High Courts08 Feb 2024Dismissed
Ex Ac Ut Vinay Kumar Pandey Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4031
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 504 of 565
High Courts08 Feb 2024Dismissed
V. Vikraman Vs Union Of India Through Secretary Ministry Of Home Affairs & Anr.
Delhi High Court · (2024) 02 DEL CK 4035
CCS (CCA) Rules, 1965-Rule 29A
High Courts08 Feb 2024Disposed Of
Devi @ Jarina Vs State & Ors.
Delhi High Court · (2024) 02 DEL CK 4091
IPC-Sections 366, 376, 120B, 343, 376D, 109, 372, 328, 437POCSO Act-Sections 4, 6CrPC-Sections 161, 164, 437(1), 437, 439
High Courts08 Feb 2024
Jeena Vs State (Govt. Of NCT Of Delhi)
Delhi High Court · (2024) 02 DEL CK 4092
IPC-Section 366, 376, 120B, 343, 376D, 109, 372, 328, 437POCSO Act-Section 4, 6CrPC-Section 437(1), 437, 439
High Courts08 Feb 2024Dismissed
State Of N.C.T. Of Delhi Vs Laxmi & Ors.
Delhi High Court · (2024) 02 DEL CK 4112
Code of Criminal Procedure-Section 397, 401, 227, 228, 216Indian Penal Code, 1860-Section 302, 307, 323, 324, 325, 304, 34
High Courts08 Feb 2024
Dr VP Mainra Vs M/s Dawsons Leasing Ltd. & Ors.
Delhi High Court · (2024) 02 DEL CK 4169
Companies Act, 1956-Section 433(e), 435, 531-A, 536, 537, 538Companies (Court) Rules, 1959-Rule 9, 130Act 11 of 2003-Section 98
High Courts08 Feb 2024Disposed Of
Sunil Patil Vs The Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4192
Customs Act, 1962-Section 110, 110(1), 110(2), 110A, 124, 124(a), 124(1)
High Courts08 Feb 2024
M/s Bharti Enterprises Vs Commissioner, Value Added Tax, Department Of Trade And Taxes & Ors.
Delhi High Court · (2024) 02 DEL CK 4195
Central Goods and Services Tax Act, 2017-Section 54
High Courts08 Feb 2024Disposed Of
GS Exim International LLP Through Its Designated Partner Bhakti Pada Ghosh Vs Commissioner, Central Excise / (GST) Appeals-I, Through Joint Commissioner & Anr.
Delhi High Court · (2024) 02 DEL CK 4200
High Courts08 Feb 2024Dismissed
Jaspal Chopra Vs M/s Sidhant Polyplast Ltd & Ors.
Delhi High Court · (2024) 02 DEL CK 4242
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order I Rule 10, I Rule 10(2), XXXVII, XXXVII Rule 3(5), XXXVII Rule 3(6)(a)Companies Act, 1956
High Courts08 Feb 2024Dismissed
Oma Ram Vs State Of GNCTD
Delhi High Court · (2024) 02 DEL CK 4314
Code of Criminal Procedure, 1973-Section 439, 482, 167(2), 173(2), 175(5), 173(8)IPC-Sections 454, 380, 420, 468, 471, 120B
High Courts08 Feb 2024Disposed Of
Sanjeev Kumar Panchal & Ors. Vs State (GNCTD) & Anr.
Delhi High Court · (2024) 02 DEL CK 4317
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34, 323, 509
High Courts08 Feb 2024Disposed Of
Janakraj & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4321
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 354, 34Hindu Marriage Act-Section 13B(2)
High Courts08 Feb 2024Dismissed
Dnyaneshwar Hiralal Phuse Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 4370
Constitution of India-Article 14
High Courts08 Feb 2024Disposed Of
Anjali Pandey Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4276
Right of Children to Free and Compulsory Act, 2009-Section 12(1)(c)
High Courts08 Feb 2024Disposed Of
Nabakrushna Choudhury College Of Teacher Education Angul Vs National Council For Teacher Education & Anr
Delhi High Court · (2024) 02 DEL CK 4275
National Council for Teacher Education Regulations, 2014
High Courts08 Feb 2024Disposed Of
DAV College Of Teacher Education, Koraput Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 02 DEL CK 4372
National Council for Teachers Education (NCTE) Act-Section 18
High Courts08 Feb 2024Allowed
School Of Physical Education And Sports Development, OPJS University Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 02 DEL CK 4375
NCTE Act-Section 14
High Courts08 Feb 2024Allowed
SI Maya Devi Vs State (NCT of Delhi) & Ors.
Delhi High Court · (2024) 02 DEL CK 4430
Constitution of India-Article 226Code of Criminal Procedure-Section 482, 164, 46(4)Juvenile Justice (Care and Protection) Rules, 2007-Rule 12
High Courts08 Feb 2024Disposed Of
Puran Singh @ Vipin Vs State (NCT Of Delhi)
Delhi High Court · (2024) 02 DEL CK 4433
Constitution of India-Article 226Cr.P.C.-Section 482IPC-Sections 364A, 34