High Courts26 Nov 2024Disposed Of
Nazir Amhad Vs Development Credit Bank Dcb Ltd & Anr
Delhi High Court · (2024) 11 DEL CK 0086
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 7 of 92
High Courts26 Nov 2024Dismissed
Apex International Vs Smt Chanchal Yadav & Ors
Delhi High Court · (2024) 11 DEL CK 0085
High Courts26 Nov 2024Dismissed
Sports Authority Of India & Anr Vs Dr. Kulbir Singh Rana
Delhi High Court · (2024) 11 DEL CK 0015
Constitution of India, 1950 — Article 226
High Courts26 Nov 2024Dismissed
No 40634z Lt A K Thapa (Released) Vs Union Of India & Ors
Delhi High Court · (2024) 11 DEL CK 0014
Constitution of India, 1950 — Article 226
High Courts25 Nov 2024Allowed
Municipal Corporation Of Delhi Vs Dharamvir Singh And Others
Delhi High Court · (2024) 11 DEL CK 0112
High Courts25 Nov 2024Disposed Of
Sanjay Mehra Vs Sharad Mehra
Delhi High Court · (2024) 11 DEL CK 0111
High Courts25 Nov 2024Disposed Of
Staff Selection Commission And Anr Vs Andana Kushwaha
Delhi High Court · (2024) 11 DEL CK 0110
High Courts25 Nov 2024Disposed Of
Sanjeev Sehgal & Anr Vs Purnima Bhatia & Ors
Delhi High Court · (2024) 11 DEL CK 0109
Code of Civil Procedure, 1908 — Section 96, Order 7 Rule 11Transfer of Property Act 1882 — Section 65ACommercial Courts Act, 2015 — Section 13
High Courts22 Nov 2024Dismissed
Purnima Singh Vs Delhi Developoment Authority And Ors
Delhi High Court · (2024) 11 DEL CK 0020
Constitution of India, 1950 — Article 21, 25, 226Delhi Development Act, 1957 — Section 2(a), 2(k), 7, 8, 9, 10, 11A, 12, 14
High Courts22 Nov 2024Disposed Of
Mukhtyar Singh & Ors Vs Delhi Development Authority
Delhi High Court · (2024) 11 DEL CK 0019
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts22 Nov 2024Disposed Of
Rajeev @ Sonu & Anr Vs State Of Delhi
Delhi High Court · (2024) 11 DEL CK 0018
Code of Criminal Procedure, 1973 — Section 162, 313, 428Indian Penal Code, 1860 — Section 34, 392, 397, 411
High Courts22 Nov 2024Dismissed
Pr. Commissioner Of Income Tax, Delhi 7 Vs Virtual Software And Training Pvt. Ltd
Delhi High Court · (2024) 11 DEL CK 0017
Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 271, 271(1)(c), 274
High Courts22 Nov 2024Allowed
NRA Iron And Steel Pvt Ltd Vs Income Tax Department & Ors
Delhi High Court · (2024) 11 DEL CK 0016
Code of Civil Procedure, 1908 — Order 47 Rule 1Direct Tax Vivad Se Vishwas Act, 2020 — Section 2(1)(a), 2(1)(j), 10, 11Income Rax Act, 1961 — Section 115D, 115JAA, 144C, 144C(5), 251, 264
High Courts22 Nov 2024Allowed
Municipal Corporation Of Delhi Vs Dharamveer Singh And Ors
Delhi High Court · (2024) 11 DEL CK 0013
Constitution of India, 1950 — Article 141Administrative Tribunals Act, 1985 — Section 19
High Courts22 Nov 2024Dismissed
All India Institute Of Medical Sciences Vs Sanjay Gupta & Anr
Delhi High Court · (2024) 11 DEL CK 0012
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(6), 10(7)
High Courts21 Nov 2024Dismissed
Ajay Aggarwal (Since Deceased) Through His Lrs Vs M/s Britannia Industries Ltd
Delhi High Court · (2024) 11 DEL CK 0025
Limitation Act, 1963 — Section 5
High Courts21 Nov 2024Dismissed
Jain Cooperative Bank Ltd Vs BSA Citi Couriers Pvt. Ltd
Delhi High Court · (2024) 11 DEL CK 0024
Code of Civil Procedure, 1908 — Section 100, 116Evidence Act — Section 65B
High Courts20 Nov 2024Dismissed
Sukhvinder Kumar Bhardwaj Vs Smt Vinita
Delhi High Court · (2024) 11 DEL CK 0031
Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 12 Rule 6
High Courts20 Nov 2024Disposed Of
Mrs Harmaninder Kaur Vs Delhi Development Authority & Anr
Delhi High Court · (2024) 11 DEL CK 0030
High Courts20 Nov 2024Disposed Of
Municipal Corporation Of Delhi Vs Sh. Satya Pal Gupta
Delhi High Court · (2024) 11 DEL CK 0029
Arbitration and Conciliation Act, 1996 — Section 34, 37(1)(c)