High Courts11 Sept 2023Dismissed
Shefali Khuller Ahuja Vs Dharmendra & Anr.
Delhi High Court · (2023) 09 DEL CK 3870
Right of Children to Free and Compulsory Education Act, 2009
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,651 of 6,818
High Courts11 Sept 2023Dismissed
Brij Mohan Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 09 DEL CK 3879
Delhi Electric Supply Undertaking, DMC, (Service, Control and Appeal) Regulations 1976-Regulation 7(7)Delhi Municipal Corporation Regulation RulesDelhi Municipal Corporation Act, 1957
High Courts11 Sept 2023Disposed Of
National Insurance Company Vs Parvesh & Ors.
Delhi High Court · (2023) 09 DEL CK 3884
High Courts11 Sept 2023Disposed Of
Oriental Insurance Co Ltd Vs Mohd Yusuf & Ors
Delhi High Court · (2023) 09 DEL CK 3888
High Courts11 Sept 2023
Oriental Insurance Co Ltd Vs Smt. Omwati & Ors.
Delhi High Court · (2023) 09 DEL CK 3889
High Courts11 Sept 2023Dismissed
United India Ins Co Ltd Vs Rohtash & Ors.
Delhi High Court · (2023) 09 DEL CK 3891
High Courts11 Sept 2023Allowed
Kesar Ali & Anr. Vs Santosh Kumar & Ors.
Delhi High Court · (2023) 09 DEL CK 3892
High Courts11 Sept 2023Dismissed
IFFCO Tokio General Insurance Co Ltd Vs Anju & Ors.
Delhi High Court · (2023) 09 DEL CK 3895
Motor Vehicles Act, 1988-Section 149, 149(2)(a)(ii)
High Courts11 Sept 2023
Rekha Drall Vs Vikash Drall
Delhi High Court · (2023) 09 DEL CK 3912
Family Courts Act-Section 19Hindu Marriage Act-Section 13(1)(ia), 28IPC-Section 498A, 406, 34
High Courts11 Sept 2023Disposed Of
The Pr. Commissioner Of Income Tax-4 Vs Global Logic India Limited
Delhi High Court · (2023) 09 DEL CK 4024
High Courts11 Sept 2023
M/s. JRA Infratech Vs Engineering Projects(India) Limited
Delhi High Court · (2023) 09 DEL CK 4048
Arbitration and Conciliation Act, 1996-Section 11, 12, 12 (1), Part III, Schedule IV, Sixth ScheduleArbitration and Conciliation (Amendment) Act, 2015Contract Act, 1872-Section 17, 19
High Courts11 Sept 2023Partly Allowed
Nazma Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2023) 09 DEL CK 4078
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 3, 4
High Courts11 Sept 2023Disposed Of
Kumar Gaurav & Anr. Vs State N.C.T. Of Delhi
Delhi High Court · (2023) 09 DEL CK 4108
Cr.P.C.-Section 397, 207IPC-Sections 326, 341, 34
High Courts11 Sept 2023Dismissed
State Vs Sunil & Ors.
Delhi High Court · (2023) 09 DEL CK 4141
Cr.P.C.-Section 378, 161, 164, 313IPC-Section 363, 376, 366, 368, 506, 34, 376(2)(n)Prevention of Children from Sexual Offences Act, 2012-Section 4, 21, 6
High Courts11 Sept 2023Allowed
Major Sandeep Rana Vs Union Of India & Ors.
Delhi High Court · (2023) 09 DEL CK 4142
Territorial Army Act, 1948-Sections 4, 6, 6-A, 7, 7-A, 9, 10, 14(2)(b), 21A, 22, Para 9 of Appendix VIIITerritorial Army Act Rules, 1948-Rules 19, 20, 21, 21-A, 22, 29 to 31, 33Army Rules, 1954-Rules 22, 177 to 186
High Courts11 Sept 2023Disposed Of
Bharat Steel Tube Karamchari Union Vs M/s. Bharat Steel Tubes Ltd.
Delhi High Court · (2023) 09 DEL CK 4193
High Courts11 Sept 2023Dismissed
Mohammad Irshad & Ors. Vs The State Of NCT, Delhi & Ors.
Delhi High Court · (2023) 09 DEL CK 4212
Constitution of India-Article 226, 227Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2)Resettlement of Displaced Persons (Land Acquisition) Act, 1948
High Courts11 Sept 2023Dismissed
ACIT, Central Circle-30, New Delhi Vs M/S. Saluja Construction Co. Ltd.
Delhi High Court · (2023) 09 DEL CK 4180
Income Tax Act, 1961-Section 68, 153A, 143(3), 132
High Courts11 Sept 2023Disposed Of
Seema Vs Vijay Kumar
Delhi High Court · (2023) 09 DEL CK 4219
Hindu Marriage Act, 1955-Sections 13(1)(ia), 13(1)(ib)Family Court Act, 1984-Section 19Indian Penal Code-Sections 498-A, 406, 34
High Courts11 Sept 2023Disposed Of
Dr. Nithya Nair & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 09 DEL CK 4225
State Emblem of India (Prohibition of Improper Use) Act, 2005Constitution of India-Article 226