High Courts18 Mar 2024Dismissed
Ashok Kumar Saxena Vs The State NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3820
Cr.P.C.-Section 482, 156(3), 200, Chapter XII, Chapter XVIPC-Sections 420, 406, 468
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 438 of 565
High Courts18 Mar 2024Allowed
Harbhajan Singh Vs The State Of Delhi
Delhi High Court · 2024 INSC 171
Code of Criminal Procedure, 1973-Sections 397, 401, 482, 164, 156(1), 155(2)Juvenile Justice Act, 2000-Sections 23, 26, 49, 7-A, 64Indian Penal Code, 1860-Section 370
High Courts18 Mar 2024Allowed
Sh. Hemal Mehta & Anr. Vs State Govt. Of N.C.T. Of Delhi Through S.H.O
Delhi High Court · (2024) 03 DEL CK 3799
Code of Criminal Procedure, 1973-Section 482, 468, 473Indian Penal Code, 1860-Sections 120B, 420, 406, 506, 34
High Courts18 Mar 2024Partly Allowed
Kohli One Housing & Development Pvt Ltd Vs C.S. Agarwal & Ors.
Delhi High Court · (2024) 03 DEL CK 3766
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, VII Rule 11
High Courts18 Mar 2024Disposed Of
Govind Saran Sharma Vs Delhi Development Authority & Anr.
Delhi High Court · (2024) 03 DEL CK 3763
Right to Information Act, 2005Public Premises Act, 1971IPC
High Courts18 Mar 2024Allowed
Posterity Associates Private Ltd. Vs VLCC Health Care Ltd.
Delhi High Court · (2024) 03 DEL CK 3761
Limitation Act, 1963-Section 5CPC, 1908-Section 151Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5)
High Courts18 Mar 2024Allowed
Monika Vs DSSSB & Anr.
Delhi High Court · (2024) 03 DEL CK 3703
Constitution of India-Article 226, 227Rights of Persons with Disabilities Act, 2016
High Courts18 Mar 2024Disposed Of
Govt. Of NCT Of Delhi & Ors. Vs Vikash
Delhi High Court · (2024) 03 DEL CK 3700
Constitution of India-Articles 226, 227Juvenile Justice (Care & Protection of Children) Act, 2015The Juvenile Act, 2000
High Courts18 Mar 2024Dismissed
Delhi Subordinate Services Selection Board & Ors. Vs Mohd Vaquar Khan
Delhi High Court · (2024) 03 DEL CK 3695
Constitution of India-Articles 226, 227
High Courts18 Mar 2024
The Employees State Insurance Corporation Vs Anil Katyal & Ors.
Delhi High Court · (2024) 03 DEL CK 3674
Employee State Insurance Act, 1948-Section 3MPS Rules, 1965
High Courts18 Mar 2024
Blackberry India Pvt Ltd -Earlier Known As Research In Motion India Pvt Ltd Vs The Commissioner CGST Delhi South Commissionerate & Anr.
Delhi High Court · (2024) 03 DEL CK 3662
Excise Act-Section 11-BBFinance Act-Section 83
High Courts18 Mar 2024Disposed Of
Md Mustafa Raza Vs Superintendent Range 21 Central Goods And Service Tax & Anr.
Delhi High Court · (2024) 03 DEL CK 3661
Central Goods and Services Tax Act, 2017-Section 39
High Courts18 Mar 2024Disposed Of
Lava International Limited Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3659
Central Goods and Services Tax Act, 2017-Section 73, 75(3)
High Courts18 Mar 2024Disposed Of
Knowledge Infrastructure Systems Pvt Ltd Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3658
Central Goods and Services Tax Act, 2017-Section 73, 79, 75(3)
High Courts18 Mar 2024Disposed Of
Tim Delhi Airport Advertising Private Limited Vs Sales Tax Officer, New Delhi
Delhi High Court · (2024) 03 DEL CK 3657
Central Goods and Services Tax Act, 2017-Section 73, 79, 75(3)
High Courts18 Mar 2024Disposed Of
M/S Asian Traders Vs Principal Commissioner Of Department Of Trade And Taxes, Government Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3655
High Courts18 Mar 2024Disposed Of
M/s M. P. Industries Vs Commissioner Of State Goods And Services Tax, Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3654
Central Goods and Services Tax Act, 2017-Section 29(2)Central Goods and Services Tax Rules, 2017-Rule 23
High Courts18 Mar 2024Disposed Of
M/S Air Pro Styles Through Its Proprietor Ram Bhul Vs Principal Commissioner Of Department Of Trade And Taxes, Government Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3653
High Courts18 Mar 2024Dismissed
Laxmi Narain Vs Government Of National Capital Territory Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3556
Ex-Serviceman (Re-employment in Central Civil Services & Posts) Rules 1979-Rule 3Central Civil Services (Pension) Rules, 1972-Rule 13, 18, 19, 19(1)Central Civil Services (Temporary Service) Rules, 1965-Rule 10, 10(1-B)
High Courts18 Mar 2024Dismissed
Rajnish Bhandari Vs Union Of India
Delhi High Court · (2024) 03 DEL CK 3555
Constitution of India-Article 226, 227, 136; Part IIIArmy Act, 1950-Section 63, 69, 71, 122, 154, 155, 158, 160, 164(2)Army Rules-Rule 49, 50, 53, 64