High Courts12 Mar 2024Dismissed
Govt. Nct Of Delhi Through State Consumer Disputes Redressal Commission And Ors Vs Rehmat Fatima
Delhi High Court · (2024) 03 DEL CK 0067
Maternity Benefit Act, 1961 — Section 5, 5(2), 12(2)(a)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,362 of 6,586
High Courts12 Mar 2024Dismissed
Govt. Of Nct Of Delhi & Ors Vs Virender Pal Singh Kuldeep Kumar & Ors
Delhi High Court · (2024) 03 DEL CK 0066
Constitution of India, 1950 — Article 226
High Courts12 Mar 2024Disposed Of
R.S. Tyagi Vs N.T.P.C. Ltd
Delhi High Court · (2024) 03 DEL CK 0064
Constitution of India, 1950 — Article 14, 226, 227National Thermal Power Corporation (Conduct, Discipline and Appeal) Rules, 1977 — Rule 27
High Courts11 Mar 2024Dismissed
Satender Kumar Yadav Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 4150
High Courts11 Mar 2024Dismissed
Rohit Singh Baghel Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 4149
Constitution of India-Article 226
High Courts11 Mar 2024Dismissed
Dupti Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 4146
Central Reserve Police Force Act, 1949-Section 11(1)CRPF Rules, 1955-Rule 27, Act 11(1) (as printed)Constitution of India-Article 226, 227
High Courts11 Mar 2024
Rohit Krishnan Mahanta Vs State
Delhi High Court · (2024) 03 DEL CK 4197
CRPC-Section 439, 161Indian Penal Code, 1860-Sections 302, 307, 279, 337, 295A, 304-A, 304 Part I, 304 Part IIMotor Vehicles Act, 1988-Section 185
High Courts11 Mar 2024Dismissed
Jasvinder Kaur & Anr. Vs Unoin Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 4166
Constitution of India-Article 226, 14, 142
High Courts11 Mar 2024Disposed Of
Ananya Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 4163
Constitution of India-Article 226Information Technology Act, 2000-Section 81, Chapter IX, 78, 46, 46(1)Information Technology (Qualification and Experience of Adjudicating Officer and manner of holding Enquiry) Rules, 2003
High Courts11 Mar 2024Dismissed
Principal Commissioner Of Income Tax (Central) – 1 Vs M/S Moon Star Securities Trading & Finance Co. Pvt. Ltd.
Delhi High Court · (2024) 03 DEL CK 4219
Income Tax Act, 1961-Section 260A, 14A, 115JB (including Explanation 1 clause (f) and sub-sections (1), (2) and (5)), 143(2), 115J, 115JA, 10 (including clause (38), 10(2A) and Section 10(35)), 11, 12, 33-AC, 13-A, 234B, 234CIncome Tax Rules, 1962-Rule 8DCompanies Act, 1956
High Courts11 Mar 2024Dismissed
Commissioner Of Central Excise Vs Kuber Tobacco Products Pvt. Ltd. & Anr.
Delhi High Court · (2024) 03 DEL CK 4058
Central Excise Act, 1944-Section 35 (G), 11 A (1), 11 AB, 11 AC, 14Central Excise Rules, 1944-Rule 173Q (2), 209 A, 173 Q, 11 ABIndian Evidence Act-Section 24
High Courts11 Mar 2024Disposed Of
Krishan Mohan Vs Commissioner Of GST & Anr
Delhi High Court · (2024) 03 DEL CK 4051
Central Goods and Services Tax Act, 2017-Section 29, 29(2)
High Courts11 Mar 2024Disposed Of
Suresh Kumar Jain Vs Sales Tax Officer Class II Avato & Anr.
Delhi High Court · (2024) 03 DEL CK 4050
Central Goods and Services Tax Act, 2017-Section 73, 61, 79, 75 (3)
High Courts11 Mar 2024Dismissed
Smt. Pushpa Devi & Anr. Vs Sh. Pawan Sehrawat @ Foji & Ors.
Delhi High Court · (2024) 03 DEL CK 4024
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order XXXIX Rule 1 & 2, VII Rule 11, XXXIX Rule 4, XLIII, 104
High Courts11 Mar 2024Dismissed
Nitin Kataria Vs Varun Jain
Delhi High Court · (2024) 03 DEL CK 4021
Constitution of India-Article 227Commercial Courts ActCode of Civil Procedure, 1908-Order VIII Rule 1, VI Rule 15(A), VI Rule 15A, XI Rules 7, 8 & 9
High Courts11 Mar 2024Disposed Of
Sudhir Power Project Ltd. Vs Prime Meiden Pvt. Ltd.
Delhi High Court · (2024) 03 DEL CK 4019
Code of Civil Procedure, 1908-Order VIII Rule 1A(3), VI Rule 17, Section 151Companies Act, 1956
High Courts11 Mar 2024
Santosh Bhasin Vs Umari Malhotra Decd Thr Lrs & Ors.
Delhi High Court · (2024) 03 DEL CK 4007
Code of Civil Procedure, 1908-Section 54, 114, 151, 152, Order 20 Rule 3, 20 Rule 18, 20 Rule 18(1), 20 Rule 18(2), 26 Rule 13, 26 Rule 14, 47Limitation Act-Article 136, 137Delhi High Courts Rules-Rule 10 Chapter-I Volume-V
High Courts11 Mar 2024Disposed Of
M/s Amba Enterprises Private Limited Vs Central Warehousing Corporation
Delhi High Court · (2024) 03 DEL CK 4002
Arbitration & Conciliation Act 1996-Section 11, 11(6-A), 12, 16, 21, 43(1), 43(2)Limitation Act, 1963-Section 14, Article 137Indian Contract Act 1872-Section 28, 28(b)
High Courts11 Mar 2024Disposed Of
Harish Yadav Vs State Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3981
Constitution of India-Article 226, 32, 136, 142Code of Criminal Procedure, 1973-Section 482Delhi Prison Rules, 2018-Rule 1211
High Courts11 Mar 2024Disposed Of
Prithvi Raj Singh & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3979
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)