High Courts03 Jan 2024Disposed Of
Rahul Anil Ahuja Vs Gurcharan Dha Wan & Ors.
Delhi High Court · (2024) 01 DEL CK 3669
Constitution of India-Article 226Recovery of Debts Due to the Banks and Financial Institutions Act, 1993-Section 19
COURT ARCHIVE
Delhi High Court judgments, 2024
11,286 judgments · page 563 of 565
High Courts03 Jan 2024Dismissed
Mahender Singh Vs The Delhi State Co-Operative Bank Ltd.
Delhi High Court · (2024) 01 DEL CK 3670
Constitution of India-Article 226The Delhi Co-operative Societies Act, 2003-Section 112, 70, 71Indian Contract Act, 1872-Section 128
High Courts03 Jan 2024
Ram Charan Aggarwal (Deceased) Through Legal Heir Vs Prem Lata & Anr.
Delhi High Court · (2024) 01 DEL CK 3695
High Courts03 Jan 2024Dismissed
Sh. Anil Wadhwa & Anr. Vs Sh. M.M.L. Kapur
Delhi High Court · (2024) 01 DEL CK 3700
Delhi Rent Control Act, 1958-Section 14(1)(e), 14(1), 19, 25B, 25B(1), 25B(5), 25B(8), Chapter III-ACPC-Section 115
High Courts03 Jan 2024Disposed Of
Ramesh Kakkar Vs State Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 3757
Code of Criminal Procedure, 1973-Section 439IPC-Sections 302, 120B, 34, 201, 411, 285, 304A, 406, 420, 468, 471, 511Arms Act-Sections 25, 27
High Courts03 Jan 2024Disposed Of
Anil Kumar Sharma Vs State (NCT Of Delhi)
Delhi High Court · (2024) 01 DEL CK 3758
Code of Criminal Procedure, 1973-Section 439, 482Indian Penal Code-Section 420, 120BInsolvency and Bankruptcy Code, 2016-Section 7
High Courts03 Jan 2024Disposed Of
Anil Kumar Sharma Vs State (NCT of Delhi)
Delhi High Court · (2024) 01 DEL CK 3759
Code of Criminal Procedure, 1973-Section 439, 482, 156(3)IPC-Sections 406, 420, 120BInsolvency and Bankruptcy Code, 2016-Section 7
High Courts03 Jan 2024
Anil Nirwan Vs State Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 3760
IPC-Sections 376, 420CrPC-Section 161, 164
High Courts03 Jan 2024Disposed Of
Ramesh & Anr. Vs State Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 3761
IPC-Section 304 part-II, 34, 201CrPC-Section 385Constitution of India-Article 21
High Courts03 Jan 2024Disposed Of
MS RS Wires Industries Through Proprietor Rajender Singh Vs Sales Tax Officer Class II AVATO Ward 63 Zone 6 Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3840
Central Goods and Services Tax Act, 2017-Section 29, 29(2)
High Courts03 Jan 2024Allowed
Indotech Magnetics Vs Commissioner Of Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 01 DEL CK 3837
Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts03 Jan 2024Disposed Of
M/S Sym Company Vs Pr. Commissioner, Customs (Import) & Ors.
Delhi High Court · (2024) 01 DEL CK 3836
Customs Act, 1962-Section 110(1), 110(2), 124(a)
High Courts03 Jan 2024Disposed Of
Mahanagar Telephone Nigam Ltd. & Anr. Vs Balbir Gulia
Delhi High Court · (2024) 01 DEL CK 3845
Constitution of India-Article 226CCS (Pension) Rules, 1972-Rule 26(2)Administrative Tribunal Act, 1985-Section 19, 21
High Courts03 Jan 2024Dismissed
Rajesh Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3868
Constitution of India-Article 226, 227Indian Contract Act, 1872-Section 3CCS Pension Rules 1972
High Courts03 Jan 2024Allowed
Mr. Ashok Kumar Sharma Vs Mr. Sushil Chander Sharma & Ors.
Delhi High Court · (2024) 01 DEL CK 3869
CPC-Order XVI Rule 1, Section 151
High Courts03 Jan 2024Dismissed
Sumit Sapra Vs Akansha Ahuja Sapra
Delhi High Court · (2024) 01 DEL CK 3910
Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2, XXXIX Rule 2A, Section 151, 13Hindu Marriage Act, 1955-Section 13(1)(ia), 10Family Courts Act, 1984-Section 7, 8
High Courts03 Jan 2024Allowed
Jasbir Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3909
Constitution of India-Article 21
High Courts03 Jan 2024Dismissed
Prankur Mishra Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4043
Cr.P.C-Sections 397, 401, 482, 227, 228IPC-Section 308
High Courts03 Jan 2024Disposed Of
Kotak Mahindra Bank Limited Vs Shankhajit Parmanik & Ors.
Delhi High Court · (2024) 01 DEL CK 4035
SARFAESI ActSecurity Interest (Enforcement) Rules-Rules 8, 9
High Courts03 Jan 2024Disposed Of
M/s Simplex Infrastructures Ltd Vs National Highways Authority Of India & Anr.
Delhi High Court · (2024) 01 DEL CK 4134
Arbitration and Conciliation Act, 1996-Section 11(6), 9, 12