High Courts20 May 2024
Raju Vs The State Of NCT Of Delhi
Delhi High Court · (2024) 05 DEL CK 4335
Code of Criminal Procedure, 1973-Section 439, 164, 161Indian Penal Code, 1860-Sections 365, 34, 364A, 323
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Delhi High Court judgments
1,31,711 judgments · page 1,235 of 6,586
High Courts20 May 2024Allowed
Nikhil Rai Handa Vs State Of Delhi
Delhi High Court · (2024) 05 DEL CK 4334
Code of Criminal Procedure Code, 1973-Section 439Indian Penal Code, 1860-Section 302Constitution of India-Article 21
High Courts20 May 2024Disposed Of
Bilal Ahmad Mir Alias Bilal Mir Alias Billa Vs National Investigating Agency New Delhi
Delhi High Court · (2024) 05 DEL CK 4387
National Investigation Agency Act (NIA Act)-Section 21Cr.P.C.-Section 229, 375Indian Penal Code, 1860-Section 120B, 121, 121A, 122, 302
High Courts20 May 2024Disposed Of
Indrakali Verma Vs State Of Nct Of Delhi
Delhi High Court · (2024) 05 DEL CK 4417
Cr.P.C-Section 156(3), 200
High Courts20 May 2024Dismissed
M/s Voir India Electronics Pvt. Ltd. Through Its Director Vs M/s Polyblends (India) Pvt. Ltd. Through Its Director
Delhi High Court · (2024) 05 DEL CK 4108
Civil Procedure Code, 1908-Section 115, Order VII Rule 10, VII Rule 11Companies Act, 1956Limitation Act, 1963-Article 1 of the Schedule, 15, Section 18, 113
High Courts20 May 2024Allowed
Sandeep Yadav Vs New India Assurance Co. Ltd.
Delhi High Court · (2024) 05 DEL CK 4105
Motor Vehicles Act, 1988-Section 173, 149(2)(a)(ii), 2(9), 2(10), 2(30)Indian Penal Code, 1860-Sections 279, 304A, 427CPC-Order XII Rule 8
High Courts20 May 2024Dismissed
Kapil Vs Krishan Lal Since Decease Through His Lrs & Anr.
Delhi High Court · (2024) 05 DEL CK 4100
Code of Civil Procedure, 1908-Order IX Rule 7
High Courts20 May 2024Disposed Of
M/s Balaji Tilak Metal And Alloys P. Ltd. Vs Principal Commissioner Of Department Of Trade And Taxes, Government Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 4444
High Courts20 May 2024Dismissed
Deccan Edibles Private Limited Vs S P J Cargo Private Limited
Delhi High Court · (2024) 05 DEL CK 4466
Code of Civil Procedure, 1908-Order VI Rule 15A, VI Rule 15A sub-rule (1), VI Rule 15A (4), VI Rule 15A (5), VI Rule 15 (4), VI Rule 15 (5), VI Rule 17Constitution of India-Article 227Commercial Courts Act, 2015
High Courts20 May 2024Dismissed
Raj Chaudhary & Anr. Vs Col Rajinder Singh Bhasine & Anr.
Delhi High Court · (2024) 05 DEL CK 4465
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, VII Rule 11Constitution of India, 1950-Article 227Code of Civil Procedure (Amendment) Act, 2002
High Courts20 May 2024Allowed
Gaurav Kumar As Guardian Of Kavyansh Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 4485
Right of Children to Free and Compulsory Education Act, 2009-Section 12(1)(c), 2(e), 2(n)(iv)
High Courts20 May 2024Disposed Of
M/s Axalta Coating Systems India Pvt. Ltd. Vs M/s Rajalakshmi Cars Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 3875
Arbitration and Conciliation Act, 1996-Section 11(6), 12
High Courts20 May 2024Disposed Of
SKS College Of Education Vs National Council For Teacher Education & Ors.
Delhi High Court · (2024) 05 DEL CK 3962
High Courts20 May 2024Dismissed
Chhavi Vs University Of Delhi
Delhi High Court · (2024) 05 DEL CK 4009
High Courts20 May 2024Disposed Of
Vasu Sachdeva Vs Bar Council Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4026
High Courts20 May 2024Disposed Of
The Sovereign School Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4029
High Courts20 May 2024Disposed Of
State Of Haryana Vs Bhagwan Mahaveer College Of Engg. And Management & Anr.
Delhi High Court · (2024) 05 DEL CK 4030
High Courts20 May 2024
M/S Dhawan Box Sheet Containers Pvt. Ltd. Vs M/S Shreyansh Healthcare Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 4018
Arbitration and Conciliation Act, 1996-Section 7, 7(4)(c), 8, 9, 11, 11(5), 11(6), 12, 34IBC
High Courts20 May 2024
We, The People Of India Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4084
Code of Civil Procedure (CPC), 1908-Section 151
High Courts20 May 2024Dismissed
The Directorate Of Revenue Intelligence Vs Dev Singh & Anr.
Delhi High Court · (2024) 05 DEL CK 3729
Code of Criminal Procedure, 1973-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 37