High Courts20 Feb 2024Allowed
Mr. Ajay Bajpai Vs Union Of India & Ors
Delhi High Court · (2024) 02 DEL CK 4049
Constitution of India-Article 226, 227Land Acquisition Act, 1894-Section 4, 6
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 485 of 565
High Courts20 Feb 2024Disposed Of
M/s Shubh Ball Bearings Company Vs The Assistant Commissioner
Delhi High Court · (2024) 02 DEL CK 4214
Central Goods and Services Tax Act, 2017-Section 29(2), 29(3)
High Courts20 Feb 2024Disposed Of
Ashish Garg L/H Of Sh. Pawan Kumar, Proprietor Of M/s. Kirti Plastics Vs GST Officer/AVATO, Ward 63, Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4217
Central Goods and Services Tax Act, 2017-Section 39, 29(2), 29
High Courts20 Feb 2024Disposed Of
Kesri Steels Limited Vs Commissioner Of Delhi Goods And Service Tax & Ors.
Delhi High Court · (2024) 02 DEL CK 4218
High Courts20 Feb 2024Disposed Of
Simla Holdings Vs The Assistant Commissioner Central Tax Division Rohini, Delhi West & Ors.
Delhi High Court · (2024) 02 DEL CK 4219
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act of 2002
High Courts20 Feb 2024Dismissed
Naushad Ali Through Perokar Sahajad Ali Vs UOI & Ors.
Delhi High Court · (2024) 02 DEL CK 4245
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 2(e), 3(1), 3(3), 8(1)(b), 9(6), 30NDPS Act, 1985-Section 8, 22, 22C, 27A, 29, 61, 67, 85Constitution of India-Article 21, 22, 22(5), 226
High Courts20 Feb 2024Dismissed
Sara Abode Private Limited Vs Nath Brothers Exim International Limited
Delhi High Court · (2024) 02 DEL CK 4248
Constitution of India-Article 227Companies ActCivil Procedure Code-Section 104, Order XLIII, V Rule 1(1), VIII Rule 1, VIII Rule 10, 151
High Courts20 Feb 2024Allowed
Shruti Katiyar Vs Registrar General, Delhi High Court
Delhi High Court · (2024) 02 DEL CK 4255
Code of Civil Procedure, 1908-Order VIII Rule 6Limitation Act, 1963-Section 3
High Courts20 Feb 2024Dismissed
National Research Development Corporation & Anr. Vs M/s MECPRO Heavy Engineering Ltd.
Delhi High Court · (2024) 02 DEL CK 4260
Arbitration and Conciliation Act, 1996-Section 34, 11(6), 21Limitation Act, 1963-Article 54, 55, Sections 5 to 20, 9
High Courts20 Feb 2024Disposed Of
Vibhor Sahai & Ors. Vs The State Govt NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4335
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts20 Feb 2024Dismissed
TV Today Network Ltd. Vs Ankita Sodhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4287
Constitution of India-Article 226 & 227Indian Penal Code, 1860-Section 465, 468, 471, 478 read with Section 34Payment of Gratuity Act, 1972-Section 7(7), 2A, 2(b), 2(e), 4, 4(2), 4(6)(a & b)
High Courts20 Feb 2024Disposed Of
Aakash Educational Services Ltd Vs M/S Lotus Education & Ors.
Delhi High Court · (2024) 02 DEL CK 4393
Arbitration and Conciliation Act, 1996-Section 8, 11, 12, 12(5), Seventh Schedule, 16, 21, 34, 34(4), 37, 43(4)
High Courts20 Feb 2024Allowed
Balbir Singh Inspector Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4432
Constitution of India-Article 226Code of Criminal Procedure-Section 482, 46(4)Penal Code, 1860-Sections 363, 376
High Courts20 Feb 2024Dismissed
Sharad Gupta & Ors. Vs Shri Vinayak Infraland Pvt. Ltd. & Ors.
Delhi High Court · (2024) 02 DEL CK 4380
Arbitration and Conciliation Act, 1996-Section 8, 21Arbitration Act, 1940-Section 24Limitation Act, 1963-Section 5, 12(2)(b), Article 137 of the Schedule
High Courts20 Feb 2024
Murli Manohar Vs Priyanka Panchariya
Delhi High Court · (2024) 02 DEL CK 4443
Cr.P.C.-Section 482, 125
High Courts20 Feb 2024Dismissed
Maneesh Trivedi Vs Pallavi Trivedi
Delhi High Court · (2024) 02 DEL CK 4446
Cr.P.C.-Section 482, 397, 401, 125Hindu Marriage Act
High Courts20 Feb 2024Dismissed
Pankaj Raheja Vs Kiara (Minor) Through Her Mother Natural Guardian Smt Nitika Kathuria
Delhi High Court · (2024) 02 DEL CK 4449
Cr.P.C.-Section 397/401, 482
High Courts20 Feb 2024Disposed Of
Hikmatullah Hikmati Vs Narcotics Control Bureau
Delhi High Court · (2024) 02 DEL CK 4488
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8A, 21, 21(C), 23, 23(C), 29, 37, 52A, 52-A(2), 52-A(3), 52-A(4), 53, 67Indian Evidence Act, 1872-Section 27
High Courts20 Feb 2024Allowed
Lalit Mohan & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 02 DEL CK 4489
Code of Criminal Procedure, 1973-Section 482, 320Indian Penal Code, 1860-Sections 323, 308, 34, 506, 354, 509, 511, 307Prevention of Corruption Act
High Courts20 Feb 2024Dismissed
Vimal Kumar Vs State NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 4490
Code of Criminal Procedure, 1973-Sections 438, 156(3), 82Indian Penal Code, 1860-Sections 307, 186, 353, 332, 341, 506, 34, 354, 502, 509Delhi Police Act, 1978-Sections 53, 116