High Courts07 Mar 2024Allowed
Ritika Prasad Vs Guru Gobind Singh Indraprastha University
Delhi High Court · (2024) 03 DEL CK 0041
Constitution of India, 1950 — Article 15(1), 16(1)
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 75 of 92
High Courts07 Mar 2024Disposed Of
Polytec Industries Through Its Proprietor Mr.Rohit Gupta Vs Commissioner Delhi Goods And Services Tax Trade And Tax Department And Ors
Delhi High Court · (2024) 03 DEL CK 0040
High Courts07 Mar 2024Disposed Of
Sanjeev Kumar Vs Sapna
Delhi High Court · (2024) 03 DEL CK 0036
Family Court Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(iii), 23, 23(1)(d)
High Courts07 Mar 2024Disposed Of
United India Insurance Co Ltd Vs Bhawna & Ors
Delhi High Court · (2024) 03 DEL CK 0035
High Courts06 Mar 2024Dismissed
Delhi Subordinate Services Selection Board Vs Sheeba
Delhi High Court · (2024) 03 DEL CK 0063
Constitution of India, 1950 — Article 226, 227
High Courts06 Mar 2024
Avdhesh Mittal Vs Deepak Vig
Delhi High Court · (2024) 03 DEL CK 0062
Arbitration and Conciliation Act, 1996 — Section 3, 3(1)(b), 31, 31(5), 32, 33(1), 33(4), 34, 34(3)General Clauses Act, 1897 — Section 27Evidence Act, 1872 — Section 4, 114
High Courts06 Mar 2024Dismissed
Chandrapratap Saini Vs Union Of India & Anr
Delhi High Court · (2024) 03 DEL CK 0061
High Courts06 Mar 2024Dismissed
Radha Krishan Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 0060
High Courts06 Mar 2024Dismissed
Pooja Sharma Vs Registrar General High Court Of Delhi And Ors.
Delhi High Court · (2024) 03 DEL CK 0059
Constitution of India, 1950 — Article 226
High Courts06 Mar 2024Disposed Of
Vijay Choudhary Vs Directorate Of Enforcement & Anr
Delhi High Court · (2024) 03 DEL CK 0058
High Courts06 Mar 2024Allowed
Rakesh Kumar Bhartiya Vs Union Of India, Through Its Secretary, Ministry Of Home Affairs & Anr.
Delhi High Court · (2024) 03 DEL CK 0039
Sashastra Seema Bal Rules, 2009 — Rule 28Central Civil Services (Pension) Rules, 1972 — Rule 26Sashastra Seema Bal Act, 2007 — Section 8
High Courts06 Mar 2024Disposed Of
Gulab Nagar Vs Assistant Commissioner Ward-26, State Goods And Service Tax & Anr.
Delhi High Court · (2024) 03 DEL CK 0038
High Courts06 Mar 2024Disposed Of
Bijender Thakur Vs Commissioner Of Gst & Ors
Delhi High Court · (2024) 03 DEL CK 0037
Central Goods and Services Tax Act, 2017 — Section 29
High Courts06 Mar 2024Disposed Of
Ajay Kumar Mahawar & Ors Vs Legislative Assembly Of The National Capital Territory Of Delhi, Through Secretary & Anr.
Delhi High Court · (2024) 03 DEL CK 0034
Constitution of India, 1950 — Article 13, 14, 20, 21, 105(3), 194(1), 122, 122(1), 208, 208(1), 212(1), 212, 226, 239AA, 246Government of National Capital Territory of Delhi Act, 1991 — Section 3, 33(1)
High Courts06 Mar 2024Dismissed
Shanghai Electric Group Co. Ltd. Vs Reliance Infrastructure Ltd
Delhi High Court · (2024) 03 DEL CK 0030
Code of Civil Procedure, 1908 — Section 13, 44A, Order 38 Rule 5, Order 41 Rule 22Arbitration and Conciliation Act, 1996 — Section 2(1), 2(1)(e), 2(1)(e)(ii), 2(2), 9, 9(3), 17(2), 36, 37, 44, 47, 49
High Courts05 Mar 2024Disposed Of
U.P. State Road Transport Corporation & Anr Vs Sanjay Kumar
Delhi High Court · (2024) 03 DEL CK 0033
Motor Vehicles Act, 1988 — Section 2(9), 2(19), 2(20), 2(30), 173
High Courts05 Mar 2024Disposed Of
Shasi Kant Vs Union Of India Through The Secretary Ministry Of Tribal Affairs & Ors
Delhi High Court · (2024) 03 DEL CK 0032
High Courts05 Mar 2024Disposed Of
Kalyan Toll Infrastructure Ltd Vs Union Of India & Ors
Delhi High Court · (2024) 03 DEL CK 0031
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 21
High Courts05 Mar 2024Dismissed
INSP/GD Jitender Singh Vs Union Of India And Ors
Delhi High Court · (2024) 03 DEL CK 0022
Constitution of India, 1950 — Article 226Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Reserve Police Force Rules, 1955 — Section 27
High Courts05 Mar 2024Disposed Of
Naeem Vs State Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 0021
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 440, 440(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 29, 37