High Courts27 Jul 2023Disposed Of
Vijay Kumar Mehta Vs Chief Secretary, Govt. Of Nct Of Delhi & Ors.
Delhi High Court · (2023) 07 DEL CK 0242
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,744 of 6,818
High Courts27 Jul 2023Disposed Of
Dhiraj Gupta Vs South Delhi Municipal Corporation & Anr
Delhi High Court · (2023) 07 DEL CK 0241
High Courts27 Jul 2023Allowed
Suresh Sharma Vs National Technical Research Organisation Through Its Chairman & Ors.
Delhi High Court · (2023) 07 DEL CK 0218
Central Civil Services (Commutation of Pension) Rules, 1981 — Rule 4, 6(1)(b), 8, 12, 13, 19Central Civil Services (Pension) Rules, 1972 — Rule 9, 64
High Courts27 Jul 2023Dismissed
Mumtaz Vs State ( Nct Of Delhi)
Delhi High Court · (2023) 07 DEL CK 0217
Constitution of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 82, 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 25, 29, 37
High Courts27 Jul 2023Disposed Of
Shaheen Malik Vs State Of Gnctd Through Principal Secretary & Ors
Delhi High Court · (2023) 07 DEL CK 0212
High Courts27 Jul 2023Allowed
Subodh Kumar (Ex Cpl-786978-R) Vs Union Of India & Ors
Delhi High Court · (2023) 07 DEL CK 0211
High Courts27 Jul 2023Dismissed
Corporal Kuma Vat Sagar Nana Vs Union Of India & Ors
Delhi High Court · (2023) 07 DEL CK 0210
High Courts26 Jul 2023Dismissed
Sunil Kumar Bakshi Vs DSIDC Ltd & Anr
Delhi High Court · (2023) 07 DEL CK 4074
Constitution of India-Article 226, 32
High Courts26 Jul 2023Disposed Of
Deccan College Of Education (Almas Educational Society) Vs National Council For Teacher Education & Anr.
Delhi High Court · (2023) 07 DEL CK 4085
National Council for Teacher Education Act, 1993-Section 14, 17(1)NCTE Regulations, 2014-clauses 7(14)(i), 8(14), 10(3), 10(2)
High Courts26 Jul 2023Dismissed
Sanyam Seth (Minor) Vs Union Of India & Ors.
Delhi High Court · (2023) 07 DEL CK 4115
Rights of Persons with Disabilities Act, 2016-Section 32, 2(r), 2(zc), Schedule (Clause 4)Indian Medical Council Act, 1956-Section 33Regulations on Graduate Medical Education, 1997 (as amended upto 13.05.2019)
High Courts26 Jul 2023
FPEL TJTC Consortium Vs Engineers India Limited & Anr.
Delhi High Court · (2023) 07 DEL CK 4127
Companies Act, 1956Constitution of India-Article 14, 19, 226, 12
High Courts26 Jul 2023Dismissed
Ex-Cpl Beer Pal Singh Bhati Vs Union Of India & Ors.
Delhi High Court · (2023) 07 DEL CK 4172
Code of Civil Procedure-Section 11
High Courts26 Jul 2023Disposed Of
Riaz Ali Vs GNCT Of Delhi & Ors.
Delhi High Court · (2023) 07 DEL CK 4207
High Courts26 Jul 2023Disposed Of
Jai Kumar & Ors. Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2023) 07 DEL CK 4324
Criminal Procedure Code, 1973-Section 482, 125IPC-Section 498A, 406, 34, 323, 506, 354Hindu Marriage Act, 1955-Section 13 B (1), 13 B (2), 13 (1) (ia)
High Courts26 Jul 2023Dismissed
Dharmender Vs State NCT Of Delhi Through SHO PS North Rohini
Delhi High Court · (2023) 07 DEL CK 4325
Cr.P.C.-Section 438, 482IPC-Section 376, 354(A), 354(B)POCSO Act-Section 8, 13
High Courts26 Jul 2023Disposed Of
Vikas Vs The State (N.C.T. Of Delhi)
Delhi High Court · (2023) 07 DEL CK 4328
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 302/34, 307/34, 307, 302, 398/401Arms Act-Section 25(1)(b)
High Courts26 Jul 2023
Dheeraj Wadhawan Vs Central Bureau Of Investigation
Delhi High Court · (2023) 07 DEL CK 4333
Code of Criminal Procedure, 1973-Section 91, 154, 161, 164, 170, 170(2), 173, 173(5), 173(6), 200, 202, 204, 207, 208, 227, 228, 239, 240, 391, 482Constitution of India-Article 141, 142
High Courts26 Jul 2023Disposed Of
Suzlon Energy Limited Vs Indian Oil Corporation Limited
Delhi High Court · (2023) 07 DEL CK 4371
Arbitration and Conciliation Act, 1996-Section 9, 17, 33
High Courts26 Jul 2023Disposed Of
Timex Group USA Inc Vs The Deputy Commissioner Of Income Tax, International Taxation Circle 3(1)(1), New Delhi & Anr.
Delhi High Court · (2023) 07 DEL CK 4526
Income Tax Act, 1961-Section 148A(b), 148A(d), 148, 9(1)(vii), 139, 115A
High Courts26 Jul 2023Disposed Of
Soletо Justniano Fernando Tito Vs Narcotics Control Bureau
Delhi High Court · (2023) 07 DEL CK 4585
Code of Criminal Procedure, 1973-Sections 439, 309 and 436ANarcotic Drugs and Psychotropic Substances Act, 1985-Sections 21/23/29, 31, 31-A, 37 and 67