High Courts16 Feb 2024
Deepak Vs State Of N.C.T. Of Delhi
Delhi High Court · (2024) 02 DEL CK 3785
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 302, 34, 326
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,403 of 6,586
High Courts16 Feb 2024Dismissed
Reebok India Company Vs Union Of India Through The Secretary, Ministry Of Corporate Affairs & Anr.
Delhi High Court · (2024) 02 DEL CK 3756
Companies (Incorporation) Third Amendment Rules, 2016-Rule 37, 37(8)Companies Act, 2013-Section 18, 18(2), 18(3)Companies Act, 1956
High Courts16 Feb 2024Dismissed
Debarati Nandee Vs Ms. Tripti Gurha & Anr.
Delhi High Court · (2024) 02 DEL CK 3750
Juvenile Justice (Care and Protection of Children) Act, 2015-Section 2(3), 57, 58, 58(2), 58(3), 59, 59(1), 59(2), 61, 68(c), 110(3)Adoption Regulations, 2022-Regulation 2 clause (13), 2 clause (25), 2(21), 5, 5(7), 11, 41, 41(2), 41(3), 50Adoption Regulations, 2017-Regulation 5, 5(8)
High Courts16 Feb 2024Dismissed
Sethi Devi & Ors. Vs Central Public Works Department & Ors.
Delhi High Court · (2024) 02 DEL CK 3746
Delhi Urban Shelter Improvement Board Act, 2010-Chapter III, Section 2(g), 3, 9, 10, 10(1), 11, 12National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011Delhi Development Act, 1957
High Courts16 Feb 2024Disposed Of
Suman Kala Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3745
CCS (Revised Pay) Rules, 2008-Rule 7(1)(A)(i) and (ii)
High Courts16 Feb 2024Disposed Of
NBCC India Ltd. Vs Micro Small And Medium Enterprises Facilitation Council & Anr.
Delhi High Court · (2024) 02 DEL CK 3744
Micro, Small & Medium Enterprises Development Act, 2006-Section 8, 2(n)Constitution of India-Article 226
High Courts16 Feb 2024Disposed Of
Jayant Nanda Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3743
Income Tax Act, 1961-Section 132Prevention of Money Laundering Act, 2002Black Money Act, 2015
High Courts16 Feb 2024Dismissed
The Executive Engineer & Ors. Vs M/s. Bholasingh Jaiprakash Construction Ltd & Anr.
Delhi High Court · (2024) 02 DEL CK 3742
Micro, Small and Medium Enterprise Development Act, 2006-Chapter V, Section 18, Sub-Section 18(1), 19, 34Arbitration Act-Section 34, 37Constitution of India-Article 12, 226
High Courts16 Feb 2024Dismissed
M/s Kanti Prashad Mittal Vs Union Of India Through Ministry Of Road Transport And Highways & Ors.
Delhi High Court · (2024) 02 DEL CK 3733
Constitution of India-Article 226, 21, 32 and 226, Part IIIIndian Penal Code-Sections 406, 420, 506
High Courts16 Feb 2024Allowed
Kareena Kaushik Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 3732
High Courts16 Feb 2024Dismissed
Shyam Prakash Vs Directorate Of Vigilance & Anr.
Delhi High Court · (2024) 02 DEL CK 3729
CPC-Order XII Rule 6Right to Information Act, 2005-Section 19
High Courts16 Feb 2024Dismissed
M/s Almass India Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 3667
Court fees Act, 1870-Article I, Schedule 1Indian Partnership Act, 1932-Section 69, 69(2)Constitution of India
High Courts16 Feb 2024Dismissed
E5 Infrastructure Pvt Ltd Vs National Highways Authority Of India
Delhi High Court · (2024) 02 DEL CK 3674
Indian Penal Code-Sections 302 and 34General Financial Rules, 2017-Rules 151, 151(iii), 175, 175(1) and 175(i)(f)Prevention of Corruption Act, 1988
High Courts16 Feb 2024Disposed Of
Vijendra Nath Gupta Vs State (Govt Of Nct Of Delhi & Anr
Delhi High Court · (2024) 02 DEL CK 0071
Code of Criminal Procedure, 1973 — Section 195, 195(1)(b), 340, 340(1), 397, 482Negotiable Instruments Act, 1881 — Section 138
High Courts16 Feb 2024Dismissed
Ajor Kumar Vs M/S Fore School Of Management, New Delhi
Delhi High Court · (2024) 02 DEL CK 0066
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 0065
Constitution of India, 1950 — Article 226, 227
High Courts16 Feb 2024Disposed Of
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 0064
Central Excise Act, 1944 — Section 35L
High Courts16 Feb 2024Disposed Of
Chaudhary Ventures Pvt. Ltd & Ors Vs Union Of India & Anr
Delhi High Court · (2024) 02 DEL CK 0063
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4)
High Courts16 Feb 2024Dismissed
Mithan Lal Singhal Vs Panchayati Dharamshala Trust
Delhi High Court · (2024) 02 DEL CK 0048
Delhi Rent Control Act, 1958 — Section 14(1)(e), 14A, 14B, 14D, 25B, 25B(8)
High Courts15 Feb 2024Dismissed
Kailash Mehendiratta Vs Central Bank Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4002
Constitution of India-Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 17Transfer of Property Act, 1882-Section 53-A