High Courts13 Sept 2023Dismissed
Ammar Ahmad Khan Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 09 DEL CK 4118
Code of Criminal Procedure, 1973-Section 156(3), 482Negotiable Instruments Act, 1881-Section 118(a), 138, 139
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Delhi High Court judgments
1,36,357 judgments · page 1,646 of 6,818
High Courts13 Sept 2023Disposed Of
S. Rajadurai Vs State (NCT) Of Delhi & Anr.
Delhi High Court · (2023) 09 DEL CK 4119
Constitution of India-Article 226, 227Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2)Indian Penal Code, 1860-Sections 376, 323, 506, 509, 427, 494, 375, 90
High Courts13 Sept 2023Dismissed
Achal Rana Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 09 DEL CK 4121
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2)Indian Penal Code, 1860-Section 420, 406
High Courts13 Sept 2023Disposed Of
Inder Pal Khanna Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 09 DEL CK 4122
Constitution of India-Article 226Cr.P.C.-Section 482West Bengal Prevention of Defacement of Property Act, 1976-Section 3
High Courts13 Sept 2023Dismissed
Vipin & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2023) 09 DEL CK 4123
Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), Chapter XIVIndian Penal Code, 1860-Sections 392, 394, 397, 411, 34Arms Act, 1959-Sections 25, 54, 59
High Courts13 Sept 2023Disposed Of
Sahibe Alam Vs State Govt Of Nct Of Delhi Through Sho Concern Police Station Begum Pur
Delhi High Court · (2023) 09 DEL CK 4124
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 304B, 306, 498A, 34
High Courts13 Sept 2023Disposed Of
Rashi Gupta Vs Udit Thapar
Delhi High Court · (2023) 09 DEL CK 4144
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13-B, 13B(i), 13B(II)Contempt of Courts Act, 1971
High Courts13 Sept 2023Dismissed
Subhash Chander Sehgal Vs The Insurance Ombudsman & Ors.
Delhi High Court · (2023) 09 DEL CK 4151
Constitution of India-Article 226
High Courts13 Sept 2023Dismissed
Silica Udyog India Pvt Ltd Vs Union Of India & Ors.
Delhi High Court · (2023) 09 DEL CK 4155
Code of Civil Procedure, 1908-Order I Rule 10, Section 151Micro, Small and Medium Enterprises Development Act, 2006Constitution of India, 1950-Article 14, 39(c), 19(1)(g)
High Courts13 Sept 2023Dismissed
Tarun K. Vohra Vs Pravir K. Vohra & Ors.
Delhi High Court · (2023) 09 DEL CK 4170
Hindu Succession Act, 1956-Section 19, 30Indian Succession Act, 1925
High Courts13 Sept 2023Disposed Of
Komal Vs Delhi Subordinate Services Selection Board & Ors.
Delhi High Court · (2023) 09 DEL CK 4194
High Courts13 Sept 2023Dismissed
Sanju Singh & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 09 DEL CK 4195
Constitution of India-Article 14, 16, 226
High Courts13 Sept 2023Disposed Of
Shivakriti Agro Pvt. Ltd. Vs Umaiza Infracon LLP & Ors.
Delhi High Court · (2023) 09 DEL CK 4208
Insolvency and Bankruptcy Code, 2016Companies ActArbitration and Conciliation Act, 1996-Section 9, 17(2)
High Courts13 Sept 2023Disposed Of
Rajan Devi Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2023) 09 DEL CK 4213
Code of Criminal Procedure, 1973-Section 482, 164Indian Penal Code, 1860-Sections 376, 506
High Courts13 Sept 2023Disposed Of
Lalit Kumar Vs Sunita
Delhi High Court · (2023) 09 DEL CK 4215
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13-B, 13B(I), 13B(II)Domestic Violence Act, 2005
High Courts13 Sept 2023Disposed Of
Pr. Commissioner Of Income Tax-7 Vs Oriental Bank Of Commerce Ltd (Now Merged With Punjab National Bank Ltd.)
Delhi High Court · (2023) 09 DEL CK 4218
Income Tax Act, 1961-Section 14A, 36(1)(vii)
High Courts13 Sept 2023Dismissed
Reliance Infrastructure Limited & Anr. Vs National Highways Authority Of India & Ors.
Delhi High Court · (2023) 09 DEL CK 4226
High Courts13 Sept 2023
Utsav Bhattacharjee Vs Reculata Solutions Private Limited & Ors.
Delhi High Court · (2023) 09 DEL CK 4231
Constitution of India-Article 227Code of Civil Procedure-Order XXXIX Rule 1 and 2
High Courts13 Sept 2023Dismissed
Bhutani And Company Private Limited Vs Vias Dev
Delhi High Court · (2023) 09 DEL CK 0052
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 11 Rule 1(1)(c)(ii), Order 11 Rule 1(10), Order 11 Rule 1(4), Order 7 Rule 11, Order 7 Rule 14
High Courts13 Sept 2023
Himanshu Kumar & Ors. Vs Union Public Service Commission & Anr.
Delhi High Court · (2023) 09 DEL CK 0051
Constitution of India, 1950 — Article 226, 323AAdministrative Tribunals Act, 1985 — Section 3(q), 14, 14(1), 14(1)(a), 28