CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 2,176 of 6,909

High Courts07 Oct 2022Dismissed

Panchi @Panchpal Vs State (Nct Of Delhi)

Delhi High Court · (2022) 10 DEL CK 0013

Code Of Criminal Procedure, 1973 — Section 161, 164, 313Indian Penal Code, 1860 — Section 34, 300, 302, 307, 326Evidence Act, 1872 — Section 27
Read judgment
High Courts07 Oct 2022Dismissed

Sachin Hindurao Waze Vs Union Of India & Ors.

Delhi High Court · (2022) 10 DEL CK 0012

Constitution Of India, 1950 — Article 14, 21, 226(1), 226(2), 227Unlawful Activities Prevention Act, 1967 — Section 15(1), 16, 18, 20, 45, 45(1)Indian Penal Code, 1860 — Section 34, 120B, 201, 286, 302, 465, 473, 506(2)
Read judgment
High Courts06 Oct 2022Dismissed

V K Dewan & Co. Vs Delhi Jal Board & Anr.

Delhi High Court · (2022) 10 DEL CK 0837

Arbitration and Conciliation Act, 1996-Section 8, 8(2), 11, 11(6-A), 21, 34, 43(1), 43(4)Limitation Act, 1963-Article 137, 55, Sections 5 to 20, 9Arbitration Act, 1940-Section 8, 20, 37(3)
Read judgment
High Courts06 Oct 2022Disposed Of

Gulzari Vs State

Delhi High Court · (2022) 10 DEL CK 0806

IPC-Section 304B, 498A, 306, 498Cr.P.C-Section 161
Read judgment
High Courts06 Oct 2022

Phillips 66 Company Vs Raaj Unocal Lubricants Limited

Delhi High Court · (2022) 10 DEL CK 0898

Commercial Courts Act, 2015-Section 2(1)(c), 2(1)(c)(vii), 2(1)(c)(xvii)Code of Civil Procedure, 1908-Section 44A, 151, Order V Rule 1(1), VIII Rule 1, VIII Rule 10Commercial Courts, Commercial Division & Commercial Appellate Division Of High Courts (Amendment) Act, 2018
Read judgment
High Courts06 Oct 2022

Mrs. Rekha Kapoor Vs Dr. Pawan Chandra & Anr.

Delhi High Court · (2022) 10 DEL CK 0901

Limitation Act, 1963-Sections 5, 14, 14(2)Code of Civil Procedure-Section 47, 151; Order I Rule 10; Order I Rule 10(2); Order XXII Rule 4; Order XXII Rule 5; Order XXII Rule 10Delhi High Court (Original Side) Rules, 2018-Rule 5, Chapter II
Read judgment