High Courts04 Mar 2024
Government of NCT of Delhi, Through Commissioner, Delhi Police Vs Shri Dheeraj Kumar & Ors.
Delhi High Court · (2024) 03 DEL CK 3727
Motor Vehicles Act, 1988-Section 129Code of Criminal Procedure, 1973-Section 161, 164
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 462 of 565
High Courts04 Mar 2024Dismissed
Gurpreet Kaur Gujral & Ors. Vs M/s Portrucks Equipment Pvt. Ltd. & Anr.
Delhi High Court · (2024) 03 DEL CK 3724
Code of Civil Procedure, 1908-Order VII Rule 11
High Courts04 Mar 2024Disposed Of
Dalmia Cement (Bharat) Limited Vs Union Of India
Delhi High Court · (2024) 03 DEL CK 3722
High Courts04 Mar 2024Disposed Of
Amar Enterprises Through Its Proprietor Vs Commissioner Of Delhi Goods And Services Tax & Anr.
Delhi High Court · (2024) 03 DEL CK 3685
Central Goods and Services Tax Act, 2017-Section 29(2)(c), 10, 29(2), 29
High Courts04 Mar 2024Disposed Of
M/s. Sri Radha Krishna International Vs Union Of India & Anr.
Delhi High Court · (2024) 03 DEL CK 3683
Central Goods and Services Tax Act, 2017-Section 73
High Courts04 Mar 2024Disposed Of
M/s Optimum Viking Satcom India Pvt. Ltd. Vs Principal Commissioner & Ors.
Delhi High Court · (2024) 03 DEL CK 3682
Central Goods and Services Tax Act, 2017-Section 29, 29(2)
High Courts04 Mar 2024Disposed Of
Ajanta Soya Ltd Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3680
High Courts04 Mar 2024Dismissed
Md Sadiq @ Chota Chikna Vs The State Govt Of N Ct Of Delhi
Delhi High Court · (2024) 03 DEL CK 3638
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 356, 379, 186, 352, 332, 34, 392, 397, 411, 353, 223, 120BArms Act, 1959-Sections 27, 54, 59
High Courts04 Mar 2024Allowed
Pawan Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3637
Code of Criminal Procedure, 1973-Section 439, 161, 82Indian Penal Code, 1860-Sections 326, 308, 34, 307
High Courts04 Mar 2024Dismissed
Varun Chauhan Vs State NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3635
Code of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Sections 419, 420, 467, 468, 471, 120B, 23Company's Act
High Courts04 Mar 2024Allowed
Vishnu Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3632
Code of Criminal Procedure, 1973-Section 439, 161, 82Indian Penal Code, 1860-Sections 326, 308, 34, 307
High Courts04 Mar 2024
Hari Singh Vs State Of N C T Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3603
Constitution of India-Article 226Cr.P.C.-Section 482PWDV Act
High Courts04 Mar 2024Disposed Of
Parul Gaur Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3597
Constitution of India-Article 226Cr.P.C.-Section 482Hindu Marriage Act, 1955
High Courts04 Mar 2024Dismissed
Chennai - Ennore Port Road Company Ltd. Vs M/S Coastal - SPL (JV)
Delhi High Court · (2024) 03 DEL CK 3582
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 34(2)
High Courts04 Mar 2024Dismissed
Sh K R Mann Retired As Librarian & Ors. Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3565
Constitution of India-Article 14, 21, 226, 136
High Courts04 Mar 2024Dismissed
Vijay Singh Yadav Vs Union Of India & Anr.
Delhi High Court · (2024) 03 DEL CK 3559
High Courts04 Mar 2024Dismissed
Tata Motor Limited Vs Delhi Transport Corporation
Delhi High Court · (2024) 03 DEL CK 3522
Arbitration and Conciliation Act-Section 37(2)(B), 17, 34, 9Arbitration Act 1940-Section 41(b)
High Courts04 Mar 2024
Shana Bano (Minor) Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 03 DEL CK 3516
Right of Children to Free and Compulsory Education Act 2009Delhi School Education ActDelhi School Education Rules, 1973
High Courts04 Mar 2024Allowed
Usha Rani (Deceased) Through LR Vs Chander Mohan Gautam & Ors.
Delhi High Court · (2024) 03 DEL CK 3512
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), VI Rule 1, VI Rule 2, VI Rule 4, VI Rule 10DDA Act-Section 53BLimitation Act, 1908
High Courts04 Mar 2024Disposed Of
Mr Johann Clive Rodrigues & Anr Vs M/s Sunworld Residency Private Limited
Delhi High Court · (2024) 03 DEL CK 3503
Arbitration and Conciliation Act, 1996-Section 11(6), 12, Fourth ScheduleIndian Stamp Act, 1899