High Courts19 Mar 2024Dismissed
Naveen Nirwan Vs Union Of India & Anr.
Delhi High Court · (2024) 03 DEL CK 4142
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 433 of 565
High Courts19 Mar 2024Disposed Of
Sanjay Singal & Anr. Vs Small Industries Development Bank Of India
Delhi High Court · (2024) 03 DEL CK 4140
Debts due to the Banks and Financial Institutions Act, 1993-Section 19Insolvency and Bankruptcy Code, 2016-Section 7Constitution of India-Article 21
High Courts19 Mar 2024
Israil Vs State NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 4137
Code of Criminal Procedure, 1973-Section 439IPC-Sections 302, 120B, 34, 482, 411
High Courts19 Mar 2024Disposed Of
Satish Kumar & Anr. Vs The Tehsildar & Anr.
Delhi High Court · (2024) 03 DEL CK 4191
Constitution of India-Article 226DMC Act, 1957-Section 507 ADLR Act, 1954
High Courts19 Mar 2024Disposed Of
Raj Kumar Jajodia Vs Govt Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 4185
Constitution of India-Article 226Indian Forest Act, 1977-Section 26Forest (Conservation) Act, 1980-Section 2
High Courts19 Mar 2024Allowed
Pr. Commissioner Of Income Tax, Delhi-7 Vs M/S Paramount Propbuild Pvt. Ltd.
Delhi High Court · (2024) 03 DEL CK 4215
Income Tax Act, 1961-Section 263, 263(1), Explanation 2 to Section 263, 143(2), 143(3), 14A, 133(6), 119, 68, 131, 142(1), 154Income Tax Rules, 1962-Rule 8D(2)(iii)Finance Act, 2015
High Courts19 Mar 2024Dismissed
State (NCT Of Delhi) Vs Vikrant Birla @ Kaatu
Delhi High Court · (2024) 03 DEL CK 4092
Indian Penal Code-Sections 302, 324, 147, 148, 149, 34Cr.P.C.-Section 377(1), 378
High Courts19 Mar 2024Disposed Of
Manveer & Anr. Vs Anita Sadh & Ors.
Delhi High Court · (2024) 03 DEL CK 4069
Motor Vehicles Act, 1988-Sections 173, 166, 140, 2(21), 2(15), 2(48), 10(2)(d)Indian Penal Code, 1860-Sections 279, 304AAmendment Act 54 of 1994
High Courts19 Mar 2024Dismissed
Abhishek Saxena Vs Anukriti Srivastava
Delhi High Court · (2024) 03 DEL CK 4064
Constitution of India-Article 227Hindu Marriage Act, 1955-Section 192, 19Civil Procedure Code-Section 203, 20, Order VII Rule 10, XII Rule 6, 8 Rule 1A
High Courts19 Mar 2024Disposed Of
The Oriental Insurance Co. Ltd. Vs Sohan Lal & Ors.
Delhi High Court · (2024) 03 DEL CK 4063
Motor Vehicles Act, 1988-Section 173, 171, 110CCCode of Civil Procedure-Section 34Workmen's Compensation Act-Section 4-A(3)
High Courts19 Mar 2024Disposed Of
Puneet Kapur Vs Rajender Kaur & Ors.
Delhi High Court · (2024) 03 DEL CK 4062
Motor Vehicles Act, 1988-Section 173, 166, 140, 2(30), 50, 177
High Courts19 Mar 2024Disposed Of
M/s Veetrag Traders Vs The Commisiioner Of SGST Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4035
Central Goods and Services Tax Act, 2017-Section 29(2), 29
High Courts19 Mar 2024
Devender Singh Rawat Vs M/s Vian Infrastructure Ltd. & Ors.
Delhi High Court · (2024) 03 DEL CK 4034
High Courts19 Mar 2024Disposed Of
Pedersen Consultants India Pvt Ltd Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 4032
Central Goods & Service Tax Act, 2017-Section 54, 55
High Courts19 Mar 2024Disposed Of
R8 Space Design Pvt Ltd. Vs The Principal Commissioner State Tax Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 4030
Central Goods and Services Tax Act, 2017-Section 29, 29(2)
High Courts19 Mar 2024Dismissed
Akhilesh Kumar Gupta Vs Ms. Gupta Snizhana Grygorivna & Ors.
Delhi High Court · (2024) 03 DEL CK 4012
Guardians and Wards Act, 1890-Sections 7, 25, 9, 9(1)Code of Civil Procedure, 1908-Order VII Rule 11
High Courts19 Mar 2024Allowed
Aditya Birla Finance Ltd. Vs Anjali Nag & Ors.
Delhi High Court · (2024) 03 DEL CK 4004
Arbitration and Conciliation Act, 1996-Section 11, 9, 12Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 2(1)(m)(iv), 31ARDDB Act-Section 2(h), 2(d) and 2(e)
High Courts19 Mar 2024
Narender Kumar @ Bittoo Vs State Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 3959
Code of Criminal Procedure, 1973-Sections 374, 482, 428, 161, 313IPC-Sections 307, 34, 379, 411, 425
High Courts19 Mar 2024Disposed Of
M. S. Jadhav Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3956
Code of Criminal Procedure, 1973-Section 482, 200Companies Act, 2013-Section 452, 452(1)(b)Companies Act, 1956-Section 630, 630(1)(b)
High Courts19 Mar 2024Disposed Of
Rajni Khare Vs State & Anr.
Delhi High Court · (2024) 03 DEL CK 3955
Code of Criminal Procedure, 1973-Section 482IPC-Sections 406/420