High Courts19 Jan 2024Disposed Of
Ajay Budaniya Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3587
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 537 of 565
High Courts19 Jan 2024Allowed
Oriental Bank Of Commerce Vs Shri Raj Kumar Bansal
Delhi High Court · (2024) 01 DEL CK 3556
Constitution of India-Article 226, 227, 14, 19(1)(g), 19(6)Banking Regulations Act, 1949Indian Penal Code-Sections 498, 406
High Courts19 Jan 2024Allowed
Jai Sharma & Anr. Vs Ramwati & Anr.
Delhi High Court · 2023 INSC 1075
Code of Civil Procedure, 1908-Section 151, Order VII Rule 14, VII Rule 11
High Courts19 Jan 2024Dismissed
Maksood Ahmad Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 0144
Constitution of India, 1950 — Article 25, 226, 227Code of Criminal Procedure, 1973 — Section 161, 164, 164A, 164(5A), 173, 320, 482Indian Penal Code, 1860 — Section 328, 376, 506
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 0141
Customs Act, 1962 — Section 72
High Courts19 Jan 2024Disposed Of
Deepak Aggarwal And Anr Vs Gyan Chand Since Deceased Through Lrs
Delhi High Court · (2024) 01 DEL CK 0140
Code of Civil Procedure, 1908 — Section 151, Order 47 Rule 1, Order 43 Rule 1(k), Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 9(2)Limitation Act, 1963 — Section 5, 14
High Courts19 Jan 2024Allowed
Jai Sharma & Anr. Vs Ramwati & Anr
Delhi High Court · (2024) 01 DEL CK 0139
Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 11, Order 7 Rule 14
High Courts19 Jan 2024Disposed Of
Ratna Devi Vs State (Govt. Of Nct) Delhi & Ors
Delhi High Court · (2024) 01 DEL CK 0137
High Courts19 Jan 2024Dismissed
Taha Taufiq Vs Narcotics Control Bureau New Delhi
Delhi High Court · (2024) 01 DEL CK 0136
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 23(c), 24, 25, 27A, 29, 37, 37(1)(b)(ii), 67
High Courts19 Jan 2024
Jitender Vs Union Of India And Ors.
Delhi High Court · (2024) 01 DEL CK 0135
Constitution of India, 1950 — Article 226, 227
High Courts19 Jan 2024Dismissed
Santra Devi B.Ed. College Through Harilal Yogi Manav Seva Sansthan Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 01 DEL CK 0134
National Council for Teacher Education Rules, 1997 — Rule 10(1)National Council for Teachers Education Act, 1993 — Section 18(1), 18(2)
High Courts19 Jan 2024Dismissed
Angoori Devi Vs Jagdish
Delhi High Court · (2024) 01 DEL CK 0133
Code of Civil Procedure, 1908 — Section 100, Order 41 Rule 27Evidence Act, 1872 — Section 68Indian Succession Act, 1925 — Section 63, 63(c)
High Courts19 Jan 2024Disposed Of
Aashish Gupta Vs Union Of India & Anr
Delhi High Court · (2024) 01 DEL CK 0132
High Courts19 Jan 2024Dismissed
Guru Nanak Public School & Anr. Vs Ruchi Malhotra & Anr
Delhi High Court · (2024) 01 DEL CK 0131
Delhi School Education Act, 1973 — Section 3(3)(a), 8(1), 8(3), 8(4), 8(5), 9, 11, 12, 14
High Courts19 Jan 2024Disposed Of
Ramesh Chander Vs Assistant Commissioner Of Goods And Service Tax, Dwarka Division, CGST Delhi & Anr
Delhi High Court · (2024) 01 DEL CK 0130
Central Goods and Services Tax Act, 2017 — Section 29(2)
High Courts19 Jan 2024Disposed Of
Pinky Yadav Vs Govt. Of Nct Of Delhi And Anr
Delhi High Court · (2024) 01 DEL CK 0125
Constitution of India, 1950 — Article 226Administrative Tribunal Act, 1965 — Section 14
High Courts19 Jan 2024Disposed Of
Neena Yadav Vs Govt Of Nct Of Delhi And Anr
Delhi High Court · (2024) 01 DEL CK 0124
Constitution of India, 1950 — Article 226Administrative Tribunal Act, 1965 — Section 14
High Courts19 Jan 2024Dismissed
Bharat Yadav Vs State (Govt. Of Nct Of Delhi) And Ors
Delhi High Court · (2024) 01 DEL CK 0123
Code of Criminal Procedure, 1973 — Section 41(1)(ba), 82, 161, 438Indian Penal Code, 1860 — Section 34, 120B, 302, 336Arms Act, 1959 — Section 25, 27
High Courts19 Jan 2024Dismissed/Allowed
Directorate General Of GST Intelligence Vs Manish Goyal
Delhi High Court · (2024) 01 DEL CK 0122
Central Goods and Services Tax Act, 2017 — Section 70, 132(1)(b), 132(1)(c), 136
High Courts19 Jan 2024Dismissed
R. Krishnamurthy And Co. Vs Municipal Corporation Of Delhi & Anr
Delhi High Court · (2024) 01 DEL CK 0121
Constitution of India, 1950 — Article 14, 226