High Courts30 Jan 2024Partly Allowed
M/S Padmashree Inc Vs M/S Uttam Enterprises
Delhi High Court · (2024) 01 DEL CK 4101
Negotiable Instruments Act, 1881-Section 138
COURT ARCHIVE
Delhi High Court judgments
1,34,467 judgments · page 1,435 of 6,724
High Courts30 Jan 2024Dismissed
Nisha Kapoor @ Nisha Saini Vs Deepak Saini
Delhi High Court · (2024) 01 DEL CK 4099
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 28, 13(1)(ia)Protection of Women from Domestic Violence Act, 2005
High Courts30 Jan 2024Disposed Of
V Vs M
Delhi High Court · (2024) 01 DEL CK 4098
Family Courts Act, 1984-Section 19Guardians and Wards Act, 1890-Section 47, 25IPC-Section 497, 498, 34
High Courts30 Jan 2024Allowed
M/s Padmashree Inc Vs M/s Uttam Enterprises
Delhi High Court · (2024) 01 DEL CK 4095
Negotiable Instruments Act, 1881-Section 138
High Courts30 Jan 2024Disposed Of
M/s. D.P. Bags (P) Ltd. Vs M/s. Nav Bharat International Ltd.
Delhi High Court · (2024) 01 DEL CK 4130
Sick Industrial Companies (Special Provisions) Act, 1985-Section 22(1), 22Indian Evidence Act, 1872-Section 65BCPC-Order VIII Rules 3, 4, 5(1)
High Courts30 Jan 2024Disposed Of
Jyotsna Bedi Vs Tikka Brijinder Singh Bedi & Ors.
Delhi High Court · (2024) 01 DEL CK 4155
High Courts30 Jan 2024Dismissed
Dheeraj Rastogi Vs Dnata International Pvt. Ltd.
Delhi High Court · (2024) 01 DEL CK 4152
Arbitration and Conciliation Act, 1996-Section 34
High Courts30 Jan 2024
Jyoti Puri Vs Sumeet Puri & Ors.
Delhi High Court · (2024) 01 DEL CK 4182
Arbitration and Conciliation Act, 1996-Sections 23 (4) and 29ACommercial Courts Act, 2015-Section 12ANegotiable Instruments Act, 1881-provisos (b) and (c) of Section 138
High Courts30 Jan 2024
M/S One Qube Realtors Pvt. Ltd. Vs Daiichi Sankyo Limited & Ors.
Delhi High Court · (2024) 01 DEL CK 4180
Code of Civil Procedure, 1908-Order XXI Rule 58, Section 151, XXI Rule 35Commercial Courts Act, 2015-Section 13
High Courts30 Jan 2024Disposed Of
Kanta Goel Vs Atul Gupta
Delhi High Court · (2024) 01 DEL CK 4168
Code of Criminal Procedure, 1973-Section 482, 311Negotiable Instruments Act, 1881-Section 138, 142
High Courts30 Jan 2024Dismissed
Amit Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 4165
Constitution of India-Article 226, 227, 32SC/ST(POA)Act,1989-Section 4(2)(b)SC/ST(POA) Rules 1995
High Courts30 Jan 2024Disposed Of
Subhash @ Satya Prakash Vs State
Delhi High Court · (2024) 01 DEL CK 4164
Code of Criminal Procedure-Sections 374, 428IPC-Sections 34, 120-B, 307, 394, 395, 397
High Courts30 Jan 2024Disposed Of
Babloo Passi @ Bhola Vs State
Delhi High Court · (2024) 01 DEL CK 4203
IPC-Section 394/34 r/w 120-B, 307/34 r/w 120-B, 395/34 r/w 120-B, 397/34, 307/394/395/120-BCr.P.C.-Section 374, 428
High Courts30 Jan 2024Dismissed
State Bank Of India Vs Harish Chander
Delhi High Court · (2024) 01 DEL CK 4202
Industrial Disputes Act-Section 17 B
High Courts30 Jan 2024Disposed Of
Prem Kumar Vs The State & Ors.
Delhi High Court · (2024) 01 DEL CK 4201
Constitution of India-Article 226Code of Criminal Procedure-Section 482, 161, 164, 320IPC-Section 363, 376
High Courts30 Jan 2024Allowed
Central Bureau Of Investigation Vs State
Delhi High Court · (2024) 01 DEL CK 4200
Constitution of India-Article 226Cr.P.C.-Section 482, 207
High Courts30 Jan 2024Allowed
Vishal Srivastava & Ors. Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 4199
Cr.P.C-Section 482, 320IPC-Section 419, 354(A), 504, 509, 34Prevention of Corruption Act
High Courts30 Jan 2024Disposed Of
Bhawna Grover Vs State Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 4280
Code of Criminal Procedure, 1973-Section 482, 294, 208Indian Penal Code, 1860-Sections 498A, 406, 34, 327, 380, 382, 386, 395, 412, 420, 506Protection of Women from Domestic Violence Act, 2005-Section 12
High Courts30 Jan 2024Dismissed
Prajwal Elroy Raj Vs Govt Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 4281
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20, 21, 25, 29, 37
High Courts30 Jan 2024Disposed Of
Babban Giri Vs State Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 4282
Code of Criminal Procedure, 1973-Section 439(2), 482Indian Penal Code, 1860-Sections 364, 34, 323, 354, 376D, 506