High Courts26 Feb 2024Disposed Of
Laxmi Jain Vs Principal Commissioner Of Delhi Goods And Services Tax & Anr.
Delhi High Court · (2024) 02 DEL CK 4222
Central Goods and Services Tax Act, 2017-Section 29(2), 29
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 475 of 565
High Courts26 Feb 2024Disposed Of
Shibendra Narayan Guha Vs Commissioner Of GST & Anr.
Delhi High Court · (2024) 02 DEL CK 4230
Central Goods and Services Tax Act, 2017-Section 39, 29(2), 29
High Courts26 Feb 2024Disposed Of
M/s Vaani Enterprises Vs Principal Commissioner Of Goods And Service Tax North Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4232
Goods and Services Tax Act, 2017-Section 29
High Courts26 Feb 2024Disposed Of
Pasricha Enterprises Through Its Proprietor Mr. Deepak Pasricha Vs The Commissioner Delhi Goods And Services Tax & Ors.
Delhi High Court · (2024) 02 DEL CK 4237
Central Goods and Services Tax Act, 2017-Section 73
High Courts26 Feb 2024Allowed
Rahul Gupta Vs Anil Kumar
Delhi High Court · (2024) 02 DEL CK 4252
Constitution of India-Article 227Limitation Act-Section 5Code of Civil Procedure, 1908-Section 151, Order VIII Rule 1
High Courts26 Feb 2024Disposed Of
Priya Darshan Gupta Vs Anoop Gupta
Delhi High Court · (2024) 02 DEL CK 4261
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2
High Courts26 Feb 2024Dismissed
Yashaswini Mittal Vs M/s Shri Tapodhani Aluminium Trading Co. Through Sh. Narender Kumar Jain & Ors.
Delhi High Court · (2024) 02 DEL CK 4307
Code of Criminal Procedure, 1973-Section 482, 313NI Act-Section 138, 141, 141(1), 141(2), first proviso to sub-section (1) of Section 141Companies Act-Section 2(24), clauses (e) and (f) of Section 5
High Courts26 Feb 2024Disposed Of
Manminder Singh Vs Govt Of NCT Delhi
Delhi High Court · (2024) 02 DEL CK 4306
Code of Criminal Procedure, 1973-Section 438, 156(3), 340IPC-Section 420, 467, 468, 471, 466, 477A, 34, 406, 506Income Tax Act
High Courts26 Feb 2024Disposed Of
Ram Niwas Dhuriya Vs Central Bureau Of Investigation
Delhi High Court · (2024) 02 DEL CK 4342
Cr.P.C.-Section 482Constitution of India-Article 227Indian Evidence Act, 1872-Section 138
High Courts26 Feb 2024Disposed Of
Saurabh Sharma @ Chotu Vs State & Anr.
Delhi High Court · (2024) 02 DEL CK 4343
Code of Criminal Procedure, 1973-Section 482IPC-Section 354(D), 354A, 323, 509, 506POCSO Act-Section 11, 12
High Courts26 Feb 2024Allowed
Sanjeev Kumar Mishra Vs Jawaharlal Nehru University & Ors.
Delhi High Court · (2024) 02 DEL CK 4413
Right of Persons with Disabilities Act, 2016-Section 16, 16(iii), 2(y), 2(h), 34(2), 34(5), 3(2), 3(5), 5(1), 5(2), 5(2)(b), 18Constitution of India-Article 14
High Courts26 Feb 2024Dismissed
Nitin Kumar Vs M/s Housing Development Finance Corporation Ltd
Delhi High Court · (2024) 02 DEL CK 4417
Code of Civil Procedure, 1908-Section 100Payment of Gratuity Act, 1972-Section 4(1), 4, 2(e)Limitation Act-Section 9, 18
High Courts26 Feb 2024Dismissed
Master Shaurya Pratap Singh & Anr. Vs The Sovereign School & Anr.
Delhi High Court · (2024) 02 DEL CK 4420
DSEAR- 1973-Rule 35Constitution of India-Article 226
High Courts26 Feb 2024Allowed
Khanak Sharma Through Her Mother Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 02 DEL CK 4423
Right of Children to Free and Compulsory Education Act 2009
High Courts26 Feb 2024Dismissed
MRVS Value Straight Private Limited & Anr. Vs Brightstar Restaurant Pvt. Ltd. & Ors.
Delhi High Court · (2024) 02 DEL CK 4426
Arbitration and Conciliation Act, 1996-Section 11(4), 21, 11
High Courts26 Feb 2024Dismissed
Seema Rani Khakha Vs State (Govt. Of NCT Delhi)
Delhi High Court · (2024) 02 DEL CK 4435
Cr.P.C.-Section 57, 158, 161, 164, 167, 167(2), 170, 173, 173(1A), 173(2), 173(2)(h), 173(2)(i)(a) to (g), 173(5), 173(8), 175(5), 293, 482Protection of Children from Sexual Offences Act, 2012-Section 6, 21Indian Penal Code (45 of 1860)-Section 34, 120B, 302, 313, 323, 328, 376, 376(2)(n), 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 377, 506, 509
High Courts26 Feb 2024
Mrs Tejinder Pal Gujral Vs S Manjinder Singh Sirsa & Ors.
Delhi High Court · (2024) 02 DEL CK 4491
DSE Act / Rules-Section 10Contempt of Courts ActDelhi Sikh Gurdwaras Act, 1971-Section 24
High Courts26 Feb 2024Dismissed
Kasim Vs State NCT Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 4495
Code of Criminal Procedure, 1973-Section 311Indian Penal Code, 1860-Sections 323/341/34
High Courts26 Feb 2024Dismissed
Vikram Vs The State NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 4496
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 498A, 304B, 34
High Courts26 Feb 2024Allowed
Mahdoom Bawa Bahrudeen Noorul Vs Kaveri Plastics
Delhi High Court · (2024) 02 DEL CK 4499
Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Sections 138, 141, 142, Proviso (b) of Section 138