High Courts20 Aug 2024Disposed Of
China Devi Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 1452
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,122 of 6,586
High Courts20 Aug 2024Dismissed
Aptec Advanced Protective Technologies AG Vs Union Of India & Anr.
Delhi High Court · (2024) 08 DEL CK 1442
Arbitration & Conciliation Act 1996-Section 34, 31(6), 31, 32(1), 32Code of Civil Procedure, 1908-Order 11 Rule 12, 11 Rule 14
High Courts20 Aug 2024Disposed Of
Evergreen Land Mark Pvt. Ltd. Vs John Tinson And Company Pvt. Ltd. & Anr.
Delhi High Court · (2024) 08 DEL CK 1439
High Courts20 Aug 2024Disposed Of
Anurag Enterprises Vs Footwear Design And Development Institute (FDDI)
Delhi High Court · (2024) 08 DEL CK 1438
Arbitration and Conciliation Act, 1996-Section 29A (4) & (5)
High Courts20 Aug 2024Disposed Of
Om Prakash Vs Sheesh Ram @ Sheesh Pal & Anr.
Delhi High Court · (2024) 08 DEL CK 1420
Specific Relief Act, 1963-Section 20Specific Relief (Amendment) Act, 2018Transfer of Property Act, 1882-Section 54
High Courts20 Aug 2024Dismissed
Komal Kumari Vs State(Nct Of Delhi) & Anr
Delhi High Court · (2024) 08 DEL CK 0132
Code of Criminal Procedure 1973 — Section 41A, 200, 202, 397, 482Indian Penal Code, 1860 — Section 34, 408, 499
High Courts20 Aug 2024Allowed
Vijay Kumar Khurana Vs Shubham Jain
Delhi High Court · (2024) 08 DEL CK 0131
Code of Criminal Procedure 1973 — Section 200, 482Indian Penal Code, 1860 — Section 34, 120B, 409, 420
High Courts20 Aug 2024Disposed Of
Managing Committee, Masjid Syed Faiz Elahi (Regd) Vs Delhi Waqf Board & Ors
Delhi High Court · (2024) 08 DEL CK 0130
Waqf Act, 1995 — Section 72, 72(1), 72(2)
High Courts20 Aug 2024Disposed Of
Om Prakash Vs Sheesh Ram @ Sheesh Pal (Since Deceased) & Ors
Delhi High Court · (2024) 08 DEL CK 0129
Specific Relief Act, 1963 — Section 20Transfer of Property Act, 1882 — Section 54
High Courts20 Aug 2024Dismissed
Satish Kumar Dahiya Vs Smt Shivani Dahiya & Anr
Delhi High Court · (2024) 08 DEL CK 0128
Code of Criminal Procedure 1973 — Section 125, 397, 482Family Courts Act, 1984 — Section 19(4)
High Courts20 Aug 2024Disposed Of
Kanwal Kishore Manchanda Vs Delhi Development Authority & Anr
Delhi High Court · (2024) 08 DEL CK 0127
Constitution of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 193, 196, 467, 471Indian Partnership Act, 1932 — Section 14, 15
High Courts17 Aug 2024Dismissed
Vivekananda Institute Of Professional Studies & Anr. Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2218
AICTE Act, 1987-Section 10, 11, 23All India Council for Technical Education (Grant of Approvals for Technical Institutions) Regulations, 2020-Regulation 1, 2, 4, 4.9, 6, 6.3(h)Constitution of India-Article 19(1)(g), 226, 246, Entry 66 of List I
High Courts16 Aug 2024
Baldev Singh & Ors. Vs Neha Bansal & Anr.
Delhi High Court · (2024) 08 DEL CK 2201
Land Acquisition Act, 1894-Section 4, 6Delhi Municipal Corporation Act, 1957-Section 507(a)Delhi Land Revenue Act, 1954-Section 26, 27, 216, 3(2), 20, 22
High Courts16 Aug 2024Dismissed
S.P Enterprises Vs National Highway Authority Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1486
Constitution of India-Article 226
High Courts16 Aug 2024Disposed Of
Bajrang Punia & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1497
National Sports Development Code of India, 2011-Clause 8.5Constitution of India-Article 30
High Courts16 Aug 2024Disposed Of
Pankaj Kumar & Ors. Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1519
Industrial Disputes Act, 1947-Section 33, 33(1)(a)
High Courts16 Aug 2024Disposed Of
Sachin Vs State, NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 1551
CrPC-Section 439IPC-Sections 302, 120B, 34, 304 Part I, 304 Part II
High Courts16 Aug 2024
Amit Malviya Vs Samajwadi Party Media Cell & Ors
Delhi High Court · (2024) 08 DEL CK 1555
CPC-Section 151, Order XXXIX Rule 1 & 2, XXXIX Rule 3, XXXIX Rules 1 & 2Delhi High Court (Original Side) Rules, 2018Constitution of India-Article 19, 19(1)(a), 19(2)
High Courts16 Aug 2024Dismissed
M Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1580
Code of Criminal Procedure, 1973-Section 164, 227, 228Indian Penal Code, 1860-Section 376, 328, 506
High Courts16 Aug 2024Dismissed
State (NCT Of Delhi) Vs Rajinder Singh @ Rajinder Singh Madan
Delhi High Court · (2024) 08 DEL CK 1581
Prevention of Corruption Act, 1988-Sections 7, 13, 13(1)(d), 13(2)Information Technology Act, 2000-Section 79(A)Indian Evidence Act, 1872-Section 45(A)