High Courts23 Feb 2024Disposed Of
Mr. Deepak Kumar Vs State (Govt. Of NCT) Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4344
Code of Criminal Procedure, 1973-Section 482IPC-Sections 354, 354D(2), 509, 506
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,389 of 6,586
High Courts23 Feb 2024Allowed
Dr. Fahed Ahmed Khan Vs National Board Of Examination & Anr.
Delhi High Court · (2024) 02 DEL CK 4406
Leave Rules-Rule 5Constitution of India-Article 226
High Courts23 Feb 2024Allowed
Baby Afia Noor Vs Maharaja Agarsen Adarsh Vidyalaya School & Anr.
Delhi High Court · (2024) 02 DEL CK 4416
Constitution of India-Articles 226, 227Right to Education Act
High Courts23 Feb 2024Disposed Of
Manoj Saini Vs The Principal Jagannath International School & Anr.
Delhi High Court · (2024) 02 DEL CK 4395
Right of Children to Free and Compulsory Education Act, 2009
High Courts23 Feb 2024Allowed
Mr. Sunil Sethi Vs M/S Hero Fincorp Ltd.
Delhi High Court · (2024) 02 DEL CK 4391
Arbitration and Conciliation Act, 1996-Section 34, 21, 11(6), 12(5), Seventh ScheduleCompanies Act, 2013Settlement Act, 1958-Section 33
High Courts23 Feb 2024Allowed
M/s Upper India Trading Co. Pvt. Ltd Vs M/s Hero Fincorp Ltd
Delhi High Court · (2024) 02 DEL CK 4390
Arbitration and Conciliation Act, 1996-Section 34, 21, 11(6), 12(5), Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)Settlement Act, 1958-Section 33
High Courts23 Feb 2024Allowed
Simmi Sethi Vs M/s Hero Fincorp Ltd
Delhi High Court · (2024) 02 DEL CK 4389
Arbitration and Conciliation Act, 1996-Section 34, 21, 11(6), 12(5), Seventh ScheduleCompanies Act, 2013Settlement Act, 1958-Section 33
High Courts23 Feb 2024Disposed Of
Currymia Foods Ltd. Vs Union Of India Through The Secretary Ministry Of Defence & Ors.
Delhi High Court · (2024) 02 DEL CK 4465
High Courts23 Feb 2024Disposed Of
Anurav Jaju Vs State Of NCT Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4494
Code of Criminal Procedure, 1973-Section 438, 482Indian Penal Code, 1860-Sections 409, 420, 467, 468, 471, 120-B
High Courts23 Feb 2024Dismissed
Naresh Kumar & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4498
Code of Criminal Procedure, 1973-Section 401, 482Indian Penal Code, 1860-Sections 308/34, 307/34, 307, 320(8)
High Courts23 Feb 2024Dismissed
M/S Hari Dashan Sevashram Pvt. Ltd. Vs M/S Paul Sales Pvt. Ltd.
Delhi High Court · (2024) 02 DEL CK 4533
Code of Civil Procedure, 1908-Order VI Rule 17, XII Rule 6, I Rule 10, II Rule 2, Section 151
High Courts23 Feb 2024Dismissed
Govt. Of NCT Of Delhi & Ors. Vs Shri Naresh Kumar
Delhi High Court · (2024) 02 DEL CK 3920
Constitution of India-Articles 226, 227CCS (Pension) Rules-Rules 39, 41, 49
High Courts23 Feb 2024Disposed Of
Puspendar Vs Superintendent Range-152, Central Goods And Services Tax & Anr.
Delhi High Court · (2024) 02 DEL CK 3826
Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts23 Feb 2024
M/S White Mountain Trading Pvt. Ltd. Vs Additional Commissioner, CGST Appeals-II, Delhi
Delhi High Court · (2024) 02 DEL CK 3825
Central Goods and Service Tax Act 2017-Section 107 (1), 107 (4)
High Courts23 Feb 2024Dismissed
Commissioner Of Customs Vs Fjm Cylinders Pvt. Ltd.
Delhi High Court · (2024) 02 DEL CK 3824
High Courts23 Feb 2024Disposed Of
M/s Shree Shakti Sales Vs Principal Commissioner of Department of Trade and Taxes, Government of NCT of Delhi
Delhi High Court · (2024) 02 DEL CK 3823
High Courts23 Feb 2024Disposed Of
Jebin Nagarajan Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3765
Constitution of India-Article 226Cr.P.C.-Section 482Special Marriage Act
High Courts23 Feb 2024Disposed Of
Meena Devi & Anr. Vs The State GNCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 3761
Constitution of India-Article 226Cr.P.C.-Section 482, 156(3)
High Courts23 Feb 2024Dismissed
Mahua Moitra Vs Directorate Of Enforcement & Ors.
Delhi High Court · (2024) 02 DEL CK 3754
Foreign Exchange Management Act, 1999Constitution of India-Article 19(1)(a), Seventh Schedule (List-II)
High Courts23 Feb 2024Disposed Of
TM25 Holding BV & Anr. Vs Karthik Bhaskar & Anr.
Delhi High Court · (2024) 02 DEL CK 3698
Trademarks Act, 1999-Section 134(2)Code of Civil Procedure, 1908-Order XIII-ADelhi High Court Intellectual Property Rights Division Rules, 2022-Rule 27