High Courts24 Apr 2024Dismissed
Commissioner Of Police & Ors. Vs Mandeep Kumar
Delhi High Court · (2024) 04 DEL CK 4417
Constitution of India-Articles 226, 227Indian Penal Code-Section 188Punjab Excise Act, 1914-Sections 61/1/14
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Delhi High Court judgments, 2024
11,287 judgments · page 374 of 565
High Courts24 Apr 2024
Municipal Corporation Of Delhi Vs Rakesh Gupta
Delhi High Court · (2024) 04 DEL CK 4416
Constitution of India-Articles 226, 227Recruitment Regulations (RRs)
High Courts24 Apr 2024Dismissed
Pawan Kumar Mathuri Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4411
Constitution of India-Article 226, 227
High Courts24 Apr 2024Disposed Of
Haryana Shakti College Of Education Vs Guru Gobind Singh Indraprastha University & Anr.
Delhi High Court · (2024) 04 DEL CK 4456
Constitution of India-Article 226Societies Registration Act, 1860Punjab Land Revenue Act, 1887
High Courts24 Apr 2024
Soukin Vs The NCT State New Delhi
Delhi High Court · (2024) 04 DEL CK 4504
Code of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Sections 419, 420, 388, 170
High Courts24 Apr 2024Disposed Of
Wieden+Kennedy India Private Limited Vs Jindal Steel And Power Limited
Delhi High Court · (2024) 04 DEL CK 4480
Arbitration & Conciliation Act, 1996-Section 9, 17Copyright Act, 1957-Section 2(1)(h), 2(1)(o), 17
High Courts24 Apr 2024Dismissed
Jamsheed Zahoor Paul Vs State Of NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 4563
National Investigation Agency Act, 2008-Section 21(4)Arms Act-Section 25Unlawful Activities (Prevention) Act-Chapter IV, Chapter VI, Section 15, 16, 17, 18, 20, 43D, 43D(5), 43D(6), 43D(7)
High Courts24 Apr 2024Disposed Of
Sun & Sand Industries Africa Pvt. Ltd Vs Sales Tax Officer Class-II/AVATO Department Of Trade And Taxes
Delhi High Court · (2024) 04 DEL CK 4317
Central Goods and Services Tax Act, 2017-Section 73, 75(3), 75(5)DGST Act-Section 75(4)
High Courts24 Apr 2024Disposed Of
Kalpatru Projects International Limited (Earlier Known As JMC Projects (India) Limited) Vs Goods And Service Tax Officer (GSTO) Ward 49, 52 And 53 & Anr.
Delhi High Court · (2024) 04 DEL CK 4313
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts24 Apr 2024Dismissed
M.C.K.R. Hospital & Ayurvedic R Vs Satish Kumar
Delhi High Court · (2024) 04 DEL CK 4207
Constitution of India-Article 226, 227, 311(2)Industrial Disputes Act, 1947-Section 2(j), 10, 10(1)(c), 10(1)(d), 11(3), 11-A, 31(1), 33, 33(1)(a), 33(1)(b), 33(2), 33(2)(b), Second Schedule, Third ScheduleIndustrial Disputes (Appellate Tribunal) Act, 1950-Section 22
High Courts24 Apr 2024Dismissed
Umesh Chandra Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4203
Code of Civil Procedure, 1908-Section 151, 114, Order XLVII Rule 1Constitution of India-Article 137, 145, 136, 32Supreme Court Rules-Order 40 Rule 1, 40 Rule 5, 47
High Courts24 Apr 2024Disposed Of
P. Nihal Srivatsav Through His Natural Guardian P Harish Babu Vs Union Of India & Anr.
Delhi High Court · (2024) 04 DEL CK 4148
Rights of Persons with Disabilities Act, 2016Constitution of India-Article 14
High Courts24 Apr 2024Disposed Of
Paridhi Kumari Through Her Father Mohan Kumar Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 04 DEL CK 4139
High Courts24 Apr 2024Disposed Of
Baby Ashwika Vs Maxfort School & Anr.
Delhi High Court · (2024) 04 DEL CK 4138
High Courts24 Apr 2024Disposed Of
Rahul Sikri Vs National Institute Of Open Schooling
Delhi High Court · (2024) 04 DEL CK 4134
High Courts24 Apr 2024Disposed Of
Anoop Kumar Aggarwal Vs Prem Kumar Soin
Delhi High Court · (2024) 04 DEL CK 4133
High Courts24 Apr 2024Allowed
Vinod Bansal Vs M/s Intec Capital Ltd.
Delhi High Court · (2024) 04 DEL CK 4100
Code of Criminal Procedure-Section 482Negotiable Instrument Act, 1881-Section 138IPC-Sections 409, 506(1)
High Courts24 Apr 2024Disposed Of
Dr. Alok Kumar Tiwari Vs Smt. Mamta
Delhi High Court · (2024) 04 DEL CK 4033
Code of Criminal Procedure, 1973-Section 397, 482, 125, 127Constitution of India-Articles 14 and 16
High Courts24 Apr 2024Dismissed
Dev Raj Chaudhry Vs Raj Kumar & Ors.
Delhi High Court · (2024) 04 DEL CK 4007
CPC-Order VII Rule 11, Section 151, 9, 22 Rule 4, 10Indian Succession Act, 1925Specific Relief Act-Section 41(h)
High Courts24 Apr 2024Dismissed
Dr Suraj Prakash Seth & Ors. Vs Dr. Ashok Kumar Seth & Ors.
Delhi High Court · (2024) 04 DEL CK 4006
Limitation Act, 1963-Section 5, Article 123CPC, 1908-Section 151, Order IX Rule 13, V Rule 15