High Courts22 Nov 2024Allowed
Municipal Corporation Of Delhi Vs Dharamveer Singh & Ors.
Delhi High Court · (2024) 11 DEL CK 1909
Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 141
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 968 of 6,586
High Courts22 Nov 2024Dismissed
All India Institute Of Medical Sciences Vs Sanjay Gupta & Anr.
Delhi High Court · (2024) 11 DEL CK 1920
Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 10(1), 10(6), 10(7), 10
High Courts22 Nov 2024Dismissed
Rajeev @ Sonu & Anr. Vs State Govt. Of N.C.T. Of Delhi
Delhi High Court · (2024) 11 DEL CK 1862
IPC-Sections 392, 397, 411, 34, 302, 364, 394, 201Code of Criminal Procedure-Section 428, 313, 162
High Courts22 Nov 2024Dismissed
Union Of India & Ors. Vs Lt. Col. Vivek Mathur Retd
Delhi High Court · (2024) 11 DEL CK 1811
Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 5, 9, 14(b), 14(c)Constitution of India-Article 226
High Courts22 Nov 2024Disposed Of
Sajal Saha Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1802
High Courts22 Nov 2024Disposed Of
The Press Club, Mumbai (Also Press Club, Bombay) Vs Press Council Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1651
Societies Registration Act, 1860Press Council Act, 1978-Section 5(4), 5(3)(a), (b) and (c)Press Council (Procedure for Notification of Associations of Persons) Rules, 2021-Rule 4, 5
High Courts22 Nov 2024Disposed Of
Smt. Nuraisha Khatoon Vs Iffco Tokio General Insurance Co. Ltd. & Ors.
Delhi High Court · (2024) 11 DEL CK 1650
Constitution of India-Article 12, 226Emigration Act, 1983-Section 2(o)Consumer Protection Act, 2019
High Courts22 Nov 2024Allowed
Ishita Varshney Jain Vs ACIT, CEN CIR-31, Delhi
Delhi High Court · (2024) 11 DEL CK 1618
Income Tax Act, 1961-Section 153C, 132, 132A
High Courts22 Nov 2024Disposed Of
Major Kamlesh Kumar NTS 17570M Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1594
High Courts22 Nov 2024Dismissed
Purnima Singh Vs Delhi Developoment Authority And Ors
Delhi High Court · (2024) 11 DEL CK 0020
Constitution of India, 1950 — Article 21, 25, 226Delhi Development Act, 1957 — Section 2(a), 2(k), 7, 8, 9, 10, 11A, 12, 14
High Courts22 Nov 2024Disposed Of
Mukhtyar Singh & Ors Vs Delhi Development Authority
Delhi High Court · (2024) 11 DEL CK 0019
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts22 Nov 2024Disposed Of
Rajeev @ Sonu & Anr Vs State Of Delhi
Delhi High Court · (2024) 11 DEL CK 0018
Code of Criminal Procedure, 1973 — Section 162, 313, 428Indian Penal Code, 1860 — Section 34, 392, 397, 411
High Courts22 Nov 2024Dismissed
Pr. Commissioner Of Income Tax, Delhi 7 Vs Virtual Software And Training Pvt. Ltd
Delhi High Court · (2024) 11 DEL CK 0017
Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 271, 271(1)(c), 274
High Courts22 Nov 2024Allowed
NRA Iron And Steel Pvt Ltd Vs Income Tax Department & Ors
Delhi High Court · (2024) 11 DEL CK 0016
Code of Civil Procedure, 1908 — Order 47 Rule 1Direct Tax Vivad Se Vishwas Act, 2020 — Section 2(1)(a), 2(1)(j), 10, 11Income Rax Act, 1961 — Section 115D, 115JAA, 144C, 144C(5), 251, 264
High Courts22 Nov 2024Allowed
Municipal Corporation Of Delhi Vs Dharamveer Singh And Ors
Delhi High Court · (2024) 11 DEL CK 0013
Constitution of India, 1950 — Article 141Administrative Tribunals Act, 1985 — Section 19
High Courts22 Nov 2024Dismissed
All India Institute Of Medical Sciences Vs Sanjay Gupta & Anr
Delhi High Court · (2024) 11 DEL CK 0012
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(6), 10(7)
High Courts21 Nov 2024Dismissed
School Management Of Ring Midways Senior Secondary Public School & Anr. Vs Mrs. Azad Devi & Anr.
Delhi High Court · (2024) 11 DEL CK 2378
High Courts21 Nov 2024Disposed Of
Mother Boon Foods Pvt. Ltd. Through Its Managing Director Vs M/S. Bimbo Bakeries India Private Limited Earlier Known As M/S. Ready Roti India Pvt. Ltd.
Delhi High Court · (2024) 11 DEL CK 2333
Arbitration and Conciliation Act, 1996-Section 11, 15, 29A(4), 34
High Courts21 Nov 2024Disposed Of
Aditya Birla Finance Limited Vs IIS NDT And Allied Service Private Limited & Ors.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 12, IVth ScheduleSARFAESI Act, 2002-Section 13(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993
High Courts21 Nov 2024Disposed Of
Shrawan Kumar Saraff Vs M/s. Gannonn Dunkerley And Co. Ltd.
Delhi High Court · (2024) 11 DEL CK 2335
Arbitration and Conciliation Act, 1996-Section 11(6), 12, Fourth ScheduleIndian Stamp Act, 1899