High Courts10 Jan 2024Disposed Of
Court On Its Own Motion Vs Subhash Chand Jain
Delhi High Court · (2024) 01 DEL CK 0069
Contempt of Courts Act, 1971 — Section 2(c)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,286 judgments · page 552 of 565
High Courts10 Jan 2024Disposed Of
Manish Sharma Vs State Of Nct (Delhi) And Ors
Delhi High Court · (2024) 01 DEL CK 0068
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
High Courts10 Jan 2024Dismissed
Pr. Commissioner Of Income Tax -6 Vs Nirja Publishers & Printers Pvt. Ltd
Delhi High Court · (2024) 01 DEL CK 0035
Income Tax Act, 1961 — Section 40(a)(ia), 80IC, 143(1), 143(2), 194H, 260A
High Courts10 Jan 2024Dismissed
Association Of Radio & Television Engineering Employees & Anr Vs Union Of India & Ors
Delhi High Court · (2024) 01 DEL CK 0034
Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 4(5)(a), 4(5)(B)
High Courts09 Jan 2024Dismissed
M/s Aez Infratech Pvt Ltd Vs M/s Somani Worsted Ltd & Ors
Delhi High Court · (2024) 01 DEL CK 3675
Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Order XXI Rule 41(2)
High Courts09 Jan 2024Dismissed
Krishna Kumar Bharti Vs Union Of India & Anr.
Delhi High Court · (2024) 01 DEL CK 3707
Constitution of India-Article 226CISF Rules, 2001-Rule 33(1), 52(2), 54
High Courts09 Jan 2024Dismissed
Akhilesh Kumar Sharma Vs Union Of India & Anr.
Delhi High Court · (2024) 01 DEL CK 3708
High Courts09 Jan 2024Disposed Of
Prakash Chand Sharma Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3714
BSF Act, 1968-Section 128, 130
High Courts09 Jan 2024Disposed Of
Satyendra Kumar Vs Managing Committee Of Maharaja Agarsain Public School & Anr.
Delhi High Court · (2024) 01 DEL CK 3749
Constitution of India-Article 226Delhi School Education Act and Rules, 1973-Section 27(a)
High Courts09 Jan 2024Dismissed
State (GNCT Of Delhi) Vs Netrapal Singh & Ors.
Delhi High Court · (2024) 01 DEL CK 3780
Code of Criminal Procedure, 1973-Section 378(1), 378, 384, 417Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(1)(d)(i) and (ii), 13(2), 20, 13(1)(2)Indian Evidence Act-Section 62, 65, 65B, 65B(2), 65(4), 59 and 65A
High Courts09 Jan 2024Dismissed
Kinadhan Chakma Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3807
Constitution of India-Article 226, 19 (1) (e), 21Code of Criminal Procedure, 1973-Section 482, 97Indian Citizenship Act, 1955
High Courts09 Jan 2024Dismissed
Sushil Kumar Rai Vs Monika Chauhan & Anr.
Delhi High Court · (2024) 01 DEL CK 3806
Constitution of India-Article 226, 227CPC-Order 7 Rule 11, Section 13
High Courts09 Jan 2024Disposed Of
Krishna Devi Vs State NCT Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3804
High Courts09 Jan 2024Disposed Of
Sushma Vs State NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 3800
Constitution of India-Article 226Indian Penal Code-Section 363
High Courts09 Jan 2024Disposed Of
Mohit Kumar Vs State Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3799
High Courts09 Jan 2024Dismissed
Mahesh Sharma Vs M/s. Capri Global Capital Limited & Ors.
Delhi High Court · (2024) 01 DEL CK 3877
Constitution of India-Article 227Civil Procedure Code, 1908-Section 151Arbitration & Conciliation Act, 1996-Section 34
High Courts09 Jan 2024Dismissed
Shri Ranjeet Vs Delhi Jal Board
Delhi High Court · (2024) 01 DEL CK 3933
Constitution of India-Articles 226, 227, 14, 16, 21, 39(d)Minimum Wages Act, 1948Industrial Disputes Act, 1947-Sections 25F, 25G, 25H, 25B
High Courts09 Jan 2024Allowed
Nasheta Zaidi Through Guardian Group Captain Imran H Zaidi Vs Central Board Of Secondary Education & Anr.
Delhi High Court · (2024) 01 DEL CK 3948
High Courts09 Jan 2024Allowed
Ojas Satyawali Through His Mother Bhawana Pathak Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 01 DEL CK 3947
RTE Act-Section 2(n)Delhi RTE RulesConstitution of India-Article 226
High Courts09 Jan 2024Allowed
Sangeeta Vs Neetu
Delhi High Court · (2024) 01 DEL CK 3945
Code of Civil Procedure, 1908-Section 24, Order VII Rule 11Constitution of India-Article 227Family Courts Act, 1984-Section 7(1), Explanation (d), 8(a)