COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,172 of 6,586

High Courts18 Jul 2024Dismissed

A.K. Malik Vs State Bank Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2174

Constitution of India-Article 226State Bank of India Officers’ Service Rules, 1992-Rule 67(h), 67State Bank of India Employees’ Pension Fund Rules-Rule 22, 22(i), 22(i)(a), 22(i)(c), 22(i)(d), 22(d)

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High Courts18 Jul 2024Allowed

Parnika Commercial And Estate Pvt Ltd Vs Airport Authority Of India

Delhi High Court · (2024) 07 DEL CK 2130

Arbitration and Conciliation Act, 1996-Section 36, 31(7), 31(7)(a), 31(7)(b)

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High Courts18 Jul 2024Allowed

M/s Today Realty Private Limited & Anr. Vs Gunveen Singh

Delhi High Court · (2024) 07 DEL CK 2128

Code of Civil Procedure, 1908-Order XXXVII Rule 3(4), XXXVII Rule 3, XXXVII Rule 3(5), XXXVII Rule 1(2)Limited Liability Partnership Act, 2008Negotiable Instrument Act, 1881-Section 80

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High Courts18 Jul 2024Dismissed

Amit Gupta Vs Land & Development Office & Ors.

Delhi High Court · (2024) 07 DEL CK 2101

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High Courts18 Jul 2024Dismissed

Mrs. Nalini Lal Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 07 DEL CK 2098

CPC, 1908-Order VII Rule 14, Section 151Indian Succession Act, 1925-Section 276

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High Courts18 Jul 2024Allowed

Arvind Kejriwal Vs Department Of Delhi Prisons & Anr.

Delhi High Court · (2024) 07 DEL CK 2058

Code of Criminal Procedure, 1973-Section 482Prevention of Money Laundering Act, 2002-Section 19Constitution of India-Article 22(1)

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High Courts18 Jul 2024Dismissed

Bhanu Raghav Vs State Of Nct Of Delhi

Delhi High Court · (2024) 07 DEL CK 2057

Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482, 311Indian Penal Code-Sections 302, 34

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High Courts18 Jul 2024Disposed Of

Renu Sharma & Anr. Vs Mool Chand Sharma

Delhi High Court · (2024) 07 DEL CK 2165

Hindu Marriage Act,1955-Section 24, 26, 13(1)(i), 13(1)(ia), 13(1)(ib)Protection of Women from Domestic Violence Act, 2005

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High Courts18 Jul 2024Dismissed

IRCON International Ltd Vs Bhavneet Singh

Delhi High Court · (2024) 07 DEL CK 2163

The Rights of Persons with Disabilities Act, 2016-Section 23, 20, 20(5), 21, 2(i), Chapter IV, PreambleThe Rights of Persons with Disabilities Rules, 2017-Chapter IV, Rule 8, 8(3), 8(3)(c)The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act 1995

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High Courts18 Jul 2024Partly Allowed

Commandant Jawahar Singh Negi Vs Union Of India Through Secretary & Ors.

Delhi High Court · (2024) 07 DEL CK 2146

BSF (Deductions from Pay and Allowances) Rules, 1978-Rules 3(d), 12

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High Courts18 Jul 2024Dismissed

Jamia Millia Islamia Vs Shakeel Ahmad

Delhi High Court · (2024) 07 DEL CK 2701

Jamia Millia Islamia Act, 1988-Section 2(n)UGC Regulations, 2018Ordinance 5(V) Leave Rules, 2021-Section 5(i)(b)

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High Courts18 Jul 2024

Kanchan Saini Vs University Of Delhi & Ors.

Delhi High Court · (2024) 07 DEL CK 2767

Delhi University Act, 1922-Section 2(g)UGC Regulations on Minimum Qualifications for Appointment of Teachers and other academic staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education, 2010University of Delhi Calendar, 2004-Ordinance XII, Rule 3-A (i)

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High Courts18 Jul 2024Disposed Of

Jai Guru Sudarshan Enterprises Vs Delhi State Goods And Services Tax & Anr.

Delhi High Court · (2024) 07 DEL CK 2800

Central Goods and Services Tax Act, 2017-Section 16Delhi Goods and Services Tax Act, 2017-Section 16

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High Courts18 Jul 2024Allowed

ATS Infrastructure Limited Vs Assistant Commissioner Of Income Tax Circle 1 (1) Delhi & Ors.

Delhi High Court · (2024) 07 DEL CK 2811

Income Tax Act, 1961-Section 2(22)(e), 80HH, 80-1, 115AD, 143(1), 143(2), 143(3), 147, Explanation 2 clause (c)(i) to Section 147, Explanation 3 to Section 147, 148, 148(2), First Proviso to Section 148, 148A, 148A(b), 148A(d), 148 to 153Direct Tax Laws (Amendment) Act, 1987Finance Act, 2009

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High Courts18 Jul 2024Allowed

Malaysia Airlines Berhad Vs Commissioner Of Delhi Goods And Services Tax Department Of Trade And Taxes & Anr.

Delhi High Court · (2024) 07 DEL CK 2010

Central Goods and Services Tax Act, 2017-Section 73, 66

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High Courts18 Jul 2024Allowed

Mis. Tata Aldesa (JV) Vs Mis. Dedicated Freight Corridor Corporation Of India Limited (DFCCIL)

Delhi High Court · (2024) 07 DEL CK 1981

Arbitration and Conciliation Act, 1996-Section 29A(5)

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High Courts18 Jul 2024Allowed

Vijay Vardhan Daga Vs M/s Lord Builders Pvt Ltd & Ors.

Delhi High Court · (2024) 07 DEL CK 1962

Constitution of India-Article 227

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High Courts18 Jul 2024Allowed

Lakshay Jaiswal Vs State (NCT of Delhi) & Anr.

Delhi High Court · (2024) 07 DEL CK 1961

Code of Criminal Procedure, 1973-Section 482, 82, 82(2)(i)(a), (b), (c), 82(2), 82(3), 41A, 438, 83, 73, 70(2), 76, 71, 61-69, 70-81, 82-86, 87-90, Chapter 6, Chapter XIIIPC-Sections 354B/506/509Constitution of India

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High Courts18 Jul 2024Disposed Of

M/s IRB Ahmedabad Vadodara Super Express Tollways Pvt. Ltd Vs National Highways Authority Of India

Delhi High Court · (2024) 07 DEL CK 0092

Arbitration and Conciliation Act, 1996 — Section 17

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High Courts18 Jul 2024Disposed Of

Vanita Bathla Vs Shashi Bajaj & Anr

Delhi High Court · (2024) 07 DEL CK 0090

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 11 Rule 1(10)

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