High Courts17 Aug 2023Dismissed
Om Prakash Vs Shamsher
Delhi High Court · (2023) 08 DEL CK 1236
Code of Civil Procedure, 1908-Section 115, 148, 151, Order XXXVII Rule 1, XXXVII Rule 3(5), VIII Rule 1, VIII Rule 9, VIII Rule 10
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Delhi High Court judgments
1,36,357 judgments · page 1,697 of 6,818
High Courts17 Aug 2023Dismissed
Ajay Meena Vs Airport Authority Of India & Anr.
Delhi High Court · (2023) 08 DEL CK 1233
Constitution of India-Article 226, 12
High Courts17 Aug 2023Dismissed
Manisha Tyagi @ Manisha Shah Vs Baljeet Singh & Anr.
Delhi High Court · (2023) 08 DEL CK 1232
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11 (a), (b) & (d)Limitation Act, 1963-Articles 56, 58, 59, 65, 110
High Courts17 Aug 2023Allowed
Amar Jyoti Brahmachari Vs Convent Of Jesus & Mary School & Anr
Delhi High Court · (2023) 08 DEL CK 1231
Constitution of India-Article 226, 30(1), 142Payment of Gratuity Act, 1972-Section 1(3)(c), 13APayment of Gratuity (Amendment) Act, 2009
High Courts17 Aug 2023Dismissed
Convent Of Jesus And Mary Vs Director Of Edcuation & Ors.
Delhi High Court · (2023) 08 DEL CK 1230
Constitution of India-Article 226, 19(1)(g)Delhi School Education Act & Rules, 1973-Section 10, 10(1), Rule 107
High Courts17 Aug 2023Disposed Of
Yogender Gupta & Anr. Vs State NCT Of Delhi & Ors.
Delhi High Court · (2023) 08 DEL CK 1347
IPC-Section 287/304-A, 304-ACrPC-Section 482
High Courts17 Aug 2023Disposed Of
Pawan Kumar & Anr. Vs State & Anr.
Delhi High Court · (2023) 08 DEL CK 1346
Code of Criminal Procedure, 1973-Section 482, 125IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B
High Courts17 Aug 2023Disposed Of
Sh. Neeraj & Ors. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2023) 08 DEL CK 1345
IPC-Section 498A, 406, 34Code of Criminal Procedure-Section 482
High Courts17 Aug 2023Disposed Of
Sonu Singh Vs State Of Delhi & Ors.
Delhi High Court · (2023) 08 DEL CK 1343
IPC-Sections 308, 506, 509, 34
High Courts17 Aug 2023Disposed Of
Pankaj Kapoor & Ors. Vs The State & Anr.
Delhi High Court · (2023) 08 DEL CK 1342
Cr.P.C.-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(1), 13B(2)
High Courts17 Aug 2023Disposed Of
Sochipem Kashak Vs State & Anr.
Delhi High Court · (2023) 08 DEL CK 1341
IPC-Section 354(A)Cr.P.C.-Section 482
High Courts17 Aug 2023
Venus Worldwide Entertainment Private Limited Vs Popular Entertainment Network (PEN) Private Limited & Anr.
Delhi High Court · (2023) 08 DEL CK 1375
CPC-Order XXXIX Rules 1 and 2Companies Act, 1956Trade Marks Act, 1999-Section 28, 29(2)(c), 29(3), 11, 29, 15(1), 17, 17(2), 28(1), 29(2), 29(5)
High Courts17 Aug 2023Dismissed
Institute Of Town Planners, India Vs All India Council For Technical Education & Ors.
Delhi High Court · (2023) 08 DEL CK 1370
All India Council for Technical Education Act, 1987-Section 2(b), 3, 3(4), 10, 12(1), 13, 13(1), 13(2), 13(3), 13(4), 23All India Council for Technical Education (Constitution and Functions of Boards of Studies) Regulations, 1995-Regulation 3(2), 3(3)(ii), 6, 9(v)Goa, Daman and Diu Town and Country Planning Act, 1974-Section 18(3)
High Courts17 Aug 2023Disposed Of
Ruchika Rai Madan Vs Directorate Of Education & Ors.
Delhi High Court · (2023) 08 DEL CK 1405
Delhi School Education Act and Rules, 1973-Rule 118, 120, 123, 123(1)(a)(xvii)Delhi Sikh Gurudwara Act, 1971-Section 32, 33Constitution of India-Article 311
High Courts17 Aug 2023Allowed
National Insurance Co Ltd Vs Dhaneshwar Sharma & Ors
Delhi High Court · (2023) 08 DEL CK 1461
High Courts17 Aug 2023Dismissed
Alka Vs Mukesh Sharma
Delhi High Court · (2023) 08 DEL CK 1493
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(ia)Indian Penal Code, 1860-Sections 498-A, 406, 34, 323
High Courts17 Aug 2023Dismissed
State Govt Of NCT Of Delhi Vs Mohd Kayum
Delhi High Court · (2023) 08 DEL CK 1492
Code of Criminal Procedure, 1973-Section 378(4), 164IPC-Section 376POCSO Act-Section 6 read with Section 5(1)
High Courts17 Aug 2023Dismissed
Re-In The Matter Of Continental Textiles Mills Ltd.
Delhi High Court · (2023) 08 DEL CK 1544
High Courts17 Aug 2023Disposed Of
Triloki Nath & Ors. Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2023) 08 DEL CK 1627
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 6, 3, 4
High Courts17 Aug 2023Disposed Of
Razi Abbas Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2023) 08 DEL CK 1634
Constitution of India, 1950-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 3, 4