High Courts03 Jan 2024Allowed
Mr. Ashok Kumar Sharma Vs Mr. Sushil Chander Sharma & Ors.
Delhi High Court · (2024) 01 DEL CK 3869
CPC-Order XVI Rule 1, Section 151
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,477 of 6,778
High Courts03 Jan 2024Dismissed
Sumit Sapra Vs Akansha Ahuja Sapra
Delhi High Court · (2024) 01 DEL CK 3910
Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2, XXXIX Rule 2A, Section 151, 13Hindu Marriage Act, 1955-Section 13(1)(ia), 10Family Courts Act, 1984-Section 7, 8
High Courts03 Jan 2024Allowed
Jasbir Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3909
Constitution of India-Article 21
High Courts03 Jan 2024Dismissed
Prankur Mishra Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4043
Cr.P.C-Sections 397, 401, 482, 227, 228IPC-Section 308
High Courts03 Jan 2024Disposed Of
Kotak Mahindra Bank Limited Vs Shankhajit Parmanik & Ors.
Delhi High Court · (2024) 01 DEL CK 4035
SARFAESI ActSecurity Interest (Enforcement) Rules-Rules 8, 9
High Courts03 Jan 2024Disposed Of
M/s Simplex Infrastructures Ltd Vs National Highways Authority Of India & Anr.
Delhi High Court · (2024) 01 DEL CK 4134
Arbitration and Conciliation Act, 1996-Section 11(6), 9, 12
High Courts03 Jan 2024Dismissed
Yash Dev Singh Sejwal Vs The State (Govt Of Nct Of Delhi) & Anr.
Delhi High Court · (2024) 01 DEL CK 4212
Code of Criminal Procedure, 1973-Sections 482, 82, 82 (4), 83, 299, 362Indian Penal Code, 1860-Sections 498A, 420, 406, 417, 494, 495, 120B
High Courts03 Jan 2024Disposed Of
Pooja Sharma Bajaj Vs Kunal Bajaj & Ors.
Delhi High Court · (2024) 01 DEL CK 4240
Indian Penal Code, 1860-Section 494, 109, 406, 497Code of Criminal Procedure, 1973-Section 482, 200-204, 156(3)Hindu Marriage Act, 1955-Section 7
High Courts03 Jan 2024Disposed Of
Puneet Saluja Vs State & Anr.
Delhi High Court · (2024) 01 DEL CK 4238
Code of Criminal Procedure, 1973-Section 482, 389Negotiable Instruments Act, 1881-Section 138, 148, 143AProvincial Insolvency Act, 1920-Section 29
High Courts03 Jan 2024Dismissed
Dhanesh Ieshdhan Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 01 DEL CK 4236
Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), 161, 164, Chapter XIVIndian Penal Code, 1860-Sections 354, 354D, 506, 509, 354A, 354B, 34Constitution of India-Article 226
High Courts03 Jan 2024Dismissed
Rakesh Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4234
Code of Criminal Procedure, 1973-Section 482, 313, 311, 161Indian Penal Code, 1860-Sections 307, 34
High Courts03 Jan 2024Disposed Of
X Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 01 DEL CK 4232
Hindu Marriage Act-Section 13B (1), 13B (2)Indian Penal Code, 1860-Section 376, 506, 503Criminal Procedure Code, 1973-Section 164, 227, 228, 239, 397/401, 437A, 482
High Courts03 Jan 2024Disposed Of
Sumit Chakrabarti Vs The State
Delhi High Court · (2024) 01 DEL CK 4231
Code of Criminal Procedure, 1973-Section 482IPC-Section 376
High Courts03 Jan 2024
Court In Its Own Motion Vs S Gurumurthy
Delhi High Court · (2024) 01 DEL CK 4289
Constitution of India-Article 19
High Courts03 Jan 2024Disposed Of
Suresh Kumar Dubey Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3608
High Courts03 Jan 2024Disposed Of
Dev Sora Vs State
Delhi High Court · (2024) 01 DEL CK 3565
Code of Criminal Procedure, 1973-Section 439(2), 482
High Courts03 Jan 2024
Ram Charan Aggarwal (Deceased) Through Legal Heir Vs Prem Lata & Anr.
Delhi High Court · (2024) 01 DEL CK 0053
High Courts03 Jan 2024Dismissed
Anil Wadhwa & Anr. Vs M.M.L. Kapur
Delhi High Court · (2024) 01 DEL CK 0052
Delhi Rent Control Act, 1958 — Section 14(1)(e), 19, 25B, 25B(1), 25B(5), 25B(8)Code of Civil Procedure, 1908 — Section 115
High Courts03 Jan 2024Disposed Of
Rahul Anil Ahuja Vs Gurcharan Dha Wan & Ors.
Delhi High Court · (2024) 01 DEL CK 0051
Constitution of India, 1950 — Article 226Recovery of Debts Due to the Banks and Financial Institutions Act, 1993 — Section 19
High Courts03 Jan 2024Allowed
Jasbir Singh Vs Union Of India & Ors
Delhi High Court · (2024) 01 DEL CK 0050
Constitution of India, 1950 — Article 21