High Courts21 Aug 2024Dismissed
Uma Shankar Mehta Vs State Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2124
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(3), 200
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Delhi High Court judgments
1,31,711 judgments · page 1,119 of 6,586
High Courts21 Aug 2024
Master Arnesh Shaw Vs Union Of India & Anr.
Delhi High Court · (2024) 08 DEL CK 2157
High Courts21 Aug 2024Disposed Of
Mukesh Kumar Sen Vs State NCT of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2159
Constitution of India-Article 226
High Courts21 Aug 2024
Courts On Its Own Motion In Re: Suicide Committed By Sushant Rohilla, Law Student Of I.P. Univer Vs …………
Delhi High Court · (2024) 08 DEL CK 2161
High Courts21 Aug 2024Disposed Of
M/S MGI (India) Pvt Ltd Vs M/S International Design & Engineering Solutions Pvt. Ltd.
Delhi High Court · (2024) 08 DEL CK 2198
Arbitration and Conciliation Act, 1996-Section 34
High Courts21 Aug 2024Dismissed
Kushal Bhasin Vs Shaloo Bhasin
Delhi High Court · (2024) 08 DEL CK 2196
Hindu Marriage Act, 1955-Section 24, 25
High Courts21 Aug 2024Dismissed
Harjeet Singh Mendiratta Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 2268
Cr.P.C.-Sections 107, 150, 156(3), 406, 407, 408, 410IPC-Sections 120B, 177, 182, 323, 341, 451, 468, 471, 506Constitution of India-Article 21
High Courts21 Aug 2024Disposed Of
Akbal Ansari Vs State (NCT Of Delhi)
Delhi High Court · (2024) 08 DEL CK 2269
IPC-Section 302, 201, 120B, 34Arms Act-Section 27
High Courts21 Aug 2024Disposed Of
Sunil Agarwal & Ors. Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2297
Societies Registration Act, 1860-Section 4, 12Right to Information Act, 2005
High Courts21 Aug 2024Dismissed
Container Corporation Of India Limited Vs M/S Shivalaya Construction Company Private Limited & Anr.
Delhi High Court · (2024) 08 DEL CK 2303
Code of Civil Procedure, 1908-Order VII Rule 11, XLIII Rule 1, XLIIICommercial Courts Act, 2015-Section 13(1A), 13(2)Arbitration Act-Section 37
High Courts21 Aug 2024Dismissed
M/s MJ Bizcrafts LLP Vs Central Goods And Services Tax, Delhi South Commissionerate & Ors.
Delhi High Court · (2024) 08 DEL CK 2313
Central Goods and Services Tax Act, 2017-Section 83(1), 67(2), 67, 70, 74, 122(1A), Chapter XII, Chapter XIV, Chapter XVDelhi Goods and Services Tax Act, 2017-Section 83(1), 67, 74Central Goods and Services Tax Rules, 2017-Rule 159(5)
High Courts21 Aug 2024Allowed
Suresh Chand Gupta Proprietor Of Gupta And Associates Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2310
CGST Act, 2017-Section 29(2)(e)
High Courts21 Aug 2024Disposed Of
Magicon Impex Private Limited Vs Commissioner Of Central Goods And Service Tax & Ors.
Delhi High Court · (2024) 08 DEL CK 2309
Central Goods and Services Tax Act, 2017-Section 65, 65(1), 65(4), 65(6), 74Delhi Goods and Services Tax Act, 2017-Section 65, 65(4), 65(6)Integrated Goods and Services Tax Act, 2017-Section 20
High Courts21 Aug 2024Allowed
Amit Garg & Anr. Vs The Secretary (Alt.) Land Building Department Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1436
Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6Delhi Development Act, 1957-Section 21
High Courts21 Aug 2024Dismissed
Manpreet Singh Vs Ayodhya Prasad Yadav & Anr
Delhi High Court · (2024) 08 DEL CK 0126
Indian Penal Code, 1860 — Section 279, 304A, 337, 338Motor Vehicles Act, 1988 — Section 3, 39, 121, 140, 146, 166, 181, 196
High Courts21 Aug 2024Dismissed
East Point Education Society And Anr Vs Mohinder Singh And Ors
Delhi High Court · (2024) 08 DEL CK 0125
Code of Civil Procedure, 1908 — Section 115, 151, Order 14 Rules 3, Order 14 Rules 5, Order 39 Rules 1, Order 39 Rules 2Delhi High Court (Amendment) Act, 2015 — Section 4Evidence Act, 1872 — Section 101
High Courts21 Aug 2024Disposed Of
Kawakami, Shigeki & Ors Vs Assistant Controller Of Patents And Designs
Delhi High Court · (2024) 08 DEL CK 0124
Indian Patents Act, 1970 — Section 2(1)(j), 2(1)(ja), 3(d), 3(e), 3(f), 15
High Courts21 Aug 2024Dismissed
M/s AKN Developers Private Limited Vs M/s Premsons Southend
Delhi High Court · (2024) 08 DEL CK 0123
Constitution of India, 1950 — Article 226, 227Civil Procedure Code, 1908 — Section 10Arbitration and Conciliation Act, 1996 — Section 11, 16, 23
High Courts21 Aug 2024Dismissed
Ravi Gupta Vs Delhi Development Authority & Ors
Delhi High Court · (2024) 08 DEL CK 0122
Constitution of India, 1950 — Article 14, 226
High Courts21 Aug 2024Allowed
Amit Garg & Anr Vs Secretary (Alt.) Land Building Department And Anr
Delhi High Court · (2024) 08 DEL CK 0121
Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 21Land Acquisition Act, 1894 — Section 4, 6