High Courts22 Feb 2024Disposed Of
Bhupender Mudgal @ Bhupender Sharma Vs The State NCT Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4339
Code of Criminal Procedure, 1973-Section 482IPC-Section 308
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,391 of 6,586
High Courts22 Feb 2024Dismissed
Alka Shrivastava Vs Indian Council Of Social Science Research & Ors.
Delhi High Court · (2024) 02 DEL CK 4356
Constitution of India-Article 14, 16, 16(1), 21, 23, 39(a), 53, 141, 149-151, 162, 226, 300A, 309, Part IIICCS (Pension) Rules, 1972-Rule 2, 3(1)(i), FR 17-A(iii)Fundamental Rules-Rule 3
High Courts22 Feb 2024Allowed
IFCI Venture Capital Funds Limited Vs SRGP Corporation Limited
Delhi High Court · (2024) 02 DEL CK 4357
Code of Civil Procedure, 1908-Section 115, 9, Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), XXXIX Rule 1 & 2, IX Rule 13, X, XIV Rule 2Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002-Section 2(o), 13(2), 13(3), 13(3A), 13(4), 14, 17, 17(1), 17(3), 18, 19, 34, 35Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 2(g), 19, Sub-Section (6) to (11) of Section 19
High Courts22 Feb 2024Disposed Of
Sunita Sharma & Ors. Vs The Delhi State Cooperative Bank Ltd. & Anr.
Delhi High Court · (2024) 02 DEL CK 4358
Constitution of India-Article 12, 226, 227, Part III, Entry 45 of List I of Seventh ScheduleDelhi Cooperative Societies Act, 2003-Section 30, 35, 35(10)(c), 74, Rule 58Delhi Cooperative Society Act Rules 2007
High Courts22 Feb 2024Dismissed
Krishna & Ors. Vs Vinod Kumar & Ors.
Delhi High Court · (2024) 02 DEL CK 4419
Code of Civil Procedure, 1908-Section 47
High Courts22 Feb 2024
Shyam Sundar Vs State (NCT) Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4436
CrPC-Section 397, 401, 357(1), 313, 320, 320(8)Negotiable Instruments Act, 1881-Section 138, 147Constitution of India-Article 142, 136
High Courts22 Feb 2024
Central University Of Jharkhand Vs M/S. King Furnishing And Safe Co.
Delhi High Court · (2024) 02 DEL CK 4381
Arbitration and Conciliation Act, 1996-Section 34(3), 34Micro, Small and Medium Enterprises Development Act, 2006-Section 19, 17 (sic Section 18)Interest on Delayed Payments to Small Scale and Ancillary Undertakings Act, 1993-Section 7
High Courts22 Feb 2024Allowed
Deepak Nagar Vs State & Anr.
Delhi High Court · (2024) 02 DEL CK 4447
Cr.P.C.-Section 482Negotiable Instruments Act, 1881-Section 138, 138 proviso (b), 142General Clauses Act, 1897-Section 9
High Courts22 Feb 2024Disposed Of
Anil Kumar Vs State (NCT Of Delhi)
Delhi High Court · (2024) 02 DEL CK 4451
Cr.P.C.-Section 374, 428, 313IPC-Sections 392, 397Arms Act-Sections 25, 27, 54, 59
High Courts22 Feb 2024Dismissed
Bhushan Kumar Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4453
Cr.P.C.-Section 482, 156(3), 200IPC-Sections 419, 420, 465, 468, 471
High Courts22 Feb 2024Allowed
Kunwarpal Vs State Through SHO, P.S. Special Cell
Delhi High Court · (2024) 02 DEL CK 4454
Code of Criminal Procedure, 1973-Section 482, 227NDPS Act-Section 21, 29, 57, 18, 21(c)
High Courts22 Feb 2024Dismissed
Viceroy Engineering Vs Smiths Detection Veecoon Systems Private Limited
Delhi High Court · (2024) 02 DEL CK 4378
Code of Civil Procedure-Section 114, Order XLVII Rule 1, 47Arbitration and Conciliation Act-Section 34(3), 34Delhi High Court (Original Side) Rules, 2018-Chapter IV
High Courts22 Feb 2024Disposed Of
National Campaign Committee For Central Legislation On Construction Labour Vs Delhi Building And Other Construction Workers Board
Delhi High Court · (2024) 02 DEL CK 4456
Building and Other Construction Workers Act, 1996-Section 17, 16, 14(1)
High Courts22 Feb 2024Disposed Of
Panna Lal & Ors. Vs Cholamandalam Investment And Finance Company Ltd & Anr.
Delhi High Court · (2024) 02 DEL CK 4466
High Courts22 Feb 2024Disposed Of
Ajey Kumar Mishra Vs Sangeeta Mishra & Anr.
Delhi High Court · (2024) 02 DEL CK 4477
Constitution of India-Articles 14, 16
High Courts22 Feb 2024Dismissed
M/s Jai Agro Enterprises Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4476
Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2)Negotiable Instruments Act, 1881-Section 138Constitution of India-Article 226
High Courts22 Feb 2024Disposed Of
Shashvat Nakrani Vs Ashneer Grover
Delhi High Court · (2024) 02 DEL CK 3928
High Courts22 Feb 2024
Raj Kumar Kukreja Vs Principal Commissioner Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 02 DEL CK 3834
Central Goods and Services Tax Act, 2017-Section 29(2)Central Goods and Services Tax Rules, 2017-Rule 23
High Courts22 Feb 2024Disposed Of
Ayan Ansari Vs State (GNCT Of Delhi) & Anr.
Delhi High Court · (2024) 02 DEL CK 3782
Constitution of India-Article 226Cr.P.C.-Section 482, 164IPC-Sections 376/354-B