High Courts04 Apr 2024Disposed Of
M/S Deep Plastic Granules Trading Company Vs Union Of India & Ors
Delhi High Court · (2024) 04 DEL CK 0021
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 62 of 92
High Courts04 Apr 2024Allowed
Samsung Gulf Electronics, FZE Vs Union Of India Through Secretary Ministry Of External Affairs & Ors
Delhi High Court · (2024) 04 DEL CK 0020
Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 301(2), 372Indian Penal Code, 1860 — Section 120B, 384, 420, 467, 468, 471
High Courts04 Apr 2024Disposed Of
M/S Jain Cement Udyog (Through Proprietor Sh. Sanjay Jain) Vs Central Board Of Indirect Taxes And Customs & Anr.
Delhi High Court · (2024) 04 DEL CK 0019
Central Goods and Services Tax Act, 2017 — Section 73, 75(3), 75(4)
High Courts04 Apr 2024
T.V. Today Network Limited And Anr. Vs Union Of India And Ors.
Delhi High Court · (2024) 04 DEL CK 0018
Constitution of India, 1950 — Article 14, 19, 21Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021 — Section 3(1)(b), 3(1)(c), 3(1)(d), 3A, 4(8)Information Technology Act, 2000 — Section 79
High Courts03 Apr 2024Disposed Of
Udit Thapar & Ors. Vs State Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2024) 04 DEL CK 0057
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498AHindu Marriage Act, 1955 — Section 13B(2)
High Courts03 Apr 2024Disposed Of
Gopal Singh Vs State Nct Of Delhi And Ors.
Delhi High Court · (2024) 04 DEL CK 0056
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 308, 323, 506
High Courts03 Apr 2024Allowed
Sharda Relan Vs State & Ors
Delhi High Court · (2024) 04 DEL CK 0055
Code of Civil Procedure, 1908 — Section 151Indian Succession Act, 1925 — Section 291
High Courts03 Apr 2024Dismissed
Ravinder Kumar Vs Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2024) 04 DEL CK 0054
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Section 151
High Courts03 Apr 2024Dismissed
Nisha Rangra Vs PNB Metlife India Insurance Co Ltd & Anr
Delhi High Court · (2024) 04 DEL CK 0053
Code of Civil Procedure, 1908 — Section 96, Order 41, Order 7 Rule 14
High Courts03 Apr 2024Dismissed
Aakash Sharma Vs Gyanesh Bharti & Ors
Delhi High Court · (2024) 04 DEL CK 0052
High Courts03 Apr 2024Dismissed
Gati Jain Through Her Father Yogesh Jain Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 04 DEL CK 0051
High Courts03 Apr 2024Allowed
Gannon Dunkerley And Company Limited Vs Union Of India Ministry Of Road Transport And Highways
Delhi High Court · (2024) 04 DEL CK 0050
Code of Civil Procedure, 1908 — Order 2 Rule 2Arbitration and Conciliation Act, 1996 — Section 5, 8, 8(1), 8(2), 9, 11, 11(6), 12, 16, 17, 34Indian Contract Act, 1872 — Section 7
High Courts03 Apr 2024Dismissed
Shana Bano Through Her Father Babloo Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 04 DEL CK 0049
High Courts03 Apr 2024Dismissed
Sanjeev Kumar Vs Department Of Education & Ors
Delhi High Court · (2024) 04 DEL CK 0048
High Courts03 Apr 2024
Master Arnav Sharma Vs ST Georges School Alaknanda & Anr
Delhi High Court · (2024) 04 DEL CK 0046
Constitution of India, 1950 — Article 226Right of children to Free and compulsory Education Rules, 2011 — Rule 21ARight of Children to Free and Compulsory Education Act, 2009 — Section 2(l), 16, 16(2), 16(3)
High Courts03 Apr 2024
Ravinder Kumar Vs M/S Gigantic Impex Pvt Ltd
Delhi High Court · (2024) 04 DEL CK 0045
Code of Civil Procedure, 1908 — Order 6 Rule 2(1), Order 7 Rule 11, Order 7 Rule 11(a)Transfer of Property Act, 1882 — Section 54, 55(4)(b)Evidence Act, 1872 — Section 92
High Courts03 Apr 2024Disposed Of
Delhi Development Authority Vs Roshanara Club Limited And Others
Delhi High Court · (2024) 04 DEL CK 0044
High Courts03 Apr 2024Allowed
Akash Kumar Vs State (GNCT Of Delhi)
Delhi High Court · (2024) 04 DEL CK 0041
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 302, 307Arms Act, 1959 — Section 25, 27
High Courts03 Apr 2024
Narendra Kumar Jain Vs Harsh Pratap Seonie & Ors
Delhi High Court · (2024) 04 DEL CK 0040
Code of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17Delhi Rent Control Rules, 1959 — Rule 21, 22, 23Delhi Rent Control Act, 1958 — Section 14, 14(1)(e), 17, 17(1), 18, 18(1), 25, 50(4)
High Courts03 Apr 2024Dismissed
M/S Om Shyam Traders And Others Vs SMFG India Credit Company Limited (Formerly Known As Fullerton India Credit Co. Ltd.)
Delhi High Court · (2024) 04 DEL CK 0039
Constitution of India, 1950 — Article 226