High Courts01 May 2023Disposed Of
Satnam Singh @ Banti Vs State
Delhi High Court · (2023) 05 DEL CK 1865
NDPS Act, 1985-Section 21, 21(c), 22, 29, 31, 31-A, 37, 50, 61, 85Cr.P.C-Section 309, 436A, 439Indian Penal Code (45 of 1860)-Section 116
COURT ARCHIVE
Delhi High Court judgments
1,36,586 judgments · page 1,880 of 6,830
High Courts01 May 2023Disposed Of
Preeti Kaushik & Ors. Vs State Govt. Of Nct Of Delhi & Anr.
Delhi High Court · (2023) 05 DEL CK 1866
IPC-Section 307, 389, 506, 384, 379, 120B, 34, 354(D), 509, 498A, 406, 354, 354A, 323, 341Cr.P.C-Section 340, 200, 156(3)Dowry Prohibition Act-Section 3
High Courts01 May 2023Disposed Of
Yogender & Anr. Vs The State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2023) 05 DEL CK 1869
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts01 May 2023Disposed Of
Ankit Handa & Ors. Vs State & Anr.
Delhi High Court · (2023) 05 DEL CK 1870
Cr. PC-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13-B
High Courts01 May 2023Disposed Of
Subhendu Jha & Ors. Vs The State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2023) 05 DEL CK 1871
IPC-Section 498-A, 406, 34Code of Criminal Procedure-Section 482Hindu Marriage Act-Section l3(B)
High Courts01 May 2023Disposed Of
Nitesh Sharma & Ors. Vs The State GNCT Delhi & Anr.
Delhi High Court · (2023) 05 DEL CK 1874
Cr. PC-Section 482, 125IPC-Section 498A/406/34Dowry Prohibition Act, 1961-Section 3/4
High Courts01 May 2023Allowed
Mukesh Alias Mukesh Verma Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 05 DEL CK 1877
Cr.P.C-Section 482IPC-Sections 354, 323, 451, 34
High Courts01 May 2023Partly Allowed
PepsiCo, Inc. & Anr. Vs Jagpin Breweries Limited & Anr.
Delhi High Court · (2023) 05 DEL CK 1892
CPC-Order 39 Rules 1 and 2, 39 Rule 4, 7 Rule 11, 7 Rule 10Indian Companies Act, 1956Trade Marks Act, 1999-Section 2, 2(1)(zg), 9(1), 28(1), 29, 29(1), 29(2), 29(3), 29(4), 29(4)(a), 29(4)(b), 29(4)(c), 30(1), 30(2), 34, 35
High Courts01 May 2023Allowed
Nina Lath Gupta Vs Union of India, Through Secretary, Ministry of Information and Broadcasting & Anr.
Delhi High Court · (2023) 05 DEL CK 1894
NFDC Conduct, Discipline and Appeal Rules-Rules 21, 22, 23 and 25; Explanations 6(ii) and (iii) to Rule 21Companies ActConstitution of India-Articles 14, 16, 309, 311 and 311(2)
High Courts01 May 2023Dismissed
Dhananjay Kumar Mishra & Ors. Vs Airports Authority Of India & Anr.
Delhi High Court · (2023) 05 DEL CK 1884
Code of Civil Procedure-Order XLVII Rule 1, Section 151Constitution of India-Article 137, 145, 309Airports Authority of India (General Conditions of Service and Remuneration of Employees), Regulations 2003-Regulation (4)
High Courts01 May 2023Allowed
M K Gupta Vs Union Of India & Ors.
Delhi High Court · (2023) 05 DEL CK 1899
Right to Information Act, 2005General Financial RulesCentral Civil Service (Revised Pay) Rules, 1997-First Schedule, Part A
High Courts01 May 2023Dismissed
Madhu Bansal Vs Life Insurance Corporation Of India & Anr.
Delhi High Court · (2023) 05 DEL CK 1903
Life Insurance Corporation of India (Agents) Regulations, 1972-Schedule VI, Clause 2, 2(1)(i), 2(1)(i)(b)Right to Information Act, 2005
High Courts01 May 2023Dismissed
Surender Kumar Vs Pooran Chand & Ors.
Delhi High Court · (2023) 05 DEL CK 1912
CPC-Order 43 Rule 1, Section 104, 39 Rules 1 and 2
High Courts01 May 2023Dismissed
Raj Kumar Giri Vs Manoj Kumar Giri & Ors
Delhi High Court · (2023) 05 DEL CK 1913
Limitation Act-Section 5CPC, 1908-Section 104, Order XLIII(R), XXXIX Rules 1 & 2
High Courts01 May 2023Disposed Of
Vinayak Polytechnic College Vs All India Council For Teacher Education
Delhi High Court · (2023) 05 DEL CK 1924
All India Council for Technical Education (Grant of Approval for Technical Institution) Regulations, 2020-Clause 3.2Constitution of India-Article 14, 19
High Courts01 May 2023Disposed Of
Mujeeb Ur Rehman & Anr. Vs Shamsul Islam & Ors.
Delhi High Court · (2023) 05 DEL CK 1952
Contempt of Courts Act, 1971-Section 2(B), 11, 12, 14
High Courts01 May 2023Disposed Of
Pankaj Aggarwal Vs Union Of India & Ors.
Delhi High Court · (2023) 05 DEL CK 1946
High Courts01 May 2023Dismissed
M/s. Superb Minerals India Pvt. Ltd. Vs Union Of India & Anr.
Delhi High Court · (2023) 05 DEL CK 1943
Arbitration and Conciliation Act, 1996-Section 37, 34, 8, 34(2), Explanation 1 to Section 34(2), 34(2)(b)(ii), 34(2-A), 75, 81, 28(3), 31(7)(a)Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Section 2(12)
High Courts01 May 2023Disposed Of
Sanjeev Kumar Vs The State NCT Of Delhi
Delhi High Court · (2023) 05 DEL CK 1958
Code of Criminal Procedure, 1973-Section 374, 394-C, 161, 164, 232, 233, 233(3), 243, 327(2), 311Indian Penal Code, 1860-Section 363, 365, 34, 376, 376(2)(g), 354, 377POCSO Act, 2012
High Courts01 May 2023Disposed Of
Nitin Khasana @ Kasana Vs The State Of NCT Of Delhi
Delhi High Court · (2023) 05 DEL CK 1987
Code of Criminal Procedure, 1973-Section 439, 482Indian Penal Code, 1860-Section 307/34