COURT ARCHIVE

Delhi High Court judgments

1,36,586 judgments · page 1,876 of 6,830

High Courts03 May 2023

Peter Beck Und Partner Vermogensverwaltung GMBH Vs Prakash Industries Limited & Anr.

Delhi High Court · (2023) 05 DEL CK 0009

Code Of Civil Procedure, 1908 — Section 2(2), 2(4), 2(5), 2(6), 13(1)(c), 13(1)(f), 15, 20, 37, 37(a), 37(b), 38, 39, 39(1), 39(3), 39(4), 41, 42, 44A, Order 21 Rule 22, Order 21 Rule 41Foreign Exchange of Management Act, 1999 — Section 10(4), 10(5), 10(6), 11, 13

High Courts02 May 2023Disposed Of

Preetendra Singh Aulakh Vs Green Light Foods Pvt. Ltd.

Delhi High Court · (2023) 05 DEL CK 2026

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 7, 8(a), 10(1), 29, 29(1), 29(2), 29(2)(b), 29(2)(c), 34Trade Marks Rules, 2002-4th Schedule

High Courts02 May 2023Partly Allowed

Bank Of Baroda Vs Naseem Ahmed

Delhi High Court · (2023) 05 DEL CK 1801

Industrial Disputes Act, 1947-Section 25, 25-F, 25-G, 25-H, 10(1), 10(4), 12(5), 22Negotiable instruments ActConstitution of India-Article 226

High Courts02 May 2023Allowed

Bimla Chopra & Anr. Vs Kuldeep

Delhi High Court · (2023) 05 DEL CK 1817

Civil Procedure Code, 1908-Section 96, 11, Order XXII Rule 2Indian Evidence Act, 1872-Section 115, 116Hindu Adoption and Maintenance Act, 1956

High Courts02 May 2023Disposed Of

Brindco Sales Pvt Ltd Vs Govt Of NCT Of Delhi & Ors.

Delhi High Court · (2023) 05 DEL CK 1816

Delhi Excise Rules, 2010-Rules 56, 56(c), 63, 152Delhi Excise Act, 2009-Section 7Delhi Liquor License Rules, 1976

High Courts02 May 2023Disposed Of

Siddhika Kurele Through Her Mother Vs Govt Of NCT Of Delhi & Ors.

Delhi High Court · (2023) 05 DEL CK 1821

High Courts02 May 2023Allowed

Pondicherry Basketball Association Vs Union Of India & Ors.

Delhi High Court · (2023) 05 DEL CK 1823

Constitution of India-Article 226, 14, 21, 329, 329(b), 32, 12Societies Registration Act, 1860National Sports Development Code of India, 2011-Clause 4, 5, 6, 6(2), 6(3), 6.3, 9(1), 11(6), 12, Rule 6(2), 6(3), 9(1)

High Courts02 May 2023Disposed Of

Pitam Goel Vs Radhey Shyam

Delhi High Court · (2023) 05 DEL CK 1827

Constitution of India-Article 227

High Courts02 May 2023Dismissed

Vishal Yadav Vs The State (Govt. NCT Of Delhi) & Ors.

Delhi High Court · (2023) 05 DEL CK 1840

IPC-Sections 302, 364, 201, 34, 204Cr.P.C.-Section 340National Security Act (NSA)

High Courts02 May 2023Disposed Of

Piyush Jain & Ors. Vs State & Anr.

Delhi High Court · (2023) 05 DEL CK 1872

Cr.P.C.-Section 482IPC-Section 498A, 406, 34, 298A, 498, 334DV Act-Section 12

High Courts02 May 2023Disposed Of

Gaurav Aggarwal & Ors. Vs State (NCT Of Delhi) & Anr.

Delhi High Court · (2023) 05 DEL CK 1873

CRPC-Section 482IPC-Sections 498A, 406, 34, 377, 323, 506Domestic Violence Act

High Courts02 May 2023Disposed Of

Pankaj Dawar Vs State NCT Of Delhi

Delhi High Court · (2023) 05 DEL CK 1875

NDPS Act-Section 20, 25, 29Cr.P.C.-Section 439

High Courts02 May 2023Disposed Of

Rajan Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2023) 05 DEL CK 1876

Indian Penal Code-Section 354DCode of Criminal Procedure, 1973-Section 482

High Courts02 May 2023Disposed Of

Prakash Vs State Of NCT Of Delhi

Delhi High Court · (2023) 05 DEL CK 1878

Indian Penal Code-Sections 308, 341, 34

High Courts02 May 2023Disposed Of

Mohd Javed & Anr. Vs The State (Govt Of NCT Of Delhi) & Anr.

Delhi High Court · (2023) 05 DEL CK 1879

Indian Penal Code-Sections 308, 34

High Courts02 May 2023Disposed Of

Swapnil Kamble & Ors. Vs State & Ors.

Delhi High Court · (2023) 05 DEL CK 1881

Cr. PC-Section 482IPC-Sections 498A, 406, 34HMA Act, 1955-Section 13B(1)

High Courts02 May 2023

Jai Prakash @ Montu & Ors. Vs The State & Anr.

Delhi High Court · (2023) 05 DEL CK 1882

Cr.P.C.-Section 482IPC-Sections 323, 324, 34, 326

High Courts02 May 2023Disposed Of

Suresh & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2023) 05 DEL CK 1883

Cr.P.C.-Section 482IPC-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Section 4

High Courts02 May 2023Disposed Of

Sanjay Vs State And Anr.

Delhi High Court · (2023) 05 DEL CK 1886

IPC-Sections 308, 34, 323, 341

High Courts02 May 2023Dismissed

Shri Naresh Kumar Vs The Chairman, Indraprastha Power Generation Co. Ltd. (IPGCL) & Ors.

Delhi High Court · (2023) 05 DEL CK 1902

IPC-Section 308Constitution of India-Article 226, 32