High Courts29 Feb 2024Dismissed
Narinder Pal Verma Vs Kamal Thapar
Delhi High Court · (2024) 02 DEL CK 3954
Cr.P.C.-Section 482, 311
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 469 of 565
High Courts29 Feb 2024Dismissed
Partha Mandal Vs Special Commissioner Of Police Vigilance
Delhi High Court · (2024) 02 DEL CK 3950
Constitution of India-Article 226, 21, 19(e)Code of Criminal Procedure, 1973-Section 482, 156(3), 200Indian Penal Code-Section 498-A, 406, 34
High Courts29 Feb 2024Dismissed
Union Of India Through Its Secretary & Ors. Vs Rupesh Kumar Jha & Ors.
Delhi High Court · (2024) 02 DEL CK 3866
Constitution of India-Article 226, 227
High Courts29 Feb 2024Allowed
Puran Mal Gupta Vs State & Anr.
Delhi High Court · (2024) 02 DEL CK 3810
Code of Criminal Procedure, 1973-Section 482, 156(3), 161IPC-Section 379, 380, 120B, 448, 441
High Courts29 Feb 2024Dismissed
Pawan Kumar @ Monu Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 3780
Code of Criminal Procedure, 1973-Section 439, 161, 164Indian Penal Code, 1860-Sections 376, 370, 363, 323, 342, 506, 509Protection of Children from Sexual Offences Act, 2012-Sections 6, 17
High Courts29 Feb 2024Dismissed
Vikas Dattatraya Bhosale (In JC) Vs State NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 3779
Code of Criminal Procedure, 1973-Section 439, 41AIndian Penal Code, 1860-Sections 406, 420, 120B
High Courts29 Feb 2024Disposed Of
Verizon Trademark Services LLC & Ors. Vs Lathiya Hanshaben Arvinbhai & Anr.
Delhi High Court · (2024) 02 DEL CK 3697
Trade Marks Act, 1999-Section 29(4), 2(1)(zg), 11(6)Code of Civil Procedure, 1908-Order VIII Rule 10, XIII-ADelhi High Court Intellectual Property Rights Division Rules, 2022-Rule 27
High Courts29 Feb 2024Dismissed
Shri Nomil Rana Vs The Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3677
IPC-Sections 452, 323, 324, 504Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 3(1)Cr.P.C-Section 482
High Courts29 Feb 2024Dismissed
Malwati Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3671
Constitution of India-Article 226
High Courts29 Feb 2024Disposed Of
Svera Agro Limited Vs Commissioner Of Central Tax And GST, GST Delhi North Commissionerate
Delhi High Court · (2024) 02 DEL CK 3723
Central Goods and Services Tax Act, 2017-Section 49(6), 54, 54(3), 54(5), 54(6), 54(8), 54(8)(a), 54(8)(b), 54(8)(c), 54(8)(d), 54(8)(f), 54(10), 55, 56, 57, 58Central Goods and Services Tax Rules, 2017-Rule 10B, 89, 89(1), 89(2), 89(2)(l), 89(2)(m)
High Courts29 Feb 2024Dismissed
Abhay Sapru & Anr. Vs State Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 3716
Constitution of India-Articles 226, 227Indian Penal Code, 1860-Sections 420, 406, 34
High Courts29 Feb 2024Disposed Of
Akhilesh Rawat & Anr. Vs Jawaharlal Nehru University & Ors.
Delhi High Court · (2024) 02 DEL CK 3705
High Courts29 Feb 2024Disposed Of
National Skill Development Corporation Vs Best First Step Education Private Limited & Ors.
Delhi High Court · (2024) 02 DEL CK 0133
Arbitration and Conciliation Act, 1996 — Section 29A, 34Companies Act, 2013 — Section 12, 20
High Courts29 Feb 2024
Intex Technologies India Ltd Vs Rugby Renergy Pvt Ltd
Delhi High Court · (2024) 02 DEL CK 0132
Arbitration and Conciliation Act, 1996 — Section 16, 17, 18, 34, 37
High Courts29 Feb 2024Disposed Of
M/S Jansevak Textile Mill Vs Chanchal Trading Company
Delhi High Court · (2024) 02 DEL CK 0131
High Courts29 Feb 2024Disposed Of
Akhilesh Rawat & Anr. Vs Jawaharlal Nehru University & Ors.
Delhi High Court · (2024) 02 DEL CK 0130
High Courts29 Feb 2024Dismissed
Master Hitesh Verma Vs DAV Public School & Anr
Delhi High Court · (2024) 02 DEL CK 0129
High Courts29 Feb 2024Dismissed
Union Of India Through Its Secretary & Ors Vs Rupesh Kumar Jha & Ors
Delhi High Court · (2024) 02 DEL CK 0128
Constitution of India, 1950 — Article 226, 227
High Courts29 Feb 2024Dismissed
Malwati Vs Union Of India And Ors
Delhi High Court · (2024) 02 DEL CK 0127
Constitution of India, 1950 — Article 226
High Courts29 Feb 2024Dismissed
Maj. Pankaj Rai Vs M/S NIIT Ltd
Delhi High Court · (2024) 02 DEL CK 0126
Arbitration and Conciliation Act, 1996 — Section 34, 34(2A)Consumer Protection Act, 1986 — Section 2(1)(r)