High Courts26 Feb 2024Disposed Of
Indian Bullion Market 0Association Limited Vs Commissioner Of Value Added Tax & Anr.
Delhi High Court · (2024) 02 DEL CK 3699
Delhi Value Added Tax Act, 2004-Section 42
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 477 of 565
High Courts26 Feb 2024Disposed Of
Nigude Ashok Dasharath & Ors Vs Union Of India & Ors
Delhi High Court · (2024) 02 DEL CK 0103
High Courts26 Feb 2024Disposed Of
Ali Mohammed Vs DG, CISF And Ors.
Delhi High Court · (2024) 02 DEL CK 0102
Central Industrial Security Force Act, 1968 — Section 15
High Courts26 Feb 2024Disposed Of
Habibullah Nabi Zada Vs N.C.B.
Delhi High Court · (2024) 02 DEL CK 0101
Constitution of India, 1950 — Article 14, 20(3), 21Code of Criminal Procedure, 1973 — Section 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 23, 29, 37, 37(1)(b)(ii), 42, 53, 67
High Courts26 Feb 2024Disposed Of
Ram Niwas Dhuriya Vs Central Bureau Of Investigation
Delhi High Court · (2024) 02 DEL CK 0100
Constitution of India, 1950 — Article 227Code of Criminal Procedure, 1973 — Section 482Evidence Act, 1872 — Section 138
High Courts26 Feb 2024Disposed Of
Manminder Singh Vs Govt Of Nct Delhi
Delhi High Court · (2024) 02 DEL CK 0099
Code of Criminal Procedure, 1973 — Section 156(3), 438Indian Penal Code, 1860 — Section 34, 420, 466, 467, 468, 471, 477A, 506
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 0098
Code of Criminal Procedure, 1973 — Section 313, 482Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2)Companies Act, 1956 — Section 2(24), 5(e), 5(f)
High Courts26 Feb 2024Allowed
Sanjeev Kumar Mishra Vs Jawaharlal Nehru University & Ors.
Delhi High Court · (2024) 02 DEL CK 0097
Constitution of India, 1950 — Article 14Rights of Persons with Disabilities Act, 2016 — Section 2(h), 2(y), 3(2), 3(5), 5, 5(1), 5(2), 5(2)(b), 16, 16(iii), 18
High Courts26 Feb 2024Disposed Of
Abhishek Verma Vs Enforcement Directorate
Delhi High Court · (2024) 02 DEL CK 0096
Code of Criminal Procedure, 1973 — Section 305, 305(3), 305(4), 482Foreign Exchange Regulations Act, 1973 — Section 8(3), 8(4), 50, 51, 56, 68, 68(1), 68(2)Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 142
High Courts26 Feb 2024Allowed
Mahdoom Bawa Bahrudeen Noorul Vs Kaveri Plastics
Delhi High Court · (2024) 02 DEL CK 0095
Constitution of India, 1950 — Article 227Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 138(b), 141, 142
High Courts23 Feb 2024Dismissed
IFUNA Co-Operative Group Housing Societies Ltd. Vs The Registrar, Co-Operative Societies, Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 4017
Delhi Cooperative Societies Act, 1972-Section 8Delhi Cooperative Societies Rules, 1973-Rule 24, 24(1)(v)Delhi Co-operative Societies Act, 2003
High Courts23 Feb 2024Dismissed
Siba International Vs Union Bank Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 4018
Constitution of India-Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14, 18
High Courts23 Feb 2024Dismissed
Bhanumati Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4072
The Public Premises Eviction of Unauthorized Occupants Act, 1971-Section 5(1), 9The Constitution of India-Article 226
High Courts23 Feb 2024Disposed Of
Suresh Kumar Rathee Vs Shri Krishan Kumar
Delhi High Court · (2024) 02 DEL CK 4087
Delhi Co-operative Societies Rules, 2007-Rule 80, 90DCS Act
High Courts23 Feb 2024Dismissed
Bhupendra Dwivedi Vs Yes Bank Ltd
Delhi High Court · (2024) 02 DEL CK 4054
Constitution of India-Article 226, 12Industrial Disputes Act, 1947-Section 2(s)
High Courts23 Feb 2024Allowed
Mohit Vs State (GNCT Of Delhi)
Delhi High Court · (2024) 02 DEL CK 4130
Code of Criminal Procedure, 1973-Section 374(2), 313Indian Penal Code, 1860-Section 34, 395, 410, 411, 412
High Courts23 Feb 2024Allowed
Sh. Jai Bhagwan Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 02 DEL CK 4132
Code of Criminal Procedure, 1973-Section 482, 156(3), 200, 202, 203, 204, 190(1)(a)Constitution of India-Article 227, 226Scheduled Caste and Schedule Tribe (Prevention of Atrocities) Act, 1989-Section 3(1)(x), 3(1)(r)
High Courts23 Feb 2024Dismissed
Saroj Rani Vs Lalit Kumar & Brothers
Delhi High Court · (2024) 02 DEL CK 4140
Delhi Rent Control Act-Section 14(1)(e), 14A, 14B to Section 14D, 25B, 25B(8)
High Courts23 Feb 2024Allowed
Md Parvej Alam Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4143
IPC-Sections 147, 148, 149, 307, 354, 447, 509, 323, 324, 504, 506, 325Juvenile Justice (Care And Protection of Children) Act, 2000-Section 19(1), 19(2), 21Juvenile Justice (Care and Protection of Children) Act, 2015-Section 3(xiv)
High Courts23 Feb 2024Allowed
Chiranjivi Pradhan Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4149
IPC-Section 376, 354, 447, 509, 147, 148, 149, 323, 324, 504, 307, 506, 325Juvenile Justice (Care and Protection of Children) Act, 2000-Section 19(1), 19(2), 21, 19Juvenile Justice (Care and Protection of Children) Act, 2015-Section 3, 3(xiv)