High Courts08 Jan 2024Dismissed
Manish Nayak Vs State Govt. Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 0040
Code of Criminal Procedure, 1973 — Section 164, 439, 482Indian Penal Code, 1860 — Section 313, 328, 376, 506
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 91 of 92
High Courts08 Jan 2024Disposed Of
Kaushal Vs State (Govt. Of Nct) Delhi
Delhi High Court · (2024) 01 DEL CK 0039
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1197, 1200, 1208, 1210(II), 1210(IV), 1211Code of Criminal Procedure, 1973 — Section 482
High Courts08 Jan 2024Dismissed
Manjinder Singh Sirsa Vs State Of Nct Of Delhi And Anr.
Delhi High Court · (2024) 01 DEL CK 0038
Code of Criminal Procedure, 1973 — Section 482Representation of the People Act, 1951 — Section 11
High Courts08 Jan 2024Disposed Of
New Delhi Municipal Council Vs Tek Chand Narula And Ors
Delhi High Court · (2024) 01 DEL CK 0023
Punjab Municipal Act, 1911 — Section 189, 194
High Courts08 Jan 2024Allowed
Ashish Jain And Anr Vs Delhi Development Authority
Delhi High Court · (2024) 01 DEL CK 0022
Constitution of India, 1950 — Article 14, 226Master Plan for Delhi � 2021 — Rule 12.13.7Transfer of Property Act, 1882 — Section 53A, 54, 55
High Courts08 Jan 2024Disposed Of
Jitendra Virwani Vs Santosh Kumar Garg
Delhi High Court · (2024) 01 DEL CK 0021
Code of Civil Procedure, 1908 — Section 149, Order 37, Order 37 Rule 1, Order 37 Rule 3(5)Evidence Act, 1872 — Section 65BInterest Act, 1978 — Section 3(1)
High Courts08 Jan 2024Dismissed
Veerendra Singh Vs Union Of India & Ors
Delhi High Court · (2024) 01 DEL CK 0012
Customs Act, 1962 — Section 77, 79, 108, 110, 111(d), 111(I), 111(m), 112, 129DD
High Courts08 Jan 2024Dismissed
Sanjay Kumar Verma Vs Planning And Infrastructural Development Consultants Pvt. Ltd.
Delhi High Court · (2024) 01 DEL CK 0011
Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 8, 11, 11(6), 20, 42Code of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20
High Courts05 Jan 2024Disposed Of
Om Narayan Singh Vs Union Of India And Ors
Delhi High Court · (2024) 01 DEL CK 0049
High Courts05 Jan 2024Dismissed
Bs Rajesh Agrajit Vs Union Of India And Ors
Delhi High Court · (2024) 01 DEL CK 0048
Multi-State Co-operative Society Act, 2022 — Section 28
High Courts05 Jan 2024Dismissed
Nilkanth Das And Ors Vs CBSE And Ors.
Delhi High Court · (2024) 01 DEL CK 0018
Constitution of India, 1950 — Article 226
High Courts05 Jan 2024Disposed Of
Housing And Urban Development Corpn. Ltd. Vs Varsha Punhani & Ors
Delhi High Court · (2024) 01 DEL CK 0017
High Courts05 Jan 2024Partly Allowed
Pradeep Kumar Vs State
Delhi High Court · (2024) 01 DEL CK 0003
Indian Penal Code, 1860 — Section 375, 376, 376(2)(i), 376AProtection of Children from Sexual Offences Act, 2012 — Section 3, 3(b), 5, 5(m), 6, 7, 9, 29, 42Code of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts05 Jan 2024Dismissed
Anil Khandelwal Vs Registrar University Of Delhi
Delhi High Court · (2024) 01 DEL CK 0002
Code of Civil Procedure, 1908 — Order 7 Rule 11Arbitration and Conciliation Act, 1996 — Section 8, 11(6)Commercial Courts Act, 2015 — Section 12A(1)
High Courts05 Jan 2024Disposed Of
Gaurav Nighawan Vs Shweta
Delhi High Court · (2024) 01 DEL CK 0001
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13(1)(ia), 13(1)(ib), 20Evidence Act, 1872 — Section 65B
High Courts04 Jan 2024Disposed Of
Union Of India Vs Poonam & Ors
Delhi High Court · (2024) 01 DEL CK 0009
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c)Code of Criminal Procedure, 1973 — Section 174
High Courts04 Jan 2024Disposed Of
Sharda Metal Works Through Its Proprietor Mr.Dilip Kumar Vs Commissioner Central Goods And Services Tax
Delhi High Court · (2024) 01 DEL CK 0008
Central Goods and Services Tax Act, 2017 — Section 29(2)
High Courts04 Jan 2024Disposed Of
Ases Security Pvt Ltd Vs Commissioner Of Trade And Taxes & Anr
Delhi High Court · (2024) 01 DEL CK 0007
High Courts04 Jan 2024Disposed Of
Anjari Khatoon Vs State (Nct) Of Delhi
Delhi High Court · (2024) 01 DEL CK 0006
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 97, 482Indian Penal Code, 1860 — Section 363, 365
High Courts04 Jan 2024Disposed Of
Devender Sharma Vs State Nct Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 0005
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 97, 482