High Courts22 May 2024Disposed Of
Janarden Pandey Vs Avato Ward 77 State Goods And Service Tax & Anr
Delhi High Court · (2024) 05 DEL CK 4434
Central Goods and Services Tax Act, 2017-Section 29
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,228 of 6,586
High Courts22 May 2024Dismissed
Manisha Kasana Vs Union Bank Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 4461
Transfer of Property Act, 1882-Section 106Code of Civil Procedure Code, 1908-Section 151
High Courts22 May 2024Dismissed
Noyal Data Ram @ Babu Ram Vs Bhushan & Ors.
Delhi High Court · (2024) 05 DEL CK 4460
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VII Rule 14(3), XIV
High Courts22 May 2024Allowed
M/s Divyam Real Estate Pvt Ltd Vs M/s M2K Entertainment Pvt Ltd
Delhi High Court · (2024) 05 DEL CK 4455
Arbitration & Conciliation Act 1996-Section 34Indian Contract Act, 1872-Section 73, 74
High Courts22 May 2024Disposed Of
Faizan Qureshi & Ors. Vs The State Of Govt Of NCT Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3932
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 354D, 506, 509, 34
High Courts22 May 2024Disposed Of
Raj Kumar Pandey & Ors. Vs State NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 3934
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34, 377Dowry Prohibition Act-Section 4
High Courts22 May 2024Disposed Of
Arihant Jain & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3936
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34
High Courts22 May 2024Disposed Of
Guizar Islam & Ors. Vs The State Of GNCT & Anr.
Delhi High Court · (2024) 05 DEL CK 3940
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 506, 406, 34
High Courts22 May 2024
St. Columbus School & Anr. Vs Central Board Of Secondary Education
Delhi High Court · (2024) 05 DEL CK 4024
Imports & Exports (Control) Act, 1947-Section 4-MCode of Criminal Procedure-Section 133Land Acquisition Act-Section 17
High Courts22 May 2024Disposed Of
Chand Ram Public School Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4023
Imports & Exports (Control) Act, 1947-Section 4-M (third proviso)Code of Criminal Procedure-Section 133Land Acquisition Act-Section 17
High Courts22 May 2024Disposed Of
Master Mohan Kumar Vs Richmond Global School & Anr.
Delhi High Court · (2024) 05 DEL CK 4022
Right of Children to Free and Compulsory Education Act, 2009-Section 21 Clause (e), 2(n)(iii) and (iv), 12(1)(c) and the proviso thereto
High Courts22 May 2024Allowed
Yash Through His Father Sushil Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 05 DEL CK 4034
Right of Children to Free and Compulsory Education Act, 2009-Section 2(d), 2(n)(iv), 12(1)(c) read with the proviso thereto
High Courts22 May 2024Dismissed
Indian Strategic Petroleum Reserves Limited ISPRL Vs SK Engineering Company Karam Chand Thapar Joint Venture SKEC-KCT JV
Delhi High Court · (2024) 05 DEL CK 4049
Arbitration and Conciliation Act, 1996-Section 5, 31(3), 34, 34(2), 34(2)(A), 34(2)(b)(ii), 37, 48(2)(b)(ii)Indian Contract Act, 1872-Section 1, 55, 55(2), 63, 73, 148, 152, 163, 171, 174, 176Foreign Awards (Recognition and Enforcement) Act, 1961-Section 7(1)(b)(ii)
High Courts22 May 2024Dismissed
Veena Malhotra Vs Gurminder Singh
Delhi High Court · (2024) 05 DEL CK 4059
Cr.P.C.-Section 482, 251Negotiable Instruments Act-Section 20, 87, 138, proviso to Section 138, 139
High Courts22 May 2024Allowed
Raj Kumar Vs State
Delhi High Court · (2024) 05 DEL CK 4060
Code of Criminal Procedure, 1973-Section 374, 313IPC-Sections 304B, 498A, 34
High Courts22 May 2024Dismissed
Surendra Mohan & Anr. Vs Punjab National Bank
Delhi High Court · (2024) 05 DEL CK 4087
SARFAESI Act-Section 13(2)DRT ActConstitution of India-Article 226
High Courts22 May 2024Dismissed
Sharanjeet Kaur Vs IDBI Bank Ltd
Delhi High Court · (2024) 05 DEL CK 4088
Sexual Harassment of Women at Workplace (Prevention, Prohibition And Redressal) Act, 2013-Section 18, 13(2)
High Courts22 May 2024Dismissed
Narcotics Control Bureau Vs Sukhwinder Singh
Delhi High Court · (2024) 05 DEL CK 3749
Code of Criminal Procedure, 1973-Section 439(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 21, 29, 37, 52A, 52-A(2), 52-A(3), 52-A(4), 53Constitution of India-Article 21
High Courts22 May 2024
Munna Singh & Anr. Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 3733
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 313, 437A, 353, 465
High Courts22 May 2024Dismissed
Pawan Dhanpatrai Malhotra Vs Mahender Khari
Delhi High Court · (2024) 05 DEL CK 3730
Code of Criminal Procedure, 1973-Section 482, 219, 220Negotiable Instruments Act, 1881-Section 138, Proviso (b) to Section 138, Clause (c) of Proviso to Section 138, 142(1)(b)Indian Penal Code (45 of 1860)-Section 379, 380