COURT ARCHIVE

Delhi High Court judgments

1,36,357 judgments · page 1,741 of 6,818

High Courts28 Jul 2023Disposed Of

To Consider Suo Motu Contempt Of Court Vs Proceedings Against The Tis Hazari Court Lawyers

Delhi High Court · (2023) 07 DEL CK 0238

Constitution of India, 1950 — Article 129, 215, 227, 235Indian Penal Code, 1860 — Section 120B, 147, 149, 186, 188, 228, 332, 353, 427Prevention of Damage of Public Property Act, 1984 — Section 3, 4

Read judgment

High Courts28 Jul 2023Disposed Of

Akshay Varun Vs State Of Nct Of Delhi

Delhi High Court · (2023) 07 DEL CK 0208

Indian Penal Code, 1860 — Section 34, 304B, 498ACode Of Criminal Procedure, 1973 — Section 438

Read judgment

High Courts28 Jul 2023Disposed Of

Shiksha @ Shashi Kiran Vs State Of Nct Of Delhi

Delhi High Court · (2023) 07 DEL CK 0207

Indian Penal Code, 1860 — Section 34, 304B, 498ACode Of Criminal Procedure, 1973 — Section 438

Read judgment

High Courts28 Jul 2023Disposed Of

Akash Varun Vs State Of N.C.T. Of Delhi

Delhi High Court · (2023) 07 DEL CK 0206

Indian Penal Code, 1860 — Section 34, 304B, 498ACode Of Criminal Procedure, 1973 — Section 439

Read judgment

High Courts28 Jul 2023Disposed Of

Padam Singh Varun Vs State Of Nct Of Delhi

Delhi High Court · (2023) 07 DEL CK 0205

Indian Penal Code, 1860 — Section 34, 304B, 498ACode Of Criminal Procedure, 1973 — Section 438

Read judgment

High Courts27 Jul 2023Disposed Of

Harleen Anand Vs Bhai Sardar Singh Deceased Through Lrs & Ors.

Delhi High Court · (2023) 07 DEL CK 3899

Constitution of India-Article 227Code of Civil Procedure, 1908-Order 1 Rule 10, XXIII Rule 3, XXIII Rule 1, Section 151

Read judgment

High Courts27 Jul 2023Dismissed

Mohamed Anwar Vs National Testing Agency & Anr.

Delhi High Court · (2023) 07 DEL CK 3896

Constitution of India-Article 226

Read judgment

High Courts27 Jul 2023Dismissed

Pradeep Kumar & Anr. Vs Raj Kumar

Delhi High Court · (2023) 07 DEL CK 3906

Code of Civil Procedure (CPC)-Order XLI, Section 96, XII Rule 6IPC-Section 498ASpecific Relief Act

Read judgment

High Courts27 Jul 2023Dismissed

Dr. Renuka Bulani Prasad Vs National Board Of Examinations In Medical Sciences & Ors.

Delhi High Court · (2023) 07 DEL CK 3895

Constitution of India-Article 226

Read judgment

High Courts27 Jul 2023Dismissed

Sh. Shokeen Khan Vs Sh. Jai Singh

Delhi High Court · (2023) 07 DEL CK 3909

Civil Procedure Code-Section 96, Order VIII Rule 10, 151, VIII Rule 1, VII Rule 11(d)Indian Evidence Act, 1872-Section 91, 92Transfer of Property Act, 1882-Section 107, 106

Read judgment

High Courts27 Jul 2023Disposed Of

Kush Kalra Vs Union Of India & Ors.

Delhi High Court · (2023) 07 DEL CK 3910

Constitution of India-Article 226Right to Information Act, 2005Railway Act, 1989-Section 145

Read judgment

High Courts27 Jul 2023Allowed

Nidhi Jain Vs Ankit Jain

Delhi High Court · (2023) 07 DEL CK 3914

Code of Civil Procedure, 1908-Section 151, 11, Order XXIII Rule 1, XXIII Rule 1(4), XXIX Rule 1(4), XXXII Rules 1 to 14, 2 Rule 2Hindu Marriage Act, 1955-Section 14(1), 13(1)(ia), 24, 23(1)(b)Family Courts Act, 1984-Section 19, 19(1)

Read judgment

High Courts27 Jul 2023Disposed Of