High Courts25 Jul 2024Disposed Of
Mohd. Farid @ Sonu & Ors. Vs State (Govt. of NCT of Delhi) & Anr.
Delhi High Court · (2024) 07 DEL CK 2307
Code of Criminal Procedure, 1973-Section 482IPC-Sections 376, 313, 34, 380
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Delhi High Court judgments
1,31,711 judgments · page 1,161 of 6,586
High Courts25 Jul 2024Disposed Of
Avinash Bidhuri & Ors. Vs State & Anr.
Delhi High Court · (2024) 07 DEL CK 2306
Code of Criminal Procedure, 1973-Section 482IPC-Sections 354, 506, 34
High Courts25 Jul 2024Disposed Of
Raj Kumar Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2305
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 341, 354, 354(B), 506, 509
High Courts25 Jul 2024Disposed Of
Rajeev Mathur & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2302
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts25 Jul 2024Disposed Of
Sunil Alias Sonu & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2301
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts25 Jul 2024Disposed Of
Md Kasib & Ors. Vs The State ( Govt Of Nct Of Delhi) & Anr.
Delhi High Court · (2024) 07 DEL CK 2298
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 323
High Courts25 Jul 2024Dismissed
Indian Finance Guaranty Ltd Vs Surender Singh
Delhi High Court · (2024) 07 DEL CK 2264
Code of Civil Procedure, 1908-Section 115, Order 1 Rule 10(2), 151, I Rule 3, I Rule 10
High Courts25 Jul 2024Dismissed
Krishan Kumar & Anr. Vs Shakuntla Agency Pvt Ltd & Anr.
Delhi High Court · (2024) 07 DEL CK 2213
Arbitration and Conciliation Act, 1996-Section 34, 21
High Courts25 Jul 2024Allowed
Dr. Archana Verma Vs University Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2176
Delhi University Colleges Retirement Benefit Rules, 1970Statute 28-A-Clause 1(h), 3Central Civil Services (Pension) Rules, 1972-Rule 13, 14, 14(2), 19
High Courts25 Jul 2024Disposed Of
SD Windlesh Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2091
High Courts25 Jul 2024Disposed Of
Sh. Sumit Gahlot & Ors. Vs Sh. Yoginder Singh & Ors.
Delhi High Court · (2024) 07 DEL CK 2078
Delhi Land Reforms Act, 1954-Section 85, 185Code of Civil Procedure, 1908-Order II Rule 2Hindu Succession Act, 1956
High Courts25 Jul 2024Dismissed
KVR Aqua Clare Pvt. Ltd. Vs Indian Railway Catering And Tourism Corporation Limited (IRCTC)
Delhi High Court · (2024) 07 DEL CK 2015
Arbitration and Conciliation Act, 1996-Section 34Indian Contract Act-Section 22Code of Civil Procedure, 1908-Order XLI Rule 11
High Courts25 Jul 2024Allowed
Abdul Mir Khalick Vs Oriflame India Pvt. Ltd.
Delhi High Court · (2024) 07 DEL CK 2157
The Code of Civil Procedure, 1908-Order VIII Rule 10, VIII Rule 5(2)Indian Evidence Act, 1872-Section 58Negotiable Instruments Act, 1881-Section 80
High Courts25 Jul 2024Dismissed
Federation Of Tata Communications Employees Union Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2152
High Courts25 Jul 2024Allowed
Isha Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2147
Constitution of India-Articles 14, 15, 16, 21Maternity Benefits Act, 1961
High Courts25 Jul 2024Partly Allowed
Asstt Comdt Mritunjay Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2145
CCS Pension RulesFundamental Rules-Rule 22, 27
High Courts25 Jul 2024Dismissed
CS Construction Company Pvt Ltd & Anr. Vs Excelling Geo And Engineering Consultant & Ors.
Delhi High Court · (2024) 07 DEL CK 2008
Constitution of India, 1950-Article 226, 227Arbitration and Conciliation Act, 1996-Section 11, 38(1), 16, 5, 19, 34Code of Civil Procedure, 1908
High Courts25 Jul 2024Dismissed
Ravi Raj @ Rav I Kumar Vs Govt. Of N.C.T. Of Delhi
Delhi High Court · (2024) 07 DEL CK 2004
IPC-Sections 415, 416, 417, 419, 420, 468
High Courts25 Jul 2024Disposed Of
M S Narayan Mobile Accessories Pvt Ltd Vs M S Intex Technologies India Ltd
Delhi High Court · (2024) 07 DEL CK 1987
Arbitration and Conciliation Act 1996-Section 29A(4)
High Courts25 Jul 2024Disposed Of
MGB Finlease Pvt Ltd Vs Kanwaljeet Singh
Delhi High Court · (2024) 07 DEL CK 1973
Contempt of Courts Act, 1971-Section 2(b), 10, 12Code of Civil Procedure, 1908-Order XXXVII, XXIII Rule 3Land Acquisition Act, 1894