High Courts16 Apr 2024Allowed
Agni Deo Prasad And Ors Vs Union Of India And Ors
Delhi High Court · (2024) 04 DEL CK 0133
Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1987 — Rule 99.2, 99.2A
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 56 of 92
High Courts16 Apr 2024Dismissed
Vijay Yadav & Ors Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 0132
Constitution of India, 1950 — Article 226
High Courts15 Apr 2024Disposed Of
Rohit Pal Singh Vs State Nct Of Delhi & Anr
Delhi High Court · (2024) 04 DEL CK 0260
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 341, 506, 509
High Courts15 Apr 2024Disposed Of
Bunty @Dinesh Vs State Nct Of Delhi And Anr
Delhi High Court · (2024) 04 DEL CK 0259
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 324
High Courts15 Apr 2024Disposed Of
Harjeet Singh & Anr. Vs State Nct Of Delhi And Anr
Delhi High Court · (2024) 04 DEL CK 0258
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 392, 394
High Courts15 Apr 2024Allowed
M Tech Developers Pvt. Ltd. Vs National Faceless Assessment Centre, Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 0257
Income Tax Act, 1961 — Section 142(1), 143(2), 144B, 148Insolvency and Bankruptcy Code, 2016 — Section 7, 30(2), 30(6), 31, 31(1), 60(6)Indian Contract Act, 1872 — Section 133
High Courts15 Apr 2024Dismissed
Mohit Dabas & Anr Vs Principal Indraprastha World School & Ors.
Delhi High Court · (2024) 04 DEL CK 0256
Right of Children to Free and Compulsory Education Act, 2009 — Section — Section 12, 12(1)
High Courts15 Apr 2024Dismissed
Vijay Malhotra Vs Directorate Of Education And Ors
Delhi High Court · (2024) 04 DEL CK 0255
High Courts15 Apr 2024Dismissed
Govt. Of Nct Of Delhi And Ors Vs Jagbir Singh
Delhi High Court · (2024) 04 DEL CK 0214
Constitution of India, 1950 — Article 226, 227Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1)
High Courts15 Apr 2024Disposed Of
Mithlesh Gupta Vs M/S National Industrial Corporation Limited
Delhi High Court · (2024) 04 DEL CK 0198
Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141Companies Act, 1956 — Section 34
High Courts15 Apr 2024Disposed Of
Suman Sapra Vs Rosy Dabas & Ors
Delhi High Court · (2024) 04 DEL CK 0197
Code of Civil Procedure, 1908 — Order 39 Rule 2A
High Courts15 Apr 2024Allowed
Meena Kataria Vs Rekha & Ors.
Delhi High Court · (2024) 04 DEL CK 0124
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 18 Rule 2(3), Order 18 Rule 3Evidence Act, 1872 — Section 101, 102, 103
High Courts15 Apr 2024Dismissed
Bal Krishan Sharma Vs Kanta Kumari Sharma And Ors
Delhi High Court · (2024) 04 DEL CK 0123
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1, Order 7 Rule 14, Order 7 Rule 14(2), Order 7 Rule 14(3), Order 6 Rule 17
High Courts15 Apr 2024Dismissed
Swapnil Aeron Vs Jagmohan Sapra
Delhi High Court · (2024) 04 DEL CK 0122
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 16 Rule 1, Order 1 Rule 10Code of Criminal Procedure, 1973 — Section 340
High Courts15 Apr 2024Dismissed
Reliance General Insurance Co Ltd. Vs Jagdish Prasad Aggarwal & Ors
Delhi High Court · (2024) 04 DEL CK 0121
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts15 Apr 2024Dismissed
Vijay Kumar Gupta Vs Mohit Malik
Delhi High Court · (2024) 04 DEL CK 0120
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 20(c), Order 7 Rule 11, Order 6 Rule 17
High Courts15 Apr 2024Disposed Of
United India Insurance Co Ltd Vs Jagat & Ors
Delhi High Court · (2024) 04 DEL CK 0119
Code of Civil Procedure, 1908 — Order 21 Rule 1, Order 12 Rule 8, Order 41 Rule 33Motor Vehicles Act, 1988 — Section 2(10), 2(28), 140, 147, 166, 167
High Courts15 Apr 2024Disposed Of
Shahid Khan @ Chote Pradhan Vs Union Of India & Anr.
Delhi High Court · (2024) 04 DEL CK 0118
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substance (PITNDPS) Act, 1988 — Section 2(e), 3(1), 9(f)
High Courts15 Apr 2024Disposed Of
Ravi Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2024) 04 DEL CK 0117
Code of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 323, 376(2)(n), 377, 506
High Courts15 Apr 2024Disposed Of
Mohd.Bilal Vs State Of Nct Of Delhi
Delhi High Court · (2024) 04 DEL CK 0116
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 302