High Courts01 Feb 2024
Chanderpal Vs State Govt. Of N.C.T. Of Delhi
Delhi High Court · (2024) 02 DEL CK 4439
IPC-Sections 363, 328, 34Cr.P.C.-Section 164
COURT ARCHIVE
Delhi High Court judgments
1,34,289 judgments · page 1,430 of 6,715
High Courts01 Feb 2024Disposed Of
Sanjay Kumar & Ors. Vs The State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2024) 02 DEL CK 4455
Code of Criminal Procedure, 1973-Section 482, 320Indian Penal Code, 1860-Sections 323, 308, 506, 452, 34, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(u), 3(1)(s)
High Courts01 Feb 2024Disposed Of
Faizan Umar & Anr. Vs The State & Ors.
Delhi High Court · (2024) 02 DEL CK 4458
Code of Criminal Procedure, 1973-Section 482, 320Indian Penal Code, 1860-Sections 307/354/341/452/506/34, 308Prevention of Corruption Act
High Courts01 Feb 2024Disposed Of
Sh. Gaurav Sardana Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4464
Code of Criminal Procedure, 1973-Section 482, 311Indian Penal Code, 1860-Sections 313/376/494
High Courts01 Feb 2024Allowed
Mohiet Anand Vs Parul Anand
Delhi High Court · (2024) 02 DEL CK 4501
Family Courts Act, 1984-Section 19, 18Hindu Marriage Act, 1955-Section 24, 13(1)(ia), 28-ACode of Civil Procedure, 1908-Section 36, 51, 51(c), 55, 58, 58(1), 58(2), 60, 224(b), 230, 235, 341, Order XXI Rule 11A, XXI Rule 37, XXI Rule 37(2), XXI Rule 40, XXI Rule 94
High Courts01 Feb 2024Disposed Of
Home And Soul Infratech Pvt. Ltd. Vs Raj Krishna Construction Company Pvt. Ltd.
Delhi High Court · (2024) 02 DEL CK 4512
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 11, 10, 11(6-A), 8, Schedule-IV, 12(1), 12(5)Insolvency and Bankruptcy Code, 2016-Section 9
High Courts01 Feb 2024Dismissed
Monika Vs High Court Of Delhi At New Delhi Through The Registrar General & Anr.
Delhi High Court · (2024) 02 DEL CK 3965
Constitution of India-Article 226, 14, 19(1)(g)Delhi Higher Judicial Service Rules, 1970-Rule 7C, Paragraph III of the Appendix, Paragraph XII of the Appendix
High Courts01 Feb 2024Disposed Of
Kartika Grover Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3914
CPC-Section 151
High Courts01 Feb 2024
Shweta Khandelwal Vs Anubha Khandelwal & Anr.
Delhi High Court · (2024) 02 DEL CK 3912
CPC-Order XXXIX Rule 1 and 2, XII Rule 6, XXXIX Rule 2A
High Courts01 Feb 2024
Dabur India Limited Vs Ashok Kumar & Ors.
Delhi High Court · (2024) 02 DEL CK 3910
High Courts01 Feb 2024Disposed Of
ADTV Communication Private Limited (Formerly AEZ Infratech Private Limited) Vs SNG Developers Limited
Delhi High Court · (2024) 02 DEL CK 3878
Arbitration and Conciliation Act, 1996-Section 34Code of Civil Procedure, 1908-Section 51, Order XXI
High Courts01 Feb 2024
Union Of India & Ors. Vs Smt. Renu Gupta & Anr.
Delhi High Court · (2024) 02 DEL CK 3932
Constitution of India-Articles 226, 227CCS (Pension) Rules, 1972-Rule 54(6), 54(6)(i), 54(6)(i) to (v)
High Courts01 Feb 2024Dismissed
DSSSB & Ors. Vs Praveen Kumar
Delhi High Court · (2024) 02 DEL CK 3953
Constitution of India-Article 226, 227
High Courts01 Feb 2024Disposed Of
Savi Leathers Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3860
Customs Act, 1962-Section 75-A, 27-A, 74, 75, 27(1), 27(2)
High Courts01 Feb 2024Disposed Of
Zeel Fincap Services Private Limited Vs The Secretary To Government Of India Ministry Of Finance Appellate Authority For Registration & Anr.
Delhi High Court · (2024) 02 DEL CK 3820
Constitution of India-Article 226, 227Reserve Bank of India Act, 1934-Section 45-IA, 45-IA(6), 45-IA(7), Chapter III B, 58B
High Courts01 Feb 2024Disposed Of
M/s State Engineers Vs Pragati Power Corporation Ltd.
Delhi High Court · (2024) 02 DEL CK 3768
High Courts01 Feb 2024Dismissed
M/s. Berkeley Lifestyle Brands Private Limited & Ors. Vs M/s. Raj Builders Private Limited
Delhi High Court · (2024) 02 DEL CK 3724
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 9Indian Contract Act, 1872-Section 72, 73
High Courts01 Feb 2024Dismissed
Ramesh Kumar Tripathi & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3664
CRPF Rules, 1955-Rule 76BConstitution of India-Article 14, 226
High Courts01 Feb 2024Dismissed
Mrs Ragini Udhrain Vs Usha Kapila & Ors.
Delhi High Court · (2024) 02 DEL CK 3739
Indian Evidence Act, 1872-Section 57
High Courts01 Feb 2024Allowed
Akarshan Bhawan Flat Owners Welfare Association Akarshan Bhavan & Anr. Vs Sushil Kumar Jain & Ors.
Delhi High Court · (2024) 02 DEL CK 3738
Delhi Apartment Ownership Act, 1986-Section 3(j)(ii)Indian Easements Act, 1882-Section 22