High Courts24 Aug 2023
Ashok Singh @ Ashok Kumar Vs The State Of NCT Of Delhi Thr. SHO Ps. Khajuri Kha
Delhi High Court · (2023) 08 DEL CK 1360
Cr.P.C-Section 439IPC-Section 376, 366, 506, 328, 109POCSO Act-Section 6, 17, 21
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Delhi High Court judgments
1,36,357 judgments · page 1,682 of 6,818
High Courts24 Aug 2023Disposed Of
Akash Sharma Vs State Of Delhi
Delhi High Court · (2023) 08 DEL CK 1359
Cr.P.C-Section 439IPC-Section 392/397/34
High Courts24 Aug 2023Dismissed
M/S Splendor Landbase Ltd Vs Sachin Kaushik & Ors.
Delhi High Court · (2023) 08 DEL CK 1442
High Courts24 Aug 2023Disposed Of
Pankaj Jain Vs Parul Jain
Delhi High Court · (2023) 08 DEL CK 1456
Code of Civil Procedure-Section 24
High Courts24 Aug 2023Disposed Of
J P Saria (Deceased) Through Lrs & Ors. Vs Sub Divisional Magistrare & Anr.
Delhi High Court · (2023) 08 DEL CK 1450
High Courts24 Aug 2023Allowed
Modern Construction Company Delhi Vs Hitech Enterprises
Delhi High Court · (2023) 08 DEL CK 1487
Commercial Courts Act, 2013-Section 13, 12ACode of Civil Procedure, 1908-Order XLI Rule 1, Section 96, XXXVII, XXXVII Rule 3(5), XXXVIII Rule 5, XXXVII Rule 1(2)(a)Indian Contracts Act, 1872-Sections 59, 60, 61
High Courts24 Aug 2023Disposed Of
Veer Singh Through Power Of Attorney Vs Kinri Dhir
Delhi High Court · (2023) 08 DEL CK 1516
Constitution of India-Section 227Domestic Violence Act-Section 12, 17, 18, 19, 20, 21, 22
High Courts24 Aug 2023Disposed Of
Murthal Auto (P) Ltd. Vs Hylex Trade Links (P) Ltd.
Delhi High Court · (2023) 08 DEL CK 1526
Companies Act, 1956-Sections 433, 434 (second proviso to Section 434(1)), 439, 10E(1), 485(1)Insolvency and Bankruptcy Code, 2016-Sections 7, 8, 9, Part IICompanies Act, 2013-Chapter XX, Section 290
High Courts24 Aug 2023
Neeta Bhardwaj & Ors. Vs Kamlesh Sharma
Delhi High Court · (2023) 08 DEL CK 1521
High Courts24 Aug 2023
Suram Trust Vs Deputy Commissioner Of Income Tax, Circle Exempt1(1), Delhi & Ors
Delhi High Court · (2023) 08 DEL CK 1570
Income Tax Act, 1961-Section 119
High Courts24 Aug 2023Disposed Of
Srivenkateshwar Tradex Private Limited Through Its Director, Rahul Solanki Vs Principal Commissioner Of Income Tax, PCIT 7 & Anr.
Delhi High Court · (2023) 08 DEL CK 1573
Income Tax Act, 1961-Section 148A(b), 148A(d)Central Goods and Services Tax Act, 2017-Sections 74, 132State Goods and Services Tax Act, 2017
High Courts24 Aug 2023Dismissed
HC GD Subhash Kumar Vs Union Of India Ministry Of Home Affairs & Ors.
Delhi High Court · (2023) 08 DEL CK 1612
High Courts24 Aug 2023Allowed
Saleem Uddin Vs State & Ors.
Delhi High Court · (2023) 08 DEL CK 1622
Constitution of India-Article 226Code of Criminal Procedure-Section 482
High Courts24 Aug 2023Allowed
Rekha Rani & Ors. Vs State Of NCT Of Delhi
Delhi High Court · (2023) 08 DEL CK 1642
Code of Criminal Procedure, 1973-Section 173, 174, Chapter XVIII, 227, 228Indian Penal Code-Section 34, 107, 306, 323, 341, 376, 354(A), 452Indian Evidence Act, 1872-Section 32(1)
High Courts24 Aug 2023
Dhiraj Vs State (NCT Of Delhi) & Ors.
Delhi High Court · (2023) 08 DEL CK 1645
Constitution of India-Article 226, 32, Part IIICr.P.C.-Section 482Delhi Police Act, 1978-Section 8(ii), 46, 47, 47/50, 48, 51
High Courts24 Aug 2023Disposed Of
Rakesh Kumar Kalra Deaf Divayang Vs State Govt Of NCT Delhi
Delhi High Court · (2023) 08 DEL CK 1671
Constitution of India-Article 226, 14, 21, 142Code of Criminal Procedure, 1973-Section 482, 273, 327Rights of Persons with Disabilities Act, 2016-Section 2, 2(j), 3, 12, 12(4), 12(4)(b), 12(4)(c), 40, 44, 45, 79, 84, 85, 86, 88, 89, 92, 93, 94, 95, 96
High Courts24 Aug 2023Dismissed
Mahendra Kumar Mohanty Vs Union Of India & Anr.
Delhi High Court · (2023) 08 DEL CK 1712
Constitution of India-Article 14, 226Qutab Golf Course Rules and Regulations
High Courts24 Aug 2023Disposed Of
Rajeev Chhatwal Vs Commissioner Of Goods And Services Tax (East)
Delhi High Court · (2023) 08 DEL CK 1740
Central Goods and Services Tax Act-Section 67, 67(2)
High Courts24 Aug 2023Disposed Of
Ruchi Garg Vs Union Of India & Anr.
Delhi High Court · (2023) 08 DEL CK 1784
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Indian Penal CodeConstitution of India-Article 21
High Courts24 Aug 2023Dismissed
Dedicated Freight Corridor Corporation Of India Limited (DFCCIL) Vs Tata Aldesa JV
Delhi High Court · (2023) 08 DEL CK 1799
Arbitration and Conciliation Act, 1996-Section 5, 18, 28(1)(a), 28(3), 31(3), 31(7), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 36, 48, 48(2)(b)(ii), 75, 81Companies Act, 1956Arbitration Act, 1940-Sections 23 and 28