High Courts15 Apr 2024Dismissed
Govt. Of Nct Of Delhi And Ors Vs Jagbir Singh
Delhi High Court · (2024) 04 DEL CK 0214
Constitution of India, 1950 — Article 226, 227Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 388 of 565
High Courts15 Apr 2024Disposed Of
Mithlesh Gupta Vs M/S National Industrial Corporation Limited
Delhi High Court · (2024) 04 DEL CK 0198
Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141Companies Act, 1956 — Section 34
High Courts15 Apr 2024Disposed Of
Suman Sapra Vs Rosy Dabas & Ors
Delhi High Court · (2024) 04 DEL CK 0197
Code of Civil Procedure, 1908 — Order 39 Rule 2A
High Courts15 Apr 2024Allowed
Meena Kataria Vs Rekha & Ors.
Delhi High Court · (2024) 04 DEL CK 0124
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 18 Rule 2(3), Order 18 Rule 3Evidence Act, 1872 — Section 101, 102, 103
High Courts15 Apr 2024Dismissed
Bal Krishan Sharma Vs Kanta Kumari Sharma And Ors
Delhi High Court · (2024) 04 DEL CK 0123
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1, Order 7 Rule 14, Order 7 Rule 14(2), Order 7 Rule 14(3), Order 6 Rule 17
High Courts15 Apr 2024Dismissed
Swapnil Aeron Vs Jagmohan Sapra
Delhi High Court · (2024) 04 DEL CK 0122
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 16 Rule 1, Order 1 Rule 10Code of Criminal Procedure, 1973 — Section 340
High Courts15 Apr 2024Dismissed
Reliance General Insurance Co Ltd. Vs Jagdish Prasad Aggarwal & Ors
Delhi High Court · (2024) 04 DEL CK 0121
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts15 Apr 2024Dismissed
Vijay Kumar Gupta Vs Mohit Malik
Delhi High Court · (2024) 04 DEL CK 0120
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 20(c), Order 7 Rule 11, Order 6 Rule 17
High Courts15 Apr 2024Disposed Of
United India Insurance Co Ltd Vs Jagat & Ors
Delhi High Court · (2024) 04 DEL CK 0119
Code of Civil Procedure, 1908 — Order 21 Rule 1, Order 12 Rule 8, Order 41 Rule 33Motor Vehicles Act, 1988 — Section 2(10), 2(28), 140, 147, 166, 167
High Courts15 Apr 2024Disposed Of
Shahid Khan @ Chote Pradhan Vs Union Of India & Anr.
Delhi High Court · (2024) 04 DEL CK 0118
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substance (PITNDPS) Act, 1988 — Section 2(e), 3(1), 9(f)
High Courts15 Apr 2024Disposed Of
Ravi Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2024) 04 DEL CK 0117
Code of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 323, 376(2)(n), 377, 506
High Courts15 Apr 2024Disposed Of
Mohd.Bilal Vs State Of Nct Of Delhi
Delhi High Court · (2024) 04 DEL CK 0116
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 302
High Courts15 Apr 2024Allowed
Veerpal @ Titu Vs State
Delhi High Court · (2024) 04 DEL CK 0115
Code of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2), 428Indian Penal Code, 1860 — Section 354, 376, 506, 509Protection of Children from Sexual Offences Act (POCSO), 2012 — Section 6, 8, 10, 29, 30
High Courts10 Apr 2024Disposed Of
Deepak Vs Department Of Transport
Delhi High Court · (2024) 04 DEL CK 4377
Motor Vehicles Act, 1988-Section 19, 19(1), 19(1)(d), 19(1)(f), 19(3), 22(3), 119, 127Narcotic Drugs and Psychotropic Substances Act, 1985Central Motor Vehicles Rules, 1989-Rule 21
High Courts10 Apr 2024Dismissed
Magnum Steels Ltd & Ors. Vs Asset Reconstruction Company (India) Ltd. & Anr.
Delhi High Court · (2024) 04 DEL CK 4399
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14, 17, 18, 35, 37Recovery of Debts and Bankruptcy Act, 1993-Section 19, 20Constitution of India-Article 226
High Courts10 Apr 2024
XYZ Vs Union Of India Through Its Secretary & Ors.
Delhi High Court · (2024) 04 DEL CK 4393
Letters Patent of the High Court of Judicature at Lahore-Clause XCentral Civil Services (Classification, Control and Appeal) Rules-Rule 10, 10(5)(c)
High Courts10 Apr 2024Disposed Of
Neerja Tiku Vs School Of Planning And Architecture & Anr.
Delhi High Court · (2024) 04 DEL CK 4465
Constitution of India-Article 226School of Planning and Architecture Act, 2014Contributory Provident Fund Rules (India), 1962
High Courts10 Apr 2024Allowed
Ritu Phore Vs Ramjas School & Ors.
Delhi High Court · (2024) 04 DEL CK 4462
Constitution of India-Article 226Delhi School Education Rules, 1973-Rule 114, 109, 109(iv)
High Courts10 Apr 2024Allowed
Pr. Commissioner Of Income Tax (Central) 2, Delhi Vs Pankaj Buildwell Ltd. & Group
Delhi High Court · (2024) 04 DEL CK 4525
Income Tax Act, 1961-Chapter XIX-A (Sections 245A to 245L), Section 132(1), 143(3), 234A, 234B, 234C, 245C, 245C(1), 245C(3), 245D, 245D(1), 245D(2B), 245D(3), 245D(4), 245H, 245H(1), 245H(1A)Income Tax Settlement Commission Procedure Rules, 1997-Rule 9Indian Penal Code, 1860
High Courts10 Apr 2024Dismissed
State NCT Of Delhi Vs Rahul @Gagan Deep Singh
Delhi High Court · (2024) 04 DEL CK 4566
Cr.P.C.-Section 378(1), 164, 207, 294, 313The Protection of Children from Sexual Offences Act (POCSO Act)-Section 6IPC-Section 376D, 506