High Courts02 May 2024Allowed
Pradeep Sahu Vs Jawahar Lal Nehru University & Anr.
Delhi High Court · (2024) 05 DEL CK 3450
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,270 of 6,586
High Courts02 May 2024
Ritz Theatre Private Limited Vs Ramesh Chandra
Delhi High Court · (2024) 05 DEL CK 3449
Constitution of India-Articles 226 and 227Payment of Wages Act, 1936Industrial Disputes Act, 1947-proviso to Section 25 FFF(1), Section 25F, 25F(a), 25F(b), 25FFF
High Courts02 May 2024Allowed
Kanhaiya Manjhi & Ors. Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 3423
Constitution of India-Article 226Delhi School Education Act & RulesDelhi School Education Rules, 1973-Rule 47, sub-rules (1), (2), (3) and (4) of Rule 47
High Courts02 May 2024Dismissed
Rajat (Minor) Through His Father And Natural Gurdian Shri Vikas Vs Secretary, Minisrty Of Social Justice & Empowerment Government Of India & Anr
Delhi High Court · (2024) 05 DEL CK 0214
Constitution of India, 1950 — Article 226
High Courts02 May 2024Dismissed
Ritz Theatre Private Limited Vs Ramesh Chandra
Delhi High Court · (2024) 05 DEL CK 0202
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25F(a), 25F(b), 25FFF, 25(FFF)(1)
High Courts02 May 2024Disposed Of
Lal Bahadur Vs State (Gnct Of Delhi)
Delhi High Court · (2024) 05 DEL CK 0201
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1210(iv), 1211, 1212Code of Criminal Procedure, 1973 — Section 482
High Courts02 May 2024Disposed Of
Om Kumar & Ors. Vs State (Nct Of Delhi) & Ors
Delhi High Court · (2024) 05 DEL CK 0200
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 354, 452, 506
High Courts02 May 2024Disposed Of
Deepak @ Sunny Vs State Nct Of Delhi & Anr
Delhi High Court · (2024) 05 DEL CK 0199
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498AHindu Marriage Act, 1955 — Section 13B(1)
High Courts02 May 2024Disposed Of
Gulzar Ahmed & Ors Vs State Nct Of Delhi And Anr
Delhi High Court · (2024) 05 DEL CK 0198
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498ADowry Prohibition Act, 1961 — Section 4
High Courts02 May 2024Dismissed
Govt Of Nct Of Delhi And Anr. Vs Prabhjot Singh Dhillon
Delhi High Court · (2024) 05 DEL CK 0197
Delhi School Education Rules, 1973 — Rule 118, 120(1)(d)(iv), 121(2)Right to Information Act, 2005 — Section 18, 20
High Courts02 May 2024Dismissed
Delhi Gymnastics Association Vs Gymnastics Federation Of India & Ors
Delhi High Court · (2024) 05 DEL CK 0196
Constitution of India, 1950 — Article 226
High Courts02 May 2024Disposed Of
Sanjay Kaushik Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2024) 05 DEL CK 0195
Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 46(4), 482
High Courts02 May 2024Dismissed
Kunwar Divyansh Singh Vs Union Of India And Ors.
Delhi High Court · (2024) 05 DEL CK 0194
Constitution of India, 1950 — Article 14, 19(1)(g), 233(1)
High Courts02 May 2024Allowed
Pradeep Sahu Vs Jawahar Lal Nehru University & Anr.
Delhi High Court · (2024) 05 DEL CK 0193
High Courts02 May 2024Allowed
Adavya Arya Through His Father Manish Vs Directorate Of Education & Anr
Delhi High Court · (2024) 05 DEL CK 0192
High Courts02 May 2024Dismissed
Adarsh Teotia Vs Netra Institute Of Geoinformatics Management And Technologies Foundation And Ors.
Delhi High Court · (2024) 05 DEL CK 0189
Constitution of India, 1950 — Article 226
High Courts02 May 2024Disposed Of
Prachi Jain Vs Sunil Kumar Jain
Delhi High Court · (2024) 05 DEL CK 0188
Code of Criminal Procedure, 1973 — Section 482Protection of Women from Domestic Violence Act, 2005 — Section 2(a), 2(b), 2(f), 12, 20, 25(2)
High Courts02 May 2024Dismissed
Nazim Vs State (Nct Of Delhi)
Delhi High Court · (2024) 05 DEL CK 0187
Code of Criminal Procedure, 1973 — Section 161, 164, 437(1), 437(2), 439, 439(1)Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 153A, 201, 302, 365, 436, 505
High Courts02 May 2024Disposed Of
Javed Vs State (Nct Of Delhi)
Delhi High Court · (2024) 05 DEL CK 0186
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161, 164, 437(1), 437(2), 439(1), 439Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 153A, 201, 302, 365, 436, 505
High Courts02 May 2024Disposed Of
Gulfam Vs State (Nct Of Delhi)
Delhi High Court · (2024) 05 DEL CK 0185
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161, 164, 437(1), 437(2), 439(1), 439Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 153A, 201, 302, 365, 436, 505