High Courts14 Feb 2024Disposed Of
Ms Preeti Vs Ms Mamta & Anr.
Delhi High Court · (2024) 02 DEL CK 4007
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 495 of 565
High Courts14 Feb 2024Dismissed
Rekha Chandra Vs National Bank For Agriculture And Rural Deveopment (NABARD) & Ors.
Delhi High Court · (2024) 02 DEL CK 4059
Constitution of India-Article 226, 14, 15
High Courts14 Feb 2024
Aditi Agencies Through Its Proprietor Mr. Divyanshu Khurana Vs Commissioner Of CGST, Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 4212
Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts14 Feb 2024Disposed Of
Raghav Arora L/H Of Sh. Gopal Kishan Arora Vs GST Officer, Ward 78, Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 4213
Goods and Service Act, 2017-Section 29(2)
High Courts14 Feb 2024Disposed Of
Vijay Gupta & Ors. Vs State & Anr.
Delhi High Court · (2024) 02 DEL CK 4332
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts14 Feb 2024Allowed
Nirmala Training College Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 02 DEL CK 4402
Constitution of India-Article 226National Council for Teacher Education Act, 1993-Section 14, 17, 17(1)National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2014-Regulation 5.1, 5.1 of Appendix 4
High Courts14 Feb 2024
Master Kavish Vs Modern Public School & Anr.
Delhi High Court · (2024) 02 DEL CK 4409
High Courts14 Feb 2024Disposed Of
Sunil Vs State NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 4474
Code of Criminal Procedure, 1973-Section 439, 167(2), 309, 436, 437, 436ANarcotic Drugs and Psychotropic Substances Act, 1985-Section 36A(4), 22/29, 22(c), 29, 52, 37, 52A, 52A(2), 52A(3), 52A(4), 53, 36(1), 37(1)(b)(ii)TADA Act-Section 20
High Courts14 Feb 2024Dismissed
Ranjeet Kumar Choudhary Vs Mahesh Bagchandka & Anr.
Delhi High Court · (2024) 02 DEL CK 4480
Code of Criminal Procedure, 1973-Section 482, 200Contempt of Courts Act
High Courts14 Feb 2024Disposed Of
Rajesh Kumar Vs State
Delhi High Court · (2024) 02 DEL CK 4481
Code of Criminal Procedure, 1973-Sections 309, 436, 436A, 437 and 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20, 36(1), 37 and 37(1)(b)(ii)TADA Act-Section 20
High Courts14 Feb 2024Partly Allowed
Narinder Bhatia & Anr. Vs Satish Chander Bhatia
Delhi High Court · (2024) 02 DEL CK 4519
Transfer of Property Act, 1882Hindu Succession Act, 1956-Section 15, 19Registration Act-Section 17(2)
High Courts14 Feb 2024Dismissed
Smt. Ruma Kapoor Vs Shri Gulshan Khullar & Ors.
Delhi High Court · (2024) 02 DEL CK 4522
Code of Civil Procedure, 1908-Order XXXIX Rule 2A, XXXIX Rule 4, XXXIX Rules 1 and 2, Section 151
High Courts14 Feb 2024
Amarjeet Malik Vs DDA & Ors.
Delhi High Court · (2024) 02 DEL CK 4504
CPC, 1908-Order IX Rule 4, Section 151
High Courts14 Feb 2024Dismissed
M/S Antriksh Engineers Pvt. Ltd. Vs Sh. Braham Prakash Yadav & Ors.
Delhi High Court · (2024) 02 DEL CK 4524
CPC, 1908-Order VII Rule 11, Section 151
High Courts14 Feb 2024Disposed Of
Harmohinder Singh Vs Joginder Singh & Ors.
Delhi High Court · (2024) 02 DEL CK 4525
Code of Civil Procedure, 1908-Section 151Court Fees Act-Section 10, Article 17 (VI) of Schedule II
High Courts14 Feb 2024Disposed Of
Shri Anil Seth & Anr. Vs M/S Mega Construction Company & Ors.
Delhi High Court · (2024) 02 DEL CK 3895
Arbitration and Conciliation Act, 1996-Section 37
High Courts14 Feb 2024Allowed
Sanjay Kumar Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 3846
Central Goods and Service Tax Rules, 2017-Rule 23
High Courts14 Feb 2024Dismissed
Naresh Mahato Vs State Of NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 3794
Code of Criminal Procedure, 1973-Section 439, 482Indian Penal Code, 1860-Sections 170, 389, 387, 465, 471, 120B, 34
High Courts14 Feb 2024Dismissed
Purushottam Sahu Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 3793
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), 320, Chapter XIVIndian Penal Code, 1860-Sections 498A, 406, 304B
High Courts14 Feb 2024Disposed Of
Banwari Chaturvedi Vs State Of NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 3791
Code of Criminal Procedure, 1973-Section 482Constitution of India-Article 227Indian Penal Code, 1860-Sections 420, 468, 471, 120B