High Courts25 Nov 2020Dismissed
Amit Dhiman Vs Boski Dhiman
Delhi High Court · (2020) 11 DEL CK 0197
Family Courts Act, 1984 — Section 19(4)Indian Divorce Act, 1869 — Section 36Code Of Criminal Procedure, 1973 — Section 125
COURT ARCHIVE
Delhi High Court judgments, 2020
3,318 judgments · page 15 of 166
High Courts25 Nov 2020Allowed
Sandeep Kumar & Ors Vs State (Govt. Of Nct Of Delhi) & Anr
Delhi High Court · (2020) 11 DEL CK 0180
High Courts25 Nov 2020Allowed
Vishal Sharma & Ors. Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2020) 11 DEL CK 0179
High Courts24 Nov 2020Dismissed
Commissioner Of Income Tax - International Taxation - 2 Vs Micro Focus Ltd
Delhi High Court · (2020) 11 DEL CK 0230
Income Tax Act, 1961 — Section 9(1)(vi), 90(2), 142(1), 143(3), 144C(1), 144C(3), 147, 148, 260ACopyright Act, 1957 — Section 14(b)(ii)Andhra Pradesh General Sales Tax Act, 1957 — Section 2(b)
High Courts24 Nov 2020Disposed Of
Gurmeet Singh Vs Guru Nanak Institute Of Management & Anr
Delhi High Court · (2020) 11 DEL CK 0226
High Courts24 Nov 2020Disposed Of
Sanjeev Verma Vs Amita Arora
Delhi High Court · (2020) 11 DEL CK 0225
Arbitration And Conciliation Act, 1996 — Section 11(6), 12(2)
High Courts24 Nov 2020Dismissed
Akshay Kumar & Ors Vs Union Of India & Ors.
Delhi High Court · (2020) 11 DEL CK 0220
Constitution Of India, 1950 — Article 14, 15, 16, 32, 32(3), 136, 226, 227, 309, 310, 311, 311(2), 323A, 323A(1), 323A(2), 323A(2)(d), 323B, 323B(2), 323B(2)(d), 323B(3)(d)Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 2(h)Administrative Tribunal Act, 1985 — Section 5(6), 14, 14(1), 14(1)(b)(ii), 14(2), 14(3), 28
High Courts24 Nov 2020
Apeco Infrastructure India Pvt Ltd . Vs Bharat Heavy Electricals Limited (BHEL) & Anr
Delhi High Court · (2020) 11 DEL CK 0214
Arbitration And Conciliation Act, 1996 — Section 9
High Courts24 Nov 2020Disposed Of
Parveen Vs State Nct Of Delhi & Ors.
Delhi High Court · (2020) 11 DEL CK 0192
Code Of Criminal Procedure, 1973 — Section 164
High Courts24 Nov 2020Disposed Of
Col Anand Swaroop, Sm Vs Union Of India & Ors
Delhi High Court · (2020) 11 DEL CK 0182
Constitution Of India, 1950 — Article 226Defence Service Regulations, — Regulation 392, 392(k), 392(l), 392(m), 392(m)(ii)
High Courts24 Nov 2020Dismissed
Sandhya Bindal Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2020) 11 DEL CK 0181
Constitution Of India, 1950 — Article 14, 20, 21, 226Delhi School Education Rules, 1973 — Rule 59, 115, 117, 117(b), 118, 120, 123, 123(1)(a)Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 14
High Courts24 Nov 2020Dismissed
Nagary Ally Kombo Vs Narcotics Control Bureau
Delhi High Court · (2020) 11 DEL CK 0176
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 9A, 25A, 29, 37, 67
High Courts24 Nov 2020Disposed Of
Mohit Mehta Vs Nayanika Thakur
Delhi High Court · (2020) 11 DEL CK 0175
Indian Penal Code, 1860 — Section 34, 406, 498AHindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)Family Courts Act, 1984 — Section 7
High Courts24 Nov 2020Disposed Of
Paraminder Singh Kalra Vs Commissioner, Income Tax
Delhi High Court · (2020) 11 DEL CK 0174
Constitution Of India, 1950 — Article 20(2)Income Tax Act, 1961 — Section 2(7A), 2(28A), 2(43), 142(1), 256D, 270, 271, 272, 273, 274, 275, 276C, 276C(1), 276D, 277Indian Penal Code, 1860 — Section 71
High Courts24 Nov 2020Disposed Of
V.M.Singh Vs Madan Lal Mangotra & Ors.
Delhi High Court · (2020) 11 DEL CK 0158
High Courts24 Nov 2020Allowed
Gurpreet Singh & Ors Vs State & Anr
Delhi High Court · (2020) 11 DEL CK 0157
High Courts24 Nov 2020Disposed Of
Brijlal Kumar & Ors Vs Union Of India & Ors
Delhi High Court · (2020) 11 DEL CK 0156
Constitution Of India, 1950 — Article 14, 19(1)(g), 136(2), 226, 227(4)Army Rules, 1954 — Rule 13III(v)Central Civil Services (Pension) Rules, 1972 — Rule 37A
High Courts24 Nov 2020Disposed Of
Dholi Spintex Pvt. Ltd Vs Louis Dreyfus Company India Pvt. Ltd
Delhi High Court · (2020) 11 DEL CK 0155
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 2 Rule 2, Order 39 Rule 2Arbitration and Conciliation Act, 1996 — Section 45Contempt of Courts Act, 1971 — Section 12, 12(1)
High Courts23 Nov 2020Disposed Of
Sudarshan India Pvt. Ltd Vs Manohar Chowdhry And Associates
Delhi High Court · (2020) 11 DEL CK 0235
Arbitration And Conciliation Act, 1996 — Section 11(6), 12(2)
High Courts23 Nov 2020Allowed
Kunal Chakrabarti Vs Jawaharlal Nehru University
Delhi High Court · (2020) 11 DEL CK 0228
Constitution Of India, 1950 — Article 19(1)(f), 19(5), 31(1), 32, 148(5), 300A, 309Central Civil Services (Pension) Rules, 1972 — Rule 9, 9(1), 9(2)(b), 9(4), 9(5), 9(6), 69Bihar Pension Rules, 1950 — Rule 43(b)