Rights of Persons with Disabilities Act, 2016-Section 2(r), 3Constitution of India-Article 14, 19(1)(g), 226Graduate Medical Education Regulations, (Amendment), 2019-Appendix H-1

Read judgment

High Courts10 Sept 2024Dismissed

Municipal Corporation Of Delhi Vs Sakshi Shedha

Delhi High Court · (2024) 09 DEL CK 1365

Constitution of India-Article 226

Read judgment

High Courts10 Sept 2024Dismissed

Govt Of NCT Of Delhi & Ors. Vs Dr Soma Roy

Delhi High Court · (2024) 09 DEL CK 1360

Constitution of India-Article 226, 227

Read judgment

High Courts10 Sept 2024Disposed Of

Ms. Seema Asthana Vs Sh. Jaideep Arora

Delhi High Court · (2024) 09 DEL CK 1401

NI Act-Section 138, 141

Read judgment

High Courts10 Sept 2024Dismissed

I Vs State (NCT Of Delhi) & Anr.

Delhi High Court · (2024) 09 DEL CK 1402

IPC-Sections 376, 377, 323, 506, 509Cr.P.C-Section 164

Read judgment

High Courts10 Sept 2024

MS. X Vs The State (NCT Of Delhi) & Ors.

Delhi High Court · (2024) 09 DEL CK 1405

Code of Criminal Procedure, 1973-Sections 156(3), 173(2) to (6), 173(8), 190(1)(b), 193, 209, 482IPC-Sections 34, 354, 376, 376D, 401, 451, 506

Read judgment

High Courts10 Sept 2024Dismissed

Amit Chandi Vs Aarti Chandi @ Aarti Khanna

Delhi High Court · (2024) 09 DEL CK 1407

Hindu Marriage Act-Section 24Code of Criminal Procedure-Section 125Protection of Women from Domestic Violence Act, 2005-Section 2(a), 2(f), 3

Read judgment

High Courts10 Sept 2024Dismissed

Vineet Kumar Gupta Vs Intec Capital Pvt. Ltd.

Delhi High Court · (2024) 09 DEL CK 1408

Negotiable Instruments Act-Section 138, 141, 141(1), 141(2), first proviso to sub-section (1) of Section 141, 142Companies Act-Section 2(24), clauses (e) and (f) of Section 5Code of Criminal Procedure-Section 482

Read judgment

High Courts10 Sept 2024Allowed

D K Frieght Carrier Proprietor Deepak Kumar Vs Union Of India & Ors.

Delhi High Court · (2024) 09 DEL CK 1447

Central Goods and Services Tax Act, 2017-Section 28, 107Delhi Goods and Services Tax Act, 2017-Section 28, 107

Read judgment

High Courts10 Sept 2024Dismissed

Association Of Power Producers Vs Solar Energy Corporation Of India Limited & Ors.

Delhi High Court · (2024) 09 DEL CK 1445

Central Goods and Services Tax Act, 2017-Section 168State Goods and Services Tax Act, 2017-Section 168Integrated Goods and Services Tax Act, 2017

Read judgment

High Courts10 Sept 2024Disposed Of

Jagmohan Lal & Anr. Vs The Chairman TVC-NDMC & Ors.

Delhi High Court · (2024) 09 DEL CK 1444

Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21

Read judgment

High Courts10 Sept 2024Disposed Of

Infiniti Retail Limited Vs Union Of India & Ors.

Delhi High Court · (2024) 09 DEL CK 1442

Central Goods and Services Tax Act, 2017-Section 74, 65Delhi Goods and Services Tax Act, 2017-Section 74, 65Central Goods and Servies Tax Rules, 2017-Rule 101(4)

Read judgment

High Courts10 Sept 2024Disposed Of

Adarsh Viklang Vikash Samiti & Ors. Vs New-Delhi Muncipal Council & Anr.

Delhi High Court · (2024) 09 DEL CK 1441

Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 38, Second Schedule

Read judgment

High Courts10 Sept 2024Dismissed

Geeta Arora @ Sonu Punjaban Vs State (Nct Of Delhi)

Delhi High Court · (2024) 09 DEL CK 0084

Code of Criminal Procedure, 1973 — Section 161, 164, 389, 389(1), 428, 482Indian Penal Code, 1860 — Section 120B, 328, 342, 363, 366, 366A, 370, 372, 373, 376Immoral Traffic (Prevention) Act, 1956 — Section 4, 5, 6

Read judgment

High Courts10 Sept 2024Disposed Of

Sukanya Mondal Vs Directorate Of Enforcement

Delhi High Court · (2024) 09 DEL CK 0083

Constitution of India, 1950 — Article 14, 21Code of Criminal Procedure, 1973 — Section 173, 207, 439Indian Penal Code, 1860 — Section 120B

Read judgment

High Courts09 Sept 2024Allowed

Dheeraj Wadhawan Vs CBI

Delhi High Court · (2024) 09 DEL CK 2185

Code of Criminal Procedure, 1973-Section 439, 482, 173, 167, 167(2), 437, 437(1)IPC-Section 120B, 206, 409, 411, 420, 424, 465, 468, 477, 477APrevention of Corruption Act, 1988-Section 13(2), 13(1)(d)

Read judgment