COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,016 of 6,586

High Courts22 Oct 2024Disposed Of

Metal One Corporation India Pvt. Ltd Vs Union Of India & Ors.

Delhi High Court · (2024) 10 DEL CK 2157

Central Goods and Services Tax, Act 2017-Section 15, 25, 50, 73(1), 73(5), 73(9), 122(2)(a)IGST Act, 2017-Section 20Central Goods and Services Tax Rules, 2017-Rule 28, 30, 31

Read judgment

High Courts22 Oct 2024Allowed

Sandeep Kumar Singh Vs Union Of India Through Ministry Of Home Affairs & Anr.

Delhi High Court · (2024) 10 DEL CK 1689

Border Security Force Rules, 1969-Rule 26Central Civil Services (Pension) Rules, 1972-Rule 40 (1)

Read judgment

High Courts22 Oct 2024Disposed Of

Anand Singh Panwar & Ors. Vs Union Of India & Ors.

Delhi High Court · (2024) 10 DEL CK 1690

CCS (revised pay) Rules, 1997

Read judgment

High Courts22 Oct 2024Dismissed

M/S Abbott GmbH Vs Registrar Of Trademarks & Anr.

Delhi High Court · (2024) 10 DEL CK 1701

Trade Marks Act, 1999-Section 91, 20(1)

Read judgment

High Courts22 Oct 2024Disposed Of

Nitin & Ors. Vs State (Govt. Of NCT Of Delhi) & Anr.

Delhi High Court · (2024) 10 DEL CK 1776

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 308, 323, 341, 34Constitution of India-Article 226

Read judgment

High Courts22 Oct 2024Disposed Of

Vikas Gupta & Ors. Vs State Of N.C.T. Of Delhi & Anr.

Delhi High Court · (2024) 10 DEL CK 1777

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)

Read judgment

High Courts22 Oct 2024Disposed Of

Harish Chand & Ors. Vs The State (Govt. Of Nct Of Delhi) & Anr.

Delhi High Court · (2024) 10 DEL CK 1779

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Dowry Prohibition Act-Section 4

Read judgment

High Courts22 Oct 2024Disposed Of

Kamal Mahajan & Ors. Vs The State Govt Of Nct Delhi & Anr.

Delhi High Court · (2024) 10 DEL CK 1780

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34

Read judgment

High Courts22 Oct 2024

Dr. Amit Kumar Vs Bharati College

Delhi High Court · (2024) 10 DEL CK 1790

Code of Civil Procedure, 1908-Section 152, 151, Order XLVII Rule 1Delhi University Ordinances-Ordinance XII, Clause 6 and Clause 7

Read judgment

High Courts22 Oct 2024Disposed Of

Sachin Vs State NCT Of Delhi

Delhi High Court · (2024) 10 DEL CK 1795

Constitution of India-Article 226, Entry 4 of the State ListCode of Criminal Procedure, 1973-Section 482Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528

Read judgment

High Courts22 Oct 2024Disposed Of