CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,37,198 judgments · page 1,916 of 6,860

High Courts11 Apr 2023Dismissed

Riyazuddin Vs State Nct Of Delhi

Delhi High Court · (2023) 04 DEL CK 0049

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 164, 167, 167(2), 173, 173(2), 173(8), 309(2), 439, 482Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 471, 489B, 489C
Read judgment
High Courts11 Apr 2023Disposed Of

Divya Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2023) 04 DEL CK 0048

Indian Penal Code, 1860 — Section 380, 441, 442, 443, 445, 448, 454Protection of Women from Domestic Violence Act, 2005 — Section 12, 17
Read judgment
High Courts11 Apr 2023Dismissed

Vishal @ Johny Vs State (Nct Of Delhi)

Delhi High Court · (2023) 04 DEL CK 0047

Indian Penal Code, 1860 — Section 120B, 302, 304Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 83, 164, 229, 313
Read judgment
High Courts11 Apr 2023Dismissed

Tahal Consulting Engineers India Pvt. Ltd. Vs Promax Power Ltd

Delhi High Court · (2023) 04 DEL CK 0044

Code Of Civil Procedure, 1908 — Order 39, Order 39 Rule 1, Order 39 Rule 2, Order 38 Rule 5Arbitration and Conciliation Act,1996 — Section 5, 6, 9, 9(1), 9(1)(ii), 9(1)(ii)(b), 16(2), 16(3), 17, 17(1), 17(1)(ii), 17(1)(ii)(b), 17(1)(ii)(e), 31(6), 34, 36, 37(2)(a), 37(2)(b)Interest on Delayed Payments to Small Scale and Ancillary Undertakings Act, 1993 — Section 7
Read judgment
High Courts11 Apr 2023

Mahesh Kumar Vs Union Of India And Ors

Delhi High Court · (2023) 04 DEL CK 0025

Indian Penal Code, 1860 — Section 148, 149, 304B, 307, 325, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 156(3)
Read judgment
High Courts10 Apr 2023Allowed

Dharampal Satyapal Sons Private Limited Vs Google L.L.C. & Ors.

Delhi High Court · (2023) 04 DEL CK 1367

Code of Civil Procedure, 1908-Order XIII-A Rules 3 and 6(1)(a), VIII Rule 10, Section 151, XXXIX Rule 1 and 2Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 4(4), 3Commercial Courts, Commercial Division and Commercial Appellate Division of the High Court Act, 2015
Read judgment