High Courts06 Mar 2024Disposed Of
Smt. Bimla Devi & Anr. Vs Shri Sunil & Ors.
Delhi High Court · (2024) 03 DEL CK 4084
Motor Vehicles Act, 1988-Section 173Income Tax Act, 1961-Section 192(1), 201(1-A)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,367 of 6,586
High Courts06 Mar 2024Allowed
Baby Nikita Kumari Vs Parhlad Singh & Ors
Delhi High Court · (2024) 03 DEL CK 4083
Motor Vehicles Act, 1988-Section 173IPC-Sections 279, 338
High Courts06 Mar 2024Disposed Of
Rohan Choudhary Vs State Through Its Sho P.S. Aman Vihar, New Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3986
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts06 Mar 2024Disposed Of
Manjeet Singh Vs Manoj Kumar
Delhi High Court · (2024) 03 DEL CK 3983
N.I. Act-Section 138
High Courts06 Mar 2024Disposed Of
Gautam Jindal & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3982
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts06 Mar 2024Dismissed
East Delhi Municipal Corporation Vs Sandeep Goyal & Anr.
Delhi High Court · (2024) 03 DEL CK 3938
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 2(A), 2(S), 25-F, 17RTI Act
High Courts06 Mar 2024
Ravi Mohan Kaul Vs State / Govt Of NCT Of Delhi & Ors
Delhi High Court · (2024) 03 DEL CK 3845
CPC-Section 114, Order XLVII Rule 1Constitution of India-Article 226
High Courts06 Mar 2024
Avdhesh Mittal Vs Deepak Vig
Delhi High Court · (2024) 03 DEL CK 3831
Arbitration and Conciliation Act-Section 3, 3(1)(b), 31, 31(5), 32, 33(1), 33(4), 34, 34(3)General Clauses Act-Section 27Indian Evidence Act-Section 4, 114
High Courts06 Mar 2024Disposed Of
Abraham George & Ors. Vs Serious Fraud Investigation Office
Delhi High Court · (2024) 03 DEL CK 3819
Code of Criminal Procedure, 1973-Sections 46(1), 167(2), 170, 193, 437, 438, 438(1), 438(2), 438(3), 439, 440Companies Act, 2013-Sections 96, 99, 135, 212(1)(c), 212(6), 212(14), 212(15), 436(1)(a), 436(1)(d), 436(2), 439(2), 447, 448, 449, 450Indian Penal Code (45 of 1860)-Chapters VI, XVI, XVII; Sections 376, 376AB, 376DA, 376DB
High Courts06 Mar 2024Dismissed
Ram Kawar HUF Vs M/s SMC Global Securities Limited
Delhi High Court · (2024) 03 DEL CK 3817
Code of Criminal Procedure, 1973-Section 91, 173, 227, 228, 239, 240, 251, 294, 397(1), 397(3), 482Negotiable Instruments Act, 1881-Section 138, 139, 145(2)Indian Evidence Act, 1872-Section 3, 123, 124
High Courts06 Mar 2024Allowed
Major Shashi Chauhan Vs Major Ritu Bhasin
Delhi High Court · (2024) 03 DEL CK 3780
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13 (1)(ia), 13 (1) (i-a)Indian Penal Code (IPC), 1908-Sections 406, 498A, 34, 323
High Courts06 Mar 2024Dismissed
M/s. Assam Petroleum Ltd. & Ors. Vs M/s. China Petroleum Technology Dev. Corp. & Ors.
Delhi High Court · (2024) 03 DEL CK 3776
CPC-Section 151Arbitration and Conciliation Act, 1996-Section 5, 8, 8(1), 8(2), 8(3), 9, 9(2), 42Act No. 3 of 2016
High Courts06 Mar 2024
Mrs. Nishi Lal Vs Mr. Vaibhav Antwadia & Ors.
Delhi High Court · (2024) 03 DEL CK 3742
Indian Succession Act, 1925-Section 276
High Courts06 Mar 2024Dismissed
Armtech (India) Limited Vs GAIL (India) Limited
Delhi High Court · (2024) 03 DEL CK 3725
High Courts06 Mar 2024Dismissed
Delhi Subordinate Services Selection Board Vs Sheeba
Delhi High Court · (2024) 03 DEL CK 3707
Constitution of India-Articles 226, 227
High Courts06 Mar 2024Allowed
Shanghai Electric Group Co. Ltd. Vs Reliance Infrastructure Ltd
Delhi High Court · (2024) 03 DEL CK 3687
Arbitration and Conciliation Act, 1996-Section 2(1)(e), 2(2) (including proviso), 9, 9(1), 9(2), 9(3), 17, 17(2), 27, 36, 37, 37(1)(a), 37(3), 44 to 49, 47 to 49, 49Code of Civil Procedure, 1908-Order 38 Rule 5, XLI Rule 22, XXXVII Rule 5, Section 13, 44A
High Courts06 Mar 2024Disposed Of
Gulab Nagar Vs Assistant Commissioner Ward-26, State Goods And Service Tax & Anr.
Delhi High Court · (2024) 03 DEL CK 3676
High Courts06 Mar 2024Disposed Of
Ajay Kumar Mahawar & Ors. Vs The Legislative Assembly Of The National Capital Territory Of Delhi, Through Secretary & Anr.
Delhi High Court · (2024) 03 DEL CK 3617
Constitution of India-Article 239AA, 239AA(2)(a), 226, 20, 21, 105(3), 122(1), 212(1), 194(1), 208(1), 14, 13, 246, Part IIIGovernment of National Capital Territory of Delhi Act, 1991-Section 3, 33, 33(1)69th Constitution Amendment Act, 1991
High Courts06 Mar 2024Dismissed
Power Grid Corporation Of India Ltd. Vs M/s Jugendra Singh And Company
Delhi High Court · (2024) 03 DEL CK 3577
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 34(2)(a)(iii), 21, 3, 3(1)(a), 3(1)(b), 12(1), 12(5), Explanation 2 of Section 12(1), Sixth ScheduleIndian Arbitration Act, 1940Limitation Act, 1963-Article 55
High Courts06 Mar 2024Allowed
Raj Bala & Ors. Vs State (NCT) Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3576
Indian Succession Act, 1925-Section 276Indian Evidence Act, 1872-Section 114, 73