High Courts29 Jan 2024Disposed Of
Mr. Amandeep Singh Dhal Vs Directorate Of Enforcement
Delhi High Court · (2024) 01 DEL CK 4277
Code of Criminal Procedure, 1973-Section 439, 482Prevention of Money Laundering Act, 2002-Section 45
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 525 of 565
High Courts29 Jan 2024Disposed Of
Jamil Vs The State ( Govt Of NCT) Delhi
Delhi High Court · (2024) 01 DEL CK 4278
Constitution of India-Section 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 302
High Courts29 Jan 2024Disposed Of
SAP SE Vs Vtech Soft Solutions & Ors.
Delhi High Court · (2024) 01 DEL CK 3637
CPC-Order XXXIX Rule 2A, XIII-A, VIII Rule 10Delhi High Court Intellectual Property Rights Division Rules, 2022-Rule 27
High Courts29 Jan 2024Dismissed
Dashrath Lal Yadav Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3586
CISF Act, 1968-Section 10 (a)CISF Rules, 2001-Rule 34Constitution of India-Article 226, 227, 32, 136
High Courts29 Jan 2024Disposed Of
Abhishek Kumar Vs Neha Lal
Delhi High Court · (2024) 01 DEL CK 3568
Constitution of India-Article 226, 21, 14Code of Criminal Procedure, 1973-Section 482, 125, 156(3), 210, 340, 410Protection of Women from Domestic Violence Act, 2005-Section 12, 25, 25(2), 28
High Courts29 Jan 2024Disposed Of
Amandeep Singh Dhal Vs Directorate Of Enforcement
Delhi High Court · (2024) 01 DEL CK 0179
Code of Criminal Procedure, 1973 — Section 439, 482Prevention of Money Laundering Act, 2002 — Section 45
High Courts29 Jan 2024Disposed Of
Union Of India & Ors. Vs Vinod Kumar
Delhi High Court · (2024) 01 DEL CK 0178
Constitution of India, 1950 — Article 226, 227
High Courts29 Jan 2024Allowed
Anjali Pandey Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 0159
Constitution of India, 1950 — Article 226Delhi School Education Rules, 1973 — Rule 43, 50(xviii), 56Delhi Right of Children to free and Compulsory Education Rules, 2011 — Rule 26, 27
High Courts29 Jan 2024Dismissed
Commissioner Kendriya Vidyalaya Sangathan & Ors. Vs Dr. Neeharika
Delhi High Court · (2024) 01 DEL CK 0158
Constitution of India, 1950 — Article 226, 227
High Courts29 Jan 2024Dismissed
Union Of India & Anr Vs Priyanka Yadav
Delhi High Court · (2024) 01 DEL CK 0157
Constitution of India, 1950 — Article 226
High Courts25 Jan 2024Dismissed
Maninder Singh & Anr. Vs Nirmal Kaur
Delhi High Court · (2024) 01 DEL CK 3689
Civil Procedure Code, 1908-Order 43 Rule l (r), 39 Rule 4, 39 Rule 1 & 2Delhi High Court Act, 1966-Section 10Registration Act, 1908-Section 17
High Courts25 Jan 2024Disposed Of
Mangat Ram Alagh Vs State & Ors.
Delhi High Court · (2024) 01 DEL CK 3690
Delhi High Court Act, 1966-Section 10, 10(1)Code of Civil Procedure, 1908-Order XXII Rule 4, XLIII, XLIII Rule 1(A), 43, Section 104, 105
High Courts25 Jan 2024Dismissed
Indraprastha Power Generation Company Limited (IPGCL) Vs Shri Raghubir Singh
Delhi High Court · (2024) 01 DEL CK 3691
Code of Civil Procedure, 1908-Section 100, Order XLILimitation Act, 1963-Article 113
High Courts25 Jan 2024Disposed Of
D S Kundu Vs Chief Secretary Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3692
Delhi Co-operative Societies Rules, 2007-Rule 102Delhi Co-operative Societies Act, 2003
High Courts25 Jan 2024Dismissed
Prakash Chand Sharma Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3725
BSF Rules, 1969-Rule 48BSF Act, 1968-Section 46, 108, 117(2)Prevention of Corruption Act, 1988 (amended in 2018)-Section 7(a), 11
High Courts25 Jan 2024Dismissed
Anil Kumar Sharma Vs State Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 3764
Code of Criminal Procedure, 1973-Section 439, 482, 29(1), 325IPC-Section 420, 406, 409, 120BReal Estate (Regulation and Development) Act, 2016-Section 3(1)
High Courts25 Jan 2024Allowed
M A Alagappan Vs PVR Limited
Delhi High Court · (2024) 01 DEL CK 3765
CrPC-Section 482Companies Act, 2013-Section 161Companies Act, 1956-Sections 260, 262, 313
High Courts25 Jan 2024Dismissed
Dr. Priyanka Verma Vs Medeor Hospital Ltd Formerly Known As Rockland Hospital Ltd
Delhi High Court · (2024) 01 DEL CK 3774
Constitution of India-Article 226, 12, Part IIIMaternity Benefits Act, 1961-Section 7, 17, 21, 22GST Act
High Courts25 Jan 2024Disposed Of
M/S SNG Trading Company Pvt. Ltd. Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3768
Constitution of India, 1950-Article 226
High Courts25 Jan 2024Dismissed
Usha Devi & Ors. Vs Pradeep Kumar & Ors (Future Generali India Ins Co Ltd)
Delhi High Court · (2024) 01 DEL CK 3858
Employees Compensation Act, 1923-Section 30, 22, 2(1)(dd), 2(1)(e), 2(d)(ii)(c), 2(dd)(c)Motor Vehicles Act, 1988IPC-Section 279, 304-A