High Courts10 Jan 2024Dismissed
Association Of Radio & Television Engineering Employees & Anr Vs Union Of India & Ors
Delhi High Court · (2024) 01 DEL CK 0034
Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 4(5)(a), 4(5)(B)
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 90 of 92
High Courts09 Jan 2024Dismissed
Delhi Co-Coperative Housing Finance Corporation Ltd. Vs Subhash Chander Rana
Delhi High Court · (2024) 01 DEL CK 0037
Constitution of India, 1950 — Article 226, 227
High Courts09 Jan 2024Disposed Of
Office Of The District Sessions Judge Headquarters, Delhi And Anr Vs District And Sessions Courts Employees Welfare Association And Anr
Delhi High Court · (2024) 01 DEL CK 0036
High Courts09 Jan 2024Disposed Of
Radexpo AG Vs Jayna Time Indus. Ltd.
Delhi High Court · (2024) 01 DEL CK 0033
Companies Act, 1956 — Section 333, 334, 433(1)(e), 433(t), 434, 450Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22
High Courts09 Jan 2024Disposed Of
M/S Mittal Footcare Through Its Proprietor Mr. Ashwani Mittal Vs Commissioner Of Central Goods And Services Tax And Anr.
Delhi High Court · (2024) 01 DEL CK 0032
Central Goods and Service Tax Act, 2017 — Section 54(1)
High Courts09 Jan 2024Dismissed
M S M P State CO OP Oilseed Growers Federation Ltd Through Official Liquidator Vs Union Of India And Anr
Delhi High Court · (2024) 01 DEL CK 0031
Arbitration and Conciliation Act, 1996 — Section 34
High Courts09 Jan 2024
Karan S Thukral Vs District & Sessions Judge & Ors
Delhi High Court · (2024) 01 DEL CK 0030
Negotiable Instruments Act, 1881 — Section 138
High Courts09 Jan 2024Disposed Of
Suresh Shah Vs Sarita Gupta
Delhi High Court · (2024) 01 DEL CK 0029
Specific Relief Act, 1963 — Section 16, 16(c), 20, 21, 22, 23
High Courts09 Jan 2024Dismissed
Payal Sethi Vs Rohit Sethi
Delhi High Court · (2024) 01 DEL CK 0028
Family Court Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 11, 13(1)(ia), 28Indian Penal Code, 1860 — Section 34, 120B, 323, 379, 406, 495, 498A, 506
High Courts08 Jan 2024Disposed Of
M Vs State Nct Of Delhi And Anr
Delhi High Court · (2024) 01 DEL CK 0067
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
High Courts08 Jan 2024Disposed Of
Mina Devi Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2024) 01 DEL CK 0065
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363
High Courts08 Jan 2024Disposed Of
Sakila Begum @ Shakila Begum Vs State Of Nct Of Delhi
Delhi High Court · (2024) 01 DEL CK 0064
Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363
High Courts08 Jan 2024Disposed Of
Anita Devi Vs State
Delhi High Court · (2024) 01 DEL CK 0063
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 164, 482
High Courts08 Jan 2024Allowed
Tata Steel Limited Vs Tyo Trading Enterprises & Ors
Delhi High Court · (2024) 01 DEL CK 0047
Code of Civil Procedure, 1908 — Section 15, 16, 17, 18, 19, 20, 20(c)
High Courts08 Jan 2024Dismissed
M/S Jagdamba Sales Corporation Vs State (Gnct Of Delhi ) & Ors.
Delhi High Court · (2024) 01 DEL CK 0046
High Courts08 Jan 2024Dismissed
Principal Commissioner Of Income Tax 4 Vs M/S Mohak Real Estate Pvt Ltd
Delhi High Court · (2024) 01 DEL CK 0045
Income Tax Act, 1961 — Section 143(3), 37, 57, 142(1), 260A, 263, 263(1)
High Courts08 Jan 2024Allowed
Union Of India & Ors Vs Suneel Kumar
Delhi High Court · (2024) 01 DEL CK 0044
Constitution of India, 1950 — Article 14Code of Civil Procedure, 1908 — Section 151
High Courts08 Jan 2024Allowed
Deepak Kumar Sony Vs State (Nct Of Delhi)
Delhi High Court · (2024) 01 DEL CK 0043
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 406, 419, 420, 467, 468, 471
High Courts08 Jan 2024Disposed Of
Bijender@Vishnu Vs State Of Nct Of Delhi
Delhi High Court · (2024) 01 DEL CK 0042
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1208, 1210, 1211, 1213(xi)Code of Criminal Procedure, 1973 — Section 482
High Courts08 Jan 2024Disposed Of
Amandeep Singh Dhal Vs Directorate Of Enforcement
Delhi High Court · (2024) 01 DEL CK 0041
Code of Criminal Procedure, 1973 — Section 482