High Courts10 May 2024Dismissed
Kendriya Vidyalaya Sangathan & Anr. Vs Mahipal Singh
Delhi High Court · (2024) 05 DEL CK 0035
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,255 of 6,586
High Courts10 May 2024Dismissed
K Jeevan Rita Murthy Vs Sarabjit Singh (Since Deceased) & Anr.
Delhi High Court · (2024) 05 DEL CK 0034
Indian Succession Act, 1925 — Section 213
High Courts10 May 2024Dismissed
Sudhir Bidhuri Vs Delhi Development Authority & Ors
Delhi High Court · (2024) 05 DEL CK 0033
Delhi Municipal Corporation Act, 1957 — Section 344(2)
High Courts10 May 2024Disposed Of
Arun Kangra Vs Arti Sarwan
Delhi High Court · (2024) 05 DEL CK 0032
Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts09 May 2024Disposed Of
Mohammed Moinuddin Ahmed Vs Bhola Nath Singh Secretary General, Hockey India
Delhi High Court · (2024) 05 DEL CK 4264
High Courts09 May 2024Disposed Of
Gram Sudhar Sabha (Regd.) Vs National Capital Territory Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 4260
Societies Registration ActNational Capital Territory of Delhi (Recognition of Property rights of residents in Unauthorized Colonies) Act, 2019
High Courts09 May 2024Dismissed
Gyan Singh Meena Vs National Seeds Corporation Ltd. & Ors.
Delhi High Court · (2024) 05 DEL CK 4323
Constitution of India-Article 226, 227National Seeds Corporation Limited Employees Conduct, Discipline & Appeal Rules, 1992-Rule 31, 31(7), 31(12)Indian Evidence Act
High Courts09 May 2024Allowed
Sumit Kumar Vs State & Anr.
Delhi High Court · (2024) 05 DEL CK 4357
Code of Criminal Procedure, 1973-Section 439, 164Indian Penal Code, 1860-Sections 376, 506
High Courts09 May 2024Disposed Of
Sanjay Kansal Vs Assistant Director, Directorate Of Enforcement
Delhi High Court · 2023 INSC 1006
Code of Criminal Procedure, 1973-Section 439, 306, 307, 308Prevention of Money Laundering Act, 2002-Section 2(1)(u), 3, 4, 44, 45, 50Indian Penal Code-Section 120B read with Sections 420, 468, 471, 384 to 389, 193, 228
High Courts09 May 2024Dismissed
State Vs Bharat Singh
Delhi High Court · (2024) 05 DEL CK 4401
IPC-Section 306, 498A, 304B, 107Code of Criminal Procedure, 1973-Section 378
High Courts09 May 2024Disposed Of
Arun Mishra Vs The State GNCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4382
IPC-Section 365
High Courts09 May 2024Disposed Of
Ayush Agarwal Vs M/s Dimensions Innovation Labs Pvt Ltd
Delhi High Court · (2024) 05 DEL CK 4131
Companies Act, 1956-Section 481, 481 (1), 454Companies (Court) Rules, 1959-Rule 130
High Courts09 May 2024Dismissed
Amit Arora Vs MMR Infrastructure Developers Pvt Ltd
Delhi High Court · (2024) 05 DEL CK 4133
Companies Act, 1956-Sections 433(e), 434(1)(A), 439Limitation Act, 1963-Section 14
High Courts09 May 2024
Vicky Chadha & Anr. Vs The State & Anr.
Delhi High Court · (2024) 05 DEL CK 3879
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Section 394, 34, 323, 354, 506, 509, 341
High Courts09 May 2024Disposed Of
Pankaj Makhija Vs The State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2024) 05 DEL CK 3881
Code of Criminal Procedure, 1973-Section 482IPC-Sections 307, 324, 323, 34, 308
High Courts09 May 2024Disposed Of
Shri Rahul Verma & Ors. Vs State Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3883
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts09 May 2024Dismissed
Brilliance Educational Society & Ors. Vs Karamvir Singh
Delhi High Court · (2024) 05 DEL CK 3927
Code of Civil Procedure, 1908-Section 96, Order XII Rule 6, 10, 7 Rule 11(d)Transfer of Property Act, 1882-Section 53A, 106, 106(1), 107Delhi Rent Control Act, 1958
High Courts09 May 2024
Sahamal Singh Vs Container Corporation Of India Limited
Delhi High Court · (2024) 05 DEL CK 4039
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 12, 16, 16(5), 16(6), 21, 34Limitation Act, 1963-Article 137, Section 9, 37, 37(1)
High Courts09 May 2024Dismissed
Preeti Singh Vs National Medical Commission & Ors.
Delhi High Court · (2024) 05 DEL CK 4068
Regulations on Graduate Medical Education, 1997-Regulation 5, 4, 5(ii)Eligibility Requirement for Taking Admission in an Undergraduate Medical Course in a Foreign Medical Institution Regulations, 2022-Regulations 3, 5, 8, 8(ii)Constitution of India-Article 142
High Courts09 May 2024
Tulir Charitable Trust Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4069
Protection of Children from Sexual Offences Act, 2012-Section 2(d), 2(da), 6, 9, 15, 15(2), 34Information Technology Act, 2000-Section 67BIndian Penal Code, 1860-Section 120B