High Courts07 May 2021Allowed
Rakesh Khanna Vs New Delhi Municipal Council
Delhi High Court · (2021) 05 DEL CK 0025
New Delhi Municipal Council Act, 1994 — Section 72(2)
COURT ARCHIVE
Delhi High Court judgments, 2021
3,070 judgments · page 88 of 154
High Courts07 May 2021
Kalyani Chattopadhayay Vs Govt. Of Nct Of Delhi & Ors
Delhi High Court · (2021) 05 DEL CK 0024
Constitution Of India, 1950 — Article 21Mental Health Care Act, 2017 — Section 100, 101, 102Code of Criminal Procedure, 1973 — Section 156(3)
High Courts07 May 2021
Akshay Kanotra Vs State
Delhi High Court · (2021) 05 DEL CK 0023
Indian Penal Code, 1860 — Section 307, 328, 364, 379, 392, 397
High Courts06 May 2021Partly Allowed
Uttrakhand Transport Corporation Vs Anandi Devi & Ors
Delhi High Court · (2021) 05 DEL CK 0136
High Courts06 May 2021Dismissed
M/S Fedders Electric And Engineering Limited Gautam Buddh Nagar Vs Southeast Central Railway Bilaspur
Delhi High Court · (2021) 05 DEL CK 0105
Arbitration And Conciliation Act, 1996 — Section 34, 34(2), 34(2)(b)(ii), 75, 81Arbitration Act, 1940 — Section 30, 33Indian Contract Act, 1872 — Section 72, 73
High Courts06 May 2021Allowed
Kuttamparampath Sudha Nair Vs Managing Committee Sri Sathya Sai Vidya Vihar And Anr
Delhi High Court · (2021) 05 DEL CK 0065
Constitution Of India, 1950 — Article 12, 30, 30(1), 226Delhi School Education Rules, 1973 — Rule 50, 50(9)(xviii), 50(xviii), 177, 180Delhi School Education Act, 1973 — Section 3, 4, 4(1), 4(1)(a), 5, 8(1), 8(2), 8(3), 8(4), 8(5), 9, 10, 10(1), 11, 12, 14, 17(3), 18, 20, 24(3)
High Courts06 May 2021Dismissed
Rahul Kumar Arya And Ors Vs Prasar Bharti And Ors
Delhi High Court · (2021) 05 DEL CK 0036
High Courts06 May 2021Dismissed
College Of Education & Anr Vs National Council For Teacher Education & Anr
Delhi High Court · (2021) 05 DEL CK 0035
Constitution Of India, 1950 — Article 226National Council For Teacher Education Act, 1993 — Section 13, 17, 17(1), 17(3)National Council For Teacher Education (Recognition Norms And Procedure) Regulations, 2014 — Regulation 8(4), 8(4)(i), 8(7), 8(11)
High Courts06 May 2021Disposed Of
Rahees Ahmed Vs Bses Yamuna Power Ltd. & Ors
Delhi High Court · (2021) 05 DEL CK 0029
High Courts06 May 2021Disposed Of
Max Bupa Health Insurance Co Limited Vs Government Of Nct Delhi & Anr
Delhi High Court · (2021) 05 DEL CK 0022
Disaster Management Act, 2005 — Section 22
High Courts06 May 2021
Dharmendra Kumar Aggarwal Vs Govt. Of Nct Of Delhi Through The Secretary & Anr.
Delhi High Court · (2021) 05 DEL CK 0021
High Courts06 May 2021Allowed
Abdul Amir Amiro Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2021) 05 DEL CK 0014
High Courts05 May 2021Dismissed
Raj Kaur Vs Mitlesh & Ors.
Delhi High Court · (2021) 05 DEL CK 0094
Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 27Delhi Municipal Corporation Act, 1957 — Section 477, 478Limitation Act, 1963 — Section 5
High Courts05 May 2021
R.P. Khosla Vs Anand Mohan Mishra (Adv.) & Ors
Delhi High Court · (2021) 05 DEL CK 0017
National Company Law Tribunal Rules, 2016 — Rule 11, 51Code Of Criminal Procedure, 1973 — Section 340
High Courts05 May 2021Disposed Of
Milen Ivanov Davranski Vs Union Of India
Delhi High Court · (2021) 05 DEL CK 0016
Extradition Act, 1962 — Section 24, 31, 31(1)(d)Indian Penal Code, 1860 — Section 34, 380, 419, 420Information Technology Act, 2000 — Section 66
High Courts05 May 2021Disposed Of
M/S Wave Hospitality Pvt. Ltd Vs Union Of India & Ors
Delhi High Court · (2021) 05 DEL CK 0015
Constitution Of India, 1950 — Article 227Prevention Of Money Laundering Act, 2002 — Section 5(1), 26
High Courts05 May 2021
Deepak Kaur Vs S. Hari Simran Singh & Ors
Delhi High Court · (2021) 05 DEL CK 0011
Constitution Of India, 1950 — Article 15(3)Code Of Civil Procedure, 1908 — Section 151, 152, 153, Order 6 Rule 2, Order 6 Rule 17 Hindu Succession Act, 1956 — Section 6, 6A, 6B, 6CHindu Succession (Karnataka Amendment) Act, 1990 — Section 2
High Courts05 May 2021
Natasha Narwal & Anr. Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2021) 05 DEL CK 0010
High Courts05 May 2021Disposed Of
Maninder Singh Vs State Of Nct Of Delhi
Delhi High Court · (2021) 05 DEL CK 0009
Indian Penal Code, 1860 — Section 120B, 409, 420
High Courts04 May 2021Disposed Of
Jasbir Kaur Sohal Vs FL.LT. Gurcharan Singh Sohal & Ors
Delhi High Court · (2021) 05 DEL CK 0064
Code Of Civil Procedure, 1908 — Order 20 Rule 1Family Courts Act, 1984 — Section 9, 9(2), 10, 13, 14, 15