High Courts01 Mar 2024Disposed Of
Parveen Vs State NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4240
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,375 of 6,586
High Courts01 Mar 2024Disposed Of
Sachin Kumar Tiwari Vs The State (NCT of Delhi)
Delhi High Court · (2024) 03 DEL CK 4237
High Courts01 Mar 2024Disposed Of
Suraj Kumar Vs The State Govt, Of NCT Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4236
IPC-Sections 302, 201, 506
High Courts01 Mar 2024Dismissed
Shri Ram Gen. Ins. Co. Ltd. Vs Mukesh Devi & Ors.
Delhi High Court · (2024) 03 DEL CK 4081
Motor Vehicles Act, 1988-Section 173
High Courts01 Mar 2024Disposed Of
Raghav Ventures Vs Commissioner Of Delhi Goods & Services Tax
Delhi High Court · (2024) 03 DEL CK 4060
CGST/DGST Act, 2017-Sections 56, 54, 54(1), 54(5), 37CGST/DGST Rules, 2017-Rules 96, 96(2), 96(3)
High Courts01 Mar 2024Disposed Of
Ramesh Chand Sharma Through LR Vs Balbir Singh Mathur & Ors.
Delhi High Court · (2024) 03 DEL CK 4033
Constitution of India, 1950-Article 227Code of Civil Procedure, 1908-Order XXII Rules 1, 2, 4, 4(3), 4(5), 5, 9, 10A; Order XXIII Rule 3; Section 2(11); Section 151Limitation Act, 1963-Section 5, Article 120, 121
High Courts01 Mar 2024Dismissed
Abhishek Garg Vs Avni Jain
Delhi High Court · (2024) 03 DEL CK 4010
Hindu Marriage Act, 1955-Section 24, 13(1)(ia)Code of Criminal Procedure, 1973-Section 125
High Courts01 Mar 2024Disposed Of
Sumit Bhatia & Anr. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3997
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts01 Mar 2024Allowed
Shri Shiv Shankar Vs State Through SHO PS Krishna Nagar & Anr.
Delhi High Court · (2024) 03 DEL CK 3995
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 354B
High Courts01 Mar 2024Disposed Of
Nitesh Kumar Singh Vs State Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3994
Code of Criminal Procedure, 1973-Section 482IPC-Sections 506, 509
High Courts01 Mar 2024Dismissed
Kudos Pharmaceuticals Limited & Ors. Vs Natco Pharma Limited
Delhi High Court · (2024) 03 DEL CK 3920
Patents Act, 1970-Section 2(1)(ja), 2, clause (l), 3(d), 8, 8(1)(a), 8(2), 10(4), 12, 13, 13(1)(a), 13(1)(b), 13(2), 19, 29, 30, 31 and 32, 34, 48, 53(4), 54, 64, 64(1), 64(1)(a), 64(1)(d), 64(1)(e), 64(1)(f), 64(1)(h), 64(1)(j), 64(1)(k), 64(1)(m), 88(3), 91, 91(1), 107, 141, 141(1)Code of Civil Procedure, 1908-Order XXXIX, XXXIX Rules 1 and 2Australian Patents Act 1990-Sections 70 to 79A
High Courts01 Mar 2024Dismissed
Audertec Solutions LLP Vs Controller General Of Patents, Designs And Trade Marks & Anr.
Delhi High Court · (2024) 03 DEL CK 3916
Patents Act, 1970-Section 15, 10, Rule 13
High Courts01 Mar 2024Disposed Of
Sara Sharma Vs Central Board Of Secondary Education & Ors.
Delhi High Court · (2024) 03 DEL CK 3912
Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016-Section 9
High Courts01 Mar 2024Disposed Of
Sohan Lal Gupta Vs The Principal Dav Public School & Anr.
Delhi High Court · (2024) 03 DEL CK 3907
Right of Children to Free and Compulsory Education Act 2009
High Courts01 Mar 2024Disposed Of
Jiyansh(Minor) Through His Father Mukesh Kumar Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 03 DEL CK 3906
High Courts01 Mar 2024Disposed Of
S.C. Gupta Vs D.D.A. & Ors.
Delhi High Court · (2024) 03 DEL CK 3851
High Courts01 Mar 2024Allowed
Bhagwan Dass Vs Delhi Development Authority & Ors.
Delhi High Court · (2024) 03 DEL CK 3850
Constitution of India-Article 226
High Courts01 Mar 2024Dismissed
Dr Kiran Pal Singh Vs Purnima Singh
Delhi High Court · (2024) 03 DEL CK 3811
Code of Criminal Procedure, 1973-Section 482, 200, 397Indian Penal Code, 1860-Section 499, 500
High Courts01 Mar 2024Dismissed
Vinay Kumar HUF & Ors. Vs Ajay Kumr HUF & Ors.
Delhi High Court · (2024) 03 DEL CK 3789
Limitation Act-Section 5Code of Civil Procedure, 1908-Section 151, Order VIII, VIII Rule 1, 5 Rule 15Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5, Chapter VII Rule 4, Chapter I Rule 16, Chapter VII
High Courts01 Mar 2024Allowed
Raj Kumar Moharwal Vs Raj Kumari Moharwal
Delhi High Court · (2024) 03 DEL CK 3787
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(ia)