High Courts01 Apr 2024Allowed
Boda Venkat Ram Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 04 DEL CK 4485
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 142Companies Act 1956
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 413 of 565
High Courts01 Apr 2024Dismissed
Viduthalai Chiruthaigal Katchi Vs Election Commission Of India
Delhi High Court · (2024) 04 DEL CK 4380
Election Symbols (Reservation and Allotment) Order, 1968-Clause 10B(B), Explanation Nos. (i) and (ii), sub-clause (i) of Paragraph 10B(B), sub-clause (vii) of Paragraph 10B(B)Representation of the People Act, 1951-Section 29A, 100Constitution of India-Article 329(b)
High Courts01 Apr 2024Dismissed
Smt. Lata Chhibber Vs Registrar, Co-Operative Societies & Ors.
Delhi High Court · (2024) 04 DEL CK 4369
Constitution of India-Article 226Delhi Co-operative Societies Act, 2003-Section 70, 92(5)
High Courts01 Apr 2024Dismissed
Dr. Mahesh Prakash Shinde & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4383
Indian Medical Council Act, 1956-Section 11, First Schedule, Third ScheduleNational Medical Commission Act, 2019-Section 25, 25(2), 33(3), 35, 37, 37(2)Indian Medical Degrees Act, 1916-Section 3
High Courts01 Apr 2024Dismissed
Ajay Pal Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4423
Constitution of India-Article 226
High Courts01 Apr 2024
Good Wish Buildwell Pvt. Ltd. & Anr. Vs Government of NCT of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 4442
Constitution of India-Article 226Delhi Lands (Restrictions on Transfer) Act, 1972Land Acquisition Act, 1894
High Courts01 Apr 2024Allowed
Good Wish Realtors Pvt. Ltd. & Anr. Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 4441
Constitution of India-Article 226Delhi Lands (Restrictions on Transfer) Act, 1972Land Acquisition Act, 1894
High Courts01 Apr 2024Disposed Of
Ms. Kimaya Lal Kidwai & Anr. Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 4438
Constitution of India-Article 226Delhi Lands (Restrictions on Transfer) Act, 1972Registration Act, 1908-Section 71, 72
High Courts01 Apr 2024Dismissed
Mahabir Singh Joon Vs The Income Tax Officer & Anr.
Delhi High Court · (2024) 04 DEL CK 4497
Income Tax Act, 1961-Section 148A(d), 148A(b), 148(A)(d), 148A, 147, 148, 151, 149, 148A(1)(d)
High Courts01 Apr 2024Allowed
M/S. Giesecke And Devrient India Pvt. Ltd. Vs Deputy Commissioner Of Income Tax 2.1 & Ors.
Delhi High Court · (2024) 04 DEL CK 4542
Income Tax Act, 1961-Section 144C, 143(3), 144B, 143(2), 142(1), 92E, 92CA(3), 92CA, 144C(1), 92C, 92CA(1), 92CA(2), 92CA(2A), 92CA(2B), 92CA(2C), 92CA(3A), 92D, 147, 154, 153, 153B, 92CA(4), 92CA(5), 92CA(6), Chapter X [Sections 92 to 92F], 92C(4), 144C(2), 144C(5), 270A, 271(1)(c), Explanation 7
High Courts01 Apr 2024
Vijay Lakshmi Sahu Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4522
High Courts01 Apr 2024
Smt. Purnima Roy Vs State Govt. of NCT of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 4521
Constitution of India-Article 226Cr.P.C-Section 482
High Courts01 Apr 2024
Ajay Vs State & Ors.
Delhi High Court · (2024) 04 DEL CK 4519
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482
High Courts01 Apr 2024
Himanshu Dawer Vs Hemchand & Ors.
Delhi High Court · (2024) 04 DEL CK 4538
Delhi Rent Control Act-Section 25B(8), 14(1)(e)
High Courts01 Apr 2024Allowed
Pawan Sharma & Ors. Vs State Govt Of NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 4531
IPC-Sections 328, 366, 342, 34 and 376DCr.P.C.-Sections 164, 313(1)(b), 313 and 437A
High Courts01 Apr 2024Disposed Of
Parul Alias Parul Sapra Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4529
High Courts01 Apr 2024Dismissed
Gaurav Mangla & Ors. Vs Rohit Mangla
Delhi High Court · (2024) 04 DEL CK 4558
Civil Procedure Code, 1908-Section 115, 11, Order II Rule 2, II Rule 2(1), II Rule 2(2), VII Rule 11, VII Rule 11(a), VII Rule 11(d), VII Rule 14(1), XII Rule 6, XXIII Rule 1Limitation Act, 1963-Article 113Benami Transaction (Prohibition) Act
High Courts01 Apr 2024Disposed Of
Geeta Anand Vs Tanya Arjun & Anr.
Delhi High Court · (2024) 04 DEL CK 4556
Family Courts Act, 1984-Section 4(3), 5, 7, 7(1), 7(1)(a), Explanation (a) to Section 7(1), Explanation (b) to Section 7(1), Explanation (c) to Section 7(1), Explanation (d) to Section 7(1), Explanation (e) to Section 7(1), Explanation (f) to Section 7(1), Explanation (g) to Section 7(1), 8, 8(a), 8(c), 8(c)(ii), 9, 10(3), 11, 13, 14, 15, 19Constitution of India-Article 227Hindu Adoptions and Maintenance Act, 1956-Sections 18, 20 and 23
High Courts01 Apr 2024Disposed Of
Vineet Goel Vs Rushmi Goel
Delhi High Court · (2024) 04 DEL CK 4554
Code of Civil Procedure, 1908-Section 115, 151, Order VII Rule 14, VII Rule 14(2), VII Rule 14(3)
High Courts01 Apr 2024Dismissed
Radha Goyal Vs Gaurav Goyal & Anr.
Delhi High Court · (2024) 04 DEL CK 4553
Code of Civil Procedure, 1908-Order VI Rule 17, 6 Rule 17, VII Rule 11, VII Rule 11 (b), Section 149Court Fees Act, 1870-Section 7, 7(iv)(b), 7 (iv) (f), Article 17(vi)High Court Rules & Orders-Rule 8, Part C, Chapter III of Instructions to Civil Courts in Delhi, Volume I