High Courts01 Oct 2024Dismissed
Harpreet Singh Batra & Ors. Vs Tiju Thomas & Anr.
Delhi High Court · (2024) 10 DEL CK 2012
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,046 of 6,586
High Courts01 Oct 2024Disposed Of
Dr. Sheenu Gupta Vs Parshuram Landge
Delhi High Court · (2024) 10 DEL CK 2013
Constitution of India-Article 227
High Courts01 Oct 2024Disposed Of
M/S Mahatma Gandhi Mission Hospital Vs Parshuram Langde
Delhi High Court · (2024) 10 DEL CK 2014
Constitution of India-Article 227
High Courts01 Oct 2024Dismissed
Udai Bhan & Anr. Vs Raj Kumar @ Lala & Ors.
Delhi High Court · (2024) 10 DEL CK 2015
CPC-Order XXXIX Rule 1 and 2DMC Act-Section 344 (2)
High Courts01 Oct 2024Disposed Of
Preeti Chauhan Vs ICICI Lombard General Insurance Co Ltd & Ors.
Delhi High Court · (2024) 10 DEL CK 2016
CPC-Order VII Rule 10, XXXIX Rules 1 & 2Commercial Courts Act, 2015
High Courts01 Oct 2024Allowed
Saga Music Private Limited Vs Karma Entertainment Through Its Proprietor Mr. Umesh Kumar Yadav
Delhi High Court · (2024) 10 DEL CK 1705
High Courts01 Oct 2024
Thokchom Shyamjai Singh & Ors. Vs Union Of India Through Home Secretary & Ors.
Delhi High Court · (2024) 10 DEL CK 1710
Constitution of India-Article 14, 21, 22, 22(1), 226, 227, 32Indian Penal Code, 1860-Section 120-B, 121-A, 122Unlawful Activities (Prevention) Act, 1967-Section 18, 18-B, 39
High Courts01 Oct 2024Disposed Of
Satinder Singh Bhasin Vs State of NCT of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1781
Code of Criminal Procedure, 1973-Section 482, 397, 192, 204Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 420, 120B
High Courts01 Oct 2024Dismissed
Commissioner Of Police & Ors. Vs Tejveer Singh
Delhi High Court · (2024) 10 DEL CK 1786
Constitution of India-Article 311(2)
High Courts01 Oct 2024Dismissed
Nirmaljeet Kaur Vs State of NCT of Delhi
Delhi High Court · (2024) 10 DEL CK 1632
Protection of Children from Sexual Offences Act, 2012 (POCSO Act)-Sections 12, 19, 21IPC-Section 354ACr.P.C.-Section 482
High Courts01 Oct 2024Allowed
Mr Bishnu Pratap Vs Uoi Through Ministry Of Home Affairs & Ors.
Delhi High Court · (2024) 10 DEL CK 1641
Constitution of India-Article 311(2)Central Industrial Security Force Rules, 2001-Rule 26(4)
High Courts01 Oct 2024
Mrs. Kusum Taneja Vs Shri Manik Taneja & Ors.
Delhi High Court · (2024) 10 DEL CK 1658
Delhi High Court (Original Side) Rules, 2018CPC-Order XII Rule 2A
High Courts01 Oct 2024Disposed Of
Rajat Gupta Vs State (NCT Of Delhi)
Delhi High Court · (2024) 10 DEL CK 2198
Code of Criminal Procedure, 1973-Section 439, 100Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 27A, 29, 50, 55, 37, 41(2), 42(2), 52(a), 67, 37(1)(b)(ii)Constitution of India-Article 21
High Courts01 Oct 2024Disposed Of
Pankaj @ Pankaj Vaid @ Amit @ Sanju Baba Vs State (NCT Of Delhi)
Delhi High Court · (2024) 10 DEL CK 2208
Code of Criminal Procedure, 1973-Section 100, 161, 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 27A, 29, 37, 41(2), 42(2), 50, 52A, 55, 67Indian Penal Code, 1860-Section 120B
High Courts01 Oct 2024Dismissed
Akshay Kumar Vs National Insurance Co. Ltd. & Ors.
Delhi High Court · (2024) 10 DEL CK 2209
Motor Vehicles Act, 1988-Section 173, 166, 16Central Motor Vehicle Rules, 1989-Rule 5
High Courts01 Oct 2024Dismissed
Mahender Singh Vs State (NCT Of Delhi)
Delhi High Court · (2024) 10 DEL CK 2210
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 37, 21, 27A, 29, 50, 67, 52(a), 25
High Courts01 Oct 2024Dismissed
The State (GNCT Of Delhi) Vs Satish Kumar & Anr.
Delhi High Court · (2024) 10 DEL CK 1604
Cr.P.C.-Section 378, 164IPC-Section 363, 366, 376Prevention of Children from Sexual Offences Act 2012-Section 6, 4
High Courts01 Oct 2024Dismissed
Union Of India & Ors. Vs Ajit Singh & Anr.
Delhi High Court · (2024) 10 DEL CK 1585
Constitution of India-Article 226
High Courts01 Oct 2024Dismissed
Dhruv Jain & Ors. Vs Govt. NCT Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1563
Constitution of India-Article 226, 14, 19(1), 19(2) to 19(6)GGSIP University Act, 1998Delhi Professional colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-exploitative Fee and Other Measures to Ensure Equity and Excellence) Act, 2007-Section 3(g), 3(d), proviso to Section 13
High Courts01 Oct 2024Dismissed
Nutan Gehlot Vs Assistant Commissioner Of Income Tax & Anr.
Delhi High Court · (2024) 10 DEL CK 1565
Income Tax Act, 1961-Section 143(2), 142(1), 139, 144BIncome-Tax Rules, 1962-Rule 12E