High Courts21 Mar 2024Disposed Of
Md. Jailun Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4086
Constitution of India-Article 226, 227Cr.P.C-Section 482
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 427 of 565
High Courts21 Mar 2024Disposed Of
Anil Soni Prop. Of M/s. Soni Sales Corp Vs Superintendent, Ward-49, CGST Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 4028
Central Goods and Services Tax Act, 2017-Section 29, 29(2)
High Courts21 Mar 2024Disposed Of
M/s DP Abhushan Vs Commissioner, CGST & Ors.
Delhi High Court · (2024) 03 DEL CK 4026
Central Goods and Services Tax Act, 2017-Section 29(2)Central Goods and Services Tax Rules, 2017-Rule 23
High Courts21 Mar 2024Disposed Of
Praveen Kumar @ Parveen Kumar & Anr. Vs State Govt Of NCT Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3942
Code of Criminal Procedure, 1973-Section 482IPC-Sections 308, 323, 427, 34, 341, 506
High Courts21 Mar 2024Disposed Of
Sh. Sonu Kumar & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3940
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts21 Mar 2024Disposed Of
Sandeep Tomar & Ors. Vs State & Anr.
Delhi High Court · (2024) 03 DEL CK 3939
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts21 Mar 2024Disposed Of
Sanjeev Kumar Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3937
Code of Criminal Procedure, 1973-Section 482IPC-Sections 279, 337
High Courts21 Mar 2024Allowed
Master Vihan Vats Vs Adriel High School & Anr.
Delhi High Court · (2024) 03 DEL CK 3872
Right of Children to Free and Compulsory Education Act, 2009-Section 12Constitution of India-Article 226, 21A
High Courts21 Mar 2024
Pavni Alagh (Minor) Vs Central Board Of Secondary Education & Anr.
Delhi High Court · (2024) 03 DEL CK 3870
High Courts21 Mar 2024Allowed
Aftab Alam Vs Jamia Millia Islamia & Ors.
Delhi High Court · (2024) 03 DEL CK 3869
Ordinance IX of the Ordinances of the Jamia Millia Islamia (JMI)-Clause 9(j), 10(b)(vi), 2(i), 9(g), 10, 10(b), 2, 4
High Courts21 Mar 2024Disposed Of
Ram Milan Yadav Gulba Devi Private ITI Vs Directorate General Of Training
Delhi High Court · (2024) 03 DEL CK 3862
High Courts21 Mar 2024Allowed
Anil Dutt Vs State
Delhi High Court · (2024) 03 DEL CK 3826
IPC-Sections 365, 368, 506, 120BArms Act-Sections 25, 27, 54, 59Code of Criminal Procedure, 1973-Sections 161, 385, 386
High Courts21 Mar 2024Allowed
Pankaj Goel Vs State Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3824
Cr.P.C.-Section 482Negotiable Instrument Act, 1881-Section 138 (with proviso) read with Section 142; Section 141
High Courts21 Mar 2024Allowed
Saurabh Jain Vs Neha Jain
Delhi High Court · (2024) 03 DEL CK 3756
Family Courts Act, 1984-Section 19(1)Hindu Marriage Act, 1955-Section 28, 13(1)(ia)Indian Penal Code-Sections 498A, 406
High Courts21 Mar 2024
Shanker Lal Arora Vs Rajneesh Rampal
Delhi High Court · (2024) 03 DEL CK 3752
Code of Civil Procedure, 1908-Order VII Rule 11, Section 151, VI Rule 17Indian Registration Act, 1908Indian Stamp Act, 1899
High Courts21 Mar 2024Dismissed
Kadeer Ahmed Vs Zishan Zama Khan & Anr.
Delhi High Court · (2024) 03 DEL CK 3751
CPC-Order VI Rule 17
High Courts21 Mar 2024Disposed Of
Vipin Malik & Anr. Vs PACL India Ltd. & Ors.
Delhi High Court · (2024) 03 DEL CK 3740
CPC-Order XXI
High Courts21 Mar 2024
Zangas-KPTL Consortium Vs Gail India Ltd.
Delhi High Court · (2024) 03 DEL CK 3739
Arbitration and Conciliation Act, 1996-Section 15, 16, 17Delhi International Arbitration Centre Rules, 2023-Schedule F
High Courts21 Mar 2024Dismissed
Ashish Tiwari Vs Richa Sharma
Delhi High Court · (2024) 03 DEL CK 3712
Hindu Marriage Act, 1955-Section 24