High Courts27 Mar 2023Disposed Of
Prahlad Kapoor Vs State
Delhi High Court · (2023) 03 DEL CK 4774
Cr.P.C.-Section 439, 482IPC-Section 28, 34, 489A, 489B, 489C
COURT ARCHIVE
Delhi High Court judgments
1,37,240 judgments · page 1,933 of 6,862
High Courts27 Mar 2023Disposed Of
Anand Kumar Jain Vs Kritender Sharma
Delhi High Court · (2023) 03 DEL CK 4794
High Courts27 Mar 2023Disposed Of
Mohit Kumar Gaur & Ors. Vs State (Govt Of NCT Of Delhi) & Anr.
Delhi High Court · (2023) 03 DEL CK 4793
IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(I), 13B(II)CrPC-Section 482, 125
High Courts27 Mar 2023Allowed
Vinita Tyagi Vs Bala Pritam Guru Harikrishan Int. Public School & Ors
Delhi High Court · (2023) 03 DEL CK 4792
Delhi School Education Act, 1973-Section 8(2), 8Delhi School Education Rules, 1973-Rule 121Constitution of India-Article 14, Schedule VII List II Entry 11
High Courts27 Mar 2023Disposed Of
Sh Shakir & Anr. Vs The State & Anr.
Delhi High Court · (2023) 03 DEL CK 4790
IPC-Sections 498A, 406, 34
High Courts27 Mar 2023Disposed Of
Gaurav Bhutani Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 03 DEL CK 4788
IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts27 Mar 2023
Yash Anand Vs Air India Limited
Delhi High Court · (2023) 03 DEL CK 4780
Air Corporations Act, 1953Air Corporations (Transfer of Undertakings and Repeal) Act, 1994Constitution of India-Article 226, 12
High Courts27 Mar 2023Dismissed
P And T Group A Electrical Engineers Association Through The President Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4779
Constitution of India-Article 226Administrative Tribunals Act, 1985-Section 3(q), 14(1)
High Courts27 Mar 2023Disposed Of
M/s S N Malhotra And Sons Vs Municipal Corporation Of Delhi
Delhi High Court · (2023) 03 DEL CK 4731
Constitution of India-Article 226
High Courts27 Mar 2023
Sachin Chadha Vs BSES Rajdhani Power Ltd Through Its Managing Director & Anr.
Delhi High Court · (2023) 03 DEL CK 4729
Constitution of India-Article 226
High Courts27 Mar 2023Disposed Of
Amanpreet Kohli Vs Pankaj Dayal
Delhi High Court · (2023) 03 DEL CK 4726
Code of Civil Procedure, 1908-Order XIIIA, VI Rule 4, XXXVII, XV-A, XII Rule 6, Section 35, 35ANegotiable Instruments Act, 1881-Section 138, 139, 118Commercial Courts Act, 2015-Section 2(1)(c)(i), 2(c)(i), Explanation (a) of Section 2(c), 15
High Courts27 Mar 2023Dismissed
Mandev Tubes Private Limited Vs Goel Sales Corporation
Delhi High Court · (2023) 03 DEL CK 4725
CPC-Order 39 Rule 1 & 2
High Courts27 Mar 2023Dismissed
M/S Super Ads Vs All India Radio (Akashvani) & Ors.
Delhi High Court · (2023) 03 DEL CK 4723
Arbitration and Conciliation Act, 1996-Section 8, 7Arbitration Act, 1940-Section 2
High Courts27 Mar 2023
Suman Sapra Vs Rosy Dabas & Ors.
Delhi High Court · (2023) 03 DEL CK 4720
Indian Stamp Act, 1899-Section 2(14), 2(15), 3, Article 45 of Schedule I, 33, 35, 40(b), 42(1), 42(2)Limitation Act-Article 136
High Courts27 Mar 2023Allowed
Hotel Hans Private Limited & Ors. Vs M/s. Mirage Hospitality & Ors.
Delhi High Court · (2023) 03 DEL CK 4719
Code of Civil Procedure, 1908-Order XII Rule 6, 20 Rule 12
High Courts27 Mar 2023Disposed Of
Santosh Kumar Sahu & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4807
Air India Housing Allotment Rules, 2017-Rule 5, Clause 22Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 7, 3-BInterest Act, 1978
High Courts27 Mar 2023
Dabur India Limited Vs Ashok Kumar & Ors.
Delhi High Court · (2023) 03 DEL CK 4804
Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021Anti-cybersquatting Consumer Protection Act, 1999Information Technology Act, 2000-Section 69A, 79
High Courts27 Mar 2023Disposed Of
Ms. Anu Banka & Anr. Vs Suman Lata Gupta
Delhi High Court · (2023) 03 DEL CK 4801
Maintenance and Welfare of Parents and Senior Citizens Act, 2007
High Courts27 Mar 2023Disposed Of
Medical Pollution Control Committee Vs Govt. Of Nct Of Delhi & Ors.
Delhi High Court · (2023) 03 DEL CK 4797
High Courts27 Mar 2023Dismissed
Vinod Kumar Vs Jitender Kumar
Delhi High Court · (2023) 03 DEL CK 4818
Cr.P.C-Section 482, 251, 263(g), 202Negotiable Instruments Act, 1881-Section 138, 139, 142(1)(b), 143, 145, 145(2)