High Courts23 Oct 2024Disposed Of
Ram Niwas Vs Commissioner Of Central Goods And Services Tax & Anr
Delhi High Court · (2024) 10 DEL CK 2154
Central Goods and Services Tax Act, 2017-Section 29, 29(2), 39(1), 122, 122(1)(ii)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 102 of 565
High Courts23 Oct 2024Dismissed
Union Of India & Ors. Vs Ex Hav Harish Chandra Joshi
Delhi High Court · (2024) 10 DEL CK 1688
Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 5, 9, 14(b), 14(c)Constitution of India-Article 226
High Courts23 Oct 2024Disposed Of
Nishant Kumar Sinha & Ors. Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1691
Constitution of India-Articles 226 and 227
High Courts23 Oct 2024Disposed Of
Rit Ram Sharma Vs Union Of India & Ors
Delhi High Court · (2024) 10 DEL CK 1693
Constitution of India-Article 226
High Courts23 Oct 2024Disposed Of
Girish Chandra Joshi Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1694
Constitution of India-Article 226
High Courts23 Oct 2024Disposed Of
Devaki Nandan Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1695
Constitution of India-Article 226
High Courts23 Oct 2024Dismissed
Kuldeep Kumar & Anr. Vs Directorate Of Education Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1719
Constitution of India-Article 226, 14Delhi School Education Act, 1973-Section 17(3)Delhi School Education Rules, 1973-Rule 35
High Courts23 Oct 2024Disposed Of
Sanjay Kumar Vs The State Govt Of NCT Delhi & Ors
Delhi High Court · (2024) 10 DEL CK 1774
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 279, 337
High Courts23 Oct 2024Disposed Of
Harish Kumar Gupta & Anr. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1778
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 354/509/34, 308Code of Criminal Procedure-Section 482
High Courts23 Oct 2024Disposed Of
Pawan Kumar & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1782
Cr.P.C.-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34
High Courts23 Oct 2024Disposed Of
Ishwer Singh & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1783
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure-Section 482
High Courts23 Oct 2024Partly Allowed
Subrat Kumar Panigrahi Vs Hindustan Petroleum Corporation Limited & Ors
Delhi High Court · (2024) 10 DEL CK 2176
Letters Patent-Clause 10Constitution of India-Articles 14, 16
High Courts23 Oct 2024Allowed
Anubhav Jain Vs High Court Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 2183
Rights of Persons with Disabilities Act, 2016-Section 2(r), 34PwD Act 1995Delhi Higher Judicial Services Rules 1970-Rule 7(1), 7(1)(a), 7(1)(b), 7(1)(c), 22
High Courts23 Oct 2024Dismissed
Govt. Of NCT Of Delhi & Ors. Vs HC (Min) Shishu Pal
Delhi High Court · (2024) 10 DEL CK 1679
Delhi Police (Punishment & Appeal) Rules, 1980-Rule 2, 18, 21
High Courts23 Oct 2024Dismissed
Govt Of NCT Delhi & Ors. Vs Ram Tirth Sharma
Delhi High Court · (2024) 10 DEL CK 1677
High Courts23 Oct 2024Allowed
Smt. Divya Bhaskar & Anr. Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1668
Constitution of India-Article 226Right to Education Act, 2009Delhi School Education Act and Rules, 1973-Section 20, Rule 98
High Courts23 Oct 2024Dismissed
Navneet Vs Union Of India & Anr.
Delhi High Court · (2024) 10 DEL CK 1621
Constitution of India-Article 226
High Courts23 Oct 2024Dismissed
Ram Babu Mahto Vs Bank Of India Through Its Managing Director & Ors.
Delhi High Court · (2024) 10 DEL CK 1622
Constitution of India-Article 226
High Courts23 Oct 2024Allowed
Ashok Kumar Yadav & Ors. Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1623
Constitution of India-Article 226, 227, 14Societies Registration Act, 1860
High Courts23 Oct 2024Dismissed
M/S B.E. Billimoria And Company Limited Vs Ashok Khanna
Delhi High Court · (2024) 10 DEL CK 2234
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151, Order VIII Rule 1AConstitution of India-Article 227