High Courts07 Jan 2020Disposed Of
Ketan Ghanshyamdev Tailang & Ors Vs Dharmesh Mehta & Ors
Delhi High Court · (2020) 01 DEL CK 0088
Code Of Civil Procedure, 1908 — Section 92
COURT ARCHIVE
Delhi High Court judgments, 2020
3,318 judgments · page 164 of 166
High Courts07 Jan 2020
Giant Rocket Media And Entertainment Pvt. Ltd Vs Priyanka Ghatak And Ors.
Delhi High Court · (2020) 01 DEL CK 0087
Copyright Act, 1957 — Section 13, 14, 14(a)(vi), 54, 61Indian Contract Act, 1872 — Section 27
High Courts07 Jan 2020
Praleen Chopra Vs Honey Bhagat
Delhi High Court · (2020) 01 DEL CK 0086
Code Of Criminal Procedure, 1973 — Section 482Code Of Civil Procedure, 1908 — Order 37
High Courts07 Jan 2020Allowed
Akhilesh Sharma Vs State (Govt. Of Nct Of Delhi) & Ors
Delhi High Court · (2020) 01 DEL CK 0085
High Courts07 Jan 2020
M/S Prabhu Land & Finance Vs Union Of India & Anr
Delhi High Court · (2020) 01 DEL CK 0084
Land Acquisition Act,1894 — Section 54
High Courts07 Jan 2020Dismissed
Harvinder Singh Vs Sameer Sharma
Delhi High Court · (2020) 01 DEL CK 0083
Code Of Civil Procedure, 1908 — Order 9 Rule 9
High Courts07 Jan 2020Dismissed
J S Sharma & Sons Vs Shiv Devi Meena
Delhi High Court · (2020) 267 DLT 115 : (2020) 267 DLT 201
Limitation Act, 1963 — Article 120Code Of Civil Procedure, 1908 — Order 22 Rule 4, Order 22 Rule 4(3), Order 22 Rule 9, Order 22 Rule 9(2)Limitation Act, 1963 — Section 5
High Courts07 Jan 2020Disposed Of
Raj Rani Arora Vs Vasu & Ors (United India Insurance Co Ltd)
Delhi High Court · (2020) 01 DEL CK 0081
Motor Vehicles Act, 1988 — Section 147(1)(b)(ii), 149(2)
High Courts07 Jan 2020Dismissed
Shachi Mahajan & Anr Vs Santosh Mahajan & Ors
Delhi High Court · (2020) 01 DEL CK 0080
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts07 Jan 2020Disposed Of
North Delhi Municipal Corporation Vs Indu Mittal & Ors
Delhi High Court · (2020) 01 DEL CK 0079
Delhi Rent Control Act, 1958 — Section 14(1)(e)
High Courts07 Jan 2020Disposed Of
Sunita Bharti Vs Union Of India & Anr
Delhi High Court · (2020) 01 DEL CK 0078
Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 7
High Courts07 Jan 2020Allowed
Kunwar Pal Vs State
Delhi High Court · (2020) 266 DLT 422
Indian Penal Code, 1860 — Section 107, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 221, 482Evidence Act, 1872 — Section 113A
High Courts07 Jan 2020Disposed Of
Har Sarup Bhasin Vs M/S Origo Commodities India Pvt. Ltd
Delhi High Court · (2020) 2 RCR(Criminal) 843 : (2020) 266 DLT 578 : (2020) BC(Del) 76
Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2)Companies Act, 2013 — Section 2(53), 149(2), 149(12), 168
High Courts07 Jan 2020Dismissed
Deepak Jonia Vs State
Delhi High Court · (2020) 266 DLT 350
Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 304B, 498A
High Courts07 Jan 2020Allowed
Arun Kumar & Ors Vs State & Anr
Delhi High Court · (2020) 01 DEL CK 0033
High Courts07 Jan 2020Allowed
Niraj Kumar Pandey Vs State ( Govt Of Nct Of Delhi) & Ors
Delhi High Court · (2020) 01 DEL CK 0032
High Courts07 Jan 2020Allowed
Pawan Sharma Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2020) 01 DEL CK 0030
High Courts07 Jan 2020
Vandana Tyagi And Anr Vs Government Of National Capital Territory Of Delhi (Gnctd) And Ors
Delhi High Court · (2020) 01 DEL CK 0015
Mental Healthcare Act, 2017 — Section 2(a), 2(c), 2(g), 2(s), 126Rights of Persons with Disabilities Act, 2016 — Section 14National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 — Section 2(g), 2(h)
High Courts07 Jan 2020Dismissed
G + H Schallschutz Gmbh Vs M/S. Bharat Heavy Electricals Ltd
Delhi High Court · (2020) 01 DEL CK 0014
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)(a)(iii), 34(2)(a)(iv)Sale of Goods Act, 1930 — Section 31, 36, 44, 56Indian Contract Act, 1872 — Section 56, 65, 73, 74