High Courts26 Apr 2024Dismissed
Delhi Transport Corporation Vs Puran Masi Ram
Delhi High Court · (2024) 04 DEL CK 4454
Constitution of India-Article 226, 227
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,280 of 6,586
High Courts26 Apr 2024Allowed
Rahul Vs The State & Anr.
Delhi High Court · (2024) 04 DEL CK 4527
Code of Criminal Procedure, 1973-Section 438, 164Indian Penal Code, 1860-Section 376, 354A, 354D, 506Constitution of India-Article 21
High Courts26 Apr 2024Dismissed
Shehnaz Begum & Ors Vs Karamvir Saini & Anr
Delhi High Court · (2024) 04 DEL CK 4535
Delhi Rent Control Act-proviso to Section 25B(8), Section 14(1)(e), Chapter IIIA, 14A, 14B to 14D, 25B
High Courts26 Apr 2024Disposed Of
Pramod Kumar Tomar (Prop. M/s Paramount Steel) Vs Assistant Commissioner Mundka Division Delhi West, Central Goods And Services Tax & Anr.
Delhi High Court · (2024) 04 DEL CK 4314
Central Goods and Service Tax Rules, 2017-Rule 108 (3)Central Goods & Service Act, 2017-Section 107, 107 (1)Limitation Act, 1963-Section 12, 12 (1), 12 (2)
High Courts26 Apr 2024Disposed Of
Bagga Link Motors Limited Vs Commissioner State Goods And Services Tax Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4311
Central Goods and Services Tax Act, 2017-Section 73, 75(3)
High Courts26 Apr 2024Disposed Of
Swati Gupta Vs Commissioner Of Delhi Goods And Services Tax & Anr.
Delhi High Court · (2024) 04 DEL CK 4310
Central Goods and Services Tax Act, 2017-Section 29(2), 29
High Courts26 Apr 2024Disposed Of
M/S Shoppers Home Vs Principal Commissioner Of Goods And Service Tax North Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 4309
High Courts26 Apr 2024Disposed Of
Sunrise India Vs The Commissioner, Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 04 DEL CK 4308
Central Goods and Services Tax Act, 2017-Section 29(2)Central Goods and Services Tax Rules, 2017-Rule 23
High Courts26 Apr 2024Allowed
Ajay Medi Vs Hemant Mehta
Delhi High Court · (2024) 04 DEL CK 4289
Code of Civil Procedure, 1908-Section 10Constitution of India-Article 227Specific Relief Act-Section 6, Sub-section (2) of Section 6, Sub-section (3) of Section 6, Sub-section (4) of Section 6
High Courts26 Apr 2024Dismissed
Court On Its Own Motion Vs State
Delhi High Court · (2024) 04 DEL CK 4204
Price Chits and Money Circulation Scheme (Banning) Act, 1978Code of Criminal Procedure, 1973-Section 482Contempt of Courts Act, 1971-Section 2(b)
High Courts26 Apr 2024
Airports Authority Of India Vs V C Saxena
Delhi High Court · (2024) 04 DEL CK 4202
Constitution of India-Article 226, 227, 300A, 329Payment of Gratuity Act, 1972-Section 4(2), 4(6), 4(6)(a), 4(6)(b), 4(6)(b)(ii), 4(6)(ii), 7(7), 14Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 31(2)
High Courts26 Apr 2024
Yashveer Singh Vs M/s Shri Ram Kishan Chand
Delhi High Court · (2024) 04 DEL CK 4201
Constitution of India-Articles 226 and 227
High Courts26 Apr 2024Dismissed
Harrison Thomas Vs The Executive Engineer ACD-111 CPWD & Ors.
Delhi High Court · (2024) 04 DEL CK 4200
Constitution of India-Article 226Indian Penal Code, 1860-Section 379, 411, 392Indian Evidence Act-Section 63, 64, 65, 65(a), 66, 114(g)
High Courts26 Apr 2024Dismissed
Ayesha Sankhla (Through Guardian Kapil Kumar Sankhala) Vs Government Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4135
Right of Children to Free and Compulsory Education Act, 2009-Section 2, 2(n)(iv), 12, 12(1), 12(1)(c)
High Courts26 Apr 2024Disposed Of
Pragati Path Educational Foundation's Millennium National School Vs Central Board Of Secondary Education & Ors.
Delhi High Court · (2024) 04 DEL CK 4126
High Courts26 Apr 2024Disposed Of
Abdul Basit Vs Jawaharlal Nehru University & Ors
Delhi High Court · (2024) 04 DEL CK 4125
University Grants Commission (Prevention, Prohibition and Redressal of Sexual Harassment of Women Employees and Students in Higher Educational Institutions) Regulations, 2015-Rule 8(5)The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013
High Courts26 Apr 2024Dismissed
ABB India Ltd Vs Power Finance Corporation Limited & Anr.
Delhi High Court · (2024) 04 DEL CK 4108
CPC-Order VII Rule 11, VII Rule 11(a), Rule 11(d)Insolvency and Bankruptcy Code, 2016-Section 7, 63, 231Indian Stamp Act, 1899-Section 35, 3
High Courts26 Apr 2024Dismissed
Delhi Development Authority Vs Nisha Khurana & Ors.
Delhi High Court · (2024) 04 DEL CK 4061
Delhi Land Reforms Act, 1954-Section 81, 3(13)
High Courts26 Apr 2024Dismissed
Mr Digvijay Singh & Anr. Vs M/s Vaka & Ors.
Delhi High Court · 2023 INSC 692
Code of Criminal Procedure, 1973-Section 482, 202, 202(1), 202(2), 192, 200Negotiable Instruments Act, 1881-Section 138 (proviso (b)), 142, 145
High Courts26 Apr 2024Dismissed
Alka Vs State & Ors.
Delhi High Court · (2024) 04 DEL CK 4036
Code of Criminal Procedure, 1973-Section 482, 156(3), 200, 397(3)