High Courts20 May 2024
Ms. Amaara Dalmia (Minor) & Ors. Vs Mrs. Mridula Dalmia & Ors.
Delhi High Court · (2024) 05 DEL CK 3772
CPC-Order VI Rule 17, I Rule 10, Section 151, XXXIX Rules 1 & 2
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,236 of 6,586
High Courts20 May 2024Allowed
M/s Pragati Construction Consultants Vs Union Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 3773
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), 12
High Courts20 May 2024Disposed Of
Aditya Birla Finance Limited Vs Adi Lakshmi Traders & Ors.
Delhi High Court · (2024) 05 DEL CK 3776
Arbitration and Conciliation Act, 1996-Section 11(5), 9, 12(1), 12(5), 12
High Courts20 May 2024Disposed Of
M/s Nitya Nand And Sons Contractors Pvt. Ltd. Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 3778
Arbitration and Conciliation Act, 1996-Section 11, 12(1), 12(5), Fourth Schedule
High Courts20 May 2024Disposed Of
Amar Singh Bhatia & Anr. Vs Sir Ganga Ram Hospital & Ors.
Delhi High Court · (2024) 05 DEL CK 3675
Transplantation of Human Organs and Tissues Act, 1994Transplantation of Human Organs and Tissues Rules, 2014-Rule 10, 11, 23, 33, Form 20
High Courts20 May 2024Disposed Of
Sh Sanjeev Soni & Anr. Vs Smt Kamla Kapur & Ors.
Delhi High Court · (2024) 05 DEL CK 3664
CPC-Order XII Rule 6, Section 10Senior Citizens ActLimitation Act-Article 136, 137
High Courts20 May 2024Disposed Of
Chander Kanta Pathak Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 3662
Indian Succession Act, 1925-Section 276Indian Evidence Act-Section 68
High Courts20 May 2024
Sh. Kulbhushan Chawla & Ors. Vs Smt. Veena Chawla & Ors.
Delhi High Court · (2024) 05 DEL CK 3660
CPC-Order I Rule 10(2)
High Courts20 May 2024Allowed
Mohit S Ichhpuniani & Anr. Vs Aman S Ichhpuniani
Delhi High Court · (2024) 05 DEL CK 3657
CPC-Order VIII Rule 1A (3), XII Rule 6
High Courts20 May 2024Disposed Of
Kulbhushan Chawla & Ors. Vs Kamla Devi Chawla & Ors.
Delhi High Court · (2024) 05 DEL CK 3656
High Courts20 May 2024Disposed Of
M/s. Umang Realtech Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3567
Central Goods and Services Tax Act, 2017-Section 73, 75(4), 73(9), 75(3)
High Courts20 May 2024Disposed Of
Ravi Parkash Goel, Proprietor Of M/s. Gopish Pharma Vs Sales Tax Officer Class II/AVATO, Ward 71, Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3562
Central Goods and Services Tax Act, 2017-Section 29(2), 29
High Courts20 May 2024Disposed Of
Rajesh Garg Vs Commissioner (State Tax) & Ors.
Delhi High Court · (2024) 05 DEL CK 3561
Central Goods and Services Tax Act, 2017-Section 74, 75(3)
High Courts20 May 2024Disposed Of
Hanifa Qureshi Vs The State (NCT Of Delhi)
Delhi High Court · (2024) 05 DEL CK 3510
Code of Criminal Procedure, 1973-Section 438, 482, 164Indian Penal Code, 1860-Sections 376, 498A, 506, 34
High Courts20 May 2024Dismissed
Ashok Kumar Verma Vs Arvind Kumar Sharma
Delhi High Court · (2024) 05 DEL CK 3630
RTI Act-Section 20
High Courts20 May 2024Dismissed
Khajan Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3852
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 2(k), 9, 11, 13, 13(2), 13(3), 13(4), 14, 17, 18, 18(1), 29(k)CCS (CCA) Rules-Rule 14, 14(2), 15, 15(2), 15(3), 15(3)(b), 15(4), 15(5), 15(6), 22, 23, 24Constitution of India-Article 226, 235, 309
High Courts20 May 2024Disposed Of
Akshay Choudhary Vs Union Of India Ministry Of Home Affairs & Ors.
Delhi High Court · (2024) 05 DEL CK 3850
Constitution of India-Article 226
High Courts20 May 2024Allowed
New Delhi Television Limited Vs Dispute Resolution Panel 2 & Anr.
Delhi High Court · (2024) 05 DEL CK 3835
Income Tax Act, 1961-Section 14A, 40(A)(i), 68, 69A, 92C, 92C(1), 92C(2), 92C(3), 92C(4), 92CA, 92CA(1), 92CA(2), 92CA(2A), 92CA(2B), 92CA(2C), 92CA(3), 92CA(3A), Proviso to Section 92CA(3A), 92CA(4), 92CA(5), 92CA(6), 92CA(7), 92CA(8), 92CA(9), 92CA(10), Explanation to Section 92CA, 92D, 92D(3), 92E, 131, 131(1), 133, 133(6), 133A, 144, 144C, 144C(2), 144C(5), 144C(8), 144C(13), 147, 153, 153(1), Second Proviso to Section 153(1), Third Proviso to Section 153(1), 153(1A), 153(1B), 153(2), 153(2A), 153(3), 153(4), Explanation 1 to Section 153, 153B, 154, 250, 253, 254, 263, 264Constitution of India-Article 226Finance Act, 2009
High Courts20 May 2024Dismissed
North Delhi Municipal Corporation Vs Sudha Sharma
Delhi High Court · (2024) 05 DEL CK 3466
Constitution of India-Articles 226, 227CGHS/CS (MA) Rules, 1944
High Courts20 May 2024Disposed Of
M/s KLD Creation Infrastructure Pvt. Ltd. Vs National Highways And Infrastructure Development Corporation Limited
Delhi High Court · (2024) 05 DEL CK 3439
Arbitration and Conciliation Act, 1996-Section 11, 11(6A), 73Arbitration and Conciliation (Amendment) Act, 2015