High Courts04 Apr 2024Disposed Of
M/S Deep Plastic Granules Trading Company Vs Union Of India & Ors
Delhi High Court · (2024) 04 DEL CK 0021
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,314 of 6,586
High Courts04 Apr 2024Allowed
Samsung Gulf Electronics, FZE Vs Union Of India Through Secretary Ministry Of External Affairs & Ors
Delhi High Court · (2024) 04 DEL CK 0020
Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 301(2), 372Indian Penal Code, 1860 — Section 120B, 384, 420, 467, 468, 471
High Courts04 Apr 2024Disposed Of
M/S Jain Cement Udyog (Through Proprietor Sh. Sanjay Jain) Vs Central Board Of Indirect Taxes And Customs & Anr.
Delhi High Court · (2024) 04 DEL CK 0019
Central Goods and Services Tax Act, 2017 — Section 73, 75(3), 75(4)
High Courts04 Apr 2024
T.V. Today Network Limited And Anr. Vs Union Of India And Ors.
Delhi High Court · (2024) 04 DEL CK 0018
Constitution of India, 1950 — Article 14, 19, 21Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021 — Section 3(1)(b), 3(1)(c), 3(1)(d), 3A, 4(8)Information Technology Act, 2000 — Section 79
High Courts03 Apr 2024Disposed Of
Narendra Kumar Jain Vs Harsh Pratap Seonie & Ors.
Delhi High Court · (2024) 04 DEL CK 4492
Code of Civil Procedure, 1908-Order I Rule 10, VI Rule 17, Section 151Delhi Rent Control Rules, 1959-Rule 21, 22, 23Delhi Rent Control Act, 1958-Section 14(1)(e), 17, 17(1), 18, 18(1), 25, 42, 50(4)
High Courts03 Apr 2024Dismissed
Lokesh Kumar Vs Govt Of NCT Of Delhi & Ors
Delhi High Court · (2024) 04 DEL CK 4370
Constitution of India-Article 226, 14, 243-ZA, 243-K, Part IX, Part IX-A, 324, 243R, 243ZA, Tenth ScheduleConstitution (Fifty-second Amendment) Act, 1985Delhi Municipal Corporation (Election of Councillors) Rules, 2012-Rule 15, 24
High Courts03 Apr 2024Dismissed
M/S Om Shyam Traders & Ors. Vs SMFG India Credit Company Limited (Formerly Known As Fullerton India Credit Co. Ltd.)
Delhi High Court · (2024) 04 DEL CK 4404
Constitution of India-Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts03 Apr 2024Disposed Of
Kavita Grover Vs Angel Bhati Chauhan & Ors.
Delhi High Court · (2024) 04 DEL CK 4453
DMC Act, 1957-Section 3431344, 344(2), 349, 461Indian Registration Act, 1908IPC-Section 448, 188
High Courts03 Apr 2024Disposed Of
Bharti Sharma Vs M.P Jaipuria & Ors.
Delhi High Court · (2024) 04 DEL CK 4451
Delhi School Education Act and Rules 1973-Rule 121
High Courts03 Apr 2024Disposed Of
Bhan Singh Vs Mitali Goel, SDM(Mehrauli) & Anr.
Delhi High Court · (2024) 04 DEL CK 4447
Right to Information Act, 2005-Section 19, 19(3)Public Record Act, 1993IPC, 1860-Section 380
High Courts03 Apr 2024Disposed Of
Prof Dr. Mohan Rao & Ors. Vs Jawarharlal Nehru University & Ors.
Delhi High Court · (2024) 04 DEL CK 4468
Constitution of India-Article 226, 309, 148(5)Fundamental Rules-Rule 9(25)Fundamental (Second Amendment) Rules, 1962
High Courts03 Apr 2024Disposed Of
Megha Sharma Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4466
High Courts03 Apr 2024Disposed Of
Sh. Shishpal (Deceased) Through Lrs & Ors. Vs Govt. Of Nct Delhi Through & Anr.
Delhi High Court · (2024) 04 DEL CK 4461
DLR Act, 1954DMC Act-Section 507(a)
High Courts03 Apr 2024Allowed
Dhruv @ Laddu Vs State ( Govt Of NCT Of Delhi)
Delhi High Court · (2024) 04 DEL CK 4496
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 307, 34, 148, 149Arms Act, 1959-Section 25
High Courts03 Apr 2024Allowed
Babul Hussen Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4515
Code of Criminal Procedure, 1973-Section 439, 161, 164Indian Penal Code, 1860-Sections 363, 366, 376, 506Protection of Children from Sexual Offences Act, 2012-Section 6, 29, 3, 5, 7 and 9
High Courts03 Apr 2024Allowed
Tobias Christian Vs Narcotic Control Bureau
Delhi High Court · (2024) 04 DEL CK 4514
Code of Criminal Procedure, 1973-Section 439, 482, 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 21(b), 37, 50, 67, 52A
High Courts03 Apr 2024Allowed
Gilbert Apeh Emeka Vs Narcotic Control Bureau
Delhi High Court · (2024) 04 DEL CK 4513
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 21(C), 22(C), 25, 29, 37, 42, 53, 67Evidence Act-Section 25
High Courts03 Apr 2024Allowed
Lokesh Sharma @ Sonu Vs The State (NCT Of Delhi)
Delhi High Court · (2024) 04 DEL CK 4512
Code of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Sections 498A, 304B, 34, 306, 149Indian Evidence Act,1872-Section 113B
High Courts03 Apr 2024Allowed
Md. Adil Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 4511
Code of Criminal Procedure, 1973-Section 439, 164Indian Penal Code, 1860-Sections 328, 376, 506, 201, 326, 34
High Courts03 Apr 2024Allowed
Iliyas Khan Vs Narcotics Control Bureau
Delhi High Court · (2024) 04 DEL CK 4510
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 22, 23, 29, 67, 37, 42, 53Evidence Act-Section 25