High Courts01 Apr 2024Disposed Of
Jagan Nath Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 3875
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 302
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 416 of 565
High Courts01 Apr 2024Dismissed
Kamal Vs State NCT Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 3872
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 161, 164, Chapter XIVIndian Penal Code, 1860-Section 376, 506
High Courts01 Apr 2024Dismissed
Dharmendra Singh Maurya Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 04 DEL CK 3871
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, Chapter XIVIndian Penal Code, 1860-Sections 419, 34, 120B
High Courts01 Apr 2024Dismissed
M/s PCC Infrastructure Pvt. Ltd. Vs Airports Authority of India
Delhi High Court · (2024) 04 DEL CK 3832
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34
High Courts01 Apr 2024Disposed Of
Ram Wati Vs New-Delhi Municipal Council & Anr.
Delhi High Court · (2024) 04 DEL CK 3831
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
High Courts01 Apr 2024Disposed Of
Ayush Pushp Vs Union Of India & Anr.
Delhi High Court · (2024) 04 DEL CK 3799
High Courts01 Apr 2024Allowed
Anindita Sengupta Vs Assistant Commissioner Of Income Tax, Circle 61(1) New Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 3764
Income Tax Act, 1961-Section 148A(b), 148A(d), 148, 148A, 143(3), 54, 142(1), 147, 151(2), 148A(a), 149, 147 to 151Constitution of India-Article 142, 142(1), 32, 194(3), 19(1)(a), 145(1), Part IIIFinance Act, 2021
High Courts01 Apr 2024Partly Allowed
Valley Iron & Steel Co.Ltd Vs Prinicipal Commissioner For Income Tax (Central)-1 & Ors.
Delhi High Court · (2024) 04 DEL CK 3759
Income Tax Act, 1961-Section 80IC, 80IC(8)(ix), 245D(3), 245D(4), 68, 69, 69-A, 69-B, 69-C, 69-D, 133(6), 115BBE, 115BBE(1), 115BBE(2), 143(3)Finance Act, 2012
High Courts01 Apr 2024Dismissed
Himanshu & Ors. Vs Directorate General Of Civil Aviation & Anr.
Delhi High Court · (2024) 04 DEL CK 3729
High Courts01 Apr 2024Dismissed
M/s Sunshine Caterers Private Limited Vs Union Of India Through Ministry Of Railways & Anr.
Delhi High Court · (2024) 04 DEL CK 3962
Constitution of India-Article 226
High Courts01 Apr 2024Allowed
Oriental Insurance Co. Ltd Vs Devansh Real Estate Pvt. Ltd. & Anr.
Delhi High Court · (2024) 04 DEL CK 0196
Code of Civil Procedure, 1908 — Section 100
High Courts01 Apr 2024Allowed
Taruna Jain Vs Pooja Garg & Anr.
Delhi High Court · (2024) 04 DEL CK 0195
High Courts01 Apr 2024Disposed Of
Chroma-Ator Energy Systems Pvt Ltd (Formerly M/S Prashant Generator Co.) Vs Indraprastha Gas Limited
Delhi High Court · (2024) 04 DEL CK 0194
Limitation Act, 1963 — Article 137Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 23(4), 29ACommercial Courts Act, 2015 — Section 12A
High Courts01 Apr 2024Dismissed
Rajat Rana @ Rahul Rana Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 0193
Code of Criminal Procedure, 1973 — Section 161, 397, 406, 482Indian Penal Code, 1860 — Section 354C, 376, 384, 506, 506I
High Courts01 Apr 2024Partly Allowed
Ajit Singh Chauhan Vs State Thr. Govt. Of Nct Of Delhi
Delhi High Court · (2024) 04 DEL CK 0192
Code of Criminal Procedure, 1973 — Section 161, 227, 482Indian Penal Code, 1860 — Section 34, 323, 406, 498A, 506, 506II, 509
High Courts01 Apr 2024Dismissed
Param Preet Singh Vs State Govt Of Nct Of Delhi & Ors
Delhi High Court · (2024) 04 DEL CK 0191
Code of Criminal Procedure, 1973 — Section 258, 397, 482Indian Penal Code, 1860 — Section 406, 420Negotiable Instruments Act, 1881 — Section 138, 141, 142
High Courts01 Apr 2024Dismissed
Employees State Insurance Corporation, Through Director General & Ors. Vs Saraswati Rawat
Delhi High Court · (2024) 04 DEL CK 0190
Constitution of India, 1950 — Article 226, 227, 309, 311(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 13(2) Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii)Employees State Insurance Act, 1948 — Section 40, 41(1A)
High Courts01 Apr 2024Dismissed
Rahul Sharma Vs Delhi Metro Rail Corporation & Ors
Delhi High Court · (2024) 04 DEL CK 0189
Constitution of India, 1950 — Article 226, 227
High Courts01 Apr 2024Disposed Of
Ayush Pushp Vs Union Of India & Anr.
Delhi High Court · (2024) 04 DEL CK 0188
High Courts01 Apr 2024Disposed Of
Ram Wati Vs New-Delhi Municipal Council And Anr.
Delhi High Court · (2024) 04 DEL CK 0187