High Courts19 Mar 2024Disposed Of
Jasbir Singh Nagi & Ors. Vs State Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3953
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 434 of 565
High Courts19 Mar 2024Disposed Of
Abdul Muqtadir Vs The State & Anr.
Delhi High Court · (2024) 03 DEL CK 3952
Code of Criminal Procedure, 1973-Section 482IPC-Sections 500, 509IT Act-Sections 66E, 67
High Courts19 Mar 2024Disposed Of
Manoj Khera & Anr. Vs State & Anr.
Delhi High Court · (2024) 03 DEL CK 3951
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts19 Mar 2024Disposed Of
Mohd Arshad & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3950
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts19 Mar 2024Disposed Of
Raju @ Raju Rajput & Ors. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 03 DEL CK 3947
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/34
High Courts19 Mar 2024Dismissed
Ajai Kumar & Ors. Vs Sumitomo Mitsui Banking Corporation & Anr.
Delhi High Court · (2024) 03 DEL CK 3919
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 10, 2(k), 25-U, 17, 2ALimitation Act, 1963-Section 14
High Courts19 Mar 2024Dismissed
Ranbir Singh Yadav Vs Delhi Transport Corporation
Delhi High Court · (2024) 03 DEL CK 3918
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 33(2)(b), 17B, 33(C)(2)CCS/Fundamental Rules (Pension)
High Courts19 Mar 2024Dismissed
Mangement Of CPWD Vs Anand Kumar Gautam & Anr.
Delhi High Court · (2024) 03 DEL CK 3917
Constitution of India-Article 226, 227
High Courts19 Mar 2024Dismissed
Dr. Sunil Gautam & Ors. Vs University Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3880
Contempt of Courts Act, 1971
High Courts19 Mar 2024Disposed Of
Sh. S.L. Saini Vs Sh. Gyanender Bharti & Ors
Delhi High Court · (2024) 03 DEL CK 3876
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 4, 5
High Courts19 Mar 2024
Anaysha Dhika Through His Father Vinay Kumar Vs Maxfort School & Anr.
Delhi High Court · (2024) 03 DEL CK 3875
Delhi Right of the Children to Free and Compulsory Rules, 2011-Rule 13, 5
High Courts19 Mar 2024Disposed Of
Ishaan Kumar Vs University Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3873
High Courts19 Mar 2024Disposed Of
Anuj Kumar Sah Through His Father Amit Sah Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 03 DEL CK 3866
High Courts19 Mar 2024
Saurabh Kashyap Vs Sunil Goswami
Delhi High Court · (2024) 03 DEL CK 3848
Negotiable Instruments Act-Section 138, proviso to Section 138, 141, 142Cr.P.C.-Section 482
High Courts19 Mar 2024Dismissed
Adept Power Pvt Ltd Vs Beaux Arts Construction Serivces Company
Delhi High Court · (2024) 03 DEL CK 3844
Arbitration and Conciliation Act, 1996-Section 14(1)(a), 14(2), 11, 11(6A), 29A, 29A(1), 29A(3), 11(6), 21, 34, 36Amendment Act, 2015-Section 262019 Amendment Act
High Courts19 Mar 2024Disposed Of
Lalit Sharma & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3822
Advocates Act, 1961-Section 5, 6, 15, 28Advocates Welfare Fund Act, 2001-Section 16, 17Constitution of India-Article 101, 190, 102, 191
High Courts19 Mar 2024Disposed Of
Delhi Building And Other Construction Workers Welfare Board Vs Geeta
Delhi High Court · (2024) 03 DEL CK 3815
Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996-Section 17, 16(1)
High Courts19 Mar 2024Dismissed
Suma George Vs State NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3800
Code of Criminal Procedure, 1973-Sections 397, 401, 482Indian Penal Code, 1860-Sections 34, 300, 302, 304, 506
High Courts19 Mar 2024Dismissed
Sachin Singh Vs Master Avyan Through His Mother Nimisha Kumar
Delhi High Court · (2024) 03 DEL CK 3798
Protection of Women from Domestic Violence Act, 2005Cr.P.C.-Section 125
High Courts19 Mar 2024
Link Engineers (P) Limited Vs Bielomatik Leuze GmbH + Co. KG
Delhi High Court · (2024) 03 DEL CK 3757
Code of Civil Procedure, 1908-Order II Rule 2, II Rule 2(3), XXIII Rule 3