High Courts22 Mar 2024Disposed Of
Shambhavi Sharma Vs Hon'ble High Court Of Delhi (Through Its Registrar General)
Delhi High Court · (2024) 03 DEL CK 3713
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 424 of 565
High Courts22 Mar 2024Disposed Of
M/S Cosmos Infrabuild Private Limited Vs M/S Kalyan Jewellers India Limited
Delhi High Court · (2024) 03 DEL CK 3710
Code of Civil Procedure, 1908-Order XXXIX Rule 4, Section 151, XXXIX Rules 1 and 2
High Courts22 Mar 2024Dismissed
The Director General, Delhi Doordarshan Kendra Vs Mohd Shahbaz Khan & Ors.
Delhi High Court · (2024) 03 DEL CK 3691
Contract Labour (Regulation and Abolition) Act, 1970ID Act, 1947-Section 25 FConstitution of India-Article 226
High Courts22 Mar 2024Dismissed
Rajender Prasad & Ors. Vs New Delhi Municipal Council
Delhi High Court · (2024) 03 DEL CK 3690
Constitution of India-Articles 226, 227
High Courts22 Mar 2024Allowed
Arun Kumar Gurjar & Anr. Vs Central Buraeu Of Investigation
Delhi High Court · (2024) 03 DEL CK 3660
Code of Criminal Procedure, 1973-Section 161, 197, 313, 374, 428, 482Indian Penal Code, 1860-Section 120A, 120BPrevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 19, 20
High Courts22 Mar 2024Disposed Of
M/s Chehak Fashions Through Its Proprietor Sh. Manish Golchha Vs Commissioner, Delhi Gst & Anr.
Delhi High Court · (2024) 03 DEL CK 3649
Central Goods and Services Tax Act, 2017-Section 29, 29(2)
High Courts22 Mar 2024Disposed Of
K.C.P India Vs The Commissioner, Department Of Trade And Taxes & Anr.
Delhi High Court · (2024) 03 DEL CK 3644
Central Goods and Services Tax Act, 2017-Section 29(2), 29
High Courts22 Mar 2024Dismissed
Nandini Rai Vs The State Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3609
Code of Criminal Procedure, 1973-Section 482, 155(2), Chapter XIVIndian Penal Code, 1860-Sections 419, 500, 34Information Technology Act, 2000-Sections 66C, 66D
High Courts22 Mar 2024Dismissed
Akshay Chauhan Vs State
Delhi High Court · (2024) 03 DEL CK 3606
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 307, 201, 120-B, 34, 506Arms Act, 1959-Sections 25, 27
High Courts22 Mar 2024
Sandeep Pawar Vs State (Govt. Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3605
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 302, 120B, 336Arms Act, 1959-Sections 25, 27
High Courts22 Mar 2024Disposed Of
Sameer Mahandru Vs Directorate Of Enforcement
Delhi High Court · (2024) 03 DEL CK 3601
Code of Criminal Procedure 1973-Section 482
High Courts22 Mar 2024
GSK Consumer Healthcare S.A. Vs Celebrity Biopharma Ltd. & Anr.
Delhi High Court · (2024) 03 DEL CK 3579
Trade Marks Act, 1999-Section 57, 9(2)(a), 11(1), 11(2), 18
High Courts22 Mar 2024Dismissed
Pushpender Sachdeva (Prop) M/S Noble Electronics Vs Mahanagar Telephone Nigam Ltd. Through Its Chairman-Cum-Managing Director
Delhi High Court · (2024) 03 DEL CK 3566
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34
High Courts22 Mar 2024Dismissed
Rajesh Kumar Sehrawat Vs Laxmi
Delhi High Court · (2024) 03 DEL CK 3562
Code of Civil Procedure, 1908-Order XII Rule 6, Section 151
High Courts22 Mar 2024Dismissed
Delhi Metro Rail Corporation & Anr. Vs Mr. Rajender Singh
Delhi High Court · (2024) 03 DEL CK 3546
CPC-Order 47 Rule 1
High Courts22 Mar 2024Dismissed
Kumar Rajeev Vs Election Commission Of India
Delhi High Court · (2024) 03 DEL CK 3544
Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 11(vii), 23(ii), 27, 29, 29(1)(v), 29(3), 29A
High Courts22 Mar 2024Dismissed
Indian National Congress Vs Deputy Commissioner Of Income Tax Central - 19 & Anr.
Delhi High Court · (2024) 03 DEL CK 3543
Income Tax Act, 1961-Section 132, 132(4), 132A, 142(1), 143, 148, 153, 153A, 153A(1)(a), Fourth Proviso to Section 153A, Explanation 1 to Section 153A, 153B, Second and Third Provisos to Section 153B, 153C, 153C(1), First Proviso to Section 153C, 158BC, 158BD, 158BE(2)(b), Chapter XIV-BFinance Act, 2003Constitution of India-Article 226
High Courts22 Mar 2024Allowed
Pawan Kumar Vs Sashastra Seema Bal
Delhi High Court · (2024) 03 DEL CK 3542
SSB Act, 2007-Section 26
High Courts22 Mar 2024Dismissed
Ravish Rathi & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3541
Constitution of India-Article 226
High Courts22 Mar 2024Disposed Of
Sushen Mohan Gupta Vs Principal Commissioner Of Income Tax Central 2, Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3538
Constitution of India-Article 226Income Tax Act, 1961-Sections 132, 153A, 156, 220(1), 220(6), 245Customs Act, 1962-Section 129E