High Courts29 Aug 2024xxxii Jeffrey J. Diermeier v. State of W.B.
Dr. Shashi Tharoor Vs State & Anr
Delhi High Court · (2024) 08 DEL CK 0077
(2010) 6 SCC 243
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 194 of 565
High Courts29 Aug 2024Disposed Of
The Ministry Of Home Affairs & Anr Vs Syndicate Innovations International Limited & Ors
Delhi High Court · (2024) 08 DEL CK 0076
Arms Act, 1959 — Section 10Arms Rules, 2016 — Rule 2(29), 2(31), 2(37), 57(4), 88(2), 88(5)
High Courts28 Aug 2024Allowed
Tiger Global International III Holdings & Ors. Vs The Authority For Advance Rulings (Income-Tax) & Ors.
Delhi High Court · (2024) 08 DEL CK 2332
Income Tax Act, 1961-Section 4, 5, 5(2), 9, 9(1)(i) and Explanation 5, 90, 90(2), 90(2A), 90(4), 90(5), Explanation 4 to Section 90, 90A, Chapter X-A (Sections 95 to 102), 96, 97, 97(1)(iv), 98, 102, 112(1)(C), 115A, 115AD, 119, 195, 195(1), 197, 245R, 245R(2), 245R(6), 254R(2)Income Tax Act, 1922-Section 49-AIncome Tax Rules, 1962-Rule 10U, 10U(1)(d), 10U(2)
High Courts28 Aug 2024Dismissed
Kanhaiya Lal Vs Delhi Development Authority & Ors.
Delhi High Court · (2024) 08 DEL CK 1490
Constitution of India-Article 226, 14, 19, 21, 300-A, 12, 136Administration of Evacuee Property Act, 1950Displaced Persons (Compensation and Rehabilitation) Act, 1954
High Courts28 Aug 2024Dismissed
Ritika Raj & Ors. Vs The State Through S.H.O & Anr.
Delhi High Court · (2024) 08 DEL CK 1489
Constitution of India-Article 226, 227, 20(3)Code of Criminal Procedure, 1973-Section 482, 156(3), 173, 340, 300Indian Penal Code, 1860-Section 379, 406, 420, 467, 468, 471, 376, 506
High Courts28 Aug 2024Dismissed
Amarpal Singh Vs Mahender Singh & Ors.
Delhi High Court · (2024) 08 DEL CK 1510
CPC-Order XXXIX Rule 1 and 2Transfer of Property Act, 1882-Section 3Court Fees Act, 1870-Section 7 (iv) (c)
High Courts28 Aug 2024Disposed Of
Hari Ram Vs Delhi Building And Other Construction Workers Board
Delhi High Court · (2024) 08 DEL CK 1517
Building and Other Construction Workers Act, 1996-Section 2(b), 2(e), 16, 17 (including proviso)BOCW Rules-Rule 272Constitution of India-Article 21, 39(e), 42, 43
High Courts28 Aug 2024Disposed Of
Hari Ram Vs Delhi Building And Other Construction Workers Board
Delhi High Court · (2024) 08 DEL CK 1525
Building and Other Construction Workers Act, 1996Delhi Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002-Rules 272, 273, 273(1), 273(2), 273(3), 273(4)
High Courts28 Aug 2024Allowed
Mankind Pharma Ltd. Vs Manoj Kumar M/s Novakind Biosciences
Delhi High Court · (2024) 08 DEL CK 1542
Trade Marks Act, 1999-Section 57, 47 (1) (a) and (b), 30
High Courts28 Aug 2024Allowed
Arman Ali Vs State (NCT) Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1592
Indian Penal Code, 1860-Sections 302/34, 302/120BArms Act, 1959-Sections 25/27
High Courts28 Aug 2024Dismissed
Vikas Gautam & Anr. Vs The State NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 1618
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 3, 3(1)(x), 3(1)(r), 3(1)(s)Indian Penal Code, 1860-Sections 354, 509, 195A, 34Code of Criminal Procedure, 1973-Section 482, 161
High Courts28 Aug 2024Dismissed
Dayanand Vs State NCT of Delhi
Delhi High Court · 2023 INSC 761
Indian Penal Code, 1860-Sections 323, 376Protection of Children from Sexual Offences Act, 2012-Section 6, 29, 30Code of Criminal Procedure, 1973-Section 164
High Courts28 Aug 2024Dismissed
Union Of India & Anr. Vs Satish Kumar & Ors.
Delhi High Court · (2024) 08 DEL CK 1630
Constitution of India-Articles 226, 227
High Courts28 Aug 2024Dismissed
Govt Of NCT Of Delhi Through Secretary Labour Vs Gurpreet Singh
Delhi High Court · (2024) 08 DEL CK 1631
Constitution of India-Article 226CCS Rules, 1965-Rule 9(i), 10(e), 10(2)(b)Central Civil Services (Classification, Control and Appeal) Rules, 1957-Rule 12(3), 12(4)
High Courts28 Aug 2024Dismissed
Govt. Of NCT Of Delhi & Ors. Vs Sandeep Kumar
Delhi High Court · (2024) 08 DEL CK 1635
Constitution of India-Article 226CCS (CCA) Rules, 1965-Rule 14CCS (Conduct) Rules, 1965-Rule 3
High Courts28 Aug 2024Partly Allowed
Chander Singh Vs State
Delhi High Court · (2024) 08 DEL CK 1690
IPC-Section 302/34, 324/34, 307, 326, 304 Part II, 304 Part II/34Cr.P.C.-Section 313
High Courts28 Aug 2024Disposed Of
Jansewa Griha Nirman Developers And Builders Through Mr. Shailendra Banode Vs Smt. Kalpana C. Chafale
Delhi High Court · (2024) 08 DEL CK 1693
Constitution of India-Article 227
High Courts28 Aug 2024
Sparsh Dhir Vs Esha Dhir
Delhi High Court · (2024) 08 DEL CK 1697
Hindu Marriage Act-Section 26, 24
High Courts28 Aug 2024Disposed Of
Shri Aman Gupta Vs Ms. Meetu Hans & Anr.
Delhi High Court · (2024) 08 DEL CK 1699
High Courts28 Aug 2024Dismissed
The Management Of M/s Banwari Lai Charitable Trust Vs Smt Shobha
Delhi High Court · (2024) 08 DEL CK 1700
Industrial Dispute Act, 1947-Section 2A (1)Code of Civil Procedure, 1908-Order XVIII Rule 17, Section 151Constitution of India-Article 227