High Courts29 Jan 2024Dismissed
The Commissioner Kendriya Vidyalaya Sangathan & Ors. Vs Dr Neeharika
Delhi High Court · (2024) 01 DEL CK 4226
Constitution of India-Article 226, 227
COURT ARCHIVE
Delhi High Court judgments
1,34,648 judgments · page 1,438 of 6,733
High Courts29 Jan 2024Dismissed
Union Of India & Anr. Vs Priyanka Yadav
Delhi High Court · (2024) 01 DEL CK 4223
Constitution of India-Article 226
High Courts29 Jan 2024Disposed Of
Deepali Kapoor Vs Avato Ward-63, State Goods And Services Tax & Anr.
Delhi High Court · (2024) 01 DEL CK 4246
Central Goods and Services Tax Act, 2017-Section 39, 29(2)(c), 29(2)
High Courts29 Jan 2024Disposed Of
I And S Communique Pvt. Ltd Vs Commissioner Of CGST, Audit-II, Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4245
Finance Act, 1994-Section 73, proviso to Section 73(1), 73(4B)(b)
High Courts29 Jan 2024Dismissed
Deepak Ahirwar Deepak Vs State Govt of NCT of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4276
Code of Criminal Procedure, 1973-Section 482, 164, 156(1), 155(2), Chapter XIVIndian Penal Code, 1860-Section 376POCSO Act-Section 6
High Courts29 Jan 2024Disposed Of
Mr. Amandeep Singh Dhal Vs Directorate Of Enforcement
Delhi High Court · (2024) 01 DEL CK 4277
Code of Criminal Procedure, 1973-Section 439, 482Prevention of Money Laundering Act, 2002-Section 45
High Courts29 Jan 2024Disposed Of
Jamil Vs The State ( Govt Of NCT) Delhi
Delhi High Court · (2024) 01 DEL CK 4278
Constitution of India-Section 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 302
High Courts29 Jan 2024Disposed Of
SAP SE Vs Vtech Soft Solutions & Ors.
Delhi High Court · (2024) 01 DEL CK 3637
CPC-Order XXXIX Rule 2A, XIII-A, VIII Rule 10Delhi High Court Intellectual Property Rights Division Rules, 2022-Rule 27
High Courts29 Jan 2024Dismissed
Dashrath Lal Yadav Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3586
CISF Act, 1968-Section 10 (a)CISF Rules, 2001-Rule 34Constitution of India-Article 226, 227, 32, 136
High Courts29 Jan 2024Disposed Of
Abhishek Kumar Vs Neha Lal
Delhi High Court · (2024) 01 DEL CK 3568
Constitution of India-Article 226, 21, 14Code of Criminal Procedure, 1973-Section 482, 125, 156(3), 210, 340, 410Protection of Women from Domestic Violence Act, 2005-Section 12, 25, 25(2), 28
High Courts29 Jan 2024Disposed Of
Amandeep Singh Dhal Vs Directorate Of Enforcement
Delhi High Court · (2024) 01 DEL CK 0179
Code of Criminal Procedure, 1973 — Section 439, 482Prevention of Money Laundering Act, 2002 — Section 45
High Courts29 Jan 2024Disposed Of
Union Of India & Ors. Vs Vinod Kumar
Delhi High Court · (2024) 01 DEL CK 0178
Constitution of India, 1950 — Article 226, 227
High Courts29 Jan 2024Allowed
Anjali Pandey Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 0159
Constitution of India, 1950 — Article 226Delhi School Education Rules, 1973 — Rule 43, 50(xviii), 56Delhi Right of Children to free and Compulsory Education Rules, 2011 — Rule 26, 27
High Courts29 Jan 2024Dismissed
Commissioner Kendriya Vidyalaya Sangathan & Ors. Vs Dr. Neeharika
Delhi High Court · (2024) 01 DEL CK 0158
Constitution of India, 1950 — Article 226, 227
High Courts29 Jan 2024Dismissed
Union Of India & Anr Vs Priyanka Yadav
Delhi High Court · (2024) 01 DEL CK 0157
Constitution of India, 1950 — Article 226
High Courts25 Jan 2024Dismissed
Maninder Singh & Anr. Vs Nirmal Kaur
Delhi High Court · (2024) 01 DEL CK 3689
Civil Procedure Code, 1908-Order 43 Rule l (r), 39 Rule 4, 39 Rule 1 & 2Delhi High Court Act, 1966-Section 10Registration Act, 1908-Section 17
High Courts25 Jan 2024Disposed Of
Mangat Ram Alagh Vs State & Ors.
Delhi High Court · (2024) 01 DEL CK 3690
Delhi High Court Act, 1966-Section 10, 10(1)Code of Civil Procedure, 1908-Order XXII Rule 4, XLIII, XLIII Rule 1(A), 43, Section 104, 105
High Courts25 Jan 2024Dismissed
Indraprastha Power Generation Company Limited (IPGCL) Vs Shri Raghubir Singh
Delhi High Court · (2024) 01 DEL CK 3691
Code of Civil Procedure, 1908-Section 100, Order XLILimitation Act, 1963-Article 113
High Courts25 Jan 2024Disposed Of
D S Kundu Vs Chief Secretary Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3692
Delhi Co-operative Societies Rules, 2007-Rule 102Delhi Co-operative Societies Act, 2003
High Courts25 Jan 2024Dismissed
Prakash Chand Sharma Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3725
BSF Rules, 1969-Rule 48BSF Act, 1968-Section 46, 108, 117(2)Prevention of Corruption Act, 1988 (amended in 2018)-Section 7(a), 11