High Courts13 Mar 2024Disposed Of
HDFC Ergo General Insurance Co Ltd. Vs Seema & Ors.
Delhi High Court · (2024) 03 DEL CK 4071
Motor Vehicle Act, 1988-Section 2(2), 2(28), 2(31), 2(47), 66(1), 66(2), 66(3)(p), 140, 150, 150(2), 166, 173
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 445 of 565
High Courts13 Mar 2024Disposed Of
M/s 3 Shades Events Through Its Proprietor Vs Principal Commissioner Of Department Of Trade And Taxes, Government Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 4047
Central Goods and Services Tax Act, 2017-Section 29, 29(2), Rule 21(a), 21(b)
High Courts13 Mar 2024Disposed Of
Realsteel Tyre Company (India) Vs The Principal Commissioner Of GST
Delhi High Court · (2024) 03 DEL CK 4043
Central Goods and Services Tax Act, 2017-Section 73, 75(3)
High Courts13 Mar 2024Disposed Of
Goyal Metal Industries, Proprietor Vikram Singh Jai Prakash Gupta Vs Principal Commissioner Of GST, Department Of Trade And Taxes, New Delhi
Delhi High Court · (2024) 03 DEL CK 4041
Central Goods and Services Tax Act, 2017-Section 73Right to Information Act
High Courts13 Mar 2024Disposed Of
Mother Dairy Fruit And Vegetable Private Limited Vs Sales Tax Officer, Class II Ward 207 Zone 11 Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4040
Central Goods and Services Tax Act, 2017-Section 73, 75(3)
High Courts13 Mar 2024Disposed Of
Union Bank Of India Vs M/S B N Garments
Delhi High Court · (2024) 03 DEL CK 4006
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Order IX Rule 9
High Courts13 Mar 2024Disposed Of
Mr Talib Hassan Darvesh Vs The Directorate Of Enforcement
Delhi High Court · (2024) 03 DEL CK 3985
Constitution of India-Article 226, 20 (3)Code of Criminal Procedure, 1973-Section 482, 438IPC-Section 120B, 420
High Courts13 Mar 2024Dismissed
Irshad Ahmad Vs State Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3974
Code of Criminal Procedure, 1973-Section 438, 41(A)IPC-Sections 419, 420, 120B, 34IT Act-Sections 66C, 66D
High Courts13 Mar 2024Disposed Of
Anuj Mani Yadav Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3968
Code of Criminal Procedure, 1973-Section 482IPC-Sections 283, 290, 506
High Courts13 Mar 2024Dismissed
M/s Paul Garments Vs Kali Charan @ Mukesh
Delhi High Court · (2024) 03 DEL CK 3923
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 2(oo), 25F
High Courts13 Mar 2024Dismissed
School Of Physical Education And Sports Development, OPJS University Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 03 DEL CK 3890
National Council for Teacher Education Act, 1993-Section 4, 4(6), 14, 14(1), 14(2), 14(3), 14(4), 14(5), 14(6), 15, 16, 141 and 162NCTE Regulations, 2014-Clause 7(16)OPJS University, Churu Act 2013
High Courts13 Mar 2024Allowed
Priya Alias Pooja Vs Hari Chand & Ors.
Delhi High Court · (2024) 03 DEL CK 3887
Code of Civil Procedure, 1908-Section 100, 96, Order XLI Rule 31Indian Limitation Act of 1963-Section 5
High Courts13 Mar 2024Dismissed
Smt Raj Rani Through Her Authorized Representative Sh Sanjay Sharma Vs Delhi Development Authority
Delhi High Court · (2024) 03 DEL CK 3881
High Courts13 Mar 2024Disposed Of
Bharat Petroleum Corporation Limited Vs Punj Lloyd Ltd.
Delhi High Court · (2024) 03 DEL CK 3861
Arbitration and Conciliation Act, 1996-Section 14, 14(1)(a), 16, 12, 2(1)(e), 4, 7, 2(b), 12(5) read with Seventh Schedule, 13, 15, 34, 29A, 8, 11, 15(1)(a), 14(2)Arbitration Act 1940-Section 28
High Courts13 Mar 2024Dismissed
Suman Arora Vs B C Gupta HUF
Delhi High Court · (2024) 03 DEL CK 3835
Negotiable Instruments Act, 1881-Section 138, 141, 142Cr.P.C.-Section 482Companies Act, 1956-Section 2(13)
High Courts13 Mar 2024Allowed
Ankush Arora Vs M/s Rachna Sarees & Anr.
Delhi High Court · (2024) 03 DEL CK 3834
Cr.P.C.-Section 482Negotiable Instrument Act, 1881-Section 138, 142, 141Companies Act, 1956-Section 2(13)
High Courts13 Mar 2024Dismissed
State NCT Of Delhi Vs Pargun & Anr.
Delhi High Court · (2024) 03 DEL CK 3828
Code of Criminal Procedure-Section 482, 397, 401, 468Indian Penal Code-Section 188, 269, 270Limitation Act-Section 5
High Courts13 Mar 2024Disposed Of
Amit Jain & Ors. Vs State & Anr.
Delhi High Court · (2024) 03 DEL CK 3804
Indian Penal Code, 1860-Sections 420, 120BArbitration and Conciliation Act, 1996-Section 34
High Courts13 Mar 2024Dismissed
Manish Jain @ Manish Kumar Vs State Of Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 3803
Criminal Procedure Code, 1973-Sections 482, 311Constitution of India-Article 227
High Courts13 Mar 2024
M/s Sunshine Infraheights Pvt Ltd & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3801
Criminal Procedure Code, 1973-Section 482Negotiable Instruments Act, 1881-Section 138