High Courts08 Jan 2024Disposed Of
Parul Devi Vs State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2024) 01 DEL CK 4301
Constitution of India-Article 226Cr.P.C.-Section 482, 164
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,470 of 6,778
High Courts08 Jan 2024Dismissed
Sarwan Singh Bharaj Vs Union Of India
Delhi High Court · (2024) 01 DEL CK 4293
CrPC-Section 156(3), 173IPC-Sections 465/468/471/34Constitution of India-Article 227
High Courts08 Jan 2024Dismissed
Sangeeta Jeswani & Ors. Vs Oriental Bank Of Commerce & Ors.
Delhi High Court · (2024) 01 DEL CK 3628
Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 30Cr.P.C.-Section 340
High Courts08 Jan 2024Disposed Of
Jitendra Virwani Vs Santosh Kumar Garg
Delhi High Court · (2024) 01 DEL CK 3627
Code of Civil Procedure, 1908-Order XXXVII Rule 3(5), XXXVII, XXXVII Rule 1, Section 149Indian Evidence Act, 1872-Section 65BIPC-506, 341, 120(B), 406, 409, 468, 471, 420
High Courts08 Jan 2024Dismissed
Upendra Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3616
Constitution of India-Article 14
High Courts08 Jan 2024Disposed Of
New Delhi Municipal Council Vs Tek Chand Narula & Ors.
Delhi High Court · (2024) 01 DEL CK 3582
Punjab Municipal Act, 1911-Section 194, 189Uttar Pradesh Urban Planning and Development Act, 1973-Section 28(1), 27(1)
High Courts08 Jan 2024Dismissed
Sanjana Sharma Vs Central Industrial Security Force & Ors.
Delhi High Court · (2024) 01 DEL CK 3573
Constitution of India-Article 226, 14
High Courts08 Jan 2024Dismissed
Sanjay Kumar Verma Vs Planning And Infrastructural Development Consultants Pvt. Ltd.
Delhi High Court · (2024) 01 DEL CK 3570
Arbitration and Conciliation Act, 1996-Section 11, 8, 2(1)(e), 20, 42, 11(6)Code Civil Procedure-Section 20, 16 to 20
High Courts08 Jan 2024Allowed
Sh. Ashish Jain & Anr. Vs Delhi Development Authority
Delhi High Court · (2024) 01 DEL CK 3563
Constitution of India-Article 226, 14Transfer of Property Act, 1882-Sections 54 and 55, 53-AIndian Contract Act, 1872-Section 22, 62
High Courts08 Jan 2024Disposed Of
Sakila Begum @ Shakila Begum Vs State Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 3562
Constitution of India-Article 226, 227Cr.P.C.-Section 482IPC-Section 363
High Courts08 Jan 2024Disposed Of
Arun Kumar Goenka Vs Central Bureau Of Investigation
Delhi High Court · (2024) 01 DEL CK 3557
Code of Criminal Procedure, 1973-Section 173, 173(5), 207, 482, 91Constitution of India-Article 19, 20, 21
High Courts08 Jan 2024Allowed
Tata Steel Limited Vs Tyo Trading Enterprises & Ors.
Delhi High Court · (2024) 01 DEL CK 3548
Code of Civil Procedure, 1908-Sections 15 to 19, 20, 20 (c)
High Courts08 Jan 2024Disposed Of
M Vs State Nct Of Delhi And Anr
Delhi High Court · (2024) 01 DEL CK 0067
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
High Courts08 Jan 2024Disposed Of
Mina Devi Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2024) 01 DEL CK 0065
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363
High Courts08 Jan 2024Disposed Of
Sakila Begum @ Shakila Begum Vs State Of Nct Of Delhi
Delhi High Court · (2024) 01 DEL CK 0064
Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363
High Courts08 Jan 2024Disposed Of
Anita Devi Vs State
Delhi High Court · (2024) 01 DEL CK 0063
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 164, 482
High Courts08 Jan 2024Allowed
Tata Steel Limited Vs Tyo Trading Enterprises & Ors
Delhi High Court · (2024) 01 DEL CK 0047
Code of Civil Procedure, 1908 — Section 15, 16, 17, 18, 19, 20, 20(c)
High Courts08 Jan 2024Dismissed
M/S Jagdamba Sales Corporation Vs State (Gnct Of Delhi ) & Ors.
Delhi High Court · (2024) 01 DEL CK 0046
High Courts08 Jan 2024Dismissed
Principal Commissioner Of Income Tax 4 Vs M/S Mohak Real Estate Pvt Ltd
Delhi High Court · (2024) 01 DEL CK 0045
Income Tax Act, 1961 — Section 143(3), 37, 57, 142(1), 260A, 263, 263(1)
High Courts08 Jan 2024Allowed
Union Of India & Ors Vs Suneel Kumar
Delhi High Court · (2024) 01 DEL CK 0044
Constitution of India, 1950 — Article 14Code of Civil Procedure, 1908 — Section 151