High Courts13 Mar 2024Dismissed
Manish Jain @ Manish Kumar Vs State Of Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 0095
Constitution of India, 1950 — Article 227Code of Criminal Procedure, 1973 — Section 311, 482
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 73 of 92
High Courts13 Mar 2024Dismissed
Kulwant Singh Vs Employees' State Insurance Corporation And Ors.
Delhi High Court · (2024) 03 DEL CK 0094
Constitution of India, 1950 — Article 226
High Courts13 Mar 2024Disposed Of
Hari Narayan Meena Vs Union Of India And Ors
Delhi High Court · (2024) 03 DEL CK 0093
Constitution of India, 1950 — Article 226Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii), 3(1)(vi)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts13 Mar 2024Allowed
Thomas Varghese Vs State & Anr
Delhi High Court · (2024) 03 DEL CK 0075
Code of Criminal Procedure, 1973 — Section 204, 397, 399, 482Indian Penal Code, 1860 — Section 34, 120B, 419, 420Environment (Protection) Act, 1986 — Section 15, 16, 19, 19(a)
High Courts13 Mar 2024Disposed Of
Kailash Aggarwal Vs Ashwani Sharma
Delhi High Court · (2024) 03 DEL CK 0074
Code of Civil Procedure, 1908 — Section 115, Order 7 Rule 11Indian Contract Act, 1872 — Section 31, 32, 33
High Courts13 Mar 2024
Talib Hassan Darvesh Vs Directorate Of Enforcement
Delhi High Court · (2024) 03 DEL CK 0073
Constitution of India, 1950 — Article 20(3), 226Code of Criminal Procedure, 1973 — Section 438, 482Indian Penal Code, 1860 — Section 120B, 420
High Courts13 Mar 2024Dismissed
Irshad Ahmad Vs State Of Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 0072
Code of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 34, 120B, 419, 420Information Technology Act, 2000 — Section 66C, 66D
High Courts13 Mar 2024Dismissed
Brig Rohit Mehta Vs Union Of India Through & Ors
Delhi High Court · (2024) 03 DEL CK 0070
Constitution of India, 1950 — Article 14, 226Armed Forces Tribunal Act, 2007 — Section 30
High Courts13 Mar 2024
Kitty Bhardwaj Vs Lalit Pyare Lal Bhardwaj
Delhi High Court · (2024) 03 DEL CK 0069
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(ia), 24, 25
High Courts13 Mar 2024Allowed
Manvir @ Manish Vs State
Delhi High Court · (2024) 03 DEL CK 0065
Code of Criminal Procedure, 1973 — Section 164, 374(2), 391, 482Protection of Children from Sexual Offences Act, 2012 — Section 6Indian Penal Code, 1860 — Section 376(2)(f), 376(2)(i), 376(2)(j), 506
High Courts12 Mar 2024Dismissed
Vikram Baghel As Guardian Of Lakshita Baghel Vs Govt Of Nct Of Delhi & Anr
Delhi High Court · (2024) 03 DEL CK 0116
Constitution of India, 1950 — Article 21A
High Courts12 Mar 2024Disposed Of
Prem Raghu Ayurvedic Medical College And Hospital Vs Union Of India And Others
Delhi High Court · (2024) 03 DEL CK 0115
High Courts12 Mar 2024Dismissed
Ajay Goyal Vs State And Ors.
Delhi High Court · (2024) 03 DEL CK 0114
Code of Criminal Procedure, 1973 — Section 177, 178, 179, 181, 182, 482Indian Penal Code, 1860 — Section 120B, 406, 420
High Courts12 Mar 2024Allowed
Rajesh Aggarwal & Anr. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 0113
Code of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 34, 406, 498A
High Courts12 Mar 2024Allowed
Srf Limited Vs Jonson Rubber Industries Limited
Delhi High Court · (2024) 03 DEL CK 0112
Arbitration and Conciliation Act, 1996 — Section 2(1)(b), 7, 7(2), 7(3), 8, 11, 11(6), 21
High Courts12 Mar 2024Dismissed
HC DVR Mahesh Yadav & Ors Vs Union Of India & Ors
Delhi High Court · (2024) 03 DEL CK 0111
High Courts12 Mar 2024Disposed Of
L/HC/GD Poonam Kumari Vs Union Of India & Ors
Delhi High Court · (2024) 03 DEL CK 0108
Constitution of India, 1950 — Article 14, 16, 21
High Courts12 Mar 2024Disposed Of
Chacha Nehru Bal Chikitsalaya, Delhi Vs M/S Induction Corporate Solutions Pvt. Ltd.
Delhi High Court · (2024) 03 DEL CK 0105
Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 2(2), 17, 20(1), 20(2), 20(3), 34, 34(3), 37(1)(c)Limitation Act, 1963 — Section 14Commercial Courts Act, 2015 — Section 12A, 12A(1), 12A(3)
High Courts12 Mar 2024Disposed Of
Singla Enterprises Through Its Proprietor Mr Shiv Kumar Singhal Vs Commissioner Delhi Goods And Service Tax And Others
Delhi High Court · (2024) 03 DEL CK 0104
Central Goods and Services Tax Act, 2017 — Section 73, 75(3)Central Goods and Services Tax Act, 2017 — Section 75(4)
High Courts12 Mar 2024Disposed Of
Singla Enterprises Through Its Proprietor Mr Shiv Kumar Singhal Vs Commissioner Of Delhi Goods And Service Tax And Anr
Delhi High Court · (2024) 03 DEL CK 0103
Central Goods and Services Tax Act, 2017 — Section 29, 29(2)