High Courts13 Feb 2024Dismissed
Dr. Renu Vs State Of Karnataka & Ors.
Delhi High Court · (2024) 02 DEL CK 4320
Constitution of India-Article 226, 226(2), 323A, 323BCode of Criminal Procedure, 1973-Section 482, 41AIPC-Sections 406, 420, 465, 471, 34
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Delhi High Court judgments
1,31,711 judgments · page 1,408 of 6,586
High Courts13 Feb 2024
Vipin Saini & Anr. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4322
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13(1)(ia)
High Courts13 Feb 2024Disposed Of
Dharamvir Singh Vs State And Anr.
Delhi High Court · (2024) 02 DEL CK 4324
Code of Criminal Procedure, 1973-Section 482IPC-Sections 354(A), 509, 506, 354, 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts13 Feb 2024Disposed Of
Gaurav Kumar Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4326
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(3)
High Courts13 Feb 2024Disposed Of
Hansraj Surana Vs State Of NCT Of Delhi
Delhi High Court · (2024) 02 DEL CK 4327
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 357(3)Negotiable Instruments Act, 1881-Section 138
High Courts13 Feb 2024Dismissed
Ravindra Kumar & Anr. Vs Technology Infomation, Forecasting And Assessment Council (TIFAC) & Ors.
Delhi High Court · (2024) 02 DEL CK 4353
Constitution of India-Article 14, 16, 21, 23, 32, 39(a), 142, 226, 300(A), 309, Part IIICCS (RP) Rules, 2016-Rule 14; Parts B & C of the Schedule
High Courts13 Feb 2024Partly Allowed
Dr. Amit Kumar Vs Bharati College
Delhi High Court · (2024) 02 DEL CK 4355
Constitution of India-Articles 226, 227University of Delhi, Act, Statutes and Ordinances, 2004-Clause 7 of Annexure to Ordinance XII, 7(9) of Ordinance XVII, 7 of Ordinance XII, 7(9) of Ordinance XVIII, 7 of Ordinance XII-AFundamental Rule-Chapter VIII, FR 53
High Courts13 Feb 2024Dismissed
Nitin Thomas Vs National Medical Commission & Anr.
Delhi High Court · (2024) 02 DEL CK 4371
Eligibility Requirement for taking Admission in an Undergraduate Medical Course in a Foreign Medical Institution Regulations, 2002-Regulation 5, 8, 9, 56Indian Medical Council Act, 1956-Section 12, 13(4B), 13(4A)Graduate Medical Education Regulations, 1997-Section 5(1), Regulation 5(5)(i), 4(2)
High Courts13 Feb 2024Allowed
Sakshi Semwal Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 4400
NIFT Act, 2006Constitution of India-Article 226University Grants Commission Act 1956-Section 22(1), 22(3), 22, 3
High Courts13 Feb 2024Disposed Of
Suchinder Kumari Bhola Vs Pawan Kumar Babbar & Ors.
Delhi High Court · (2024) 02 DEL CK 4404
Indian Penal Code-Section 420, 120BContempt of Courts Act, 1971-Section 2(b)
High Courts13 Feb 2024
Syed Sajid Hussain Vs Deeba Ikram & Ors.
Delhi High Court · (2024) 02 DEL CK 4407
Code of Civil Procedure, 1908-Section 24
High Courts13 Feb 2024Dismissed
Axis Bank Ltd Vs UV Assets Reconstruction Co
Delhi High Court · (2024) 02 DEL CK 4424
Arbitration and Conciliation Act, 1996-Section 18, 31(7)(b), 33, 34, 34(1), 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2A), 34(3), 34(4), 34(5), 34(6), 75, 81, Explanation 1 to Section 34(2), Explanation 1(ii) to Section 34(2)(b)(ii), Explanation 1(iii) to Section 34(2)(b)(ii)Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c)
High Courts13 Feb 2024
Court On Its Own Motion Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4457
Constitution of India-Article 21, 47Delhi Health Services (Dental Surgeon) Rules, 2022
High Courts13 Feb 2024Disposed Of
Nicholas Nzube Ukaegbu Vs Narcotic Control Bureau & Anr.
Delhi High Court · (2024) 02 DEL CK 4479
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 21, 29, 52A, 52A(2), 52A(3), 52A(4), 52-A(2), 52-A(3), 52-A(4), 37, 37(1)(b)(ii), 53Indian Evidence Act, 1872
High Courts13 Feb 2024Allowed
Pravin Jain Vs Alps Industries Limited
Delhi High Court · (2024) 02 DEL CK 4482
Constitution of India-Article 227Code of Criminal Procedure-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 141(1)
High Courts13 Feb 2024
Ajit Singh Vs State
Delhi High Court · (2024) 02 DEL CK 4483
Code of Criminal Procedure, 1973-Section 439, 82, 161Indian Penal Code, 1860-Sections 302/120B/34, 186/353/307/34, 201, 279/337Arms Act, 1959-Section 27, 27/54/59, 25
High Courts13 Feb 2024Dismissed
Smt. Sarita Garg Vs Sh. Aman Gupta & Ors.
Delhi High Court · (2024) 02 DEL CK 4523
Code of Civil Procedure, 1908-Order VII Rule 11, Section 151Specific Relief Act, 1963-Section 34
High Courts13 Feb 2024Allowed
Mr. Rishu Gupta Vs Mrs. Rachna Gupta
Delhi High Court · (2024) 02 DEL CK 4544
High Courts13 Feb 2024Allowed
Nagravision India Private Limited Vs Secretary, Department Of Scientific And Industrial Research
Delhi High Court · (2024) 02 DEL CK 3966
Income Tax Act, 1961-Section 35, 35(1)(i), 35(2A), 35(2AA), 35(2AB), 35(2AB)(1), 35AB(2), 139(1), 288(2), Eleventh ScheduleIncome Tax Rules, 1962-Rule 6, 6(1), 6(1A), 6(1B), 6(3), 6(4), 6(5), 6(5A), 6(6), 6(7), 6(7A), 6(7A)(b)(i), 6(7A)(b)(ii), 6(7A)(ba), 6(7A)(c)Companies Act, 1956
High Courts13 Feb 2024Disposed Of
Nokia Technologies Oy Vs Vivo Mobile Communication Co Ltd & Ors.
Delhi High Court · (2024) 02 DEL CK 3906
Code of Civil Procedure, 1908-Order XXIII Rule 1, XXIII Rule 3, 39 Rule 1 and 2, Section 151