High Courts29 Aug 2024Disposed Of
Arun Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2188
Constitution of India-Article 226Border Security Force Act, 1968-Section 48, 53CCS (CCA) Rules, 1965-Rule 11
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,104 of 6,586
High Courts29 Aug 2024
Punkajj Sharma Vs Himani Sharma
Delhi High Court · (2024) 08 DEL CK 2183
Hindu Marriage Act, 1955-Section 13BProtection of Women from Domestic Violence Act, 2005
High Courts29 Aug 2024Allowed
Kalyan Singh Vs Central Reserve Police Force & Ors.
Delhi High Court · (2024) 08 DEL CK 2105
Constitution of India-Article 226
High Courts29 Aug 2024
Lalit Vs Central Reserve Police Force & Ors.
Delhi High Court · (2024) 08 DEL CK 2101
Constitution of India-Article 226
High Courts29 Aug 2024Dismissed
Union Of India Through The General Manager Northern Railways & Ors. Vs Ravi
Delhi High Court · (2024) 08 DEL CK 2230
Constitution of India-Articles 226, 227, 14RTI Act
High Courts29 Aug 2024Dismissed
Employees State Insurance Corporation Vs Chhel Narayan
Delhi High Court · (2024) 08 DEL CK 2226
Constitution of India-Articles 226, 227
High Courts29 Aug 2024Dismissed
Guddu Khan Vs The State NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 2285
NDPS Act-Section 19, 21, 24, 27A, 37, 50Code of Criminal Procedure, 1973-Section 439
High Courts29 Aug 2024Disposed Of
Shambhu Bhardwaj & Ors. Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 1476
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 6, 6(1), 21Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016-Section 4(4)(b)(ii)
High Courts29 Aug 2024
St. Stephen College Vs Hargun Singh Ahluwalia & Ors.
Delhi High Court · (2024) 08 DEL CK 1450
Constitution of India-Article 30CPC-Section 2(9), Order 43 Rule 1
High Courts29 Aug 2024Disposed Of
Sanjogta Chawla Vs Om Prakash Chawla
Delhi High Court · (2024) 08 DEL CK 1419
Hindu Adoption and Maintenance Act, 1956-Section 20(3), 23
High Courts29 Aug 2024Allowed
Paramjit Bajaj Vs Mrs. Nivedita Das & Ors
Delhi High Court · (2024) 08 DEL CK 0083
Arbitration and Conciliation Act 1996 — Section 11(5), 12(2), 21
High Courts29 Aug 2024Dismissed
Sh. Ashok Mittal & Anr Vs Sh. Manjhi Sahu
Delhi High Court · (2024) 08 DEL CK 0082
High Courts29 Aug 2024Disposed Of
St. Stephen College Vs Hargun Singh Ahluwalia And Ors
Delhi High Court · (2024) 08 DEL CK 0081
Constitution of India, 1950 — Article 29Civil Procedure Code, 1908 — Section 2(9), Order 43 Rule 1
High Courts29 Aug 2024Dismissed
Nasir Vs State Govt. Of Nct Of Delhi And Ors
Delhi High Court · (2024) 08 DEL CK 0080
Code of Criminal Procedure 1973 — Section 125Protection of Women from Domestic Violence Act, 2005 — Section 23, 29
High Courts29 Aug 2024Dismissed
Govind Yadav Vs Union Of India & Ors
Delhi High Court · (2024) 08 DEL CK 0079
Constitution of India, 1950 — Article 226, 323, 324Representation of the People Act, 1951 — Section 29A, 29A(1), 29A(4), 29A(5), 29A(1), 29A(6), 29A(7), 29B, 29CConduct of Elections Rules, 1961 — Rule 5, 10
High Courts29 Aug 2024Disposed Of
Nippon Steel Corporation Vs Controller General Of Patents, Designs And Trademarks And Anr
Delhi High Court · (2024) 08 DEL CK 0078
Patent Act, 1970 — Section 2(1)(j), 3, 3(d), 3(n), 10, 15
High Courts29 Aug 2024xxxii Jeffrey J. Diermeier v. State of W.B.
Dr. Shashi Tharoor Vs State & Anr
Delhi High Court · (2024) 08 DEL CK 0077
(2010) 6 SCC 243
High Courts29 Aug 2024Disposed Of
The Ministry Of Home Affairs & Anr Vs Syndicate Innovations International Limited & Ors
Delhi High Court · (2024) 08 DEL CK 0076
Arms Act, 1959 — Section 10Arms Rules, 2016 — Rule 2(29), 2(31), 2(37), 57(4), 88(2), 88(5)
High Courts28 Aug 2024Allowed
Tiger Global International III Holdings & Ors. Vs The Authority For Advance Rulings (Income-Tax) & Ors.
Delhi High Court · (2024) 08 DEL CK 2332
Income Tax Act, 1961-Section 4, 5, 5(2), 9, 9(1)(i) and Explanation 5, 90, 90(2), 90(2A), 90(4), 90(5), Explanation 4 to Section 90, 90A, Chapter X-A (Sections 95 to 102), 96, 97, 97(1)(iv), 98, 102, 112(1)(C), 115A, 115AD, 119, 195, 195(1), 197, 245R, 245R(2), 245R(6), 254R(2)Income Tax Act, 1922-Section 49-AIncome Tax Rules, 1962-Rule 10U, 10U(1)(d), 10U(2)
High Courts28 Aug 2024Dismissed
Kanhaiya Lal Vs Delhi Development Authority & Ors.
Delhi High Court · (2024) 08 DEL CK 1490
Constitution of India-Article 226, 14, 19, 21, 300-A, 12, 136Administration of Evacuee Property Act, 1950Displaced Persons (Compensation and Rehabilitation) Act, 1954