High Courts20 Sept 2024Dismissed
Union Of India & Ors. Vs Yogesh Kumar
Delhi High Court · (2024) 09 DEL CK 1688
Limitation Act-Section 5Code of Civil Procedure, 1908-Section 151Constitution of India-Article 226, 14, 16
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Delhi High Court judgments
1,31,711 judgments · page 1,064 of 6,586
High Courts20 Sept 2024Disposed Of
Someshwar Dayal Vs Anupama Dayal
Delhi High Court · (2024) 09 DEL CK 1761
High Courts20 Sept 2024Disposed Of
Babita Devi Vs Ram Kripal Mall
Delhi High Court · (2024) 09 DEL CK 1764
High Courts20 Sept 2024Dismissed
Shree Balaji Laminations Vs SR Goyal Polymers
Delhi High Court · (2024) 09 DEL CK 1765
CPC-Order VI Rule 17, I Rule 10Constitution of India-Article 227
High Courts20 Sept 2024Disposed Of
Nawal Kishore Khandelwal Vs Anuradha & Ors.
Delhi High Court · (2024) 09 DEL CK 1768
CPC-Order VII Rule 11
High Courts20 Sept 2024Allowed
Sh. Meenu Gupta (Legal Heir Of Late Sh. Vipin Gupta) Vs Assistant Commissioner Of Income Tax, Circle 67(1), Delhi & Ors.
Delhi High Court · (2024) 09 DEL CK 1847
Income Tax Act, 1961-Section 148-A(b), 148-A, 139(1), 148, 192, 148-A(d), 147, 149(1)(b), 159, 204(i), 205
High Courts20 Sept 2024Allowed
Murti Devi Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1853
Constitution of India-Article 226Central Civil Services (Extraordinary Pension) Rules, 1939-Rule 3-A(1), 3-A(2), Sections 3A and 10Central Civil Services (Pension) Rules, 1972
High Courts20 Sept 2024Disposed Of
Praveen Kumar Kasana & Ors. Vs The State (Govt. Of Nct Delhi) & Anr.
Delhi High Court · (2024) 09 DEL CK 1903
Indian Penal Code-Sections 147, 148, 149, 354, 452, 34Code of Criminal Procedure, 1973-Section 482
High Courts20 Sept 2024Disposed Of
Kamran & Ors. Vs State Of N.C.T. Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1905
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 34, 506Dowry Prohibition Act, 1961-Section 4
High Courts20 Sept 2024Dismissed
Gaurav Singh Vs Sitaram
Delhi High Court · 2023 INSC 964
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, VII Rule 11(a), VII Rule 11(d)Constitution of India-Article 227Registration Act-Section 17
High Courts20 Sept 2024Allowed
Dr. S.P. Gupta Vs Kirori Mal College & Ors.
Delhi High Court · (2024) 09 DEL CK 2009
Delhi University Act, 1922-Section 45, 45(2), Ordinance XII (1) & (2), Clause 9 of the Annexure to Ordinance XIIArbitration and Conciliation Act, 1996-Section 12, 12(5), 11, 11(5), 11(6), 21, 34, Clauses 1, 5 and 12 of the Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2016
High Courts20 Sept 2024Disposed Of
Bala Rani Bhatia Vs Directorate Of Education & Ors.
Delhi High Court · (2024) 09 DEL CK 2053
Constitution of India-Article 226, 12, 30, 30(1)Delhi School Education Act, 1973-Section 4, 8(1), 8(2), 8(3), 8(4), 8(5), 9, 10, 10(1), 11, 12, 14, 17(3), 18, 18(3), 18(4), 18(5), 19, 24(3), Chapter IVDelhi School Education Rules, 1973-Rules 50, 177, 180, 121
High Courts20 Sept 2024Disposed Of
Mandeep Kaur Vs Directorate Of Education & Ors.
Delhi High Court · (2024) 09 DEL CK 2059
Constitution of India-Article 12, 30(1), 226Delhi School Education Act, 1973-Section 4, 8, 8(1), 8(2), 8(3), 8(4), 8(5), 9, 10, 10(1), 11, 12, 14, 17(3), 18, 19, 24(3)Delhi School Education Rules, 1973-Rule 50, 121, 177, 180
High Courts20 Sept 2024Allowed
T C Verma & Anr. Vs Govt Of NCT Of Delhi
Delhi High Court · (2024) 09 DEL CK 2063
Constitution of India-Article 226Indian Forest Act, 1927-Section 4, 8, 11, 12, 15, 16, 17, 18, 25Delhi Land Reforms Act, 1954-Section 154
High Courts20 Sept 2024Dismissed
SPRNG Energy Private Limited Vs FS India Solar Ventures Private Limited
Delhi High Court · (2024) 09 DEL CK 2077
Arbitration and Conciliation Act, 1996-Section 9CPC-Order 39 Rule 4
High Courts20 Sept 2024Dismissed
Mohd Nasir & Ors. Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2024) 09 DEL CK 2081
IPC-Sections 308, 323, 34, 326, 201, 302Cr.P.C.-Section 428, 161, 313
High Courts20 Sept 2024Disposed Of
Yusuf Vs State Govt. Of N.C.T. Of Delhi
Delhi High Court · (2024) 09 DEL CK 2085
IPC-Sections 397, 365, 392, 279, 34, 394Cr.P.C.-Section 428, 313
High Courts20 Sept 2024Disposed Of
Arasdeep Singh Vs State GNCT Delhi
Delhi High Court · (2024) 09 DEL CK 2168
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Arms Act, 1959-Section 25, 25(1)(a)
High Courts20 Sept 2024Disposed Of
Ravina Kumari Vs The State (NCT of Delhi)
Delhi High Court · (2024) 09 DEL CK 2171
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 29, 20(B)(ii)(c), 37 b (ii), 37, 2 (iii)(b), 20, 20 (b) (C) to 20 (b)(ii)(B)
High Courts20 Sept 2024Partly Allowed
Shraddha Shandilyayan Vs Livecities Media Private Limited & Ors.
Delhi High Court · (2024) 09 DEL CK 2176
Code of Civil Procedure-Sections 151, 152