High Courts14 Mar 2023Disposed Of
Mohd Gayasuddin & Ors. Vs The State (Govt.Of Nct Of Delhi) & Anr.
Delhi High Court · (2023) 03 DEL CK 4411
IPC-Sections 498A, 406, 34HMA-Section 9Domestic Violence Act, 2005-Section 12
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Delhi High Court judgments
1,37,242 judgments · page 1,952 of 6,863
High Courts14 Mar 2023Disposed Of
Mohit @ Mohit Attri & Ors. Vs The State & Anr.
Delhi High Court · (2023) 03 DEL CK 4413
IPC-Section 498A, 406, 34Code of Criminal Procedure-Section 482
High Courts14 Mar 2023Disposed Of
Soumya Ghosh & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2023) 03 DEL CK 4414
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act, 1955-Section 13-B
High Courts14 Mar 2023Dismissed
Deepak Mohan & Anr. Vs State NCT Delhi & Anr.
Delhi High Court · (2023) 03 DEL CK 4427
Cr.P.C.-Sections 482, 311, 397(2), 399(3)NI Act
High Courts14 Mar 2023Disposed Of
Mohd Airaf Alias Mohd.Airaf Sabri Alias Shanu & Ors. Vs The State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2023) 03 DEL CK 4430
IPC-Sections 498A, 406, 506, 34D.V. Act-Section 12
High Courts14 Mar 2023Allowed
D. C. Murmu Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4445
Constitution of India-PreambleBihar Nationalised Secondary School (Service Conditions) Rules, 1983
High Courts14 Mar 2023Disposed Of
Purobee Lata Biswas Vs Union Of India Ministry Of Coal, Through Its Secretary & Ors.
Delhi High Court · (2023) 03 DEL CK 4449
High Courts14 Mar 2023Allowed
Manjit Kaur Vs State of NCT of Delhi
Delhi High Court · (2023) 03 DEL CK 4415
Arms Act, 1959-Section 25, 45(d)TADA Act-Section 5
High Courts14 Mar 2023Dismissed
National Insurance Co Ltd Vs Ravinder Kaur & Ors
Delhi High Court · (2023) 03 DEL CK 4484
Employees' Compensation Act, 1923-Section 30IPC-Section 304ACode of Civil Procedure, 1908-Section 96
High Courts14 Mar 2023Allowed
S & P Infrastructure Developers (P) Ltd Vs Usha Devi & Ors
Delhi High Court · (2023) 03 DEL CK 4498
SARFAESI ActCode of Civil Procedure, 1908-Order XXXIX Rules 1 and 2
High Courts14 Mar 2023Dismissed
Chadha Motor Transport Company Pvt. Ltd. Vs Barinderjit Singh Sahni
Delhi High Court · (2023) 03 DEL CK 4506
Code of Civil Procedure, 1908-Order XXXXVII Rule 1, Section 151, XXXIX Rules 1 and 3Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 17
High Courts14 Mar 2023Disposed Of
Vijaykant Jagannath Kulkarni Vs Disciplinary Committee The ICAI & Ors.
Delhi High Court · (2023) 03 DEL CK 4546
Chartered Accountants Act, 1949-Section 21, 21A(5), 21A(6), 21B, 21B(5), 22G, Clauses (6), (7) and (9) of Part I of the Second ScheduleMulti-State Co-operative Societies Act, 2002-Section 62, 63Banking Regulation Act, 1949-Section 56 (cciiia)
High Courts14 Mar 2023Disposed Of
Milestone Systems A/S Vs Deputy Commissioner Of Income Tax Circle Int Tax 2(2) (1) Delhi
Delhi High Court · (2023) 03 DEL CK 4538
Income Tax Act, 1961-Section 197, 9(1)(vi), 195Income Tax Rules, 1962-Rule 28AA
High Courts14 Mar 2023Dismissed
Manju Rani & Ors. Vs Boxing Federation Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4586
High Courts14 Mar 2023Disposed Of
National Highways Authority Of India Vs M/S AE Tollway Ltd.
Delhi High Court · (2023) 03 DEL CK 4579
Arbitration and Conciliation Act, 1996-Section 14, 15, 11(14), 31(8), 31A, 38(1), 38(2), 23(2-A), Fourth ScheduleArbitration and Conciliation (Amendment) Act, 2015Constitution of India-Article 141, 142
High Courts14 Mar 2023Dismissed
The India Government Mint Vs Alfa Security And Allied Services
Delhi High Court · (2023) 03 DEL CK 4553
Arbitration and Conciliation Act-Section 34, 37
High Courts14 Mar 2023
Ankur Kohli Vs Vinita Kohli
Delhi High Court · (2023) 03 DEL CK 4548
Hindu Marriage Act, 1955-Section 13(1)(i)(a), 13(1)(i)(b), 13B, 13(1), 13B(1), 13B(2)IPC-Section 498A, 406
High Courts14 Mar 2023Disposed Of
Sunil Kumar Rai Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4627
Constitution of India-Articles 14 & 16CCS (RP) Rules, 2008
High Courts14 Mar 2023Dismissed
Shiv And Sons & Anr. Vs Indian Railway Catering And Tourism Corporation Ltd (IRCTC)
Delhi High Court · (2023) 03 DEL CK 4605
Letters Patent Act-Clause XConstitution of India-Article 14, 226
High Courts14 Mar 2023Dismissed
Kasturba Nagar Residents Welfare Association Vs Government Of NCT Delhi & Ors.
Delhi High Court · (2023) 03 DEL CK 4601
Delhi Urban Shelter Improvement Board Act, 2010-Section 2(g), 3, 9, 10, 11, 12, Chapter IIIConstitution of India-Article 14National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011