High Courts30 Jan 2024Dismissed
Kushal Kudesia Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4283
Code of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Section 376
COURT ARCHIVE
Delhi High Court judgments
1,34,558 judgments · page 1,436 of 6,728
High Courts30 Jan 2024Dismissed
Swati Patel Vs The State & Anr.
Delhi High Court · (2024) 01 DEL CK 4284
Code of Criminal Procedure, 1973-Section 439(2), 482, 156(3)Indian Penal Code, 1860-Sections 376, 376(2)K, 506, 201, 120B
High Courts30 Jan 2024Allowed
Siya Omar Through Her Mother And Natural Guardian Priyanka Gupta & Anr. Vs Union Of India Through Its Secretary Ministry Of Health And Family Welfare & Ors.
Delhi High Court · (2024) 01 DEL CK 3654
Transplantation of the Human Organs and Tissues Act, 1994-Chapter 1, Definition 2(f), Section 3(1), 3(2), 9(1)(b)Transplantation of the Human Organs and Tissues Rules, 2014-Rule 5(3)(g)Constitution of India-Article 226
High Courts30 Jan 2024Disposed Of
Govt Of NCT Of Delhi & Anr. Vs Siddharth Handa
Delhi High Court · (2024) 01 DEL CK 3649
Right to Information Act-Section 19(8)(b), 19(8)(c), 19(8)(d), 20, 7(1)
High Courts30 Jan 2024Disposed Of
Mahanagar Telephone Nigam Ltd. Vs Delhi International Arbitration Centre, Through Its Co-Ordinator & Ors.
Delhi High Court · (2024) 01 DEL CK 3647
Micro, Small and Medium Enterprises Development Act, 2006-Section 18, 17, 2(n)Arbitration & Conciliation Act, 1996
High Courts30 Jan 2024Dismissed
Ashok Kumar Shivpuri Vs Ashok B Chajjar, CMD, Arihant Enterprises
Delhi High Court · (2024) 01 DEL CK 3645
Constitution of India-Article 226, 227Civil Procedure Code-Section 115Civil Procedure Code (Amendment) Act, 1999
High Courts30 Jan 2024Dismissed
Shri Balaji Enterprises & Ors. Vs Reserve Bank Of India & Anr.
Delhi High Court · (2024) 01 DEL CK 3643
Arbitration and Conciliation Act, 1996-Section 9, 37Constitution of India-Article 226, 227, 32
High Courts30 Jan 2024Disposed Of
Central Public Information Officer (CPIO) Central Bureau Of Investigation Vs Sanjeev Chaturvedi
Delhi High Court · (2024) 01 DEL CK 3641
RTI Act-Section 24, 24(1), 24(2), 24(3), 24(4), 24(5), 8, Second ScheduleDelhi Special Police Establishments Act, 1946
High Courts30 Jan 2024Dismissed
M/s Earthcon Constructions Pvt. Ltd. Vs M/s Mahamaya Infrabuild Pvt. Ltd.
Delhi High Court · (2024) 01 DEL CK 3620
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 37, 34, 34(3), 34(2), 34(2A), 11, 11(6), 14 and 15, 14(2), 15(2), 30, 32, 21Code of Civil Procedure, 1908-Order XXIII Rule 3Limitation Act, 1963-Section 14, 14(1), 14(2)
High Courts30 Jan 2024Dismissed
Const/GD Manoj Chand Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3575
High Courts30 Jan 2024Dismissed
Manju Devi Vs State Of Nct Of Delhi
Delhi High Court · (2024) 01 DEL CK 3569
Code of Criminal Procedure, 1973-Section 439(2), 482Indian Penal Code, 1860-Sections 364, 34
High Courts30 Jan 2024Allowed
Nainy Goel & Ors. Vs Jawaharlal Nehru University
Delhi High Court · (2024) 01 DEL CK 3553
High Courts30 Jan 2024Allowed
Naman Gupta Vs Commissioner Of Customs Airport And General
Delhi High Court · (2024) 01 DEL CK 0177
Constitution of India, 1950 — Article 14, 19(1)(g), 226, 329Customs Act, 1962 — Section 108, 129AEvidence Act, 1872 — Section 79
High Courts30 Jan 2024Disposed Of
M/S. P.N. Global Traders Vs Goods & Services Tax Network & Ors
Delhi High Court · (2024) 01 DEL CK 0176
High Courts30 Jan 2024Dismissed
Kushal Kudesia Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 0175
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 376
High Courts30 Jan 2024Disposed Of
Bhawna Grover Vs State Govt Of Nct Of Delhi & Ors
Delhi High Court · (2024) 01 DEL CK 0174
Code of Criminal Procedure, 1973 — Section 208, 294, 482Indian Penal Code, 1860 — Section 34, 327, 380, 382, 386, 395, 406, 412, 420, 498A, 506Protection of Women from Domestic Violence Act, 2005 — Section 12
High Courts30 Jan 2024Dismissed
Dheeraj Rastogi Vs Dnata International Pvt. Ltd.
Delhi High Court · (2024) 01 DEL CK 0173
Arbitration and Conciliation Act, 1996 — Section 34
High Courts30 Jan 2024Disposed Of
Sultan@Rajesh Vs State Of Nct Of Delhi
Delhi High Court · (2024) 01 DEL CK 0172
Delhi Prison Rules, 2018 — Rule 1224(iii)
High Courts30 Jan 2024Disposed Of
M/S One Qube Realtors Pvt. Ltd. Vs Daiichi Sankyo Limited & Ors.
Delhi High Court · (2024) 01 DEL CK 0156
Code of Civil Procedure, 1908 — Section 151, Order 21 Rule 35, Order 21 Rule 58Commercial Courts Act, 2015 — Section 13
High Courts29 Jan 2024Disposed Of
Subedar Singh Vs Registrar Of Cooperative Society & Anr.
Delhi High Court · (2024) 01 DEL CK 3693
Arbitration and Conciliation Act, 1996-Section 34Delhi Co-operative Societies Act, 2003-Section 37 (3)