High Courts22 Mar 2024Disposed Of
Sameer Mahandru Vs Directorate Of Enforcement
Delhi High Court · (2024) 03 DEL CK 0151
Code of Criminal Procedure, 1973 — Section 482
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,337 of 6,586
High Courts22 Mar 2024Disposed Of
Abhishek Kumar Gupta & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 0150
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 308, 323, 341, 427, 506
High Courts22 Mar 2024Disposed Of
Amit Kumar Vs State (Govt. Of Ncr Of Delhi) & Anr
Delhi High Court · (2024) 03 DEL CK 0149
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 308
High Courts22 Mar 2024Disposed Of
B & Ors Vs State Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2024) 03 DEL CK 0148
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 341, 354, 406, 452, 498A, 509
High Courts22 Mar 2024Disposed Of
Ahlcon Public School Vs Directorate Of Education
Delhi High Court · (2024) 03 DEL CK 0147
Delhi School Education Act, 1973 — Section 17(3)
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 0146
Constitution of India, 1950 — Article 21ARight of Children to Free and Compulsory Education Act, 2009 — Section 4, 12, 12(1)(c), 32, 32(1)
High Courts22 Mar 2024Dismissed
Narender Singh Vs State
Delhi High Court · (2024) 03 DEL CK 0145
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(5)
High Courts22 Mar 2024Dismissed
Rajender Prasad And Ors. Vs New Delhi Municipal Council
Delhi High Court · (2024) 03 DEL CK 0144
Constitution of India, 1950 — Article 226, 227
High Courts22 Mar 2024Allowed
Pawan Kumar Vs Sashastra Seema Bal
Delhi High Court · (2024) 03 DEL CK 0143
Sashastra Seema Bal Act, 2007 — Section 26
High Courts22 Mar 2024Dismissed
Kumar Rajeev Vs Election Commission Of India
Delhi High Court · (2024) 03 DEL CK 0142
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11(vii), 23(ii), 26(i), 26(v), 27, 29, 29(3), 29A
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 0141
High Courts22 Mar 2024Dismissed
Ravish Rathi & Ors Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 0139
Constitution of India, 1950 — Article 226
High Courts21 Mar 2024Dismissed
Golden Netsoft Pvt Ltd Vs HDFC Bank Ltd & Ors
Delhi High Court · (2024) 03 DEL CK 4105
Constitution of India-Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18(1), second proviso to Section 18, proviso to Section 18, 13(2), 13(4)
High Courts21 Mar 2024Dismissed
Arun Khanna Vs Vinod Khanna
Delhi High Court · (2024) 03 DEL CK 4102
Contempt of Courts Act, 1971-Section 19
High Courts21 Mar 2024Partly Allowed
Sun Pharma Laboratories Limited Vs Narender Kumar & Ors.
Delhi High Court · (2024) 03 DEL CK 4214
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XXXIX Rule 4Trade Marks Act, 1999-Section 13
High Courts21 Mar 2024Dismissed
Rakesh Kumar Vs Kamlesh & Ors.
Delhi High Court · (2024) 03 DEL CK 4244
Delhi Rent Control Act-Section 25B(8), 14(1)(e), 14(1)(g), 19, 20
High Courts21 Mar 2024Disposed Of
Md. Jailun Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4086
Constitution of India-Article 226, 227Cr.P.C-Section 482
High Courts21 Mar 2024Disposed Of
Anil Soni Prop. Of M/s. Soni Sales Corp Vs Superintendent, Ward-49, CGST Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 4028
Central Goods and Services Tax Act, 2017-Section 29, 29(2)
High Courts21 Mar 2024Disposed Of
M/s DP Abhushan Vs Commissioner, CGST & Ors.
Delhi High Court · (2024) 03 DEL CK 4026
Central Goods and Services Tax Act, 2017-Section 29(2)Central Goods and Services Tax Rules, 2017-Rule 23
High Courts21 Mar 2024Disposed Of
Praveen Kumar @ Parveen Kumar & Anr. Vs State Govt Of NCT Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3942
Code of Criminal Procedure, 1973-Section 482IPC-Sections 308, 323, 427, 34, 341, 506