High Courts24 Jan 2024Disposed Of
Sangai International Univeristy Manipur Vs Council Of Boards Of School Education In India
Delhi High Court · (2024) 01 DEL CK 3996
COURT ARCHIVE
Delhi High Court judgments
1,34,815 judgments · page 1,442 of 6,741
High Courts24 Jan 2024Dismissed
Smt. Kamla Devi Teacher Training College Through Harilal Yogi Manav Seva Sansthan Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 01 DEL CK 3993
High Courts24 Jan 2024Disposed Of
Vingro Developers Pvt. Ltd. Vs Nitya Shree Developers Pvt. Ltd. Through Its Principal Officer & Ors.
Delhi High Court · (2024) 01 DEL CK 4022
Arbitration and Conciliation Act, 1996-Section 2(1), 2(1)(h), 7, 11, 12, 21, Fourth ScheduleIndian Contract Act, 1872-Section 182, 230Consumer Protection Act
High Courts24 Jan 2024Allowed
Hazi Mehruddin & Ors. Vs The State Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 4036
Cr.P.C.-Section 482, 397, 203, 200, 202, 401(2)Constitution of India-Article 227IPC-Sections 307, 323, 34
High Courts24 Jan 2024
Dhruv Varma Vs State Govt of NCT of Delhi
Delhi High Court · (2024) 01 DEL CK 4052
Code of Criminal Procedure, 1973-Section 482, 251Negotiable Instruments Act, 1881-Section 138, 142
High Courts24 Jan 2024Disposed Of
Union Of India Vs M/S Ans Construction Ltd
Delhi High Court · (2024) 01 DEL CK 4144
Arbitration and Conciliation Act, 1996-Section 34
High Courts24 Jan 2024Dismissed
The Commissioner Of Police Vs Sunita & Anr.
Delhi High Court · (2024) 01 DEL CK 4161
Constitution of India-Articles 226, 227
High Courts24 Jan 2024
Devender Yadav & Ors. Vs The Secretary Delhi Subordinate Services Selection Board & Ors.
Delhi High Court · (2024) 01 DEL CK 4185
Constitution of India-Article 227
High Courts24 Jan 2024
Government Of NCT Of Delhi & Ors. Vs Subhash Chander Garg & Anr.
Delhi High Court · (2024) 01 DEL CK 4184
CCS (Pension) Rules, 1972
High Courts24 Jan 2024Dismissed
Rajeev Jhawar Vs Central Bureau Of Investigation
Delhi High Court · (2024) 01 DEL CK 4259
Code of Criminal Procedure, 1973-Section 482PC Act
High Courts24 Jan 2024
Mrs Varija Bajaj & Anr. Vs M/s Assotech Ltd Through Directors Sanjeev Srivastava & Ors.
Delhi High Court · (2024) 01 DEL CK 4255
Contempt of Courts Act, 1971-Sections 2 (b) and 12Indian Penal Code, 1860-Sections 420/406/409/506/120B/34
High Courts24 Jan 2024Dismissed
Mohit Pilania Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4254
Code of Criminal Procedure, 1973-Sections 439, 161, 164Indian Penal Code, 1860-Sections 419, 420, 493, 494, 495, 376, 109, 201, 120B, 228A
High Courts24 Jan 2024Dismissed
Naved @ Pathan Vs State Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 4252
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20, 61, 85, 50, 55
High Courts24 Jan 2024Dismissed
Deen Dayal@Deepak Vs The State
Delhi High Court · (2024) 01 DEL CK 4251
Code of Criminal Procedure, 1973-Section 439, 164Indian Penal Code, 1860-Sections 376, 506
High Courts24 Jan 2024Dismissed
Manjinder Singh Sirsa Vs State Nct Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4250
Code of Criminal Procedure, 1973-Section 482, 210, 156(3)IPC-Sections 420, 468, 471, 120B, 499, 500
High Courts24 Jan 2024Dismissed
Medhatithi Jha & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4249
Code of Criminal Procedure, 1973-Section 482, 156(3), 173, 438Indian Penal Code, 1860-Sections 420, 406, 468, 471, 506, 120B, 34Constitution of India-Article 226
High Courts24 Jan 2024
Suresh Kumar Vs State & Anr.
Delhi High Court · (2024) 01 DEL CK 4271
Code of Criminal Procedure, 1973-Section 482, 311, 313Negotiable Instruments Act, 1881-Section 138
High Courts24 Jan 2024
Manoj Sirohi Vs State Of Nct Of Delhi
Delhi High Court · (2024) 01 DEL CK 4272
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 201, 120B, 365, 34
High Courts24 Jan 2024Disposed Of
Nilesh Sharma Vs Kamal Garg
Delhi High Court · (2024) 01 DEL CK 4273
Code of Criminal Procedure, 1973-Section 482, 311Negotiable Instruments Act, 1881-Section 138
High Courts24 Jan 2024Disposed Of
Yogesh@Rinku Vs State Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 4274
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 392, 34