High Courts25 Jan 2024Disposed Of
M/S Maa Jhandewali Traders Vs Principal Commissioner Of Goods And Service Tax North Delhi
Delhi High Court · (2024) 01 DEL CK 0162
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 85 of 92
High Courts25 Jan 2024Disposed Of
Neetu Gulati Vs Kamal Kumar Gulati
Delhi High Court · (2024) 01 DEL CK 0161
Hindu Marriage Act, 1955 — Section 24
High Courts25 Jan 2024Disposed Of
Sangita Morya Vs State
Delhi High Court · (2024) 01 DEL CK 0160
Indian Penal Code, 1860 — Section 363
High Courts25 Jan 2024
Sonia Khurana Vs Pradeep Khurana
Delhi High Court · (2024) 01 DEL CK 0155
Family Courts Act, 1984 — Section 19Protection of Women from Domestic Violence Act, 2005 — Section 2(s), 17, 17(1), 18, 19, 19(f), 20, 21, 22, 26, 26(2)Hindu Marriage Act, 1955 — Section 9, 13(1)(ia), 13(1)(ib), 24
High Courts25 Jan 2024Disposed Of
Sandeep @ Chiku Vs State (Nct Of Delhi)
Delhi High Court · (2024) 01 DEL CK 0154
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — SectionNarcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 37, 41, 42, 43, 44, 52, 52A, 52A(2), 53, 57, 61, 85
High Courts24 Jan 2024
Kishni Devi Deceased Through Her Legal Heirs Vs Satpal Sachdeva (Deceased) Thr Lr & Anr.
Delhi High Court · (2024) 01 DEL CK 0145
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B(8)
High Courts22 Jan 2024Allowed
Subhash Nagar Vs State
Delhi High Court · (2024) 01 DEL CK 0153
Code of Criminal Procedure, 1973 — Section 41A(1), 82, 439Indian Penal Code, 1860 — Section 120B, 174A, 201, 406, 420Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 4, 5, 6
High Courts22 Jan 2024Disposed Of
Neetu Grover Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 0152
Constitution of India, 1950 — Article 14, 21, 25, 29, 226Hindu Marriage Act, 1955 — Section 3(a), 4(d), 5(iv), 5(v), 7, 15(e), 29(2)Anand Marriage Act, 1909 — Section 5
High Courts22 Jan 2024
Tani Sandhu Bhargava Vs Shumita Didi Sandhu
Delhi High Court · (2024) 01 DEL CK 0151
Code of Civil Procedure, 1908 — Section 151, Order 32 Rule 1, Order 32 Rule 3, Order 22 Rule 4, Order 1 Rule 10, Order 1 Rule 10(2)
High Courts22 Jan 2024Allowed
Arvind Kaushik Vs Govt Of Nct Of Delhi & Anr
Delhi High Court · (2024) 01 DEL CK 0150
High Courts22 Jan 2024Disposed Of
Gita Rattan Institute Of Advanced Studies And Training Vs Government Of Nct Of Delhi & Ors
Delhi High Court · (2024) 01 DEL CK 0149
High Courts22 Jan 2024Disposed Of
Sri Umesh Mishra Ranjeet Kumar Prakash College Vs Pharmacy Council Of India
Delhi High Court · (2024) 01 DEL CK 0148
High Courts22 Jan 2024Allowed
Mount Columbus School Vs Directorate Of Education & Anr
Delhi High Court · (2024) 01 DEL CK 0146
Delhi School Education Act, 1973 — Section 20(1), 24(2), 24(4)(c)
High Courts22 Jan 2024Allowed
Armaan Khan Vs State Of Nct Of Delhi
Delhi High Court · (2024) 01 DEL CK 0143
Code of Criminal Procedure, 1973 — Section 82, 438Indian Penal Code, 1860 — Section 376, 506
High Courts22 Jan 2024Dismissed
M/S Deora Cable Natworks Vs Den Network Ltd
Delhi High Court · (2024) 01 DEL CK 0142
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 7 Rule 14, Order 7 Rule 14(3)Telecom Regulatory Authority of India Act, 1997 — Section 16(1)
High Courts22 Jan 2024Dismissed
Dhruv Kumar Sinha Vs Raj Bala Tanwar
Delhi High Court · (2024) 01 DEL CK 0129
Code of Civil Procedure, 1908 — Section 151, Order 12 Rule 6, Order 6 Rule 17Commercial Courts Act, 2015 — Section 12AEvidence Act, 1872 — Section 65B
High Courts22 Jan 2024Dismissed
A.V. Prem Nath Vs State (Nct Of Delhi)
Delhi High Court · (2024) 01 DEL CK 0128
Code of Criminal Procedure, 1973 — Section 91, 164, 482Indian Penal Code, 1860 — Section 120B, 415, 417, 419, 464, 468, 471
High Courts22 Jan 2024Disposed Of
Shibu Soren Vs Lokpal Of India & Anr.
Delhi High Court · (2024) 01 DEL CK 0127
Constitution of India, 1950 — Article 226Lokpal and Lokayuktas Act, 2013 — Section 3, 3(3)(b), 20, 20(1), 20(1)(a), 20(2), 20(3), 20(3)(a), 20(4), 46, 46(1), 47, 53Prevention of Corruption Act, 1988 — Section 13(1)(b)
High Courts22 Jan 2024Allowed
CPIO/Dy. Commissioner Of Income Tax HQ Exemption, New Delhi Vs Girish Mittal
Delhi High Court · (2024) 01 DEL CK 0126
Constitution of India, 1950 — Article 225Right to Information Act, 2005 — Section 2(f), 6, 7, 8(1)(j), 11, 22Income Tax Act, 1961 — Section 80G, 138, 138(1)(b), 138(2)