High Courts08 Oct 2024Disposed Of
Subhash Chandra Das & Ors. Vs Afaq Ahmad
Delhi High Court · (2024) 10 DEL CK 2045
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,035 of 6,586
High Courts08 Oct 2024Disposed Of
M/S Paramount Indentors And Sales Vs M/S Emerald Multventure Private Limited & Ors.
Delhi High Court · (2024) 10 DEL CK 2046
High Courts08 Oct 2024Dismissed
Sh. Brij Mohan Singh Vs Smt. Inderjeet Kaur
Delhi High Court · (2024) 10 DEL CK 2047
Limitation Act-Section 5CPC-Order XXXIX Rule 10
High Courts08 Oct 2024Disposed Of
Kuldeep Singh & Ors Vs Attar Singh & Ors
Delhi High Court · (2024) 10 DEL CK 2049
High Courts08 Oct 2024Allowed
Satish Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 2158
Constitution of India-Article 226Indian Penal Code, 1860-Sections 342, 323, 34
High Courts08 Oct 2024Disposed Of
Pradeep Mittal & Ors. Vs State (Govt Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 10 DEL CK 1726
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 452, 323, 506, 34, 324Cr.P.C.-Sections 156 (3)
High Courts08 Oct 2024Disposed Of
Sh. Maganjeet Singh Khara @ Sunder & Ors. Vs State & Anr.
Delhi High Court · (2024) 10 DEL CK 1732
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 341, 506, 509, 354, 34
High Courts08 Oct 2024Disposed Of
Kamal Kishore Sharma & Anr Vs State Through SHO, PS Rajouri Garden & Ors
Delhi High Court · (2024) 10 DEL CK 1735
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 323, 325, 326, 341, 34, 354, 509Cr.P.C.-Section 156(3)
High Courts08 Oct 2024Disposed Of
Akeel Khan & Ors. Vs The State (GNCT Of Delhi) & Anr.
Delhi High Court · (2024) 10 DEL CK 1737
Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts08 Oct 2024Disposed Of
Lakhan Rajput & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1738
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts08 Oct 2024Disposed Of
Ankit Bansal Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1739
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 469, 500, 509Code of Criminal Procedure-Section 482
High Courts08 Oct 2024Disposed Of
Prashant Batra Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1740
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 354, 323, 341, 34
High Courts08 Oct 2024Disposed Of
Gurmeet Singh & Ors. Vs The State Through SHO PS Kirti Nagar Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1743
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 363, 34
High Courts08 Oct 2024Allowed
Mohd Zakir Vs Sabuddin & Anr.
Delhi High Court · 2022 INSC 1204
Motor Vehicles Act, 1988-Section 2(30), 50, 147, 165, 173Motor Vehicles Act, 1939-Section 2(19)Indian Penal Code, 1860-Section 279, 338, 304A
High Courts08 Oct 2024Partly Allowed
Mohd Sabuddin Vs Mohd Zakir
Delhi High Court · 2020 INSC 434
Motor Vehicles Act, 1988-Section 173, 128, 194-C, 2(30), 50, 50(3), 165, 147Indian Penal Code, 1860-Section 279/338, 279/304AMotor Vehicles Act, 1939-Section 2(19)
High Courts08 Oct 2024Disposed Of
Yudhveer Singh Yadav Vs Central Bureau Of Inestigation Through Secretary Government Of India
Delhi High Court · (2024) 10 DEL CK 1787
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 483, 480(1)(i), 480(1)(ii)Prevention of Corruption Act, 1988-Section 7NDPS-Section 37
High Courts08 Oct 2024Allowed
Smt Usha Devi Vs Union Of India & Anr.
Delhi High Court · (2024) 10 DEL CK 1801
Central Civil Services (Pension) Rules, 1972-Rule 41Right to Information Act, 2005Constitution of India-Article 226
High Courts08 Oct 2024Dismissed
Union Of India Vs Anand Mohan Sharan & Anr.
Delhi High Court · (2024) 10 DEL CK 1810
All India Services (Discipline and Appeal) Rules, 1969-Rule 8, 8(16), 9, 9(1), 9(2)Constitution of India-Article 226
High Courts08 Oct 2024Allowed
Asha Rani Gupta Vs Ravindera Memorial Public School & Anr.
Delhi High Court · (2024) 10 DEL CK 1815
Delhi School Education Act, 1973-Section 8(2)Delhi School Education Rules, 1973-Rule 120(2)
High Courts08 Oct 2024Disposed Of
Raj Kumar Wadhera Vs Canara Bank & Ors.
Delhi High Court · (2024) 10 DEL CK 1665
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 2(t), 2(i), 47The Rights of Persons with Disabilities Act, 2016-Section 2(s), 2(zc), 75