COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 535 of 565

High Courts22 Jan 2024Allowed

CPIO/Dy. Commissioner Of Income Tax HQ Exemption, New Delhi Vs Girish Mittal

Delhi High Court · (2024) 01 DEL CK 0126

Constitution of India, 1950 — Article 225Right to Information Act, 2005 — Section 2(f), 6, 7, 8(1)(j), 11, 22Income Tax Act, 1961 — Section 80G, 138, 138(1)(b), 138(2)

Read judgment

High Courts19 Jan 2024

Sh Gaurav Rathee Vs Ms Nidhi Deswal

Delhi High Court · (2024) 01 DEL CK 4306

Read judgment

High Courts19 Jan 2024Dismissed

Ranjana Bhasin Vs Surender Singh Sethi & Ors.

Delhi High Court · (2024) 01 DEL CK 3706

Arbitration and Conciliation Act, 1996-Section 8, 8(1)CPC-Order IX Rule 7

Read judgment

High Courts19 Jan 2024Dismissed

Bharat Yadav Vs State (Govt. of NCT of Delhi) & Ors.

Delhi High Court · (2024) 01 DEL CK 3763

CrPC-Section 438, 161, 41(1)(ba), 82IPC-Section 302, 120B, 34, 307, 336Arms Act-Section 25, 27

Read judgment

High Courts19 Jan 2024Disposed Of

Bhagirathi Vs Government Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 01 DEL CK 3747

Constitution of India, 1950-Article 226Hindu Marriage Act, 1955-Section 13 (1) (ia), 13 (1) (ib)Hindu Adoption and Maintenance Act, 1986-Section 18 (2)

Read judgment

High Courts19 Jan 2024Disposed Of

Pinky Yadav Vs Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 01 DEL CK 3775

Administrative Tribunal Act, 1965-Section 14Constitution of India, 1950-Article 226

Read judgment

High Courts19 Jan 2024Disposed Of

Neena Yadav Vs Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2024) 01 DEL CK 3773

Administrative Tribunal Act, 1965-Section 14Constitution of India-Article 226

Read judgment

High Courts19 Jan 2024Disposed Of

Smt. Ratna Devi Vs The State (Govt. Of Nct) Delhi & Ors.

Delhi High Court · (2024) 01 DEL CK 3794

Read judgment

High Courts19 Jan 2024Disposed Of

Smt. Ram Beti Vs The State & Ors.

Delhi High Court · (2024) 01 DEL CK 3792

Read judgment

High Courts19 Jan 2024Dismissed

Deepak Aggarwal & Anr. Vs Gyan Chand Since Deceased Through Lrs & Ors.

Delhi High Court · (2024) 01 DEL CK 3815

Code of Civil Procedure, 1908-Section 151, Order XXII Rule 4, XXII Rule 9, XXII Rule 9 (2), XLIII, XLIII Rule 1 (k), XLVII Rule 1The Limitation Act, 1963-Section 5, 14

Read judgment

High Courts19 Jan 2024Disposed Of

Sanjeev Maggu Vs Commissioner Of Customs Air Cargo Complex Exports, New Custom House, New Delhi

Delhi High Court · (2024) 01 DEL CK 3867

Customs Act, 1962-Section 72

Read judgment

High Courts19 Jan 2024Partly Allowed

Directorate General Of GST Intelligence Vs Chaman Goel

Delhi High Court · (2024) 01 DEL CK 3878

Central Goods and Services Tax Act, 2017-Section 69, 70, 132, 132(1)(a), 132(1)(b), 132(1)(c), 132(1)(d), 132(1)(i), 132(5), Explanation to Section 132Code of Criminal Procedure, 1973-Section 438Constitution of India-Article 226

Read judgment

High Courts19 Jan 2024Disposed Of

Sapna Paul Vs Rohin Paul

Delhi High Court · (2024) 01 DEL CK 3882

Protection of Women from Domestic Violence Act, 2005-Section 12, 22, 2(a), 18, 28, 29, 23, 19, 20, 21, 31Code of Criminal Procedure, 1973-Section 311, 397, 401, 482, 6, 7, 9Constitution of India-Article 227

Read judgment

High Courts19 Jan 2024Partly Allowed

Directorate General Of Gst Intelligence Vs Manish Goyal

Delhi High Court · (2024) 01 DEL CK 3885

Central Goods and Services Tax Act, 2017-Section 70, 132(1)(b), 132(1)(c), 136

Read judgment

High Courts19 Jan 2024Dismissed

Directorate General Of Gst Intelligence Vs Jitender Kumar

Delhi High Court · (2024) 01 DEL CK 3886

Central Goods and Services Tax Act, 2017-Section 70, 132(1)(b), 132(1)(c), 69Code of Criminal Procedure, 1973-Section 438Constitution of India-Article 226

Read judgment

High Courts19 Jan 2024Allowed