High Courts08 Jan 2024Allowed
Syndicate Bank Vs Pawan Kumar
Delhi High Court · (2024) 01 DEL CK 3928
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 25-F, 2(s), 17BFactories Act
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,469 of 6,778
High Courts08 Jan 2024Dismissed
Raghunath Singh (Deceased) Through LRS Vs Satish Chand & Ors.
Delhi High Court · (2024) 01 DEL CK 3952
Specific Relief Act, 1963-Section 61, 6CPC-Order XXI Rule 58, XXI Rule 35(1), XXI Rule 102, XXI Rules 98 and 100, XXI Rule 101, XXI Rule 99, XXI Rule 97, XLVII Rule 18, XLVII Rule 1, I Rule 10Transfer of Property Act, 1882-Section 52
High Courts08 Jan 2024Disposed Of
Bhanwar Singh Saini Vs State (GNCTD) & Ors.
Delhi High Court · (2024) 01 DEL CK 4071
Code of Criminal Procedure, 1973-Section 156(3), 200, 202, 482, 397(3)Indian Penal Code, 1860-Sections 379, 380, 448, 452, 420, 506, 120B, 34Delhi Disaster Management Act
High Courts08 Jan 2024Allowed
Prahlad Kumar Vs Deepa
Delhi High Court · (2024) 01 DEL CK 4078
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(ia)Indian Penal Code, 1908-Sections 498A, 323, 506
High Courts08 Jan 2024Dismissed
National Research Development Corporation & Anr. Vs Chromous Biotech Pvt Ltd
Delhi High Court · (2024) 01 DEL CK 4129
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(iv), 34(3)Limitation Act-Section 29(2), 5, 4 to 24, 14Delhi High Court (Original Side) Rules, 1967-Rules 1 & 2 of Chapter IV
High Courts08 Jan 2024Allowed
Abheepsa Gupta & Anr. Vs Pooja Sharma Bajaj
Delhi High Court · (2024) 01 DEL CK 4148
Code of Civil Procedure, 1908-Order VII Rule 11
High Courts08 Jan 2024Disposed Of
Shantala Palat Vs Jayakumar Menon
Delhi High Court · (2024) 01 DEL CK 4145
High Courts08 Jan 2024Disposed Of
MS Sumit Enterprises Through Its Proprietor Mr. Sumit Jindal Vs Commissioner Of Delhi Goods And Services Tax & Anr.
Delhi High Court · (2024) 01 DEL CK 4220
Central Goods Services Tax Act, 2017-Section 29(2), 29(5)
High Courts08 Jan 2024
Vizien Organics Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 4218
High Courts08 Jan 2024Dismissed
Hardesh Kumar Vs State
Delhi High Court · (2024) 01 DEL CK 4229
Code of Criminal Procedure, 1973-Section 439, 482Indian Penal Code, 1860-Sections 304B, 498A, 34
High Courts08 Jan 2024Dismissed
Manish Nayak Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4228
Code of Criminal Procedure, 1973-Section 439, 482, 164Indian Penal Code, 1860-Sections 376, 328, 313, 506
High Courts08 Jan 2024
Manjinder Singh Sirsa Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4227
Code of Criminal Procedure, 1973-Section 482Representation of the People Act, 1951-Section 11
High Courts08 Jan 2024Disposed Of
Bijender@Vishnu Vs State Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 4270
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 147, 148, 149, 120B, 34
High Courts08 Jan 2024Disposed Of
Amandeep Singh Dhal Vs Directorate Of Enforcement
Delhi High Court · (2024) 01 DEL CK 4269
Code of Criminal Procedure, 1973-Section 482
High Courts08 Jan 2024Disposed Of
Ram Nath Vs State (NCT Of Delhi)
Delhi High Court · (2024) 01 DEL CK 4268
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 307, 397, 34
High Courts08 Jan 2024Allowed
Himanshu Chopra Vs M/s Equitas Small Finance Bank Ltd.
Delhi High Court · (2024) 01 DEL CK 4267
Code of Criminal Procedure, 1973-Section 482Negotiable Instrument Act, 1881-Section 138, 141, 142
High Courts08 Jan 2024Disposed Of
Kaushal Vs The State (Govt. Of Nct) Delhi
Delhi High Court · (2024) 01 DEL CK 4262
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 302, 201
High Courts08 Jan 2024Disposed Of
M Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4290
Constitution of India-Article 226Cr.P.C.-Section 482
High Courts08 Jan 2024Disposed Of
Anita Devi Vs State
Delhi High Court · (2024) 01 DEL CK 4303
Constitution of India-Article 226Cr.P.C.-Section 482, 164
High Courts08 Jan 2024Disposed Of
Mina Devi Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 4302
Constitution of India-Article 226Cr.P.C.-Section 482IPC-Section 363