High Courts21 Nov 2023Dismissed
Neelu Kumari & Ors. Vs Om & Anr. (Bajaj Alliance Gen Ins Co Ltd)
Delhi High Court · (2023) 11 DEL CK 3261
Employee Compensation Act, 1923-Section 30, 2(1)(n)Indian Penal Code, 1860-Section 302, 34
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,526 of 6,778
High Courts21 Nov 2023Disposed Of
Sarla Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 11 DEL CK 3269
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 365
High Courts21 Nov 2023Disposed Of
Raju Vs State Of NCT Of Delhi
Delhi High Court · (2023) 11 DEL CK 3304
Cr.P.C-Section 82
High Courts21 Nov 2023Disposed Of
Bhawanidin Vs State & Ors
Delhi High Court · (2023) 11 DEL CK 3306
Constitution of India-Article 226
High Courts21 Nov 2023
Fahim Vs State
Delhi High Court · (2023) 11 DEL CK 3308
Code of Criminal Procedure, 1973-Section 482Delhi High Court Rules-Rule 3, Part C (i), Volume III, Chapter 1
High Courts21 Nov 2023Disposed Of
Chetram Mali Vs Karishma Saini
Delhi High Court · (2023) 11 DEL CK 3325
Hindu Marriage Act, 1955-Section 24, 25Protection of Women from Domestic Violence Act, 2005-Section 12
High Courts21 Nov 2023Partly Allowed
Scrum Alliance, Inc Vs Mr. Prem Kumar S. & Ors.
Delhi High Court · (2023) 11 DEL CK 3329
CPC-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 2(1)(e), 2(1)(h), 2(1)(zb)(ii), 9(1)(a), 9(1)(b), 9(1)(c), 9(2)(a), 12, 18, 20, 21, 28, 29, 30, 31(1), 33(1), 34, 35, 41, 42, 47, 48, 49, 50, 52, 54, 56(2), 57, Chapter IX (Sections 69 to 78), 69, 70, 71, 71(1), 72, 73, 74, 74(1), 74(2), 75, 76, 76(3), 77, 78, Chapter XII, 107
High Courts21 Nov 2023Partly Allowed
Reliance General Insurance Co Ltd Vs Master Rahul & Ors
Delhi High Court · (2023) 11 DEL CK 3371
Indian Penal Code, 1860-Sections 279, 338Motor Vehicles Act, 1988-Section 166(1)(a), 166(1)(b), 166(1)(c)Indian Succession Act, 1925-Section 306
High Courts21 Nov 2023
Praveen Sharma Vs Raju
Delhi High Court · (2023) 11 DEL CK 3360
Indian Penal Code, 1860-Sections 279, 337Code of Criminal Procedure, 1973-Sections 340, 341Motor Vehicles Act-Sections 161, 163A, 166
High Courts21 Nov 2023Disposed Of
Aviral Minerals Private Limited. & Anr. Vs Union Of India Through Its Principal Secretary Ministry Of Railways & Ors.
Delhi High Court · (2023) 11 DEL CK 3375
Arbitration and Conciliation Act, 1996-Section 11Constitution of India-Article 14, 226
High Courts21 Nov 2023Dismissed
United India Insurance Co Ltd Vs Nupur Jain & Ors.
Delhi High Court · (2023) 11 DEL CK 3359
High Courts21 Nov 2023Disposed Of
National Insurance Co Ltd Vs Rajvir & Ors.
Delhi High Court · (2023) 11 DEL CK 3379
High Courts21 Nov 2023
Universal City Studios LLC. & Ors. Vs Fztvseries.mobi & Ors.
Delhi High Court · (2023) 11 DEL CK 3401
Commercial Courts Act, 2015DHC (Original Side) Rules, 2018CPC-Section 80; Order XXXIX Rules 1 & 2; Order I Rule 10; Order XXXIX Rule 3
High Courts21 Nov 2023Disposed Of
Mahesh Vs The State (GNCT Of Delhi)
Delhi High Court · (2023) 11 DEL CK 3499
Code of Criminal Procedure, 1973-Section 397, 401, 207, 251, 294, 313Indian Penal Code, 1860-Section 279, 304AEvidence Act-Section 134
High Courts21 Nov 2023Disposed Of
Court On Its Own Motion Vs Monica Chadha & Anr.
Delhi High Court · (2023) 11 DEL CK 3525
High Courts21 Nov 2023Disposed Of
Varun Goel Vs Govt Of N.C.T Through S.H.O. PS Hari Nagar & Ors.
Delhi High Court · (2023) 11 DEL CK 3544
High Courts21 Nov 2023Disposed Of
Zahoor Hasan Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 11 DEL CK 3557
IT ActCPC-Order VII Rule 11 (a) & (d)Limitation Act
High Courts21 Nov 2023Dismissed
Rail Vikas Nigam Limited Vs M/s DSC Ltd - Best & Crompton Engineering Project Ltd. JV
Delhi High Court · (2023) 11 DEL CK 3565
Arbitration and Conciliation Act, 1996-Sections 14, 15, 11, 11(6), 15(2)Arbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)
High Courts21 Nov 2023Allowed
Bansal International Vs Commissioner Of DGST & Anr.
Delhi High Court · (2023) 11 DEL CK 3574
Delhi Goods and Services Tax Act, 2017-Section 56, proviso to Section 56, 62(2)(c)Central Goods and Services Tax Act, 2017-Section 31, 33, 39, 49(6), 54, 54(1), 54(3), 54(4), 54(5), 54(7), 54(8), 54(8)(a), 54(8)(b), 54(8)(c), 54(8)(d), 54(8)(f), Explanation (2) of Section 54, 56, proviso to Section 56, 107, 107(11), 112, 112(8), 117Central Goods & Services Tax Rules, 2017-Rule 89, 89(1), 89(2), 89(2)(a), 89(3), 89(4), 90, 90(1), 90(2), 90(3)
High Courts21 Nov 2023Allowed
M/s Pacific Development Corporation Ltd. (Concessionaire Of Delhi Metro Rail Corporation) Vs South Delhi Municipal Corporation & Anr.
Delhi High Court · (2023) 11 DEL CK 3575
Delhi Municipal Corporation Act, 1957-Section 336, 345A, 491Delhi Maintenance and Management of Parking Places Rules, 2017Right to Information Act, 2005