High Courts10 Jul 2024Disposed Of
M/S Rajdhani Trading Co. Vs Principal Commissioner Of Department Of Trade And Taxes, Government Of NCT Of Delhi
Delhi High Court · (2024) 07 DEL CK 2778
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 274 of 565
High Courts10 Jul 2024Allowed
Kamla Vohra Vs Sales Tax Officer Class II/AVATO Ward 52
Delhi High Court · (2024) 07 DEL CK 2776
Central Goods and Services Tax Act, 2017-Section 73, 169
High Courts10 Jul 2024Disposed Of
Mr. Ghanshyam Karshanbhai Paghdal Vs M/s Radha Pallavi Exports
Delhi High Court · (2024) 07 DEL CK 0023
Code of Civil Procedure, 1908 — Section 151, Order 10Commercial Court Act, 2015 — Section 12A
High Courts10 Jul 2024Dismissed
Ankur Ghildiyal Vs Sanjeev Puri
Delhi High Court · (2024) 07 DEL CK 0022
Code of Civil Procedure, 1908 — Section 151, Order 26 Rule 12(2)
High Courts10 Jul 2024Dismissed
Anoop Kumar Gupta Vs Raja Jain
Delhi High Court · (2024) 07 DEL CK 0021
Delhi Rent Control Act, 1958 — Section 14(1)(h)
High Courts10 Jul 2024Disposed Of
Prem Aggarwal & Anr Vs Ashwani Parashar
Delhi High Court · (2024) 07 DEL CK 0020
High Courts10 Jul 2024Disposed Of
Raaz Ali Vs Narcotics Control Bureau
Delhi High Court · (2024) 07 DEL CK 0019
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 22(c), 23(c), 29, 36A(3), 37, 52A
High Courts09 Jul 2024Dismissed
Jajati Keshri Pattanayak & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2833
Constitution of India-Article 226RERA ActConsumer Protection Act
High Courts09 Jul 2024Disposed Of
Nafees Ahmed Vs Delhi Tourism And Transportation Development Corporation Ltd
Delhi High Court · (2024) 07 DEL CK 2828
Arbitration and Conciliation Act, 1996-Section 11(6), 11(6A), 11, 21, 12, 43(1), Fourth ScheduleArbitration & Conciliation (Amendment) Act, 2015Limitation Act, 1963
High Courts09 Jul 2024Dismissed
Dharampal Satyapal Limited & Anr. Vs Union Of India Through Secretary
Delhi High Court · (2024) 07 DEL CK 2360
Constitution of India-Article 226, 14, 19(1)(a), 19(1)(g), 19(6)Food Safety and Standards Act, 2006-Sections 3(zm), 3(zn), 3(zo), 3(zp), 3(zq), 4, 13, 14, 16, 18, 18(2)(d)Food Safety and Standards (Labelling and Display) Second Amendment Regulations, 2022-Regulation 2(i)
High Courts09 Jul 2024Disposed Of
Modi Paints And Varnish Works Vs Sanjay Gupta & Anr.
Delhi High Court · (2024) 07 DEL CK 2365
The Trademarks Act, 1999-Section 25(3)
High Courts09 Jul 2024Allowed
Gurvinder Singh Vs The State (Govt. of NCT) of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2379
Constitution of India-Article 226CrPC-Section 482, 433AIPC-Sections 376, 365, 323
High Courts09 Jul 2024Disposed Of
Vikas Vs The State Govt. Of NCT Delhi
Delhi High Court · (2024) 07 DEL CK 2380
Criminal Procedure Code-Section 439IPC-Sections 302, 396, 201, 120-B, 34, 395, 412, 341, 195A, 506
High Courts09 Jul 2024Dismissed
Parikshit Mahipal Vs The Lawyers Chambers Allotment Committee & Anr.
Delhi High Court · (2024) 07 DEL CK 2399
Letters Patent Act-Clause 10Rohini District Courts Lawyers Chambers (Allotment and Occupancy) Rules, 2011
High Courts09 Jul 2024Dismissed
Sonali Chhaburao Gite Vs Union Of India & Ors
Delhi High Court · (2024) 07 DEL CK 2400
Letters Patent Act, 1866-Clause XSocieties Registration Act, 1860National Anti Doping Authority Act, 2022-Section 1(2)
High Courts09 Jul 2024Dismissed
Sh. Varun Jain, Advocate Vs Ajay Kalsi & Anr.
Delhi High Court · (2024) 07 DEL CK 2427
CrPC-Section 154, 156, 156(3), 190, 200, 202(1), 397, 397(1), 397(3), 401, 482, 483IPC-Sections 415, 418, 420, 464, 465, 468, 471, 120B, 34
High Courts09 Jul 2024Dismissed
Mukesh Khurana Vs Rahul Chaudhary
Delhi High Court · (2024) 07 DEL CK 2484
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 16, 34Transfer of Property Act, 1882-Section 106, 116Indian Stamp Act, 1899
High Courts09 Jul 2024Disposed Of
Chandan Yadav Vs BSES Rajdhani Power Limited & Anr.
Delhi High Court · (2024) 07 DEL CK 2492
CPC-Order XXXIX Rule 1 & 2
High Courts09 Jul 2024Disposed Of
Pranshul Garg Vs Harish Mittal
Delhi High Court · (2024) 07 DEL CK 2458
Constitution of India-Article 227CPC-Order XXXIX Rules 1 & 2, XXXIX Rule 10
High Courts09 Jul 2024Dismissed
Karan Ahuja Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2586
Constitution of India-Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4), 17Transfer of Property Act, 1882-Section 65A