High Courts05 Jan 2023Disposed Of
Satish Kumar Vs State Of NCT Of Delhi
Delhi High Court · (2023) 01 DEL CK 1092
IPC-Section 406, 506CrPC-Section 438Constitution of India-Article 21
COURT ARCHIVE
Delhi High Court judgments, 2023
4,620 judgments · page 229 of 231
High Courts05 Jan 2023Disposed Of
Rajeev Kumar Vs The State
Delhi High Court · (2023) 01 DEL CK 1095
IPC-Sections 420, 34
High Courts05 Jan 2023Disposed Of
Dev & Ors. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2023) 01 DEL CK 1099
Cr. PC-Section 482IPC-Sections 308/34
High Courts05 Jan 2023Disposed Of
Parvinder Singh Gaba @ Prince & Ors. Vs State & Anr.
Delhi High Court · (2023) 01 DEL CK 1100
IPC-Section 498A, 406, 34CrPC-Section 482Constitution of India-Articles 226, 227
High Courts05 Jan 2023Disposed Of
Tansukh & Anr. Vs State & Ors.
Delhi High Court · (2023) 01 DEL CK 1101
IPC-Section 448
High Courts05 Jan 2023
Dr. Reddys Laboratories Limited Vs Controller General Of Patents Designs And Trademarks
Delhi High Court · (2023) 01 DEL CK 1245
High Courts05 Jan 2023Dismissed
Kamlesh Vs State
Delhi High Court · (2023) 01 DEL CK 1318
Code of Criminal Procedure, 1973-Section 374(2), 428, 313, 294, 433-A, 432, 433POCSO ActIPC-Section 376, 375, 304, 305, 307 and 394, 376(2)(g)
High Courts05 Jan 2023Dismissed
M/s Grand Auto Capital & Ors. Vs M/s Jindal Dyechem Industries Pvt. Ltd.
Delhi High Court · (2023) 01 DEL CK 1333
Commercial Courts Act, 2015
High Courts05 Jan 2023Dismissed
State Vs Mohd. Naved@Pilla
Delhi High Court · (2023) 01 DEL CK 1352
Code of Criminal Procedure, 1973-Sections 439(2), 482, 437(3), 437, 439Indian Penal Code, 1860-Sections 302, 34, 394, 427, 506, 186, 353, 307Arms Act, 1959-Sections 27, 54
High Courts05 Jan 2023Disposed Of
Sh. Gurvinder Pal Singh Vs Smt. Ravinder Kaur
Delhi High Court · (2023) 01 DEL CK 1348
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 125, 125(4), 125(5), 311, 482
High Courts05 Jan 2023Allowed
Sunil Vs State
Delhi High Court · (2023) 01 DEL CK 1355
Code of Criminal Procedure, 1973-Section 374, 482, 313, 304Indian Penal Code, 1860-Section 399, 402Arms Act, 1959-Section 25
High Courts05 Jan 2023Dismissed
Koshar Ali Vs State Of Delhi Through SHO, PS. Crime Branch
Delhi High Court · (2023) 01 DEL CK 1356
Code of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Sections 420, 467, 468, 471, 474, 120B
High Courts05 Jan 2023Disposed Of
Mr. Saad Ahmed Siddiqui (In J.C.) & Ors. Vs The State (Govt. Of NCT Of Delhi)
Delhi High Court · (2023) 01 DEL CK 1357
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 357Indian Penal Code, 1860-Sections 34, 363, 364A, 365, 368, 392, 394, 397, 411
High Courts05 Jan 2023Allowed
Hoti Lal Vs State Of Delhi
Delhi High Court · (2023) 01 DEL CK 1347
Code of Criminal Procedure, 1973-Section 374, 313, 161Indian Penal Code, 1860-Section 308(Part-II), 308/34, 308, 299, 300
High Courts05 Jan 2023Disposed Of
Neeraj Bhatt Vs The State (Govt. Of NCT) Of Delhi
Delhi High Court · (2023) 01 DEL CK 1359
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 363, 376(2)
High Courts05 Jan 2023Disposed Of
Satya Dev Yadav Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1377
High Courts05 Jan 2023Dismissed
Union Of India & Anr. Vs M/S Indian Agro Marketing Co-Operative Ltd.
Delhi High Court · (2023) 01 DEL CK 0865
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2-A)
High Courts05 Jan 2023Partly Allowed
Suresh Puri Vs State Bank Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 0861
Constitution of India-Article 12, 300ASBT (Officer's) Service Regulations, 1979-Regulation 67(a), 67(d), 67, 42, 57Conduct, Discipline & Appeal Rules, 1978-Rules 34.2, 34.3
High Courts05 Jan 2023Dismissed
Manak Shoe Company Pvt. Ltd. Vs HCL Comnet Systems And Services Ltd.
Delhi High Court · (2023) 01 DEL CK 0847
Code of Civil Procedure, 1908-Section 2(2), 47, Order XXI Rule 1, XXI Rule 1(2), XXI Rule 2, XXI Rule 2(2), XXI Rule 2(2A), XXI Rule 2(3), XXI Rules 18 and 19Arbitration and Conciliation Act, 1996Limitation Act, 1963-Article 125
High Courts05 Jan 2023
AIWA Co. Ltd. Vs AIVVA Enterprises Private Limited & Ors
Delhi High Court · (2023) 01 DEL CK 0039
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 4Trade Marks Act, 1999 — Section 2(1)(r)(ii)