High Courts15 Feb 2024Allowed
M/s Samrat Heavens Infra Developers Pvt. Ltd. & Ors. Vs Satinder Kumar Gupta
Delhi High Court · (2024) 02 DEL CK 4308
Code of Criminal Procedure, 1973-Section 482, 220, 223N.I. Act-Section 138
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 494 of 565
High Courts15 Feb 2024Dismissed
Shiv Singh Vs M/s Ansal Properties & Infrastructure Ltd
Delhi High Court · (2024) 02 DEL CK 4290
Constitution of India-Articles 226, 227, 323-AIndustrial Disputes Act, 1947-Section 33-C(2)Fundamental Rules-Rule 11, 15
High Courts15 Feb 2024Dismissed
Aparna Choudhrie Kala Vs Vaibhav Kala
Delhi High Court · (2024) 02 DEL CK 4354
Code of Civil Procedure, 1908-Section 115, 10, Order XXXVII, XXXVII Rule 3, XXXVII Rule 3(5), IX Rule 13, XXXVIII Rule 3Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib)Protection of Women from Domestic Violence Act, 2005-Section 12, 20(1), 26, 36
High Courts15 Feb 2024Allowed
Nazar Mohamed Mohaideen S Vs Jawaharlal Nehru University & Anr.
Delhi High Court · (2024) 02 DEL CK 4403
Constitution of India-Article 226Ordinances of the JNU-Ordinance 6.1, Ordinance 6.6, Ordinance 10, Ordinance 10.1, Ordinance 10.2, Ordinance 10.3, Ordinance 17.3, clause 5.3, 9, 10.4, 10.5, 13.4
High Courts15 Feb 2024Dismissed
Shri Braham Prakash Vs Shri Rohtash & Anr.
Delhi High Court · (2024) 02 DEL CK 4408
High Courts15 Feb 2024Disposed Of
Vimal Kirti Gupta Vs Rajan Gupta
Delhi High Court · (2024) 02 DEL CK 4384
Prevention of Women from Domestic Violence Act, 2005-Section 12Contempt of Courts Act, 1971-Section 2(b), 10 and 12IPC-Sections 406, 420
High Courts15 Feb 2024
Samarth Sharma Vs State & Anr.
Delhi High Court · (2024) 02 DEL CK 4442
Cr.PC-Section 482NI Act-Section 138
High Courts15 Feb 2024Dismissed
Senthilvelkumar Vs State Through SHO & Anr.
Delhi High Court · (2024) 02 DEL CK 4487
Code of Criminal Procedure, 1973-Section 482, 156(3), 154, 154(1), 154(3), 200Indian Evidence Act-Section 65BIndian Penal Code-Section 405
High Courts15 Feb 2024Allowed
Dr Anil Kumar Bansal Vs Sh Ashok Kumar Bansal & Anr
Delhi High Court · (2024) 02 DEL CK 4527
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, XXIII Rule 1, XXIII Rule 1A, XXII Rule 4
High Courts15 Feb 2024Partly Allowed
Phillips 66 Company Vs Raaj Unocal Lubricants Limited
Delhi High Court · (2024) 02 DEL CK 3962
High Court of Delhi Rules for Video Conferencing for Courts, 2021-Chapter 3, Rule 6.2, 5.1, 2(5), 2(ii)Code of Civil Procedure, 1908-Order XI Rule 4Indian Evidence Act, 1872
High Courts15 Feb 2024Disposed Of
Lokesh Prabhakar Vs Archana Prabhakar
Delhi High Court · (2024) 02 DEL CK 3938
High Courts15 Feb 2024Dismissed
Virendra Kuamr & Ors. Vs The Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3927
Constitution of India-Articles 226, 227
High Courts15 Feb 2024Allowed
Deepak Khandelwal Proprietor M/S Shri Shyam Metal Vs The Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 3847
Central Goods and Services Tax Act, 2017-Section 73, 73 (10), 168A
High Courts15 Feb 2024Allowed
M/S Shri Shyam Metal Vs The Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 3843
Central Goods and Services Tax Act, 2017-Section 73, 73 (10), 168A
High Courts15 Feb 2024Disposed Of
Tek Xplore Through Its Proprietor Ms. Renuka Maini Vs The Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3842
Goods and Services Tax Act, 2017-Section 16 (2)(c) and 17 (5)
High Courts15 Feb 2024Disposed Of
M/s Sagar Enterprises Vs Principal Commissioner Of Goods And Service Tax West Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 3838
Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts15 Feb 2024Dismissed
State Vs Naresh Yadav
Delhi High Court · (2024) 02 DEL CK 3821
Limitation Act, 1963-Section 5Code of Criminal Procedure, 1973-Sections 397, 401, 482, 173, 173(8), 91, 164, 227, 228, Chapter XVIIIIPC-Sections 498A, 495, 376, 302, 376(2)(n)
High Courts15 Feb 2024Disposed Of
Ram Ugrah Sharma Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 3687
CCS (CCA) Rules, 1965
High Courts15 Feb 2024Dismissed
Kanta Gupta Vs Goverdhan Dass Daga (Deceased) Thr Lrs
Delhi High Court · (2024) 02 DEL CK 0050
Delhi Rent Control Act, 1958 — Section 14(1)(e), 14A, 14B, 14D, 25B, 25B(8)
High Courts15 Feb 2024Disposed Of
Vikas Balguer @ Shammi Vs Government Of Nct Of Delhi Through Sho Hauz Khas Police Station
Delhi High Court · (2024) 02 DEL CK 0049
Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 201, 212, 302, 308, 376, 506