High Courts24 Dec 2024Disposed Of
Shiv Kumar Sharma Vs Union Of India & Anr.
Delhi High Court · (2024) 12 DEL CK 2005
Central Civil Services (Leave Travel Concession) Rules, 1988-Rule 12, 6
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 914 of 6,525
High Courts24 Dec 2024Dismissed
K.K. Soni & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 2001
Constitution of India-Article 226, 227Airports Authority of India (Recruitment and Promotion) Regulations, 2005-Section-II, Clause 6.1(i), Section-IV, 21(ii), 21(vii), 30, 30.1.7 to 30.1.10MPS Rules, 1965
High Courts24 Dec 2024
Shyam Sunder Vs State NCT Of Delhi
Delhi High Court · (2024) 12 DEL CK 2041
IPC-Sections 34, 186, 279, 307, 308, 353Cr.P.C-Sections 313, 428
High Courts24 Dec 2024Disposed Of
Chander Kanta Vs Gyanesh Bharti Commissioner Mcd & Ors.
Delhi High Court · (2024) 12 DEL CK 2091
High Courts24 Dec 2024Disposed Of
Yogesh Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 2093
High Courts24 Dec 2024
Kailash Aggarwal & Anr. Vs Chandan Ramamurthi & Ors.
Delhi High Court · (2024) 12 DEL CK 2164
Indian Penal Code, 1860-Section 430Code of Civil Procedure, 1908-Section 151, Order I Rule 10Specific Relief Act, 1963-Section 16, 16(C), 34
High Courts24 Dec 2024Partly Allowed
Rajinder Kumar & Ors. Vs Narcotics Control Bureau
Delhi High Court · (2024) 12 DEL CK 2214
Narcotics Drugs and Psychotropic Substances Act, 1985-Section 8(c), 9A, 21, 21(c), 22, 25, 25A, 28, 29, 30, 35, 42, 42(2), 50, 54, 55, 60, 62, 63, 67Code of Criminal Procedure, 1973-Section 313, 374Indian Evidence Act-Section 10, 24, 30
High Courts24 Dec 2024Allowed
Kumkum Dania Vs Shri Kul Bhushan Dania & Ors.
Delhi High Court · (2024) 12 DEL CK 2219
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11Central Civil Service Pension Rules, 1972-Rule 2(t), 50
High Courts24 Dec 2024Dismissed
Cap Cab India Ltd. & Anr. Vs Mittal Cables Industries
Delhi High Court · (2024) 12 DEL CK 2220
Code of Civil Procedure, 1908-Section 115, Order XXXVII Rule 4
High Courts24 Dec 2024
Bhadra International (India) Pvt. Ltd. & Ors. Vs Airport Authority Of India
Delhi High Court · (2024) 12 DEL CK 2221
Arbitration and Conciliation Act, 1996-Section 5, 9, 11, 11(1), 11(2), 11(5), 11(6), 12, 12(1), 12(1) Explanation 1, 12(3), 12(5), 13, 14, 14(1)(a), 15, 16, 17, 29A, 33, 34, 34(2)(b), 34(3)Indian Contract Act, 1872-Section 9Public Premises (Eviction of Unauthorised Occupants) Act, 1971
High Courts24 Dec 2024Allowed
Chander Kanta Vs Sham Lal Pahuja & Ors.
Delhi High Court · (2024) 12 DEL CK 2223
Code of Civil Procedure, 1908-Section 115, 151, Order VII Rule 11DMC Act-Section 176
High Courts24 Dec 2024Dismissed
Sanjiv Choudhary Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 2224
Constitution of India, 1950-Article 226Companies Act, 1956Companies Act, 2013-Section 96, 97, 98, 99, 206(5), 241, 244(1), 244(1)(b), 421
High Courts24 Dec 2024Dismissed
U P State Road Transport Corporation Vs Asha & Ors.
Delhi High Court · (2024) 12 DEL CK 2227
Motor Vehicles Act, 1988-Section 173, 140, 166Indian Penal Code, 1860-Section 279, 338, 304A, 427
High Courts24 Dec 2024
Court On Its Own Motion Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1626
High Courts24 Dec 2024Allowed
Krishna Gopal & Ors. Vs Indian Bank & Ors.
Delhi High Court · (2024) 12 DEL CK 1622
Constitution of India-Articles 226 and 227SARFAESI Act, 2002-Section 17, 18(1), 18
High Courts24 Dec 2024
New Metal Vision Private Limited Vs Jitender Kumar Kharbanda & Anr.
Delhi High Court · (2024) 12 DEL CK 1618
Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2, Section 151, XXXIX Rule 3Specific Relief Act, 1963-Section 16(c)Companies Act, 2013-Sections 241-242
High Courts24 Dec 2024
Cigma Events Private Limited Vs Deepak Gupta & Ors.
Delhi High Court · (2024) 12 DEL CK 1617
Code of Civil Procedure, 1908-Order XXXIX Rule 1, XXXIX Rule 2, Section 151Companies Act, 1956Copyright Act-Section 13(1)
High Courts24 Dec 2024Allowed
SGS Infratech Ltd Vs Punjab And Sind Bank
Delhi High Court · (2024) 12 DEL CK 1616
Companies Act, 1956Indian Contract Act, 1872-Section 60Indian Evidence Act-Section 65B
High Courts24 Dec 2024Dismissed
The Pr Commissioner Of Income Tax-4 New Delhi Vs M/S Hespera Reality Pvt. Ltd
Delhi High Court · (2024) 12 DEL CK 1571
Income Tax Act, 1961-Section 260A, 10, 10(38), 115JB, 246A, Explanation 1 of Section 115JB, sub-section (2) of Section 115JB, clause (23G) of Section 10, (f) of Explanation to Section 115JB, (ii) of Explanation to Section 115JBCompanies Act, 1956-Section 391 to 394, Schedule VI, Parts II and IIIFinance Act, 2006
High Courts24 Dec 2024Disposed Of
Yogesh Kumar Vs Union Of India And Ors
Delhi High Court · (2024) 12 DEL CK 0082