High Courts12 Nov 2024Dismissed
School Of Planning & Architecture Vs Neerja Tiku & Ors
Delhi High Court · (2024) 11 DEL CK 1963
Contributory Provident Fund Rules (India), 1962
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 985 of 6,586
High Courts12 Nov 2024Allowed
Archna Chugh Vs Ramjas School, Anand Parvat, Senior Wing & Ors.
Delhi High Court · (2024) 11 DEL CK 1939
Delhi School Education Act and Rules, 1973-Section 3(3)(a), 4, 8(1), 8(2), 8(3), 8(4), 8(5), 9, 10, 11, 12, 14, Rule 59, 115, Chapter IVConstitution of India-Article 14, 30(1), Schedule VII List II Entry 11, List I Entry 44, List III Entries 10 and 28, List II Entry 32Intermediate Education Act (U.P. Act 2 of 1921)
High Courts12 Nov 2024Dismissed
Rajesh Kumar Jha Vs Central Railside Warehouse Company Limited
Delhi High Court · (2024) 11 DEL CK 1895
Constitution of India-Article 226CRWC (Conduct, Discipline and Appeal) Rules-Rules 33, 4, 5CRWC Recruitment Rules, 2012-Rule 6.1(b), 6.1(d)
High Courts12 Nov 2024Dismissed
Kanhiya Lal Vs The Ld. District & Sessions Judge (HQ) Tis Hazari
Delhi High Court · (2024) 11 DEL CK 1890
Constitution of India-Article 226CCS (CCA) Rules, 1965-Rule 10(3), 11, 11(iv), 11(v)Punjab Civil Services (Punishment and Appeal) Rules, 1970-Rule 5, 5(iv), 5(v), 8, 9
High Courts12 Nov 2024Disposed Of
Sunil Yadav Vs Deen Dayal Upadhyay Hospital
Delhi High Court · (2024) 11 DEL CK 1847
High Courts12 Nov 2024Dismissed
Om Narayan Mishra Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1818
CRPF Act and the Rules-Rule 17Constitution of India-Article 226
High Courts12 Nov 2024Dismissed
Union Of India & Ors. Vs Cdr Ak Srivastava (Retd.)
Delhi High Court · (2024) 11 DEL CK 1815
High Courts12 Nov 2024Dismissed
Lt Col S K Jha Vs Union Of India Through The Secretary & Ors.
Delhi High Court · (2024) 11 DEL CK 1814
High Courts12 Nov 2024Dismissed
National Health Authority Vs M S Intermarc
Delhi High Court · (2024) 11 DEL CK 1691
Arbitration and Conciliation Act, 1996-Section 34, 34(3), 37Limitation Act, 1963-Section 14
High Courts12 Nov 2024Disposed Of
Sachin Kumar Aggarwal Vs State NCT Of Delhi & Ors.
Delhi High Court · (2024) 11 DEL CK 1679
IPC-Sections 420, 120BCr.P.C.-Section 24(8), 301(2), 225, 311, 372, 2(wa), 397, 398, 399, 401, 403, 386, 389, 390, 391, 307, 392Evidence Act, 1872-Section 165
High Courts12 Nov 2024
Bal Kishan & Ors. Vs State
Delhi High Court · (2024) 11 DEL CK 1678
Code of Criminal Procedure, 1973-Section 373(1)Probation of Offenders Act, 1958-Section 11Indian Penal Code, 1860-Sections 341/323/325/308/34
High Courts12 Nov 2024Partly Allowed
Lakshay Mehra Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 11 DEL CK 1675
Criminal Procedure Code-Section 190, 190(1), 195, 195(1)(a)(i), 195(1)(b), 195(1)(b)(ii), 196, 198, 340, 341, 482, Chapter XII, Chapter XXVIIndian Penal Code, 1860-Section 34, 186, 188, 172 to 188, 193 to 196, 199, 200, 205 to 211, 228, 353, 419, 420, 463, 467, 468, 471, 475, 476Delhi Excise Act, 2009-Section 33
High Courts12 Nov 2024Disposed Of
Khalid Jahangir Qazi Through His Power Of Attorney Holder Ms Farida Siddiqi Vs Union Of India Through Secretary & Ors.
Delhi High Court · (2024) 11 DEL CK 1661
Constitution of India-Article 226, 14, 19, 20, 21, 22, 25, 27, 28, 31Citizenship Act, 1955-Section 2(1)(ee), 5(1)(g), 7A, 7B, 7B(1), 7B(2), 7C, 7D, 7D(e), 15, 15ACitizenship Rules, 2009-Rule 35(1), 35(2)
High Courts12 Nov 2024Dismissed
Subata Khan Vs Govt. Of NCT Of Delhi
Delhi High Court · (2024) 11 DEL CK 1656
Constitution of India-Article 226
High Courts12 Nov 2024Dismissed
Pr. Commissioner Of Income Tax -7 Vs Sunlight Tour And Travels Pvt. Ltd.
Delhi High Court · (2024) 11 DEL CK 1642
Income Tax Act 1961-Section 260A, 147, 148, 139, 143(3), 68, 148(1), 148(2), 153Income Tax Appellate Tribunal Rules, 1963-Rule 27Finance (No. 2) Act of 2009
High Courts12 Nov 2024Dismissed
The Pr. Commissioner Of Income Tax-6 Vs Nucleus Steel Pvt. Ltd.
Delhi High Court · (2024) 11 DEL CK 1636
Income Tax Act, 1961-Section 260A, 253, 68, 14A, 143(1), 143(2), 133(6), 131, 10 (23FB)Income Tax Rules, 1962-Rule 8DFinance Act of 1972
High Courts12 Nov 2024Dismissed
Commissioner Of Income Tax (TDS) - 2 Vs National Highway Authority Of India
Delhi High Court · (2024) 11 DEL CK 1611
Income Tax Act, 1961-Section 194C, 201(1), 201(1A), 40-A, 44-AE, 194-INational Highways Authority of India Act, 1988Land Acquisition Act, 1894-Section 40, 40(1)(aa)
High Courts12 Nov 2024Allowed
Management Of Ashok Hotel (ITDC) Vs Their Workmen & Anr.
Delhi High Court · (2024) 11 DEL CK 1609
Industrial Disputes Act, 1947-Section 2, 10Contract Labour (Regulation and Abolition) Act, 1970-Section 2, 7, 8, 9, 10, 10(1), 10(2), 12, 12(1), 16, 17, 18, 19, 20, 21, 21(4), 23, 24, 25Constitution of India-Article 32, 38, 39, 42, 43, 43-A, 226
High Courts12 Nov 2024Disposed Of
Sachin Negi Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1583
High Courts12 Nov 2024Dismissed
Commissioner Of Income Tax (Tds) 2 Vs National Highway Authority Of India
Delhi High Court · (2024) 11 DEL CK 0073
Income Tax Act, 1961 — Section 194C, 194C(l), 201(1), 201(1A)Land Acquisition Act, 1894 — Section 40