High Courts11 Sept 2024Dismissed
Daihrii David Hrailu Vs Joint Recruitment Cell Lok Sabha Secretariat Parliament Of India & Anr.
Delhi High Court · (2024) 09 DEL CK 2055
Constitution of India-Article 16(2) and (4)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,079 of 6,586
High Courts11 Sept 2024Disposed Of
Mohammad Haneef Mohammad Ishaque Vs State Of NCT Delhi
Delhi High Court · (2024) 09 DEL CK 2080
IPC-Sections 153A, 153B, 120B, 34, 174, 124-AUnlawful Activities (Prevention) Act, 1967-Sections 3, 10, 13, 17Cr.P.C.-Sections 161, 82(2)
High Courts11 Sept 2024Dismissed
Veerprabhu Projects Pvt. Ltd. & Ors. Vs Jayant Jain & Ors.
Delhi High Court · (2024) 09 DEL CK 2121
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, VII Rule 11, II Rule 2Court-fees Act, 1870-Article 17(iii) of the Second Schedule, Section 7(iv)(c), clause (v) of Section 7
High Courts11 Sept 2024Disposed Of
Clarion Dealing Pvt. Ltd. Vs Competent Finlease Pvt. Ltd.
Delhi High Court · (2024) 09 DEL CK 2122
Code of Civil Procedure, 1908-Order VI Rule 17, XI Rule 1(4)Arbitration and Conciliation Act, 1996-Section 8
High Courts11 Sept 2024Disposed Of
Arun Ramchandran Pillai Vs Directorate Of Enforcement
Delhi High Court · (2024) 09 DEL CK 2150
Code of Criminal Procedure, 1973-Section 439, 167(2)Prevention of Money Laundering Act, 2002-Section 45, 3, 4, 19, 50Indian Penal Code, 1860-Section 120B
High Courts11 Sept 2024Allowed
Sanjay Tyagi Vs State Through Sho Police Station South Vasant Kunj
Delhi High Court · (2024) 09 DEL CK 2153
Code of Criminal Procedure, 1973-Section 482, 468, 200Delhi Municipal Corporation Act, 1957-Section 332, 446A, 466A, Schedule 12IPC-Section 498A
High Courts11 Sept 2024Disposed Of
Court On Its Own Motion Vs Abhinav Kathuria
Delhi High Court · (2024) 09 DEL CK 1530
Contempt of Courts Act, 1971-Section 15(2)
High Courts11 Sept 2024Disposed Of
Sonia Vs State (Govt Of NCT Of Delhi) & Ors.
Delhi High Court · (2024) 09 DEL CK 1523
High Courts11 Sept 2024Disposed Of
SpiceJet Limited Vs Team France 01 SAS & Anr.
Delhi High Court · (2024) 09 DEL CK 1505
Code of Civil Procedure, 1908-Order XXXIX Rules 1, 2 and 7; Section 151; Order II Rule 2Indian Stamp Act of 1899Commercial Courts Act, 2015-Section 12A
High Courts11 Sept 2024Allowed
Deepak Chaturvedi Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 2199
Constitution of India-Article 226Border Security Force, Chief Law Officers and Law Officers Recruitment and Conditions of Service Rules, 1999
High Courts11 Sept 2024Dismissed
Shankar Hirachand Kadam Vs The State Of NCT Delhi (Through SHO Hauz Khash) & Anr.
Delhi High Court · (2024) 09 DEL CK 1406
IPC-Section 376, 354A-354B/376(2)(f)/376ABPOCSO Act-Section 6, 10, 29, 3, 5, 7, 9Cr.P.C-Section 161, 164
High Courts11 Sept 2024
Geeta Gupta Vs M/s. Nivedan Fin Invest Lease Ltd.
Delhi High Court · (2024) 09 DEL CK 1413
NI Act, 1881-Section 138, 145, 145(2)Cr.P.C-Section 202, 202(1), 202(2), 192, 200
High Courts11 Sept 2024Disposed Of
Antex Phrama Pvt Ltd. Vs Aadvik Pharma & Anr.
Delhi High Court · (2024) 09 DEL CK 1443
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2
High Courts11 Sept 2024Disposed Of
Umesh Vs Union Of India & Anr.
Delhi High Court · (2024) 09 DEL CK 1440
Central Goods and Services Tax Act, 2017-Section 29
High Courts11 Sept 2024Disposed Of
Prakash Singh Bisht Vs Commissioner Of Delhi Goods And Services Tax
Delhi High Court · (2024) 09 DEL CK 1439
Central Goods and Services Tax Act, 2017-Section 107Delhi Goods and Services Tax Act, 2017-Section 107
High Courts11 Sept 2024Disposed Of
Sadhna Kohli Vs Sales Tax Officer Class II, AVATO Ward 80 & Anr.
Delhi High Court · (2024) 09 DEL CK 1438
Delhi Goods and Services Tax Act, 2017-Section 73
High Courts11 Sept 2024Disposed Of
Ram Kishan Vs State NCT Of Delhi
Delhi High Court · (2024) 09 DEL CK 0104
Constitution of India, 1950 — Article 14, 21Code of Criminal Procedure, 1973 — Section 309, 436ANarcotic Drugs and Psychotropic Substance Act, 1985 — Section 20, 37, 37(1)(b)(ii), 50, 52A, 53
High Courts11 Sept 2024Disposed Of
Neeraj Kumar Pandey Vs Union Of India And Ors
Delhi High Court · (2024) 09 DEL CK 0102
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section120B, 420, 466, 468, 473, 474, 476
High Courts11 Sept 2024Disposed Of
Anita Goyal & Anr Vs StateVarun Batta
Delhi High Court · (2024) 09 DEL CK 0101
High Courts11 Sept 2024Dismissed
Manav Mandir Mission Trust Vs Union Of India & Ors
Delhi High Court · (2024) 09 DEL CK 0100
Code of Civil Procedure, 1908 — Section 151, Order 47Land Acquisition Act, 1894 — Section 48(1)