High Courts28 Nov 2023Disposed Of
Reshma & Ors Vs Union Of India
Delhi High Court · (2023) 11 DEL CK 0205
Railway Claims Tribunal Act, 1987 — Section 13(1A), 16, 16(1), 23Railways Act, 1989 — Section 2(n), 2(29), 123(b), 123(c), 124A
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,520 of 6,778
High Courts28 Nov 2023Dismissed
Oriental Insurance Co Ltd Vs Hari Prasad Kamkar & Ors
Delhi High Court · (2023) 11 DEL CK 0204
Employee"s Compensation Act, 1923 — Section 2(1)(dd), 2(1)(e), 2(n), 30
High Courts24 Nov 2023Dismissed
Anil Kumar Jha Vs Shankar Lal (SD) Through Lrs.
Delhi High Court · (2023) 11 DEL CK 3116
Code of Civil Procedure, 1906-Order VI Rule 17Delhi Rent Control Act, 1958-Section 14(1)(e)Constitution of India-Article 227
High Courts24 Nov 2023Disposed Of
M/s Prasad Process Pvt Ltd Through Its Authorized Representative Vs Smt Kasturi Rajan & Ors.
Delhi High Court · (2023) 11 DEL CK 3122
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XVIII Rule 17, XVI Rule 1, I Rule 10
High Courts24 Nov 2023Dismissed
N P M Distributors & Ors. Vs Clide International Pvt Ltd & Anr.
Delhi High Court · (2023) 11 DEL CK 3125
Constitution of India-Article 227Commercial Courts Act, 2015Civil Procedure Code, 1908-Order VIII Rule 1
High Courts24 Nov 2023Dismissed
Irfan Saifi @ Bona Vs The State (NCT Of Delhi)
Delhi High Court · (2023) 11 DEL CK 3149
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 37, 41, 42, 43 and 50Code of Criminal Procedure, 1973-Section 439
High Courts24 Nov 2023Dismissed
Deepak Thukral Vs Delhi Transco Ltd. & Anr.
Delhi High Court · (2023) 11 DEL CK 3162
High Courts24 Nov 2023Partly Allowed
Rajinder Singh Chadha Vs Union Of India Ministry Of Home Affairs Through Its Chief Secretary & Anr.
Delhi High Court · (2023) 11 DEL CK 3207
Constitution of India-Article 226Code of Criminal Procedure, 1973-Sections 154, 320, 482Indian Penal Code, 1860-Sections 406, 409, 420, 120B
High Courts24 Nov 2023
Majibullah Mohammad Haneef Vs Union Of India
Delhi High Court · (2023) 11 DEL CK 3305
Extradition Act, 1962-Section 5, 7, 7(2), 10, 17(3), 34-BPenal Code of Oman-Article 302-AConstitution of India-Article 21
High Courts24 Nov 2023Dismissed
Amarjeet Singh Vs Gurpreet Singh & Anr.
Delhi High Court · (2023) 11 DEL CK 3287
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, XIII Rule 1 and 2, 151, 14 Rule 2, Rule 9Court Fees Act, 1870-Section 7(v)Code of Criminal Procedure, 1973-Section 340
High Courts24 Nov 2023Disposed Of
L&T Valves Limited Vs Unitek Valves Private Limited
Delhi High Court · (2023) 11 DEL CK 3335
Court Fees Act, 1870-Section 16
High Courts24 Nov 2023Disposed Of
Vifor International Ltd. & Anr. Vs Aishwarya Health Care Private Limited & Ors.
Delhi High Court · (2023) 11 DEL CK 3276
CPC-Order XXXIX Rules 1 and 2, XI Rule 2
High Courts24 Nov 2023Dismissed
Jatin Khurana Vs Union Of India & Ors.
Delhi High Court · (2023) 11 DEL CK 3365
Customs Act, 1962-Section 150, 125 and 110(2)Constitution of India-Articles 14, 21, 31 and 300A
High Courts24 Nov 2023Allowed
Sunita Aggarwal Vs Mahinder Singh & Anr.
Delhi High Court · (2023) 11 DEL CK 3384
Code of Civil Procedure, 1908-Order XXII Rule 10 read with Order I Rule 10; Order VII Rule 10
High Courts24 Nov 2023Disposed Of
Gayanwati & Ors. Vs Mukesh & Ors.
Delhi High Court · (2023) 11 DEL CK 3385
High Courts24 Nov 2023Dismissed
Reliance General Insurance Co. Ltd. Vs Smt Krishna & Ors.
Delhi High Court · (2023) 11 DEL CK 3386
Motor Vehicles Act, 1988-Section 166(4)Indian Penal Code, 1860-Section 279, 304A
High Courts24 Nov 2023Disposed Of
Ms Suman & Ors. Vs Sh Praveen Kumar & Ors.
Delhi High Court · (2023) 11 DEL CK 3390
Code of Civil Procedure, 1908-Order VII Rule 10
High Courts24 Nov 2023Disposed Of
Sandhya Gupta Vs Bhanu Gupta & Anr.
Delhi High Court · (2023) 11 DEL CK 3420
Arbitration and Conciliation Act, 1996-Section 9, 11, 12(1), 12(5), 17, Schedule IV
High Courts24 Nov 2023
Dabur India Limited Vs Ashok Kumar & Ors.
Delhi High Court · (2023) 11 DEL CK 3429
High Courts24 Nov 2023Dismissed
Vishesh Aggarwal & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 11 DEL CK 3516
Code of Criminal Procedure, 1973-Section 482, Chapter XIV, 156(1), 155(2)Indian Penal Code, 1860-Sections 323, 341, 384, 506, 34Constitution of India-Article 226