High Courts07 Mar 2024Allowed
Ruma Chakraborty Vs Pranab Kumar Chakraborty & Anr.
Delhi High Court · (2024) 03 DEL CK 3598
Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib), 9, 24, 28Code of Civil Procedure, 1908-Section 96, 151
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 455 of 565
High Courts07 Mar 2024Dismissed
Asif Ali Khan Vs Manoj Kumar
Delhi High Court · (2024) 03 DEL CK 3570
Code of Civil Procedure, 1908-Order VII Rule 10Commercial Courts Act, 2015-Section 2(1)(c), 2(1)(c)(vi), 2(1)(c)(vii)
High Courts07 Mar 2024Allowed
Smt. Santosh Devi @Santoshi Devi Vs State & Anr.
Delhi High Court · 2023 INSC 692
Code of Criminal Procedure, 1973-Section 482, 200 to 204Negotiable Instruments Act, 1881-Section 138, 141, 141(1)Companies Act
High Courts07 Mar 2024Disposed Of
Sameer Mahandru Vs Directorate Of Enforcement
Delhi High Court · (2024) 03 DEL CK 0053
Code of Criminal Procedure, 1973 — Section 437, 439Prevention of Money Laundering Act, 2002 — Section 3, 4, 45, 45(1), 65
High Courts07 Mar 2024Dismissed
Virender Chahal @ Virender Vs State And Anr
Delhi High Court · (2024) 03 DEL CK 0052
Code of Criminal Procedure, 1973 — Section 91, 161, 164, 320, 482Indian Penal Code, 1860 — Section 328, 354C, 376, 376(2)(n), 377, 506
High Courts07 Mar 2024Allowed
M/S Central Herbal Expo(India) Vs Commissioner Of Delhi Value Added Tax And Anr
Delhi High Court · (2024) 03 DEL CK 0050
Delhi Value Added Tax Act, 2004 — Section 42
High Courts07 Mar 2024Disposed Of
Ganesh Sales Corporation (Proprietor Shri Bhupesh Garg) Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 0049
Central Goods and Services Tax Rules, 2017 — Rule 23Central Goods and Services Tax Act, 2017 — Section 29(2), 29(2)(e)
High Courts07 Mar 2024Allowed
Central Herbal Expo(India) Vs Commissioner Of Delhi Value Added Tax And Anr
Delhi High Court · (2024) 03 DEL CK 0048
Delhi Value Added Tax Act, 2004 — Section 42
High Courts07 Mar 2024Disposed Of
Manish Anand (Prop. M/S Everyday) Vs Avato Ward-45 State Goods And Services Tax & Ors
Delhi High Court · (2024) 03 DEL CK 0047
Central Goods and Services Tax Act, 2017 — Section 29, 29(2), 39
High Courts07 Mar 2024Disposed Of
Md. Naushad Vs State & Anr.
Delhi High Court · (2024) 03 DEL CK 0046
High Courts07 Mar 2024Disposed Of
R R K S Bhartiya Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2024) 03 DEL CK 0045
Indian Penal Code, 1860 — Section 354, 376, 406, 498A
High Courts07 Mar 2024
DAE (SY 22) 13 Ireland Designated Activity Company Vs Go Airlines (India) Ltd.
Delhi High Court · (2024) 03 DEL CK 0044
Contempt of Courts Act, 1971 — Section 2(b), 12
High Courts07 Mar 2024Dismissed
Union Of India Through Secretary Ministry Of Defence & Ors. Vs Hashmi
Delhi High Court · (2024) 03 DEL CK 0043
Constitution of India, 1950 — Article 226, 227
High Courts07 Mar 2024Allowed
Rites Ltd Vs Ahuwalia Contract (India) Ltd. & Anr.
Delhi High Court · (2024) 03 DEL CK 0042
Arbitration and Conciliation Act, 1996 — Section 31(7), 31(7)(a)Interest Act, 1978 — Section 2(a), 3(3), 3(3)(a)(ii)Indian Contract Act, 1872 — Section 28
High Courts07 Mar 2024Allowed
Ritika Prasad Vs Guru Gobind Singh Indraprastha University
Delhi High Court · (2024) 03 DEL CK 0041
Constitution of India, 1950 — Article 15(1), 16(1)
High Courts07 Mar 2024Disposed Of
Polytec Industries Through Its Proprietor Mr.Rohit Gupta Vs Commissioner Delhi Goods And Services Tax Trade And Tax Department And Ors
Delhi High Court · (2024) 03 DEL CK 0040
High Courts07 Mar 2024Disposed Of
Sanjeev Kumar Vs Sapna
Delhi High Court · (2024) 03 DEL CK 0036
Family Court Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(iii), 23, 23(1)(d)
High Courts07 Mar 2024Disposed Of
United India Insurance Co Ltd Vs Bhawna & Ors
Delhi High Court · (2024) 03 DEL CK 0035
High Courts06 Mar 2024Partly Allowed
Parveen Kumar & Ors. Vs Export Inspection Council & Ors.
Delhi High Court · (2024) 03 DEL CK 4172
Constitution of India-Article 226, 309, 311(2)CCS Pension Rules-Rule 48-AExport Inspection Employees (Classification, Control & Appeal) Rules, 1978-Rule 11
High Courts06 Mar 2024Disposed Of
N.R. Radha & Anr. Vs Assam Govt Marketing Corporation Ltd & Anr.
Delhi High Court · (2024) 03 DEL CK 4170
Gratuity Act, 1972CPC, 1908-Order II Rule 2Staff Regulations of the Respondent No.1-Rule 52 of Chapter IV