High Courts22 Jan 2024Dismissed
Rakesh Kumar & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4054
Code of Criminal Procedure, 1973-Section 482, 125, 164Indian Penal Code, 1860-Sections 498A, 406, 323, 506, 34
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Delhi High Court judgments
1,34,898 judgments · page 1,447 of 6,745
High Courts22 Jan 2024
Mukesh Saini Vs Madan Lal Saini & Ors.
Delhi High Court · (2024) 01 DEL CK 4118
Specific Relief Act, 1963-Section 28CPC-Order XXXIX Rule 1 & 2, 39 Rule 3, II Rule 2, XXXIX Rule 2ABenami Transactions (Prohibition) Act, 1988
High Courts22 Jan 2024Allowed
Praveen Kumar Kapoor Vs Raj Kumar Jain & Anr.
Delhi High Court · (2024) 01 DEL CK 4157
Arbitration and Conciliation Act, 1996-Section 11, 9, 7, 12
High Courts22 Jan 2024Disposed Of
Shibu Soren Vs Lokpal Of India & Anr.
Delhi High Court · (2024) 01 DEL CK 3656
Chotanagpur Tenancy Act, 1908Prevention of Corruption Act, 1988-Section 13(1)(b) Explanation 1Benami Properties Act
High Courts22 Jan 2024Allowed
CPIO/Dy. Commissioner Of Income Tax HQ Exemption, New Delhi Vs Girish Mittal
Delhi High Court · (2024) 01 DEL CK 3655
Right to Information Act, 2005-Section 2(f), 6, 7, 8(1)(j), 11, 11(1), 11(2), 11(3), 11(4), 19, 22Income Tax Act, 1961-Section 80G, 138, 138(1)(b), 138(2)Official Secrets Act, 1923
High Courts22 Jan 2024Dismissed
M/S Deora Cable Natworks Vs Den Network Ltd
Delhi High Court · (2024) 01 DEL CK 3652
Constitution of India-Article 227Indian Evidence Act, 1872-Section 65-BCode of Civil Procedure, 1908-Order VII Rule 14(3), VII Rule 14
High Courts22 Jan 2024Allowed
Su Kam Power Systems Limited Vs Sukam Nextgen India Private Limited & Ors.
Delhi High Court · (2024) 01 DEL CK 3632
Trademarks Act, 1999-Section 107(1)(a)Code of Civil Procedure, 1908-Order VIII Rule 10, XIII-A Rule 3Commercial Courts Act, 2015
High Courts22 Jan 2024Disposed Of
Delhi Society For Prevention Of Curelty To Animals (DSPCA) Vs Joint Labour Commissioner & Ors.
Delhi High Court · (2024) 01 DEL CK 3622
Industrial Disputes Act, 1947-Section 33C(1), 33C(2), 33-C, 10(1), Chapter V-A, Chapter V-BMinimum Wages Act, 1948
High Courts22 Jan 2024Dismissed
Dilbag Singh Vs Directorate General Border Roads Through Its Director General
Delhi High Court · (2024) 01 DEL CK 3593
Ministry of Road Transport and Highways, Border Roads Development Board, General Reserve Engineer Force (Border Roads Organisation) Assistant Engineer (Civil) and Assistant Engineer (Electrical and Mechanical), Group 'B' Post Recruitment Rules, 2012
High Courts22 Jan 2024Dismissed
Prashant Kumar Verma Vs Union Of India & Anr.
Delhi High Court · (2024) 01 DEL CK 3591
High Courts22 Jan 2024Disposed Of
Cpl. Pawan Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3588
High Courts22 Jan 2024Partly Allowed
Moonmoon Dhar & Ors. Vs Karuna Tandon & Anr.
Delhi High Court · (2024) 01 DEL CK 3544
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XVIII Rule 17
High Courts22 Jan 2024Allowed
Subhash Nagar Vs State
Delhi High Court · (2024) 01 DEL CK 0153
Code of Criminal Procedure, 1973 — Section 41A(1), 82, 439Indian Penal Code, 1860 — Section 120B, 174A, 201, 406, 420Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 4, 5, 6
High Courts22 Jan 2024Disposed Of
Neetu Grover Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 0152
Constitution of India, 1950 — Article 14, 21, 25, 29, 226Hindu Marriage Act, 1955 — Section 3(a), 4(d), 5(iv), 5(v), 7, 15(e), 29(2)Anand Marriage Act, 1909 — Section 5
High Courts22 Jan 2024
Tani Sandhu Bhargava Vs Shumita Didi Sandhu
Delhi High Court · (2024) 01 DEL CK 0151
Code of Civil Procedure, 1908 — Section 151, Order 32 Rule 1, Order 32 Rule 3, Order 22 Rule 4, Order 1 Rule 10, Order 1 Rule 10(2)
High Courts22 Jan 2024Allowed
Arvind Kaushik Vs Govt Of Nct Of Delhi & Anr
Delhi High Court · (2024) 01 DEL CK 0150
High Courts22 Jan 2024Disposed Of
Gita Rattan Institute Of Advanced Studies And Training Vs Government Of Nct Of Delhi & Ors
Delhi High Court · (2024) 01 DEL CK 0149
High Courts22 Jan 2024Disposed Of
Sri Umesh Mishra Ranjeet Kumar Prakash College Vs Pharmacy Council Of India
Delhi High Court · (2024) 01 DEL CK 0148
High Courts22 Jan 2024Allowed
Mount Columbus School Vs Directorate Of Education & Anr
Delhi High Court · (2024) 01 DEL CK 0146
Delhi School Education Act, 1973 — Section 20(1), 24(2), 24(4)(c)