High Courts21 Sept 2023
Pooja Vs State Of GNCT Of Delhi & Ors.
Delhi High Court · (2023) 09 DEL CK 4007
Disaster Management Act, 2005
COURT ARCHIVE
Delhi High Court judgments
1,36,177 judgments · page 1,624 of 6,809
High Courts21 Sept 2023Allowed
Arvind Kumar Vs The State (Govt Of Nct Of Delhi)
Delhi High Court · (2023) 09 DEL CK 4041
Cr.P.C.-Section 439IPC-Sections 420, 406, 34
High Courts21 Sept 2023Allowed
Sanjeev Jain Vs State & Anr
Delhi High Court · (2023) 09 DEL CK 4040
Cr.P.C.-Section 438, 41 AIPC-Sections 420, 468, 471
High Courts21 Sept 2023Dismissed
Greenlam Industries Limited Vs SDB Infrastructures Pvt Ltd & Ors.
Delhi High Court · (2023) 09 DEL CK 4052
CPC-Order VII Rule 11, I Rule 10Delhi Apartment Ownership Act, 1986Limitation Act-Article 54
High Courts21 Sept 2023Disposed Of
Sh. P. S. Avinash Kumar Vs Central Reserve Police Force (CRPF)
Delhi High Court · (2023) 09 DEL CK 4066
High Courts21 Sept 2023
Sh. Ramesh Fonia Ex-Ac Vs Union Of India & Ors.
Delhi High Court · (2023) 09 DEL CK 4068
High Courts21 Sept 2023
Shyam Sunder Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 09 DEL CK 4080
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Sections 3, 4, 8 and 21
High Courts21 Sept 2023Dismissed
State Vs Raju @ Lokpal & Ors.
Delhi High Court · (2023) 09 DEL CK 4110
Cr.P.C.-Section 397, 401, Chapter XVIII, 227, 228, 173IPC-Section 308, 34, 323, 341
High Courts21 Sept 2023Disposed Of
Aakash Goel Vs Department Of Social Welfare Delhi Govt
Delhi High Court · (2023) 09 DEL CK 4163
Old Age Assistance Rules, 2009-Rule 4, 7(b)Constitution of India-Article 14
High Courts21 Sept 2023Dismissed
Union Of India & Ors. Vs Varinder Jeet Singh
Delhi High Court · (2023) 09 DEL CK 4202
High Courts21 Sept 2023Disposed Of
Zarina Naqvi Vs Municipal Corporation Of Delhi
Delhi High Court · (2023) 09 DEL CK 4206
High Courts21 Sept 2023Disposed Of
Government Of NCT Of Delhi & Anr. Vs Sh. Ashok Kumar Rajdev & Ors.
Delhi High Court · (2023) 09 DEL CK 4228
Administrative Tribunals Act, 1985-Section 19, 28, 5(6)Code of Civil Procedure, 1908-Section 151Constitution of India-Article 323-A, 323-B, 323A, 226, 227, 32
High Courts21 Sept 2023Dismissed
Mageba Bridge Products Private Limited & Anr. Vs Rites Limited & Ors.
Delhi High Court · (2023) 09 DEL CK 0261
Constitution of India, 1950 — Article 12, 14, 226
High Courts21 Sept 2023Disposed Of
Femc Pratibha Joint Venture Vs Commissioner Of Trade And Taxes
Delhi High Court · (2023) 09 DEL CK 0197
Constitution of India, 1950 — Article 226, 227Delhi Value Added Tax Act, 2004 — Section 34, 38, 38(2), 38(3)(a)(ii), 39, 42, 59, 59(2), 74
High Courts21 Sept 2023Disposed Of
Jupiter Rubber Pvt. Ltd Vs Union Of India
Delhi High Court · (2023) 09 DEL CK 0196
Arbitration and Conciliation Act, 1996 — Section 5, 31(7)(a), 34, 34(2), 34(2A), 34(3), 37, 75, 81Commercial Court Act, 2015 — Section 13Indian Contract Act, 1872 — Section 74
High Courts21 Sept 2023Disposed Of
Government Of Nct Of Delhi & Anr. . Vs Ashok Kumar Rajdev & Ors
Delhi High Court · (2023) 09 DEL CK 0195
Constitution of India, 1950 — Article 32, 226, 227, 323A, 323A(2)(d), 323B, 323B(3)(d)Code of Civil Procedure, 1908 — Section 151Administrative Tribunals Act, 1885 — Section 19
High Courts21 Sept 2023
Khoiram Ranjit Singh @ Rocky @ Great Macha @ Poerei Meitei Vs State (NIA)
Delhi High Court · (2023) 09 DEL CK 0194
National Investigation Agency Act, 2008 — Section 21, 21(5)Code of Criminal Procedure, 1973 — Section 299, 438Indian Penal Code, 1860 — Section 34, 63, 65, 67, 70, 120B, 306, 498A, 509
High Courts21 Sept 2023Allowed
Varun Vs Amit Khanna
Delhi High Court · (2023) 09 DEL CK 0193
Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141
High Courts21 Sept 2023Dismissed
Kenechukwu Joseph Vs State
Delhi High Court · (2023) 09 DEL CK 0192
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21C, 37, 52, 52A, 57Foreigners Act, 1946 — Section 14
High Courts21 Sept 2023Disposed Of
Mandhir Singh Todd Vs Directorate Of Enforcement
Delhi High Court · (2023) 09 DEL CK 0191
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 482Prevention of Money Laundering Act, 2002 — Section 44, 45