High Courts22 Dec 2023
Shanti Vs Gurbaksh Singh (Deceased) Through LRs
Delhi High Court · (2023) 12 DEL CK 3730
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XVI Rule 1(3)
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,479 of 6,778
High Courts22 Dec 2023Dismissed
Devender Sabarwal Vs Raman Goyal
Delhi High Court · (2023) 12 DEL CK 3747
High Courts22 Dec 2023Dismissed
Padam Kumar Vs National Highways And Infrastructure Development Corporation Ltd & Ors.
Delhi High Court · (2023) 12 DEL CK 3748
High Courts22 Dec 2023Dismissed
Union Of India Vs Vert Equipment Private Limited & Anr.
Delhi High Court · (2023) 12 DEL CK 3750
High Courts22 Dec 2023Dismissed
Government Approved Tourist Guides Association (GATGA) & Anr. Vs Union Of India & Anr.
Delhi High Court · (2023) 12 DEL CK 3753
Constitution of India-Article 14, 19, 19(1)(g), 21, 226Society Registration Act, 1860
High Courts22 Dec 2023Dismissed
Bharat Veerangana Avantibai Educational Sansthan & Ors. Vs Kotak Mahindra Bank Ltd & Anr.
Delhi High Court · (2023) 12 DEL CK 3758
The Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 18(1)Constitution of India-Articles 14, 19(1)(g), 21
High Courts22 Dec 2023Dismissed
Ms. Smita Chaudhry & Ors. Vs Lt. Col. Gaj Singh Yadav (Retd) & Ors.
Delhi High Court · (2023) 12 DEL CK 3760
Constitution of IndiaCode of Civil Procedure, 1908-Section 2(2), 96, 96(3), 97, 151, 152, Order VI Rule 17, 8 Rule 1(A), XIV Rule 2, XX Rule 18, XX Rule 18(2), XXIII Rule 1, XXIII Rule 1(3), XXIII Rule 1(4), XXIII Rule 3, XXIII Rule 3A, XXVI Rule 14(3), XLI Rule 22, 43 Rule 1(m)Punjab Land Revenue Act, 1887-Section 111, 158
High Courts22 Dec 2023Disposed Of
M/S Shree Gold Art Private Limited Through Mr Manindra Samanta Vs Union Of India & Ors.
Delhi High Court · (2023) 12 DEL CK 3767
Customs Act, 1962-Section 2, 2(25), 2(26), 2(34), 4, 5, 47, 108, 110, 110(2), 110(5), 110A, 111, 111(o), 122Finance Act, 2018Finance Act, 2022
High Courts22 Dec 2023Allowed
Telecom Regulatory Authority Of India Vs Kabir Shankar Bose & Ors.
Delhi High Court · (2023) 12 DEL CK 3769
Letters Patent-Clause 10Right to Information Act, 2005-Section 2(f), 2(h), 2(j), 6, 6(3), 7(1), 8, 8(a), 8(h), 8(1)(a), 8(1)(h), 22Telecom Regulatory Authority of India Act, 1997-Section 11, 11(1)(b)(i), 11(3), 12, 12(1)(a)
High Courts22 Dec 2023Dismissed
Vinod Kumar Aggarwal Vs State & Ors.
Delhi High Court · (2023) 12 DEL CK 3770
Code of Civil Procedure, 1908-Order XLIII Rule 1, I Rule 10Delhi High Court Rules-Section 10Indian Succession Act, 1925-Section 212(2), 278, 278(1), 283
High Courts22 Dec 2023Disposed Of
Amway India Enterprises Private Limited Vs Commissioner, VAT, Delhi & Ors.
Delhi High Court · (2023) 12 DEL CK 3771
Delhi Value Added Tax Act, 2004-Section 81, 4(1)(e), 58A, 32, 86(10), 33, 74, 2(l)(zd), Entry No. 5 of the First Schedule, Entry No. 25 of the Third Schedule, Entry No. 52 of the Third ScheduleCentral Sales Tax Act, 1956Uttar Pradesh Sales Tax Act-Section 4
High Courts22 Dec 2023Dismissed
Smt Seema Devi & Ors. Vs HDFC Ergo General Insurance Co Ltd & Anr
Delhi High Court · (2023) 12 DEL CK 3781
Motor Vehicles Act, 1988-Section 173, 171, 140
High Courts22 Dec 2023Disposed Of
The Commissioner Of Income Tax - International Taxation -3 Vs Saif Partner India IV Ltd
Delhi High Court · (2023) 12 DEL CK 3823
Income Tax Act, 1961-Section 263, 143(3)
High Courts22 Dec 2023Dismissed
Mohd Ismail Maulai & Ors. Vs Raheesuddin & Ors.
Delhi High Court · (2023) 12 DEL CK 3835
Contempt of Courts Act, 1971-Section 19
High Courts22 Dec 2023Allowed
Hare Krishna Pathak Vs Kendriya Vidyalaya Sangathan & Anr.
Delhi High Court · (2023) 12 DEL CK 3817
Constitution of India-Articles 226, 227, 15, 15(6), 16(6), 19(1)(e)Right of Children to Free and Compulsory Education Act, 2009-Section 2(a), 2(e), 12(1)(c)Delhi School Education Act, 1973
High Courts22 Dec 2023Dismissed
State Vs Jitender @ Jeetu & Anr.
Delhi High Court · (2023) 12 DEL CK 3840
Code of Criminal Procedure, 1973-Section 378, 357(1)(b), 313Indian Penal Code, 1860-Section 498A, 304B, 304-B, 302, 34, 406Dowry Prohibition Act, 1961-Section 2
High Courts22 Dec 2023Disposed Of
State (NCT Of Delhi) Through Deputy Commissioner Of Police, Crime-III, Delhi Vs Shadab
Delhi High Court · (2023) 12 DEL CK 3841
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25Indian Penal Code, 1860-Section 201
High Courts22 Dec 2023Disposed Of
Indu Devi Vs State Of NCT Of Delhi
Delhi High Court · (2023) 12 DEL CK 3846
Constitution of India-Article 226Cr.P.C-Section 482IPC-Section 363
High Courts22 Dec 2023
Aditya Pathaka @ Golu Pathaka Vs The State Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 12 DEL CK 3847
Constitution of India-Article 226Cr.P.C-Section 482
High Courts22 Dec 2023Dismissed
Jagmohan Meena Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2023) 12 DEL CK 3857