High Courts27 May 2024Disposed Of
Dr Jaseela Majeed Vs Delhi Pharmaceutical Sciences And Research University Through Its Registrar
Delhi High Court · (2024) 05 DEL CK 4292
Constitution of India, 1950-Article 226
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Delhi High Court judgments
1,31,711 judgments · page 1,221 of 6,586
High Courts27 May 2024Disposed Of
Ranjit Singh & Ors. Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 4291
Constitution of India-Article 226
High Courts27 May 2024Dismissed
Paras Ram Dangal Society Vs Estate Officer -IV DDA & Anr.
Delhi High Court · (2024) 05 DEL CK 4412
Constitution of India-Article 226, 227Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 2(g), 4, 7, 7(1), 7(2), 7(3), 9, 9(2), 9(2)(b)Public Premises (Eviction of Unauthorized Occupants) Rules, 1971-Rule 8
High Courts27 May 2024Disposed Of
The Oriental Insurance Co. Ltd. Vs Sh. Shiv Prasad Indramani @ Shiv Prasad Sharma @ Shiv Prasad Bhatt & Ors.
Delhi High Court · (2024) 05 DEL CK 4410
Motor Vehicles Act, 1988-Section 173, 166, 140, 163-A, 164, 169, 168, Second ScheduleIndian Penal Code, 1860-Section 279, 338CrPC-Section 161
High Courts27 May 2024
M/s. Jindal Trading Co. Through Its Proprietor Sh. Suresh Jindal Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4440
Central Goods and Services Tax Act, 2017-Section 73, 75(3)Delhi Goods and Services Tax Act, 2017-Section 73
High Courts27 May 2024Disposed Of
Alka Enterprises Through Proprietor Ashok Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4435
Central Goods and Services Tax Act, 2017-Section 73, 75(3)DGST Act-Section 75(4)
High Courts27 May 2024Disposed Of
M/S Rosmerta HSRP Ventures Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4432
Central Goods and Services Tax Act, 2017-Section 29(2), 29(3), 29(5)Central Goods and Services Tax Rules, 2017-Rule 23
High Courts27 May 2024Disposed Of
Visiontek Engineers Vs Commissioner Of Sgst Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 4429
Central Goods and Services Tax Act, 2017-Section 29(2)Central Goods and Services Tax Rules, 2017-Rule 23
High Courts27 May 2024Disposed Of
P S Enterprises Through Proprietor Pankaj Sharma Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4428
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts27 May 2024Disposed Of
Future Generali India Insurance Company Limited Vs Goods And Service Tax Officer (GSTO) Ward 203 & Ors.
Delhi High Court · (2024) 05 DEL CK 4427
Central Goods and Services Tax Act, 2017-Section 73, Rule 42, 100(2), 142(1)(a), 66, 75(3)
High Courts27 May 2024Disposed Of
Sethia Enterprises Through Its Proprietor Mr Vikash Jain Vs Commissioner Delhi Goods And Service Tax & Ors.
Delhi High Court · (2024) 05 DEL CK 4426
Central Goods and Services Tax Act, 2017-Section 73, 75(3), 155DGST Act-Section 75(4)
High Courts27 May 2024Disposed Of
Mitchem Impex Through Its Partner Mr Bhavya Gupta Vs Govt Of NCT Of Delhi Through Chief Secretary & Ors.
Delhi High Court · (2024) 05 DEL CK 4475
Central Goods and Services Tax Act, 2017-Section 73
High Courts27 May 2024Disposed Of
M/s Hari Enterprises Vs Superintendent, Range 25, CGST, Model Town Division
Delhi High Court · (2024) 05 DEL CK 4474
High Courts27 May 2024Disposed Of
M/S Manisha Enterprises Vs Commissioner Of Customs (SIIB Exports)
Delhi High Court · (2024) 05 DEL CK 4473
High Courts27 May 2024Allowed
Ranbir Singh Vs Pervesh Gaur @ Tinku & Ors.
Delhi High Court · (2024) 05 DEL CK 4459
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order XXXIX Rule 1 & 2, XLI Rule 5Limitation Act-Section 5
High Courts27 May 2024Dismissed
Surinder Singh Sood Vs Rajinder Singh & Ors.
Delhi High Court · (2024) 05 DEL CK 4457
Civil Procedure Code, 1908-Order XI Rule 12, XI Rule 14, Section 151Constitution of India-Article 227
High Courts27 May 2024Disposed Of
Madhur Computech Pvt.Ltd Vs M/s Affordable Exports Pvt Ltd & Anr.
Delhi High Court · (2024) 05 DEL CK 3873
Arbitration and Conciliation Act, 1996-Section 11(6), 12
High Courts27 May 2024Disposed Of
Sachin & Ors. Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3939
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts27 May 2024Dismissed
Bilquis Vs Jamia Milia Islamia & Ors.
Delhi High Court · (2024) 05 DEL CK 3959
Code of Civil Procedure, 1908-Order XLI, Section 96, VII Rule 11, VII Rule 3, XII Rule 6, II Rule 2, 10, 11Public Premises (Eviction of Unauthorised Occupants) Act, 1958Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 4, 5, 9, 24(2)
High Courts27 May 2024Dismissed
The Mgmt. Of M/s Patel On Boar Vs The Secretary (Labour) & Anr
Delhi High Court · (2024) 05 DEL CK 3910
Constitution of India-Articles 226, 227Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2Industrial Disputes Act, 1947-Section 2(s)