High Courts01 Dec 2023Disposed Of
Kiran Jyot Maini Vs Anish Pramod Patel
Delhi High Court · (2023) 12 DEL CK 0012
Constitution of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 504
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,513 of 6,778
High Courts01 Dec 2023Disposed Of
Anish Pramod Patel Vs Kiran Jyot Maini
Delhi High Court · (2023) 12 DEL CK 0011
Protection of Women from Domestic Violence Rules, 2006 — Rule 6, 6(5)Indian Penal Code, 1860 — Section 323, 498A, 504Code Of Criminal Procedure, 1973 — Section 125, 482
High Courts01 Dec 2023Dismissed
Seth Surjamull & Seth Babulal Dharmada And Dharmik Trust & Others Vs Ram Gopal & Sons & Ors
Delhi High Court · (2023) 12 DEL CK 0010
Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2ADelhi Municipal Corporation Act, 1957 — Section 34, 343, 345A
High Courts01 Dec 2023Allowed
Puja Jaiswal Vs State & Ors
Delhi High Court · (2023) 12 DEL CK 0009
Indian Succession Act, 1925 — Section 63(c), 276Evidence Act, 1872 — Section 68
High Courts01 Dec 2023Allowed
Gautam Pathak Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2023) 12 DEL CK 0008
Indian Succession Act, 1925 — Section 63, 63(c), 276Evidence Act, 1872 — Section 68
High Courts01 Dec 2023Allowed
Geeta Vs Delhi Building And Other Construction Workers Board
Delhi High Court · (2023) 12 DEL CK 0007
Constitution of India, 1950 — Article 226, 227Delhi Building and Other Construction Workers Rules, 2002 — Section 227, 279Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 — Section 14, 17
High Courts01 Dec 2023Dismissed
National Highway Authority Of India Vs M/S Ae Tollway Ltd
Delhi High Court · (2023) 12 DEL CK 0006
Constitution of India, 1950 — Article 136, 226, 227Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(7), 16, 30, 34, 73, 74
High Courts01 Dec 2023Disposed Of
Rinku Vs State (Nct Of Delhi)
Delhi High Court · (2023) 12 DEL CK 0005
Indian Penal Code, 1860 — Section 34, 323, 341, 354, 504Code Of Criminal Procedure, 1973 — Section 164Protection of Children from Sexual Offences Act, 2012 — Section 10
High Courts01 Dec 2023Disposed Of
Ram Prasad Vs State Nct Of Delhi
Delhi High Court · (2023) 12 DEL CK 0004
Indian Penal Code, 1860 — Section 34, 323, 341, 354, 504Code Of Criminal Procedure, 1973 — Section 164Protection of Children from Sexual Offences Act, 2012 — Section 10
High Courts01 Dec 2023Disposed Of
Somdutt Singh @ Shivam Vs NCB
Delhi High Court · (2023) 12 DEL CK 0003
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 22(c), 23, 25, 29, 37, 67
High Courts01 Dec 2023Dismissed
Somdutt Singh @ Shivam Vs Narcotics Control Bureau
Delhi High Court · (2023) 12 DEL CK 0002
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 22(c), 23, 25, 29, 37, 42, 52A, 52A(3), 67Evidence Act, 1872 — Section 27, 65B
High Courts01 Dec 2023Disposed Of
Afcons Infrastructure Ltd & Anr Vs Major Balwan Singh
Delhi High Court · (2023) 12 DEL CK 0001
Code of Civil Procedure, 1908 — Order 6 Rule 17, Order 7 Rule 17
High Courts30 Nov 2023Dismissed
Mohd. Zaheer Vs Mohd. Sagir & Anr.
Delhi High Court · (2023) 11 DEL CK 3132
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXI Rule 26, XXI Rule 46(E), XXI Rule 101Code of Criminal Procedure, 1971-Section 340
High Courts30 Nov 2023Disposed Of
Rituraj Shukla Vs Lydia Monica John
Delhi High Court · (2023) 11 DEL CK 3134
Constitution of India-Article 227Guardians and Wards Act, 1890-Section 12
High Courts30 Nov 2023Dismissed
Vijender Kumar Through His GPA Holder Sunita Vs Chameli Devi & Ors.
Delhi High Court · (2023) 11 DEL CK 3135
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XVIII Rule 17
High Courts30 Nov 2023Disposed Of
Guneet Singh Sethi Vs KCC Buildcon Pvt Ltd
Delhi High Court · (2023) 11 DEL CK 3137
Constitution of India-Article 227Code of Civil Procedure, 1908-Order I Rule 10, VI Rule 17
High Courts30 Nov 2023Disposed Of
Dipil Kumar Pathak Vs Kanwar Raj Since Deceased Thr Lrs
Delhi High Court · (2023) 11 DEL CK 3139
Constitution of India-Article 227Civil Procedure Code, 1908-Order 6 Rule 17, Section 151, 47 Rule 1, 105
High Courts30 Nov 2023
Rajesh Kumar Vs Jagesh & Ors.
Delhi High Court · (2023) 11 DEL CK 3143
Cr.P.C.-Section 340Indian Penal Code-Section 209
High Courts30 Nov 2023Dismissed
Campaign For People Participation In Development Planning Vs Union Of India & Anr.
Delhi High Court · (2023) 11 DEL CK 3160
The Delhi Municipal Corporation Act, 1957-Section 507, 2(1), 73, 87, 2(21A)Constitution of India-Part IX-A, Article 243-W, 243-ZF, 239-AAThe Government of National Capital Territory of Delhi Act, 1991-Section 44, 44(2)
High Courts30 Nov 2023Allowed
Zeeny Jhelumi Vs Inderpreet Singh Jhelumi
Delhi High Court · (2023) 11 DEL CK 3166
CPC-Order VI Rule 17