High Courts18 Jan 2024Dismissed
Mukul Kumar & Anr. Vs Union Of India & Anr.
Delhi High Court · (2024) 01 DEL CK 3718
Constitution of India-Article 226, 14
COURT ARCHIVE
Delhi High Court judgments
1,35,105 judgments · page 1,452 of 6,756
High Courts18 Jan 2024Dismissed
Sanjeet Vs Union Of India & Anr.
Delhi High Court · (2024) 01 DEL CK 3720
Constitution of India-Article 14
High Courts18 Jan 2024Dismissed
Rajpal Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3724
Constitution of India-Article 226
High Courts18 Jan 2024Dismissed
Subhojit Chatterjee Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3741
Constitution of India-Article 226, 12Aircraft Rules 1937-Part III (29)
High Courts18 Jan 2024Allowed
Avadh Narayan Kushwaha Vs State
Delhi High Court · (2024) 01 DEL CK 3777
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 498A, 304B, 34, 302, 306, 304Indian Evidence Act, 1872-Section 113B
High Courts18 Jan 2024Allowed
Poonam Batra Vs The State
Delhi High Court · (2024) 01 DEL CK 3779
Indian Penal Code, 1860-Sections 448, 380, 34
High Courts18 Jan 2024Allowed
Neetu Singh Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 3784
Code of Criminal Procedure, 1973-Section 439, 82, 437(1)Indian Penal Code, 1860-Sections 406, 420, 120B, 174AConstitution of India
High Courts18 Jan 2024Dismissed
Khadi Gramodyog Bhawan Vs Satvinder Kaur & Anr.
Delhi High Court · (2024) 01 DEL CK 3808
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 25B(8), Chapter IIIA, 14A, 14B, 14DCode of Civil Procedure-Section 115
High Courts18 Jan 2024Disposed Of
Sh. Ankit Bhati Vs The State NCT Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3795
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482
High Courts18 Jan 2024Disposed Of
M/S Shreya International Vs Principal Commissioner, Department Of Trade And Taxes & Anr.
Delhi High Court · (2024) 01 DEL CK 3853
Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts18 Jan 2024Disposed Of
M S Bridgekala Luxurious Lifestyle Management Private Limited Vs Commissioner Of Delhi Goods And Services Tax & Anr.
Delhi High Court · (2024) 01 DEL CK 3849
Central Goods and Services Tax Act, 2017-Section 39, 29(2)
High Courts18 Jan 2024Disposed Of
Aryan Timber Store Through Its Prop Virender Kumar Vs Sales Tax Officer Class II/ Avato Ward 62 Department Of Trade And Taxes Ip Estate New Delhi
Delhi High Court · (2024) 01 DEL CK 3848
Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts18 Jan 2024Dismissed
Arvinder Singh Sandhu Vs Kawaljeet Singh Sandhu & Ors.
Delhi High Court · (2024) 01 DEL CK 3872
Constitution of India-Article 227Civil Procedure Code-Order XVIII Rule 17, 16 Rule 1(3), Section 114, 47 Rule 1Indian Evidence Act, 1872-Section 68
High Courts18 Jan 2024
Deepak Khosla & Ors. Vs Jyoti Wazir & Ors.
Delhi High Court · (2024) 01 DEL CK 3887
High Courts18 Jan 2024Disposed Of
M/s Axalta Coating Systems India Pvt. Ltd. Vs M/s Madhuban Motors Pvt. Ltd. & Anr.
Delhi High Court · (2024) 01 DEL CK 3913
Arbitration and Conciliation Act, 1996-Section 11(5), 11, 11(6), 2(1)(e), 20(2), 20(1), 9, 12, Fourth ScheduleArbitration Act, 1996
High Courts18 Jan 2024Disposed Of
Shri Tushar & Ors. Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 01 DEL CK 3898
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts18 Jan 2024Disposed Of
Naveen & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 3894
Code of Criminal Procedure, 1973-Section 482IPC-Sections 489A, 406, 34Hindu Marriage Act-Sections 13B(1), 13B(2)
High Courts18 Jan 2024Allowed
Delhi Jal Board Vs Its Workmen
Delhi High Court · (2024) 01 DEL CK 3922
Constitution of India-Article 226, 227, 14, 16Industrial Disputes Act-Section 2(ra), 9C(2)Life Insurance Corporation Act
High Courts18 Jan 2024Dismissed
MCD Vs Kishni
Delhi High Court · (2024) 01 DEL CK 3921
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 33C(2)
High Courts18 Jan 2024Allowed
Apoorva Y K Vs South Asian University
Delhi High Court · (2024) 01 DEL CK 3940
Constitution of India-Article 226, 12, 32, 51(c), 253University Grants Commission Act, 1956-Section 2(f), 3South Asian University Act, 2008-Section 2(k), 3, 4(1), 4(2), 6, 8(xix), 8(xxviii), 14, 26(2), 26(3), 26(4), 27, 29