High Courts22 Feb 2024Allowed
Parijat Saurabh Vs Kavita Srivastava
Delhi High Court · (2024) 02 DEL CK 3777
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(ia), 24A, 9, 12(1)(c)Cr.P.C.-Section 125
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,392 of 6,586
High Courts22 Feb 2024Disposed Of
Surender Singh Vs State
Delhi High Court · (2024) 02 DEL CK 3767
Constitution of India-Article 226Cr.P.C.-Section 482
High Courts22 Feb 2024Disposed Of
Salmuddin Saifi Vs State NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 3766
Constitution of India-Article 226Cr.P.C.-Section 482IPC-Section 363
High Courts22 Feb 2024Disposed Of
UPL Limited Vs Registrar & Anr.
Delhi High Court · (2024) 02 DEL CK 3725
Protection of Plant Varieties and Farmers' Rights Act, 2001-Sections 24(5), 56, 64, 5.6(1)(e)Constitution of India-Article 14Sick Industrial Companies (Special Provisions) Act, 1985-Sections 15, 16, 22, 22(1), 25
High Courts22 Feb 2024Disposed Of
Rupinder Singh Bedi & Ors. Vs Department Of Forest And Wildlife & Ors.
Delhi High Court · (2024) 02 DEL CK 3740
Constitution of India-Article 226Indian Forest Act, 1927-Section 26Forest (Conversation) Act, 1980-Section 2
High Courts22 Feb 2024Allowed
Shyam Sundar Vs State (Nct) Of Delhi And Anr
Delhi High Court · (2024) 02 DEL CK 0094
Constitution of India, 1950 — Article 136, 142Code of Criminal Procedure, 1973 — Section 313, 320, 320(8), 357(1), 397, 401Negotiable Instruments Act, 1881 — Section 138, 147
High Courts22 Feb 2024Disposed Of
Shashvat Nakrani Vs Ashneer Grover
Delhi High Court · (2024) 02 DEL CK 0093
High Courts22 Feb 2024Disposed Of
Surender Singh Vs State
Delhi High Court · (2024) 02 DEL CK 0092
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
High Courts22 Feb 2024Disposed Of
Salmuddin Saifi Vs State Nct Of Delhi
Delhi High Court · (2024) 02 DEL CK 0091
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363
High Courts22 Feb 2024Disposed Of
Ayan Ansari Vs State (Gnct Of Delhi) And Anr
Delhi High Court · (2024) 02 DEL CK 0090
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 164, 482Indian Penal Code, 1860 — Section 354B, 376
High Courts22 Feb 2024Allowed
Parijat Saurabh Vs Kavita Srivastava
Delhi High Court · (2024) 02 DEL CK 0088
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1956 — Section 9, 13(1)(ia), 24ACode of Criminal Procedure, 1973 — Section 125
High Courts22 Feb 2024Dismissed
Narender Singh Vs Prachi Jain
Delhi High Court · (2024) 02 DEL CK 0080
Hindu Marriage Act, 1956 — Section 13(1)(ia), 13(1)(ib), 24Protection of Women from Domestic Violence Act, 2005 — Section 12
High Courts21 Feb 2024Allowed
Rajinder Singh Bhatia Vs Manju Bhatia
Delhi High Court · (2024) 02 DEL CK 4015
Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Order XII Rule 6
High Courts21 Feb 2024Dismissed
Shailendra Kumar Sharma & Anr. Vs Reserve Bank Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4016
IBC, 2016-Section 14
High Courts21 Feb 2024
Mehboob Ahmad Vs Muneer Ahmad & Anr.
Delhi High Court · (2024) 02 DEL CK 4026
Trade Marks Act, 1999-Section 91, 9(1)(a) and 9(1)(b), 11(1), 20(1) and proviso to Section 20(1)
High Courts21 Feb 2024Dismissed
Sh. Dhani Ram Mehto Vs Delhi Development Authority
Delhi High Court · (2024) 02 DEL CK 4085
The Administrative Tribunals Act, 1985-Section 3(q), 14, 28, 5(6)Constitution of India-Article 21, 300A, 323A, 323B, 226, 227, 32, 136
High Courts21 Feb 2024Disposed Of
Yugal Kishor Vs Commissioner Of Police & Ors.
Delhi High Court · (2024) 02 DEL CK 4150
IPC-Section 363
High Courts21 Feb 2024Disposed Of
Arsadi Khatoon Vs State
Delhi High Court · (2024) 02 DEL CK 4151
Constitution of India-Article 226Child Labour Act-Sections 3, 14JJ Act-Sections 75, 79
High Courts21 Feb 2024Disposed Of
Arti & Ors. Vs Naveen & Ors.
Delhi High Court · (2024) 02 DEL CK 4183
Constitution of India-Article 227Civil Procedure Code-Order I Rule 10, VI Rule 17Motor Vehicles Act, 1988-Section 166, 140
High Courts21 Feb 2024Allowed
M/S Shree Balaji Industries Vs Commissioner of DGST & Anr.
Delhi High Court · (2024) 02 DEL CK 4220
Central Goods and Services Tax Act, 2017-Section 29(2)Central Goods and Service Tax Rules, 2017-Rule 23