High Courts06 Nov 2024Disposed Of
Dr Brij Rani Pandey Vs Electrotherm India Ltd & Anr.
Delhi High Court · (2024) 11 DEL CK 2142
Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 993 of 6,586
High Courts06 Nov 2024Disposed Of
Demas Developers Private Limited Vs Indian Overseas Bank & Ors.
Delhi High Court · (2024) 11 DEL CK 2127
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act-Section 13(8), 31(i)Security Interest (Enforcement) Rules, 2002-Rule 8(6), 9(1)Insolvency and Bankruptcy Code, 2016-Section 31, 238
High Courts06 Nov 2024Dismissed
Kuldeep Singh Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 11 DEL CK 2005
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 498-A, 304-B, 406, 506, 34
High Courts06 Nov 2024Dismissed
Union Of India & Anr. Vs Shri R K Nim
Delhi High Court · (2024) 11 DEL CK 1980
Constitution of India-Article 226, 311, 311(1), 311(2)CCS (CCA) Rules, 1965-Rule 14, 14(3), 14(4), 15Central Civil Services (Conduct) Rules, 1964-Rule 3(1)(a), 3(1)(c), 3(i), 3(ii), 3(iii)
High Courts06 Nov 2024Dismissed
Municipal Corporation Of Delhi Vs Bijender Singh
Delhi High Court · (2024) 11 DEL CK 1971
Central Civil Services (Pension) Rules, 1968-Rule 68(7)(b)Constitution of India-Article 226
High Courts06 Nov 2024Dismissed
Rama Krishna Public School Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 11 DEL CK 1948
Constitution of India-Article 226, 32, 227, 136
High Courts06 Nov 2024Allowed
V.P. Kathuria & Ors. Vs Cement Corporation Of India & Anr.
Delhi High Court · (2024) 11 DEL CK 1896
Constitution of India-Article 226, 227, 16Sick Industrial Companies (Special Provisions) Act, 1985The Central Secretariat Service Section Officers' Grade (Competitive Examination) Regulations, 1966-Rule 6(3)(c)
High Courts06 Nov 2024Dismissed
P Vs State Govt. Of N.C.T. Of Delhi
Delhi High Court · (2024) 11 DEL CK 1867
IPC-Section 354, 323POCSO Act-Section 8, 21, 10, 29Cr.P.C.-Section 313
High Courts06 Nov 2024Dismissed
Anoop Sharma Vs Commonwealth Games Village Apartment Owners Association & Ors
Delhi High Court · (2024) 11 DEL CK 1856
High Courts06 Nov 2024Dismissed
Anoop Sharma Vs Commonwealth Games Village Apartment Owners Association & Ors.
Delhi High Court · (2024) 11 DEL CK 1854
High Courts06 Nov 2024Dismissed
Afshan Pracha Vs Delhi Jal Board & Ors.
Delhi High Court · (2024) 11 DEL CK 1852
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 152
High Courts06 Nov 2024Dismissed
Union Of India & Ors. Vs Ex NK Shyam Sunder Chaudhari
Delhi High Court · (2024) 11 DEL CK 1837
Constitution of India-Article 226Armed Forces Tribunal Act, 2007-Section 14Pension Regulations
High Courts06 Nov 2024Dismissed
Union Of India & Ors. Vs Ex Hav DSC GD Gyan Prakash
Delhi High Court · (2024) 11 DEL CK 1836
Constitution of India-Article 226Armed Forces Tribunal Act, 2007-Section 14Pension Regulations
High Courts06 Nov 2024Disposed Of
Ram Dhan Panchal & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1833
Constitution of India-Article 226
High Courts06 Nov 2024Dismissed
Union Of India & Ors. Vs (DSC) Ex Hav Mam Raj Sharma
Delhi High Court · (2024) 11 DEL CK 1831
Constitution of India-Article 226Armed Forces Tribunal Act, 2007-Section 14
High Courts06 Nov 2024Dismissed
Union Of India & Ors. Vs Ex Hav (DSC/GD) Madan Mohan Lal
Delhi High Court · (2024) 11 DEL CK 1830
Constitution of India-Article 226Armed Forces Tribunal Act, 2007-Section 14
High Courts06 Nov 2024Disposed Of
Mrs. Saroj Vs Gurchain Singh & Anr.
Delhi High Court · (2024) 11 DEL CK 1775
Motor Vehicle Act, 1988-Section 173IPC-Section 279, 337, 338, 427
High Courts06 Nov 2024Disposed Of
Satish Kumar (Deceased Through LRs) Vs Arun Pratap Singh & Ors (United India Ins Co Ltd)
Delhi High Court · (2024) 11 DEL CK 1774
Motor Vehicles Act, 1988-Section 173IPC-Section 279, 338Persons with Disabilities Act, 1955-Section 47
High Courts06 Nov 2024
Vinod Kumar Ahluwalia Vs Manish Sharma
Delhi High Court · (2024) 11 DEL CK 1773
CPC-Section 115Specific Relief Act-Section 6
High Courts06 Nov 2024Allowed
M/S. Shiv Probuild Pvt. Ltd. Vs M/S. Kundu Nirman
Delhi High Court · (2024) 11 DEL CK 1772
Constitution of India-Article 227Code of Civil Procedure, 1908-Order 1 Rule 10Indian Penal Code, 1860-Section 279, 304A