COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,366 of 6,586

High Courts07 Mar 2024Dismissed

Virender Chahal @ Virender Vs State And Anr

Delhi High Court · (2024) 03 DEL CK 0052

Code of Criminal Procedure, 1973 — Section 91, 161, 164, 320, 482Indian Penal Code, 1860 — Section 328, 354C, 376, 376(2)(n), 377, 506

High Courts07 Mar 2024Allowed

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

Delhi High Court · (2024) 03 DEL CK 0050

Delhi Value Added Tax Act, 2004 — 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 0049

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

High Courts07 Mar 2024Allowed

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

Delhi High Court · (2024) 03 DEL CK 0048

Delhi Value Added Tax Act, 2004 — Section 42

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 0047

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

High Courts07 Mar 2024Disposed Of

Md. Naushad Vs State & Anr.

Delhi High Court · (2024) 03 DEL CK 0046

High Courts07 Mar 2024Disposed Of

R R K S Bhartiya Vs State Of Nct Of Delhi & Ors

Delhi High Court · (2024) 03 DEL CK 0045

Indian Penal Code, 1860 — Section 354, 376, 406, 498A

High Courts07 Mar 2024

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

Delhi High Court · (2024) 03 DEL CK 0044

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

High Courts07 Mar 2024Dismissed

Union Of India Through Secretary Ministry Of Defence & Ors. Vs Hashmi

Delhi High Court · (2024) 03 DEL CK 0043

Constitution of India, 1950 — Article 226, 227

High Courts07 Mar 2024Allowed

Rites Ltd Vs Ahuwalia Contract (India) Ltd. & Anr.

Delhi High Court · (2024) 03 DEL CK 0042

Arbitration and Conciliation Act, 1996 — Section 31(7), 31(7)(a)Interest Act, 1978 — Section 2(a), 3(3), 3(3)(a)(ii)Indian Contract Act, 1872 — Section 28

High Courts07 Mar 2024Allowed

Ritika Prasad Vs Guru Gobind Singh Indraprastha University

Delhi High Court · (2024) 03 DEL CK 0041

Constitution of India, 1950 — Article 15(1), 16(1)

High Courts07 Mar 2024Disposed Of

Polytec Industries Through Its Proprietor Mr.Rohit Gupta Vs Commissioner Delhi Goods And Services Tax Trade And Tax Department And Ors

Delhi High Court · (2024) 03 DEL CK 0040

High Courts07 Mar 2024Disposed Of

Sanjeev Kumar Vs Sapna

Delhi High Court · (2024) 03 DEL CK 0036

Family Court Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(iii), 23, 23(1)(d)

High Courts07 Mar 2024Disposed Of

United India Insurance Co Ltd Vs Bhawna & Ors

Delhi High Court · (2024) 03 DEL CK 0035

High Courts06 Mar 2024Partly Allowed

Parveen Kumar & Ors. Vs Export Inspection Council & Ors.

Delhi High Court · (2024) 03 DEL CK 4172

Constitution of India-Article 226, 309, 311(2)CCS Pension Rules-Rule 48-AExport Inspection Employees (Classification, Control & Appeal) Rules, 1978-Rule 11

High Courts06 Mar 2024Disposed Of

N.R. Radha & Anr. Vs Assam Govt Marketing Corporation Ltd & Anr.

Delhi High Court · (2024) 03 DEL CK 4170

Gratuity Act, 1972CPC, 1908-Order II Rule 2Staff Regulations of the Respondent No.1-Rule 52 of Chapter IV

High Courts06 Mar 2024Dismissed

State Vs Rakesh Goel & Anr.

Delhi High Court · (2024) 03 DEL CK 4182

Code of Criminal Procedure, 1973-Section 439(2), 41Indian Penal Code, 1860-Sections 304/308, 304A, 302, 304 Part II, 467/468/471

High Courts06 Mar 2024Allowed

Telasula Anil Kumar Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 4242

Coast Guard (General) Rules 1986-Rule 27(2)Fundamental Rules-Rule 15(a)

High Courts06 Mar 2024Allowed

Rakesh Kumar Bhartiya Vs Union Of India & Anr.

Delhi High Court · (2024) 03 DEL CK 4239

Sashastra Seema Bal Rules, 2009-Rule 28Central Civil Services (Pension) Rules, 1972-Rule 26Sashastra Seema Bal Act, 2007-Section 8

High Courts06 Mar 2024Disposed Of

Vikash Kumar Singh Vs The State Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 03 DEL CK 4238

Constitution of India-Article 226Cr.P.C.-Section 482