High Courts29 Apr 2024Dismissed
Saquib Nisar Vs State
Delhi High Court · (2024) 04 DEL CK 3849
National Investigation Agency Act, 2008-Section 21Constitution of India-Article 266Code of Criminal Procedure-Section 439, 437(1)
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Delhi High Court judgments
1,31,711 judgments · page 1,279 of 6,586
High Courts29 Apr 2024Dismissed
Mansoor Asghar Peerbhoy Vs State
Delhi High Court · (2024) 04 DEL CK 3847
National Investigation Agency Act, 2008-Section 21Constitution of India-Article 226, Part IIICode of Criminal Procedure-Section 439
High Courts29 Apr 2024Dismissed
Jitendra Kumar Ojha Vs Union Of India
Delhi High Court · (2024) 04 DEL CK 3792
Fundamental Rules-Rule 56(j), 56(l), 56(k)CCS (Pension) Rules, 1972-Rule 48, 48AResearch and Analysis Wing (Recruitment Cadre and Services) Rules, 1975-Rule 135
High Courts29 Apr 2024Dismissed
Mr. Nikhil Tomar Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 3760
High Courts29 Apr 2024Dismissed
R.S. Misra Vs Uoi & Ors Through The Commissioner Kendriya Vadyalaya Sangthan
Delhi High Court · (2024) 04 DEL CK 3757
KVS Education Code-Article 81(b)CCS (CCA) Rules, 1965CCS (Pension) Rules, 1972-Rule 69(41), 69
High Courts29 Apr 2024Disposed Of
National Highways Authority Of India Vs M/S KCC Buildcon Pvt. Ltd.
Delhi High Court · (2024) 04 DEL CK 3741
Arbitration and Conciliation Act, 1996-Section 29A, 11
High Courts29 Apr 2024Dismissed
Puneet Goel Vs Ajay Nagpal & Anr.
Delhi High Court · (2024) 04 DEL CK 3740
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151Specific Relief Act, 1963-Section 21
High Courts29 Apr 2024Disposed Of
Shakuntala Devi & Ors Vs Sunil
Delhi High Court · (2024) 04 DEL CK 0240
Motor Vehicle Sct, 1988 — Section 128, 173Code of Criminal Procedure, 1973 — Section 161
High Courts29 Apr 2024Dismissed
Kirpa Ram Thr Devender Kumar Monga Vs Durga Devi & Ors
Delhi High Court · (2024) 04 DEL CK 0239
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 22, Order 22 Rule 4, Order 22 Rule 4(4), Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts29 Apr 2024Allowed
Satpal Singh Sarna & Ors Vs Satya Prakash Bansal
Delhi High Court · (2024) 04 DEL CK 0238
Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(b), 14(1)(e), 14(1)(j), 14(7), 25B(8)
High Courts29 Apr 2024Disposed Of
Zulfikar @ Bobby Vs State Of Nct Of Delhi
Delhi High Court · (2024) 04 DEL CK 0237
Code of Criminal Procedure, 1973 — Section 161, 313, 374, 428, 437AIndian Penal Code, 1860 — Section 114, 120B, 306, 309, 428Evidence Act, 1872 — Section 145
High Courts29 Apr 2024Disposed Of
Rajan Singh Vs State Govt Of Nct Delhi & Others
Delhi High Court · (2024) 04 DEL CK 0236
Constitution of India, 1950 — Article 14, 226Code of Criminal Procedure, 1973 — Section 482
High Courts29 Apr 2024Disposed Of
Atma Ram Properties Pvt Ltd Vs Union Of India & Anr
Delhi High Court · (2024) 04 DEL CK 0235
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 14 Rule 2, Order 39 Rule 2
High Courts29 Apr 2024Dismissed
R.S. Misra Vs UOI & Ors Through The Commissioner Kendriya Vadyalaya Sangthan
Delhi High Court · (2024) 04 DEL CK 0234
Central Civil Services (Pension) Rules, 1972 — Rule 69, 69(41)
High Courts29 Apr 2024Dismissed
Mansoor Asghar Peerbhoy Vs State
Delhi High Court · (2024) 04 DEL CK 0233
Constitution of India, 1950 — Article 226National Investigation Agency Act, 2008 — Section 21Code of Criminal Procedure, 1973 — Section 439
High Courts29 Apr 2024Dismissed
Saquib Nisar Vs State
Delhi High Court · (2024) 04 DEL CK 0232
Constitution of India, 1950 — Article 266National Investigation Agency Act, 2008 — Section 21Code of Criminal Procedure, 1973 — Section 437(1), 439
High Courts29 Apr 2024
Social Jurist, A Civil Rights Group Vs Government Of Nct Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 0231
Constitution of India, 1950 — Article 21ARight of Children to Free and Compulsory Education Rules, 2011 — Rule 8Delhi Municipal Corporation Act, 1957 — Section 50, 202, 202(c)
High Courts26 Apr 2024
Accipiter Investments Aircraft 2 Limited Vs Union Of India & Anr.
Delhi High Court · (2024) 04 DEL CK 4495
Aircraft Rules, 1937-Rules 3(28A), 5, 30(2)(iv), 30(6), 30(6)(iv), 30(7), 30(7)(i), 30(7)(ii), 31 to 37A, 32A, 37Aircraft Act, 1934Insolvency and Bankruptcy Code, 2016-Section 3(27), 5(20), 5(21), 10, 11, 13, 14, 14(1), 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3), 14(4), 15, 17, 18, 18(f), 18(1)(f)(vi), Explanation (a) to Section 18, 20, 20(1), 21, 23, 23(1), 23(2), 25(2), 25(2)(b), 27, 29A, 31, 33, 34, 60(5), 60(5)(c), 63, 238
High Courts26 Apr 2024Dismissed
Sankalp Recreation Pvt Ltd Vs Union Of India Through Ministry Of Railways & Anr.
Delhi High Court · (2024) 04 DEL CK 4386
Constitution of India-Article 226
High Courts26 Apr 2024Dismissed
Sunil Kumar Aledia Vs DSEU & Ors.
Delhi High Court · (2024) 04 DEL CK 4427
Constitution of India-Article 226