High Courts16 Oct 2024Disposed Of
Salim & Ors. Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1754
Code of Criminal Procedure, 1973-Section 482IPC-Section 324, 341, 34
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Delhi High Court judgments
1,31,711 judgments · page 1,027 of 6,586
High Courts16 Oct 2024Disposed Of
Sandeep Singh & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1756
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Section 4
High Courts16 Oct 2024Disposed Of
Shreyas Tiwari & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1757
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 354D, 34Hindu Marriage Act-Section 13B(2)
High Courts16 Oct 2024Dismissed
Punjab National Bank Vs Manoj Kumar
Delhi High Court · (2024) 10 DEL CK 1784
Constitution of India-Article 226, 227, 14, 16Industrial Disputes Act, 1947-Section 25F, 2(k), 2(s)
High Courts16 Oct 2024Dismissed
Ramesh Kumar Yadav & Ors. Vs Manan Yadav
Delhi High Court · (2024) 10 DEL CK 1788
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), 1 Rule 9Court Fees Act, 1870-Section 7(iv)(c)Delhi Land Reforms Act, 1954
High Courts16 Oct 2024Dismissed
Miss G. Vs State NCT Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1796
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 406, 34, 377, 506, 509, 354A
High Courts16 Oct 2024Disposed Of
Kiran & Anr. Vs State Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1797
Constitution of India-Article 226, 227
High Courts16 Oct 2024Disposed Of
Commissioner Of Police & Ors. Vs Manju Devi
Delhi High Court · (2024) 10 DEL CK 1811
High Courts16 Oct 2024Dismissed
Shiv Prakash Katiyar Vs Jawahar Lal University & Ors.
Delhi High Court · (2024) 10 DEL CK 2168
Code of Civil Procedure, 1908-Section 109Code of Criminal Procedure, 1898-Section 494Constitution of India-Articles 133, 134
High Courts16 Oct 2024Dismissed
Union Of India & Ors. Vs Raman Kumar Mehta
Delhi High Court · (2024) 10 DEL CK 2174
High Courts16 Oct 2024Allowed
Union Of India & Anr. Vs Shri Harinder Singh & Ors.
Delhi High Court · (2024) 10 DEL CK 2177
Constitution of India-Articles 14, 16, 311 (2), 141Factories Act, 1948-Section 46
High Courts16 Oct 2024Partly Allowed
Dr. Prabal Pal Vs Employees State Insurance Corporation & Ors.
Delhi High Court · (2024) 10 DEL CK 2180
Central Civil Services (Conduct) Rules, 1964-Rule 3 (1) (ii), 3 (1) (iii)ESIC (Staff and Conditions of Services) Regulations, 1959-Regulation 23
High Courts16 Oct 2024Dismissed
Ram Babu Vs New India Assurance Company Limited & Anr.
Delhi High Court · (2024) 10 DEL CK 1674
Constitution of India-Article 226, 14, 32
High Courts16 Oct 2024Disposed Of
Vinod Mengwal Vs Sashastra Seema Bal & Anr.
Delhi High Court · (2024) 10 DEL CK 2193
High Courts16 Oct 2024
Dr Geetanjali Aggarwal Vs Dr Manoj Aggarwal
Delhi High Court · (2024) 10 DEL CK 1594
Guardians and Wards Act, 1890-Section 12, 47Family Courts Act, 1984-Section 7, 10, 19, 19(1), 19(2), 19(3), 19(4), 19(6), 20Hindu Marriage Act, 1955-Section 24, 26
High Courts16 Oct 2024Allowed
Rajender Singh Vs Delhi Transport Corporation
Delhi High Court · (2024) 10 DEL CK 1584
Evidence ActConstitution of India-Article 226, 227
High Courts16 Oct 2024Disposed Of
Govt Of NCT Of Delhi & Ors. Vs Cyriac Mathew & Ors.
Delhi High Court · (2024) 10 DEL CK 1583
Central Civil Services (Revised Pay) Rules, 2008-Rule 5, First Proviso to Rule 5, Second Proviso to Rule 5, 7, 7 (i), (B), (C) or (D), Note 2A to Rule 7, 11, Schedule II of Part B of the first schedule
High Courts16 Oct 2024Dismissed
Ms Anju Chawla & Ors. Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1569
High Courts16 Oct 2024Dismissed
Kingston Enterprises Vs NBCC (India) Ltd. & Anr.
Delhi High Court · (2024) 10 DEL CK 1509
Constitution of India-Article 226, 12, 14Arbitration and Conciliation Act, 1996-Section 34, 37
High Courts16 Oct 2024Dismissed
The Pr. Commissioner Of Income Tax – Central -1 Vs Naveen Infradevelopers & Engineers Pvt. Ltd.
Delhi High Court · (2024) 10 DEL CK 1544
Income Tax Act, 1961-Section 260A, 147, Explanation 3 to Section 147, 148, 68, 143(3), 147/143(3)Finance (No.2) Act, 2009