COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,369 of 6,586

High Courts05 Mar 2024Partly Allowed

Laishram Ranjit Singh Meitei @ Apik @ Manao @ Loya @ Tamnganba Vs NIA

Delhi High Court · (2024) 03 DEL CK 4241

Cr.P.C.-Section 375 (b)IPC-Section 384 r/w 120B, 385 r/w 120B, 120BUnlawful Activities (Prevention) Act, 1967-Sections 17, 18, 20

High Courts05 Mar 2024Disposed Of

Raja Ram Vs Delhi Police

Delhi High Court · (2024) 03 DEL CK 4234

Constitution of India-Article 226IPC-Section 363CrPC-Section 164

High Courts05 Mar 2024Disposed Of

U.P. State Road Transport Corporation & Anr. Vs Sanjay Kumar

Delhi High Court · (2024) 03 DEL CK 4089

Motor Vehicles Act, 1988-Section 173, 2(9), 2(30), 2(19), 2(20)

High Courts05 Mar 2024Disposed Of

The New India Assurance Co Ltd. Vs Dharam Pal & Ors.

Delhi High Court · (2024) 03 DEL CK 4085

Motor Vehicle Act, 1988-Section 173, 149(2), 149(2)(a)(i)(a)(b)(c)(d), 149(2)(ii)(iii), 2(30), 157, 50(1)(a)(i)

High Courts05 Mar 2024Disposed Of

Shri Krishna Industries Through Its Proprietor Mr. Mohan Lal Vs Commissioner Delhi Goods And Service Tax & Ors.

Delhi High Court · (2024) 03 DEL CK 4056

Central Goods and Services Tax Act, 2017-Section 73, 75(3)

High Courts05 Mar 2024Disposed Of

Max Healthcare Institute Limited Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 4055

Central Goods and Services Tax Act, 2017-Section 73, 75(3)

High Courts05 Mar 2024Dismissed

Jharna Vs Delhi High Court Through Registrar General

Delhi High Court · (2024) 03 DEL CK 4011

Right to Information Act, 2005Code of Criminal Procedure, 1973-Section 91, 313, 313(1), 227, 173Indian Evidence Act, 1872-Sections 123, 124

High Courts05 Mar 2024Disposed Of

Naeem Vs State NCT Of Delhi

Delhi High Court · (2024) 03 DEL CK 3993

Code of Criminal Procedure, 1973-Section 482, 440, 440(2)NDPS Act-Section 21, 29, 37Constitution of India-Article 21

High Courts05 Mar 2024Disposed Of

Sh. Amandeep Singh & Ors. Vs The State & Anr.

Delhi High Court · (2024) 03 DEL CK 3989

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34, 377Hindu Marriage Act-Section 13B(2)

High Courts05 Mar 2024Disposed Of

Kapil & Ors. Vs State Of GNCT Of Delhi Through SHO & Anr.

Delhi High Court · (2024) 03 DEL CK 3987

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34

High Courts05 Mar 2024Disposed Of

Sonu Sharma & Ors. Vs The State & Anr.

Delhi High Court · (2024) 03 DEL CK 3984

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34

High Courts05 Mar 2024Allowed

Hemant Kumar & Ors. Vs Govt Of India Ministry Of Labour And Employment & Ors.

Delhi High Court · (2024) 03 DEL CK 3957

Constitution of India-Article 226, 14, 39(a)Industrial Disputes Act, 1947-Section 10, 10(1), 10(1A), 10(2A), 10(3), 10(4), 10(5), 10(6), 10(7), 12, 12(1), 12(4), 12(5), 22, 15, 17, 19, 33A, 33B, 36A, 11-A, 2-A, 2(ra), 2(s), Schedule V Item 10, Third ScheduleContract Labour (Regulation & Abolition) Act, 1970-Section 10, 30

High Courts05 Mar 2024Disposed Of

Zebronics India Pvt Ltd Vs Pushpender Kumar Sharma

Delhi High Court · (2024) 03 DEL CK 3935

Constitution of India-Article 226Code of Civil Procedure, 1908-Order IX Rule 13, XLIII Rule 1(d), Section 96(2), 104, 115, 151Payment of Wages Act, 1936-Section 15(2), 15(3)

High Courts05 Mar 2024Partly Allowed

Sabu Trade Pvt Ltd Vs Sh Raj Kumar Sabu & Ors.

Delhi High Court · (2024) 03 DEL CK 3908

CPC-Order XXXIX Rules 1 and 2Companies Act, 1956-Section 630Trade Marks Act, 1999-Section 9, 11, 11(10)(ii), 18(1), 28(1), 29(1), (2), (3) and (4), 30, 31(1), 34, 35, 57

High Courts05 Mar 2024Allowed

Kapil Mishra Vs University Grants Commission & Anr

Delhi High Court · (2024) 03 DEL CK 3901

West Bengal National University of Juridical Sciences Act, 1999-Section 5(iv)2

High Courts05 Mar 2024Dismissed

Himanshu Vs Faculty Of Management Studies University Of Delhi & Ors.

Delhi High Court · (2024) 03 DEL CK 3900

High Courts05 Mar 2024

Deepak Raj Vs The Principal Apeejay School & Ors.

Delhi High Court · (2024) 03 DEL CK 3898

High Courts05 Mar 2024Disposed Of

Kalyan Toll Infrastructure Ltd Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 3865

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 12, Fifth Schedule, Seventh Schedule, Fourth Schedule

High Courts05 Mar 2024Allowed

Pawan Singhal Vs Steel India Corporation & Ors.

Delhi High Court · (2024) 03 DEL CK 3838

Code of Criminal Procedure-Section 482Constitution of India-Article 227Negotiable Instruments Act, 1881-Section 138, 141, 142

High Courts05 Mar 2024Dismissed

Mr. Ram Kishor Arora Vs Directorate Of Enforcement & Anr

Delhi High Court · (2024) 03 DEL CK 3837

Cr.P.C.-Section 482, 167(2)(a)(ii), 167(2), 167, 173, 173(2), 173(8), 175(5)Prevention of Money Laundering Act, 2002-Section 65, 3, 44(1), Explanation (ii)IPC-Section 120B, 406, 420, 467, 471