COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 304 of 565

High Courts29 May 2024Disposed Of

Abhishek Manoj Warthi Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 4437

Coast Guard Act, 1978-Sections 4, 9, 14, 123Coast Guard (General) Rules, 1986-Rules 27, 27AConstitution of India-Articles 19(1)(g), 31C, 33, 46, 226

High Courts29 May 2024Disposed Of

Sanapala Janardhana Rao Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 4430

Coast Guard (General) Rules, 1986-Rule 27, 27-AConstitution of India-Article 19(1)(g), 33Coast Guard Act, 1978-Section 4, 9, 123

High Courts29 May 2024Dismissed

Sachin Yadav Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 4476

Constitution of India-Article 19(1)(g), 33Coast Guard Act, 1978-Section 4, 9, 14, 123Coast Guard (General) Rules, 1986-Rules 27, 27-A

High Courts29 May 2024Disposed Of

Tata Motors Limited Vs Goods And Service Tax Officer (GSTO) Ward 203 & Ors.

Delhi High Court · (2024) 05 DEL CK 4469

Central Goods and Services Tax Act, 2017-Section 73, 66, 75(4), 73(9), 75(3)

High Courts29 May 2024Disposed Of

SK Creations Vs Commissioner Of Central Tax And GST, Delhi (West) & Anr.

Delhi High Court · (2024) 05 DEL CK 4464

Central Goods & Service Tax Act, 2017-Section 56

High Courts29 May 2024Dismissed

JDT Islam Orphanage Committee Vs Employees PF Appellate Tribunal & Ors.

Delhi High Court · (2024) 05 DEL CK 3912

Employees' Provident Fund and Miscellaneous Provisions Act, 1952-Section 1(3)(b), 2(f), 6, 7(1), 7A

High Courts29 May 2024Disposed Of

Hindustan Engineering And General Majdoor Union Through Its General Secretary Narayan Singh Vs Kapson Worldwide

Delhi High Court · (2024) 05 DEL CK 3981

Constitution of India-Article 226Trade Unions Act, 1926Industrial Disputes Act, 1947-Section 10, 2(s), 2A, 2(k), 10(1), 10(2A), 22

High Courts29 May 2024Disposed Of

Ishwar Chand Mishra Vs Government Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 4042

High Courts29 May 2024Disposed Of

Pratiksha Bohit Vs Anuj Kumar

Delhi High Court · (2024) 05 DEL CK 4043

CPC-Section 24

High Courts29 May 2024

Rakesh Gupta Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 4092

Multi-State Cooperative Societies Act, 2002-Section 77(6)

High Courts29 May 2024

SBI Global Factors Ltd. Vs State (Govt. Of NCT Of Delhi) & Anr.

Delhi High Court · (2024) 05 DEL CK 3717

Code of Criminal Procedure, 1973-Section 482, 357(3)Negotiable Instruments Act, 1881-Section 148, 138Provincial Insolvency Act, 1920-Section 29

High Courts29 May 2024

Devansh (Through His Mother Being A Minor) & Anr. Vs Hitesh Bhardwaj

Delhi High Court · (2024) 05 DEL CK 3645

Code of Civil Procedure, 1908-Order XXXII Rule 7, I Rule 10, XXXII Rule 3, XXXIIHindu Marriage Act, 1955-Section 13B, 13B(2)Evidence Act, 1872-Section 45, 73

High Courts29 May 2024

Master Arnesh Shaw Vs Union Of India & Anr.

Delhi High Court · (2024) 05 DEL CK 3641

High Courts29 May 2024Disposed Of

M/s. Travel News Services India Pvt. Ltd. Vs M/s. Bipha Drug Laboratories Pvt. Ltd.

Delhi High Court · (2024) 05 DEL CK 3640

Arbitration and Conciliation Act, 1996-Section 11(6), 11, Fourth Schedule

High Courts29 May 2024

Team France 01 S A S & Anr. Vs Spicejet Limited

Delhi High Court · (2024) 05 DEL CK 3638

High Courts29 May 2024Disposed Of

M/s Morgan Securities And Credits Pvt. Ltd. Vs M/s Ganesh Benzoplast Limited

Delhi High Court · (2024) 05 DEL CK 3590

Arbitration and Conciliation Act, 1996-Section 34

High Courts29 May 2024Disposed Of

Rahul Aggarwal Vs Aarti Aggarwal & Anr.

Delhi High Court · (2024) 05 DEL CK 3588

Guardians and Wards Act, 1890-Section 43(2), 12, 26

High Courts29 May 2024Disposed Of

Oriental Trimex Export Pvt. Ltd. Vs Commissioner Of Delhi Goods And Services Tax & Anr.

Delhi High Court · (2024) 05 DEL CK 3537

Central Goods and Services Tax Act, 2017-Section 73, 75 (3)

High Courts29 May 2024Dismissed

Mukesh Singh Vs Sunita Mittal & Anr.

Delhi High Court · (2024) 05 DEL CK 3814

Code of Civil Procedure, 1908-Order XII Rule 6, XXXIX Rules 1 and 2, XXXIX Rule 10Commercial Courts Act, 2015-Section 12A

High Courts29 May 2024Dismissed

M/s Inter Decor Incorporation Vs M/s Braj Bhoomi Timbers

Delhi High Court · (2024) 05 DEL CK 3808

Code of Civil Procedure, 1908-Order VII Rule 11