High Courts02 Apr 2024Dismissed
Union Of India And Ors Vs Vinay Kumar
Delhi High Court · (2024) 04 DEL CK 0164
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 64 of 92
High Courts02 Apr 2024Dismissed
Manoj Kumar And Others Vs Union Of India And Others
Delhi High Court · (2024) 04 DEL CK 0163
High Courts02 Apr 2024Disposed Of
Guriqbal Singh Vs Union Of India & Anr
Delhi High Court · (2024) 04 DEL CK 0162
Constitution of India, 1950 — Article 14
High Courts02 Apr 2024Dismissed
Kamlesh Sharma Vs Govt. Of Nct Of Delhi And Ors.
Delhi High Court · (2024) 04 DEL CK 0161
Right to Fair Compensation and Transparency in Land Acquisition and Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6, 9, 17(1)
High Courts02 Apr 2024Disposed Of
Maple ODC Movers Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 0160
Central Goods and Services Tax Act, 2017 — Section 73, 75(3)
High Courts02 Apr 2024Disposed Of
M/S A. B Traders Vs Commissioner Of Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 04 DEL CK 0159
Central Goods and Services Tax Act, 2017 — Section 73, 75(3)
High Courts02 Apr 2024Disposed Of
Canara Bank Vs Assistant Commissioner, DGST
Delhi High Court · (2024) 04 DEL CK 0158
Central Goods and Services Tax Act, 2017 — Section 73, 75(3)
High Courts02 Apr 2024Disposed Of
Kailash International Vs Commissioner Of Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 04 DEL CK 0157
Central Goods and Services Tax Act, 2017 — Section 73, 75(3), 75(4)
High Courts02 Apr 2024Disposed Of
Bona Vita Technologies Pvt. Ltd. Vs Sales Tax Officer Class-II AVATO Ward 94 Zone 8 New Delhi 110002
Delhi High Court · (2024) 04 DEL CK 0156
Central Goods and Services Tax Act, 2017 — Section 73
High Courts02 Apr 2024Dismissed
Suman Kumar Bhan Vs Durga Bhan Nee Haifz
Delhi High Court · (2024) 04 DEL CK 0016
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1956 — Section 13(1)(ia), 13(1)(ib)
High Courts02 Apr 2024Disposed Of
M/S Sk Associates Through Its Proprietor Sanjeev Kumar Vs Municipal Corporation Of Delhi
Delhi High Court · (2024) 04 DEL CK 0012
Constitution of India, 1950 — Article 14, 226Indian Easements Act, 1882 — Section 62(c)Arbitration and Conciliation Act, 1996 — Section 37
High Courts02 Apr 2024Allowed
Sirajuddin Qureshi Vs Matloob Ahmad And Others
Delhi High Court · (2024) 04 DEL CK 0011
Code of Civil Procedure, 1908 — Section 92, Order 39 Rule 1, Order 43 Rule 1, Order 43 Rule 1(r) , Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11Delhi High Court Act, 1966 — Section 10Companies Act, 1956 — Section 31, 173(2)
High Courts01 Apr 2024Allowed
Oriental Insurance Co. Ltd Vs Devansh Real Estate Pvt. Ltd. & Anr.
Delhi High Court · (2024) 04 DEL CK 0196
Code of Civil Procedure, 1908 — Section 100
High Courts01 Apr 2024Allowed
Taruna Jain Vs Pooja Garg & Anr.
Delhi High Court · (2024) 04 DEL CK 0195
High Courts01 Apr 2024Disposed Of
Chroma-Ator Energy Systems Pvt Ltd (Formerly M/S Prashant Generator Co.) Vs Indraprastha Gas Limited
Delhi High Court · (2024) 04 DEL CK 0194
Limitation Act, 1963 — Article 137Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 23(4), 29ACommercial Courts Act, 2015 — Section 12A
High Courts01 Apr 2024Dismissed
Rajat Rana @ Rahul Rana Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 0193
Code of Criminal Procedure, 1973 — Section 161, 397, 406, 482Indian Penal Code, 1860 — Section 354C, 376, 384, 506, 506I
High Courts01 Apr 2024Partly Allowed
Ajit Singh Chauhan Vs State Thr. Govt. Of Nct Of Delhi
Delhi High Court · (2024) 04 DEL CK 0192
Code of Criminal Procedure, 1973 — Section 161, 227, 482Indian Penal Code, 1860 — Section 34, 323, 406, 498A, 506, 506II, 509
High Courts01 Apr 2024Dismissed
Param Preet Singh Vs State Govt Of Nct Of Delhi & Ors
Delhi High Court · (2024) 04 DEL CK 0191
Code of Criminal Procedure, 1973 — Section 258, 397, 482Indian Penal Code, 1860 — Section 406, 420Negotiable Instruments Act, 1881 — Section 138, 141, 142
High Courts01 Apr 2024Dismissed
Employees State Insurance Corporation, Through Director General & Ors. Vs Saraswati Rawat
Delhi High Court · (2024) 04 DEL CK 0190
Constitution of India, 1950 — Article 226, 227, 309, 311(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 13(2) Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii)Employees State Insurance Act, 1948 — Section 40, 41(1A)
High Courts01 Apr 2024Dismissed
Rahul Sharma Vs Delhi Metro Rail Corporation & Ors
Delhi High Court · (2024) 04 DEL CK 0189
Constitution of India, 1950 — Article 226, 227