High Courts02 Dec 2022Disposed Of
Prashant Kumar Jha & Anr. Vs State (NCT Of Delhi) & Ors.
Delhi High Court · (2022) 12 DEL CK 0606
IPC-Sections 323/342/34/370/374/506JJ Act-Sections 23/26Child Labour Act-Sections 3/14
COURT ARCHIVE
Delhi High Court judgments
1,37,750 judgments · page 2,096 of 6,888
High Courts02 Dec 2022Disposed Of
Shri Honey Gupta & Ors. Vs State & Anr.
Delhi High Court · (2022) 12 DEL CK 0603
Indian Penal Code-Section 498A, 406, 34
High Courts02 Dec 2022Disposed Of
Harkrishan Singh Vs The State Of NCT Through Its Chief Secretary & Anr.
Delhi High Court · (2022) 12 DEL CK 0600
High Courts02 Dec 2022Disposed Of
Dipty Arora & Ors. Vs State (GNCT Of Delhi) & Anr.
Delhi High Court · (2022) 12 DEL CK 0599
IPC-Section 498-A, 406, 34
High Courts02 Dec 2022Disposed Of
Rahul Suri & Ors. Vs The State (NCT of Delhi) & Anr.
Delhi High Court · (2022) 12 DEL CK 0597
IPC-Section 498-A, 406, 34
High Courts02 Dec 2022Disposed Of
Ravinder Rawat & Ors. Vs Govt. Of NCT Delhi & Anr.
Delhi High Court · (2022) 12 DEL CK 0594
IPC-Section 498A, 406, 34
High Courts02 Dec 2022Allowed
Sh. K.D. Sharma Vs Bank Of Baroda & Anr.
Delhi High Court · (2022) 12 DEL CK 0557
Bank of Baroda Officers Service Regulation, 1979-Regulation 38Punjab National Bank Officers Service Regulation, 1979-Regulation 38Dena Bank Officers Service Regulation, 1979-Regulation 38
High Courts02 Dec 2022Disposed Of
Queen Marry S School & Anr. Vs Kavita Mishra & Anr.
Delhi High Court · (2022) 12 DEL CK 0549
Delhi School Education Act and Rules, 1973-Rules 118 to 120, 121
High Courts02 Dec 2022Disposed Of
Babita Gulati & Anr. Vs Tata Power Delhi Distribution Ltd. & Anr.
Delhi High Court · (2022) 12 DEL CK 0776
Constitution of India-Article 226
High Courts02 Dec 2022Allowed
Jai Pal & Ors. Vs Union Of India
Delhi High Court · (2022) 12 DEL CK 0777
Railway Claims Tribunal Act, 1987-Section 23, 123(c), 124A, 124A (b)Motor Vehicles Act, 1988-Section 163A
High Courts02 Dec 2022Dismissed
Kunal Bhandari @ Rocky & Anr. Vs State & Anr.
Delhi High Court · (2022) 12 DEL CK 0781
IPC-Sections 364A, 302, 201, 34, 411Code of Criminal Procedure, 1973-Sections 161, 313
High Courts02 Dec 2022Dismissed
Banarsi Lal Vs State
Delhi High Court · (2022) 12 DEL CK 0792
Indian Penal Code-Sections 302, 201, 34, 392CrPC-Sections 82, 83, 313Indian Evidence Act-Section 106
High Courts02 Dec 2022Disposed Of
Rubina Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2022) 12 DEL CK 0808
Indian Succession Act, 1925-Section 276Indian Evidence Act, 1872-Section 68
High Courts02 Dec 2022Allowed
Kala Ram @ Kamlesh Vs The State
Delhi High Court · (2022) 12 DEL CK 0812
Code of Criminal Procedure, 1872-Chapter VI, Section 82, 82(4), 397, 401, 438, 482Indian Penal Code-Sections 392/34, 302, 304, 367, 382, 392-399, 401, 402, 436, 449, 459, 460
High Courts02 Dec 2022
Shyam Bhartey Vs Central Board Of Film Certification Regional Officer Delhi & Anr.
Delhi High Court · (2022) 12 DEL CK 0832
Cinematograph Act, 1952-Section 5C, 5DTribunal Reforms Act, 2021Tribunals Reforms (Rationalisation and Conditions of Service) Ordinance, 2021
High Courts02 Dec 2022Disposed Of
National Commodities Management Services Limited Vs Food Corporation Of India & Ors.
Delhi High Court · (2022) 12 DEL CK 0833
High Courts02 Dec 2022
Indian Pilots Guild & Anr. Vs Director General Of Civil Aviation & Anr.
Delhi High Court · (2022) 12 DEL CK 0838
Civil Aviation Requirement Section 5 – Air Safety, Series F Part V, Issue I dated 27th September, 2021-Clause 5, 7, 8.2
High Courts02 Dec 2022Disposed Of
Vijay Kansal Prop. Aarti Steels Vs ITO, Ward 35 (1) Delhi & Ors.
Delhi High Court · (2022) 12 DEL CK 0891
Income Tax Act, 1961-Section 148A(d), 148, 148A(b)
High Courts02 Dec 2022Dismissed
Pankaj Vs State
Delhi High Court · (2022) 12 DEL CK 0942
Code of Criminal Procedure, 1973-Section 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 2, 19, 20, 24, 27A, 37
High Courts02 Dec 2022Dismissed
INSP /GD Sandeep Kumar Dubey Vs Union Of India & Ors.
Delhi High Court · (2022) 12 DEL CK 0967
Fundamental Rule & Supplementary Rule (FR & SR) Part 1-Rule 26(3)