High Courts12 Aug 2024Disposed Of
Vipin Kumar Saluja Vs State (NCT of Delhi) & Ors.
Delhi High Court · (2024) 08 DEL CK 2094
Constitution of India-Article 226Cr.P.C.-Section 482IPC-Section 302, 364, 392, 201
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Delhi High Court judgments
1,31,711 judgments · page 1,132 of 6,586
High Courts12 Aug 2024Disposed Of
Ashish Sharma Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2155
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Mental Healthcare Act, 2017-Section 89
High Courts12 Aug 2024Dismissed
Govt Of Nct Of Delhi & Anr. Vs Adharv Enterprises
Delhi High Court · (2024) 08 DEL CK 2179
High Courts12 Aug 2024Disposed Of
Maj Gen Vinayak Saini SM VSM Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2185
Constitution of India-Article 226, 14, 16Army Act, 1950-Section 27
High Courts12 Aug 2024Allowed
Yeshpal Singh & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2237
Constitution of India-Article 226Border Security Force, Air Wing Officers (Group ‘A’ and Group ‘B’ posts) Recruitment Rules, 1999Border Security Force, Air Wing Officers (Group ‘A’ Combatised posts) Recruitment Rules, 2011
High Courts12 Aug 2024Disposed Of
Commissioner Kendriya Vidyalaya Sangathan & Ors. Vs Smt Manisha Yadav
Delhi High Court · (2024) 08 DEL CK 2235
Constitution of India-Articles 226, 227
High Courts12 Aug 2024Disposed Of
Mohan Kumar Vs State(Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 2250
BNSS-Section 483, 528IPC-Sections 328, 376(2)(n), 508, 506, 375, 90CrPC-Section 156(3)
High Courts12 Aug 2024Dismissed
Container Corporation Of India Limited Vs M/s Shivhare Road Lines
Delhi High Court · (2024) 08 DEL CK 2302
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 33, 34(3), 34(1), 34(2), 34(2A), 19Limitation Act, 1963-Section 5, Articles 116 and 117Commercial Courts Act, 2015-Order XI, Section 1, 16, 13(1-A)
High Courts12 Aug 2024Disposed Of
M/S Star Enterprises Through Its Proprietor Sh. Harsh Vs Commissioner Of Delhi GST & Anr.
Delhi High Court · (2024) 08 DEL CK 2318
Central Goods and Services Tax Act, 2017-Section 39
High Courts12 Aug 2024Disposed Of
Scope Promoters P. Ltd. Vs Commissioner Of Central Goods And Services Tax Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 2315
Central Goods and Services Tax Act, 2017-Section 107
High Courts12 Aug 2024Dismissed
Council Of Scientific And Industrial Research & Anr. Vs Dr. Rakesh Kumar
Delhi High Court · (2024) 08 DEL CK 1456
Constitution of India-Articles 226, 227Administrative Tribunals Act, 1985-Section 20CCS (CCA) Rules, 1965
High Courts12 Aug 2024Allowed
M/S BKSONS Infrastructure Pvt. Ltd Vs Managing Director, National Highways And Infrastructure Development Corporation
Delhi High Court · (2024) 08 DEL CK 1437
Arbitration and Conciliation Act, 1996-Section 11(6), 11(6)(a), 12(2), 21, 73, 77
High Courts12 Aug 2024Disposed Of
MS Sierra Appliances Pvt. Ltd. Vs MS Stellar Constellation Projects Pvt. Ltd.
Delhi High Court · (2024) 08 DEL CK 1435
Arbitration and Conciliation Act, 1996-Section 15, 12(2), Fourth Schedule
High Courts12 Aug 2024Disposed Of
Chander Mohan & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1427
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34Hindu Marriage Act-Section 13B(2)
High Courts12 Aug 2024Disposed Of
Mohan Kumar Vs State Of Nct Of Delhi
Delhi High Court · (2024) 08 DEL CK 0092
Bharatiya Nagarik Suraksha Sanhita 2023 — Section 483, 528Code of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 90, 375, 328, 376(2)(n), 508
High Courts09 Aug 2024Dismissed
Sundari Gautam Vs State Of Nct Of Delhi
Delhi High Court · (2024) 08 DEL CK 1479
Code of Criminal Procedure, 1973-Section 397, 482Protection of Children from Sexual Offences Act, 2012-Section 2(2), 3, 3(a), 3(b), 3(c), 3(d), 5, 6, 7, 9, 29Indian Penal Code, 1860-Section 8, 375, 376
High Courts09 Aug 2024Disposed Of
Smriti Bhatia Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 1496
Delhi Municipal Corporation Act, 1957-Section 343, 332, 336, 345-A, 344(2), 343(2)CPC-Order 1 Rule 10Constitution of India-Article 226
High Courts09 Aug 2024Disposed Of
Jatinder Kaur Sawhney Vs Gursharan Singh Oberoi & Ors.
Delhi High Court · (2024) 08 DEL CK 1498
Code of Civil Procedure, 1908-Order XXIII Rule 3, Section 151Indian Succession Act, 1925Indian Evidence Act, 1872
High Courts09 Aug 2024Dismissed
Dr. Priyanshu Raj Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1559
Screening Test Regulations, 2002National Medical Commission Act, 2019-Section 34Indian Evidence Act, 1872-Section 45
High Courts09 Aug 2024
Ajay Sondhi @ Dimpy Vs State Of Delhi
Delhi High Court · (2024) 08 DEL CK 1616
Code of Criminal Procedure, 1973-Section 374, 428, 313, 161Indian Penal Code, 1860-Section 307, 308, 324