High Courts01 Mar 2024Dismissed

Vinay Kumar HUF & Ors. Vs Ajay Kumr HUF & Ors.

Delhi High Court · (2024) 03 DEL CK 3789

Limitation Act-Section 5Code of Civil Procedure, 1908-Section 151, Order VIII, VIII Rule 1, 5 Rule 15Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5, Chapter VII Rule 4, Chapter I Rule 16, Chapter VII
High Courts01 Mar 2024Dismissed

Gourav Rajput Vs Delhi High Court

Delhi High Court · (2024) 03 DEL CK 3728

Constitution of India-Article 229, 136, 142Delhi High Court Establishment (Appointment and Conditions of Service) Rules, 1972
High Courts01 Mar 2024Disposed Of

Reshma Vs The Commissioner Of Police

Delhi High Court · (2024) 03 DEL CK 3675

Constitution of India-Article 21, 25, 226, 29Code of Criminal Procedure, 1973-Chapter V, Sections 41 to 60A, 46(4), 47, proviso to Section 47(2), 51, 51(2), 60(A), 482Criminal Amendment Act of 2005-Section 6
High Courts01 Mar 2024Disposed Of

Pramod Vs Umesh @ Poonam

Delhi High Court · (2024) 03 DEL CK 3610

Hindu Marriage Act, 1955-Sections 9, 13(1)(ia), 28Family Courts Act, 1984-Section 19Cr.P.C-Section 156(3)
High Courts01 Mar 2024

S.C. Nuna Vs Anita Nuna

Delhi High Court · (2024) 03 DEL CK 3525

CPC, 1908-Order 41 Rule 1Hindu Marriage Act, 1955-Section 13(1)(ia)IPC-Section 500, 498A, 406
High Courts01 Mar 2024Dismissed

Sagar Vs State NCT Of Delhi

Delhi High Court · 2024 INSC 114

Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 37, 41(2), 42, 50 and 52AConstitution of India-Part III