High Courts06 Feb 2024Disposed Of
Sidheshwar Prasad Vs M/s Vian Infrastructure Ltd Through Mr Surya Kritichand Thapar, Ex Director & Anr.
Delhi High Court · (2024) 02 DEL CK 3858
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,421 of 6,586
High Courts06 Feb 2024Disposed Of
PTA Users Association Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3857
Antidumping Rules-Annexure II; para (ii) of Annexure II
High Courts06 Feb 2024Disposed Of
Satendra Vs Superintendent Circle -152, Central Goods And Services Tax & Anr.
Delhi High Court · (2024) 02 DEL CK 3856
Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts06 Feb 2024Disposed Of
ASUS India Private Limited Vs The GST Officer, Ward-91, Zone-8 Delhi
Delhi High Court · (2024) 02 DEL CK 3855
Central Goods and Services Tax Rules 2017-Rule 142 (1), 142 (1A)
High Courts06 Feb 2024Disposed Of
Desh Raj @ Desu Vs State Govt Of NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 3795
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 302, 120B, 34
High Courts06 Feb 2024Dismissed
PSK Engineering Construction And Co. Vs National Projects Construction Corporation Limited & Anr.
Delhi High Court · (2024) 02 DEL CK 3783
Constitution of India-Article 14, 226Contract Act
High Courts06 Feb 2024Allowed
Shalini Khanna Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 3762
Recovery of Debts Due to Banks and Financial Institutions Act-Section 19Penal Code, 1860-Section 420, 120BPrevention of Corruption Act-Section 13(1)(d), 13(2)
High Courts06 Feb 2024Dismissed
Karm Kumar Vs Squash Association Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3757
Constitution of India-Article 226, 14Citizenship Act, 1955-Section 7B
High Courts06 Feb 2024Dismissed
CRPL Infra Private Limited & Anr. Vs Ministry Of Food Processing Industries
Delhi High Court · (2024) 02 DEL CK 3752
Constitution of India-Article 226, 14
High Courts06 Feb 2024Allowed
Nishu Jain Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3749
Registration of Birth and Death (RBD) Act, 1969-Section 10DMA, 2005-Section 12(iii)
High Courts06 Feb 2024Dismissed
K R Anand Vs Delhi Metro Rail Corporation & Ors.
Delhi High Court · (2024) 02 DEL CK 3747
Arbitration and Conciliation Act, 1996Constitution of India-Article 226
High Courts06 Feb 2024Allowed
Superon Schweisstechnik India Limited Vs Modi Hitech India Ltd.
Delhi High Court · (2024) 02 DEL CK 3693
Code of Civil Procedure, 1908-Order XIIIA, XIIIA Rule 2, XIIIA Rule 4, XIIIA Rule 5, XIIIA Rule 6, XIIIA Rule 7, XV-A, XXXVII, Section 35, 35ACommercial Courts Act, 2015
High Courts06 Feb 2024Disposed Of
Vishal N.A. Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3660
CISF Rules 2001-Rule 36Constitution of India-Article 14, 136
High Courts06 Feb 2024Dismissed
Brij Bala Kapur Vs Directorate Of Enforcement Surat Sub Zonal Unit
Delhi High Court · (2024) 02 DEL CK 3672
Indian Penal Code, 1860-Sections 120(B), 420, 465, 467, 468, 471 and 477APrevention of Money Laundering Act, 2002-Section 3, 5, 5(1), 8, 8(1), 8(2), 8(3), 17, 18, 25, 26, 42, 50Constitution of India-Article 226, 227
High Courts06 Feb 2024Dismissed
Delhi Transport Corporation Vs Naveen Kumar
Delhi High Court · (2024) 02 DEL CK 3711
Constitution of India-Article 226, 311Delhi Road Transport Authority Act, 1950-Clause 9(a)(I), 9Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 47, 2, Chapter VI, Chapter VIII
High Courts06 Feb 2024Dismissed
Sumit Khurana & Anr Vs Mohd Ibrahim
Delhi High Court · (2024) 02 DEL CK 0005
Delhi Rent Control Act, 1958 — Section 14(1)(e), 14A, 14B, 14D, 19, 25B, 25B(8)Code of Civil Procedure, 1908 — Section 115Evidence Act, 1872 — Section 116
High Courts06 Feb 2024Disposed Of
Rajan & Ors. Vs State Nct Of Delhi And Anr
Delhi High Court · (2024) 02 DEL CK 0004
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498ADowry Prohibition Act, 1961 — Section 4
High Courts06 Feb 2024Dismissed
Himanshu Chopra Vs State & Anr.
Delhi High Court · (2024) 02 DEL CK 0003
Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2)
High Courts05 Feb 2024Dismissed
Raman Kumar Mehta Vs Govt Of NCT Through Registrar CGHS & Anr.
Delhi High Court · (2024) 02 DEL CK 3972
Constitution of India-Article 226Delhi Cooperative Societies Rule, 2007-Rule 102(2)Delhi Cooperative Societies Act, 2003-Section 137(2)(zz), 137, Chapter IX, 88, 89
High Courts05 Feb 2024Disposed Of
Vivek Kumar Gaurav Vs Union Of India
Delhi High Court · (2024) 02 DEL CK 3976
Code of Criminal Procedure, 1973-Section 372, 207, 154, 161(3), 173(5), 173(6), 164, 363Scheduled Tribes (Prevention of Atrocities) Act, 1989Constitution of India-Article 14