High Courts01 Mar 2024Dismissed
Gaurav Gulati Vs Gita Pravin
Delhi High Court · (2024) 03 DEL CK 3786
Hindu Marriage Act, 1955-Section 28; Sections 13(1)(ia) and 13(1)(ib); Section 23(1)(a)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,376 of 6,586
High Courts01 Mar 2024Disposed Of
M/s Dalip Singh Adhikari Vs The New India Assurance Co. Ltd
Delhi High Court · (2024) 03 DEL CK 3748
Arbitration and Conciliation Act, 1996-Section 11(6), 21, Fourth ScheduleIRDA (Protection of Policyholders' Interests) Regulation, 2002
High Courts01 Mar 2024
Thomas And Company Private Limited Vs Thapar Builders Pvt Ltd
Delhi High Court · (2024) 03 DEL CK 3734
Arbitration and Conciliation Act, 1996-Section 34Insolvency and Bankruptcy Code, 2016-Section 8, 9Limitation Act, 1963-Article 137
High Courts01 Mar 2024Dismissed
Gourav Rajput Vs Delhi High Court
Delhi High Court · (2024) 03 DEL CK 3728
Constitution of India-Article 229, 136, 142Delhi High Court Establishment (Appointment and Conditions of Service) Rules, 1972
High Courts01 Mar 2024Disposed Of
Govt. Of NCT Of Delhi & Ors. Vs Jitender Kaushik
Delhi High Court · (2024) 03 DEL CK 3711
Constitution of India-Articles 226 and 227
High Courts01 Mar 2024Dismissed
Union Of India & Anr. Vs Anil Saran Bhatnagar & Ors.
Delhi High Court · (2024) 03 DEL CK 3698
Constitution of India-Article 226, 227Recruitment Rules for Topographical Division I Establishment
High Courts01 Mar 2024Dismissed
Delhi Development Authority Vs Surinder Singh
Delhi High Court · (2024) 03 DEL CK 3697
Constitution of India-Article 226, 227
High Courts01 Mar 2024
Yassh Deep Builders LLP Vs Sushil Kumar Singh & Anr.
Delhi High Court · (2024) 03 DEL CK 3696
Arbitration and Conciliation Act, 1996-Section 2(1)(e), 2(2), 7(4)(c), 9, 11, 17, 20, 34, 37, 42Code of Civil Procedure, 1908-Section 21Indian Arbitration Act of 1940
High Courts01 Mar 2024
BCC Developers And Promoters Pvt. Ltd. Vs Principal Commissioner Of Central Goods And Services Tax, Delhi-South
Delhi High Court · (2024) 03 DEL CK 3681
High Courts01 Mar 2024Disposed Of
Reshma Vs The Commissioner Of Police
Delhi High Court · (2024) 03 DEL CK 3675
Constitution of India-Article 21, 25, 226, 29Code of Criminal Procedure, 1973-Chapter V, Sections 41 to 60A, 46(4), 47, proviso to Section 47(2), 51, 51(2), 60(A), 482Criminal Amendment Act of 2005-Section 6
High Courts01 Mar 2024Dismissed
Utkirbek Khalilov @ Ali Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3640
Code of Criminal Procedure, 1973-Section 439, 161Indian Penal Code, 1860-Sections 365, 370, 384, 506, 109, 120BImmoral Traffic (Prevention) Act, 1956-Sections 3, 4, 5
High Courts01 Mar 2024Disposed Of
Eziefula Samuel Uchegbu Vs State Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3639
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 302, 392, 397, 411, 120B, 34
High Courts01 Mar 2024Disposed Of
Pramod Vs Umesh @ Poonam
Delhi High Court · (2024) 03 DEL CK 3610
Hindu Marriage Act, 1955-Sections 9, 13(1)(ia), 28Family Courts Act, 1984-Section 19Cr.P.C-Section 156(3)
High Courts01 Mar 2024
S.C. Nuna Vs Anita Nuna
Delhi High Court · (2024) 03 DEL CK 3525
CPC, 1908-Order 41 Rule 1Hindu Marriage Act, 1955-Section 13(1)(ia)IPC-Section 500, 498A, 406
High Courts01 Mar 2024Dismissed
National Insurance Co. Ltd Vs Hema Devi & Ors.
Delhi High Court · (2024) 03 DEL CK 3507
Motor Vehicles Act, 1988-Section 173, 2(27), 2(9), 2(30)Indian Penal Code, 1860-Section 279, 337, 304ACode of Criminal Procedure, 1973-Section 160
High Courts01 Mar 2024Dismissed
Sagar Vs State NCT Of Delhi
Delhi High Court · 2024 INSC 114
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 37, 41(2), 42, 50 and 52AConstitution of India-Part III
High Courts01 Mar 2024Disposed Of
Reshma Vs Commissioner Of Police
Delhi High Court · (2024) 03 DEL CK 0019
Constitution of India, 1950 — Article 21, 25, 29, 226Code of Criminal Procedure, 1973 — Section 41, 46(4), 47, 47(2), 51, 51(2), 60A, 482
High Courts01 Mar 2024Dismissed
Thomas And Company Private Limited Vs Thapar Builders Pvt Ltd
Delhi High Court · (2024) 03 DEL CK 0018
Limitation Act, 1963 — Article 137Arbitration and Conciliation Act, 1996 — Section 34Insolvency and Bankruptcy Code, 2016 — Section 8, 9
High Courts01 Mar 2024Disposed Of
Suraj Kumar Vs State Govt, Of Nct Delhi & Ors
Delhi High Court · (2024) 03 DEL CK 0017
Indian Penal Code, 1860 — Section 201, 302, 506
High Courts01 Mar 2024Disposed Of
Sachin Kumar Tiwari Vs State ( Nct Of Delhi)
Delhi High Court · (2024) 03 DEL CK 0016