COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,364 of 6,586

High Courts11 Mar 2024Dismissed

Nitin Kataria Vs Varun Jain

Delhi High Court · (2024) 03 DEL CK 0055

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 8 Rule 1, Order 11 Rule 7, Order 11 Rule 8, Order 11 Rule 9, Order 6 Rule 15A,

High Courts11 Mar 2024Dismissed

Pushpa Devi & Anr Vs Pawan Sehrawat @ Foji & Ors

Delhi High Court · (2024) 03 DEL CK 0054

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 104, 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11

High Courts11 Mar 2024Dismissed

Kelawati Vs DDA

Delhi High Court · (2024) 03 DEL CK 0051

Constitution of India, 1950 — Article 226

High Courts09 Mar 2024Disposed Of

Monica Gogia Vs M S RSS Estate LLP & Anr.

Delhi High Court · (2024) 03 DEL CK 3777

CPC, 1908-Order XXXIX Rules 1 & 2, XXVI Rule 9, Section 151

High Courts07 Mar 2024Dismissed

Vikash Dahiya & Ors. Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 4094

Constitution of India-Article 136, 226ITBP Act & Rules

High Courts07 Mar 2024

DAE (SY 22) 13 Ireland Designated Activity Company Vs Go Airlines (India) Ltd.

Delhi High Court · (2024) 03 DEL CK 4093

Contempt of Courts Act, 1971-Section 12, 2(b)

High Courts07 Mar 2024Disposed Of

Sanjay Jain Vs Enforcement Directorate

Delhi High Court · (2024) 03 DEL CK 4152

Prevention of Money Laundering Act, 2002-Section 45, 45(1), 50, 50(2), 22, 63, 2(1)(u)Code of Criminal Procedure, 1973-Section 439, 306, 161Indian Penal Code-Section 120B, 420, 120-A, 409, 193, 228

High Courts07 Mar 2024Dismissed

Sh Shamsher Singh Vs Director Of Panchayat & Ors

Delhi High Court · (2024) 03 DEL CK 4169

Constitution of India-Article 226DLR Act, 1954-Section 66DMC Act, 1957-Section 507(a)

High Courts07 Mar 2024Dismissed

Subnam Gupta Sabnam Gupta Vs Union Of India

Delhi High Court · (2024) 03 DEL CK 4165

Constitution of India, 1950-Article 226Delhi Municipal Corporation Act, 1957-Section 507(a)Delhi Land Revenue Act, 1954-Section 81, 64

High Courts07 Mar 2024Dismissed

Pradeep Kumar Sharma Vs Union Of India & Anr

Delhi High Court · (2024) 03 DEL CK 4164

Constitution of India, 1950-Article 226CCS (Pension) Rules, 1972-Rule 26 (4) to (6), 35-A (a), (b), (c)Civil Service Regulations-Article 418(b)

High Courts07 Mar 2024Disposed Of

R R K S Bhartiya Vs The State Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 03 DEL CK 4233

IPC-Sections 498A, 406, 34, 354, 376POCSO Act

High Courts07 Mar 2024Disposed Of

Md Naushad Vs The State & Anr.

Delhi High Court · (2024) 03 DEL CK 4226

High Courts07 Mar 2024Dismissed

Sh. Tilak Raj Vs Harvinder Singh & Ors.

Delhi High Court · (2024) 03 DEL CK 4079

Code of Civil Procedure, 1908-Order VII Rule 11Indian Penal Code, 1860-Section 420

High Courts07 Mar 2024Allowed

United India Insurance Co Ltd Vs Bhawna & Ors.

Delhi High Court · (2024) 03 DEL CK 4073

MV Act

High Courts07 Mar 2024Allowed

Central Herbal Expo(India) Vs Commissioner Of Delhi Value Added Tax & Anr.

Delhi High Court · (2024) 03 DEL CK 4053

DVAT Act-Section 42

High Courts07 Mar 2024Allowed

M/S Central Herbal Expo(India) Vs Commissioner Of Delhi Value Added Tax & Anr.

Delhi High Court · (2024) 03 DEL CK 4052

DVAT Act-Section 42

High Courts07 Mar 2024Disposed Of

Ganesh Sales Corporation (Proprietor Shri Bhupesh Garg) Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 4049

Central Goods and Services Tax Act, 2017-Section 29(2), 29(2)(e)Central Goods and Services Tax Rules, 2017-Rule 23

High Courts07 Mar 2024Disposed Of

Manish Anand (Prop. M/s Everyday) Vs Avato Ward-45 State Goods And Services Tax & Ors.

Delhi High Court · (2024) 03 DEL CK 4048

Central Goods and Services Tax Act, 2017-Section 39, 29(2), 29

High Courts07 Mar 2024Dismissed

Satyapal Singh Vs Continental Fuse Gears

Delhi High Court · (2024) 03 DEL CK 3934

Constitution of India-Article 226Industrial Disputes Act, 1947-Section 2(s)

High Courts07 Mar 2024

Continental Fuse Gears Vs Ashok Sharma

Delhi High Court · (2024) 03 DEL CK 3932

Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 2(s)Factory Act-Rule 103