High Courts02 May 2024Disposed Of
MGS(India) Pvt Ltd Vs South Delhi Municipal Corporation Of Delhi & Ors
Delhi High Court · (2024) 05 DEL CK 0181
Code of Civil Procedure, 1908 — Order 23 Rule 3
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 53 of 92
High Courts02 May 2024Dismissed
Union Of India Vs M/S Mahesh Edible Oil Industries Ltd
Delhi High Court · (2024) 05 DEL CK 0180
Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 37(1)(c)Limitation Act, 1963 — Section 14
High Courts01 May 2024Disposed Of
Akshita Jindal Vs Income Tax Officer Ward 54(1) Delhi & Ors
Delhi High Court · (2024) 05 DEL CK 0001
Income Tax Act, 1961 — Section 142(1), 144A(b), 144B, 147, 148, 148A, 148A(b), 148A(d), 151A
High Courts30 Apr 2024Dismissed
ABR Emerald LLP Vs Official Liquidator & Anr
Delhi High Court · (2024) 04 DEL CK 0267
High Courts30 Apr 2024Disposed Of
Mudita Express Cargo Private Limited Vs Commissioner, State Goods And Services Tax Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 0266
Central Goods and Services Tax Act, 2017 — Section 73, 75(3)
High Courts30 Apr 2024Disposed Of
SPS Enterprises Vs Commissioner Of Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 04 DEL CK 0265
Central Goods and Services Tax Act, 2017 — Section 73, 75(3)Delhi Goods and Services Tax Act, 2017 — Section 75(4)
High Courts30 Apr 2024Disposed Of
Raj Pal Singh Vs Urmila Devi
Delhi High Court · (2024) 04 DEL CK 0264
Code of Civil Procedure, 1908 — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 24
High Courts30 Apr 2024Dismissed
Delhi Development Authority Vs Ashwani Khurana And Ors
Delhi High Court · (2024) 04 DEL CK 0263
Delhi Land Reforms Act, 1954 — Section 3(13), 81
High Courts30 Apr 2024Disposed Of
Sheetal Dhariwal Vs Union Of India & Ors
Delhi High Court · (2024) 04 DEL CK 0262
High Courts30 Apr 2024Dismissed
Indiwar Parijat Vs National Insurance Company Limited & Ors
Delhi High Court · (2024) 04 DEL CK 0261
Code of Civil Procedure, 1908 — Section 100ACompanies Act, 1956 — Section 483
High Courts30 Apr 2024
Ashok Rani Vs Kewal Arora
Delhi High Court · (2024) 04 DEL CK 0253
Delhi Rent Control Act, 1958 — Section 14(1)(e), 14(7), 25B(8)Evidence Act, 1872 — Section 116
High Courts30 Apr 2024Disposed Of
Arun Mittal & Anr. Vs Punjab National Bank & Anr.
Delhi High Court · (2024) 04 DEL CK 0252
High Courts30 Apr 2024Dismissed
Ajay Kumar H (Student) Vs Union Of India And Ors
Delhi High Court · (2024) 04 DEL CK 0251
Constitution of India, 1950 — Article 14, 226
High Courts29 Apr 2024Disposed Of
Shakuntala Devi & Ors Vs Sunil
Delhi High Court · (2024) 04 DEL CK 0240
Motor Vehicle Sct, 1988 — Section 128, 173Code of Criminal Procedure, 1973 — Section 161
High Courts29 Apr 2024Dismissed
Kirpa Ram Thr Devender Kumar Monga Vs Durga Devi & Ors
Delhi High Court · (2024) 04 DEL CK 0239
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 22, Order 22 Rule 4, Order 22 Rule 4(4), Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts29 Apr 2024Allowed
Satpal Singh Sarna & Ors Vs Satya Prakash Bansal
Delhi High Court · (2024) 04 DEL CK 0238
Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(b), 14(1)(e), 14(1)(j), 14(7), 25B(8)
High Courts29 Apr 2024Disposed Of
Zulfikar @ Bobby Vs State Of Nct Of Delhi
Delhi High Court · (2024) 04 DEL CK 0237
Code of Criminal Procedure, 1973 — Section 161, 313, 374, 428, 437AIndian Penal Code, 1860 — Section 114, 120B, 306, 309, 428Evidence Act, 1872 — Section 145
High Courts29 Apr 2024Disposed Of
Rajan Singh Vs State Govt Of Nct Delhi & Others
Delhi High Court · (2024) 04 DEL CK 0236
Constitution of India, 1950 — Article 14, 226Code of Criminal Procedure, 1973 — Section 482
High Courts29 Apr 2024Disposed Of
Atma Ram Properties Pvt Ltd Vs Union Of India & Anr
Delhi High Court · (2024) 04 DEL CK 0235
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 14 Rule 2, Order 39 Rule 2
High Courts29 Apr 2024Dismissed
R.S. Misra Vs UOI & Ors Through The Commissioner Kendriya Vadyalaya Sangthan
Delhi High Court · (2024) 04 DEL CK 0234
Central Civil Services (Pension) Rules, 1972 — Rule 69, 69(41)