High Courts29 Apr 2024Dismissed
Mansoor Asghar Peerbhoy Vs State
Delhi High Court · (2024) 04 DEL CK 0233
Constitution of India, 1950 — Article 226National Investigation Agency Act, 2008 — Section 21Code of Criminal Procedure, 1973 — Section 439
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 54 of 92
High Courts29 Apr 2024Dismissed
Saquib Nisar Vs State
Delhi High Court · (2024) 04 DEL CK 0232
Constitution of India, 1950 — Article 266National Investigation Agency Act, 2008 — Section 21Code of Criminal Procedure, 1973 — Section 437(1), 439
High Courts29 Apr 2024
Social Jurist, A Civil Rights Group Vs Government Of Nct Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 0231
Constitution of India, 1950 — Article 21ARight of Children to Free and Compulsory Education Rules, 2011 — Rule 8Delhi Municipal Corporation Act, 1957 — Section 50, 202, 202(c)
High Courts26 Apr 2024
Pragati Path Educational Foundation�s Millennium National School Vs Central Board Of Secondary Education & Ors
Delhi High Court · (2024) 04 DEL CK 0249
High Courts26 Apr 2024
Gold Cause Construction Pvt. Ltd. & Anr. Vs Anand Prakash Gupta
Delhi High Court · (2024) 04 DEL CK 0248
High Courts26 Apr 2024Dismissed
Ayesha Sankhla (Through Guardian Kapil Kumar Sankhala) Vs Government Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 0247
Right of Children to Free and Compulsory Education Act, 2009 — Section 2(n)(iv), 12, 12(1), 12(1)(c)
High Courts26 Apr 2024Disposed Of
Abdul Basit Vs Jawaharlal Nehru University And Ors
Delhi High Court · (2024) 04 DEL CK 0246
High Courts26 Apr 2024Allowed
Kishore Kumar Vs Delhi Development Authority & Anr
Delhi High Court · (2024) 04 DEL CK 0245
Constitution of India, 1950 — Article 14, 226, 227
High Courts26 Apr 2024Allowed
Anita Rani Sondhi Vs Delhi Development Authority & Anr
Delhi High Court · (2024) 04 DEL CK 0244
Constitution of India, 1950 — Article 14, 226, 227
High Courts26 Apr 2024Dismissed
Sachin Kumar Vs Union Of India And Ors
Delhi High Court · (2024) 04 DEL CK 0243
Constitution of India, 1950 — Article 226
High Courts26 Apr 2024Dismissed
K J S Bains Vs Union Of India And Ors
Delhi High Court · (2024) 04 DEL CK 0242
High Courts26 Apr 2024Dismissed
Delhi Development Authority Vs Nisha Khurana And Ors
Delhi High Court · (2024) 04 DEL CK 0241
Delhi Land Reforms Act, 1954 — Section 3(13), 81
High Courts26 Apr 2024Dismissed
Shehnaz Begum & Ors Vs Karamvir Saini & Anr
Delhi High Court · (2024) 04 DEL CK 0226
Delhi Rent Control Act, 1958 — Section 14(1)(e), 14A, , 14B, 14D, 25B, 25B(8)
High Courts25 Apr 2024Allowed
Vivek Kashyap Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 04 DEL CK 0230
Code of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 363, 366, 376(3), 471Protection of Children from Sexual Offences Act (POCSO), 2012 — Section 6
High Courts25 Apr 2024Disposed Of
Guddu Vs State Of Nct Of Delhi
Delhi High Court · (2024) 04 DEL CK 0229
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1223, 1223ICode of Criminal Procedure, 1973 — Section 482
High Courts25 Apr 2024Disposed Of
Deepak Vs State Of Nct Of Delhi
Delhi High Court · (2024) 04 DEL CK 0228
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1223Code of Criminal Procedure, 1973 — Section 482
High Courts25 Apr 2024Disposed Of
Amit @ Nitu Vs State Of Nct Of Delhi
Delhi High Court · (2024) 04 DEL CK 0227
Constitution of India, 1950 — Article 226, 227Delhi Prison Rules, 2018 — Rule 1200, 1223Code of Criminal Procedure, 1973 — Section 482
High Courts25 Apr 2024Dismissed
Raj Kumar Vs Usha
Delhi High Court · (2024) 04 DEL CK 0220
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 15, 151, Order 13A, Order 7 Rule 1, Order 8 Rule 1, Order 37 Rule 3(5), Order 6 Rule 15A, Order 6 Rule 15A(1)Commercial Courts Act, 2015 — Section 2(1)(c), 6
High Courts24 Apr 2024Dismissed
Municipal Corporation Of Delhi Vs Rakesh Gupta
Delhi High Court · (2024) 04 DEL CK 0225
Constitution of India, 1950 — Article 226, 227
High Courts24 Apr 2024Dismissed
Naresh @ Satya Vs State
Delhi High Court · (2024) 04 DEL CK 0224
Code of Criminal Procedure, 1973 — Section 313, 482Indian Penal Code, 1860 — Section 34, 378, 392, 397, 411, 467, 471, 482Evidence Act, 1872 — Section 8, 114