High Courts06 Mar 2024Disposed Of
Gulab Nagar Vs Assistant Commissioner Ward-26, State Goods And Service Tax & Anr.
Delhi High Court · (2024) 03 DEL CK 3676
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 457 of 565
High Courts06 Mar 2024Disposed Of
Ajay Kumar Mahawar & Ors. Vs The Legislative Assembly Of The National Capital Territory Of Delhi, Through Secretary & Anr.
Delhi High Court · (2024) 03 DEL CK 3617
Constitution of India-Article 239AA, 239AA(2)(a), 226, 20, 21, 105(3), 122(1), 212(1), 194(1), 208(1), 14, 13, 246, Part IIIGovernment of National Capital Territory of Delhi Act, 1991-Section 3, 33, 33(1)69th Constitution Amendment Act, 1991
High Courts06 Mar 2024Dismissed
Power Grid Corporation Of India Ltd. Vs M/s Jugendra Singh And Company
Delhi High Court · (2024) 03 DEL CK 3577
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 34(2)(a)(iii), 21, 3, 3(1)(a), 3(1)(b), 12(1), 12(5), Explanation 2 of Section 12(1), Sixth ScheduleIndian Arbitration Act, 1940Limitation Act, 1963-Article 55
High Courts06 Mar 2024Allowed
Raj Bala & Ors. Vs State (NCT) Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3576
Indian Succession Act, 1925-Section 276Indian Evidence Act, 1872-Section 114, 73
High Courts06 Mar 2024Dismissed
Pooja Sharma & Anr. Vs The Registrar General High Court Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3575
Delhi High Court Establishment (Appointment and Conditions of Service) Rules, 1972-Item Nos. 9A and 10 of Schedule II (A)Right to Information Act, 2005Delhi High Court (Right to Information) Rules, 2006
High Courts06 Mar 2024Disposed Of
Chandrapratap Saini Vs Union Of India & Anr.
Delhi High Court · (2024) 03 DEL CK 3561
High Courts06 Mar 2024Dismissed
Radha Krishan Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3558
High Courts06 Mar 2024
Karim Hotel Pvt Ltd Vs Kareem Dhanani
Delhi High Court · (2024) 03 DEL CK 3506
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(b), VII Rule 11(d), XXIII Rule 3, II Rule 2, Section 12, 11, Explanation VIII of Section 11, 9, XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 124, 47, 57, 125, 30(2)(e), 124(5)Tribunals Reforms Act, 2021
High Courts06 Mar 2024Dismissed
Delhi Subordinate Services Selection Board Vs Sheeba
Delhi High Court · (2024) 03 DEL CK 0063
Constitution of India, 1950 — Article 226, 227
High Courts06 Mar 2024
Avdhesh Mittal Vs Deepak Vig
Delhi High Court · (2024) 03 DEL CK 0062
Arbitration and Conciliation Act, 1996 — Section 3, 3(1)(b), 31, 31(5), 32, 33(1), 33(4), 34, 34(3)General Clauses Act, 1897 — Section 27Evidence Act, 1872 — Section 4, 114
High Courts06 Mar 2024Dismissed
Chandrapratap Saini Vs Union Of India & Anr
Delhi High Court · (2024) 03 DEL CK 0061
High Courts06 Mar 2024Dismissed
Radha Krishan Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 0060
High Courts06 Mar 2024Dismissed
Pooja Sharma Vs Registrar General High Court Of Delhi And Ors.
Delhi High Court · (2024) 03 DEL CK 0059
Constitution of India, 1950 — Article 226
High Courts06 Mar 2024Disposed Of
Vijay Choudhary Vs Directorate Of Enforcement & Anr
Delhi High Court · (2024) 03 DEL CK 0058
High Courts06 Mar 2024Allowed
Rakesh Kumar Bhartiya Vs Union Of India, Through Its Secretary, Ministry Of Home Affairs & Anr.
Delhi High Court · (2024) 03 DEL CK 0039
Sashastra Seema Bal Rules, 2009 — Rule 28Central Civil Services (Pension) Rules, 1972 — Rule 26Sashastra Seema Bal Act, 2007 — Section 8
High Courts06 Mar 2024Disposed Of
Gulab Nagar Vs Assistant Commissioner Ward-26, State Goods And Service Tax & Anr.
Delhi High Court · (2024) 03 DEL CK 0038
High Courts06 Mar 2024Disposed Of
Bijender Thakur Vs Commissioner Of Gst & Ors
Delhi High Court · (2024) 03 DEL CK 0037
Central Goods and Services Tax Act, 2017 — Section 29
High Courts06 Mar 2024Disposed Of
Ajay Kumar Mahawar & Ors Vs Legislative Assembly Of The National Capital Territory Of Delhi, Through Secretary & Anr.
Delhi High Court · (2024) 03 DEL CK 0034
Constitution of India, 1950 — Article 13, 14, 20, 21, 105(3), 194(1), 122, 122(1), 208, 208(1), 212(1), 212, 226, 239AA, 246Government of National Capital Territory of Delhi Act, 1991 — Section 3, 33(1)
High Courts06 Mar 2024Dismissed
Shanghai Electric Group Co. Ltd. Vs Reliance Infrastructure Ltd
Delhi High Court · (2024) 03 DEL CK 0030
Code of Civil Procedure, 1908 — Section 13, 44A, Order 38 Rule 5, Order 41 Rule 22Arbitration and Conciliation Act, 1996 — Section 2(1), 2(1)(e), 2(1)(e)(ii), 2(2), 9, 9(3), 17(2), 36, 37, 44, 47, 49
High Courts05 Mar 2024
S. Ramachandrudu Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 4130