High Courts13 Aug 2024Dismissed
Manoj Prasad Vs State & Anr.
Delhi High Court · (2024) 08 DEL CK 1578
Negotiable Instruments Act, 1881-Section 138, 118(a), 118, 139CrPC-Section 397, 397/401
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,128 of 6,586
High Courts13 Aug 2024Disposed Of
Hari Chand & Ors. Vs Vijay Rani
Delhi High Court · (2024) 08 DEL CK 1658
Constitution of India-Article 227
High Courts13 Aug 2024Disposed Of
India First Life Insurance Co. Ltd Vs Korada Kasulamma & Anr.
Delhi High Court · (2024) 08 DEL CK 1659
Constitution of India-Article 227
High Courts13 Aug 2024Disposed Of
Anupam Singh Vs M/s Mahindra And Mahindra Financial Services Ltd.
Delhi High Court · (2024) 08 DEL CK 1661
Constitution of India-Article 227
High Courts13 Aug 2024Disposed Of
Anil Gupta Since Deceased Through His Lrs Vs Mrs.Saroj & Ors.
Delhi High Court · (2024) 08 DEL CK 1662
CPC-Order XIII Rule 2, Section 151
High Courts13 Aug 2024Allowed
Ashutosh Sharma Vs Income Tax Office
Delhi High Court · (2024) 08 DEL CK 1664
Constitution of India-Article 227
High Courts13 Aug 2024Disposed Of
BDR Builders And Developers Private Limited Vs Sh Shrichand Bijlani
Delhi High Court · (2024) 08 DEL CK 1665
High Courts13 Aug 2024Allowed
Yogender Kumar Vs LIC Housing Finance Ltd
Delhi High Court · (2024) 08 DEL CK 1666
Constitution of India-Article 227
High Courts13 Aug 2024Dismissed
Leeladhar Mishra Vs Vinod Kumar Sharma
Delhi High Court · (2024) 08 DEL CK 1667
CPC-Order IX Rule 13, Section 151
High Courts13 Aug 2024Disposed Of
Surender Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1712
Contempt of Courts Act, 1971-Section 11Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 4, 11Central Civil Services (Classification, Control & Appeal) Rules 1965-Rule 14(2), 14, 20
High Courts13 Aug 2024Allowed
Madhu Chauhan Vs DDA & Anr.
Delhi High Court · (2024) 08 DEL CK 1718
Constitution of India-Articles 226 and 227
High Courts13 Aug 2024
Oriental Insurance Co. Ltd. Vs Khushanuma & Ors.
Delhi High Court · (2024) 08 DEL CK 1719
Motor Vehicles Act, 1988-Section 173, 166, 140, 6(1), second proviso to Section 9, 11, 149(4) and 149(5)Indian Penal Code, 1860-Sections 279, 304-A and 427CPC-Order 12 Rule 8
High Courts13 Aug 2024Dismissed
Sharma Enterprises Vs The Banking Ombudsman & Anr.
Delhi High Court · (2024) 08 DEL CK 1721
Constitution of India-Article 226Banking Ombudsman Scheme, 2006-Clause 8, 8(2)(d), 8(2)(f), 13(1)(a)
High Courts13 Aug 2024Dismissed
Sudershan Pathak Vs Krishan Kumar (Dead) Thr. Lrs & Ors.
Delhi High Court · (2024) 08 DEL CK 1722
Code of Civil Procedure, 1908-Order XXII Rule 9, XXII Rule 3, XXII Rule 4, XLIII Rule 1(I), Section 151Limitation Act, 1963-Section 5Indian Limitation Act, 1877-Section 5
High Courts13 Aug 2024
Bajaj Allianz General Insurance Co. Ltd. Vs Smt. Leela Devi & Ors.
Delhi High Court · (2024) 08 DEL CK 1724
Motor Vehicles Act, 1988-Section 173, 2(9), 2(30), 2(10)Code of Criminal Procedure, 1973-Section 200Indian Penal Code, 1860-Section 279, 304A
High Courts13 Aug 2024Allowed
Kanika Chawla Vs Income Tax Officer, Ward 45(1), New Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 1748
Income Tax Act, 1961-Section 244A, 139(1), 143(1), 148, 143(3)/147, 254/143(3), 68, 153(3), 254, 263, 264, 92-CA, 240, 237, 153Constitution of India-Articles 226, 227, 265
High Courts13 Aug 2024Allowed
Inspector TD Cyril Mimin Zou Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1760
Constitution of India-Article 226, 14, 16Central Industrial Security Force, Assistant Commandant (Executive), Recruitment Rules, 2009-Rule 5, Clause (1) of Appendix-II(a)Central Industrial Security Force (Subordinate Ranks) Recruitment Rules, 1999
High Courts13 Aug 2024Disposed Of
Ruchi Wadhawan Vs Amit Wali
Delhi High Court · (2024) 08 DEL CK 1771
Hindu Marriage Act, 1955-Section 13(1)(ia), 9Indian Penal Code, 1860-Sections 406/420/120B
High Courts13 Aug 2024Disposed Of
Saleem Khan & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1807
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 509, 34
High Courts13 Aug 2024Disposed Of
Amit Kumar & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1811
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)