High Courts15 Apr 2024
Reliance General Insurance Co Ltd. Vs Jagdish Prasad Aggarwal & Ors.
Delhi High Court · (2024) 04 DEL CK 4360
Motor Vehicles Act, 1988-Section 173, 166, 140
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,297 of 6,586
High Courts15 Apr 2024Disposed Of
Oriental Insurance Co. Ltd. Vs Pawan Kumar Sharma & Ors.
Delhi High Court · (2024) 04 DEL CK 4359
Motor Vehicles Act, 1988-Section 173, 168Hindu Succession Act
High Courts15 Apr 2024Allowed
Meena Kataria Vs Rekha & Ors.
Delhi High Court · (2024) 04 DEL CK 4306
Constitution of India-Article 227CPC-Order XVIII Rule 2(3), XVIII Rule 3, Section 151Indian Evidence Act, 1872-Sections 101, 102, 103
High Courts15 Apr 2024Dismissed
Sh. Bal Krishan Sharma Vs Smt. Kanta Kumari Sharma & Ors.
Delhi High Court · (2024) 04 DEL CK 4302
Hindu Succession Act, 1956CPC-Order VI Rule 17, VII Rule 14, VII Rule 14(2), VII Rule 14(3), VIII Rule 1, Section 151Delhi Maintenance and Welfare of Parents and Senior Citizens Act-Rule 22(3)
High Courts15 Apr 2024Dismissed
Swapnil Aeron Vs Jagmohan Sapra
Delhi High Court · (2024) 04 DEL CK 4296
Constitution of India-Article 227Code of Civil Procedure-Order XVI, XVI Rule 1, I Rule 10, Section 151Code of Criminal Procedure-Section 340
High Courts15 Apr 2024Allowed
Veerpal @ Titu Vs State
Delhi High Court · (2024) 04 DEL CK 4255
Code of Criminal Procedure, 1973-Section 374(2), 428, 313, 164, 161IPC-Section 376, 354, 506, 509POCSO Act, 2012-Section 8, 10, 6, 29, 30
High Courts15 Apr 2024Disposed Of
Devinder Kumar & Ors. Vs The State & Anr.
Delhi High Court · (2024) 04 DEL CK 4254
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts15 Apr 2024Disposed Of
Sandeep Jain & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4250
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts15 Apr 2024Disposed Of
Rohit Pal Singh Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4249
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 341, 506, 509
High Courts15 Apr 2024Disposed Of
Bunty @Dinesh Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4247
Code of Criminal Procedure, 1973-Section 482IPC-Section 324
High Courts15 Apr 2024Dismissed
Suresh Chand Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4213
Constitution of India-Article 226, 277Industrial Disputes Act, 1947-Section 22, 11-AGeneral Service Rules-Clause 2, 4, 5, 10, 11, 13, 15
High Courts15 Apr 2024Dismissed
D.T.C. Vs Yash Pal
Delhi High Court · (2024) 04 DEL CK 4212
Constitution of India-Article 227, 226Delhi Road Transport Corporation Act, 1950Industrial Disputes Act, 1947-Section 33(2)(b)
High Courts15 Apr 2024Dismissed
Vijay Malhotra Vs Directorate Of Education & Ors.
Delhi High Court · (2024) 04 DEL CK 4164
Delhi School Education Act and Rules, 1973
High Courts15 Apr 2024Dismissed
Mohit Dabas & Anr. Vs The Principal Indraprastha World School & Ors.
Delhi High Court · (2024) 04 DEL CK 4163
Right of Children to Free and Compulsory Act, 2009-Section 12(1), 12, 2
High Courts15 Apr 2024Dismissed
Arun Kumar @ Varun Vs Narcotics Control Bureau
Delhi High Court · (2024) 04 DEL CK 4051
Code of Criminal Procedure, 1973-Section 397, 227, 228, 239Narcotics Drugs and Psychotropic Substances Act-Section 22(c), 23(c), 29, 37PC Act-Section 7
High Courts15 Apr 2024Disposed Of
Mrs Mithlesh Gupta Vs M/s National Industrial Corporation Limited
Delhi High Court · (2024) 04 DEL CK 4049
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141Companies Act, 1956-Section 34
High Courts15 Apr 2024
Dabur India Limited Vs Ashok Kumar & Ors.
Delhi High Court · (2024) 04 DEL CK 3974
High Courts15 Apr 2024Disposed Of
Suman Sapra Vs Rosy Dabas & Ors.
Delhi High Court · (2024) 04 DEL CK 3971
CPC-Order 39 Rule 2A
High Courts15 Apr 2024Dismissed
Benara Solar Private Limited Vs Solar Energy Corporation Of India Limited & Anr.
Delhi High Court · (2024) 04 DEL CK 3951
Arbitration and Conciliation Act, 1996-Section 34, 34(3) proviso, 28(3)Constitution of India-Article 226
High Courts15 Apr 2024Dismissed
Govt. Of NCT Of Delhi & Ors. Vs Jagbir Singh
Delhi High Court · (2024) 04 DEL CK 3916
Constitution of India-Articles 226, 227Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 10(1)Fundamental Rules-Rule 54-B