COURT ARCHIVE

Delhi High Court judgments, 2024

1,837 judgments · page 74 of 92

High Courts12 Mar 2024Disposed Of

Lal Mohammed Vs State (Govt. Of Nct) Delhi

Delhi High Court · (2024) 03 DEL CK 0068

Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1170, 1171, 11751197, 1200, 1223Code of Criminal Procedure, 1973 — Section 482

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High Courts12 Mar 2024Dismissed

Govt. Nct Of Delhi Through State Consumer Disputes Redressal Commission And Ors Vs Rehmat Fatima

Delhi High Court · (2024) 03 DEL CK 0067

Maternity Benefit Act, 1961 — Section 5, 5(2), 12(2)(a)

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High Courts12 Mar 2024Dismissed

Govt. Of Nct Of Delhi & Ors Vs Virender Pal Singh Kuldeep Kumar & Ors

Delhi High Court · (2024) 03 DEL CK 0066

Constitution of India, 1950 — Article 226

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High Courts12 Mar 2024Disposed Of

R.S. Tyagi Vs N.T.P.C. Ltd

Delhi High Court · (2024) 03 DEL CK 0064

Constitution of India, 1950 — Article 14, 226, 227National Thermal Power Corporation (Conduct, Discipline and Appeal) Rules, 1977 — Rule 27

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High Courts11 Mar 2024Disposed Of

Harish Yadav Vs State Of Nct Of Delhi

Delhi High Court · (2024) 03 DEL CK 0057

Constitution of India, 1950 — Article 32, 136, 142, 226Delhi Prison Rules, 2018 — Rule 1211Code of Criminal Procedure, 1973 — Section 482

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High Courts11 Mar 2024Disposed Of

Sudhir Power Project Ltd Vs Prime Meiden Pvt. Ltd.

Delhi High Court · (2024) 03 DEL CK 0056

Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1A(3), Order 6 Rule 17

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High Courts11 Mar 2024Dismissed

Nitin Kataria Vs Varun Jain

Delhi High Court · (2024) 03 DEL CK 0055

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 8 Rule 1, Order 11 Rule 7, Order 11 Rule 8, Order 11 Rule 9, Order 6 Rule 15A,

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High Courts11 Mar 2024Dismissed

Pushpa Devi & Anr Vs Pawan Sehrawat @ Foji & Ors

Delhi High Court · (2024) 03 DEL CK 0054

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 104, 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11

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High Courts11 Mar 2024Dismissed

Kelawati Vs DDA

Delhi High Court · (2024) 03 DEL CK 0051

Constitution of India, 1950 — Article 226

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High Courts07 Mar 2024Disposed Of

Sameer Mahandru Vs Directorate Of Enforcement

Delhi High Court · (2024) 03 DEL CK 0053

Code of Criminal Procedure, 1973 — Section 437, 439Prevention of Money Laundering Act, 2002 — Section 3, 4, 45, 45(1), 65

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High Courts07 Mar 2024Dismissed

Virender Chahal @ Virender Vs State And Anr

Delhi High Court · (2024) 03 DEL CK 0052

Code of Criminal Procedure, 1973 — Section 91, 161, 164, 320, 482Indian Penal Code, 1860 — Section 328, 354C, 376, 376(2)(n), 377, 506

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High Courts07 Mar 2024Allowed

M/S Central Herbal Expo(India) Vs Commissioner Of Delhi Value Added Tax And Anr

Delhi High Court · (2024) 03 DEL CK 0050

Delhi Value Added Tax Act, 2004 — Section 42

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High Courts07 Mar 2024Disposed Of

Ganesh Sales Corporation (Proprietor Shri Bhupesh Garg) Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 0049

Central Goods and Services Tax Rules, 2017 — Rule 23Central Goods and Services Tax Act, 2017 — Section 29(2), 29(2)(e)

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High Courts07 Mar 2024Allowed

Central Herbal Expo(India) Vs Commissioner Of Delhi Value Added Tax And Anr

Delhi High Court · (2024) 03 DEL CK 0048

Delhi Value Added Tax Act, 2004 — Section 42

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High Courts07 Mar 2024Disposed Of

Manish Anand (Prop. M/S Everyday) Vs Avato Ward-45 State Goods And Services Tax & Ors

Delhi High Court · (2024) 03 DEL CK 0047

Central Goods and Services Tax Act, 2017 — Section 29, 29(2), 39

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High Courts07 Mar 2024Disposed Of

Md. Naushad Vs State & Anr.

Delhi High Court · (2024) 03 DEL CK 0046

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High Courts07 Mar 2024Disposed Of

R R K S Bhartiya Vs State Of Nct Of Delhi & Ors

Delhi High Court · (2024) 03 DEL CK 0045

Indian Penal Code, 1860 — Section 354, 376, 406, 498A

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High Courts07 Mar 2024

DAE (SY 22) 13 Ireland Designated Activity Company Vs Go Airlines (India) Ltd.

Delhi High Court · (2024) 03 DEL CK 0044

Contempt of Courts Act, 1971 — Section 2(b), 12

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High Courts07 Mar 2024Dismissed

Union Of India Through Secretary Ministry Of Defence & Ors. Vs Hashmi

Delhi High Court · (2024) 03 DEL CK 0043

Constitution of India, 1950 — Article 226, 227

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High Courts07 Mar 2024Allowed

Rites Ltd Vs Ahuwalia Contract (India) Ltd. & Anr.

Delhi High Court · (2024) 03 DEL CK 0042

Arbitration and Conciliation Act, 1996 — Section 31(7), 31(7)(a)Interest Act, 1978 — Section 2(a), 3(3), 3(3)(a)(ii)Indian Contract Act, 1872 — Section 28

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