High Courts11 Sept 2023Disposed Of
Kumar Gaurav & Anr. Vs State N.C.T. Of Delhi
Delhi High Court · (2023) 09 DEL CK 0144
Indian Penal Code, 1860 — Section 34, 326, 341Code of Criminal Procedure, 1973 — Section 207, 397
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,652 of 6,818
High Courts11 Sept 2023Disposed Of
Seema Vs Vijay Kumar
Delhi High Court · (2023) 09 DEL CK 0143
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)Family Courts Act, 1984 — Section 19Indian Penal Code, 1860 — Section 34, 406, 498A
High Courts11 Sept 2023Disposed Of
National Insurance Company Vs Parvesh & Ors
Delhi High Court · (2023) 09 DEL CK 0142
High Courts11 Sept 2023Disposed Of
Oriental Insurance Co Ltd Vs Mohd Yusuf & Ors
Delhi High Court · (2023) 09 DEL CK 0141
High Courts11 Sept 2023Dismissed
United India Ins Co Ltd Vs Rohtash & Ors
Delhi High Court · (2023) 09 DEL CK 0138
High Courts11 Sept 2023Allowed
Kesar Ali & Anr Vs Santosh Kumar & Ors (National Insurance Co Ltd)
Delhi High Court · (2023) 09 DEL CK 0137
High Courts11 Sept 2023Dismissed
Iffco Tokio General Insurance Co Ltd. Vs Anju & Ors
Delhi High Court · (2023) 09 DEL CK 0136
Motor Vehicles Act, 1988 — Section 149, 149(2)(a)(ii)
High Courts11 Sept 2023Dismissed
Oriental Insurance Co Ltd Vs Omwati And Ors
Delhi High Court · (2023) 09 DEL CK 0135
High Courts11 Sept 2023Allowed
M/S. JRA Infratech Vs Engineering Projects(India) Limited
Delhi High Court · (2023) 09 DEL CK 0134
Arbitration and Conciliation Act, 1996 — Section 11, 12, 12(1)Indian Contract Act, 1872 — Section 17, 19
High Courts11 Sept 2023Dismissed
Mohammad Irshad & Ors. Vs State Of Nct, Delhi & Ors.
Delhi High Court · (2023) 09 DEL CK 0120
Constitution of India, 1950 — Article 226, 227Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2)
High Courts11 Sept 2023Disposed Of
Bharat Steel Tube Karamchari Union Vs M/S Bharat Steel Tubes Ltd
Delhi High Court · (2023) 09 DEL CK 0119
High Courts11 Sept 2023Disposed Of
Nazma Vs Municipal Corporation Of Delhi And Others
Delhi High Court · (2023) 09 DEL CK 0118
Constitution of India, 1950 — Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 — Section 3, 4
High Courts11 Sept 2023Disposed Of
Major Sandeep Rana Vs Union Of India & Ors.
Delhi High Court · (2023) 09 DEL CK 0062
Territorial Army Act Rules, 1948 — Rule 19, 20, 21A, 22, 29, 31, 33Army Rules, 1954 — Rule 177, 186Army Act, 1950 — Section 4, 9, 10, 39(a)
High Courts11 Sept 2023Dismissed
State Vs Sunil & Ors.
Delhi High Court · (2023) 09 DEL CK 0061
Code of Criminal Procedure, 1973 — Section 161, 164, 313, 378Indian Penal Code, 1860 — Section 34, 363, 366, 368, 376, 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012 — Section 4, 21
High Courts11 Sept 2023Disposed Of
Dr. Nithya Nair And Ors. Vs Union Of India
Delhi High Court · (2023) 09 DEL CK 0030
Constitution of India, 1950 — Article 226
High Courts11 Sept 2023
Nadeem Majid Oomerbhoy Vs Gautam Tank And Ors
Delhi High Court · (2023) 09 DEL CK 0029
Constitution of India, 1950 — Article 141Trade Marks Act, 1999 — Section 23(1), 28(1), 28(3), 29, 29(1), 30(2)(e), 57(4), 111, 124, 124(1), 124(1)(ii), 124(1)(b), 125(1)Trade and Merchandise Marks Act, 1958 — Section 30(1)(d), 46, 56, 107, 111, 111(2), 111(3), 111(3)
High Courts11 Sept 2023Disposed Of
Czech Games Edition Sro & Ors Vs M S Lifestyle You Through Its Proprietor Mr Vineet Mundra
Delhi High Court · (2023) 09 DEL CK 0028
Court Fees Act, 1870 — Section 16
High Courts06 Sept 2023Partly Allowed
Policybazaar Insurance Web Aggregator & Anr. Vs Coverfox Insurance Broking Pvt. Ltd. & Ors.
Delhi High Court · (2023) 09 DEL CK 4374
Trade Marks Act, 1999-Section 2(1)(zb), 2(2), 2(2)(b), 2(2)(c), 2(2)(c)(i), 26, 29, 29(1), 29(2), 29(2)(c), 29(3), 29(4), 29(6), 29(6)(d), 29(7), 29(8), 30(1)Code of Civil Procedure, 1908-Order XXXIX Rule 4Information Technology Act, 2000-Section 79, 79(1), 79(3)
High Courts06 Sept 2023
Kamla Devi Vs Smt. Dropati Devi (Since Deceased) Through Her Legal Heirs
Delhi High Court · (2023) 09 DEL CK 3602
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XLIII Rule 1 (d), IX Rule 13, VI Rule 17, Section 104, 151Limitation Act, 1963-Section 5, 14, Article 123
High Courts06 Sept 2023Allowed
Smt. Trishla Jain Vs Babulal Gupta & Ors.
Delhi High Court · (2023) 09 DEL CK 3613
Constitution of India-Article 227Civil Procedure Code, 1908-Order VIII Rule 1 and 10, Section 151