High Courts24 Mar 2023Disposed Of
Gayatri Balu Vs Jawaharlal Nehru University & Anr.
Delhi High Court · (2023) 03 DEL CK 4158
Constitution of India-Article 226, 227, 14, 19, 21Indian Penal Code, 1860-Sections 354, 506, 323, 341, 34
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 1,935 of 6,863
High Courts24 Mar 2023
Rahul Yadav & Anr. Vs State & Anr.
Delhi High Court · (2023) 03 DEL CK 4154
Code of Criminal Procedure, 1973-Section 164; Section 195; Section 306; Section 306(1); Section 306(2); Section 306(3); Section 306(3)(a); Section 306(4); Section 306(5); Section 307; Section 308; Section 321; Section 340; Section 482Indian Penal Code, 1860-Section 34; Section 320; Section 328; Section 380; Section 411; Section 414Indian Evidence Act, 1872-Section 114B; Section 133
High Courts24 Mar 2023Dismissed
State Vs Sanjay @ Surender Kharb
Delhi High Court · (2023) 03 DEL CK 4150
Code of Criminal Procedure, 1973-Section 397, 401, 82, 161, 227Indian Penal Code-Sections 302, 365, 201, 120BIndian Evidence Act-Section 25
High Courts24 Mar 2023Dismissed
Mohd Ijhar Ansari Vs State (NCT Of Delhi)
Delhi High Court · (2023) 03 DEL CK 4671
Code of Criminal Procedure 1973-Sections 397, 401, 428Indian Penal Code, 1860-Sections 304-A, 279, 337
High Courts24 Mar 2023Disposed Of
ADO India Pvt. Ltd. Vs ATS Housing Private Limited
Delhi High Court · (2023) 03 DEL CK 4711
Code of Civil Procedure, 1908-Section 151Arbitration and Conciliation Act, 1996-Section 11(5), 21, 12(1)The Delhi International Arbitration Centre (DIAC) (Administrative Cost and Arbitrators Fees) Rules, 2018
High Courts24 Mar 2023Disposed Of
Naveen Bathla Vs M/s. Youth Destination & Anr.
Delhi High Court · (2023) 03 DEL CK 4674
Arbitration and Conciliation Act, 1996-Section 11, 11(2), 11(3), 10, 21, 12(1)Delhi International Arbitration Centre (DIAC) (Administrative Cost and Arbitrators Fees) Rules, 2018
High Courts24 Mar 2023Disposed Of
Dr S Umesh Kumar Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4784
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013
High Courts24 Mar 2023Dismissed
Abdul Rauf Javed Vs New Delhi Municipal Council
Delhi High Court · (2023) 03 DEL CK 4820
Constitution of India-Articles 226, 227Public Premises (Eviction of Unauthorized Occupants) Act, 1971
High Courts24 Mar 2023Dismissed
Ashok Kumar Vs M S Panex Overseas & Anr.
Delhi High Court · (2023) 03 DEL CK 4733
Limitation Act-Section 5Employees Compensation Act, 1923-Section 30Constitution of India-Article 227
High Courts24 Mar 2023Dismissed
Reliance General Insurance Co Ltd Vs Smt Veena Yadav & Ors.
Delhi High Court · (2023) 03 DEL CK 4732
Employees' Compensation Act-Section 30Code of Civil Procedure, 1908-Section 151, 96IPC-Sections 279, 338A
High Courts24 Mar 2023Disposed Of
Ornate Agencies Private Limited Vs ACIT Circle 19(1) New Delhi & Anr.
Delhi High Court · (2023) 03 DEL CK 4727
Income Tax Act, 1961-Section 143(3), 151(ii), 148A(d)
High Courts24 Mar 2023Disposed Of
Surendra Lal Mahendra Vs Late Sh. B. Lal Mahendra Through His Legal Heirs & Ors.
Delhi High Court · (2023) 03 DEL CK 4721
Code of Civil Procedure, 1908-Order VII Rule 14, XXXIX Rules 1 and 2
High Courts24 Mar 2023Disposed Of
JC-843425N Sub (Clk) Sanjay Rathore Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4812
Constitution of India-Article 226
High Courts24 Mar 2023Allowed
Vijender Gupta Vs Legislative Assembly Of The National Capital Territory Of Delhi Through Secretary & Anr.
Delhi High Court · (2023) 03 DEL CK 4810
Rules of Procedure and Conduct of Business in the Legislative Assembly of the National Capital Territory of Delhi-Rule 77, 277, 277(1), 277(3)(b)Government of NCT of Delhi Act, 1991-Section 18, 371951 Act-Section 151A
High Courts24 Mar 2023Disposed Of
Brij Bhushan Kathuria Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4808
IPC
High Courts24 Mar 2023
Inox Air Products Private Limited Vs Air Liquide North India Private Limited
Delhi High Court · (2023) 03 DEL CK 4798
Arbitration and Conciliation Act, 1996-Sections 31, 31(3), 34, 34(1), 34(2), 34(2-A), 34(4), 37Indian Evidence Act, 1873-Section 65BCPC
High Courts24 Mar 2023Dismissed
M/s. Automobiles Association Of Upper India Vs Bansraj Shukla & Ors.
Delhi High Court · (2023) 03 DEL CK 4747
Industrial Disputes Act, 1947-Section 17-B
High Courts24 Mar 2023Disposed Of
Nitesh Yadav Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4738
High Courts24 Mar 2023Allowed
DLF Homes Panchkula Pvt Ltd Vs Joint Commissioner Of Income Tax (OSD)
Delhi High Court · (2023) 03 DEL CK 4737
Income Tax Act, 1961-Section 201(1), 201(1A), 194-I, 194C, 194J, 192 to 194LB, 147, 40(a)(ia), 194, 10(20-A), Chapter XVII, Chapter XVIIBHaryana Development and Regulation of Urban Areas Act, 1975Haryana Development and Regulation of Urban Areas Rules, 1976-Rule 111; Rule 11, clauses (a), (c), (g) and (h)
High Courts24 Mar 2023Disposed Of
Sandeep Kumar Vs Union Of India & Anr.
Delhi High Court · (2023) 03 DEL CK 4734