High Courts16 Aug 2023Disposed Of
Kone Elevator India Pvt Ltd & Ors. Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 08 DEL CK 1344
Indian Penal Code-Sections 336, 337, 338, 34, 287Cr.P.C.-Section 482
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,700 of 6,818
High Courts16 Aug 2023Disposed Of
Shyam Ranchhod Lal Ganatra & Ors. Vs IIFL Home Finance Limited
Delhi High Court · (2023) 08 DEL CK 1399
Arbitration and Conciliation Act, 1996-Section 14, 12(1), Fourth ScheduleArbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)
High Courts16 Aug 2023Dismissed
Government Of NCT Of Delhi Vs R.S Sharma Contractors Pvt Ltd
Delhi High Court · (2023) 08 DEL CK 1391
Arbitration and Conciliation Act, 1996-Section 34, 34(2A), 37, 34(2)(b)(ii), 28(1)(a), 31(3), 28(3)Indian Contract Act, 1872-Section 46, 73Arbitration Act, 1940-Section 30
High Courts16 Aug 2023Dismissed
Tata Aig General Insurance Co Ltd Vs Sarita & Ors.
Delhi High Court · (2023) 08 DEL CK 1460
Motor Vehicles Act, 1988-Section 149(1)(b), 149(2)(b), 140, 140(2), 163-A, 165, 166, 168Hindu Successation Act
High Courts16 Aug 2023Dismissed
Sandip Sen Vs Bobby Sen
Delhi High Court · (2023) 08 DEL CK 1465
The Hindu Marriage Act, 1955-Section 13(1)(ia), 13(b)Contempt of Courts Act, 1971
High Courts16 Aug 2023Dismissed
State Vs Vikas
Delhi High Court · (2023) 08 DEL CK 1500
Code of Criminal Procedure, 1973-Section 378(1), 164POCSO Act, 2012-Section 4, 5(m), 6
High Courts16 Aug 2023Dismissed
Jasmeet Kaur Vs Praveen Singh
Delhi High Court · (2023) 08 DEL CK 1498
Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib)
High Courts16 Aug 2023Allowed
Yogita Relhan Vs Karan Taneja
Delhi High Court · (2023) 08 DEL CK 1495
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(ia), 24Code of Civil Procedure, 1908-Order VI Rule 17
High Courts16 Aug 2023Dismissed
Lata Kumari Vs Om Prakash Mandal
Delhi High Court · (2023) 08 DEL CK 1494
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(i-a)Code of Civil Procedure, 1908-Order V; Order V Rule 15; Order IX Rule 7; Proviso to Order IX Rule 13
High Courts16 Aug 2023Disposed Of
Fluke Corporation Vs Registrar Of Trademarks
Delhi High Court · (2023) 08 DEL CK 1543
Trade Marks Act, 1999-Section 91(1), 9(1)(b)
High Courts16 Aug 2023Disposed Of
M/S Vest Pharma Pvt Ltd Vs M/S Vets Farma Ltd & Anr
Delhi High Court · (2023) 08 DEL CK 1523
Tribunal Reforms Act, 2021Indian Contract Act, 1872-Section 202Trademark Act, 1999-Section 124
High Courts16 Aug 2023Disposed Of
Pr. Commissioner Of Income Tax -1, Chandigarh Vs M/S Kuantum Papers Ltd.
Delhi High Court · (2023) 08 DEL CK 1556
Income Tax Act, 1961-Section 32(1)(ii), 32(1), 32, Explanation 3, Explanation 3(b), 42Trademarks Act, 1999-Section 2(m)Companies Act
High Courts16 Aug 2023Disposed Of
The Pr. Commissioner Of Income Tax, Central -3 Vs Pawansut Holding Ltd
Delhi High Court · (2023) 08 DEL CK 1566
High Courts16 Aug 2023Dismissed
Piyush Kumar Pappu Vs Mukesh Kumar Bharti
Delhi High Court · (2023) 08 DEL CK 1575
Cr.P.C.-Section 482Negotiable Instruments Act, 1881-Section 138, 147
High Courts16 Aug 2023Disposed Of
David Collin Alias Madhubuchi Okoro Vs Narcotics Control Bureau
Delhi High Court · (2023) 08 DEL CK 1563
Code of Criminal Procedure-Section 439, 309NDPS Act-Sections 8, 21, 22, 23, 29, 31, 31-A, 37Constitution of India-Article 21
High Courts16 Aug 2023Allowed
Ankit Pradhan @ Ankit Singh Vs State NCT Of Delhi & Anr.
Delhi High Court · (2023) 08 DEL CK 1561
Cr.P.C.-Section 438, 164IPC-Section 376
High Courts16 Aug 2023Disposed Of
Rohtash & Ors. Vs Registrar General, High Court of Delhi
Delhi High Court · (2023) 08 DEL CK 1584
Cr.P.C.-Section 397 (1), 482IPC-Section 193
High Courts16 Aug 2023Disposed Of
Chandrakant Jha Vs State Of NCT Of Delhi
Delhi High Court · (2023) 08 DEL CK 1585
Constitution of India-Article 226Code of Criminal Procedure-Section 482IPC-Sections 302, 201
High Courts16 Aug 2023Disposed Of
Mr. Lala Ram & Ors. Vs The Union Of India & Ors.
Delhi High Court · (2023) 08 DEL CK 1611
High Courts16 Aug 2023Disposed Of
Mohd Firoj & Ors. Vs Municipal Corporation Of Delhi Through Its Commissioner Dr SP Mukherjee & Ors.
Delhi High Court · (2023) 08 DEL CK 1614
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 3, 4