High Courts20 Dec 2024Disposed Of
Glaxo Group Limited Vs Gurmukh Kapoor, Trading As Levotic Pharma
Delhi High Court · (2024) 12 DEL CK 1943
Trade Marks Act, 1999Code of Civil Procedure, 1908-Order XXXIX Rule 2A
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 920 of 6,586
High Courts20 Dec 2024Allowed
Khadi & Village Industries Commission Vs Ms. Aparna Mallick & Anr.
Delhi High Court · (2024) 12 DEL CK 1933
Khadi and Village Industries Commission Act, 1956-Section 2(d), 15(2)(k)Khadi and Village Industries Act, 1956Village Industries Commissions Act, 2007
High Courts20 Dec 2024Disposed Of
Manu Prashant Wig Vs State Of Nct Delhi
Delhi High Court · (2024) 12 DEL CK 1931
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 406, 420, 120-BUnlawful Activities (Prevention) Act 1967
High Courts20 Dec 2024Allowed
Vijay Kumar & Ors. Vs Director General Bureau Of Indian Standards (BIS) & Ors.
Delhi High Court · (2024) 12 DEL CK 2011
Central Civil Services (Revised Pay) Rules, 2008-Serial No.I of Section II of Part-B of First Schedule, Part A of First Schedule, Part B of First Schedule, Part B of Section II of the First Schedule, Rule 3(1), 3(2), 3(7), 11Societies Registration Act, 1860Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007-Regulation 12(2), 12(3)
High Courts20 Dec 2024Partly Allowed
Aditya Singh (Minor) Vs Consortium Of National Law Universities
Delhi High Court · (2024) 12 DEL CK 2010
Constitution of India-Article 226, 226(1), 226(2), 19(1)(g)Indian Contract Act, 1872-Sections 10, 11, 68Indian Evidence Act, 1872
High Courts20 Dec 2024Dismissed
Salim Malik Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 12 DEL CK 2084
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 215Code of Criminal Procedure, 1973-Section 195(1)(b)(ii)
High Courts20 Dec 2024Dismissed
Ashok Kumar Sharma Vs Union Of India
Delhi High Court · (2024) 12 DEL CK 2086
Indian Foreign Service (Pay, Leave, Compensatory Allowance and other Conditions of Service) Rules, 1961-Clause 8(3) of the Annexure – XII
High Courts20 Dec 2024Disposed Of
National Insurance Co. Ltd. Vs Shishpal & Ors.
Delhi High Court · (2024) 12 DEL CK 2153
Motor Vehicles Act, 1988-Section 173Indian Penal Code, 1860-Sections 279, 304A
High Courts20 Dec 2024
Oriental Insurance Company Ltd Vs Khem Chand Alias Bittu & Ors.
Delhi High Court · (2024) 12 DEL CK 2162
Limitation Act, 1963-Section 5Motor Vehicle Act, 1988-Section 173 (Proviso), 166, 140Indian Penal Code, 1860-Sections 279/337/338
High Courts20 Dec 2024Disposed Of
Cholamandalam MS General Insurance Co. Ltd Vs Smt. Babita & Ors.
Delhi High Court · (2024) 12 DEL CK 2165
Motor Vehicle Act, 1988-Section 173, 166, 140Indian Penal Code, 1860-Section 279, 337, 304A
High Courts20 Dec 2024Disposed Of
Chegg India Pvt Ltd Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 2252
Constitution of India-Article 226CGST Act, 2017-Section 54, 54(7), 107, 107(1), 107(4)CGST Rules, 2017-Rule 26, 108, 108(3), 109
High Courts20 Dec 2024Disposed Of
Holy Land Marketing Private Limited Vs Sales Tax Officer Class II/Avato Ward 205 Zone 11, Delhi & Ors.
Delhi High Court · (2024) 12 DEL CK 2253
Central Goods and Services Tax Act, 2017-Section 168-A, 73Delhi Goods and Services Tax Act, 2017-Section 168A
High Courts20 Dec 2024Disposed Of
Kuldeep Singh Sengar Vs Central Bureau Of Investigation
Delhi High Court · (2024) 12 DEL CK 2255
CrPC-Section 389(1)BNSS-Section 430(1)India Penal Code, 1860-Sections 376, 363, 366
High Courts20 Dec 2024Disposed Of
Sadaf Naaz Vs Shashi Kumar Mishra & Ors.
Delhi High Court · (2024) 12 DEL CK 2256
Constitution of India-Articles 226, 227BNSS, 2023-Section 528Special Marriage Act
High Courts20 Dec 2024Dismissed
Commissioner Of Police & Ors. Vs Manish Kumar Meena
Delhi High Court · (2024) 12 DEL CK 1624
Constitution of India-Articles 226 & 227, 311(2)(b), 311(3)Police Forces (Restriction of Rights) Act, 1966-Section 3Police (Incitement to Disaffection) Act, 1972-Section 3
High Courts20 Dec 2024Disposed Of
Ms L. R. Sharma And Co Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1619
Constitution of India-Article 226Finance Act, 1994-Chapter V, Section 65(39a), 65(105)(zzd), 65B(55), 73(1), proviso to Section 73(1), 73(2), 73(4A), proviso to Section 73(4A), 73(4B), 73(4B)(a), 73(4B)(b)Finance (No. 2) Act, 2014
High Courts20 Dec 2024Dismissed
Shiv Kumar Vs National Medical Commission & Ors.
Delhi High Court · (2024) 12 DEL CK 1595
Constitution of India-Article 226Indian Penal Code, 1860-Section 304ADelhi Medical Council Act, 1997-Article 21(1)(v)
High Courts20 Dec 2024Dismissed
Pr. Commissioner Of Income Tax-4 Vs International Coal Ventures Pvt. Ltd
Delhi High Court · (2024) 12 DEL CK 1576
Income Tax Act, 1961-Sections 260A, 253, 56, 57(iii), 14, 3, 4Indian Income Tax Act, 1922-Section 10(2)Companies Act, 1956-Section 208
High Courts20 Dec 2024Dismissed
Shiv Kumar Vs National Medical Commission & Ors
Delhi High Court · (2024) 12 DEL CK 0094
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 304A
High Courts20 Dec 2024Disposed Of
Aishwarya Agriprocessors Pvt Ltd And Anr Vs Sri Aishwarya Food Industries Pvt Ltd And Anr
Delhi High Court · (2024) 12 DEL CK 0093
Code of Civil Procedure, 1908 — Order 39 Rules 1, Order 39 Rules 2, Order 39 Rule 4