High Courts18 Sept 2024Dismissed
Mohd. Tabrez Vs State
Delhi High Court · (2024) 09 DEL CK 2167
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 29, 50
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 160 of 565
High Courts18 Sept 2024Disposed Of
Chamanpreet Singh Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 2170
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Arms Act, 1959-Sections 25, 25(1)(a)
High Courts18 Sept 2024Dismissed
Jagtar Singh Johal @ Jaggi Vs National Investigation Agency
Delhi High Court · (2024) 09 DEL CK 1537
Indian Penal Code, 1860-Sections 120-B, 302, 34, 307, 379, 416, 489B, 489CUnlawful Activities (Prevention) Act of 1967-Sections 16, 17, 18, 18A, 18B, 20, 21, 23, 43D, 43D(5), 43D(6); Chapters IV and VIArms Act, 1959-Sections 25, 27, 54, 59
High Courts18 Sept 2024Disposed Of
Pet Educational Industries Pvt Ltd Vs Arpit Kapur & Ors.
Delhi High Court · (2024) 09 DEL CK 1495
High Courts18 Sept 2024
Shankar Lal Jat Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 2200
Constitution of India-Article 226CRPF Rules-Rule 8(b)(ii)
High Courts18 Sept 2024Dismissed
Lt Col Ramandeep Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1378
Constitution of India-Article 226Family Courts Act, 1984-sub-para 1(d) of Explanation to Paragraph 7, Chapter 3Armed Forces Tribunal Act, 2007-Section 3(o), 7(d)
High Courts18 Sept 2024
Michael Builders And Developers Pvt. Ltd. Vs National Medical Commission & Ors.
Delhi High Court · (2024) 09 DEL CK 1379
Constitution of India-Article 226Arbitration and Conciliation Act, 1996-Section 9, 11
High Courts18 Sept 2024Dismissed
Baby Gitika Rawat Vs The Sovereign School & Anr.
Delhi High Court · (2024) 09 DEL CK 1382
Constitution of India-Articles 226, 227, 21ARight to Education (RTE) Act, 2009-Section 12(1)(c)
High Courts18 Sept 2024Disposed Of
R L Enterprises Vs Commissioner State Goods And Services Tax Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1475
Central Goods and Services Tax Act, 2017-Section 73State Goods and Services Tax Act, 2017
High Courts18 Sept 2024Dismissed
Noor Afshan Vs Shiv Lock House & Others
Delhi High Court · (2024) 09 DEL CK 0158
Code of Civil Procedure, 1908 — Section 151, Order 12 Rule 3, Order 12 Rule 10, Order 22Rule 9(2)
High Courts18 Sept 2024Allowed
Pradeep Kumar Aggarwal Vs Anoop Aggarwal
Delhi High Court · (2024) 09 DEL CK 0065
Arbitration and Conciliation Act, 1996 — Section 12(2), 21
High Courts18 Sept 2024
Ranjeet Singh Vs State Nct Of Delhi And Anr
Delhi High Court · (2024) 09 DEL CK 0062
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 164, 482Indian Penal Code, 1860 — Section 354, 363, 376, 376(2)(f), 506, 511
High Courts18 Sept 2024Dismissed
Jagtar Singh Johal @ Jaggi Vs National Investigation Agency
Delhi High Court · (2024) 09 DEL CK 0061
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 379, 416
High Courts18 Sept 2024Dismissed
Michael Builders And Developers Pvt. Ltd Vs Indian Nursing Council And Ors
Delhi High Court · (2024) 09 DEL CK 0060
Constitution of India, 1950 — Article 226Arbitration and Conciliation Act, 1996 — Section 9, 11
High Courts18 Sept 2024Disposed Of
Polotrips India Pvt. Ltd. & Anr Vs Karnataka Bank Limted & Ors
Delhi High Court · (2024) 09 DEL CK 0059
Code of Civil Procedure, 1908 — Section 16, 16(d), 17, 20, 25, Order 2 Rule 2, Order 7 Rule 10Transfer of Property Act, 1882 — Section 55(1)
High Courts18 Sept 2024Disposed Of
Narendra Surana Vs State Of Nct Of Delhi And Anr
Delhi High Court · (2024) 09 DEL CK 0058
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 380, 457
High Courts17 Sept 2024Disposed Of
Sita Devi Vs Delhi Building And Other Construction Workers Welfare Board
Delhi High Court · (2024) 09 DEL CK 2190
Building and Other Construction Workers Act, 1996-Section 2(e), 14, 14(1), 16, 16(1), 17Delhi Building and Other Construction Workers Rules, 2002-Rules 277, 278, 279Constitution of India-Articles 39(e), 42, 43, 21
High Courts17 Sept 2024Allowed
Director General Project Varsha Vs Navayuga Van Oord JV
Delhi High Court · (2024) 09 DEL CK 1542
Arbitration and Conciliation Act, 1996-Section 9, 16, 17, 21, 37(2)(b)Code of Civil Procedure, 1908
High Courts17 Sept 2024Disposed Of
Ram Kishan Vs Delhi Building And Other Construction Workers Welfare Board
Delhi High Court · (2024) 09 DEL CK 1574
Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996-Section 22(1)(b), 17, 14, 2(e), 2(b), 16(1), 16Delhi Building and Other Construction Workers Rules, 2002-Rule 272-273, 263(2)(ii)Constitution of India-Article 226, 21, 39(e), 42, 43
High Courts17 Sept 2024
Jain Irrigation Systems Limited Vs M/s. Pragyawan Technologies Private Limited
Delhi High Court · (2024) 09 DEL CK 1575
Code of Civil Procedure, 1908-Order VII Rule 10, Section 20, 20(a), 20(c)Indian Contract Act, 1872-Sections 23, 28Bharatiya Sakshya Adhiniyam, 2023-Sections 94, 95