High Courts10 Jan 2024Allowed
Amit Kumar Vs The State(Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 01 DEL CK 4176
Cr.P.C.-Section 438IPC-Sections 376, 313POCSO Act
COURT ARCHIVE
Delhi High Court judgments
1,35,468 judgments · page 1,464 of 6,774
High Courts10 Jan 2024Disposed Of
Shri Lalan Kumar Vs State (NCT Of Delhi)
Delhi High Court · (2024) 01 DEL CK 4174
Cr.P.C.-Section 438, 91, 41 AIPC-Sections 420, 468, 471
High Courts10 Jan 2024Allowed
Deepak Kumar (In JC) Vs State Of NCT Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4173
Cr.P.C.-Section 439IPC-Sections 498A, 304B, 201, 34
High Courts10 Jan 2024Disposed Of
Mohit Vs Government Of NCT Delhi
Delhi High Court · (2024) 01 DEL CK 4172
Cr.P.C.-Section 438, 164Indian Penal Code, 1860-Sections 376, 506, 313
High Courts10 Jan 2024Allowed
Union Of India & Anr. Vs Deepak Goyal & Ors.
Delhi High Court · (2024) 01 DEL CK 4171
Constitution of India-Article 226, 227
High Courts10 Jan 2024Dismissed
Ritik Chhikara Vs The State
Delhi High Court · (2024) 01 DEL CK 4170
Cr.P.C.-Section 439, 482, 161IPC-Sections 307, 120B, 34Arms Act-Sections 25, 27, 54, 59
High Courts10 Jan 2024Dismissed
Government Of Nct Of Delhi Through Its Chief Seretary Vs Subhas Chandra Pandey
Delhi High Court · (2024) 01 DEL CK 4194
CCS (Conduct) Rules, 1964-Rule 3
High Courts10 Jan 2024Disposed Of
Truth Fashion Vs Commissioner Of Delhi Goods And Services Tax Act
Delhi High Court · (2024) 01 DEL CK 4215
High Courts10 Jan 2024Disposed Of
M/s Een Een Sales Corporation Vs Assistant Commissioner Of Central Goods And Service Tax, Badli Divison, North Delhi
Delhi High Court · (2024) 01 DEL CK 4214
Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts10 Jan 2024Allowed
M/s Saffron Art Private Limited Vs Commissioner Of Trade And Taxes & Anr.
Delhi High Court · (2024) 01 DEL CK 4213
High Courts10 Jan 2024Disposed Of
M/S Shiv Enterprises Vs Principal Commissioner Of Department Of Trade And Taxes, Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 4210
High Courts10 Jan 2024Disposed Of
Court On Its Own Motion Vs Subhash Chand Jain
Delhi High Court · (2024) 01 DEL CK 4304
Contempt of Courts Act, 1971-Section 2 (c)
High Courts10 Jan 2024Disposed Of
Manish Sharma Vs State Of NCT (Delhi) & Ors.
Delhi High Court · (2024) 01 DEL CK 4296
Constitution of India-Article 226Cr.P.C.-Section 482
High Courts10 Jan 2024Allowed
Tata Sons Private Limited & Ors. Vs Tushar Fulare
Delhi High Court · (2024) 01 DEL CK 3639
Code of Civil Procedure, 1908-Order XIII-A, Section 151Delhi High Court Intellectual Property Division Rules, 2022-Rule 27Commercial Courts Act, 2015
High Courts10 Jan 2024Dismissed
Amar Singh Bhalla Vs Court On Its Own Motion & Anr.
Delhi High Court · (2024) 01 DEL CK 3610
Workmen Compensation Act, 1923-Section 22(2)Provincial Insolvency Act, 1920-Section 7Contempt of Courts Act, 1971
High Courts10 Jan 2024Dismissed
Rajendra Singh Shekhawat & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3604
High Courts10 Jan 2024
Sub Maj Narinder Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3635
High Courts10 Jan 2024Dismissed
Hemant Morya Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3603
Constitution of India-Article 14, 16, 21
High Courts10 Jan 2024Disposed Of
Association Of Radio & Television Engineering Employees & Anr Vs Union Of India & Ors
Delhi High Court · (2024) 01 DEL CK 3598
Central Administrative Tribunal (Procedure) Rules, 1987-Rule 4(5)(a), 4(5)(b)
High Courts10 Jan 2024Allowed
Chairman, Central Pollution Control Board & Anr. Vs R.K. Rustagi & Anr.
Delhi High Court · (2024) 01 DEL CK 3559
Constitution of India-Article 226, 227