COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,159 of 6,586

High Courts26 Jul 2024Disposed Of

Bharat Jaina Vs State NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2666

Indian Penal Code, 1860-Sections 361, 363, 366, 375, 376, 511Code of Criminal Procedure, 1973-Section 164, 313, 374(2), 482Protection of Children from Sexual Offences Act, 2012-Sections 3, 4, 5, 6, 18, 29

Read judgment

High Courts26 Jul 2024Dismissed

UOI Vs U.R. Kapoor & Anr.

Delhi High Court · (2024) 07 DEL CK 2697

Constitution of India-Article 226, 14CCS Pension Rules, 1972-Rule 9(1)

Read judgment

High Courts26 Jul 2024Dismissed

Harish Kumar Vs The State Of Nct Of Delhi Through Sho Ps Malviya Nagar

Delhi High Court · (2024) 07 DEL CK 2743

Penal Code, 1860-Sections 420, 406, 34, 149Cr.P.C-Section 41A

Read judgment

High Courts26 Jul 2024Disposed Of

Nitish Anand Vs Garima Maggo & Anr.

Delhi High Court · (2024) 07 DEL CK 2738

CrPC-Section 125(2), 125Constitution of India-Preamble

Read judgment

High Courts26 Jul 2024Disposed Of

The Central Public Information Officer (CPIO) Vs A K Jain

Delhi High Court · (2024) 07 DEL CK 2766

Right to Information Act, 2005-Section 5(4), 6, 8, 8(1)(b), 8(1)(j), 8(13), 11, 19, 19(3), 22Consumer Protection Act, 1986-Section 30AConsumer Protection Act, 2019

Read judgment

High Courts26 Jul 2024Allowed

OCL Iron And Steel Limited Vs Union Of India

Delhi High Court · (2024) 07 DEL CK 2765

Insolvency and Bankruptcy Code, 2016-Section 7, 14, proviso to Section 3(31), 30(2), 30(4), 31(1)Insolvency and Bankruptcy Code (Amendment) Act, 2019Constitution of India, 1950-Article 14, 19, 21

Read judgment

High Courts26 Jul 2024Disposed Of

Himanshu & Ors. Vs Directorate General Of Civil Aviation & Anr.

Delhi High Court · (2024) 07 DEL CK 2760

CPC-Section 151Limitation Act, 1963-Section 5Aircraft Act, 1934-Section 5A

Read judgment

High Courts26 Jul 2024Disposed Of

Rajiv Sharma HUF Proprietor Of M/s Sagar Scooter Syndicate Through Its Karta Rajiv Sharma Vs Union Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2798

Central Goods and Services Tax Act, 2017-Section 107, 112, 16(2)(c), 16(2), 41, 54Integrated Goods and Services Tax Act, 2017-Section 16, 16(1), 16(3), 2(5) and 2(6), 8Central Goods and Services Tax Rules, 2017-Rule 96B, 96B(1), Sub-rule (2) of Rule 96B, 92(3), 89(1), 89(2), 90, 90(3)

Read judgment

High Courts26 Jul 2024Disposed Of

M/s Shree Pawan Traders Through Legal Heir Of Proprietor Mahabir Prasad Khandal Vs Union Of India & Anr.

Delhi High Court · (2024) 07 DEL CK 2799

Central Goods and Services Tax Act, 2017-Section 73, 73(9)Delhi Goods and Services Tax Act, 2017-Section 73Central Goods and Services Tax Rules, 2017-Rule 42, 43

Read judgment

High Courts26 Jul 2024Disposed Of

M/s. Grahil Enterprises LLP Vs Union Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2802

Customs Act, 1962

Read judgment

High Courts26 Jul 2024Dismissed

Commissioner Of Income Tax (Exemptions) Delhi Vs NIIT Foundation

Delhi High Court · (2024) 07 DEL CK 2013

Income Tax Act, 1961-Section 2(15), 2(13), 10(23C)(vi), 11, 12, 12A, 12AA, 13(1), 13(1)(c), 13(3), 72, 80G(5), 80G(5)(vi), 142(1), 143(2), 143(3), 194J, 263, 271(1)(c), Chapter XVIIBSocieties Registration Act, 1860Finance Act, 1994

Read judgment

High Courts26 Jul 2024Disposed Of

Jahangir @ Ekka @ Ibrahim Vs The State (Govt Of NCT, Delhi)

Delhi High Court · (2024) 07 DEL CK 2005

Constitution of India-Article 226, 14Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 34, 395, 397, 380, 457

Read judgment

High Courts26 Jul 2024Disposed Of

IDEB-SUCG JV, IDEB Projects Pvt. Ltd. Vs Delhi Metro Rail Corporation Ltd

Delhi High Court · (2024) 07 DEL CK 1988

Insolvency and Bankruptcy Code, 2016Income Tax Act, 1961-Section 194C(1)Building and Other Construction Workers' Welfare Cess Act, 1996

Read judgment

High Courts26 Jul 2024Disposed Of

AECOM Asia Company Limited Vs Airport Authority Of India

Delhi High Court · (2024) 07 DEL CK 1983

The Arbitration and Conciliation Act 1996-Section 17

Read judgment

High Courts26 Jul 2024Dismissed

Shirin Chourasia Vs M/S United India Insurance Co. Ltd.

Delhi High Court · (2024) 07 DEL CK 1969

Constitution of India-Article 227

Read judgment

High Courts26 Jul 2024Dismissed

Samir Malik Vs Union Of India And Anr

Delhi High Court · (2024) 07 DEL CK 0127

Constitution of India, 1950 — Article 352, 352(2)Prevention of Insults to National Honour Act, 1971 — Section 2

Read judgment

High Courts26 Jul 2024

Anuj Kumar Agarwal Vs Registrar Of Cooperative Societies & Ors

Delhi High Court · (2024) 07 DEL CK 0126

Read judgment

High Courts26 Jul 2024Dismissed

Commissioner Of Income Tax (Exemptions) Delhi Vs Niit Foundation

Delhi High Court · (2024) 07 DEL CK 0125

Constitution of India, 1950 — Article 21A, 29, 30, 45, 46Income Tax Act, 1961 — Section 2(15), 12A, 13(1)(c), 80G(5), 142, 142(1), 143(2), 143(3), 194J, 263

Read judgment

High Courts26 Jul 2024Disposed Of

Jahangir@ Ekka@ Ibrahim Vs State (Govt Of Nct, Delhi)

Delhi High Court · (2024) 07 DEL CK 0124

Constitution of India, 1950 — Article 14, 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 302, 380, 395, 397, 457

Read judgment

High Courts26 Jul 2024Allowed

Nau Nihal Singh Rana Vs Union Of India & Ors

Delhi High Court · (2024) 07 DEL CK 0123

Constitution of India, 1950 — Article 14, 19, 21, 226, 227

Read judgment