High Courts30 May 2024Disposed Of
Bansraj Pal Vs Sh Manish Kumar Gupta & Anr.
Delhi High Court · (2024) 05 DEL CK 4283
Contempt of Courts Act, 1971Constitution of India
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 301 of 565
High Courts30 May 2024Disposed Of
Pratik Jindal Vs Shruti Jindal
Delhi High Court · (2024) 05 DEL CK 4279
High Courts30 May 2024Disposed Of
Dr. Puneeta Ajmera Vs Delhi Pharmaceutical Sciences And Research University & Ors
Delhi High Court · (2024) 05 DEL CK 4350
Constitution of India-Article 226
High Courts30 May 2024Allowed
Sanjay Baweja Vs Deputy Commissioner Of Income Tax TDS Circle, 77 (1), Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 4373
Income Tax Act, 1961-Section 197, 2(24), 15, 15(1) proviso clause (d), 15(1) clauses (i), (ii), (iii), 16, 17, 17(1)(iv), 17(2), 17(2)(vi), 192Securities Contracts (Regulation) Act, 1956-Section 2(h)
High Courts30 May 2024Dismissed
Principal Commissioner Of Income Tax-4 Vs INS Finance & Investment P Ltd.
Delhi High Court · (2024) 05 DEL CK 4343
Income Tax Act, 1961-Section 143(3), 154, 145A(b), 56(2)(viii), 2(28A), 145A, 263, 10(3), 56
High Courts30 May 2024Dismissed
Pr. Commissioner Of Income Tax Delhi - 8 Vs M/S Samsung India Electronics Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 4374
Income Tax Act, 1961-Section 115JB, 143(1), 143(2), 142(1), 143(3), 148, 147, 201, 201(1A), 147(b), 147(a), first proviso appended to Section 147, 37, 5, Explanation 1 to Section 147, 194HDirect Tax Laws (Amendment) Act, 1987
High Courts30 May 2024Dismissed
Marc Salon And Beauty Equipments Pvt Ltd Vs GM Sales
Delhi High Court · (2024) 05 DEL CK 4404
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XXXIX Rule 4Trade Marks Act, 1999-Section 2(zb), 2(m)Copyright Act, 1957-Section 13, 17
High Courts30 May 2024Disposed Of
Lakhan Singh Vs NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4118
High Courts30 May 2024Disposed Of
Daleep Kumar @ Dilip Bhagat & Anr. Vs The State & Anr.
Delhi High Court · (2024) 05 DEL CK 4489
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts30 May 2024Disposed Of
Atul Arora Vs State & Anr.
Delhi High Court · (2024) 05 DEL CK 3946
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 406, 498A, 34Hindu Marriage Act-Section 13B(1)
High Courts30 May 2024Disposed Of
Ritesh Rajpal & Ors. Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3947
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts30 May 2024Dismissed
ICICI Bank Ltd. Vs Union Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 3911
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 2A, 2(s), 25F, 25F(a), 25F(b)
High Courts30 May 2024Dismissed
Omaxe Buildhome Pvt Ltd Vs Nadeem Ahmed Khan
Delhi High Court · (2024) 05 DEL CK 3980
Constitution of India-Article 226, 227, 41, 43Industrial Disputes Act, 1947-Section 2(s), 25F
High Courts30 May 2024Allowed
Shimla College Of Education Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 05 DEL CK 4040
National Council for Teacher Education Act, 1993-Section 17, 13NCTE Regulation, 2014
High Courts30 May 2024Dismissed
Dheerpal Alias Kana Vs State Govt Of NCT Of Delhi
Delhi High Court · (2024) 05 DEL CK 3719
Code of Criminal Procedure, 1973-Section 439, 161, 294, 436A, 427, 427(2), 428Maharashtra Control of Organised Crime Act, 1999-Section 3, 4, 2(1)(d), 2(1)(e), 2(1)(f), 2(1), 21, 21(4), 23(1)(a), 23(2)Indian Penal Code, 1860-Section 307, 387, 34, 188, 171A, 323, 452, 120B, 302, 148, 149, 216
High Courts30 May 2024Dismissed
Ram Bharose Vs Vikram Dutt
Delhi High Court · (2024) 05 DEL CK 3718
Code of Criminal Procedure, 1973-Section 482, 251, 2(w), 2(x), 259, 262 to 265, 357, 421Negotiable Instruments Act, 1881-Section 138, 139, 143, 143A, 148Constitution of India-Article 14
High Courts30 May 2024Partly Allowed
Shri Kamaljit Singh Pahwa Vs Shri Gurdeep Singh Pahwa & Anr.
Delhi High Court · (2024) 05 DEL CK 3693
Registration Act-Section 17Court Fees Act, 1870-Article 17(vi) Schedule II, Section 7(iv)(b)
High Courts30 May 2024
Late Amar Singh Through Lrs & Ors. Vs Gurdial Singh & Anr.
Delhi High Court · (2024) 05 DEL CK 3689
Court Fees Act, 1870-Article 17(vi) Schedule II, Section 7(iv)(b)
High Courts30 May 2024Disposed Of
M/s Devcas Developers And Builders Pvt. Ltd. Vs MKM Creations Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 3636
CPC-Order XXXIX Rule 10, XXIII Rule 3
High Courts30 May 2024Dismissed
K.C. Fibers Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3536
Constitution of India-Article 226