High Courts29 Apr 2024Disposed Of
M/s. Swastik Enterprises Through Its Proprietor Sh. Sanjay Gupta Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 3882
Central Goods and Services Tax Act, 2017-Section 73, 75(3), 75(4)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 368 of 565
High Courts29 Apr 2024Disposed Of
Azim Khan Vs State NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 3867
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 302
High Courts29 Apr 2024Disposed Of
Sameer @ Yogesh Vs The State Of NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 3863
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 327, 382, 392, 395, 411, 34
High Courts29 Apr 2024Dismissed
Mubeen Kadar Shaikh Vs State Of NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 3853
National Investigation Agency Act, 2008-Section 21, 21(4)Indian Penal Code, 1860-Sections 120-B, 121, 121A, 122, 123, 286, 295A, 302, 307, 323, 427, 505(2), 506, 507, 124A, 153A, 153BExplosive Substances Act, 1908-Sections 3, 4, 5
High Courts29 Apr 2024Dismissed
Saquib Nisar Vs State
Delhi High Court · (2024) 04 DEL CK 3849
National Investigation Agency Act, 2008-Section 21Constitution of India-Article 266Code of Criminal Procedure-Section 439, 437(1)
High Courts29 Apr 2024Dismissed
Mansoor Asghar Peerbhoy Vs State
Delhi High Court · (2024) 04 DEL CK 3847
National Investigation Agency Act, 2008-Section 21Constitution of India-Article 226, Part IIICode of Criminal Procedure-Section 439
High Courts29 Apr 2024Dismissed
Jitendra Kumar Ojha Vs Union Of India
Delhi High Court · (2024) 04 DEL CK 3792
Fundamental Rules-Rule 56(j), 56(l), 56(k)CCS (Pension) Rules, 1972-Rule 48, 48AResearch and Analysis Wing (Recruitment Cadre and Services) Rules, 1975-Rule 135
High Courts29 Apr 2024Dismissed
Mr. Nikhil Tomar Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 3760
High Courts29 Apr 2024Dismissed
R.S. Misra Vs Uoi & Ors Through The Commissioner Kendriya Vadyalaya Sangthan
Delhi High Court · (2024) 04 DEL CK 3757
KVS Education Code-Article 81(b)CCS (CCA) Rules, 1965CCS (Pension) Rules, 1972-Rule 69(41), 69
High Courts29 Apr 2024Disposed Of
National Highways Authority Of India Vs M/S KCC Buildcon Pvt. Ltd.
Delhi High Court · (2024) 04 DEL CK 3741
Arbitration and Conciliation Act, 1996-Section 29A, 11
High Courts29 Apr 2024Dismissed
Puneet Goel Vs Ajay Nagpal & Anr.
Delhi High Court · (2024) 04 DEL CK 3740
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151Specific Relief Act, 1963-Section 21
High Courts29 Apr 2024Disposed Of
Shakuntala Devi & Ors Vs Sunil
Delhi High Court · (2024) 04 DEL CK 0240
Motor Vehicle Sct, 1988 — Section 128, 173Code of Criminal Procedure, 1973 — Section 161
High Courts29 Apr 2024Dismissed
Kirpa Ram Thr Devender Kumar Monga Vs Durga Devi & Ors
Delhi High Court · (2024) 04 DEL CK 0239
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 22, Order 22 Rule 4, Order 22 Rule 4(4), Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts29 Apr 2024Allowed
Satpal Singh Sarna & Ors Vs Satya Prakash Bansal
Delhi High Court · (2024) 04 DEL CK 0238
Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(b), 14(1)(e), 14(1)(j), 14(7), 25B(8)
High Courts29 Apr 2024Disposed Of
Zulfikar @ Bobby Vs State Of Nct Of Delhi
Delhi High Court · (2024) 04 DEL CK 0237
Code of Criminal Procedure, 1973 — Section 161, 313, 374, 428, 437AIndian Penal Code, 1860 — Section 114, 120B, 306, 309, 428Evidence Act, 1872 — Section 145
High Courts29 Apr 2024Disposed Of
Rajan Singh Vs State Govt Of Nct Delhi & Others
Delhi High Court · (2024) 04 DEL CK 0236
Constitution of India, 1950 — Article 14, 226Code of Criminal Procedure, 1973 — Section 482
High Courts29 Apr 2024Disposed Of
Atma Ram Properties Pvt Ltd Vs Union Of India & Anr
Delhi High Court · (2024) 04 DEL CK 0235
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 14 Rule 2, Order 39 Rule 2
High Courts29 Apr 2024Dismissed
R.S. Misra Vs UOI & Ors Through The Commissioner Kendriya Vadyalaya Sangthan
Delhi High Court · (2024) 04 DEL CK 0234
Central Civil Services (Pension) Rules, 1972 — Rule 69, 69(41)
High Courts29 Apr 2024Dismissed
Mansoor Asghar Peerbhoy Vs State
Delhi High Court · (2024) 04 DEL CK 0233
Constitution of India, 1950 — Article 226National Investigation Agency Act, 2008 — Section 21Code of Criminal Procedure, 1973 — Section 439
High Courts29 Apr 2024Dismissed
Saquib Nisar Vs State
Delhi High Court · (2024) 04 DEL CK 0232
Constitution of India, 1950 — Article 266National Investigation Agency Act, 2008 — Section 21Code of Criminal Procedure, 1973 — Section 437(1), 439