High Courts02 Sept 2022Disposed Of
Rahul Yadav Vs State (Nct Of Delhi)
Delhi High Court · (2022) 09 DEL CK 0024
Indian Penal Code, 1860 — Section 34, 302, 308, 326Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 2,190 of 6,909
High Courts02 Sept 2022Dismissed
Birpal Singh Vs Nutan Marathi Senior Secondary School & Ors
Delhi High Court · (2022) 09 DEL CK 0023
Constitution Of India, 1950 — Article 30, 30(1), 57(3), 226Delhi School Education Rules, 1973 — Rule 10, 95, 96(3A), 97, 98National Commissions For Minority Educational Institutions Act, 2004 — Section 2(f), 2(g), 10, 11(f), 57(3)
High Courts02 Sept 2022Allowed
Best Buildwell Pvt Ltd Vs New Delhi Municipal Council
Delhi High Court · (2022) 09 DEL CK 0022
Constitution Of India, 1950 — Article 226
High Courts02 Sept 2022Disposed Of
Leela Mathur Vs Municipal Corporation Of Delhi & Anr
Delhi High Court · (2022) 09 DEL CK 0021
Constitution Of India, 1950 — Article 21, 32, 47, 226Code Of Criminal Procedure, 1973 — Section 357
High Courts02 Sept 2022Dismissed
National Highways Authority Of India. Vs M/S JMC Constructions Pvt. Ltd.
Delhi High Court · (2022) 09 DEL CK 0020
Arbitration And Conciliation Act, 1996 — Section 34, 37
High Courts02 Sept 2022Dismissed
Randhir Singh Vs Lt. Governor Of Delhi & Ors.
Delhi High Court · (2022) 09 DEL CK 0019
Constitution Of India, 1950 — Article 21Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 25(2)Delhi Police Act, 1978 — Section 47, 47(c)(i), 47(c)(ii), 47(c)(iii), 47(c)(iv), 50, 51, 52, 52(b)
High Courts02 Sept 2022Dismissed
Abhishek Kumar Singh Vs Food Safety And Standards Authority Of India & Anr.
Delhi High Court · (2022) 09 DEL CK 0018
High Courts02 Sept 2022Dismissed
Sonata Parashar Vs Tushar Goyal
Delhi High Court · (2022) 09 DEL CK 0017
Constitution Of India, 1950 — Article 136, 142Code Of Criminal Procedure, 1973 — Section 125, 340Hindu Marriage Act, 1955 — Section 23(2), 24
High Courts02 Sept 2022Disposed Of
M/S Combitic Global Caplet Pvt. Ltd Vs Union Of India & Ors.
Delhi High Court · (2022) 09 DEL CK 0016
Customs Excise and Duty Drawback Rules, 1995 — Rule 3, 4Foreign Trade (Development And Regulation) Act, 1992 — Section 2(e)(i), 3, 5, 6(1), 6(2), 6(3), 15, 15(1), 16, 19Customs Act, 1962 — Section 75(2)
High Courts02 Sept 2022Disposed Of
Mohan Lal Besarwadiya Vs Union Of India & Ors.
Delhi High Court · (2022) 09 DEL CK 0015
High Courts02 Sept 2022Disposed Of
Shashi Bhushan Pathak, (EX CPL 743002-L) Vs Union Of India & Ors
Delhi High Court · (2022) 09 DEL CK 0014
Central Civil Services (Pension) Rules, 1972 — Rule 37
High Courts02 Sept 2022Disposed Of
Naveen Kumar Vs Union Of India And Anr
Delhi High Court · (2022) 09 DEL CK 0013
High Courts02 Sept 2022Disposed Of
HC GD Chand Singh Vs Union Of India And Others
Delhi High Court · (2022) 09 DEL CK 0011
High Courts02 Sept 2022Allowed
Sharafat Sheikh @ Md. Ayub Vs Union Of India & Anr.
Delhi High Court · (2022) 09 DEL CK 0010
Constitution Of India, 1950 — Article 22, 22(4), 22(5), 226Code Of Criminal Procedure, 1973 — Section 482Prevention of Illicit Traffic in Narcotics Drugs and Psychotropic Substances Act, 1988 — Section 3(1), 9(f)
High Courts02 Sept 2022Dismissed
Sarvesh Mathu Vs State Of Nct Delhi & Ors.
Delhi High Court · (2022) 09 DEL CK 0009
Indian Penal Code, 1860 — Section 499, 500Code Of Criminal Procedure, 1973 — Section 200, 204, 397, 399, 482, 483
High Courts02 Sept 2022Dismissed
Karim @ Jalela Vs State
Delhi High Court · (2022) 09 DEL CK 0005
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 164, 428Evidence Act , 1872 — Section 7, 8, 24, 25, 26, 118, 134
High Courts01 Sept 2022Disposed Of
Oyo Hotels And Homes Pvt. Ltd Vs Agarwal Packers And Movers Limited
Delhi High Court · (2022) 09 DEL CK 0143
Arbitration And Conciliation Act, 1996 — Section 7(2), 8, 8(1), 11, 11(6), 11(6A), 11(8), 12, 16, 16(1), 21, 33, 34, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i), 43(1), 45Evidence Act, 1872 — Section 91, 92Arbitration Act, 1940 — Section 33
High Courts01 Sept 2022Disposed Of
Saroj Bhatia Vs Principal Commissioner Of Income Tax & Anr.
Delhi High Court · (2022) 09 DEL CK 0037
Income Tax Act, 1961 — Section 10(38), 148, 148A(d)
High Courts01 Sept 2022Disposed Of
Mahashian Di Hatti Pvt. Limited Vs Deputy Commissioner Of Income Tax
Delhi High Court · (2022) 09 DEL CK 0035
Income Tax Act, 1961 — Section 148, 148A(b), 148A(d)
High Courts01 Sept 2022Dismissed
Lt Col Parampreet Singh Kochar Vs Union Of India And Ors
Delhi High Court · (2022) 09 DEL CK 0034
Army Rules, 1954 — Rule 22