High Courts17 Jan 2023Disposed Of
The Union Of India & Anr Vs Paresh Nath Sharma & Anr
Delhi High Court · (2023) 01 DEL CK 1184
Companies Act, 2013-Section 248(1), 248(2), 252
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 2,037 of 6,863
High Courts17 Jan 2023Disposed Of
Kuldeep Singh Vs State Of Nct Of Delhi
Delhi High Court · (2023) 01 DEL CK 1188
Indian Penal Code, 1860-Section 302, 300, 304, 304 Part IICode of Criminal Procedure, 1973-Section 313Indian Evidence Act, 1872-Section 106
High Courts17 Jan 2023Disposed Of
Council Of Scientific And Industrial Research Vs M/S Virtual –Wire Technologies Pvt. Ltd.
Delhi High Court · (2023) 01 DEL CK 1221
Arbitration & Conciliation Act, 1996-Section 14(1) (a), 15(2), 21, 11, 12, Schedule IVSocieties Registration Act,1860
High Courts17 Jan 2023Dismissed
Sh. Ved Parkash Vs Sh. Naresh Kumar & Ors.
Delhi High Court · (2023) 01 DEL CK 1224
Hindu Succession Act, 1956-Section 8CPC-Order VI Rule 4, VII Rule 13Transfer of Property Act-Section 53A
High Courts17 Jan 2023Dismissed
Rakesh Kumar Aggarwal & Anr. Vs Caravan Commercial Company Limited
Delhi High Court · (2023) 01 DEL CK 1225
Code of Civil Procedure, 1908-Order XII Rule 6Transfer of Property Act, 1882-Section 44Hindu Succession Act, 1956-Section 23
High Courts17 Jan 2023Disposed Of
Anjali Singh Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1275
High Courts17 Jan 2023Dismissed
Mohit Shah Vs State & Anr.
Delhi High Court · (2023) 01 DEL CK 1358
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141Companies Act, 1956-Section 2(24), 5(e), 5(f)
High Courts17 Jan 2023Dismissed
Sheetal Sahani & Anr. Vs State - Govt. Of NCT Of Delhi
Delhi High Court · (2023) 01 DEL CK 1361
Code of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Sections 420, 406, 120B, 34
High Courts17 Jan 2023Dismissed
Vinay Gupta & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2023) 01 DEL CK 1363
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 294, 227, 228, 313, 397Indian Penal Code, 1860-Sections 323, 341, 506, 34, 324
High Courts17 Jan 2023Dismissed
Deepak Khanna & Ors. Vs State, NCT Of Delhi & Anr.
Delhi High Court · (2023) 01 DEL CK 1365
Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), 161, Chapter XIVIndian Penal Code-Sections 406, 420, 34, 120(B)Constitution of India-Article 226
High Courts17 Jan 2023Dismissed
Anurag Gangwal Vs State & Anr.
Delhi High Court · (2023) 01 DEL CK 1371
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Sections 138, 141Companies Act, 1956-Section 2(24), 5
High Courts17 Jan 2023Dismissed
Ashok Kumar Vs Neetu
Delhi High Court · (2023) 01 DEL CK 1372
Code of Criminal Procedure, 1973-Section 397, 401, 125Protection of Women from Domestic Violence Act, 2005-Section 12, 23
High Courts17 Jan 2023
Vinod @ Vinoda Vs The State (Govt Of N.C.T. Delhi) & Ors.
Delhi High Court · (2023) 01 DEL CK 1373
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 364A, 368, 344, 347, 120B, 34
High Courts17 Jan 2023Disposed Of
Parmod Kumar Kushwaha Vs State Of Delhi
Delhi High Court · (2023) 01 DEL CK 1374
Code of Criminal Procedure, 1973-Section 397/401, 357(3), 428IPC-Section 304-AProbation of Offenders Act, 1958-Sections 3 and 4
High Courts17 Jan 2023Disposed Of
Insp/Gd Jitender Singh Vs Union Of India & Ors
Delhi High Court · (2023) 01 DEL CK 1383
High Courts17 Jan 2023
Kiran Kumar Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1386
BSF Act, 1968-Section 117(1)BSF Rules, 1969-Rule 167IPC-Sections 376, 468
High Courts17 Jan 2023Disposed Of
Ishwar Baburao Suryavanshi Vs UOI & Ors.
Delhi High Court · (2023) 01 DEL CK 1392
High Courts17 Jan 2023Dismissed
Rabindra Tiwary Vs Lt. Governor, Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 01 DEL CK 0855
Constitution of India-Article 16, 16(4B), 226Eighty First (Amendment) Act, 2000Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006-Section 7, Sub-section (1) of Section 7, Sub-section (2) of Section 7
High Courts17 Jan 2023Dismissed
Inland Waterways Authority Of India Vs Reach Dredging Ltd. (RDL) And Gayatri Projects (P) Ltd. (JV)
Delhi High Court · (2023) 01 DEL CK 0843
Arbitration and Conciliation Act, 1996-Section 2(1)(c); Section 2(1)(e); Section 2(2); Section 2(c); Section 9; Section 11; Section 11(6); Section 11(12)(b); Section 17; Section 20; Section 20(1); Section 20(2); Section 20(3); Section 28; Section 31; Section 34; Section 37; Section 42; Section 45; Section 48(1)(e)Arbitration Act, 1940-Section 2(1)(c); Section 20Contract Act, 1872-Section 23; Section 28
High Courts17 Jan 2023Disposed Of
Gujarat JHM Hotels Ltd Vs Rajasthali Resorts And Studios Limited
Delhi High Court · (2023) 01 DEL CK 0840
Arbitration and Conciliation Act, 1996-Section 2, 2(1)(e), 2(2), 8, 9, 11, 11(4), 11(5), 11(6), 11(7), 11(8), 11(10), 11(12), 11(12)(b), 17, 20, 20(1), 20(2), 20(3), 28, 31, 31(4), 32, 32(1), 32(3), 33, 34, 34(4), 36, 36(1), 37, 42, 45, 48(1)(e), 49, Part ICode of Civil Procedure, 1908-Section 36, 36(1), 38, 39, 39(4), 46, 36 to 46, 16 to 21, Order 21Commercial Courts Act, 2015-Section 10(3), 15(2)