High Courts22 Sept 2023Disposed Of
Union Of India Vs Kiran Kanojia
Delhi High Court · (2023) 09 DEL CK 0181
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments
1,36,305 judgments · page 1,628 of 6,816
High Courts22 Sept 2023Disposed Of
Subhadra Nehru Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2023) 09 DEL CK 0180
Constitution of India, 1950 — Article 226East Punjab Holdings (Prevention of Fragmentation Act) Act, 1948 — Section 19, 20, 21, 21(1), 24, 30, 36, 42Registration Act, 1908 — Section 23, 25
High Courts22 Sept 2023Disposed Of
Wasim & Anr. Vs State & Anr
Delhi High Court · (2023) 09 DEL CK 0179
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 354, 354A, 354BProtection of Women from Domestic Violence Act, 2005 — Section 12
High Courts22 Sept 2023Disposed Of
Nipun Mehra & Ors Vs State Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2023) 09 DEL CK 0178
Constitution of India, 1950 — Article 142Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 406, 498A
High Courts22 Sept 2023Disposed Of
Akash Bhargav & Ors. Vs State Of Nct Of Delhi, Through App & Anr
Delhi High Court · (2023) 09 DEL CK 0177
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 420
High Courts22 Sept 2023Disposed Of
Rohit Jindal And Ors Vs State Nct Of Delhi & Anr.
Delhi High Court · (2023) 09 DEL CK 0176
Constitution of India, 1950 — Article 142Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 406, 498A
High Courts22 Sept 2023Disposed Of
Mohd. Shaan & Anr Vs State & Anr.
Delhi High Court · (2023) 09 DEL CK 0175
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 324Protection of Women from Domestic Violence Act, 2005 — Section 12
High Courts22 Sept 2023Disposed Of
Ashok Singh Bhadauria Vs Central Bureau Of Investigation
Delhi High Court · (2023) 09 DEL CK 0166
Code of Criminal Procedure, 1973 — Section 154, 156(3), 161, 195, 313, 389, 482Indian Penal Code, 1860 — Section 34, 35, 120B, 166, 167, 193, 201, 203, 211, 218, 302, 304, 304II, 323, 341Arms Act, 1959 — Section 3, 25
High Courts22 Sept 2023Disposed Of
Manish Kothari (Presently In Jc) Vs Director Of Enforcement Ministry Of Finanace Dept. Of Revenue Headquarter Investigation Unit
Delhi High Court · (2023) 09 DEL CK 0165
Constitution of India, 1950 — Article 20(3)Code of Criminal Procedure, 1973 — Section 167(2), 439, 482Indian Penal Code, 1860 — Section 279
High Courts22 Sept 2023Dismissed
Kalu @ Niyaz Vs State Gnct Of Delhi
Delhi High Court · (2023) 09 DEL CK 0164
Code of Criminal Procedure, 1973 — Section 161, 164, 313Indian Penal Code, 1860 — Section 328, 363, 377Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 6, 7, 9, 29
High Courts21 Sept 2023Dismissed
Praveen Khatri Vs State (NCT Of Delhi)
Delhi High Court · (2023) 09 DEL CK 3650
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 37, 20, 25, 29, 41, 41(2), 42, 42(1), 42(2), 50
High Courts21 Sept 2023Disposed Of
M/S Anokhi Fashion Vs Md. Lal Mohammad
Delhi High Court · (2023) 09 DEL CK 3672
Code of Civil Procedure-Order IX Rule 13Industrial Dispute Act-Section 10(1)(c), 12(5)Constitution of India-Article 136
High Courts21 Sept 2023
Khoiram Ranjit Singh @ Rocky @ Great Macha @ Poerei Meitei & Anr. Vs State (NIA)
Delhi High Court · (2023) 09 DEL CK 3692
National Investigation Agency Act, 2008-Section 21, 21(5)Indian Penal Code, 1860-Section 120B, 63 to 70, 498-A, 306, 509 and 34Unlawful Activities (Prevention) Act, 1967-Sections 17, 18, 18B, 20, 23, 38 and 40
High Courts21 Sept 2023Dismissed
Mageba Bridge Products Private Limited & Anr. Vs RITES Limited & Ors.
Delhi High Court · (2023) 09 DEL CK 3707
Constitution of India-Article 226, 14, 12
High Courts21 Sept 2023Disposed Of
Pr. Commissioner Of Income Tax -7, Delhi Vs M/s Punjab And Sind Bank
Delhi High Court · (2023) 09 DEL CK 3721
High Courts21 Sept 2023Dismissed
Jupiter Rubber Pvt. Ltd. Vs Union Of India
Delhi High Court · (2023) 09 DEL CK 3731
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2) and (3), 34(2-A), 34(2)(b), 34(4), 31, 31(7)(a), 33, 5, 75, 81Commercial Court Act, 2015-Section 13Interest on Delayed Payment to Small Scale and Ancillary Industrial Undertakings Act, 1993
High Courts21 Sept 2023Partly Allowed
FEMC Pratibha Joint Venture Vs Commissioner Of Trade And Taxes
Delhi High Court · (2023) 09 DEL CK 3738
Constitution of India-Article 226, 227Delhi Value Added Tax Act, 2004-Section 26, 27, 38, 38(2), 38(3)(a)(ii), 39, 42, 42(1), 58, 59, 59(2), 74Central Sales Tax Act, 1956
High Courts21 Sept 2023Dismissed
Aviral Education Welfare And Cultural Society & Anr. Vs The Delhi Public School Society
Delhi High Court · (2023) 09 DEL CK 3745
Arbitration and Conciliation Act, 1996-Section 9, 28 & SchedulesContract Act-Section 23Constitution of India-Article 14, 21, 21a, 226, 12
High Courts21 Sept 2023Dismissed
Deep Chand Koli Vs Net Ram
Delhi High Court · (2023) 09 DEL CK 3774
Code of Civil Procedure, 1908-Section 115, 151, Order II Rule 2, VI Rule 17, VII Rule 11, VII Rule 11(d), 14 Rule 2Benami Transactions (Prohibition) Act, 1988-Section 4Indian Contract Act, 1872-Section 201, 202, 204
High Courts21 Sept 2023Dismissed
Geeta Devi & Ors. Vs Export Inspection Council & Ors.
Delhi High Court · (2023) 09 DEL CK 3773
Constitution of India-Article 226, 14, 16, 21, 32, 142CCS (Pension) Rules, 1972-Rule 14, 17CCS (Leave) Rules, 1972