CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,34,558 judgments · page 1,437 of 6,728

High Courts29 Jan 2024Dismissed

State Vs Sunil Kumar

Delhi High Court · (2024) 01 DEL CK 3797

Limitation Act-Section 5Cr.P.C.-Section 482, 378 (1) (b), 164IPC-Section 363, 328, 376, 506
Read judgment
High Courts29 Jan 2024Partly Allowed

Anjali Pandey Vs Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 01 DEL CK 3960

Right of Children to Free and Compulsory Education Act, 2009-Section 3(1), 13(2), 2(c), 2(d), 2(e), 2(f), 4, 7, 7(1), 7(2), 7(3), 7(4), 2(a)(ii)(A), 8(a), 8(c), Chapter IV, 12, 2(n), 2(n)(i), 2(n)(ii), 2(n)(iii), 2(n)(iv), 12(1)(c), 12(2), first proviso to Section 12(2), 15, first proviso to Section 15, 12(c)Delhi School Education Act, 1973-Section 3(1), 24(4)Delhi School Education Rules, 1973-Rule 43, 50 (xviii), 56
Read judgment
High Courts29 Jan 2024Disposed Of

Railtech Infraventure Pvt. Ltd. Vs Rail Land Development Authority

Delhi High Court · 2023 INSC 1066

Arbitration and Conciliation Act, 1996-Section 11(6), 9, 11, 12, Schedule IVUttar Pradesh Apartment (Promotion Of Construction, Ownership, And Maintenance) Act, 2010-Section 3(i), 5, 7, 10Uttar Pradesh Apartment (Promotion of Construction, Ownership and Maintenance) Rules, 2011
Read judgment
High Courts29 Jan 2024Disposed Of

Reckitt Benckiser India Private Limited Vs Union Of India & Ors.

Delhi High Court · (2024) 01 DEL CK 4011

Central Good and Services Tax Act, 2017-Section 2(62), 2(63), 2(80), 2(108), 9, 57, 122, 164, 166, 171, 171(1), 171(2), 171(3), 171(3A)Central Good and Services Tax Rules, 2017-Rule 122, 124, 126, 127, 129, 129(6), 133, 133(3), 133(3)(b), 133(3)(d), 133(5), 134, 134(2)Constitution of India-Article 14, 19(1)(g), 38, 39(b), 39(c), 50, 246, 246A, 254, 279A, 300A, 301
Read judgment
High Courts29 Jan 2024Disposed Of

Kamaljeet Singh Vs State NCT Of Delhi

Delhi High Court · (2024) 01 DEL CK 4044

Code of Criminal Procedure-Sections 482, 483, 155(2), 155, 173, 190, 190(1), 193, 195 to 1999, 537, 2(d)IPC-Sections 323, 427, 34, 341, 308, 324, 342
Read judgment
High Courts29 Jan 2024

SPJ Cargo Pvt. Ltd. Vs Sarah Foods

Delhi High Court · (2024) 01 DEL CK 4102

Code of Civil Procedure, 1908-Section 151, Order VIII Rule 1, XXXVIIDelhi High Court (Original Side) Rules, 2018-Chapter VI Rule 3
Read judgment