High Courts21 Feb 2024Disposed Of
M/s Jai Shri Banke Bihari Traders Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4221
Central Goods and Services Tax Act, 2017-Section 83, 83(1), 83(2)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,393 of 6,586
High Courts21 Feb 2024Disposed Of
Ananya Metal And Alloys Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4223
Central Goods and Services Tax Act, 2017-Section 83, 83(1), 83(2)
High Courts21 Feb 2024Disposed Of
Jai Shri Sanwariya Traders Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4224
Central Goods and Services Tax Act, 2017-Section 83, 83(1), 83(2)
High Courts21 Feb 2024Disposed Of
M/S Manyata Enterprises Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4226
Central Goods and Services Tax Act, 2017-Section 83, 83(1), 83(2)
High Courts21 Feb 2024Disposed Of
M/s Jai Shri Krishna Lazertech Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4227
Central Goods and Services Tax Act, 2017-Section 83, 83(1), 83(2)
High Courts21 Feb 2024Disposed Of
Parthavi Metal And Alloys Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4228
Central Goods and Services Tax Act, 2017-Section 83, 83(1), 83(2)
High Courts21 Feb 2024Dismissed
Babu Khan Vs Zabuddin & Ors.
Delhi High Court · (2024) 02 DEL CK 4250
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VIII Rule 1-A(3), Section 151, VIII Rule 1A, XIII Rule 1
High Courts21 Feb 2024Disposed Of
National Highways Authority Of India Vs KMC Construction Ltd
Delhi High Court · (2024) 02 DEL CK 4258
High Courts21 Feb 2024Allowed
National Building Construction Corporation Ltd. Vs M/S Sharma Enterprises
Delhi High Court · (2024) 02 DEL CK 4259
Limitation Act, 1963-Section 14, 29(2), 5, 2(h)Arbitration & Conciliation Act, 1996-Section 34, 21, 14 and 15, 16, 43, 34(3)Arbitration Act, 1940-Section 20, 14
High Courts21 Feb 2024Disposed Of
Vikash & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 02 DEL CK 4333
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 354A, 34Hindu Marriage Act-Section 13B(2)
High Courts21 Feb 2024Disposed Of
Dinesh Kumar & Ors. Vs The State (GNCT Of Delhi) & Anr.
Delhi High Court · (2024) 02 DEL CK 4336
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts21 Feb 2024Disposed Of
Pawan Kumar & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4338
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 34
High Courts21 Feb 2024Dismissed
Kanya Gurukul College Of Education Vs National Council For Teacher Education
Delhi High Court · (2024) 02 DEL CK 4401
Constitution of India-Article 226National Council for Teacher Education Act, 1993-Section 14, 15, 18, 29NCTE Rules, 1997-Rule 9
High Courts21 Feb 2024Allowed
Khushi Pratap Singh Vs Central Board Of Secondary Education & Ors.
Delhi High Court · (2024) 02 DEL CK 4412
Constitution of India-Article 226
High Courts21 Feb 2024Dismissed
Rakesh Kumar Sharma Vs Mother Dairy Fruit & Vegetables Pvt Ltd
Delhi High Court · (2024) 02 DEL CK 4414
High Courts21 Feb 2024Dismissed
Naveen Yadav Vs State
Delhi High Court · (2024) 02 DEL CK 4437
Cr.P.C.-Section 438, 82(4), 82, 82 and 83IPC-Sections 498A, 304B, 34, 364Constitution of India-Article 136
High Courts21 Feb 2024Allowed
Tushar Sharma Vs Graphic Advertising
Delhi High Court · (2024) 02 DEL CK 4441
Cr.P.C.-Section 482Negotiable Instruments Act-Section 138, 141
High Courts21 Feb 2024Allowed
Tushar Sharma Vs Shellz Techno Pack Pvt Ltd
Delhi High Court · (2024) 02 DEL CK 4444
Negotiable Instruments Act-Section 138, 141Cr.P.C.-Section 482
High Courts21 Feb 2024Allowed
Vishwas Ingale Vs M/s Zenith Rubber Private Limited
Delhi High Court · (2024) 02 DEL CK 4484
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141
High Courts21 Feb 2024Disposed Of
Kaveri Parashar Vs Kalind Parashar & Ors.
Delhi High Court · (2024) 02 DEL CK 4493
Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482, 200, 202, 203, 204, 397Indian Penal Code, 1860-Section 494