High Courts22 Mar 2024Disposed Of
Abhishek Kumar Gupta & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3941
Code of Criminal Procedure, 1973-Section 482IPC-Sections 308, 34, 323, 341, 427, 506
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 423 of 565
High Courts22 Mar 2024Disposed Of
B & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3936
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 341, 354, 452, 509, 34, 498A, 406
High Courts22 Mar 2024Disposed Of
Madhav Chaudhary Vs University Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3889
Competition Act, 2005
High Courts22 Mar 2024Disposed Of
M/s Techno Compact Builders Through Mr. Zulfiquar Ali, Sole Proprietor Vs Railtel Corporation Of India Limited
Delhi High Court · (2024) 03 DEL CK 3878
Arbitration and Conciliation Act, 1996-Section 11(6), 12, Fifth Schedule, Seventh Schedule
High Courts22 Mar 2024Allowed
Central Bureau Of Investigation Vs A Raja & Ors.
Delhi High Court · (2024) 03 DEL CK 3877
Code of Criminal Procedure, 1973-Section 378(2), 386, 482, 313, 315, 378(3), 161, 313(4), 313(5), 374, 378, 391, 173, 311, Chapter XII, Chapter XXIII, Chapter XXIXIPC-Section 120-B, 420, 409, 468, 471, 193Prevention of Corruption Act, 1988-Section 7, 11, 12, 13(2), 13(1)(d), 20
High Courts22 Mar 2024Disposed Of
Jiya Through Her Next Friend And Natural Mother Ms. Sushma Vs Maharaja Agrasen Model School & Anr.
Delhi High Court · (2024) 03 DEL CK 3868
Right of Children to Free and Compulsory Education Act, 2009-Section 12(1)(c), 47, 32, 32(1), 31, 12, 2Constitution of India-Article 21A
High Courts22 Mar 2024Disposed Of
VSPK International School Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 03 DEL CK 3863
Right of Children to Free and Compulsory Education Act, 2009-Section 12 (1) (c)
High Courts22 Mar 2024Allowed
Baby Divansh Arora Vs Tecnia International School & Anr.
Delhi High Court · (2024) 03 DEL CK 3859
High Courts22 Mar 2024Disposed Of
Ahlcon Public School Vs Directorate Of Education
Delhi High Court · (2024) 03 DEL CK 3856
Delhi School Education Act, 1973-Section 17(3)
High Courts22 Mar 2024Disposed Of
Smt Sushil @ Sashi Bala Vs Smt Sharla Devi & Ors.
Delhi High Court · (2024) 03 DEL CK 3853
High Courts22 Mar 2024Dismissed
Union Of India, Through Department Of Posts Vs M/S. Tech Mahindra Ltd.
Delhi High Court · (2024) 03 DEL CK 3839
Arbitration and Conciliation Act, 1996-Section 28(3), 31(3), 34, 34(2-A)Amendment Act, 2015
High Courts22 Mar 2024Dismissed
Sarabjit Singh Ahluwalia Vs The State Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3797
Code of Criminal Procedure, 1973-Section 482, 227, 228, 239Indian Penal Code, 1860-Section 420, 34PC Act-Section 7
High Courts22 Mar 2024Dismissed
Narender Singh Vs State
Delhi High Court · (2024) 03 DEL CK 3796
Code of Criminal Procedure, 1973-Section 164, 311, 397, 401, 482Indian Penal Code, 1860-Section 354Protection of Children from Sexual Offences Act, 2012-Section 8, 10, 33, 33(5)
High Courts22 Mar 2024Dismissed
Sunil Goel Vs M/s Rational Enterprises & Ors.
Delhi High Court · (2024) 03 DEL CK 3750
Code of Civil Procedure, 1908-Order 12 Rule 6, Section 151, 1 Rule 10Indian Partnership Act, 1932-Section 43, 32
High Courts22 Mar 2024Dismissed
Tumlare Software Services Private Limited Vs Mr. Anurag Mahajan & Ors.
Delhi High Court · (2024) 03 DEL CK 3749
Code of Civil Procedure, 1908-Order IX Rule 13, Section 151Limitation Act, 1963-Section 5, Article 123
High Courts22 Mar 2024
Master Arnesh Shaw Vs Union Of India & Anr.
Delhi High Court · (2024) 03 DEL CK 3741
Customs Act, 1962
High Courts22 Mar 2024
Neeta Bhardwaj & Ors. Vs Kamlesh Sharma
Delhi High Court · (2024) 03 DEL CK 3736
High Courts22 Mar 2024Allowed
MUFG Bank Ltd Vs Commissioner Of Income Tax 2 & Anr.
Delhi High Court · (2024) 03 DEL CK 3720
Direct Tax Vivad Se Vishwas Rules, 2020-Rule 2(b), 9, 10 and 11Direct Tax Vivad Se Vishwas Act, 2020-Section 2(1)(a), 2(1)(j)Income-tax Act, 1961-Section 143(2), 143(3), 144C(1), 144(C)(5)
High Courts22 Mar 2024Allowed
MUFG Bank Ltd Vs Commissioner Of Income Tax 2 & Anr.
Delhi High Court · (2024) 03 DEL CK 3714
Direct Tax Vivad Se Vishwas Rules, 2020-Form-1, Form-2Income-tax Act, 1961-Section 143(3)/144C(1)Direct Tax Vivas Se Vishwas Act, 2020