High Courts30 Apr 2024Dismissed
Rohit Kumar Vs The State (NCT Of Delhi) Through SHO Of PS Mangolpuri & Anr.
Delhi High Court · (2024) 04 DEL CK 3859
Code of Criminal Procedure, 1973-Section 438, 164Indian Penal Code, 1860-Section 376(n)/506
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 365 of 565
High Courts30 Apr 2024Dismissed
Prabhat Sharma Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 3805
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act 2014-Section 18, 18(1), 18(3), 19, 19(1), 19(1)(b), 19(2), 21, 33, 10, 3(3), Clause 3(e) of the First ScheduleDelhi Municipal Corporation Act, 1957-Section 322, 326
High Courts30 Apr 2024Dismissed
ABR Emerald LLP Vs The Official Liquidator & Anr.
Delhi High Court · (2024) 04 DEL CK 3803
High Courts30 Apr 2024Allowed
India Power Corporation Limited & Anr. Vs Ministry Of Power Government Of India & Anr.
Delhi High Court · (2024) 04 DEL CK 3747
Electricity Act, 2003-Section 2(5)(a)(ii), 2(16), 2(17), 2(36), 68, 68(1)Constitution of India-Article 226, 39(b), 39(c)Arbitration and Conciliation Act, 1996-Section 9(1), 17(1), 85(2)(a)
High Courts30 Apr 2024Disposed Of
SPS Enterprises Vs Commissioner Of Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 04 DEL CK 3746
Central Goods and Services Tax Act, 2017-Section 73, 75(4), 75 (3)
High Courts30 Apr 2024Dismissed
M/S Keltech Infrastructure Ltd. Vs Ms Deepa Chawla
Delhi High Court · (2024) 04 DEL CK 3734
Cr.P.C.-Section 482, 397, 401, 313Negotiable Instruments Act, 1881-Section 138, 141, 139, 145Evidence Act-Section 114
High Courts30 Apr 2024
Loveneet Singh & Ors. Vs Neeraj Sarna
Delhi High Court · (2024) 04 DEL CK 3731
Code of Civil Procedure, 1908-Section 96, Order XXXVII Rule 7, XXXVII, XXXVII Rule 3(4), XXXVII Rule 3(7), 151, XXXVII Rule 5, XXXIX Rule 1 & 2, XXXVII Rule 3, XXXVII Rule 2, XXXVII Sub Rule 6(3), XXXVII Rule 3(5), XXXVII Rule 3(6), XXXVII Rule 3(2), XXXVII Rule 3(1)Limitation Act-Section 5Negotiable Instruments Act, 1881-Section 138
High Courts30 Apr 2024Disposed Of
Paras Hans & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 04 DEL CK 3780
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13 B(2)
High Courts30 Apr 2024Dismissed
ABR Emerald LLP Vs Official Liquidator & Anr
Delhi High Court · (2024) 04 DEL CK 0267
High Courts30 Apr 2024Disposed Of
Mudita Express Cargo Private Limited Vs Commissioner, State Goods And Services Tax Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 0266
Central Goods and Services Tax Act, 2017 — Section 73, 75(3)
High Courts30 Apr 2024Disposed Of
SPS Enterprises Vs Commissioner Of Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 04 DEL CK 0265
Central Goods and Services Tax Act, 2017 — Section 73, 75(3)Delhi Goods and Services Tax Act, 2017 — Section 75(4)
High Courts30 Apr 2024Disposed Of
Raj Pal Singh Vs Urmila Devi
Delhi High Court · (2024) 04 DEL CK 0264
Code of Civil Procedure, 1908 — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 24
High Courts30 Apr 2024Dismissed
Delhi Development Authority Vs Ashwani Khurana And Ors
Delhi High Court · (2024) 04 DEL CK 0263
Delhi Land Reforms Act, 1954 — Section 3(13), 81
High Courts30 Apr 2024Disposed Of
Sheetal Dhariwal Vs Union Of India & Ors
Delhi High Court · (2024) 04 DEL CK 0262
High Courts30 Apr 2024Dismissed
Indiwar Parijat Vs National Insurance Company Limited & Ors
Delhi High Court · (2024) 04 DEL CK 0261
Code of Civil Procedure, 1908 — Section 100ACompanies Act, 1956 — Section 483
High Courts30 Apr 2024
Ashok Rani Vs Kewal Arora
Delhi High Court · (2024) 04 DEL CK 0253
Delhi Rent Control Act, 1958 — Section 14(1)(e), 14(7), 25B(8)Evidence Act, 1872 — Section 116
High Courts30 Apr 2024Disposed Of
Arun Mittal & Anr. Vs Punjab National Bank & Anr.
Delhi High Court · (2024) 04 DEL CK 0252
High Courts30 Apr 2024Dismissed
Ajay Kumar H (Student) Vs Union Of India And Ors
Delhi High Court · (2024) 04 DEL CK 0251
Constitution of India, 1950 — Article 14, 226
High Courts29 Apr 2024Dismissed
Deepak Singh Vs Ms Gurbani Singh & Anr.
Delhi High Court · (2024) 04 DEL CK 4429
Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Order XXXIX Rule 10, XII Rule 6Hindu Succession Act, 1956
High Courts29 Apr 2024Dismissed
Yashpal Anand Vs Tata Capital Housing Finance Ltd. & Ors.
Delhi High Court · (2024) 04 DEL CK 4428
Constitution of India-Articles 226, 227Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13 (2), 13 (4)