High Courts20 Mar 2024Disposed Of
Good Life Zip India Vs Commissioner Of Delhi Goods And Service Tax & Anr
Delhi High Court · (2024) 03 DEL CK 0221
Central Goods And Services Tax Act, 2017 — Section 29, 29(2), 29(2)(c), 39
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Delhi High Court judgments
1,31,711 judgments · page 1,343 of 6,586
High Courts20 Mar 2024Disposed Of
Jamna Auto Industries Limited Vs Government Of Nct Of Delhi And Ors
Delhi High Court · (2024) 03 DEL CK 0220
Central Goods And Services Tax Act, 2017 — Section 73, 75(3)
High Courts20 Mar 2024Dismissed
K.R Anand Vs Delhi Metro Rail Corporation & Ors.
Delhi High Court · (2024) 03 DEL CK 0219
High Courts20 Mar 2024Disposed Of
Syed Abu Ala Vs NCB
Delhi High Court · (2024) 03 DEL CK 0133
Code of Criminal Procedure, 1973 — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 25A, 29Passports Act, 1967 — Section 6(2)(e), 6(2)(f), 6(2)
High Courts20 Mar 2024Disposed Of
Dheeraj Pahwa Vs State (Govt Of Nct Delhi Criminal) & Anr.
Delhi High Court · (2024) 03 DEL CK 0132
Code of Criminal Procedure, 1973 — Section 251, 261, 482Negotiable Instruments Act, 1881 — Section 138, 141, 141(1)
High Courts20 Mar 2024Disposed Of
Mohd. Islam Vs State Of Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 0131
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1197, 1200, 1223Code of Criminal Procedure, 1973 — Section 482
High Courts20 Mar 2024Dismissed
M/S Fortuna Skill Management Pvt. Ltd Vs M/S. Jaina Marketing And Associates
Delhi High Court · (2024) 03 DEL CK 0130
Arbitration and Conciliation Act, 1996 — Section 34Evidence Act, 1872 — Section 65(g)Code of Civil Procedure, 1908 — Section 151
High Courts20 Mar 2024Disposed Of
All India S-30 Pensioners Association And Ors Vs Union Of India And Ors
Delhi High Court · (2024) 03 DEL CK 0129
Constitution of India, 1950 — Article 14, 16, 148(5), 226, 227, 309
High Courts20 Mar 2024Dismissed
Commissioner Of Police And Anr Vs Jagmal Singh
Delhi High Court · (2024) 03 DEL CK 0128
Constitution of India, 1950 — Article 226, 227, 311(2)(b)Prevention of Corruption Act, 1988 — Section 7
High Courts20 Mar 2024Dismissed
Delhi Transport Corporation Vs Suresh Kumar
Delhi High Court · (2024) 03 DEL CK 0127
High Courts20 Mar 2024Dismissed
K J S Bains Vs Union Of India And Ors.
Delhi High Court · (2024) 03 DEL CK 0126
Constitution of India, 1950 — Article 142, 226
High Courts20 Mar 2024Dismissed
Rameshwar Tiwari Vs Union Of India & Ors
Delhi High Court · (2024) 03 DEL CK 0125
Customs Act, 1962 — Section 108, 110, 110(d), 110(i), 110(l), 110(m), 111, 112(a), 112(b), 129DD
High Courts20 Mar 2024Disposed Of
Ritu Matta Vs Rajesh Matta
Delhi High Court · (2024) 03 DEL CK 0124
High Courts19 Mar 2024Disposed Of
Dinkar Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 4117
Constitution of India-Article 226, 227, 32, 136, 14, 129, 142, 323A, 323B, 227(4), 136(2)Consumer Protection Act, 1986-Section 23Advocates Act, 1961-Section 38
High Courts19 Mar 2024Dismissed
Smt Phoolwati (Deceased) Through Lrs & Ors. Vs Shri Devinder Singh & Ors.
Delhi High Court · (2024) 03 DEL CK 4112
Delhi High Court Act, 1966-Section 10Delhi High Court (Original Side) Rules, 2018-Chapter IX Rule 6Code of Civil Procedure, 1908-Section 151, Order XLIII Rule 1
High Courts19 Mar 2024Dismissed
S.P. Mediratta & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 4097
Central Silk Board Act, 1948Central Government Services RulesPension-cum-Gratuity Rules
High Courts19 Mar 2024Dismissed
Naveen Nirwan Vs Union Of India & Anr.
Delhi High Court · (2024) 03 DEL CK 4142
Constitution of India-Article 226
High Courts19 Mar 2024Disposed Of
Sanjay Singal & Anr. Vs Small Industries Development Bank Of India
Delhi High Court · (2024) 03 DEL CK 4140
Debts due to the Banks and Financial Institutions Act, 1993-Section 19Insolvency and Bankruptcy Code, 2016-Section 7Constitution of India-Article 21
High Courts19 Mar 2024
Israil Vs State NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 4137
Code of Criminal Procedure, 1973-Section 439IPC-Sections 302, 120B, 34, 482, 411
High Courts19 Mar 2024Disposed Of
Satish Kumar & Anr. Vs The Tehsildar & Anr.
Delhi High Court · (2024) 03 DEL CK 4191
Constitution of India-Article 226DMC Act, 1957-Section 507 ADLR Act, 1954