High Courts27 May 2024Dismissed
Satpal Sharma & Anr. Vs Sadhna Arora
Delhi High Court · (2024) 05 DEL CK 3429
Delhi Rent Control Act-Proviso to Section 25B(8), Section 14(1)(e)Registration Act-Proviso to Section 49
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 313 of 565
High Courts27 May 2024Allowed
Union Of India & Anr. Vs Tapash Basak & Ors
Delhi High Court · (2024) 05 DEL CK 0163
Constitution of India, 1950 — Article 14, 16, 309Central Civil Service (Pension) Rules, 1972 — Rule 30
High Courts27 May 2024Dismissed
Rashtriya Transport Corporation Vs Commissioner Of Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 05 DEL CK 0093
Delhi Value Added Tax, 2004 — Section 32, 33, 38, 38(1), 42, 42(1)(a), 42(1)(b), 86(14), 76(19)Income Tax Act, 1961 — Section 244(1A)
High Courts27 May 2024Dismissed
Satpal Sharma & Anr. Vs Sadhna Arora
Delhi High Court · (2024) 05 DEL CK 0092
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B(8)Registration Act, 1908 — Section 49
High Courts27 May 2024Disposed Of
Prashant Sharma Vs M/S R3 Medical Clinic Pvt.Ltd.
Delhi High Court · (2024) 05 DEL CK 0091
Companies (Management and Administration) Rule, 2014 — Rule 23Arbitration and Conciliation Act, 1996 — Section 11(6), 12(1), 12(5)Companies Act, 2013 — Section 115, 169
High Courts27 May 2024Disposed Of
Maya Das & Anr. Vs Subrata Das
Delhi High Court · (2024) 05 DEL CK 0090
High Courts27 May 2024Dismissed
Rohit Jain Vs Govt. Of Nct Of Delhi. & Anr.
Delhi High Court · (2024) 05 DEL CK 0089
Code of Criminal Procedure, 1973 — Section 438, 482Indian Penal Code, 1860 — Section 406Prohibition of Benami Property Transactions Act, 1988 — Section 3
High Courts27 May 2024Disposed Of
Kalpatru Industries Vs Commissioner Sgst Delhi And Anr.
Delhi High Court · (2024) 05 DEL CK 0088
Central Goods and Services Tax Act, 2017 — Section 29, 29(2)
High Courts27 May 2024Disposed Of
M/S Jig Brothers Vs Sales Tax Officer Class II/Avato, Ward 63 & Ors
Delhi High Court · (2024) 05 DEL CK 0087
Central Goods and Services Tax Act, 2017 — Section 73, 75(3)
High Courts27 May 2024Disposed Of
Tarun Kumar Goyal Vs Ms Sb Sales Corporation
Delhi High Court · (2024) 05 DEL CK 0086
High Courts24 May 2024Disposed Of
M/S Rajasthan Patrika Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4177
Constitution of India-Article 226Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015-Rule 5Model Rajasthan Urban Area Building Regulations, 2020
High Courts24 May 2024Disposed Of
Aman Sewak Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4197
Delhi Municipal Corporation Act, 1957-Sections 343, 344, 344(2), 345-A, 245-A, 349Code of Civil Procedure, 1908-Order I Rule 10Constitution of India-Article 227
High Courts24 May 2024
Mrs Mamta Kumari & Anr. Vs Union Of India Through Secretary & Ors.
Delhi High Court · (2024) 05 DEL CK 4195
Assisted Reproductive Technology (Regulation) Act, 2021-Section 21(g)Constitution of India-Articles 14, 21Surrogacy (Regulation) Act, 2021-Section 4(iii)(b), 4(iii)(c)(I)
High Courts24 May 2024Disposed Of
Sarabjeet Kaur Vs Directorate Of Enforcement
Delhi High Court · (2024) 05 DEL CK 4236
Prevention of Money Laundering Act, 2002-Section 3, 4CC Act-Section 2(b), 12, 19Rajasthan High Court Ordinance-Section 18
High Courts24 May 2024Disposed Of
Ajit Pal Singh & Ors. Vs Ms. Ankita Chakraborty & Ors.
Delhi High Court · (2024) 05 DEL CK 4234
High Courts24 May 2024Disposed Of
Saarthi Airways Pvt Ltd Vs Dr. B.M Mishra & Ors.
Delhi High Court · (2024) 05 DEL CK 4290
CPC-Section 15
High Courts24 May 2024Disposed Of
Poonam Khurana Vs Directorate Of Education & Anr
Delhi High Court · (2024) 05 DEL CK 4297
Constitution of India-Article 226, 227DSE Act, 1973-Section 10(1)DSE Rules-Rule 118, 120
High Courts24 May 2024Disposed Of
M/S Emporium Steel Vs Commissioner Of VAT & Anr.
Delhi High Court · (2024) 05 DEL CK 4433
Delhi Value Added Tax Act-Section 42
High Courts24 May 2024
M/s RK Goyal Steels Pvt Ltd Vs Commissioner Of VAT & Anr.
Delhi High Court · (2024) 05 DEL CK 4431
Delhi Value Added Tax Act-Section 42
High Courts24 May 2024Allowed
Savitri Goel & Anr. Vs Parvesh Arora
Delhi High Court · (2024) 05 DEL CK 4462
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151, Order VIII Rule 1Constitution of India-Article 227