High Courts03 Apr 2024Allowed
Rohan Khatri & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4271
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 323, 34
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Delhi High Court judgments
1,31,711 judgments · page 1,316 of 6,586
High Courts03 Apr 2024Disposed Of
Gagan Gupta & Ors. Vs The State & Anr.
Delhi High Court · (2024) 04 DEL CK 4270
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 354, 509, 34, 506
High Courts03 Apr 2024Disposed Of
Alok Singhal Vs The State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 04 DEL CK 4269
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 506, 509, 354, 354B, 34
High Courts03 Apr 2024Disposed Of
Sh. Manish Soni & Ors. Vs State (Govt. Of Nct Of Delhi) & Anr.
Delhi High Court · (2024) 04 DEL CK 4266
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 506, 509, 498A, 406, 34
High Courts03 Apr 2024Disposed Of
Gopal Singh Vs The State NCT Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 4265
Code of Criminal Procedure, 1973-Section 482IPC-Sections 308, 323, 506, 34
High Courts03 Apr 2024Dismissed
Rakesh Mohan Agarwal Vs Union Of India & Anr.
Delhi High Court · (2024) 04 DEL CK 4245
Constitution of India-Article 226, 227, 14, 16, 19(1)(g), 21, 300-ACCS (Conduct) Rules, 1964Conduct, Discipline and Appeal Rules, 1975-Rule 2, 3(a), 3(b), 3(c), 3(d), 4, 15A(i) to (iii), 18, 20, 25, 26, 33A, 34, 40, 41, 42
High Courts03 Apr 2024Dismissed
Ravinder Kumar Vs Govt. Of NCT Of Delhi & Anr
Delhi High Court · (2024) 04 DEL CK 4231
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151, Order XXI
High Courts03 Apr 2024
Nandini Mohinder Vs Sh Prakash & Anr.
Delhi High Court · (2024) 04 DEL CK 4228
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25-F
High Courts03 Apr 2024Dismissed
Nisha Rangra Vs PNB Metlife India Insurance Co Ltd & Anr
Delhi High Court · (2024) 04 DEL CK 4225
Code of Civil Procedure, 1908-Section 96, Order XLI, VII Rule 14Specific Relief Act
High Courts03 Apr 2024Dismissed
Vikrant Nath & Anr. Vs Union Of India
Delhi High Court · (2024) 04 DEL CK 4224
Constitution of India-Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952-Section 2(e)(ii), 2(e), 8, 8B to 8F, 7A, 7-I, 1(3), 1(4), 3, 7A(1), 7B, 7C, 14B
High Courts03 Apr 2024
Master Arnav Sharma Vs St Georges School Alaknanda & Anr.
Delhi High Court · (2024) 04 DEL CK 4185
Right of Children to Free and Compulsory Education Act 2009-Section 16, 161, 16(1), 16(2), 16(3), proviso to Section 16(3), 2(l)RTE Rules-Rule 21AConstitution of India-Article 226
High Courts03 Apr 2024Dismissed
Sh. Aakash Sharma Vs Sh. Gyanesh Bharti & Ors.
Delhi High Court · (2024) 04 DEL CK 4182
High Courts03 Apr 2024Dismissed
Gati Jain Through Her Father Yogesh Jain Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 04 DEL CK 4175
High Courts03 Apr 2024Dismissed
Sanjeev Kumar Vs Department Of Education & Ors.
Delhi High Court · (2024) 04 DEL CK 4174
Right of Children to Free and Compulsory Education Act, 2009
High Courts03 Apr 2024Dismissed
Shana Bano Through Her Father Babloo Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 04 DEL CK 4173
High Courts03 Apr 2024
Dinesh Cand Vs Council Of Scientific And Industrial Research & Ors.
Delhi High Court · (2024) 04 DEL CK 4172
High Courts03 Apr 2024Allowed
Rajiv Sinha Deceased Through Legal Representatives & Ors. Vs Teneron Limited & Ors.
Delhi High Court · (2024) 04 DEL CK 4170
High Courts03 Apr 2024Dismissed
Fakhruddin Memorial CGHS Ltd. Vs M/s Mahalakshmi Infraengineers Pvt Ltd & Anr.
Delhi High Court · (2024) 04 DEL CK 4116
Arbitration and Conciliation Act-Section 34, 75, 81Foreign Awards (Recognition and Enforcement) Act, 1961
High Courts03 Apr 2024
Gannon Dunkerley And Company Limited Vs Union Of India Ministry Of Road Transport And Highways
Delhi High Court · (2024) 04 DEL CK 4105
Arbitration and Conciliation Act, 1996-Section 11, 11(6A), 11(6-A), 12, 16, 8, 9, 17, 5, 34, Fourth ScheduleContract Act, 1872-Section 7CPC-Order II Rule 2
High Courts03 Apr 2024Disposed Of
VRC Constructions India Pvt Ltd Vs National Highways Authority Of India
Delhi High Court · (2024) 04 DEL CK 4083