High Courts16 May 2024Disposed Of
Geeta Narula Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4143
Motor Vehicles (Registration and Functions of Vehicle Scrapping Facility) Rules, 2021-Rule 11, Form 2, Form 4
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 331 of 565
High Courts16 May 2024Dismissed
Sanjay Singh Yadav Vs Airport Authority Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 4218
High Courts16 May 2024Disposed Of
S Vs Jeet Singh & Anr.
Delhi High Court · (2024) 05 DEL CK 4251
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 41AIPC-Sections 506, 509, 34
High Courts16 May 2024Allowed
Subhash Sharma Vs Govt Of NCT, Dlehi & Ors.
Delhi High Court · (2024) 05 DEL CK 4273
Prevention of Corruption Act, 1988-Sections 7/13, 19Delhi Prisons RulesCode of Criminal Procedure-Section 173, 482, 91, 156(3), 300, 197, 156(1), 155(2), Chapter XIV
High Courts16 May 2024Dismissed
Coal India SC ST Employee Association Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4310
Constitution of India-Article 226
High Courts16 May 2024Allowed
PT Bukaka Teknik Utama Vs Commissioner Of Income Tax (IT), Delhi - 2
Delhi High Court · (2024) 05 DEL CK 4368
Direct Tax Vivad se Vishwas Act, 2020-Section 2, 2(1)(a), 2(1)(a)(ii), 2(1)(g), 2(1)(j), 2(1)(j)(B), 2(1)(n), 3, 5(3), 6, 9Income Tax Act, 1961-Section 143(2), 144C(1), 253, 264, 144-C, 144-C(5), 144-C(13), 251, 115-JAA, 115-D, Chapter XIX-AThe Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts16 May 2024Disposed Of
Advance Steel Tubes Ltd. Vs Spack Turnkey Projects P. Ltd.
Delhi High Court · (2024) 05 DEL CK 4134
Companies Act, 1956-Section 481, 433, 434, 439, 454Companies (Court) Rules, 1959-Section 130SARFAESI Act, 2002-Section 13(2)
High Courts16 May 2024Disposed Of
A.R. Construction Vs C.C.C. Infrasys Private Limited
Delhi High Court · (2024) 05 DEL CK 4107
Companies Act, 1956-Section 433(e), 439, 10E(1), 485(1)Companies Act, 2013-Section 434, 290, Chapter XXCompanies (Court) Rules, 1959-Rule 26
High Courts16 May 2024Disposed Of
Re-In The Matter Of M/s Moradabad Syntex Ltd Vs .
Delhi High Court · (2024) 05 DEL CK 4103
Companies Act, 1956-Section 481Sick Industrial Companies (Special Provisions) Act, 1985-Section 20(1)
High Courts16 May 2024Disposed Of
Kuldeep Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 4490
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 341, 308
High Courts16 May 2024Disposed Of
Gaurav Kumar & Ors. Vs The State & Anr.
Delhi High Court · (2024) 05 DEL CK 3896
Code of Criminal Procedure, 1973-Section 482Limitation Act-Section 5IPC-Sections 323, 328, 354, 506, 34
High Courts16 May 2024Disposed Of
Ashraf Ali @ Bablu & Ors. Vs The State Of GNCT & Anr.
Delhi High Court · (2024) 05 DEL CK 3897
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts16 May 2024Disposed Of
Om Prakash & Ors. Vs State (NCT of Delhi) & Anr.
Delhi High Court · (2024) 05 DEL CK 3899
Code of Criminal Procedure, 1973-Section 482IPC-Sections 287, 337, 338ESIC Act
High Courts16 May 2024Disposed Of
Neeru Devi & Ors. Vs State & Ors.
Delhi High Court · (2024) 05 DEL CK 3900
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 308/324/34, 498A, 323/341
High Courts16 May 2024Disposed Of
Feroz Hasan & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3901
Code of Criminal Procedure, 1973-Section 482IPC-Section 498A, 34
High Courts16 May 2024Disposed Of
Kuldeep Singh Gusain Vs State & Ors.
Delhi High Court · (2024) 05 DEL CK 3935
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A
High Courts16 May 2024Dismissed
Central Council Of Homoeopathy Vs Vijay Singh
Delhi High Court · (2024) 05 DEL CK 3922
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 2(j), 31, 31(b), 33, 33-A, 33(1)(b)
High Courts16 May 2024Disposed Of
Master Kavish Vs Modern Public School & Anr.
Delhi High Court · (2024) 05 DEL CK 4005
Right of Children to Free and Compulsory Education Act, 2009-Section 21, Clause (e) of Section 21, 2(n)(iv)
High Courts16 May 2024Dismissed
Master Luv Rathor Vs Maxfort School & Anr.
Delhi High Court · (2024) 05 DEL CK 4006
High Courts16 May 2024Disposed Of
Kalyan Jagotra Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 4007
Arbitration and Conciliation Act, 1996-Section 11, 34, 42