High Courts12 Jan 2023Dismissed
Deepak @ Deepu Vs State
Delhi High Court · (2023) 01 DEL CK 0043
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 65B, 106
COURT ARCHIVE
Delhi High Court judgments, 2023
6,105 judgments · page 294 of 306
High Courts12 Jan 2023Disposed Of
Harkesh Kumar Dang Vs Tamanna Dang
Delhi High Court · (2023) 01 DEL CK 0042
Guardian And Wards Act, 1890 — Section 7, 8, 12, 25Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2)
High Courts12 Jan 2023Dismissed
Sushil Ansal Vs Endemol India Pvt. Ltd. & Ors.
Delhi High Court · (2023) 01 DEL CK 0041
Constitution Of India, 1950 — Article 19(2), 21, 104, 105Code Of Civil Procedure, 1908 — Order 7 Rule 1, Order 6 Rule 2, Order 6 Rule 4Indian Penal Code, 1860 — Section 120B, 201, 304A, 337, 338, 409
High Courts11 Jan 2023Dismissed
Dharam Veer Goel Vs Renu Jain & Anr.
Delhi High Court · (2023) 01 DEL CK 0869
Delhi Rent Control Act, 1958-Section 25B(8) (with proviso), 25B(4), 14(1)(e)CPC-Order XXII Rule 9
High Courts11 Jan 2023Dismissed
Neelam Arora Vs Manju Arora
Delhi High Court · (2023) 01 DEL CK 0911
Protection of Women from Domestic Violence Act, 2005-Section 12, 23, 19(1)Contempt of Courts Act, 1971-Section 2(b)
High Courts11 Jan 2023Dismissed
Shri Rakesh Tiwari Vs Shri Ram Bans Gupta
Delhi High Court · (2023) 01 DEL CK 0906
High Courts11 Jan 2023Dismissed
Parveen Kumar Ajay Kumar & Sons Vs Manoj Kumar & Anr.
Delhi High Court · (2023) 01 DEL CK 0905
Delhi Rent Control Act, 1958-Section 14(1)(e), proviso to Section 25-B(8)Code of Civil Procedure, 1908-Order XVII Rule 2, XVII Rule 3, IX
High Courts11 Jan 2023Dismissed
Shailndra Kumar Vs High Court Of Delhi
Delhi High Court · (2023) 01 DEL CK 0936
Delhi High Court Establishment (Appointment and Conditions of Service) Rules, 1972Right to Information Act, 2005Constitution of India-Article 226
High Courts11 Jan 2023Allowed
Narender Singh Bisht Vs Shashi Bisht
Delhi High Court · (2023) 01 DEL CK 0918
C.P.C-Order IX Rule 9
High Courts11 Jan 2023Disposed Of
Shakina Vs Delhi Development Authority
Delhi High Court · (2023) 01 DEL CK 0917
Code of Civil Procedure, 1908-Order 41 Rule 27Constitution of India-Article 227
High Courts11 Jan 2023Disposed Of
Municipal Corporation Of Delhi & Ors. Vs Dr Shambhuji & Ors.
Delhi High Court · (2023) 01 DEL CK 0947
Code of Civil Procedure, 1908-Order VII Rule 11
High Courts11 Jan 2023Disposed Of
Neelam Chandra & Anr. Vs North Delhi Municipal Corporation & Ors.
Delhi High Court · (2023) 01 DEL CK 0946
High Courts11 Jan 2023Disposed Of
Syed Fahmi Ali Vs Sportina Payce Infrastruture Pvt. Ltd
Delhi High Court · (2023) 01 DEL CK 0954
High Courts11 Jan 2023Allowed
M/S. Discite Private Limited Vs Additional Director General Of Foreign Trade & Ors.
Delhi High Court · (2023) 01 DEL CK 0966
Foreign Trade (Development & Regulation) Act, 1992-Section 8, 8(1), 11, 13, 14
High Courts11 Jan 2023Disposed Of
Kapil Taneja (In JC) Vs State, (Govt. NCT Of Delhi)
Delhi High Court · (2023) 01 DEL CK 1017
Code of Criminal Procedure, 1973-Section 439, 41A, 173(8)Indian Penal Code, 1860-Sections 419, 420, 120B, 34, 389Information Technology Act, 2000-Sections 66C, 66D
High Courts11 Jan 2023Disposed Of
Gurnam Singh & Ors. Vs Rama
Delhi High Court · (2023) 01 DEL CK 1141
CPC-Order 12 Rule 6IPC-Section 354, 354-A, 509, 447, 448, 452 and 34
High Courts11 Jan 2023Disposed Of
Smt. Suman Sarna Vs Shri Sanjiv Markande & Anr.
Delhi High Court · (2023) 01 DEL CK 1143
CPC-Order 12 Rule 6
High Courts11 Jan 2023Disposed Of
K. Dhanalakshmi Vs Central Bureau Of Investigation
Delhi High Court · (2023) 01 DEL CK 1134
Code of Criminal Procedure-Section 125, 161, 202, 204, 227, 363, 482, 561-AIndian Penal Code, 1894-Section 109PC Act, 1988-Section 13, 13(1)(e), 13(2)
High Courts11 Jan 2023
Phundreimayum Yas Khan Vs State (GNCT of Delhi)
Delhi High Court · (2023) 01 DEL CK 1133
NDPS Act, 1985-Section 8(C)/29, 37, 42, 53, 53A, 67Indian Evidence Act, 1872-Section 3, 25, 26, 27
High Courts11 Jan 2023Disposed Of
Real Anchors Projects LLP & Ors. Vs NCT Of Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 1167
Constitution of India-Article 226