High Courts24 Jan 2023Disposed Of
Ahmed Saeed Vs State
Delhi High Court · (2023) 01 DEL CK 1193
Indian Penal Code, 1860-Section 302, 304, 304-I, 304-II, 323, 34, 300Code of Criminal Procedure, 1973-Section 313
COURT ARCHIVE
Delhi High Court judgments, 2023
4,891 judgments · page 216 of 245
High Courts24 Jan 2023Disposed Of
Subhash Chander & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1237
High Courts24 Jan 2023Allowed
Ministry Of External Affairs Vs Soma Pandey
Delhi High Court · (2023) 01 DEL CK 1284
Right to Information Act, 2005-Section 8(1)(j), 19(1), 19(3), 11Passport Act, 1967
High Courts24 Jan 2023Dismissed
Binod Agarwal Vs Union Of India & Anr.
Delhi High Court · (2023) 01 DEL CK 1286
Prevention of Corruption Act
High Courts24 Jan 2023Disposed Of
Mariam Namubiru & Anr. Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1287
High Courts24 Jan 2023Disposed Of
University Of Patanjali Vs Department For Promotion Of Industry And Internal Trade & Ors.
Delhi High Court · (2023) 01 DEL CK 1289
Industrial Disputes Act, 1947
High Courts24 Jan 2023Disposed Of
M K Enterprises Vs Delhi State Industrial And Infrastructure Development Corporation Limited
Delhi High Court · (2023) 01 DEL CK 1291
High Courts24 Jan 2023Disposed Of
Kashyapi L&N JV Vs Union Of India & Anr.
Delhi High Court · (2023) 01 DEL CK 1295
Constitution of India-Article 226
High Courts24 Jan 2023Allowed
Nekhil Vs Ravinder Singh & Ors.
Delhi High Court · (2023) 01 DEL CK 1336
Constitution of India-Article 227Motor Vehicles Act-Section 158(6)Cr.PC-Section 173, 161
High Courts24 Jan 2023Disposed Of
Shiv Hari & Anr. Vs State (NCT Of Delhi)
Delhi High Court · (2023) 01 DEL CK 1409
Code of Criminal Procedure-Section 482, 173(8), 300IPC-Section 304, 177, 196, 197, 218, 467, 468, 471, 120-BProhibition of Employment of Manual Scavengers and their Rehabilitation Act, 2013-Section 7, 9
High Courts24 Jan 2023Dismissed
United Poly Engineering Pvt Ltd Vs Presiding Officer Labour Court & Anr.
Delhi High Court · (2023) 01 DEL CK 1420
Industrial Disputes Act, 1947-Section 17B, 10(1)(c), 12(5)Constitution of India-Article 226, 136Industrial Disputes(Amendment) Act, 1982
High Courts24 Jan 2023Disposed Of
Yashdeep Chahal Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1419
Indian Penal Code, 1860-Section 228A, 228-A, 228-A(1)(c), 228-A(2)(c), 228-A(3), 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376ECr.P.C-Section 327, 327(2), 372Constitution of India-Article 142
High Courts24 Jan 2023Dismissed
Neha Kapoor & Anr. Vs Ministry Of Information And Broadcasting & Anr.
Delhi High Court · (2023) 01 DEL CK 1418
Constitution of India-Article 226Information Technology Act, 2000-Section 87(1), clauses (z) and (zg) of sub-section (2) of Section 87, 2(w), 79(1), 79(2), (b) of sub-section (3) of Section 79, 69Information Technology (Intermediaries Guidelines) Rules, 2011
High Courts24 Jan 2023Dismissed
Ahlcon Public School Vs Omita Mago & Ors.
Delhi High Court · (2023) 01 DEL CK 1417
Delhi School Education Act, 1973-Section 10, 17(3), 4
High Courts24 Jan 2023Dismissed
Union Of India & Ors. Vs Vijay Kumar & Ors.
Delhi High Court · (2023) 01 DEL CK 1415
Contract Labour (Regulation and Abolition) Act 1970-Section 10, 10(1), 10(2), 21Industrial Disputes Act-Section 2
High Courts24 Jan 2023Dismissed
Ranjeet Singh Vs The Commissioner Of MCD & Anr.
Delhi High Court · (2023) 01 DEL CK 1413
High Courts24 Jan 2023Disposed Of
Rajnish Kumar Rai, IPS Vs Union Of India & Anr.
Delhi High Court · (2023) 01 DEL CK 0844
All India Service (Discipline and Appeal) Rules, 1969All India Services (Death-cum-Retirement benefits) Rules, 1958-Rule 6 (1)Constitution of India-Article 311(2), 323A Clause 2(d), 323B Clause 3(d), 226/227, 32
High Courts24 Jan 2023Allowed
M/s Prakash Industries Limited Vs Union Of India & Anr.
Delhi High Court · (2023) 01 DEL CK 0842
Prevention of Money Laundering Act, 2002-Section 2(1)(na), 2(1)(u), 2(1)(v), 2(1)(y), 2(u), 2(v), 3, 5, 5(1), 5(5), 8, 8(3), 8(3)(a), 8(4), 8(5), 17, 18, 19, 24, 44(2), 45, 50, 66(2)Indian Penal Code, 1860-Section 120B, 420, 468, 471Prevention of Corruption Act, 1988-Section 13(2), 13(1)(d)
High Courts24 Jan 2023
Hindustan Zinc Ltd Vs National Research Development Corporation
Delhi High Court · (2023) 01 DEL CK 0837
Code of Civil Procedure, 1908-Section 47, Order XXVII Rule 8A, XXI, XLI Rule 22, 38, 39, 39(4), 80, 115Arbitration and Conciliation Act, 1996-Section 2(1)(e), 5, 9, 16, 16(2), 17, 18, 27, 27(3), 27(4), 28(3), 34, 35, 36, 36(1), 36(3), 37, 37(1), 37(2), 37(3), 42, 49, 50Limitation Act, 1963-Section 3, 43, Article 136
High Courts24 Jan 2023Allowed
M/S Babaji Udyog Vs Lalit Kumar & Anr
Delhi High Court · (2023) 01 DEL CK 0125
Copyright Act 1957 — Section 50Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AIndian Penal Code, 1860 — Section 120B, 182, 420, 448, 467, 468, 471