High Courts21 Oct 2024Disposed Of
Neeraj Mittal Vs Subhash Sachdeva & Ors.
Delhi High Court · (2024) 10 DEL CK 2097
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,020 of 6,586
High Courts21 Oct 2024Disposed Of
Smt. Murti Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1692
Hindu Marriage Act, 1955-Section 24
High Courts21 Oct 2024
Benetton India Private Limited Vs State NCT of Delhi
Delhi High Court · (2024) 10 DEL CK 1751
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 530Motor Vehicles Act
High Courts21 Oct 2024Dismissed
Sujatan K. S. Vs M/s Appolo Cranes Pvt Ltd & Ors.
Delhi High Court · (2024) 10 DEL CK 1764
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Constitution of India-Article 227Negotiable Instruments Act, 1881-Section 138, 142, 142A
High Courts21 Oct 2024Disposed Of
Devendra Khatik Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1765
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 354, 354B, 354D, 506
High Courts21 Oct 2024Disposed Of
Harvinder Singh & Ors. Vs State Govt Of Nct Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1766
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts21 Oct 2024Disposed Of
Ashish Kumar Tripathi & Ors. Vs The State (Govt. Of Nct Of Delhi) & Anr.
Delhi High Court · (2024) 10 DEL CK 1767
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts21 Oct 2024Disposed Of
Ravi Ranjan Kumar Vs The State & Anr.
Delhi High Court · (2024) 10 DEL CK 1768
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 354, 506, 509, 34
High Courts21 Oct 2024Disposed Of
Kishan Kumar & Ors. Vs State (NCT of Delhi) & Anr.
Delhi High Court · (2024) 10 DEL CK 1769
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts21 Oct 2024Disposed Of
Mohammad Shabaz & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1770
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34
High Courts21 Oct 2024Disposed Of
Vikas Chhillar & Ors. Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1771
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 323, 341, 34, 308, 324, 506, 509
High Courts21 Oct 2024Disposed Of
Ravi Shukla & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1772
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 323, 341, 509, 354, 354A, 34
High Courts21 Oct 2024Disposed Of
Vipul Bansal & Ors. Vs State Through Sho Vijay Vihar & Anr.
Delhi High Court · (2024) 10 DEL CK 1775
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 34
High Courts21 Oct 2024
Union Of India & Anr. Vs Nandkishore Meena & Ors.
Delhi High Court · (2024) 10 DEL CK 2181
High Courts21 Oct 2024Dismissed
Union Of India Through Its Under Secretary Vs Sarthak Singh & Anr.
Delhi High Court · (2024) 10 DEL CK 2184
High Courts21 Oct 2024Dismissed
Secretary, Railway Board & Ors. Vs Shri Rajesh Yadav
Delhi High Court · (2024) 10 DEL CK 2185
Constitution of India-Article 226
High Courts21 Oct 2024Allowed
Ghamami Vs National Institute Of Solar Energy
Delhi High Court · (2024) 10 DEL CK 1681
High Courts21 Oct 2024Allowed
Amarjit Singh Vs Punjab & Sind Bank
Delhi High Court · (2024) 10 DEL CK 1664
Right to Information Act, 2005Punjab & Sind Bank Officer Employees (Conduct) Regulations 1981Punjab & Sind Bank Officer Employees' (Discipline & Appeal) Regulations 1981-Regulation 6
High Courts21 Oct 2024Disposed Of
The Jagjiwan Coop Group Housing Society Ltd Vs The Registrar Of Cooperative Societies & Ors.
Delhi High Court · (2024) 10 DEL CK 1662
DCS Rules 1973-Rule 140(1)DCS Rules, 2007-Rule 153(1)Indian Limitation Act, 1963-Article 136
High Courts21 Oct 2024Dismissed
Anju Bala Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1661
Constitution of India-Article 338Rules of Procedure, 2009