High Courts08 Jan 2024Disposed Of
New Delhi Municipal Council Vs Tek Chand Narula And Ors
Delhi High Court · (2024) 01 DEL CK 0023
Punjab Municipal Act, 1911 — Section 189, 194
COURT ARCHIVE
Delhi High Court judgments, 2024
11,286 judgments · page 558 of 565
High Courts08 Jan 2024Allowed
Ashish Jain And Anr Vs Delhi Development Authority
Delhi High Court · (2024) 01 DEL CK 0022
Constitution of India, 1950 — Article 14, 226Master Plan for Delhi � 2021 — Rule 12.13.7Transfer of Property Act, 1882 — Section 53A, 54, 55
High Courts08 Jan 2024Disposed Of
Jitendra Virwani Vs Santosh Kumar Garg
Delhi High Court · (2024) 01 DEL CK 0021
Code of Civil Procedure, 1908 — Section 149, Order 37, Order 37 Rule 1, Order 37 Rule 3(5)Evidence Act, 1872 — Section 65BInterest Act, 1978 — Section 3(1)
High Courts08 Jan 2024Dismissed
Veerendra Singh Vs Union Of India & Ors
Delhi High Court · (2024) 01 DEL CK 0012
Customs Act, 1962 — Section 77, 79, 108, 110, 111(d), 111(I), 111(m), 112, 129DD
High Courts08 Jan 2024Dismissed
Sanjay Kumar Verma Vs Planning And Infrastructural Development Consultants Pvt. Ltd.
Delhi High Court · (2024) 01 DEL CK 0011
Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 8, 11, 11(6), 20, 42Code of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20
High Courts05 Jan 2024Dismissed
Pawan Verma Vs Sardar Manmohan Singh
Delhi High Court · (2024) 01 DEL CK 3667
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXXVII Rule 3 (5), XXXVIINegotiable Instruments Act, 1881-Section 138, 118
High Courts05 Jan 2024Dismissed
Baljit Singh Vs Delhi Medical Council & Anr.
Delhi High Court · (2024) 01 DEL CK 3672
Constitution of India-Article 226National Medical Council Act, 2019Letters Patent-Clause 10
High Courts05 Jan 2024Dismissed
Mr. Sachin Jain & Ors. Vs Mr. Rajesh Jain
Delhi High Court · (2024) 01 DEL CK 3704
Code of Criminal Procedure, 1973-Section 378(4)Negotiable Instruments Act, 1881-Section 138, 142IPC-Section 406, 420, 467, 468, 471, 120-B
High Courts05 Jan 2024Dismissed
Bhagwati Devi Through L.Rs. Pramod Kumar Vs Sh. Balraj Singh Chopra
Delhi High Court · (2024) 01 DEL CK 3705
Code of Criminal Procedure, 1973-Section 378(4), 251, 313Negotiable Instruments Act, 1881-Section 138, 145(2), 139
High Courts05 Jan 2024Disposed Of
Shubham Pratap Singh Vs Kendriya Vidyalaya Sangathan (KVS) & Ors.
Delhi High Court · (2024) 01 DEL CK 3743
Constitution of India-Article 226Administrative Tribunal Act, 1985-Section 14(2)
High Courts05 Jan 2024Dismissed
Pr. Commissioner Of Income Tax-2 Vs M/S BT Global Communications India Pvt. Ltd.
Delhi High Court · (2024) 01 DEL CK 3790
Income Tax Act, 1961-Section 260A, 80IA, 143(1), 143(2), 92CA(1), 92CA(3), 92CA(4), 143(3), 144C(13), 263, 80IA(4)(ii), 144C, 80IA(5)
High Courts05 Jan 2024Allowed
Bar Council Of India Vs Commissioner Of Income Tax (Exemption)
Delhi High Court · (2024) 01 DEL CK 3813
Constitution of India-Article 226Advocates Act, 1961Income Tax Act-Section 12A, 10(23A), 11, 13, 11(2), 119(2), 119(2)(b)
High Courts05 Jan 2024Dismissed
Smt Shashi Vs The Of State Nct Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3803
Constitution of India-Article 226
High Courts05 Jan 2024Dismissed
Omkar & Anr. Vs Union Of India
Delhi High Court · (2024) 01 DEL CK 3802
The Railway Claims Tribunal Act, 1987-Section 23Railways Act 24 of 1989-Section 124-A, 2(29), 123(c)Railway Act 1980-Section 13
High Courts05 Jan 2024
Times Innovative Media Ltd. Vs Space Turtle Pvt. Ltd.
Delhi High Court · (2024) 01 DEL CK 3865
Companies Act, 1956-Sections 433(e), 434, 439, 485(1), 10E(1)Companies Act, 2013-Section 434, 290, Chapter XXCompanies (Court) Rules, 1959-Rule 26
High Courts05 Jan 2024Disposed Of
M/S Kotak Mahindra Bank Ltd. Vs Manisha Parivahan (P) Ltd.
Delhi High Court · (2024) 01 DEL CK 3863
Companies Act, 1956-Section 481, 481(1), 433(1)(e), 434, 439, 456, 454, 454(5) and 5(A)Companies (Court) Rules, 1959-Rule 9
High Courts05 Jan 2024Dismissed
Sh. Deepak Maurya Vs Mahotsav Sanchalan Samiti
Delhi High Court · (2024) 01 DEL CK 3825
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, 39 Rule 1 and 2, XXIII Rule 1, XXIII Rule 1(3), XXIII Rule 1(4), 2(2), 9 Rule 9Societies Registration Act, 1860
High Courts05 Jan 2024Dismissed
Sridev Sharma Vs Anupam Mathur
Delhi High Court · (2024) 01 DEL CK 3824
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11
High Courts05 Jan 2024
Rajendri Devi & Ors. Vs Union Of India & Anr.
Delhi High Court · (2024) 01 DEL CK 3823
Railway Claims Tribunal Act, 1987-Section 23, 2 (n)Railways Act, 1989-Section 123 (c), 124-A, 123(b), 123 (c)(2), Chapter XIIIIndian Evidence Act, 1872-Section 67, 6
High Courts05 Jan 2024Dismissed
Ramesh Kumar Sharma & Anr. Vs Usha Nindawat
Delhi High Court · (2024) 01 DEL CK 3841
Code of Civil Procedure, 1908-Order 43, Section 104, 39 Rule 1 & 2Delhi High Court Act, 1966-Section 10 (1)