High Courts02 Sept 2024Disposed Of
Municipal Corporation Of Delhi & Anr. Vs Atul Verma
Delhi High Court · (2024) 09 DEL CK 1369
Constitution of India-Articles 226, 227
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,098 of 6,586
High Courts02 Sept 2024Dismissed
Vijay Keshao Kambe Vs Technology Development Board & Ors.
Delhi High Court · (2024) 09 DEL CK 1398
Negotiable Instruments Act, 1881-Sections 138, 141, 141(1), 141(2) and 142, and the first proviso to Section 141(1)Companies Act-Section 2(24), and clauses (e) and (f) of Section 5Code of Criminal Procedure-Section 482
High Courts02 Sept 2024Allowed
National Power Training Institute Vs Office Of Chief Commissioner For Persons With Disability & Ors.
Delhi High Court · (2024) 09 DEL CK 1423
Central Civil Services (Classification, Control, and Appeal) Rules, 1965-Rule 16Rights of Person with Disabilities Act, 2016-Section 3, 20, 20(5), 21, 75, 77Central Civil Services (Conduct) Rules, 1964-Rule 20
High Courts02 Sept 2024Disposed Of
M/s. Guruji Enterprises Vs Principal Commissioner Delhi Goods And Services Tax & Ors.
Delhi High Court · (2024) 09 DEL CK 1457
Central Goods and Services Tax Act, 2017-Section 29(2)Delhi Goods and Services Tax Act, 2017-Section 29(2)
High Courts02 Sept 2024Allowed
Well Trans Logistics India Pvt. Ltd Vs Addl.Commissioner Of Income Tax & Ors
Delhi High Court · (2024) 09 DEL CK 0033
Income Tax Act, 1961 — Section 143(3), 147, 147(1), 148, 151
High Courts02 Sept 2024Dismissed
Rajendra Kumar Tripathi Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 09 DEL CK 0032
Code of Criminal Procedure 1973 — Section 82, 436A, 439, 482Indian Penal Code, 1860 — Section 120B, 406, 419, 420Emblems and Names (Prevention of Improper Use) Act 1950 — Section 3, 5
High Courts02 Sept 2024Disposed Of
Municipal Corporation Of Delhi & Anr Vs Atul Verma
Delhi High Court · (2024) 09 DEL CK 0016
Constitution of India, 1950 — Article 226, 227
High Courts02 Sept 2024Dismissed
Smt. Manjira Devi Ayurveda Medical College And Hospital Vs Uttrakhand University Of Ayurveda & Ors
Delhi High Court · (2024) 09 DEL CK 0015
Constitution of India, 1950 — Article 14, 19(1)(g), 226, 226(2)
High Courts02 Sept 2024Disposed Of
Master Harmanpreet Singh Through Mr. Paramjeet Singh Vs Directorate Of Education, Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2024) 09 DEL CK 0014
Constitution of India, 1950 — Article 14, 15, 16, 21A, 226
High Courts02 Sept 2024Disposed Of
Adity A Birla Fashion And Retail Limited Vs Mrs Saroj Tandon
Delhi High Court · (2024) 09 DEL CK 0013
Constitution of India, 1950 — Article 227Civil Procedure Code, 1908 — Order 4 Rule 1, Order 4 Rule 2, Order 7 Rule 11, Order 8 Rule 6AArbitration and Conciliation Act, 1996 — Section 30(4)
High Courts31 Aug 2024
Master Arnesh Shaw Vs Union Of India & Anr.
Delhi High Court · (2024) 08 DEL CK 2165
High Courts30 Aug 2024
Union Of India Vs Express Newspapers Ltd. & Ors.
Delhi High Court · (2024) 08 DEL CK 2331
Constitution of India-Article 12, 14, 15(5), 19(1)(a), 19(1)(g), 19(2), 32, 77, 141, 145(5), 166, 226, 299, Part IIICode of Civil Procedure-Section 80, Order 14 Rule 2Delhi Development Act, 1957
High Courts30 Aug 2024Allowed
Sanjay Kumar Kamra Vs State & Ors.
Delhi High Court · (2024) 08 DEL CK 1509
Indian Succession Act, 1925-Section 276, 281, 291Delhi High Court (Original Side) Rules, 2018-Rule 2 of Chapter XXIX, 6 of Chapter XXIX
High Courts30 Aug 2024Allowed
The Indian Hotels Company Limited Vs Manoj
Delhi High Court · (2024) 08 DEL CK 1516
Code of Civil Procedure, 1908-Order XIII-A, VIII Rule 10, Section 151, Rule 3 of Order XIIIADelhi High Court Intellectual Property Rights Division Rules, 2022-Rule 27Commercial Courts Act, 2015
High Courts30 Aug 2024Disposed Of
Castrol Limited Vs Gautam Kumar, Trading As Shri Balaji Oil & Chemicals & Anr.
Delhi High Court · (2024) 08 DEL CK 1520
Code of Civil Procedure, 1908-Order VIII Rule 10, 39 Rule 2ACommercial Courts Act, 2015-Section 35
High Courts30 Aug 2024Dismissed
M/S Pampar Ovenfresh Foods Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1567
Letters Patent Act, 1866-Clause XConstitution of India-Article 226, 21
High Courts30 Aug 2024Dismissed
Manuja Sharma Thru Spa Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1589
Code of Criminal Procedure, 1973-Section 482, 439(2)Indian Penal Code, 1860-Sections 420, 467, 302
High Courts30 Aug 2024Dismissed
The Commissioner Of Central Tax, GST, Delhi(West) Vs Adesh Jain
Delhi High Court · (2024) 08 DEL CK 1598
Code of Criminal Procedure, 1973-Section 167(2), 167(2)(a)(ii), Chapter XXXIII
High Courts30 Aug 2024Dismissed
Mazhar Ullah Vs State NCT Of Delhi
Delhi High Court · 2024 INSC 414
Constitution of India-Article 226, 22(1)Code of Criminal Procedure, 1973-Section 482, 41, 41(1)(b)(ii), 41A, 167, 167(2), 309, 439IPC-Section 419, 420, 498-A
High Courts30 Aug 2024Dismissed
Union Of India, Through, The General Manager & Anr. Vs Nitesh Kumar
Delhi High Court · (2024) 08 DEL CK 1624
Constitution of India-Article 226, 227