High Courts02 Apr 2024Disposed Of
Ravinder Tyagi Vs Municipal Corporation Of Delhi And Anr
Delhi High Court · (2024) 04 DEL CK 0176
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,323 of 6,586
High Courts02 Apr 2024
In Re: Designated Courts For Mps/Mlas Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 0175
High Courts02 Apr 2024
Centre For Education On Crime Prevention Social And Cultural NGO Through Its President South East District Aftab Khan Vs Commissioner MCD & Ors.
Delhi High Court · (2024) 04 DEL CK 0174
High Courts02 Apr 2024Dismissed
Union Of India & Ors. Vs Kailash
Delhi High Court · (2024) 04 DEL CK 0165
Constitution of India, 1950 — Article 226Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(16), 14(23)
High Courts02 Apr 2024Dismissed
Union Of India And Ors Vs Vinay Kumar
Delhi High Court · (2024) 04 DEL CK 0164
Constitution of India, 1950 — Article 226, 227
High Courts02 Apr 2024Dismissed
Manoj Kumar And Others Vs Union Of India And Others
Delhi High Court · (2024) 04 DEL CK 0163
High Courts02 Apr 2024Disposed Of
Guriqbal Singh Vs Union Of India & Anr
Delhi High Court · (2024) 04 DEL CK 0162
Constitution of India, 1950 — Article 14
High Courts02 Apr 2024Dismissed
Kamlesh Sharma Vs Govt. Of Nct Of Delhi And Ors.
Delhi High Court · (2024) 04 DEL CK 0161
Right to Fair Compensation and Transparency in Land Acquisition and Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6, 9, 17(1)
High Courts02 Apr 2024Disposed Of
Maple ODC Movers Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 0160
Central Goods and Services Tax Act, 2017 — Section 73, 75(3)
High Courts02 Apr 2024Disposed Of
M/S A. B Traders Vs Commissioner Of Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 04 DEL CK 0159
Central Goods and Services Tax Act, 2017 — Section 73, 75(3)
High Courts02 Apr 2024Disposed Of
Canara Bank Vs Assistant Commissioner, DGST
Delhi High Court · (2024) 04 DEL CK 0158
Central Goods and Services Tax Act, 2017 — Section 73, 75(3)
High Courts02 Apr 2024Disposed Of
Kailash International Vs Commissioner Of Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 04 DEL CK 0157
Central Goods and Services Tax Act, 2017 — Section 73, 75(3), 75(4)
High Courts02 Apr 2024Disposed Of
Bona Vita Technologies Pvt. Ltd. Vs Sales Tax Officer Class-II AVATO Ward 94 Zone 8 New Delhi 110002
Delhi High Court · (2024) 04 DEL CK 0156
Central Goods and Services Tax Act, 2017 — Section 73
High Courts02 Apr 2024Dismissed
Suman Kumar Bhan Vs Durga Bhan Nee Haifz
Delhi High Court · (2024) 04 DEL CK 0016
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1956 — Section 13(1)(ia), 13(1)(ib)
High Courts02 Apr 2024Disposed Of
M/S Sk Associates Through Its Proprietor Sanjeev Kumar Vs Municipal Corporation Of Delhi
Delhi High Court · (2024) 04 DEL CK 0012
Constitution of India, 1950 — Article 14, 226Indian Easements Act, 1882 — Section 62(c)Arbitration and Conciliation Act, 1996 — Section 37
High Courts02 Apr 2024Allowed
Sirajuddin Qureshi Vs Matloob Ahmad And Others
Delhi High Court · (2024) 04 DEL CK 0011
Code of Civil Procedure, 1908 — Section 92, Order 39 Rule 1, Order 43 Rule 1, Order 43 Rule 1(r) , Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11Delhi High Court Act, 1966 — Section 10Companies Act, 1956 — Section 31, 173(2)
High Courts01 Apr 2024Allowed
Boda Venkat Ram Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 04 DEL CK 4485
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 142Companies Act 1956
High Courts01 Apr 2024Dismissed
Viduthalai Chiruthaigal Katchi Vs Election Commission Of India
Delhi High Court · (2024) 04 DEL CK 4380
Election Symbols (Reservation and Allotment) Order, 1968-Clause 10B(B), Explanation Nos. (i) and (ii), sub-clause (i) of Paragraph 10B(B), sub-clause (vii) of Paragraph 10B(B)Representation of the People Act, 1951-Section 29A, 100Constitution of India-Article 329(b)
High Courts01 Apr 2024Dismissed
Smt. Lata Chhibber Vs Registrar, Co-Operative Societies & Ors.
Delhi High Court · (2024) 04 DEL CK 4369
Constitution of India-Article 226Delhi Co-operative Societies Act, 2003-Section 70, 92(5)
High Courts01 Apr 2024Dismissed
Dr. Mahesh Prakash Shinde & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4383
Indian Medical Council Act, 1956-Section 11, First Schedule, Third ScheduleNational Medical Commission Act, 2019-Section 25, 25(2), 33(3), 35, 37, 37(2)Indian Medical Degrees Act, 1916-Section 3