COURT ARCHIVE

Delhi High Court judgments

1,36,357 judgments · page 1,731 of 6,818

High Courts02 Aug 2023Disposed Of

Arjun Kamti Vs The State Of GNCT Of Delhi Through SHO & Ors.

Delhi High Court · (2023) 08 DEL CK 1633

Code of Criminal Procedure-Section 482, 173, 164, 161, 320IPC-Section 363, 376, 366, 328, 498A, 406, 377, 506, 34Protection of Children from Sexual Offences Act, 2012-Section 6, 4

Read judgment

High Courts02 Aug 2023Dismissed

Namit Vs State

Delhi High Court · (2023) 08 DEL CK 1649

Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), Chapter XIVNarcotic Drugs and Psychotropic Substances Act, 1985-Section 27, 50

Read judgment

High Courts02 Aug 2023Disposed Of

Nirmal Singh Vs The State

Delhi High Court · (2023) 08 DEL CK 1650

Code of Criminal Procedure, 1973-Section 374Indian Penal Code, 1860-Sections 306, 498A, 309

Read judgment

High Courts02 Aug 2023Disposed Of

Ruchika Mazumdar Vs Himanshu Mitra

Delhi High Court · (2023) 08 DEL CK 1680

Family Courts Act-Section 19Hindu Marriage Act-Section 26

Read judgment

High Courts02 Aug 2023Dismissed

Delhi Development Authority & Anr. Vs Jatinder Kumar Wadhwa & Anr.

Delhi High Court · (2023) 08 DEL CK 1715

Read judgment

High Courts02 Aug 2023Disposed Of

Sh. Amit V Singh Vs Registrar Of Cooperative Societies & Ors.

Delhi High Court · (2023) 08 DEL CK 1748

Delhi Cooperative Societies Act, 2003-Section 116

Read judgment

High Courts02 Aug 2023Disposed Of

New Anamika Co-Operative Group Housing Society Ltd Vs Registrar Of Co-Operative Societies & Anr.

Delhi High Court · (2023) 08 DEL CK 1750

Read judgment

High Courts02 Aug 2023Dismissed

Gagan Inder Wadhwa Vs Union Of India & Ors.

Delhi High Court · (2023) 08 DEL CK 1778

Army Act, 1950-Section 192

Read judgment

High Courts02 Aug 2023Disposed Of

Tata AIG General Insurance Vs Barkatullah & Ors.

Delhi High Court · (2023) 08 DEL CK 1792

Read judgment

High Courts02 Aug 2023Disposed Of

Amanpreet Singh Syall & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2023) 08 DEL CK 1800

Cr.P.C.-Section 482, 125IPC-Section 498A, 406, 34Hindu Marriage Act-Section 13(B)

Read judgment

High Courts02 Aug 2023

Pr. Commissioner Of Income Tax (Central)-2 Vs Nagar Dairy Pvt. Ltd.

Delhi High Court · (2023) 08 DEL CK 1806

Income-tax Act, 1961-Section 153C

Read judgment

High Courts02 Aug 2023Allowed

M/S Superus Guesthouse Hospitalities Pvt. Ltd. & Anr. Vs Varghese George

Delhi High Court · (2023) 08 DEL CK 1816

Constitution of India-Article 227Code of Civil Procedure-Order IX Rule 7Limitation Act, 1963-Section 5

Read judgment

High Courts02 Aug 2023Dismissed

Kamlesh Kumar Singh Vs Savita Yadav

Delhi High Court · (2023) 08 DEL CK 1818

Constitution of India-Article 227Delhi Rent Control Act, 1968-Section 14(1)(a), 14(1)(j)

Read judgment

High Courts02 Aug 2023Disposed Of

Rajesh P Shah Vs State Of Nct Delhi Through Sho Ps Kotwali & Anr.

Delhi High Court · (2023) 08 DEL CK 0012

Indian Penal Code, 1860 — Section 174A, 406, 420

Read judgment

High Courts02 Aug 2023Disposed Of

Gurpreet Kaur Vs Manish Chadha

Delhi High Court · (2023) 08 DEL CK 0011

Family Courts Act, 1984 — Section 19

Read judgment

High Courts02 Aug 2023Allowed

Scientific International Private Limited Vs Kalyani Publishers & Ors.

Delhi High Court · (2023) 08 DEL CK 0010

Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2ASpecific Relief Act, 1963 — Section 14, 41

Read judgment

High Courts02 Aug 2023

Vinit Dua Vs Harshil And Co

Delhi High Court · (2023) 08 DEL CK 0009

Read judgment

High Courts01 Aug 2023

M/S. Parashnath Paper Udyog Vs M/S. Devika Packaging

Delhi High Court · (2023) 08 DEL CK 1053

Code of Civil Procedure, 1908-Order VII Rule 11 (d)Commercial Courts Act, 2018-Section 12ACommercial Courts (Pre-Institution Mediation and Settlement) Rules, 2018-Rule 3(4), 3(1)

Read judgment

High Courts01 Aug 2023Dismissed

Jai Prakash Narayan Apex Trauma Centre Vs M/S Sparkle Assocaits

Delhi High Court · (2023) 08 DEL CK 1061

Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii), 37Indian Evidence Act-Section 58

Read judgment

High Courts01 Aug 2023Disposed Of

Rajdhani Cold Storage Pvt. Ltd. Vs Punjab And Sind Bank & Anr.

Delhi High Court · (2023) 08 DEL CK 1099

Recovery of Debts and Bankruptcy Act, 1993-Section 19, 30Code of Civil Procedure, 1908

Read judgment