High Courts20 Oct 2023Disposed Of
Zaibi Hussain Vs Jamal Tariq
Delhi High Court · (2023) 10 DEL CK 3811
Guardians & Wards Act, 1890-Section 25, 12
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,561 of 6,778
High Courts20 Oct 2023Allowed
Harpreet Singh @ Raja Vs State NCT Of Delhi
Delhi High Court · (2023) 10 DEL CK 3901
Code of Criminal Procedure, 1973-Section 439Indian Penal Code-Sections 379, 411, 328, 75
High Courts20 Oct 2023Disposed Of
Sanjay Kumar And Ors Vs Union Of India And Ors.
Delhi High Court · (2023) 10 DEL CK 3930
Sashastra Seema Bal Rules 2009-Rule 8
High Courts20 Oct 2023Disposed Of
GAIL India Ltd Vs M/s Advance Infrastructures Pvt. Ltd. & Anr.
Delhi High Court · (2023) 10 DEL CK 3937
Arbitration and Conciliation Act, 1996-Section 9
High Courts20 Oct 2023Disposed Of
Sushant Kumar Vs The State
Delhi High Court · (2023) 10 DEL CK 3953
Code of Criminal Procedure, 1973-Section 438, 482, 164Indian Penal Code, 1860-Section 376
High Courts20 Oct 2023Disposed Of
Sunil Sharma Vs State & Ors.
Delhi High Court · (2023) 10 DEL CK 3956
Cr.P.C.-Section 482, 173IPC-Section 287, 304A, 288, 279, 337
High Courts20 Oct 2023Dismissed
Sanjay Singh Vs Union Of India & Anr.
Delhi High Court · (2023) 10 DEL CK 3977
Prevention of Money Laundering Act, 2002-Section 19, 19(1), 19(2), 19(3), 3, 4, 45, 50, 62Criminal Procedure Code, 1973-Section 167, 167(2), 482, 57, 164, 41DConstitution of India-Article 226, 227, 14, 19, 21, 22(1), 22(2)
High Courts20 Oct 2023Allowed
Wills John Vs Delhi Development Authority
Delhi High Court · (2023) 10 DEL CK 4091
Right to Information Act, 2005Delhi Development Authority (Management and Disposal of Housing Estates) Regulations, 1968-Regulation 35, 36, 36(1)(a), 41, 51, 54, Section 2(21)
High Courts20 Oct 2023
Dr. P. V. Vijayaraghavan & Ors. Vs Nityam Software Solution Pvt. Ltd. & Ors.
Delhi High Court · (2023) 10 DEL CK 4090
Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2, XII Rule 6, IX Rule 7Representation of the People Act, 1951-Section 59, 93, 94, 95, 128Evidence Act-Section 132
High Courts20 Oct 2023Disposed Of
Krishna Dutta Pandey (ASI/GD) & Anr. Vs Union Of India & Ors.
Delhi High Court · (2023) 10 DEL CK 4103
BSF Act, 1968-Section 117(2)
High Courts20 Oct 2023Disposed Of
Col Sanjeev Thakur Vs Union Of India And Others
Delhi High Court · (2023) 10 DEL CK 0145
High Courts20 Oct 2023Disposed Of
Hargopal Singh And Ors Vs Union Of India And Ors.
Delhi High Court · (2023) 10 DEL CK 0126
High Courts20 Oct 2023Disposed Of
Veerendra Kumar Meena Vs Union Of India & Ors
Delhi High Court · (2023) 10 DEL CK 0125
High Courts20 Oct 2023Dismissed
Shashi Kant Gupta Vs State Through Incharge Economic Office Wing Section VII
Delhi High Court · (2023) 10 DEL CK 0124
Constitution of India, 1950 — Article 20(3)Code of Criminal Procedure, 1973 — Section 160, 438Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471
High Courts20 Oct 2023Dismissed
Parshant Jain Vs State (Nct Of Delhi)
Delhi High Court · (2023) 10 DEL CK 0123
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 406, 409, 420
High Courts20 Oct 2023Dismissed
Md. Shahid@ Munna Builder . Vs State Of Nct Of Delhi
Delhi High Court · (2023) 10 DEL CK 0122
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 136, 147, 148, 149, 188, 380, 420, 427, 436, 448, 453, 467, 468, 471
High Courts20 Oct 2023Dismissed
Md. Shahid@ Munna Builder Vs State Of Nct Of Delhi
Delhi High Court · (2023) 10 DEL CK 0121
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 380, 420, 448, 453, 467, 468, 471
High Courts20 Oct 2023Disposed Of
Surendra Nayar Vs State & Anr.
Delhi High Court · (2023) 10 DEL CK 0120
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 173, 482Indian Penal Code, 1860 — Section 328, 354, 354A, 354B, 354C, 354D, 376
High Courts20 Oct 2023Dismissed
Nathia Devi Vs New Delhi Municipal Council & Anr
Delhi High Court · (2023) 10 DEL CK 0119
Public Premises (Eviction of Unauthorized Occupants) Rules, 1971 — Rule 8Public Premises (Eviction of Unauthorized Occupants) Act, 1971 — Section 4, 5, 7