High Courts15 Jan 2024Dismissed
Union Of India & Anr. Vs Sushil Kohli
Delhi High Court · (2024) 01 DEL CK 0099
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 545 of 565
High Courts15 Jan 2024Disposed Of
Col Vinod Dahiya Vs Union Of India And Ors
Delhi High Court · (2024) 01 DEL CK 0098
High Courts15 Jan 2024Disposed Of
N Ramaseshan Vs Union Of India And Ors
Delhi High Court · (2024) 01 DEL CK 0097
High Courts15 Jan 2024Disposed Of
Pr. Commissioner Of Income Tax- 18 Vs M/S WIG Investment
Delhi High Court · (2024) 01 DEL CK 0062
Income Tax Act, 1961 — Section 2(22)(e), 143(3), 150, 150(1), 234A, 234B, 234C, 234D, 260A, 263, 271(1)(c), 271B
High Courts15 Jan 2024Allowed
Oguljeren Hajyyeva Vs Commissioner Of Customs
Delhi High Court · (2024) 01 DEL CK 0061
Customs Act, 1962 — Section 102, 110, 113, 114, 125, 125(3)
High Courts15 Jan 2024Dismissed
Anil Kumar Bharti Vs Indian Railways Catering And Tourism Corporation Limited
Delhi High Court · (2024) 01 DEL CK 0060
High Courts12 Jan 2024Disposed Of
Lt Col Parampreet Singh Kochar Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3726
High Courts12 Jan 2024Disposed Of
Devender Kumar Bhandari Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3767
Constitution of India, 1950-Article 226Indian Forest Act, 1927-Section 26
High Courts12 Jan 2024Disposed Of
Rishi Arora & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 3899
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts12 Jan 2024Dismissed
M/s Mass Computers Private Limited Vs Mr. Arvind Kumar Tiwari
Delhi High Court · (2024) 01 DEL CK 3927
Constitution of India-Article 226, 227, 41, 43Industrial Disputes Act, 1947
High Courts12 Jan 2024Dismissed
Asharfi Mehto & Anr. Vs Commissioner Under Employees Compansation Act 1923 & Anr.
Delhi High Court · (2024) 01 DEL CK 3926
Constitution of India-Article 226Employees Compensation Act, 1923-Section 4 (4), 22, 31
High Courts12 Jan 2024Disposed Of
Z Vs Directorate Of Education & Ors.
Delhi High Court · (2024) 01 DEL CK 3979
High Courts12 Jan 2024Disposed Of
Mst. Lakshya Through Natural Guardian Sh. Mahendra Kumar Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3976
Right of Children to Free and Compulsory Education Act, 2009-Section 12(1)(a) and (b), 2Delhi School Education (Free Seats for Students belonging to Economically Weaker Sections and Disadvantage Group) Order, 2011-Clause 3(a)
High Courts12 Jan 2024Dismissed
Chander Prakesh Gupta Vs Kamlesh Wadhwa & Ors.
Delhi High Court · (2024) 01 DEL CK 3974
High Courts12 Jan 2024Dismissed
Poonam Sareen Vs MS Unlimited Resources & Ors
Delhi High Court · (2024) 01 DEL CK 3973
Code of Civil Procedure, 1908-Order XXI Rule 23, XXI, Section 51Limitation Act, 1963-Section 5, 14, 14(2)
High Courts12 Jan 2024Allowed
Bharti Model School Vs Director Education GNCTD & Ors.
Delhi High Court · (2024) 01 DEL CK 3969
High Courts12 Jan 2024Allowed
Lalita Yadav Vs Mam Raj Yadav
Delhi High Court · (2024) 01 DEL CK 3968
Hindu Marriage Act, 1955-Section 9Protection of Women from Domestic Violence Act, 2005
High Courts12 Jan 2024Allowed
Ashok Kumar Vs Mithilesh Kumari
Delhi High Court · (2024) 01 DEL CK 3966
Code of Civil Procedure 1908 (CPC)-Section 24
High Courts12 Jan 2024Disposed Of
Citizens For Democracy Through Its Secretary Vs The Election Commission Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 4033
Constitution of India-Article 21, 243, 32
High Courts12 Jan 2024Dismissed
Jeevesh Sabharwal & Anr. Vs Maharaj Krishen Pandita
Delhi High Court · (2024) 01 DEL CK 4064
Code of Criminal Procedure, 1973-Section 91Negotiable Instruments Act, 1881-Sections 138, 141, 142Indian Evidence Act, 1872-Sections 123, 124