High Courts09 May 2024Disposed Of
M/S Atsar Exports Pvt Ltd Vs Superintendent Of Customs And Anr
Delhi High Court · (2024) 05 DEL CK 0053
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,257 of 6,586
High Courts09 May 2024Disposed Of
Ajayraj Construction Pvt. Ltd. & Anr. . Vs Commissioner Of Central Tax, GST, Delhi , East, New Delhi
Delhi High Court · (2024) 05 DEL CK 0052
High Courts09 May 2024
Tulir Charitable Trust Vs Union Of India & Ors
Delhi High Court · (2024) 05 DEL CK 0051
Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 2(da), 6, 9, 14, 15, 15(2), 34Information Technology Act, 2000 — Section 67BIndian Penal Code, 1860 — Section 120B
High Courts09 May 2024Dismissed
Preeti Singh Vs National Medical Commission & Ors.
Delhi High Court · (2024) 05 DEL CK 0050
Constitution of India, 1950 — Article 142
High Courts09 May 2024Dismissed
K Jeevan Rita Murthy Vs Sarabjit Singh (Since Deceased) Through Lrs. And Anr
Delhi High Court · (2024) 05 DEL CK 0049
High Courts08 May 2024Allowed
Surender Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4226
Constitution of India-Articles 226, 227
High Courts08 May 2024Allowed
Satyaveer Singh Vs Delhi Transport Corporation & Ors
Delhi High Court · (2024) 05 DEL CK 4224
Constitution of India-Articles 226, 227Probation of Offenders Act, 1958-Section 4
High Courts08 May 2024Disposed Of
Seema Anil Kapoor Vs CL Bhalla Dayanand Model School & Ors.
Delhi High Court · (2024) 05 DEL CK 4261
High Courts08 May 2024Disposed Of
Pooja Sharma Vs The Director Of Education & Ors.
Delhi High Court · (2024) 05 DEL CK 4265
Constitution of India-Article 226Recruitment Rules for the post of Trained Graduate Teachers-Serial No. 3
High Courts08 May 2024Disposed Of
Mrs Dr Chandra Goswami Vs Dyal Singh College & Ors
Delhi High Court · (2024) 05 DEL CK 4317
Constitution of India-Article 226
High Courts08 May 2024Dismissed
Deepak Garg @ Tanishq Vs State Of NCT Of Delhi
Delhi High Court · (2024) 05 DEL CK 4358
Code of Criminal Procedure, 1973-Section 438, 41-A, 41, 82Indian Penal Code, 1860-Sections 419, 420Information Technology Act, 2000-Section 66(D)
High Courts08 May 2024Disposed Of
Raj Sheela Growth Fund (P) Ltd. Vs Income Tax Officer, Ward – 21(1), Delhi
Delhi High Court · (2024) 05 DEL CK 4370
Income Tax Act, 1961-Section 56(2)(viia), 120, 120(1), 120(2), 120(3), 120(5), 124, 124(2), 124(3), 124(5), 127, 127(1) (including proviso), 127(3), 143(2), 144A, Chapter II, Chapter XIV-BIndian Income-tax Act, 1922-Section 5, 5(7-A), 64, 64(1), 64(2), 64(3)Companies Act, 2013
High Courts08 May 2024Dismissed
Sunita Goel Vs Deputy Commissioner Of Income Tax Central, Circle 1, Delhi
Delhi High Court · (2024) 05 DEL CK 4344
Income Tax Act, 1961-Section 153C, 132, 153A, 144, 69A, 143(2), 142(1), 50C, 43CA, 115BBE, 158BDConstitution of India-Article 226, Part III
High Courts08 May 2024Dismissed
United India Insurance Co.Ltd Vs Smt Somti Devi & Ors.
Delhi High Court · (2024) 05 DEL CK 4120
Motor Vehicles Act, 1988-Section 173, 163A, 163A(1), 147, 166, Second ScheduleRules of Road Regulations, 1989Act 54 of 1994
High Courts08 May 2024Disposed Of
Khem Chand @ Bittu Vs Yogendra Singh & Ors.
Delhi High Court · (2024) 05 DEL CK 4126
Motor Vehicles Act, 1988-Section 173, 166, 140, 2(9), 2(30), 2(27)
High Courts08 May 2024Disposed Of
Reliance General Insurance Co Ltd Vs Hawa Singh & Anr.
Delhi High Court · (2024) 05 DEL CK 4127
Motor Vehicles Act, 1988-Section 173, 2(9), 2(30)
High Courts08 May 2024
Baby Samayra & Ors. Vs Darbari Lal DAV Model School & Anr.
Delhi High Court · (2024) 05 DEL CK 3972
Right of Children to Free and Compulsory Education Act, 2009-Section 12(1)(c), 2(e), sub-clauses (iii) and (iv) of clause (n) of Section 2, clauses (a) to (c)
High Courts08 May 2024Allowed
Master Jagrit Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3971
Right of Children to Free and Compulsory Education Act, 2009-Section 12(1)(c)
High Courts08 May 2024Dismissed
Baby Devanshi Jaisawar Vs Aadharshila Vidyapeeth & Anr.
Delhi High Court · (2024) 05 DEL CK 3970
Right of Children to Free and Compulsory Education Act, 2009-Section 12
High Courts08 May 2024Allowed
Surbhi Garg Through Her Father Mahabir Garg Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 05 DEL CK 3969