High Courts24 May 2024Allowed
Aashna Singhal Vs The Principal Commissioner Of GST & Ors.
Delhi High Court · (2024) 05 DEL CK 3548
Central Goods and Service Tax Act, 2017-Section 83, 83 (2)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 315 of 565
High Courts24 May 2024Allowed
Aashna Singhal Vs The Principal Commissioner Of GST & Ors.
Delhi High Court · (2024) 05 DEL CK 3546
Central Goods and Service Tax Act, 2017-Section 83, 83 (2)
High Courts24 May 2024Allowed
Konica Singhal Vs The Principal Commissioner Of GST & Ors.
Delhi High Court · (2024) 05 DEL CK 3544
Central Goods and Service Tax Act, 2017-Section 83, 83 (2)
High Courts24 May 2024Allowed
Vaibhav Singhal Vs The Principal Commissioner Of GST & Ors
Delhi High Court · (2024) 05 DEL CK 3542
Central Goods and Service Tax Act, 2017-Section 83, 83 (2)
High Courts24 May 2024Dismissed
Bijender Chaudhary Vs Malwa Leasing And Credits Pvt Ltd
Delhi High Court · (2024) 05 DEL CK 3541
High Courts24 May 2024Dismissed
Krishna Vs State Of Nct Of Delhi
Delhi High Court · (2024) 05 DEL CK 3507
Code of Criminal Procedure, 1973-Section 438Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 25, 29, 42, 67
High Courts24 May 2024Dismissed
Binod Agarwal Vs The CPIO & Ors.
Delhi High Court · (2024) 05 DEL CK 3632
RTI Act, 2005-Sections 20(1), 20(2), 11(1), 11, 8(1)(j), 8(1)Constitution of India-Articles 226, 227
High Courts24 May 2024Dismissed
Manju Tokas & Anr. Vs GNCT Of Delhi Through Divisional Commissioner & Ors.
Delhi High Court · (2024) 05 DEL CK 3631
Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2016-Rule 22, 22(3)(1)Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 2(i), 5, 5(1), 6, 6(1), 6(2), 6(3), 6(6), 18(1), 32Delhi Maintenance and Welfare of Parents and Senior Citizens Amendment Rules, 2016
High Courts24 May 2024Dismissed
Yamin Ali Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 3628
Waqf Act, 1995-Section 99, 96, 97, 14
High Courts24 May 2024Allowed
Rajiv Aggarwal Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3627
Constitution of India-Article 226, 21Penal Code, 1860Income-tax Act, 1961
High Courts24 May 2024Disposed Of
Petitioner/Aggrieved Woman Vs State Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3626
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 16Constitution of India-Article 32, 141
High Courts24 May 2024Dismissed
Orris Infrastructure Pvt Ltd. Vs Saanvi Interiors India Pvt Ltd.
Delhi High Court · (2024) 05 DEL CK 3625
Constitution of India-Article 226, 227, 12Arbitration and Conciliation Act, 1996-Section 9, 16, 34Micro, Small and Medium Enterprise Development (MSMED) Act, 2006-Chapter V, Section 18, 18(1), 18(3), 19
High Courts24 May 2024Allowed
Ktech Engineer Builders Co. Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3624
Constitution of India-Article 226National Building Code
High Courts24 May 2024Dismissed
Institute Of Chartered Accountants Of India Vs Naresh Singla & Anr.
Delhi High Court · (2024) 05 DEL CK 3621
Constitution of India-Article 226Chartered Accountants Act, 1949-Section 22G, Clause (7) of Part I of the Second Schedule, (5), (6), (7), (8) and (9) of Part I of the Second Schedule
High Courts24 May 2024Disposed Of
Global Music Junction Pvt. Ltd. Vs Annapurna Films Pvt. Ltd. & Ors.
Delhi High Court · (2024) 05 DEL CK 3613
Code of Civil Procedure, 1908-Section 151, Order XXXIX Rule 2A, XXXIX Rule 4, XXXIX Rules 1 and 2Contempt of Courts Act, 1971-Section 2(1)(b), 2(1)(c)
High Courts24 May 2024Dismissed
Aksh Optifibre Limited Vs Nantong Siber Communication Co. Ltd.
Delhi High Court · (2024) 05 DEL CK 3817
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 11(6), 8(1), 34(2)(b)(ii), 2(1)(f), 34(2A), 34(2)(b), 75, 81, 37Arbitration Act, 1940-Section 34Constitution of India-Article 142
High Courts24 May 2024Allowed
Savitri Goel & Anr Vs Parvesh Arora
Delhi High Court · (2024) 05 DEL CK 0166
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1Limitation Act, 1963 — Section 5
High Courts24 May 2024Disposed Of
M/S Rajasthan Patrika Private Limited Vs Union Of India & Ors
Delhi High Court · (2024) 05 DEL CK 0165
Constitution of India, 1950 — Article 226Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015 — Rule 5
High Courts24 May 2024
Mamta Kumari & Anr Vs Union Of India Through Secretary & Ors
Delhi High Court · (2024) 05 DEL CK 0164
Constitution of India, 1950 — Article 14, 21Assisted Reproductive Technology (Regulation) Act, 2021 — Section 21(g)
High Courts22 May 2024Dismissed
Rippu Yadav Vs Returning Officer North East Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4146
Representation of the People Act, 1951-Section 36(4), 80, 100, 105, 170Constitution of India-Article 226, 327, 328, 329(b), Part XV