High Courts14 Mar 2023Disposed Of
Simi Nanda Vs Delhi Development Authority & Anr.
Delhi High Court · (2023) 03 DEL CK 4252
Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 4, 15
COURT ARCHIVE
Delhi High Court judgments, 2023
5,736 judgments · page 183 of 287
High Courts14 Mar 2023Disposed Of
Noor Mohammad Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 03 DEL CK 4253
CPC-Section 151East Punjab Holdings (Consolidation and Prevention Of Fragmentation) Act, 1948-Section 30Delhi Land (Restrictions on Transfer) Act, 1972
High Courts14 Mar 2023Disposed Of
Pooran & Ors. Vs Sub-Divisional Magistrate/Revenue Assistant, South West District & Ors.
Delhi High Court · (2023) 03 DEL CK 4256
Delhi Land Reforms Act, 1954-Section 85
High Courts14 Mar 2023Disposed Of
Om Prakash Saini & Ors. Vs State of NCT of Delhi & Anr.
Delhi High Court · (2023) 03 DEL CK 4259
CPC-Section 151
High Courts14 Mar 2023Disposed Of
Tarun Sharma Vs Ali Zulfikar Ahmed & Anr.
Delhi High Court · (2023) 03 DEL CK 4228
Code of Civil Procedure, 1908-Order VI Rule 17
High Courts14 Mar 2023Disposed Of
Dr.A.P Singh Vs Dr. Kamal Mitra Chenoy & Ors.
Delhi High Court · (2023) 03 DEL CK 4471
CPC, 1908-Order XVIII Rule 17, Section 151Evidence Act, 1872-Section 139
High Courts14 Mar 2023
Supertech Urban Home Buyers Association (SUHA) Foundation Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4301
Constitution of India-Articles 12, 19, 21, 226, 32, Part IIIReal Estate (Regulation and Development) Act, 2016Insolvency and Bankruptcy Code, 2016-Section 14(1)(a)
High Courts14 Mar 2023Disposed Of
Rohit Kapur Vs Principal Commissioner Of Income Tax -7, New Delhi & Anr.
Delhi High Court · (2023) 03 DEL CK 4305
Income Tax Act, 1961-Section 270AA, 270AA(1), 270AA(2), 270AA(4), Proviso to Section 270AA(4), 143(3), 270A
High Courts14 Mar 2023Dismissed
Dr. Archana Sinha Vs Guru Govind Singh Indraprastha University & Anr.
Delhi High Court · (2023) 03 DEL CK 4317
Constitution of India-Article 226, 227University Ordinances-Ordinance 5Ordinance dated 21.09.2009
High Courts14 Mar 2023Dismissed
Ranjan Kumar & Ors. Vs The University Of Delhi & Ors.
Delhi High Court · (2023) 03 DEL CK 4318
High Courts14 Mar 2023Dismissed
Harveer Giri Vs State
Delhi High Court · (2023) 03 DEL CK 4323
NDPS Act-Sections 20, 25, 29, 37, 37 (b) (ii), 54, 57Cr.P.C.-Section 167(2)
High Courts14 Mar 2023Disposed Of
Pawan Tiwari Through His Pairokar Vs The State Of Nct Of Delhi Through Standing Counsel Criminal
Delhi High Court · (2023) 03 DEL CK 4345
IPC-Section 498A, 304B, 34Cr.P.C.-Section 161Indian Evidence Act-Section 113-A
High Courts14 Mar 2023Dismissed
Sanjeev Kumar & Anr. Vs State
Delhi High Court · (2023) 03 DEL CK 4346
IPC-Sections 323, 341, 34, 308, 452Cr.P.C.-Section 216
High Courts14 Mar 2023Allowed
Ashok Kumar Khattar Vs Sudhir Bajaj
Delhi High Court · (2023) 03 DEL CK 4347
Negotiable Instruments Act-Section 138, 139, 118Code of Criminal Procedure, 1973-Section 251, 397
High Courts14 Mar 2023Disposed Of
Mamta Vs The State (NCT of Delhi)
Delhi High Court · (2023) 03 DEL CK 4354
Code of Criminal Procedure, 1973-Section 438, 482, 164, 161Indian Penal Code, 1860-Sections 307, 498A, 34
High Courts14 Mar 2023Allowed
Raj Kumar Vs The State, National Capital Territory Of Delhi
Delhi High Court · (2023) 03 DEL CK 4355
Code of Criminal Procedure, 1973-Section 439, 482, 164, 161Indian Penal Code, 1860-Sections 307, 498A, 34
High Courts14 Mar 2023Dismissed
Sanjay Malik @ Sant Sevak Das Vs The State & Anr.
Delhi High Court · (2023) 03 DEL CK 4368
Code of Criminal Procedure, 1973-Section 439, 482, 439(1-A), 164Indian Penal Code, 1860-Section 354, 376
High Courts14 Mar 2023Dismissed
Yassh Deep Builders LLP Vs Sushil Kumar Singh & Anr.
Delhi High Court · (2023) 03 DEL CK 4370
Arbitration and Conciliation Act, 1996-Section 9, 9(ii)(a) to (e), 28Specific Relief Act, 1963-Section 10, 11(2), 14, 14(1)(a), 14(1)(c), 14(1)(d), 14(d), 14(i)(c), 16, 16(c), 20, 36, 38, 39, 40, 41, 41(e), 42Limited Liability Partnership Act, 2008
High Courts14 Mar 2023Disposed Of
M/S M.R. Juneja I & S(P) Ltd. Vs M/S R.M. Ispat Pvt. Ltd. & Ors.
Delhi High Court · (2023) 03 DEL CK 4382
Companies Act, 1956State Bank of India (Subsidiary Bank) Act, 1959Code of Civil Procedure, 1908-Order VIII Rule 3, VIII Rule 4, VIII Rule 5