High Courts30 May 2024Disposed Of
Parveen Vs State (Gnct) Of Delhi
Delhi High Court · (2024) 05 DEL CK 0096
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1210(ii), 1212Code of Criminal Procedure, 1973 — Section 482
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 303 of 565
High Courts30 May 2024Disposed Of
Bheemsen Vs State (Govt. Nct Of Delhi) & Anr
Delhi High Court · (2024) 05 DEL CK 0095
Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 174A, 376, 506Protection of Children from Sexual Offences Act, 2012 — Section 4, 5, 6
High Courts30 May 2024Disposed Of
Anil Kumar Sharma Vs State
Delhi High Court · (2024) 05 DEL CK 0094
Code of Criminal Procedure, 1973 — Section 397, 482Indian Penal Code, 1860 — Section 34, 308
High Courts29 May 2024Dismissed
Urmila Devi & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4147
Constitution of India-Article 226, 226(1), 226(2), 21, 14, 19(1)(g), 19, 38Railways Act, 1989-Section 73, 79Transfer of Property Act
High Courts29 May 2024Disposed Of
Sunil Rathore Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 4145
Motor Vehicle Act, 1988-Chapter IV, Section 2(32), 3, 4, 39, 66(1), 207, 213Delhi Motor Vehicles Rules, 1993-Rule 123Delhi Maintenance and Management of Parking Places Rules, 2019
High Courts29 May 2024Disposed Of
Prakash Chandra Jain Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4159
High Courts29 May 2024
Court On Its Own Motion Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4193
High Courts29 May 2024
Delhi Development Authority Vs Kiran Kaur & Ors.
Delhi High Court · (2024) 05 DEL CK 4215
Constitution of India-44th Amendment
High Courts29 May 2024Disposed Of
Chandigarh Horse Riders Society Chandigarh Vs Equestrian Federation Of India Through Secretary General & Ors.
Delhi High Court · (2024) 05 DEL CK 4214
High Courts29 May 2024Disposed Of
D.D. Motors (A Unit of Division of DD Industries Ltd.) & Ors. Vs HDFC Bank Limited
Delhi High Court · (2024) 05 DEL CK 4285
Constitution of India-Article 14
High Courts29 May 2024Disposed Of
N. Nagarjun Rao Vs Govt Of N.C.T, Delhi & Ors
Delhi High Court · (2024) 05 DEL CK 4299
Constitution of India-Article 226Central Civil Service (Pension) Rules 1972-Rule 26, 26(1), 37, 37(3)CCS (Leave) Rules 1972-Rule 12(2)
High Courts29 May 2024Disposed Of
Geeta Jain Vs Pay and Accounts Officer, Ministry of MSME (Formerly Ministry of Small-Scale Industries) & Ors.
Delhi High Court · (2024) 05 DEL CK 4294
CPC-Section 151C.C. (Pension) Rules, 1972-Rule 54, clauses (ii) and (ii) of sub-rule (6)
High Courts29 May 2024Disposed Of
Deepak Shokeen & Ors. Vs Adm(Southwest)/Land Acquisition Collector
Delhi High Court · (2024) 05 DEL CK 4349
CPC, 1908-Section 151National Highways Act, 1956-Section 3H
High Courts29 May 2024Dismissed
Manjeet Kumar Vs Food Corporation Of India
Delhi High Court · (2024) 05 DEL CK 4347
Constitution of India-Articles 226, 227RTI Act, 2005
High Courts29 May 2024Dismissed
The Pr. Commissioner Of Income Tax -9 Vs M/S Topline Buildtech Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 4375
Income Tax Act, 1961-Section 260A, 115JB, 143(1), 143(2), 143(3), 68, 41(1), 133(6), 131
High Courts29 May 2024Disposed Of
Under Armour, Inc. Vs Anish Agarwal & Anr.
Delhi High Court · (2024) 05 DEL CK 4379
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2Trade Marks Act 1999-Sections 134 and 135, 15(1), 17, 17(2), 28, 28(1), 29, 29(9)Trademarks Act, 1940-Section 10
High Courts29 May 2024Disposed Of
Saregama India Limited Vs Zee Entertainment Enterprises Limited
Delhi High Court · (2024) 05 DEL CK 4380
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d), Section 151Copyright Act, 1957-Section 60, 55, Chapter XIISpecific Relief Act, 1963-Section 34
High Courts29 May 2024Dismissed
Dr Arun Puri & Anr. Vs Rajinder Kumar Aggarwal
Delhi High Court · (2024) 05 DEL CK 4391
Delhi Rent Control Act, 1958-Section 25B(8), 14(1)(e), Chapter IIIA
High Courts29 May 2024Dismissed
Madhulika Gupta Vs M/s Safeway Enterprises Private Limited
Delhi High Court · (2024) 05 DEL CK 4233
Delhi Rent Control Act, 1958-proviso to Section 25B(8), Section 25B(8), 14(1)(e), 2(l), 14A, 14B to Section 14D, 25B, 22, Chapter IIIAEvidence Act-Section 65BCPC-Order VII Rule 11
High Courts29 May 2024Allowed
Sharjeel Imam Vs State Of NCT Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 4421
Cr.P.C.-Sections 436-A, 31IPC-Sections 124-A, 153A, 153B, 505(2)Unlawful Activities (Prevention) Act-Section 13