High Courts26 Jul 2024
Anuj Kumar Agarwal Vs Registrar Of Cooperative Societies & Ors.
Delhi High Court · (2024) 07 DEL CK 2092
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 248 of 565
High Courts26 Jul 2024Disposed Of
Anjana Gosain Vs Government Of NCT & Anr.
Delhi High Court · (2024) 07 DEL CK 2031
Receipts and Payments Rules, 1983-Rule 29
High Courts26 Jul 2024Dismissed
Mahesh Chand Sharma Vs The Deputy Director, CPWD
Delhi High Court · (2024) 07 DEL CK 2151
The Commercial Courts Act, 2015
High Courts26 Jul 2024Dismissed
Om Prakash Ashok Kumar & Sons Vs Shri Ajay Khurana
Delhi High Court · (2024) 07 DEL CK 2665
Delhi Rent Control Act, 1958-Section 14(1)(e), 14(7), 25-B, 25B(8), Third Schedule
High Courts26 Jul 2024Disposed Of
Bharat Jaina Vs State NCT Of Delhi
Delhi High Court · (2024) 07 DEL CK 2666
Indian Penal Code, 1860-Sections 361, 363, 366, 375, 376, 511Code of Criminal Procedure, 1973-Section 164, 313, 374(2), 482Protection of Children from Sexual Offences Act, 2012-Sections 3, 4, 5, 6, 18, 29
High Courts26 Jul 2024Dismissed
UOI Vs U.R. Kapoor & Anr.
Delhi High Court · (2024) 07 DEL CK 2697
Constitution of India-Article 226, 14CCS Pension Rules, 1972-Rule 9(1)
High Courts26 Jul 2024Dismissed
Harish Kumar Vs The State Of Nct Of Delhi Through Sho Ps Malviya Nagar
Delhi High Court · (2024) 07 DEL CK 2743
Penal Code, 1860-Sections 420, 406, 34, 149Cr.P.C-Section 41A
High Courts26 Jul 2024Disposed Of
Nitish Anand Vs Garima Maggo & Anr.
Delhi High Court · (2024) 07 DEL CK 2738
CrPC-Section 125(2), 125Constitution of India-Preamble
High Courts26 Jul 2024Disposed Of
The Central Public Information Officer (CPIO) Vs A K Jain
Delhi High Court · (2024) 07 DEL CK 2766
Right to Information Act, 2005-Section 5(4), 6, 8, 8(1)(b), 8(1)(j), 8(13), 11, 19, 19(3), 22Consumer Protection Act, 1986-Section 30AConsumer Protection Act, 2019
High Courts26 Jul 2024Allowed
OCL Iron And Steel Limited Vs Union Of India
Delhi High Court · (2024) 07 DEL CK 2765
Insolvency and Bankruptcy Code, 2016-Section 7, 14, proviso to Section 3(31), 30(2), 30(4), 31(1)Insolvency and Bankruptcy Code (Amendment) Act, 2019Constitution of India, 1950-Article 14, 19, 21
High Courts26 Jul 2024Disposed Of
Himanshu & Ors. Vs Directorate General Of Civil Aviation & Anr.
Delhi High Court · (2024) 07 DEL CK 2760
CPC-Section 151Limitation Act, 1963-Section 5Aircraft Act, 1934-Section 5A
High Courts26 Jul 2024Disposed Of
Rajiv Sharma HUF Proprietor Of M/s Sagar Scooter Syndicate Through Its Karta Rajiv Sharma Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2798
Central Goods and Services Tax Act, 2017-Section 107, 112, 16(2)(c), 16(2), 41, 54Integrated Goods and Services Tax Act, 2017-Section 16, 16(1), 16(3), 2(5) and 2(6), 8Central Goods and Services Tax Rules, 2017-Rule 96B, 96B(1), Sub-rule (2) of Rule 96B, 92(3), 89(1), 89(2), 90, 90(3)
High Courts26 Jul 2024Disposed Of
M/s Shree Pawan Traders Through Legal Heir Of Proprietor Mahabir Prasad Khandal Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2799
Central Goods and Services Tax Act, 2017-Section 73, 73(9)Delhi Goods and Services Tax Act, 2017-Section 73Central Goods and Services Tax Rules, 2017-Rule 42, 43
High Courts26 Jul 2024Disposed Of
M/s. Grahil Enterprises LLP Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2802
Customs Act, 1962
High Courts26 Jul 2024Dismissed
Commissioner Of Income Tax (Exemptions) Delhi Vs NIIT Foundation
Delhi High Court · (2024) 07 DEL CK 2013
Income Tax Act, 1961-Section 2(15), 2(13), 10(23C)(vi), 11, 12, 12A, 12AA, 13(1), 13(1)(c), 13(3), 72, 80G(5), 80G(5)(vi), 142(1), 143(2), 143(3), 194J, 263, 271(1)(c), Chapter XVIIBSocieties Registration Act, 1860Finance Act, 1994
High Courts26 Jul 2024Disposed Of
Jahangir @ Ekka @ Ibrahim Vs The State (Govt Of NCT, Delhi)
Delhi High Court · (2024) 07 DEL CK 2005
Constitution of India-Article 226, 14Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 34, 395, 397, 380, 457
High Courts26 Jul 2024Disposed Of
IDEB-SUCG JV, IDEB Projects Pvt. Ltd. Vs Delhi Metro Rail Corporation Ltd
Delhi High Court · (2024) 07 DEL CK 1988
Insolvency and Bankruptcy Code, 2016Income Tax Act, 1961-Section 194C(1)Building and Other Construction Workers' Welfare Cess Act, 1996
High Courts26 Jul 2024Disposed Of
AECOM Asia Company Limited Vs Airport Authority Of India
Delhi High Court · (2024) 07 DEL CK 1983
The Arbitration and Conciliation Act 1996-Section 17
High Courts26 Jul 2024Dismissed
Shirin Chourasia Vs M/S United India Insurance Co. Ltd.
Delhi High Court · (2024) 07 DEL CK 1969
Constitution of India-Article 227
High Courts26 Jul 2024Dismissed
Samir Malik Vs Union Of India And Anr
Delhi High Court · (2024) 07 DEL CK 0127
Constitution of India, 1950 — Article 352, 352(2)Prevention of Insults to National Honour Act, 1971 — Section 2