High Courts31 Oct 2022Dismissed
Ved Yadav Vs State
Delhi High Court · (2022) 10 DEL CK 0682
IPC-Sections 302, 324, 307, 34Cr.P.C.-Section 313, 161
COURT ARCHIVE
Delhi High Court judgments
1,37,990 judgments · page 2,141 of 6,900
High Courts31 Oct 2022Allowed
Directorate Of Enforcement Vs PC Financial Services Private Limited & Anr.
Delhi High Court · (2022) 10 DEL CK 0678
Prevention of Money Laundering Act, 2002-Section 8(2), 26, 42Foreign Exchange Management Act, 1999-Section 16(3), 23, 24, 35Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19, 20
High Courts31 Oct 2022Dismissed
Ram Narain Prasad Vs UOI & Ors.
Delhi High Court · (2022) 10 DEL CK 0676
Prevention of Food Adulteration Rules, 1955-Rule 8
High Courts31 Oct 2022
Seema Khattar Vs The Project And Equipment Corporation Of India Ltd
Delhi High Court · (2022) 10 DEL CK 0753
Constitution of India-Article 226, 227PEC Employees (Conduct, Discipline and Appeal) Rules, 1975-Rule 4, 5, 25, 35Evidence Act
High Courts31 Oct 2022
Mahendra Rana Vs Delhi Development Authority & Anr.
Delhi High Court · (2022) 10 DEL CK 0749
Constitution of India-Article 226, 215Land Acquisition Act, 1894-Section 4, 17, 3(b), 5AIndian Easements Act, 1882-Section 15
High Courts31 Oct 2022Allowed
Brij Mohan Rasiwasia Vs Butna Devi
Delhi High Court · (2022) 10 DEL CK 0742
Code of Civil Procedure, 1908-Section 96Delhi Rent Control Act, 1958-Section 3(c), 22(2)(a), 27, 27(1), 33(c), 50(1), 50(2), 50(3), 50(4)Evidence Act-Sections 91 to 100
High Courts31 Oct 2022Allowed
S K Bhalla Vs Parveen Jain
Delhi High Court · (2022) 10 DEL CK 0741
Code of Civil Procedure, 1908-Section 100, 96, Order VII Rule 11, VII Rule 10, XV Rule 1
High Courts31 Oct 2022Dismissed
JK Interiors Vs Anju Alagh
Delhi High Court · (2022) 10 DEL CK 0736
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 104(1)(i), Order 43, Rule 1(r)
High Courts31 Oct 2022Disposed Of
M/s. M.M. Traders Vs Commissioner Of Customs & Ors.
Delhi High Court · (2022) 10 DEL CK 0711
Insecticides Act, 1968-Section 38(1)(b), 9, 3(e)(i)Foreign Trade (Development and Regulation) Act, 1992-Section 3
High Courts31 Oct 2022Partly Allowed
Pardeep Through Pairokar / Mother & Ors. Vs State
Delhi High Court · (2022) 10 DEL CK 0708
IPC-Sections 302, 34, 120B, 392, 394, 397, 414Code of Criminal Procedure, 1973-Section 161, 313
High Courts31 Oct 2022Disposed Of
Geeta Sharma Vs Public Enterprises Selection Board & Anr.
Delhi High Court · (2022) 10 DEL CK 0789
High Courts31 Oct 2022Allowed
Geetanjali Studio Private Limited & Anr. Vs Rahul Mamtani
Delhi High Court · (2022) 10 DEL CK 0787
High Courts31 Oct 2022Disposed Of
Chugai Seiyaku Kabushiki Kaisha & Anr. Vs Fresenius Kabi Oncology Limited & Anr.
Delhi High Court · (2022) 10 DEL CK 0783
Patents Act, 1970-Section 107A
High Courts31 Oct 2022Disposed Of
Aman Sharma & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2022) 10 DEL CK 0781
Code of Criminal Procedure, 1973-Section 482, 159, Chapter XIVIndian Penal Code-Sections 447, 506Prevention of Damage to Public Property Act, 1984-Section 3
High Courts31 Oct 2022Dismissed
Delhi Telephones Co-Operative Group Housing Society Ltd. (Regd.) Vs The Registrar, Co-Operative Societies
Delhi High Court · (2022) 10 DEL CK 0779
Delhi Co-operative Societies Act, 2003-Section 96, 96(1), 96(2), 96(2)(iii), 112Delhi Cooperative Societies Act, 1972-Section 30(2), 31, 31(1), 53DCS Rules 2007
High Courts31 Oct 2022Dismissed
Brij Mohan Sehgal Vs Pankaj Sanghi
Delhi High Court · (2022) 10 DEL CK 0771
Code of Criminal Procedure, 1973-Section 482, 200, 24, 25, 197, 190(1)(a), Chapter XVIndian Penal Code-Section 24, 166, 405, 406, 409Delegation of Financial Power Rules, 1978-Rule 4
High Courts31 Oct 2022Dismissed
Fauzia Sultana Vs State & Anr.
Delhi High Court · (2022) 10 DEL CK 0760
Code of Civil Procedure, 1908-Section 151, Order XXXIX Rule 1 and 2IPC-Section 465, 471, 506Arbitration and Conciliation Act, 1996-Section 9
High Courts31 Oct 2022Dismissed
M/s Sequoia Fitness And Sports Technology Pvt. Ltd. Vs GD Goenka Pvt. Ltd. & Ors.
Delhi High Court · (2022) 10 DEL CK 0759
Arbitration & Conciliation Act, 1996-Section 11(6), 11(6A), 7, 7(4)(b), 7(c), 16Companies Act, 1956Indian Evidence Act, 1872-Section 115
High Courts31 Oct 2022Disposed Of
L&T Hydrocarbon Engineering Limted Vs Indian Oil Corporation Limited
Delhi High Court · (2022) 10 DEL CK 0758
Arbitration and Conciliation Act, 1996-Section 9, 11, 11(5), 11(6), 11(8), 12(1), 12(1)(b), 12(5), 14, 15, 16, 29A, Fifth Schedule, Seventh ScheduleIndian Contract Act, 1872-Section 46