High Courts05 Sept 2024Disposed Of
Sh. Trilok Chand Sharma Vs Union Of India & Anr.
Delhi High Court · (2024) 09 DEL CK 1425
Central Goods and Services Tax Act, 2017-Section 70
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,091 of 6,586
High Courts05 Sept 2024Dismissed
Vijay Kaushik Vs Commissioner Of Police
Delhi High Court · (2024) 09 DEL CK 0012
Constitution of India, 1950 — Article 14
High Courts05 Sept 2024Disposed Of
Lal Mohammad Vs State
Delhi High Court · (2024) 09 DEL CK 0003
Code of Criminal Procedure, 1973 — Section 313, 428Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 25, 27
High Courts05 Sept 2024Disposed Of
Smt Bhateri & Ors Vs Union Of India
Delhi High Court · (2024) 09 DEL CK 0002
Railways Act, 1989 — Section 2(29), 123(c), 124ARailway Claims Tribunal Act, 1987 — Section 16Motor Vehicles Act, 1988 — Section 163A
High Courts05 Sept 2024Dismissed
Shri Rashter Kumar Vs Delhi Development Authority & Anr
Delhi High Court · (2024) 09 DEL CK 0001
Constitution of India, 1950 — Article 226Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 6
High Courts04 Sept 2024Disposed Of
EMCO Limited Vs Delhi Transco Limited
Delhi High Court · (2024) 09 DEL CK 1541
Arbitration and Conciliation Act, 1996-Section 11(6), 23, 23(4), 29A, 29A(1), 29A(4), 38(2)Insolvency and Bankruptcy Code, 2016-Section 14CPC-Order VI Rule 1
High Courts04 Sept 2024Dismissed
Shri Dhruv Jalan Vs Smt. Rosy Gaur
Delhi High Court · (2024) 09 DEL CK 1612
Code of Criminal Procedure, 1973-Sections 482, 311, 313Negotiable Instruments Act, 1881-Section 138
High Courts04 Sept 2024Dismissed
GL Sharma Vs Central Public Information Officer (CPIO)
Delhi High Court · (2024) 09 DEL CK 1614
Letters Patent Act, 1866-Clause XRight To Information Act, 2005-Section 8(1)(j)Constitution of India-Article 226
High Courts04 Sept 2024Dismissed
‘X’ Vs State & Ors.
Delhi High Court · (2024) 09 DEL CK 1671
Code of Criminal Procedure, 1973-Section 397, 399, 216, 164, 217, Chapter XVII, Chapter XVIII, Chapter XIXIndian Penal Code, 1860-Section 354, 354A, 354B, 344, 376, 376(2)(n), 377, 370, 406, 420, 417, 498-A, 323, 302, 304-BProtection of Children from Sexual Offences Act, 2012-Section 6, 12, 21
High Courts04 Sept 2024Dismissed
Anil Kalra & Anr Vs Sheikh Mohd Iqbal
Delhi High Court · (2024) 09 DEL CK 1694
Delhi Rent Control Act, 1958-Section 14(1)(a), 14(1)(b), 14(2), 38Constitution of India-Article 227Punjab Excise Act
High Courts04 Sept 2024Disposed Of
Ahmad Ali Vs Manohar Singh Pannu (M.S. Pannu) & Anr.
Delhi High Court · (2024) 09 DEL CK 1706
High Courts04 Sept 2024Disposed Of
M/s. Unishire Homes LLP Vs Sriganesh Chandrasekaran & Ors.
Delhi High Court · (2024) 09 DEL CK 1707
Constitution of India-Article 227
High Courts04 Sept 2024Disposed Of
Smt. Shanti Devi Vs Union Of India
Delhi High Court · (2024) 09 DEL CK 1708
Railway Claims Tribunal Act, 1987-Section 16Railways Act
High Courts04 Sept 2024
Aas Mohammad Vs Sh Manoj Kumar & Ors.
Delhi High Court · (2024) 09 DEL CK 1816
CPC-Order XLI Rule 27
High Courts04 Sept 2024Disposed Of
RBG Leasing And Credit Limited Vs Reserve Bank Of India & Anr.
Delhi High Court · (2024) 09 DEL CK 1817
Constitution of India-Article 226Reserve Bank of India Act, 1934-Section 45IA (7)
High Courts04 Sept 2024Allowed
Munit Dinker @ Munna Ram Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1851
Constitution of India-Article 226Central Civil Services (Revised Pay) [CCS (RP)] Rules 2008-Rule 11
High Courts04 Sept 2024Disposed Of
Akhilesh Kumar Bhadoria & Ors. Vs State & Anr.
Delhi High Court · (2024) 09 DEL CK 1886
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts04 Sept 2024Disposed Of
Gautam Arya & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1887
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts04 Sept 2024Disposed Of
Celsius Healthcare Pvt Ltd Vs Deepti Gambhir Proprietor Of S P Distributors
Delhi High Court · (2024) 09 DEL CK 2099
Arbitration and Conciliation Act, 1996-Sections 11(5), 11(6), 21 and 12(2)
High Courts04 Sept 2024
M/S Jay Fe Cylinders Ltd. Vs Manish Jain
Delhi High Court · (2024) 09 DEL CK 2105
Arbitration and Conciliation Act 1996-Section 34(3), 34