deceased) Thr Lr Vs Col Inderjeet Singh (Deceased) Thr Lr
Delhi High Court · (2024) 11 DEL CK 2231
Civil Procedure Code, 1908-Section 96, 47
High Courts13 Nov 2024Disposed Of
Zydus Healthcare Limited & Ors. Vs Alder Biochem Private Limited
Delhi High Court · (2024) 11 DEL CK 2221
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, Section 151Trade Marks Act, 1999-Section 29, 29(1), 29(5), 17, 17(2), 17(2)(a), 17(2)(b), 21
High Courts13 Nov 2024Disposed Of
Verizon Trademark Services LLC & Ors. Vs Verizon Global & Ors.
Delhi High Court · (2024) 11 DEL CK 2215
Civil Procedure Code, 1908-Order XIII-A, Rules 3, 6(1)(a) & 8, VIII Rule 10, Section 151, I Rule 10(2)Trade Marks Act, 1999-Section 2(1)(zg), 11(6)Commercial Courts, Commercial Division and Commercial Appellate Division of the High Courts Act, 2015-Order XIII-A
High Courts13 Nov 2024Dismissed
Mahesh Khatri @ Bholi Vs State (NCT Of Delhi) Through SHO, P.S. Narela
Delhi High Court · (2024) 11 DEL CK 2188
Indian Penal Code, 1860-Section 307Arms Act, 1959-Sections 25/27
High Courts13 Nov 2024Disposed Of
Smt. Promila Rastogi & Ors. Vs Delhi Development Authority Through Its Chairman
Delhi High Court · (2024) 11 DEL CK 2115
Constitution of India-Article 226Delhi Development Authority (Management & Disposal of Housing Estates) Regulations, 1968-Regulation 19
High Courts13 Nov 2024Disposed Of
Krishan Kumar Vs Director General CISF & Ors.
Delhi High Court · (2024) 11 DEL CK 2093
Indian Penal Code, 1860-Sections 341, 323, 34, 325Constitution of India-Article 14, 311(2)
High Courts13 Nov 2024Disposed Of
Samesen Pat & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 2081
High Courts13 Nov 2024Dismissed
Union Of India & Ors. Vs Ex JWO Chandra Kumar Dixit
Delhi High Court · (2024) 11 DEL CK 2079
Regulations for the Medical Services of the Armed Forces 2010-Regulation 423(a)Entitlement Rules for Casualty Pensionary awards 2008Constitution of India-Article 226
High Courts13 Nov 2024Disposed Of
Daljeet Singh Vs M/S Johar Towers Pvt.Ltd.
Delhi High Court · (2024) 11 DEL CK 2029
Code of Civil Procedure 1908-Order XLIII Rule 1A(2), Section 151, XXIII Rule 3-A, XXIII Rule 3, XLIII Rule 1A, 11Negotiable Instruments Act, 1881-Section 138Indian Contract Act 1872
High Courts13 Nov 2024Dismissed
Vinod Alias Ganja Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 11 DEL CK 1993
Constitution of India-Article 226, 21Indian Penal Code, 1860-Sections 302, 307, 34Arms Act, 1959-Section 27
High Courts13 Nov 2024Dismissed
Rishabh Tandon Vs Narcotics Control Bureau
Delhi High Court · (2024) 11 DEL CK 1991
Code of Criminal Procedure, 1973-Section 439, 82Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b), 20, 22(c), 23(c), 29, 35, 37, 52, 52A, 54, 67
High Courts13 Nov 2024
Shadab Khan Vs Narcotics Control Burau
Delhi High Court · (2024) 11 DEL CK 1988
Code of Criminal Procedure, 1973-Section 439, 82Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 20(b), 22(c), 23(c), 29, 35, 37, 52, 52A, 54, 67
High Courts13 Nov 2024Dismissed
Sandeep Yadav Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 11 DEL CK 1984
Code of Criminal Procedure, 1973-Section 439(2), 482, 164Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3), 528
High Courts13 Nov 2024Allowed
Dinesh Kumar Gurjar Vs Union Of India & Anr.
Delhi High Court · (2024) 11 DEL CK 1962
Constitution of India-Article 226, 227
High Courts13 Nov 2024Dismissed
Union Of India & Ors. Vs Mrs Saroj Devi
Delhi High Court · (2024) 11 DEL CK 1961
Central Civil Service (Pension) Rules, 1972-Rule 2, 2(f)Central Civil Services (Temporary Services) Rules, 1965-Rule 1(3)(i), 10(1-B)Constitution of India