COURT ARCHIVE

Delhi High Court judgments

1,37,750 judgments · page 2,105 of 6,888

High Courts25 Nov 2022Allowed

Mr. Amit Kumar Vs The State & Anr.

Delhi High Court · (2022) 11 DEL CK 1035

Code of Criminal Procedure, 1973-Section 482, 320, 164, 173(2)Indian Penal Code, 1860-Sections 376, 313, 326, 420, 468, 471, 34, 120-B, 363, 366, 328, 498A, 406, 377, 506Protection of Children from Sexual Offences Act, 2012-Section 6, 4

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High Courts25 Nov 2022Allowed

Darshan Lal Vs Union Of India & Ors.

Delhi High Court · (2022) 11 DEL CK 1033

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High Courts25 Nov 2022Disposed Of

Chandani Jagtap & Ors. Vs Shri B Chandrashekhar & Anr.

Delhi High Court · (2022) 11 DEL CK 1001

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High Courts25 Nov 2022

Michelle Camilleri & Anr. Vs Central Adoption Resource Authority (CARA) & Anr.

Delhi High Court · (2022) 11 DEL CK 1000

Adoption Regulations, 2017-Regulation 3, 6, 8, 9, 10, 48, Schedule XVIIIAdoption Regulations, 2022-Regulation 3, 6, 8, 9, 10, 11, 16, 26(2), 37, 51, Schedule XVIII, III (Part-E)Juvenile Justice (Care and Protection of Children) Act, 2015-Chapter VIII, Section 31, 32, 35, 36, 37, 38, 40, 58, 59

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High Courts25 Nov 2022

Sporta Technologies Pvt. Ltd. & Anr Vs Virat Saxena

Delhi High Court · (2022) 11 DEL CK 0178

Code Of Civil Procedure, 1908 — Order 13A, Order 13A Rule 3Delhi High Court Intellectual Property Rights Division Rules, 2022 — Section 27

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High Courts25 Nov 2022Allowed

Make My Trip (India) Private Limited Vs Owners Of Https://Www.Makemytripmood.Com & Ors

Delhi High Court · (2022) 11 DEL CK 0177

Code Of Civil Procedure, 1908 — Order 13A, Order 13A Rule 3, Order 9 Rule 6, Order 9 Rule 11Delhi High Court Intellectual Property Rights Division Rules, 2022 — Section 27Trade Marks Act, 1999 — Section 29

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High Courts25 Nov 2022Dismissed

Azad Singh Vs Govt Of Nct Of Delhi & Anr

Delhi High Court · (2022) 11 DEL CK 0174

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4

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High Courts25 Nov 2022Allowed

Yogendra Singh Vs Pushpa Singh

Delhi High Court · (2022) 11 DEL CK 0166

Indian Succession Act, 1925 — Section 276

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High Courts25 Nov 2022Allowed

Prema Evelyn Dcruz Vs Union Of India And Ors.

Delhi High Court · (2022) 11 DEL CK 0165

Constitution Of India, 1950 — Article 226Evidence Act, 1872 — Section 74, 76, 79, 80, 81

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High Courts25 Nov 2022Dismissed

Amazon Seller Services Pvt Ltd Vs Dish Tv India Ltd & Anr

Delhi High Court · (2022) 11 DEL CK 0164

Cable Television Network (Regulation) Act, 1995 — Section 8, 8(1)Sports Broadcasting Signals (Mandatory Sharing with Prasar Bharati) Act, 2007 — Section 3, 3(2)Prasar Bharati (Broadcasting Corporation of India) Act, 1990 — Section 12(3)(c)

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High Courts25 Nov 2022Dismissed

Ved Prakash Decd Thr Lrs Vs Union Of India & Ors

Delhi High Court · (2022) 11 DEL CK 0163

Code Of Civil Procedure, 1908 — Order 41 Rule 27Land Acquisition Act, 1894 — Section 4, 6, 18, 19, 23

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High Courts25 Nov 2022

Darshan Lal Vs Union Of India And Others

Delhi High Court · (2022) 11 DEL CK 0162

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High Courts25 Nov 2022

Mufg Bank Ltd Vs Commissioner Of Income Tax 2 & Anr

Delhi High Court · (2022) 11 DEL CK 0161

Direct Tax Vivad se Vishwas Rules, 2020 — Rule 2(b), 9, 10, 11Direct Tax Vivad se Vishwas Act, 2020 — Section 2(1)(a), 2(1)(j), 3, 4, 9Income Tax Act, 1961 — Section 115JB, 143, 143(3), 144C, 147, 234B, 234D, 264

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High Courts25 Nov 2022Disposed Of

Dr. B L Kapur Memorial Hospital Vs Commissioner Of Income Tax (TDS) Delhi 1 & Ors.

Delhi High Court · (2022) 11 DEL CK 0160

Income Tax Act, 1961 — Section 201, 201(1), 201(1A)

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High Courts25 Nov 2022

Sarti Devi (Deceased) Represented Through Lrs Vs Gurdwara Management Committee, Gurudwara Nanak Sar Thaat

Delhi High Court · (2022) 11 DEL CK 0152

Code Of Civil Procedure, 1908 — Section 100, 151, Order 13 Rule 1, Order 13 Rule 2, Order 1 Rule 10, Order 1 Rule 10(2), Order 41 Rule 27Evidence Act, 1872 — Section 35, 74, 76Resettlement of Displaced Persons Land Acquisition Act, 1948 — Section 3

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High Courts25 Nov 2022Allowed

Vikram Mehra Vs Govt. Of Nct Of Delhi

Delhi High Court · (2022) 11 DEL CK 0151

Evidence Act, 1872 — Section 68Indian Succession Act, 1925 — Section 276

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High Courts25 Nov 2022Allowed

Kataria Carriers Vs National Insurance Company Limited

Delhi High Court · (2022) 11 DEL CK 0150

Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Insurance Act, 1938 — Section 64UM(4)Specific Relief Act, 1963 — Section 34, 39, 41(a), 42

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High Courts25 Nov 2022Dismissed