High Courts19 Mar 2024Dismissed
Jai Pal Singh Vs The State NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3533
Code of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Sections 406, 420, 34
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 436 of 565
High Courts19 Mar 2024Dismissed
UOI Vs R.K. Mittal
Delhi High Court · (2024) 03 DEL CK 3527
Constitution of India-Articles 226, 227Delhi Andaman & Nicobar Islands Police Services Rules (DANIPS Rules)-Rule 24(1), 25, 25(1), 25(2), 25(3)
High Courts19 Mar 2024Disposed Of
Niraj Kumar Vs Common University Entrance Test Through Its Directors & Anr.
Delhi High Court · (2024) 03 DEL CK 3515
High Courts19 Mar 2024Allowed
Orchid Infrastructure Developers Pvt Ltd Vs Pr. Commissioner Of Income Tax, Central Circle-3, New Delhi
Delhi High Court · (2024) 03 DEL CK 3513
Constitution of India-Article 226, 227Income Tax Act, 1961-Section 148A(b), 148A(d), 148, 150, 150(1), 150(2), 149, 245, 245C, 245D, 245D(4), 245D(6), 245D(7), 245-I, 245H, 245F(1), 245F(2), 245F(4), 234A, 143(2), 143(3), 142(1), 153A, 153C, 80-IB(10), 147, 151, 132, 132A, 276CC, 254D(4), Chapter XIV, Chapter XIX-ACr.P.C.-Section 200
High Courts19 Mar 2024Dismissed
Sachin Singh Vs Master Avyan Through His Mother Nimisha Kumar
Delhi High Court · (2024) 03 DEL CK 0138
Code of Criminal Procedure, 1973 — Section 125
High Courts19 Mar 2024Dismissed
Kulbhushan Sachdev Vs ICICI Bank Limited & Anr.
Delhi High Court · (2024) 03 DEL CK 0137
Code of Civil Procedure, 1908 — Order 1 Rule 10
High Courts19 Mar 2024Dismissed
Dharamvir & Company Vs Delhi Development Authority & Anr
Delhi High Court · (2024) 03 DEL CK 0136
Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 11Arbitration and Conciliation Act, 1996 — Section 11, 12(3), 13(2), 16, 29A, 29A(6), 34, 37, 37(1)(c)
High Courts19 Mar 2024Allowed
Sanjay Anand Vs Ritu Anand
Delhi High Court · (2024) 03 DEL CK 0135
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13(1)(ia), 13(1)(ib)Indian Penal Code, 1860 — Section 498A
High Courts19 Mar 2024Allowed
Gautam Rawal Vs Garima Rawal
Delhi High Court · (2024) 03 DEL CK 0134
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13(1)(ia)Protection of Women from Domestic Violence Act, 2005 — Section 12
High Courts19 Mar 2024Dismissed
Narender Kumar @ Bittoo Vs State Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 0122
Code of Criminal Procedure, 1973 — Section 161, 313, 374, 428, 482Indian Penal Code, 1860 — Section 34, 307, 379, 411, 425
High Courts19 Mar 2024Dismissed
Akhilesh Kumar Gupta Vs Gupta Snizhana Grygorivna & Ors
Delhi High Court · (2024) 03 DEL CK 0117
Code of Civil Procedure, 1908 — Order 7 Rule 11Guardians and Wards Act, 1890 — Section 7, 9, 9(1), 25
High Courts18 Mar 2024Dismissed
Sulphur Mills Limited Vs Dharmaj Crop Guard Limited & Anr.
Delhi High Court · (2024) 03 DEL CK 4251
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 9, 12 Rule 6, 16 Rule 1Patents Act, 1970-Section 2(1)(ja), 3(d), 10(4), 25(1)(b), 25(1)(c), 25(1)(d), 25(1)(e), 25(1)(g), 25(1)(h), 48, 48(a), 49, 64, 64(1), 107(1)Trade Marks Act, 1999
High Courts18 Mar 2024Dismissed
Perumal Ramasamy Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 4116
Constitution of India-Article 226Delhi High Court (Public Interest Litigation) Rules, 2010-Rule 9(i)(d)
High Courts18 Mar 2024Disposed Of
Sh Anil Kapoor & Ors. Vs Government Of NCT Of Delhi Through Chief Secretary & Ors.
Delhi High Court · (2024) 03 DEL CK 4114
Delhi Excise Rules, 2010-Rule 56
High Courts18 Mar 2024Dismissed
M/s. Hindustan Construction Company Ltd Vs Mr. Navin Kumar Prop. M/s Jai Durge Construction & Anr.
Delhi High Court · (2024) 03 DEL CK 4111
Arbitration and Conciliation Act, 1996-Section 16, 34Micro, Small and Medium Enterprises Development Act, 2006-Section 18Constitution of India-Article 226/227
High Courts18 Mar 2024Dismissed
Dhiraj Verma Vs Union Of India & Anr.
Delhi High Court · (2024) 03 DEL CK 4193
Constitution of India-Article 226CS Examination Rules, 2024-Rule 5, 5 (i), 5 sub-Rule ii (a)
High Courts18 Mar 2024Disposed Of
Bhawana Goel Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4188
Constitution of India-Article 226Delhi Lands (Restrictions on Transfer) Act, 1972-Section 5
High Courts18 Mar 2024Allowed
Abul Kalam @ Sultan Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 4223
Code of Criminal Procedure, 1973-Section 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 29, 61, 37, 67, 42, 53Evidence Act-Section 25
High Courts18 Mar 2024Allowed
Mohit @ Paddu Vs The State (Govt. of NCT of Delhi)
Delhi High Court · (2024) 03 DEL CK 4222
Code of Criminal Procedure, 1973-Section 439, 161Indian Penal Code, 1860-Sections 302, 34, 307Arms Act, 1959-Sections 25, 27
High Courts18 Mar 2024Allowed
Mohd. Rafi Vs State (NCT Of Delhi)
Delhi High Court · (2024) 03 DEL CK 4221
Code of Criminal Procedure, 1973-Section 439, 161Indian Penal Code, 1860-Sections 302, 307, 34, 120BArms Act, 1959-Sections 25, 27