High Courts28 Mar 2024Disposed Of
Sanjay Kumar Baranwal Vs Bhavna Kumari
Delhi High Court · (2024) 03 DEL CK 0175
Hindu Marriage Act, 1955 — Section 13(1)(ia), 24
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 420 of 565
High Courts28 Mar 2024Dismissed
Dr. Tabassum Saifi Vs State Of Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 0174
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 156(3), 438Indian Penal Code, 1860 — Section 415, 419, 420, 463, 464, 467, 468, 471, 478
High Courts28 Mar 2024Disposed Of
Banadik Vs State
Delhi High Court · (2024) 03 DEL CK 0173
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 30, 34, 120B, 186, 302, 307, 353
High Courts27 Mar 2024Dismissed
Dr. Archana Ojha & Anr. Vs Dr. Shailendra Ojha & Anr.
Delhi High Court · (2024) 03 DEL CK 4108
Delhi Co-operative Societies Act, 2003-Section 70, 70(1), 28(1)(iii), 70(1)(b), 70(1)(a)
High Courts27 Mar 2024Disposed Of
Bejon Kumar Misra Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 4101
Constitution of India-Articles 226, 227Deposit Insurance and Credit Guarantee Corporation Act, 1961Banking Regulation Act, 1949-Section 45
High Courts27 Mar 2024Dismissed
Harjit Singh Kent Vs Shri Balbir Singh Kainth
Delhi High Court · (2024) 03 DEL CK 4095
Code of Civil Procedure, 1908-Section 151Delhi High Court Act, 1966-Section 10
High Courts27 Mar 2024Partly Allowed
Hena Dutta Vs The Director Of Education & Ors.
Delhi High Court · (2024) 03 DEL CK 4190
Constitution of India-Article 226
High Courts27 Mar 2024Disposed Of
Rubinder Kaur Vs Guru Nanak Public School & Anr.
Delhi High Court · (2024) 03 DEL CK 4187
Constitution of India-Article 226Delhi School Education Act, 1973-Section 8(3), 8(4), 8, 9, 11, Rule 115, 120
High Courts27 Mar 2024Disposed Of
Promila Anand Vs Guru Nanak Public School & Anr.
Delhi High Court · (2024) 03 DEL CK 4181
Constitution of India-Article 226Delhi School Education Act, 1973-Section 8(3), 8(4)
High Courts27 Mar 2024Disposed Of
Ashok Chandra Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4180
Constitution of India-Article 226Delhi Land Reforms Act, 1954-Section 185, 81DMC Act, 1957-Section 507(a)
High Courts27 Mar 2024
Devender Sharma Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 4207
Negotiable Instruments Act-Section 138, 147Cr.P.C.-Section 397, 401, 482, 320(8)
High Courts27 Mar 2024Disposed Of
Devender Sharma Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 4206
Negotiable Instruments Act-Section 147, 138Cr.P.C.-Section 397, 401 & 482, 320(8)
High Courts27 Mar 2024Disposed Of
Devender Sharma Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 4204
Cr.P.C.-Section 397, 401 & 482, 320(8)Negotiable Instruments Act-Section 138, 147
High Courts27 Mar 2024Disposed Of
Devender Sharma Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 4203
Negotiable Instruments Act-Sections 138, 147Cr.P.C.-Sections 397, 401, 482, 320 (8)
High Courts27 Mar 2024
Devender Sharma Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 4201
Negotiable Instruments Act-Section 138, 147Cr.P.C.-Section 397, 401 & 482, 320 (8)
High Courts27 Mar 2024
Devender Sharma Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 4200
Negotiable Instruments Act-Section 147, 138Cr.P.C.-Section 397, 401, 482, 320(8)
High Courts27 Mar 2024Disposed Of
Mrs Sakshi Arora & Ors. Vs State (Govt Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 03 DEL CK 4091
Cr.P.C.-Section 482IPC-Sections 354, 354(B), 323, 506, 509, 34
High Courts27 Mar 2024Disposed Of
Shankar Kumar Vs Ancy Alphonson & Anr.
Delhi High Court · (2024) 03 DEL CK 4087
Cr.P.C.-Section 125
High Courts27 Mar 2024Allowed
ICICI Bank Ltd. Vs Anirudh Chauhan
Delhi High Court · (2024) 03 DEL CK 4015
Constitution of India-Article 227Commercial Courts Act, 2015-Section XIII (1A), 12(A)Code of Civil Procedure, 1908-Order XXXVIII Rule 5, VIII Rule 1, 8 Rule 10, Section 151
High Courts27 Mar 2024Disposed Of
Sh. Sat Narain & Anr. Vs Nalanda Modern Public School & Ors.
Delhi High Court · (2024) 03 DEL CK 4014
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order XXXIX Rule 1 & 2