High Courts17 Jan 2023Dismissed
Komal Dhawan Vs The High Court Of Delhi Through Its Registrar General
Delhi High Court · (2023) 01 DEL CK 1183
RTI Act
COURT ARCHIVE
Delhi High Court judgments, 2023
6,196 judgments · page 291 of 310
High Courts17 Jan 2023Disposed Of
The Union Of India & Anr Vs Paresh Nath Sharma & Anr
Delhi High Court · (2023) 01 DEL CK 1184
Companies Act, 2013-Section 248(1), 248(2), 252
High Courts17 Jan 2023Disposed Of
Kuldeep Singh Vs State Of Nct Of Delhi
Delhi High Court · (2023) 01 DEL CK 1188
Indian Penal Code, 1860-Section 302, 300, 304, 304 Part IICode of Criminal Procedure, 1973-Section 313Indian Evidence Act, 1872-Section 106
High Courts17 Jan 2023Disposed Of
Council Of Scientific And Industrial Research Vs M/S Virtual –Wire Technologies Pvt. Ltd.
Delhi High Court · (2023) 01 DEL CK 1221
Arbitration & Conciliation Act, 1996-Section 14(1) (a), 15(2), 21, 11, 12, Schedule IVSocieties Registration Act,1860
High Courts17 Jan 2023Dismissed
Sh. Ved Parkash Vs Sh. Naresh Kumar & Ors.
Delhi High Court · (2023) 01 DEL CK 1224
Hindu Succession Act, 1956-Section 8CPC-Order VI Rule 4, VII Rule 13Transfer of Property Act-Section 53A
High Courts17 Jan 2023Dismissed
Rakesh Kumar Aggarwal & Anr. Vs Caravan Commercial Company Limited
Delhi High Court · (2023) 01 DEL CK 1225
Code of Civil Procedure, 1908-Order XII Rule 6Transfer of Property Act, 1882-Section 44Hindu Succession Act, 1956-Section 23
High Courts17 Jan 2023Disposed Of
Anjali Singh Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1275
High Courts17 Jan 2023Dismissed
Mohit Shah Vs State & Anr.
Delhi High Court · (2023) 01 DEL CK 1358
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141Companies Act, 1956-Section 2(24), 5(e), 5(f)
High Courts17 Jan 2023Dismissed
Sheetal Sahani & Anr. Vs State - Govt. Of NCT Of Delhi
Delhi High Court · (2023) 01 DEL CK 1361
Code of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Sections 420, 406, 120B, 34
High Courts17 Jan 2023Dismissed
Vinay Gupta & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2023) 01 DEL CK 1363
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 294, 227, 228, 313, 397Indian Penal Code, 1860-Sections 323, 341, 506, 34, 324
High Courts17 Jan 2023Dismissed
Deepak Khanna & Ors. Vs State, NCT Of Delhi & Anr.
Delhi High Court · (2023) 01 DEL CK 1365
Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), 161, Chapter XIVIndian Penal Code-Sections 406, 420, 34, 120(B)Constitution of India-Article 226
High Courts17 Jan 2023Dismissed
Anurag Gangwal Vs State & Anr.
Delhi High Court · (2023) 01 DEL CK 1371
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Sections 138, 141Companies Act, 1956-Section 2(24), 5
High Courts17 Jan 2023Dismissed
Ashok Kumar Vs Neetu
Delhi High Court · (2023) 01 DEL CK 1372
Code of Criminal Procedure, 1973-Section 397, 401, 125Protection of Women from Domestic Violence Act, 2005-Section 12, 23
High Courts17 Jan 2023
Vinod @ Vinoda Vs The State (Govt Of N.C.T. Delhi) & Ors.
Delhi High Court · (2023) 01 DEL CK 1373
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 364A, 368, 344, 347, 120B, 34
High Courts17 Jan 2023Disposed Of
Parmod Kumar Kushwaha Vs State Of Delhi
Delhi High Court · (2023) 01 DEL CK 1374
Code of Criminal Procedure, 1973-Section 397/401, 357(3), 428IPC-Section 304-AProbation of Offenders Act, 1958-Sections 3 and 4
High Courts17 Jan 2023Disposed Of
Insp/Gd Jitender Singh Vs Union Of India & Ors
Delhi High Court · (2023) 01 DEL CK 1383
High Courts17 Jan 2023
Kiran Kumar Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1386
BSF Act, 1968-Section 117(1)BSF Rules, 1969-Rule 167IPC-Sections 376, 468
High Courts17 Jan 2023Disposed Of
Ishwar Baburao Suryavanshi Vs UOI & Ors.
Delhi High Court · (2023) 01 DEL CK 1392
High Courts17 Jan 2023Dismissed
Rabindra Tiwary Vs Lt. Governor, Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 01 DEL CK 0855
Constitution of India-Article 16, 16(4B), 226Eighty First (Amendment) Act, 2000Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006-Section 7, Sub-section (1) of Section 7, Sub-section (2) of Section 7
High Courts17 Jan 2023Dismissed
Inland Waterways Authority Of India Vs Reach Dredging Ltd. (RDL) And Gayatri Projects (P) Ltd. (JV)
Delhi High Court · (2023) 01 DEL CK 0843
Arbitration and Conciliation Act, 1996-Section 2(1)(c); Section 2(1)(e); Section 2(2); Section 2(c); Section 9; Section 11; Section 11(6); Section 11(12)(b); Section 17; Section 20; Section 20(1); Section 20(2); Section 20(3); Section 28; Section 31; Section 34; Section 37; Section 42; Section 45; Section 48(1)(e)Arbitration Act, 1940-Section 2(1)(c); Section 20Contract Act, 1872-Section 23; Section 28