High Courts24 Jul 2024Disposed Of
PMI Electro Mobility Solutions Pvt.Ltd Vs Convergence Energy Services Limited & Anr.
Delhi High Court · (2024) 07 DEL CK 2662
Constitution of India-Article 226, 14
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 253 of 565
High Courts24 Jul 2024Dismissed
Jai Karan Vs Delhi Jal Board & Ors.
Delhi High Court · (2024) 07 DEL CK 2692
Constitution of India-Article 226, 14CCS (Pension) Rules, 1972-Rule 14CCS (TS) Rules, 1965
High Courts24 Jul 2024Dismissed
Sarvodaya Texstyle Pvt. Ltd. Vs The State (Govt. Of NCT, Delhi) & Ors.
Delhi High Court · (2024) 07 DEL CK 2746
Cr.P.C-Section 311, 294, 313, 243Indian Evidence Act-Section 137Negotiable Instrument Act, 1881-Section 145(2)
High Courts24 Jul 2024Disposed Of
PIO, RP Cell, South Delhi Municipal Corporation Vs Central Information Commission & Anr.
Delhi High Court · (2024) 07 DEL CK 2763
Constitution of India-Article 226Right to Information Act, 2005-Section 19(8), 19(8)(b), 19(8)(c), 20DMC Act, 1957-Clause 304
High Courts24 Jul 2024Dismissed
The Commissioner Of Income Tax - International Taxation -3 Vs Telstra Singapore Pte Ltd.
Delhi High Court · (2024) 07 DEL CK 2808
Income Tax Act, 1961-Section 4, 5, 9, 9(1), 9(1)(vi), Explanation 1, Explanation 2, Explanation 2(i)-(iv), Explanation 2(iv-a), Explanation 2(v), Explanation 2(vi), Explanation 3, Explanation 4, Explanation 5, Explanation 6, 44BB, 90, 90(2), Explanation 4 to Section 90, 113, 115A(1)(b)(B), 139, 143(2), 144C, 195, 201, 206AA, 234A, 234B, 234DFinance Act, 2012Finance Act, 2001
High Courts24 Jul 2024Disposed Of
Prateek Soni L/H Of Rajendar Kumar Deceased Vs National Faceless Assessment Centre
Delhi High Court · (2024) 07 DEL CK 2014
Income Tax Act, 1961-Section 148, 147, 149(1)(b), 159, 159(1), 159(2), 159(2)(a), 159(2)(c), 159(3), 159(4), 159(5), 159(6), 161(2), 162, 167, 170, 143(2), 292B, 144, 144B, 143(3)Indian Income Tax Act, 1922-Section 22, 22(2), 34, 38, 24-B, 24-B(2)
High Courts24 Jul 2024Disposed Of
Varun Kumar & Ors. Vs Latika Vats
Delhi High Court · (2024) 07 DEL CK 1995
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498, 406, 34Protection of Women from Domestic Violence Act, 2005-Section 12
High Courts24 Jul 2024Disposed Of
Bibi Sabera Vs Major Dr. Chandra Shekhar Pant @ Himmat Khan
Delhi High Court · (2024) 07 DEL CK 1976
Code of Criminal Procedure, 1973-Section 397, 401Protection of Women from Domestic Violence Act, 2005-Section 12, 17, 2(a), 2(f), 2(s)Foreigners Act, 1946
High Courts24 Jul 2024
Dilip Kumar Vs National Insurance Co. Ltd. & Ors.
Delhi High Court · (2024) 07 DEL CK 1975
Motor Vehicles Act, 1988-Section 173, 166, 140Indian Penal Code, 1860-Sections 279, 337
High Courts24 Jul 2024Disposed Of
Nitin Tokas Vs Joginder Singh Tokas & Ors.
Delhi High Court · (2024) 07 DEL CK 1965
CPC-Order VII Rule 11
High Courts23 Jul 2024Disposed Of
Kismatun Vs State Of NCT Of Delhi Through Home Department & Ors.
Delhi High Court · (2024) 07 DEL CK 2830
Citizenship (Amendment) Act, 2019Indian Penal Code, 1860-Section 147, 148, 149, 302Code of Criminal Procedure, 1973-Section 156(3), 91
High Courts23 Jul 2024Disposed Of
Santosh Behuria & Ors. Vs Rajputana Rifles Regimental Centre & Anr.
Delhi High Court · (2024) 07 DEL CK 2348
Industrial Disputes Act, 1947-Section 33, 33(1)(a)
High Courts23 Jul 2024Dismissed
Sh Harlal Vs Delhi Development Authority Through Its Vice Chairman & Ors
Delhi High Court · (2024) 07 DEL CK 2410
Code of Civil Procedure, 1908-Section 151Letters Patent Act, 1866-Clause XPublic Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 4, 4(1), 4(2)(b)(ii), 7(2), 9
High Courts23 Jul 2024Dismissed
Madan Lal Suryawanshi Vs The State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2024) 07 DEL CK 2443
Code of Criminal Procedure-Section 154, 156, 156(3), 190, 190(1)(a), 191, 200, 202, 204, 401Indian Penal Code-Section 120B, 141, 193, 195, 195A, 200, 201, 210, 307, 310, 323, 328, 341, 342, 352, 354, 380, 406, 409, 415, 420, 427, 441, 442, 445, 451, 452, 463, 467, 468, 469, 499, 500, 504, 506(II), 509, 511, 34Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 3, 4, 10
High Courts23 Jul 2024Disposed Of
Pineview Construction And Tiles Pvt Ltd Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2537
Consumer Protection Act, 1986
High Courts23 Jul 2024Disposed Of
Lalit Kumar Bassi Vs Usha Sarin
Delhi High Court · (2024) 07 DEL CK 2541
High Courts23 Jul 2024Disposed Of
Neeraj Dhawan Vs The Branch Manager, State Bank Of India
Delhi High Court · (2024) 07 DEL CK 2542
Indian Evidence Act, 1872-Section 65
High Courts23 Jul 2024Disposed Of
M/s Mahalaxmi Hardware Vs Neetu Gupta
Delhi High Court · (2024) 07 DEL CK 2544
Delhi Rent Control Act, 1958-Section 14(1)(e)CPC-Order VIII Rule 1A, Section 151
High Courts23 Jul 2024Disposed Of
Atul Kumar Jain Vs IDBI Bank Limited & Anr.
Delhi High Court · (2024) 07 DEL CK 2602
Constitution of India-Article 226
High Courts23 Jul 2024Allowed
Manmeet Pokhriyal Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2337
Constitution of India-Article 226Maharashtra Civil Services (Discipline and Appeal) Rules, 1979-Rule 5Fundamental Rules-Rule 54