High Courts22 Dec 2023
Narendra Kumar Vs Rajesh Chaudhary & Anr.
Delhi High Court · (2023) 12 DEL CK 0145
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 5Transfer of Property Act, 1882 — Section 52
COURT ARCHIVE
Delhi High Court judgments, 2023
3,163 judgments · page 3 of 159
High Courts22 Dec 2023
GSP Crop Science Pvt Ltd Vs Synergy Insecticides Pvt Ltd
Delhi High Court · (2023) 12 DEL CK 0144
High Courts22 Dec 2023Disposed Of
Government Of Nct Of Delhi Vs Dilawar Singh And Ors.
Delhi High Court · (2023) 12 DEL CK 0143
Constitution of India, 1950 — Article 14, 16, 309
High Courts22 Dec 2023Allowed
M/S Sethi Sons (India) Vs Assistant Commissioner And Ors.
Delhi High Court · (2023) 12 DEL CK 0142
Central Goods and Services Tax Rules, 2017 — Rule 89(1), 97ACentral Goods and Services Tax Act, 2017 — Section 54, 54(1)
High Courts22 Dec 2023Disposed Of
State (Nct Of Delhi) Through Deputy Commissioner Of Police, Crime-Iii, Delhi Vs Shadab
Delhi High Court · (2023) 12 DEL CK 0139
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 25Indian Penal Code, 1860 — Section 201
High Courts22 Dec 2023Disposed Of
Yogesh @ Govardhan Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2023) 12 DEL CK 0138
Constitution of India, 1950 — Article 20, 21Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 25, 37
High Courts22 Dec 2023Dismissed
Guddu Khan Vs State Nct Of Delhi
Delhi High Court · (2023) 12 DEL CK 0137
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 37
High Courts21 Dec 2023Dismissed
M/S Southern Petrochemical Industries Corporation Ltd Vs Union Of India And Anr
Delhi High Court · (2023) 12 DEL CK 0257
Goods Tariff No.34, Part-I, Volume-I, — Rule 134(1)(a)(ii)Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 2(2), 2(21), 93, 93(f), 93(i), 98, 99
High Courts21 Dec 2023Disposed Of
Sheoji Kumar Pathak Vs R S Sharma
Delhi High Court · (2023) 12 DEL CK 0256
Right To Information Act, 2005 — Section 2(h), 8Contempt Of Courts Act, 1971 — Section 10, 11, 12
High Courts21 Dec 2023Disposed Of
Pushkar Raj Thakur Vs Aman Joshi & Anr
Delhi High Court · (2023) 12 DEL CK 0170
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 43 Rule 1, Order 39 Rule 2, Order 6 Rule 17
High Courts21 Dec 2023Dismissed
Aditya Sarda Vs Arjun Singh
Delhi High Court · (2023) 12 DEL CK 0169
Code of Criminal Procedure, 1973 — Section 250, 311, 482Indian Penal Code, 1860 — Section 499, 500
High Courts21 Dec 2023Dismissed
Sara Carriere Dubey Vs Ashish Dubey
Delhi High Court · (2023) 12 DEL CK 0168
Constitution of India, 1950 — Article 227
High Courts21 Dec 2023Disposed Of
Bsa Business Software Alliance, Inc Vs Tube Investments Of India Limited & Anr.
Delhi High Court · (2023) 12 DEL CK 0167
High Courts21 Dec 2023Disposed Of
Kamlesh Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2023) 12 DEL CK 0166
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
High Courts21 Dec 2023Disposed Of
Ranjeet Singh Vs State Govt. Of Nct Of Delhi And Anr
Delhi High Court · (2023) 12 DEL CK 0165
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 156(2), 164, 482Indian Penal Code, 1860 — Section 363
High Courts21 Dec 2023Disposed Of
Hena Parveen Vs State Nct Of Delhi & Ors
Delhi High Court · (2023) 12 DEL CK 0164
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 363
High Courts21 Dec 2023Disposed Of
Commissioner Of Income Tax � International Taxation -1 Vs A B Sciex Pte Ltd.
Delhi High Court · (2023) 12 DEL CK 0155
High Courts21 Dec 2023Disposed Of
Babita Vs Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2023) 12 DEL CK 0154
Land Acquisition Act, 1894 — Section 30, 31
High Courts21 Dec 2023Dismissed
Society For Holistic Approach And Development Vs State Nct Of Delhi & Ors
Delhi High Court · (2023) 12 DEL CK 0153
Constitution of India, 1950 — Article 226, 227, 323A