High Courts26 Feb 2024Dismissed
Dropti Devi Vs Ram Pyari & Ors.
Delhi High Court · (2024) 02 DEL CK 4534
Code of Civil Procedure, 1908-Order VII Rule 11, II Rule 2
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,387 of 6,586
High Courts26 Feb 2024
Shri Dani Ram Birhman Vs Shri Suraj Bhan & Ors.
Delhi High Court · (2024) 02 DEL CK 4540
CPC, 1908-Order VII Rule 14, Section 151
High Courts26 Feb 2024Allowed
M/s. Fiberfill Engineers Through Its Partner Mr. Rishabh Kishore Vs M/s. Indian Oil Corporation Limited Through Dy. General Manager (Engg.)
Delhi High Court · (2024) 02 DEL CK 3961
Arbitration and Conciliation Act, 1996-Section 34, 11, 34(2-A)Code of Criminal Procedure, 1973-Section 340
High Courts26 Feb 2024Disposed Of
Mrs Babli Vs State Of Nct Of Delhi
Delhi High Court · (2024) 02 DEL CK 3959
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Section 363
High Courts26 Feb 2024
Master Arnesh Shaw Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 3898
Customs Act, 1962
High Courts26 Feb 2024Disposed Of
My Preferred Transformation And Hospitality Pvt. Ltd. Vs Panchdeep Constuction Limited
Delhi High Court · (2024) 02 DEL CK 3884
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 12, 9, 34, 2(1)(e)Code of Civil Procedure, 1908-Section 16 to 21
High Courts26 Feb 2024Dismissed
Bharat Heavy Electricals Limited Vs Kanohar Electricals Limited
Delhi High Court · (2024) 02 DEL CK 3939
Arbitration and Conciliation Act, 1996-Section 34Central Goods and Service Tax Act, 2017The Indian Contract Act, 1872-Sections 73 and 74
High Courts26 Feb 2024Dismissed
Delhi Transport Corporation Vs Sh. Virender Singh (Deceased), Through Smt. Mukesh Devi
Delhi High Court · (2024) 02 DEL CK 3955
Industrial Disputes Act-Section 11 ALetters Patent-Clause X
High Courts26 Feb 2024Disposed Of
The Chairman, New Delhi Municipal Council & Ors. Vs Shibani Roy Choudhury & Anr.
Delhi High Court · (2024) 02 DEL CK 3863
Constitution of India-Articles 226 & 227
High Courts26 Feb 2024Disposed Of
Mahavir Singh Vs Assistant Commissioner, Anti-Evasion Cell - I & Ors.
Delhi High Court · (2024) 02 DEL CK 3840
Central Goods and Services Tax Act 2017-Section 73, 73(1), 73(5), 74, 74(1), 74(5), 50, 79Delhi GST Rules, 2017-Rule 56(18)2017 CGST Rules-Rule 142, 142(1), 142(1A), 142(2)
High Courts26 Feb 2024Disposed Of
Sushil Kumar Vs Delhi State GST Govt NCT Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3839
Central Goods and Services Tax Act 2017-Section 50; Section 73; Section 73(1); Section 73(5); Section 74; Section 74(1); Section 74(5); Section 79CGST Rules, 2017-Rule 142; Rule 142(1); Rule 142(1A); Rule 142(2)Central/Gujarat Goods and Services Tax Act, 2017-Section 67
High Courts26 Feb 2024Allowed
Jagdish Bansal, Proprietor, M/s Shivam Iron Store Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 3822
Central Goods and Services Tax Act 2017-Section 67, 2 (75)
High Courts26 Feb 2024Partly Allowed
M/s Optiemus Infracom Limited Vs Deputy Commissioner Of Customs (Refund) & Anr.
Delhi High Court · (2024) 02 DEL CK 3819
Custom Act 1962-Section 27 (2)
High Courts26 Feb 2024Disposed Of
Shanti Devi Vs State Of NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 3763
Constitution of India-Article 226, 21Code of Criminal Procedure, 1973-Section 482IPC-Section 363
High Courts26 Feb 2024Disposed Of
Rajvati @ Rajo Vs State Of NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 3758
Constitution of India-Article 226, 21Code of Criminal Procedure, 1973-Section 482, 164IPC-Section 363
High Courts26 Feb 2024Dismissed
ASI/T Arun Kumar Mishra & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3680
Central Reserve Police Force Group 'B' and 'C' (Radio Operator, Crypto, Technical, Radio Fitter, Draughtsman) (Non-Gazetted) Male or Female ranks (Signals) Recruitment Rules, 2006-Clause 4, Column 12 of the ScheduleCRPF Rules
High Courts26 Feb 2024Disposed Of
Indian Bullion Market 0Association Limited Vs Commissioner Of Value Added Tax & Anr.
Delhi High Court · (2024) 02 DEL CK 3699
Delhi Value Added Tax Act, 2004-Section 42
High Courts26 Feb 2024Disposed Of
Nigude Ashok Dasharath & Ors Vs Union Of India & Ors
Delhi High Court · (2024) 02 DEL CK 0103
High Courts26 Feb 2024Disposed Of
Ali Mohammed Vs DG, CISF And Ors.
Delhi High Court · (2024) 02 DEL CK 0102
Central Industrial Security Force Act, 1968 — Section 15
High Courts26 Feb 2024Disposed Of
Habibullah Nabi Zada Vs N.C.B.
Delhi High Court · (2024) 02 DEL CK 0101
Constitution of India, 1950 — Article 14, 20(3), 21Code of Criminal Procedure, 1973 — Section 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 23, 29, 37, 37(1)(b)(ii), 42, 53, 67