High Courts03 Sept 2024Disposed Of
M/s Narain Service Station Vs Govt Of Nct Of Delhi & Anr
Delhi High Court · (2024) 09 DEL CK 0026
Workmen�s Compensation Act, 1923 — Section 30
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 26 of 92
High Courts03 Sept 2024Dismissed
Centre For Development Of Telematics Vs M/s Amrita Travels
Delhi High Court · (2024) 09 DEL CK 0025
Civil Procedure Code, 1908 — Order 7 Rule 11Commercial Courts Act, 2015 — Section 12A
High Courts03 Sept 2024Allowed
G. T. Karnal Road Industrial Estate Cetp Society (Regd) Vs Government Of Nct Of Delhi & Ors
Delhi High Court · (2024) 09 DEL CK 0024
Water (Prevention and Control of Pollution) Act, 1974 — Section 33(A)
High Courts03 Sept 2024Dismissed
Ajindra Kumar Puri & Ors Vs State & Anr
Delhi High Court · (2024) 09 DEL CK 0023
Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 154, 156(3), 482Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 424
High Courts03 Sept 2024Dismissed
Kishan Kumar & Anr Vs State & Anr
Delhi High Court · (2024) 09 DEL CK 0022
Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 154, 156(3), 482Indian Penal Code, 1860 — Section 34, 120B, 420
High Courts03 Sept 2024Dismissed
Tej Bhan & Ors Vs State & Anr
Delhi High Court · (2024) 09 DEL CK 0021
Constitution of India, 1950 — Article 227Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 421, 422, 467, 471, 477(a), 506(ii)
High Courts03 Sept 2024Dismissed
Harsh Consul Vs State & Anr
Delhi High Court · (2024) 09 DEL CK 0020
Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 34, 120B, 420, 465, 467, 471
High Courts03 Sept 2024Dismissed
Prateek Puri Vs State & Anr
Delhi High Court · (2024) 09 DEL CK 0019
Code of Criminal Procedure, 1973 — Section 482
High Courts03 Sept 2024Dismissed
Sajjad Alam Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2024) 09 DEL CK 0017
Code of Criminal Procedure 1973 — Section 161, 164, 437(1), 439(1)Indian Penal Code, 1860 — Section 224, 377Protection of Children from Sexual Offences Act, 2012 — Section 3, 5(o), 6, 29
High Courts02 Sept 2024Allowed
Well Trans Logistics India Pvt. Ltd Vs Addl.Commissioner Of Income Tax & Ors
Delhi High Court · (2024) 09 DEL CK 0033
Income Tax Act, 1961 — Section 143(3), 147, 147(1), 148, 151
High Courts02 Sept 2024Dismissed
Rajendra Kumar Tripathi Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 09 DEL CK 0032
Code of Criminal Procedure 1973 — Section 82, 436A, 439, 482Indian Penal Code, 1860 — Section 120B, 406, 419, 420Emblems and Names (Prevention of Improper Use) Act 1950 — Section 3, 5
High Courts02 Sept 2024Disposed Of
Municipal Corporation Of Delhi & Anr Vs Atul Verma
Delhi High Court · (2024) 09 DEL CK 0016
Constitution of India, 1950 — Article 226, 227
High Courts02 Sept 2024Dismissed
Smt. Manjira Devi Ayurveda Medical College And Hospital Vs Uttrakhand University Of Ayurveda & Ors
Delhi High Court · (2024) 09 DEL CK 0015
Constitution of India, 1950 — Article 14, 19(1)(g), 226, 226(2)
High Courts02 Sept 2024Disposed Of
Master Harmanpreet Singh Through Mr. Paramjeet Singh Vs Directorate Of Education, Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2024) 09 DEL CK 0014
Constitution of India, 1950 — Article 14, 15, 16, 21A, 226
High Courts02 Sept 2024Disposed Of
Adity A Birla Fashion And Retail Limited Vs Mrs Saroj Tandon
Delhi High Court · (2024) 09 DEL CK 0013
Constitution of India, 1950 — Article 227Civil Procedure Code, 1908 — Order 4 Rule 1, Order 4 Rule 2, Order 7 Rule 11, Order 8 Rule 6AArbitration and Conciliation Act, 1996 — Section 30(4)
High Courts30 Aug 2024Dismissed
Rites Ltd Through Its Chairman And Managing Vs Avdesh Kumar Sharma & Anr
Delhi High Court · (2024) 08 DEL CK 0075
Constitution of India, 1950 — Article 311(2)Hindu Succession Act, 1956 — Section 14RITES (Conduct, Discipline and Appeal) Rules, 1980 — Rule 5(3)
High Courts30 Aug 2024Dismissed
Rakhi Kaur And Ors Vs Central Board Of Secondary Examination And Anr
Delhi High Court · (2024) 08 DEL CK 0074
Constitution of India, 1950 — Article 226Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 — Section 9
High Courts30 Aug 2024Disposed Of
Mohit Jitendra Kukadia Vs Union Of India
Delhi High Court · (2024) 08 DEL CK 0073
Constitution of India, 1950 — Article 226
High Courts30 Aug 2024Dismissed
Baby Aayat (Minor) Through Mother Ms. Tanzeem Khan Vs Government Of National Capital Territory Of Delhi And Anr
Delhi High Court · (2024) 08 DEL CK 0072
Constitution of India, 1950 — Article 226Code of Civil Procedure, 1908 — Section 151
High Courts30 Aug 2024Dismissed
O.M.A. Salam Vs National Investigation Agency
Delhi High Court · (2024) 08 DEL CK 0071
Constitution of India, 1950 — Article 19(1)(a), 21Indian Penal Code, 1860 — Section 120B, 153A, 188Unlawful Activities (Prevention) Act, 1967 — Section 3(1), 17, 18, 18B, 20, 22, 38, 39, 43D(5)