COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,334 of 6,586

High Courts22 Mar 2024Allowed

Central Bureau Of Investigation Vs A Raja & Ors.

Delhi High Court · (2024) 03 DEL CK 3877

Code of Criminal Procedure, 1973-Section 378(2), 386, 482, 313, 315, 378(3), 161, 313(4), 313(5), 374, 378, 391, 173, 311, Chapter XII, Chapter XXIII, Chapter XXIXIPC-Section 120-B, 420, 409, 468, 471, 193Prevention of Corruption Act, 1988-Section 7, 11, 12, 13(2), 13(1)(d), 20

High Courts22 Mar 2024Disposed Of

Jiya Through Her Next Friend And Natural Mother Ms. Sushma Vs Maharaja Agrasen Model School & Anr.

Delhi High Court · (2024) 03 DEL CK 3868

Right of Children to Free and Compulsory Education Act, 2009-Section 12(1)(c), 47, 32, 32(1), 31, 12, 2Constitution of India-Article 21A

High Courts22 Mar 2024Disposed Of

VSPK International School Vs Directorate Of Education & Anr.

Delhi High Court · (2024) 03 DEL CK 3863

Right of Children to Free and Compulsory Education Act, 2009-Section 12 (1) (c)

High Courts22 Mar 2024Allowed

Baby Divansh Arora Vs Tecnia International School & Anr.

Delhi High Court · (2024) 03 DEL CK 3859

High Courts22 Mar 2024Disposed Of

Ahlcon Public School Vs Directorate Of Education

Delhi High Court · (2024) 03 DEL CK 3856

Delhi School Education Act, 1973-Section 17(3)

High Courts22 Mar 2024Disposed Of

Smt Sushil @ Sashi Bala Vs Smt Sharla Devi & Ors.

Delhi High Court · (2024) 03 DEL CK 3853

High Courts22 Mar 2024Dismissed

Union Of India, Through Department Of Posts Vs M/S. Tech Mahindra Ltd.

Delhi High Court · (2024) 03 DEL CK 3839

Arbitration and Conciliation Act, 1996-Section 28(3), 31(3), 34, 34(2-A)Amendment Act, 2015

High Courts22 Mar 2024Dismissed

Sarabjit Singh Ahluwalia Vs The State Of NCT Of Delhi

Delhi High Court · (2024) 03 DEL CK 3797

Code of Criminal Procedure, 1973-Section 482, 227, 228, 239Indian Penal Code, 1860-Section 420, 34PC Act-Section 7

High Courts22 Mar 2024Dismissed

Narender Singh Vs State

Delhi High Court · (2024) 03 DEL CK 3796

Code of Criminal Procedure, 1973-Section 164, 311, 397, 401, 482Indian Penal Code, 1860-Section 354Protection of Children from Sexual Offences Act, 2012-Section 8, 10, 33, 33(5)

High Courts22 Mar 2024Dismissed

Sunil Goel Vs M/s Rational Enterprises & Ors.

Delhi High Court · (2024) 03 DEL CK 3750

Code of Civil Procedure, 1908-Order 12 Rule 6, Section 151, 1 Rule 10Indian Partnership Act, 1932-Section 43, 32

High Courts22 Mar 2024Dismissed

Tumlare Software Services Private Limited Vs Mr. Anurag Mahajan & Ors.

Delhi High Court · (2024) 03 DEL CK 3749

Code of Civil Procedure, 1908-Order IX Rule 13, Section 151Limitation Act, 1963-Section 5, Article 123

High Courts22 Mar 2024

Poonam Kapur Vs Saroj Chopra & Ors.

Delhi High Court · (2024) 03 DEL CK 3746

High Courts22 Mar 2024

Master Arnesh Shaw Vs Union Of India & Anr.

Delhi High Court · (2024) 03 DEL CK 3741

Customs Act, 1962

High Courts22 Mar 2024

Neeta Bhardwaj & Ors. Vs Kamlesh Sharma

Delhi High Court · (2024) 03 DEL CK 3736

High Courts22 Mar 2024Allowed

MUFG Bank Ltd Vs Commissioner Of Income Tax 2 & Anr.

Delhi High Court · (2024) 03 DEL CK 3720

Direct Tax Vivad Se Vishwas Rules, 2020-Rule 2(b), 9, 10 and 11Direct Tax Vivad Se Vishwas Act, 2020-Section 2(1)(a), 2(1)(j)Income-tax Act, 1961-Section 143(2), 143(3), 144C(1), 144(C)(5)

High Courts22 Mar 2024Allowed

MUFG Bank Ltd Vs Commissioner Of Income Tax 2 & Anr.

Delhi High Court · (2024) 03 DEL CK 3714

Direct Tax Vivad Se Vishwas Rules, 2020-Form-1, Form-2Income-tax Act, 1961-Section 143(3)/144C(1)Direct Tax Vivas Se Vishwas Act, 2020

High Courts22 Mar 2024Disposed Of

Shambhavi Sharma Vs Hon'ble High Court Of Delhi (Through Its Registrar General)

Delhi High Court · (2024) 03 DEL CK 3713

High Courts22 Mar 2024Disposed Of

M/S Cosmos Infrabuild Private Limited Vs M/S Kalyan Jewellers India Limited

Delhi High Court · (2024) 03 DEL CK 3710

Code of Civil Procedure, 1908-Order XXXIX Rule 4, Section 151, XXXIX Rules 1 and 2

High Courts22 Mar 2024Dismissed

The Director General, Delhi Doordarshan Kendra Vs Mohd Shahbaz Khan & Ors.

Delhi High Court · (2024) 03 DEL CK 3691

Contract Labour (Regulation and Abolition) Act, 1970ID Act, 1947-Section 25 FConstitution of India-Article 226

High Courts22 Mar 2024Dismissed

Rajender Prasad & Ors. Vs New Delhi Municipal Council

Delhi High Court · (2024) 03 DEL CK 3690

Constitution of India-Articles 226, 227