High Courts12 Sept 2024Disposed Of
Sanjay Tyagi Vs Delhi Development Auhtority
Delhi High Court · (2024) 09 DEL CK 1989
Arbitration and Conciliation Act, 1996-Section 11(5), 12(5), 21, 12(2)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 166 of 565
High Courts12 Sept 2024Disposed Of
Iacuity Telco Solutions Pvt. Ltd. (Formerly Known As Xalted Information Systems Pvt. Ltd.) Vs Bharat Sanchar Nigam Ltd.
Delhi High Court · (2024) 09 DEL CK 1990
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 12(2)
High Courts12 Sept 2024Allowed
Ms. Chetna Rani & Ors. Vs National Capital Territory Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 2061
Constitution of India-Article 226, 21
High Courts12 Sept 2024Dismissed
M/S Pradeep Vinod Construction Co. Vs Union Of India
Delhi High Court · (2024) 09 DEL CK 2064
Code of Civil Procedure, 1908-Section 47, Order 21, 21 Rule 22, 21 Rule 2, 21 Rule 11Companies Act, 1956Arbitration and Conciliation Act, 1996-Section 11, 36, 33, 32, 32(3), 33(1), 33(1)(a), 33(1)(b), 34, 36(1)
High Courts12 Sept 2024Disposed Of
Central Board Of Secondary Education Vs St. Columbus School & Anr.
Delhi High Court · (2024) 09 DEL CK 2093
High Courts12 Sept 2024Disposed Of
M/s Keya Foods Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 2095
Letters Patent Act, 1866-Clause X
High Courts12 Sept 2024Disposed Of
Ranjit Singh Vs State Of NCT Of Delhi
Delhi High Court · (2024) 09 DEL CK 2152
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Arms Act, 1959-Section 25, 25(1)(a)
High Courts12 Sept 2024Dismissed
Durgawati Vs State
Delhi High Court · (2024) 09 DEL CK 2155
Cr.P.C.-Section 482, 200, 156(3)
High Courts12 Sept 2024Dismissed
Devendra Kumar Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 09 DEL CK 2158
Constitution of India-Article 226Code Criminal Procedure, 1973-Section 482, 156(3), 195, 195(1)(a)(i), 195(1)(b), 340IPC, 1860-Section 186, 341, 342
High Courts12 Sept 2024Dismissed
Siddharth Taneja (Sole Proprietor) M/s Periyar Hybrid Seeds Co. Vs State & Anr.
Delhi High Court · (2024) 09 DEL CK 2160
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments, 1881-Section 138Seed Act
High Courts12 Sept 2024Disposed Of
M/S Kent RO Systems Ltd Vs Brand Protectors India Pvt Ltd
Delhi High Court · (2024) 09 DEL CK 1500
Code of Civil Procedure, 1908-Order VIII Rule 1A(4), Section 151
High Courts12 Sept 2024Dismissed
Punjab National Bank Vs Sh Niraj Gupta & Anr.
Delhi High Court · (2024) 09 DEL CK 1361
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013Punjab National Bank Officer Employees (Discipline & Appeal) Regulations, 1977-Regulation 4(j)Payment of Gratuity Act-Section 4(6), 4(6)(a), 4(6)(b), 4(6)(b)(i), 4(6)(b)(ii), 7(7), Rule 18(7), 18(8)
High Courts12 Sept 2024Disposed Of
Shubham Vs State Of Nct Of Delhi
Delhi High Court · (2024) 09 DEL CK 1412
IPC-Sections 363, 366, 368, 323, 344, 376, 506, 120B, 34, 375Cr.P.C.-Sections 164, 161POCSO Act-Sections 6, 17, 21, 29, 30
High Courts12 Sept 2024Disposed Of
M/s Balaji Industries (Vipin Kumar) Vs The Principal Commissioner CGST Delhi North Commissionerate & Anr.
Delhi High Court · (2024) 09 DEL CK 1483
Central Goods and Services Tax Act, 2017-Section 29Delhi Goods and Services Tax Act, 2017Central Goods and Services Tax Rules, 2017-Rule 10A
High Courts12 Sept 2024Disposed Of
Singhal Singh Rawat Vs Commissioner Of Central Goods And Services Tax (CGST), Delhi-West
Delhi High Court · (2024) 09 DEL CK 1480
Central Goods and Services Tax Act, 2017-Section 29(5)Delhi Goods and Services Tax Act, 2017
High Courts12 Sept 2024Dismissed
Jitender @ Raju Vs State (NCT Of Delhi)
Delhi High Court · (2024) 09 DEL CK 2207
Code of Criminal Procedure, 1973-Section 161, 164, 313, 374(2), 428IPC-Section 354POCSO Act-Section 3, 5, 6, 8, 9(m), 10, 12, 29
High Courts12 Sept 2024Allowed
Jaswant Singh Juneja Vs Income Tax Officer, Ward 63(1), Delhi
Delhi High Court · (2024) 09 DEL CK 0099
Constitution of India, 1950 — Article 142Income Tax Act, 1961 — Section 147, 148, 148A(b),148A(d)
High Courts12 Sept 2024Disposed Of
M/s TDI Infrastructure Ltd Vs Birjendra Singh Mallik Since Decessednthr Lr
Delhi High Court · (2024) 09 DEL CK 0090
Constitution of India, 1950 — Article 32, 136, 226, 227, 323A, 323BConsumer Protection Act, 2019 — Section 53, 58(1)(a)(iii)Administrative Tribunals Act, 1985 — Section 25
High Courts11 Sept 2024Disposed Of
Neeraj Kumar Pandey Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 2187
Constitution of India-Article 226Prevention of Corruption Act, 1988Indian Penal Code-Sections 420, 466, 468, 473, 474, 476, 120-B
High Courts11 Sept 2024
Rajeev Kumar Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1545
The Code of Criminal Procedure, 1973-Section 378(4), 482, 251The Negotiable Instruments Act, 1881-Section 4, 5, 6, 7, 118, 138, 139, 145(2)The Limitation Act, 1963-Section 18