High Courts12 Feb 2024Dismissed
Ajay Shukla Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4003
Delhi High Court (Public Interest Litigation) Rules, 2010-Rule 9(g), 9(h)Civil Procedure Code, 1908-Order 23 Rule 1
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Delhi High Court judgments
1,31,711 judgments · page 1,410 of 6,586
High Courts12 Feb 2024Disposed Of
Shane Haider Vs State of NCT of Delhi Through SHO PS Pahar Ganj
Delhi High Court · (2024) 02 DEL CK 4090
CrPC-Section 438IPC-Sections 376, 506, 90, 375
High Courts12 Feb 2024Disposed Of
Prof. Krishna Mohan Shrimali Vs University Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4061
Constitution of India, 1950-Article 226, 14, 16Delhi University Act, 1922-Section 17, 31, 45(1)Ordinance XI of the Delhi University Calendar-Chapter IV, Clause 3, 6
High Courts12 Feb 2024Disposed Of
Sanjay Singh Yadav Vs Airport Authority Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 4104
Constitution of India-Article 226, 14, 19, 21Airports Authority of India (Recruitment and Promotions) Guidelines, 2005-Regulation 2(j)Airport Authority of India (General Conditions of Service & Remuneration of Employees) Regulations, 2003-Clause 13.2
High Courts12 Feb 2024Allowed
Dr. Ajay Gudavarthy Vs Jawaharlal Nehru University
Delhi High Court · (2024) 02 DEL CK 4105
Constitution of India-Article 226, 21, 14, 19(1)(g)CCS (CCA) RulesAcademic Ordinances, 2016-Clause 4, 17, 24, Statute 3
High Courts12 Feb 2024Allowed
Himmat Singh Vs The State (N.C.T Of Delhi)
Delhi High Court · (2024) 02 DEL CK 4111
Code of Criminal Procedure, 1973-Section 439, 161Indian Penal Code, 1860-Sections 498A, 304B, 34, 498-A, 304Dowry Prohibition Act, 1961-Section 2
High Courts12 Feb 2024Partly Allowed
Mr. Kunwer Sachdev Vs IDBI Bank & Ors.
Delhi High Court · 2023 INSC 1013
RDDBFI Act, 1993-Section 19Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 14, 21, 24, 25, 28(3), 29A(h), 30, 30(2), 30(4), 31, 31(1), 32, 33(1), 33(1)(a), 60, 61(3), 63, 95 to 100, 196, 196(1)(q), 196(1)(u), 197, 218Indian Contract Act, 1872-Section 28
High Courts12 Feb 2024Allowed
Praveen Kumar Malhotra (Through Spa) Vs Arun Kumar
Delhi High Court · (2024) 02 DEL CK 4138
Delhi Rent Control Act-Section 25B(8), 14(1)(e), 25B, 25B(7), 25B(9), 14A, 14B, 14C, 14D, 37, 37(1), 25B(4), Chapter IIIADelhi Rent Control Rules-Rule 23CPC-Order XXXVII Rule 4, V Rule 2
High Courts12 Feb 2024Disposed Of
M/s Friends Media Add Company Vs Principal Commissioner Of Goods And Service Tax West Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4199
Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts12 Feb 2024
Paras Enterprises Through Proprietor Sulabh Gupta Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4201
Central Goods and Services Tax Act, 2017-Section 73
High Courts12 Feb 2024
Federal Bank Ltd Vs The Assistant Commissioner DGST.
Delhi High Court · (2024) 02 DEL CK 4203
Central Goods and Services Tax Act, 2017-Section 73
High Courts12 Feb 2024Disposed Of
M/s Dashmesh Wires And Cables (India) Vs Commissioner Of GST & Anr.
Delhi High Court · (2024) 02 DEL CK 4204
Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts12 Feb 2024Disposed Of
Koxan India Vs Asstt. Commissioner Of GST & Anr.
Delhi High Court · (2024) 02 DEL CK 4205
Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts12 Feb 2024
M/s D.C. Sales Through Proprietor Dinesh Bansal Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4206
Central Goods and Services Tax Act, 2017-Section 73
High Courts12 Feb 2024Disposed Of
Commissioner Of Customs Vs M/s Evergreen Shipping Agency India Pvt. Ltd
Delhi High Court · (2024) 02 DEL CK 4207
High Courts12 Feb 2024
GAC Shipping India Private Ltd. Vs The Sales Tax Officer Class II Delhi
Delhi High Court · (2024) 02 DEL CK 4208
Central Goods and Services Tax Act, 2017-Section 73
High Courts12 Feb 2024Dismissed
M/S. M.K. Enterprises Vs M/S. Vohra Rubber and Electricals & Ors.
Delhi High Court · (2024) 02 DEL CK 4234
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XII Rule 6, XXXVIII Rule 1 & 5, 6 Rule 1Indian Evidence Act, 1872-Section 17
High Courts12 Feb 2024Allowed
Priyanka Arora Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 4315
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A(2), 3(2)(va), 3(1)(r)(s), 3(1)(w)(ii)Code of Criminal Procedure, 1973-Section 482, 439, 164Indian Penal Code, 1860-Section 506, 509, 34, 420
High Courts12 Feb 2024Disposed Of
Naveen Kumar & Ors. Vs State Govt. Of NCT Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4316
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34, 506Hindu Marriage Act-Section 13B(2)
High Courts12 Feb 2024Disposed Of
Deepak & Ors. Vs The State Of NCT Through SHO & Anr.
Delhi High Court · (2024) 02 DEL CK 4323
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34