High Courts12 Mar 2024Dismissed
Sonia Jokhani Vs Jugal Kishore Jokhani & Anr.
Delhi High Court · (2024) 03 DEL CK 3778
CPC, 1908-Order VII Rule 11, IX Rule 13Evidence Act-Section 115Court Fees Act, 1870-Section 7(vi)(f), 7(iv)(f)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,360 of 6,586
High Courts12 Mar 2024Disposed Of
M/s Isherdas Sahni & Bros. Vs M/s Impresario Entertainment And Hospitality Pvt. Ltd.
Delhi High Court · (2024) 03 DEL CK 3775
Indian Contract Act, 1872-Chapter-III, Section 32, 56
High Courts12 Mar 2024Dismissed
Devender & Ors. Vs Savita Jindal & Ors.
Delhi High Court · (2024) 03 DEL CK 3768
CPC-Order 7 Rule 11, Section 151, 39 Rule 1 & 2Delhi Land Reforms Act, 1954-Section 50Hindu Succession Act, 1956
High Courts12 Mar 2024Allowed
SRF Limited Vs Jonson Rubber Industries Limited
Delhi High Court · (2024) 03 DEL CK 3753
Arbitration and Conciliation Act, 1996-Section 2(1)(b), 7, 7(2), 7(3), 8, 11, 11(6), 21, Fourth ScheduleDIAC Rules, 2023
High Courts12 Mar 2024
Neeta Bhardwaj & Ors. Vs Kamlesh Sharma
Delhi High Court · (2024) 03 DEL CK 3747
CrPC-Section 161, 41AConstitution of India-Article 136
High Courts12 Mar 2024
Govt. NCT Of Delhi Through State Consumer Disputes Redressal Commission & Ors. Vs Rehmat Fatima
Delhi High Court · (2024) 03 DEL CK 3694
Maternity Benefit Act, 1961-Section 5, 5(2), 12(2)(a), proviso to Section 12(2)(a)Constitution of India
High Courts12 Mar 2024Dismissed
Govt. Of NCT Of Delhi & Ors. Vs Virender Pal Singh & Ors.
Delhi High Court · (2024) 03 DEL CK 3693
Constitution of India-Article 226
High Courts12 Mar 2024Disposed Of
Singla Enterprises Through Its Proprietor Mr Shiv Kumar Singhal Vs Commissioner Of Delhi Goods And Service Tax & Anr
Delhi High Court · (2024) 03 DEL CK 3673
Central Goods and Services Tax Act, 2017-Section 29, 29(2)
High Courts12 Mar 2024Disposed Of
Singla Enterprises Through Its Proprietor Mr Shiv Kumar Singhal Vs Commissioner Delhi Goods And Service Tax & Ors.
Delhi High Court · (2024) 03 DEL CK 3672
Central Goods and Services Tax Act, 2017-Section 73, 75(3)DGST Act-Section 75(4)
High Courts12 Mar 2024Disposed Of
Gulshan @ Sandeep @ Monu Vs State (NCT of Delhi)
Delhi High Court · (2024) 03 DEL CK 3634
Constitution of India-Article 226Code of Criminal Procedure, 1973-Sections 482, 428Indian Penal Code, 1860-Sections 364A, 392, 394, 397, 356, 379, 411, 34
High Courts12 Mar 2024Dismissed
Gurmail Singh @ Gela Vs Narcotics Control Bureau (NCB)
Delhi High Court · (2024) 03 DEL CK 3633
Code of Criminal Procedure, 1973-Section 438Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 18, 23, 67
High Courts12 Mar 2024Disposed Of
Lal Mohammed Vs State (Govt. Of Nct) Delhi
Delhi High Court · (2024) 03 DEL CK 3631
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 506 Part-II, 376
High Courts12 Mar 2024Disposed Of
Vinod Vs State Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3630
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 34
High Courts12 Mar 2024Dismissed
Rishab Dwar Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 03 DEL CK 3629
Code of Criminal Procedure, 1973-Section 438, 161, 164, 82Protection of Children from Sexual Offences Act, 2012-Section 4
High Courts12 Mar 2024Dismissed
Pradeep @ Tinkle Vs State Govt Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3628
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 302, 34
High Courts12 Mar 2024Disposed Of
Kalim Shiekh Vs State (GNCT Of Delhi)
Delhi High Court · (2024) 03 DEL CK 3627
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 363, 364, 34
High Courts12 Mar 2024Dismissed
Mohd Qasim Mansoori Vs The State Of Delhi
Delhi High Court · (2024) 03 DEL CK 3626
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 302
High Courts12 Mar 2024Allowed
Antares Systems Ltd. Vs Delhi Development Authority & Anr.
Delhi High Court · (2024) 03 DEL CK 3596
IT Act, 2000amended IT Act, 2008Constitution of India-Article 14, 226
High Courts12 Mar 2024Disposed Of
Sunny Sachdeva Vs ACP (North), RTI Cell & Anr.
Delhi High Court · (2024) 03 DEL CK 3592
Constitution of India-Article 226RTI Act-Section 6, 7(1), 19(1), 19(3), 20, 20(1)
High Courts12 Mar 2024Disposed Of
Pankaj Kumar Sharma Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3588
Constitution of India-Article 21, 32, 226