High Courts16 May 2024Dismissed
Coal India SC ST Employee Association Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4310
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,242 of 6,586
High Courts16 May 2024Allowed
PT Bukaka Teknik Utama Vs Commissioner Of Income Tax (IT), Delhi - 2
Delhi High Court · (2024) 05 DEL CK 4368
Direct Tax Vivad se Vishwas Act, 2020-Section 2, 2(1)(a), 2(1)(a)(ii), 2(1)(g), 2(1)(j), 2(1)(j)(B), 2(1)(n), 3, 5(3), 6, 9Income Tax Act, 1961-Section 143(2), 144C(1), 253, 264, 144-C, 144-C(5), 144-C(13), 251, 115-JAA, 115-D, Chapter XIX-AThe Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts16 May 2024Disposed Of
Advance Steel Tubes Ltd. Vs Spack Turnkey Projects P. Ltd.
Delhi High Court · (2024) 05 DEL CK 4134
Companies Act, 1956-Section 481, 433, 434, 439, 454Companies (Court) Rules, 1959-Section 130SARFAESI Act, 2002-Section 13(2)
High Courts16 May 2024Disposed Of
A.R. Construction Vs C.C.C. Infrasys Private Limited
Delhi High Court · (2024) 05 DEL CK 4107
Companies Act, 1956-Section 433(e), 439, 10E(1), 485(1)Companies Act, 2013-Section 434, 290, Chapter XXCompanies (Court) Rules, 1959-Rule 26
High Courts16 May 2024Disposed Of
Re-In The Matter Of M/s Moradabad Syntex Ltd Vs .
Delhi High Court · (2024) 05 DEL CK 4103
Companies Act, 1956-Section 481Sick Industrial Companies (Special Provisions) Act, 1985-Section 20(1)
High Courts16 May 2024Disposed Of
Kuldeep Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 4490
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 341, 308
High Courts16 May 2024Disposed Of
Gaurav Kumar & Ors. Vs The State & Anr.
Delhi High Court · (2024) 05 DEL CK 3896
Code of Criminal Procedure, 1973-Section 482Limitation Act-Section 5IPC-Sections 323, 328, 354, 506, 34
High Courts16 May 2024Disposed Of
Ashraf Ali @ Bablu & Ors. Vs The State Of GNCT & Anr.
Delhi High Court · (2024) 05 DEL CK 3897
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts16 May 2024Disposed Of
Om Prakash & Ors. Vs State (NCT of Delhi) & Anr.
Delhi High Court · (2024) 05 DEL CK 3899
Code of Criminal Procedure, 1973-Section 482IPC-Sections 287, 337, 338ESIC Act
High Courts16 May 2024Disposed Of
Neeru Devi & Ors. Vs State & Ors.
Delhi High Court · (2024) 05 DEL CK 3900
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 308/324/34, 498A, 323/341
High Courts16 May 2024Disposed Of
Feroz Hasan & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3901
Code of Criminal Procedure, 1973-Section 482IPC-Section 498A, 34
High Courts16 May 2024Disposed Of
Kuldeep Singh Gusain Vs State & Ors.
Delhi High Court · (2024) 05 DEL CK 3935
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A
High Courts16 May 2024Dismissed
Central Council Of Homoeopathy Vs Vijay Singh
Delhi High Court · (2024) 05 DEL CK 3922
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 2(j), 31, 31(b), 33, 33-A, 33(1)(b)
High Courts16 May 2024Disposed Of
Master Kavish Vs Modern Public School & Anr.
Delhi High Court · (2024) 05 DEL CK 4005
Right of Children to Free and Compulsory Education Act, 2009-Section 21, Clause (e) of Section 21, 2(n)(iv)
High Courts16 May 2024Dismissed
Master Luv Rathor Vs Maxfort School & Anr.
Delhi High Court · (2024) 05 DEL CK 4006
High Courts16 May 2024Disposed Of
Kalyan Jagotra Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 4007
Arbitration and Conciliation Act, 1996-Section 11, 34, 42
High Courts16 May 2024Allowed
Communication Components Antenna Inc. Vs Mobi Antenna Technologies (Shenzhen) Co Ltd & Ors.
Delhi High Court · (2024) 05 DEL CK 4046
CPC-Order 39 Rule 4; Order 1 Rule 8APatents Act, 1970-Section 64(e); Section 64(f); Section 3(d); Section 64(d); Section 64(1)(k); Section 3(f); Section 64(1)(h); Section 10; Section 113; Section 2(1)(j); Section 2(1)(ja); Section 2(1)(ac); Section 48; Section 108(1); Section 7A; Section 10(4)(c); 1st Schedule; Section 11(1)Indian Evidence Act, 1872-Section 65A; Section 65B
High Courts16 May 2024Disposed Of
M/s Ecartes Technology Pvt Ltd Vs NICDC Logistics Data Services Ltd & Anr.
Delhi High Court · (2024) 05 DEL CK 4079
High Courts16 May 2024Allowed
Babita Jain Vs State (GNCT Of Delhi)
Delhi High Court · (2024) 05 DEL CK 3739
Code of Criminal Procedure, 1973-Sections 164, 482Indian Penal Code, 1860-Sections 323, 354, 354A, 354B, 498A, 506, 506(2), 509Constitution of India-Article 226
High Courts16 May 2024Dismissed
Mohd. Shueb Vs Fayza Nisar & Anr.
Delhi High Court · (2024) 05 DEL CK 3738
Code of Criminal Procedure, 1973-Section 397, 401, 482, 125Code of Civil Procedure, 1908-Order IX Rule 13, Section 151