High Courts16 Feb 2024Dismissed
Shalendra Vs Chairman And Managing Director & Ors.
Delhi High Court · (2024) 02 DEL CK 4283
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1, 151Limitation Act, 1963-Section 5
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,402 of 6,586
High Courts16 Feb 2024Dismissed
Vishakha & Ors. Vs The Controller Of Examination Central Board Of Secondary Education & Ors.
Delhi High Court · (2024) 02 DEL CK 4405
High Courts16 Feb 2024Disposed Of
Juber Chaudhary Vs Jamia Millia Islamia & Ors.
Delhi High Court · (2024) 02 DEL CK 4410
Jamia Millia Islamia Act, 1988-Statute 31
High Courts16 Feb 2024Disposed Of
Sh Ashok Kumar Bhola Vs State Of NCT Of Delhi & Ors
Delhi High Court · (2024) 02 DEL CK 4411
High Courts16 Feb 2024Disposed Of
Chaudhary Ventures Pvt. Ltd & Ors. Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 4459
SARFAESI Act-Section 13(4)
High Courts16 Feb 2024Dismissed
Suresh Kumar Sharma Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4485
Code of Criminal Procedure, 1973-Section 401, 482Companies Act, 1956-Section 630Companies Act, 2013-Section 452
High Courts16 Feb 2024Disposed Of
Vijendra Nath Gupta Vs The State (Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4486
Code of Criminal Procedure, 1973-Sections 482, 397, 340, 195(1)(b), 195Negotiable Instruments Act, 1881-Section 138
High Courts16 Feb 2024Allowed
Rajendra Prasad Goyal (Deceased) Through LR Sh. Vijay Krishan Goyal Vs The Government Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4521
Indian Succession Act, 1925-Section 276, 281, 63(c)Indian Evidence Act-Section 68CPC-Order XXII Rule 3
High Courts16 Feb 2024Partly Allowed
Shri Gurbir Singh Alag & Anr. Vs Shri Robinder Singh Alag & Anr.
Delhi High Court · (2024) 02 DEL CK 4526
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, XII Rule 6
High Courts16 Feb 2024Allowed
Prominent Comtech Pvt. Ltd. Vs Border Security Force & Anr.
Delhi High Court · (2024) 02 DEL CK 4529
Code of Civil Procedure, 1908-Section 80(2), 151, 80
High Courts16 Feb 2024Allowed
Virender Khanna & Associates Vs Airports Authority Of India
Delhi High Court · (2024) 02 DEL CK 3891
Arbitration and Conciliation Act, 1996-Section 34, 43(4)Indian Contract Act-Section 22, 72Arbitration Act, 1940
High Courts16 Feb 2024Disposed Of
Sourav Narula Vs Naveen Kumar & Anr.
Delhi High Court · (2024) 02 DEL CK 3943
Commercial Courts Act, 2015-Section 12ACode of Civil Procedure, 1908-Order XIIIA
High Courts16 Feb 2024Dismissed
Ajor Kumar Vs M/s. Fore School Of Management, New Delhi
Delhi High Court · (2024) 02 DEL CK 3868
Letters Patent-Clause X
High Courts16 Feb 2024Dismissed
Central Council For Research In Homoeopathy Through Its Director General & Ors. Vs Amit Kumar Sharma & Anr.
Delhi High Court · (2024) 02 DEL CK 3864
Constitution of India-Article 226, 227
High Courts16 Feb 2024Allowed
Em Power Engineering Private Limited Vs Central Board Of Indirect Taxes And Customs & Ors.
Delhi High Court · (2024) 02 DEL CK 3845
DVAT ActCentral Goods and Service Tax Rules, 2017-Rule 23
High Courts16 Feb 2024Disposed Of
Anhad Impex Through Its Partner & Anr. Vs Assistant Commissioner Ward 16 Zone 2 Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3844
Central Goods and Services Tax Act, 2017-Section 73, 169
High Courts16 Feb 2024Dismissed
Trans Bharat Aviation Private Limited Vs Union Of India Through Secretary, Department Of Revenue, Ministry Of Finance, & Ors.
Delhi High Court · (2024) 02 DEL CK 3833
Central Excise Act, 1944-Section 35L
High Courts16 Feb 2024Allowed
Dr Harshita Malu & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 3816
Code of Criminal Procedure, 1973-Section 482, 164, 161, 173, 561-A, 156(1), 155(2), Chapter XIVIndian Penal Code-Sections 323, 354, 354A, 354B, 376, 377, 506, 509, 34, 494, 120B, 109Protection of Children from Sexual Offences Act, 2012-Section 8
High Courts16 Feb 2024Disposed Of
Balaji Medical And Diagnostic Research Centre Vs Delhi Minorities Commission Government Of National Capital Territory Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 3811
Constitution of India-Article 226Delhi Minorities Commission Act, 1999-Section 10, 10(1)(h), 10(5)
High Courts16 Feb 2024Disposed Of
Hari Om Rai Vs Directorate Of Enforcement
Delhi High Court · (2024) 02 DEL CK 3788
Prevention of Money Laundering Act, 2002-Section 45, 45(1)Code of Criminal Procedure, 1973-Section 439, 482