High Courts24 Jun 2024Disposed Of
Nagma Sheerin & Ors. Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 06 DEL CK 1850
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 294 of 565
High Courts24 Jun 2024Disposed Of
Minor P (Thr. Father N) Vs State & Anr.
Delhi High Court · (2024) 06 DEL CK 1849
Medical Termination of Pregnancy Act, 1971
High Courts24 Jun 2024Disposed Of
Vivek Ranjan Gupta & Anr. Vs Shivjee Industries And Marketing Pvt. Ltd.
Delhi High Court · (2024) 06 DEL CK 1848
Commercial Courts Act, 2015-Section 13(1)
High Courts24 Jun 2024Disposed Of
The Manager Haryana Shakti Senior Secondary School Vs Virendra Singh & Ors.
Delhi High Court · (2024) 06 DEL CK 1791
Delhi School Education Act and Rules, 1973
High Courts24 Jun 2024Disposed Of
Minor P (Thr. Father N) Vs State & Another
Delhi High Court · (2024) 06 DEL CK 0043
High Courts24 Jun 2024Disposed Of
Nagma Sheerin And Ors Vs Municipal Corporation Of Delhi And Ors
Delhi High Court · (2024) 06 DEL CK 0042
High Courts24 Jun 2024Disposed Of
Barinder Kaur Vs Central Bureau Of Investigation & Anr
Delhi High Court · (2024) 06 DEL CK 0041
High Courts24 Jun 2024Disposed Of
Maj Anshul Verma & Ors Vs Union Of India Ors
Delhi High Court · (2024) 06 DEL CK 0040
High Courts24 Jun 2024Allowed
National Sewing Thread Company Limited Vs Deputy Commissioner Of Income Tax & Ors
Delhi High Court · (2024) 06 DEL CK 0039
Contract Act, 1872 — Section 133Income Tax Act, 1961 — Section 143(3), 148A(d), 156, 274Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 30(2), 31, 31(1), 60(6)
High Courts24 Jun 2024Disposed Of
Manager Haryana Shakti Senior Secondary School Vs Virendra Singh & Ors
Delhi High Court · (2024) 06 DEL CK 0038
High Courts24 Jun 2024Disposed Of
Vivek Ranjan Gupta & Anr Vs Shivjee Industries And Marketing Pvt.Ltd
Delhi High Court · (2024) 06 DEL CK 0037
Commercial Courts Act, 2015 — Section 13(1)
High Courts19 Jun 2024Disposed Of
Vaibhav Sharma Vs State Of NCT Of Delhi & Ors
Delhi High Court · (2024) 06 DEL CK 1853
Constitution of India-Article 226, 227Code of Criminal Procedure, 1973-Section 482, 125Hindu Marriage Act-Section 9
High Courts19 Jun 2024Disposed Of
Sunny Vs State Of NCT Delhi & Ors.
Delhi High Court · (2024) 06 DEL CK 1852
High Courts19 Jun 2024Dismissed
Braj Bhan Rahul & Ors. Vs Agricultural Produce Market Committee & Ors.
Delhi High Court · (2024) 06 DEL CK 1804
Constitution of India-Article 226, 14The Delhi Agricultural Produce Marketing (Regulation) Act, 1998-Section 80, 81(1)(a), 82Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000-Rule 12, 15(i), 17, 17(C), 18
High Courts19 Jun 2024Disposed Of
Sunny Vs State Of Nct Of Delhi And Others
Delhi High Court · (2024) 06 DEL CK 0007
High Courts19 Jun 2024Disposed Of
Vaibhav Sharma Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2024) 06 DEL CK 0006
Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 125, 482Hindu Marriage Act, 1955 — Section 9
High Courts19 Jun 2024Dismissed
Braj Bhan Rahul & Others Vs Agricultural Produce Market Committee & Others
Delhi High Court · (2024) 06 DEL CK 0005
Constitution of India, 1950 — Article 14, 226Indian Penal Code, 1860 — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d)
High Courts15 Jun 2024
Vaibhav Singh Vs Sunita Kejriwal & Ors.
Delhi High Court · (2024) 06 DEL CK 1808
Constitution of India-Article 226, 227Delhi High Court Video Conferencing Rules, 2021-Rule 3(vi)CPC-Order XXXIX Rule 1 & 2
High Courts15 Jun 2024Disposed Of
Vaibhav Singh Vs Sunita Kejriwal & Ors
Delhi High Court · (2024) 06 DEL CK 0008
Constitution of India, 1950 — Article 226, 227Delhi High Court Video Conferencing Rules, 2021 — Rule 3(vi)
High Courts14 Jun 2024
Rajat Sharma Vs X Corp, (Formerly Twitter) & Ors.
Delhi High Court · (2024) 06 DEL CK 1809
CPC, 1908-Section 149, 151, Order XXXIX Rules 1 & 2Indian Penal Code, 1860-Sections 294, 509Constitution of India-Article 21, 14