High Courts17 May 2024Disposed Of
Smt Meenu Garg & Anr. Vs Union Bank Of India
Delhi High Court · (2024) 05 DEL CK 4248
Income Tax Act, 1961-Section 132(1), 132(3)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 327 of 565
High Courts17 May 2024Disposed Of
Dharam Dev Sharma Vs Virender Singh
Delhi High Court · (2024) 05 DEL CK 4246
High Courts17 May 2024Allowed
Ms. Sangeeta Vs The Delhi United Christian Sr. Sec. School & Anr.
Delhi High Court · (2024) 05 DEL CK 4307
Constitution of India-Articles 226, 227, 30(1)Delhi School Education Rules, 1973-Rules 47, 64(1)(b), 64(1)(e), 64(1)(g), 96
High Courts17 May 2024Disposed Of
Harsh Kumar @ Harish Kumar Vs District Magistrate North
Delhi High Court · (2024) 05 DEL CK 4303
Constitution of India, 1950-Article 226Land Acquisition Act, 1894-Section 4, 17(1)(a), 6RTI Act, 2005
High Courts17 May 2024Dismissed
Suraj Kumar Vs State Of NCT Of Delhi
Delhi High Court · (2024) 05 DEL CK 4363
Code of Criminal Procedure, 1973-Section 438, 482Indian Penal Code, 1860-Sections 365, 323, 34
High Courts17 May 2024Allowed
Vandana Gupta Vs Surender Kumar Since Deceased Thr Lrs & Ors.
Delhi High Court · (2024) 05 DEL CK 4399
Delhi Rent Control Act, 1958-Section 25B(8), 14(1)(e), 14(7)
High Courts17 May 2024Disposed Of
Arabian Oilfield Suppliers & Services Vs Greka Drilling (India) Limited
Delhi High Court · (2024) 05 DEL CK 4111
Companies Act, 1956-Section 2(10), 3, 10E(1), 433(e), 433(f), 434, 439, 485(1), 582, 583, 583(3), 583(4), 583(5)Companies (Second Amendment) Act, 2002Companies Act, 1930-Section 270, 271, 271(3)
High Courts17 May 2024Disposed Of
S S Enterprises Through Its Prop Zahira Begum Vs Commissioner Of Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 05 DEL CK 4447
Central Goods and Services Tax Act, 2017-Section 29, 29(2)
High Courts17 May 2024Disposed Of
M/s Shree Padma Industries Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4443
Central Goods and Services Tax Act, 2017-Section 73, 16(2)(c), 75(3)DGST Act-Section 75(4)
High Courts17 May 2024
Vineet Kumar Lakhanpal Vs Naman Lakhanpal
Delhi High Court · (2024) 05 DEL CK 4498
HMA-Section 9, 26, 13(1)(ia)Protection of Women from Domestic Violence Act, 2005
High Courts17 May 2024Dismissed
Deepa Mulwani Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4491
Constitution of India-Article 226
High Courts17 May 2024Disposed Of
Inderjeet Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3902
Code of Criminal Procedure, 1973-Section 482IPC-Sections 352, 354A, 506, 509
High Courts17 May 2024Disposed Of
Salman @ Salman Khan & Anr. Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 3933
Code of Criminal Procedure, 1973-Section 482IPC-Sections 324, 341, 506, 34, 323
High Courts17 May 2024Disposed Of
Shiv Raj Dedha & Ors. Vs State Of NCT Of Delhi Through Station House Officer & Ors.
Delhi High Court · (2024) 05 DEL CK 3937
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 341, 506, 34
High Courts17 May 2024Allowed
M/S D.T.C. Vs Rajinder Singh, Driver
Delhi High Court · (2024) 05 DEL CK 3919
Constitution of India-Article 226Indian Penal Code, 1860-Section 279, 304-A, 338Prevention of Corruption Act
High Courts17 May 2024Allowed
Rakesh Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3964
Right of Children to Free and Compulsory Education Act, 2009-Section 2(e), 12(c), 2(f), proviso to Section 12
High Courts17 May 2024Allowed
Sabrin Khatun Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3963
Right of Children to Free and Compulsory Education Act, 2009-Section 2(e), 2(f), 12, 12(c)
High Courts17 May 2024Allowed
Kirti Gupta Vs Shekhar Goyal
Delhi High Court · (2024) 05 DEL CK 4008
Protection of Women from Domestic Violence Act, 2005
High Courts17 May 2024Disposed Of
Baby Ananya Ekka Vs The Indian School Second Shift & Anr.
Delhi High Court · (2024) 05 DEL CK 3961
Right of Children to Free and Compulsory Education Act, 2009
High Courts17 May 2024Dismissed
Nirmala Kumari & Ors. Vs Girish Kakkar & Anr.
Delhi High Court · (2024) 05 DEL CK 4015
Delhi Rent Control Act, 1958-Section 14(1)(e), 14(1), 14, 14(6), 25B, 25B(8), 27Evidence Act-Section 116Transfer of Property Act