High Courts19 Feb 2024Disposed Of
Vivek Sharma Vs The State NCT Of Delhi & Anr
Delhi High Court · (2024) 02 DEL CK 4334
Code of Criminal Procedure-Section 482, 324, 341IPC-Sections 406, 498-A, 34, 324, 341Dowry Prohibition Act-Section 4
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,400 of 6,586
High Courts19 Feb 2024Disposed Of
D.T.C. Vs Anant Ram
Delhi High Court · (2024) 02 DEL CK 4285
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 17B
High Courts19 Feb 2024Dismissed
D.T.C. Vs Anant Ram
Delhi High Court · (2024) 02 DEL CK 4284
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 33(2)(b)
High Courts19 Feb 2024Allowed
Vanshika Vs University Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4399
Ordinance IXOrdinance 10-Clause 2, 2(b)Osmania University Act
High Courts19 Feb 2024Allowed
Smt. Niharika Vs Shri. Vikas Rajora
Delhi High Court · (2024) 02 DEL CK 4415
High Courts19 Feb 2024Allowed
Ekta Abbot Vs Ankur Abbot
Delhi High Court · (2024) 02 DEL CK 4386
Mental Healthcare Act, 2017-Section 2(s), 2(1)(o), 3, 3(4), 3(5), 4, 4(3), 14(4)(d), 43, 80(1), 85(1), 87, 88, 89(10), 89(11), 90, 102, 105, 115, 116, 120Contempt of Courts Act, 1971-Section 2(b)Indian Penal Code (45 of 1860)-Section 193, 219, 228
High Courts19 Feb 2024Dismissed
Raghav Awasthi Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4461
High Courts19 Feb 2024Disposed Of
Ankush Gupta Vs Arun Kumar Gupta & Ors.
Delhi High Court · 2019 INSC 869
CPC-Order XII Rule 6Registration Act-Section 17(2)
High Courts19 Feb 2024
V4 Infrastructure Pvt Ltd Vs Jindal Biochems And Developers Pvt Ltd (Formerly Jindal Biochem Pvt Ltd)
Delhi High Court · (2024) 02 DEL CK 3889
Code of Civil Procedure, 1908-Order XXI Rule 41(2)
High Courts19 Feb 2024Disposed Of
M/s La Lagos Sante Hospitality Pvt Ltd Vs M/s Suridhi Commercial Infra Private Limited & Ors.
Delhi High Court · (2024) 02 DEL CK 3888
Arbitration and Conciliation Act, 1996-Section 37, 37(2)(b), 17, 34, 9
High Courts19 Feb 2024Disposed Of
Naresh Kumar Vs Municipal Corporation Of Delhi
Delhi High Court · (2024) 02 DEL CK 3935
High Courts19 Feb 2024Dismissed
Govt Of NCT Of Delhi & Ors. Vs Dushyant Kumar
Delhi High Court · (2024) 02 DEL CK 3862
Constitution of India-Article 226, 227, 311, 311(2)(b)Prevention of Corruption Act, 1988-Section 7Indian Penal Code-Section 120B
High Courts19 Feb 2024Allowed
Rajendra Prop. Ramp Weldsafe And Metal Industries Vs Commissioner Of Central Goods And Services Tax & Anr.
Delhi High Court · (2024) 02 DEL CK 3841
Central Goods and Services Tax Act, 2017-Section 29(2)Central Goods and Service Tax Rules, 2017-Rule 23
High Courts19 Feb 2024Allowed
Sh Utkarsh Goyel & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3731
Constitution of India-Articles 14, 19, 21, 226IPCPassports Act, 1967
High Courts19 Feb 2024Allowed
Maheshwari Devi Vs Government Of Nct Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3730
Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 2(i), 4(2), 32Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009-Rule 22, 22(3), 22(3)(1), 22(3)(1)(iv)CrPC-Section 125
High Courts19 Feb 2024Dismissed
Wg Cdr Vidhu Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3690
High Courts19 Feb 2024Allowed
M/S Skyline Engineering Contracts (India) Pvt Ltd Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3708
Finance Act, 1994-Section 65(105)(zzq), 87, 73, 73A, 73C, 75Finance Act (No.2), 2019-Sections 120 to 135, 120(1), 121(r), 122, 122(c), 123, 123(c), 125(1), 125(1)(e), 127(2), 127(3), 129(3), 133Central Excise Act, 1944-Fourth Schedule
High Courts19 Feb 2024Dismissed
Mayapuri Bearing Dealers Association Regd. Through Its Secretary Vs Delhi Development Authority
Delhi High Court · (2024) 02 DEL CK 3701
Public Premise Act, 1971-Section 4, 5CPC, 1908-Order 39 Rules 1 and 2
High Courts19 Feb 2024Disposed Of
Guru Bhagat Brar Vs Department Of Forest And Wildlife & Ors
Delhi High Court · (2024) 02 DEL CK 3700
Constitution of India, 1950-Article 226
High Courts19 Feb 2024Disposed Of
M/S Grover Leasing Ltd Vs M/S Rank Suspension Pvt. Ltd.
Delhi High Court · (2024) 02 DEL CK 0062
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 84, 150, 433, 434, 439, 552, 555Companies Act, 2013 — Section 46, 88