COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 497 of 565

High Courts13 Feb 2024Allowed

M/S K.M Food Infrastructure Pvt Ltd Through Its Director Mukesh Kapoor Vs The Director General DGGI Headquarters, New Delhi & Anr.

Delhi High Court · (2024) 02 DEL CK 4191

Central Goods & Services Tax Act, 2017-Section 2(52), 2(75), 67, 67(1), 67(2), Second Proviso to Section 67(2), 67(3), 67(4), 67(5), 67(6), 67(7), proviso to Section 67(7), 67(8), 67(9), 67(10), 67(11)Code of Criminal Procedure, 1973-Section 165(5)Income Tax Act-Section 132 (A)

High Courts13 Feb 2024Dismissed

Maahi Neil Jaipal Vs University Of Delhi & Ors.

Delhi High Court · (2024) 02 DEL CK 4253

High Courts13 Feb 2024Allowed

Surender Kumar Vs Late Sh. Dhani Ram Through Lrs & Ors.

Delhi High Court · (2024) 02 DEL CK 4254

Code of Civil Procedure, 1908-Order VI Rule 17, VII Rule 11, VII Rule 13Hindu Succession Act, 1956

High Courts13 Feb 2024Dismissed

Rakesh Kumar Vs State Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 02 DEL CK 4318

Constitution of India-Article 226, 32, 136, 142Cr.P.C.-Section 482Consumer Protection Act-Section 27

High Courts13 Feb 2024Dismissed

Dr. Renu Vs State Of Karnataka & Ors.

Delhi High Court · (2024) 02 DEL CK 4320

Constitution of India-Article 226, 226(2), 323A, 323BCode of Criminal Procedure, 1973-Section 482, 41AIPC-Sections 406, 420, 465, 471, 34

High Courts13 Feb 2024

Vipin Saini & Anr. Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 02 DEL CK 4322

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13(1)(ia)

High Courts13 Feb 2024Disposed Of

Dharamvir Singh Vs State And Anr.

Delhi High Court · (2024) 02 DEL CK 4324

Code of Criminal Procedure, 1973-Section 482IPC-Sections 354(A), 509, 506, 354, 498A, 406, 34Hindu Marriage Act-Section 13B(2)

High Courts13 Feb 2024Disposed Of

Gaurav Kumar Vs Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 02 DEL CK 4326

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(3)

High Courts13 Feb 2024Disposed Of

Hansraj Surana Vs State Of NCT Of Delhi

Delhi High Court · (2024) 02 DEL CK 4327

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 357(3)Negotiable Instruments Act, 1881-Section 138

High Courts13 Feb 2024Dismissed

Ravindra Kumar & Anr. Vs Technology Infomation, Forecasting And Assessment Council (TIFAC) & Ors.

Delhi High Court · (2024) 02 DEL CK 4353

Constitution of India-Article 14, 16, 21, 23, 32, 39(a), 142, 226, 300(A), 309, Part IIICCS (RP) Rules, 2016-Rule 14; Parts B & C of the Schedule

High Courts13 Feb 2024Partly Allowed

Dr. Amit Kumar Vs Bharati College

Delhi High Court · (2024) 02 DEL CK 4355

Constitution of India-Articles 226, 227University of Delhi, Act, Statutes and Ordinances, 2004-Clause 7 of Annexure to Ordinance XII, 7(9) of Ordinance XVII, 7 of Ordinance XII, 7(9) of Ordinance XVIII, 7 of Ordinance XII-AFundamental Rule-Chapter VIII, FR 53

High Courts13 Feb 2024Dismissed

Nitin Thomas Vs National Medical Commission & Anr.

Delhi High Court · (2024) 02 DEL CK 4371

Eligibility Requirement for taking Admission in an Undergraduate Medical Course in a Foreign Medical Institution Regulations, 2002-Regulation 5, 8, 9, 56Indian Medical Council Act, 1956-Section 12, 13(4B), 13(4A)Graduate Medical Education Regulations, 1997-Section 5(1), Regulation 5(5)(i), 4(2)

High Courts13 Feb 2024Allowed

Sakshi Semwal Vs Union Of India & Anr.

Delhi High Court · (2024) 02 DEL CK 4400

NIFT Act, 2006Constitution of India-Article 226University Grants Commission Act 1956-Section 22(1), 22(3), 22, 3

High Courts13 Feb 2024Disposed Of

Suchinder Kumari Bhola Vs Pawan Kumar Babbar & Ors.

Delhi High Court · (2024) 02 DEL CK 4404

Indian Penal Code-Section 420, 120BContempt of Courts Act, 1971-Section 2(b)

High Courts13 Feb 2024

Syed Sajid Hussain Vs Deeba Ikram & Ors.

Delhi High Court · (2024) 02 DEL CK 4407

Code of Civil Procedure, 1908-Section 24

High Courts13 Feb 2024Dismissed

Axis Bank Ltd Vs UV Assets Reconstruction Co

Delhi High Court · (2024) 02 DEL CK 4424

Arbitration and Conciliation Act, 1996-Section 18, 31(7)(b), 33, 34, 34(1), 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2A), 34(3), 34(4), 34(5), 34(6), 75, 81, Explanation 1 to Section 34(2), Explanation 1(ii) to Section 34(2)(b)(ii), Explanation 1(iii) to Section 34(2)(b)(ii)Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c)

High Courts13 Feb 2024

Court On Its Own Motion Vs Union Of India & Ors.

Delhi High Court · (2024) 02 DEL CK 4457

Constitution of India-Article 21, 47Delhi Health Services (Dental Surgeon) Rules, 2022

High Courts13 Feb 2024Disposed Of

Nicholas Nzube Ukaegbu Vs Narcotic Control Bureau & Anr.

Delhi High Court · (2024) 02 DEL CK 4479

Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 21, 29, 52A, 52A(2), 52A(3), 52A(4), 52-A(2), 52-A(3), 52-A(4), 37, 37(1)(b)(ii), 53Indian Evidence Act, 1872

High Courts13 Feb 2024Allowed

Pravin Jain Vs Alps Industries Limited

Delhi High Court · (2024) 02 DEL CK 4482

Constitution of India-Article 227Code of Criminal Procedure-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 141(1)

High Courts13 Feb 2024

Ajit Singh Vs State

Delhi High Court · (2024) 02 DEL CK 4483

Code of Criminal Procedure, 1973-Section 439, 82, 161Indian Penal Code, 1860-Sections 302/120B/34, 186/353/307/34, 201, 279/337Arms Act, 1959-Section 27, 27/54/59, 25