High Courts18 May 2023Dismissed
Bahadur Singh Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 05 DEL CK 1103
Delhi Land Reforms Act, 1954-Section 11, 187, 84Indian Evidence Act, 1872-Section 62, 63
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,840 of 6,818
High Courts18 May 2023Dismissed
Kiran Thakur Vs Resident Commissioner Bihar Bhawan
Delhi High Court · (2023) 05 DEL CK 1109
High Courts18 May 2023Disposed Of
Hari Chand & Ors. Vs Govt. Of N.C.T. Of Delhi Through Divisional Commissioner & Anr.
Delhi High Court · (2023) 05 DEL CK 1100
CPC-Section 151
High Courts18 May 2023Disposed Of
Ahshan Ali Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2023) 05 DEL CK 1130
Code of Criminal Procedure, 1973-Section 439IPC-Sections 323, 376, 313, 34, 376(2)(f), 376(2)(n), 506, 354A, 377
High Courts18 May 2023Dismissed
Tirth Ram Sharma (Deceased) Through His Legal Heir Sunny Bakshi Vs Rajiv Babuta & Ors.
Delhi High Court · (2023) 05 DEL CK 1166
Delhi Rent Control Act, 1958-Section 38CPC, 1908-Order VI Rule 17Limitation Act, 1963-Section 3
High Courts18 May 2023Dismissed
M/S Wave Vs M/S DDEX
Delhi High Court · (2023) 05 DEL CK 1156
Commercial Courts Act, 2015CPC, 1908-Section 151, Order VIII Rule 1
High Courts18 May 2023Disposed Of
Jatinder Pahwa Vs Municipal Corporation Of Delhi
Delhi High Court · (2023) 05 DEL CK 1155
DMC Act, 1957-Section 347B, 343 (2)Constitution of India-Article 227
High Courts18 May 2023Disposed Of
Shruti Sharma Vs Union Of India & Ors
Delhi High Court · (2023) 05 DEL CK 1154
National Sports Development Code of India, 2011
High Courts18 May 2023Disposed Of
Jatinder Pahwa Vs Municipal Corporation Of Delhi
Delhi High Court · (2023) 05 DEL CK 1153
High Courts18 May 2023Disposed Of
Avinash Jain Vs Central Bureau Of Investigation
Delhi High Court · (2023) 05 DEL CK 1180
Code of Criminal Procedure, 1973-Section 41(1)(a), 41(1)(g), 93, 154(1), 167, 167(2), 167(2)(a)(i), proviso (a) to Section 167(2), 173, 173(2), 173(8), 178(8), 309, 439, 482Indian Penal Code, 1860-Section 34, 109, 120B, 177, 201, 204, 212, 302, 364, 406, 408, 409, 411, 420, 465, 466, 468, 471, 489A, 489B, 489C, 489D, 489EPrevention of Corruption Act, 1988-Section 7, 12, 13, 13(1)(c), 13(1)(d), 13(2), 17A
High Courts18 May 2023Disposed Of
Mahender Pal Vs State
Delhi High Court · (2023) 05 DEL CK 1201
Cr.P.C.-Section 439Narcotics Drugs and Psychotropic Substances Act, 1985-Sections 15, 15(c), 29, 37, 42, 50, 61, 85Constitution of India-Article 21, Part III
High Courts18 May 2023Dismissed
Vikram Swami Vs Union Of India & Ors.
Delhi High Court · (2023) 05 DEL CK 1197
Navy Act, 1957-Section 11Regs Navy Part III-Regulation 261(2)Constitution of India
High Courts18 May 2023Disposed Of
Kopal Bakshi Vs PR Commissioner Of Income Tax 10 & Anr.
Delhi High Court · (2023) 05 DEL CK 1225
Income Tax Act, 1961-Section 148A(d), 148, 148A(b)
High Courts18 May 2023Disposed Of
Rachna Gupta Vs Income Tax Officer Ward & Ors.
Delhi High Court · (2023) 05 DEL CK 1226
Income Act, 1961-Section 148A(b), 148A(d), 148
High Courts18 May 2023Dismissed
Atul Chawla Vs Manisha Gangahar
Delhi High Court · (2023) 05 DEL CK 1249
IPC-Sections 498A, 406
High Courts18 May 2023Dismissed
Reckitt Benckiser (India) Pvt. Limited & Anr. Vs Wipro Enterprises (P) Limited
Delhi High Court · (2023) 05 DEL CK 1266
Code of Civil Procedure, 1908 (CPC)-Order XXXIX Rules 1 and 2Designs Act-Section 22, 22(1)Constitution of India-Article 19(1)(a)
High Courts18 May 2023Allowed
Kashif Vs Narcotics Control Bureau
Delhi High Court · (2023) 05 DEL CK 1396
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8/22(c)/23(c)/29, 67, 52A, 52-A(1), 52A(2), 52A(3), 52A(4), 53, 37Indian Evidence Act, 1872Code of Criminal Procedure, 1973
High Courts18 May 2023Allowed
Govind Prasad Todi & Anr. Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 05 DEL CK 1381
Negotiable Instruments Act, 1881-Section 138, 141Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 17, 18, 13, 15Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts18 May 2023Allowed
Esmail Sheikh & Anr. Vs Union Of India
Delhi High Court · (2023) 05 DEL CK 1402
Limitation Act-Section 5CPC-Section 151Railway Claims Tribunal Act, 1987-Section 23
High Courts18 May 2023
Ram Tej Vs State
Delhi High Court · (2023) 05 DEL CK 1425
Indian Penal Code, 1860-Sections 302, 376A, 404, 201, 392, 411Code of Criminal Procedure, 1973-Sections 161, 313, 311Indian Evidence Act, 1872-Sections 106, 114