High Courts09 Feb 2023
Sudhir Sahni Vs State
Delhi High Court · (2023) 02 DEL CK 4211
Protection of Children from Sexual Offences Act, 2012-Section 5, 6Indian Penal Code, 1860-Section 342, 376, 506Code of Criminal Procedure, 1973-Section 164, 313
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 2,002 of 6,863
High Courts09 Feb 2023Dismissed
Col Rajeev Negi Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4284
Army ActArmy Rules
High Courts09 Feb 2023Dismissed
Seven Star Dot Com Pvt. Ltd. Vs Zee Entertainment Enterprise Ltd.
Delhi High Court · (2023) 02 DEL CK 4289
Telecommunication (Broadcasting and Cable) Services Interconnection (Addressable Systems) Regulations, 2017-Regulation 15(2); Schedule III; Clause C, Clause D(3), D(5), D(8), D(10), D(12) and D(13) of Schedule IIIConstitution of India-Article 226
High Courts09 Feb 2023Disposed Of
Ex Sgt Ashok Kumar Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4297
Right to Information Act, 2005
High Courts09 Feb 2023Disposed Of
Telecom Watchdog Vs Central Bureau Of Investigation
Delhi High Court · (2023) 02 DEL CK 4300
Cr.P.C.-Section 154
High Courts09 Feb 2023Allowed
M/s. Rakesh Enterprises Vs The Principal Commissioner Central Goods And Services Tax & Ors.
Delhi High Court · (2023) 02 DEL CK 4312
Central Goods and Services Tax Act, 2017-Section 30, 47Constitution of India-Article 19(1)(g), 14, 21
High Courts09 Feb 2023Disposed Of
M/s Jutla & Co. Vs Commissioner Of VAT & Anr.
Delhi High Court · (2023) 02 DEL CK 4314
Delhi Value Added Tax Act, 2004-Section 5(2), 26, 28, 32, 33, 34, 34(1), 34(2), 35(2), 38, 42, 42(1), 74, 74(1), 74(2), 74(5), 74(6), 74(7), 74(7)(a), 74(7)(b), 74(8), 74(9), 74(10), 74(11), 75(8), 79, 84, 85Delhi Value Added Tax Rules, 2005-Rule 3(1)Delhi Sales Tax Act, 1975-Section 9
High Courts09 Feb 2023Disposed Of
Natasha Narwal & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 4354
Prison Rules, 2018-Rule 1268(k)
High Courts09 Feb 2023
Dr. Subhash Vijayran Vs Abhijit Mishra & Ors.
Delhi High Court · (2023) 02 DEL CK 4349
The Rules of The Bar Council of Delhi-Rules 103 and 104; Rule 103(v), Chapter VIII
High Courts09 Feb 2023Allowed
Lalit Narayan Vs Union Of India & Anr.
Delhi High Court · (2023) 02 DEL CK 4346
Right to Information Act, 2005
High Courts09 Feb 2023Disposed Of
Mr. Anshul Bharti & Ors. Vs State Of Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 4341
Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act, 1955-Section 13-B(1), 13-B(2)
High Courts09 Feb 2023Dismissed
K. Z. Khan Vs National Commission For Women & Ors.
Delhi High Court · (2023) 02 DEL CK 4339
Letters Patent Act-Clause 10Gratituty Act
High Courts09 Feb 2023Dismissed
S G Parashar Vs Union Of India Through Secretary, Department Of Agriculture And Cooperation Ministry Of Agriculture & Ors.
Delhi High Court · (2023) 02 DEL CK 4337
Multi State Cooperative Societies ActConstitution of India-Articles 14, 16 & 21Fundamental Rules-Rule 56
High Courts09 Feb 2023Dismissed
Nand Kishore Vs Brig P S Julka
Delhi High Court · (2023) 02 DEL CK 4330
Code of Civil Procedure, 1908-Order VIII Rule 1A, Section 151
High Courts09 Feb 2023Disposed Of
Dr Aakash Varshney Vs MS Maharashtra Feeds Pvt Ltd & Anr
Delhi High Court · (2023) 02 DEL CK 4329
High Courts09 Feb 2023Disposed Of
M/s Intermolde India Through Its Sole Proprietor Sh J K Srivastava Vs M/s Supreme Industries Ltd
Delhi High Court · (2023) 02 DEL CK 4328
CPC-Order 21
High Courts09 Feb 2023Disposed Of
Telecom Watchdog Vs Central Bureau Of Investigation
Delhi High Court · (2023) 02 DEL CK 0090
Code Of Criminal Procedure, 1973 — Section 154
High Courts09 Feb 2023Dismissed
K. Z. Khan Vs National Commission For Women & Ors
Delhi High Court · (2023) 02 DEL CK 0079
High Courts09 Feb 2023Dismissed
DD Gears Employees Union Regd Vs DD Gears Ltd & Ors.
Delhi High Court · (2023) 02 DEL CK 0078
Industrial Disputes Act, 1947 — Section 10, 23, 25N, 25N(6), 25O, 25O(8)
High Courts09 Feb 2023Disposed Of
S.K. Beri Vs Deepak Beri & Ors.
Delhi High Court · (2023) 02 DEL CK 0077
Code Of Civil Procedure, 1908 — Section 2(11), Order 22 Rule 3(1), Order 22 Rule 5