High Courts13 Jul 2015
Rajeev Chawla Vs State
Delhi High Court · (2015) 3 JCC 1955
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 392, 397
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 3,659 of 6,863
High Courts10 Jul 2015
Harpal Singh Vs Sonia Singh
Delhi High Court · (2015) 3 DMC 417
Civil Procedure Code, 1908 (CPC) - Section 24Penal Code, 1860 (IPC) - Section 406, 498AProtection of Women From Domestic Violence Act, 2005 - Section 25(2)
High Courts10 Jul 2015Dismissed
Pran Kumar Kaul Vs Indian Overseas Bank and Others
Delhi High Court · (2015) 8 AD 419
High Courts10 Jul 2015Dismissed
Madhukar Arenja Vs Sunil Bhatia
Delhi High Court · (2015) 07 DEL CK 0343
Penal Code, 1860 (IPC) - Section 203, 204, 405, 406, 415
High Courts10 Jul 2015Allowed
Trigen Electronics Pvt. Ltd. Vs South Delhi Municipal Corporation and Others
Delhi High Court · (2015) 9 AD 224 : (2015) 221 DLT 512
High Courts10 Jul 2015Dismissed
Tripti Jha and Others Vs Guru Gobind Singh Indraprastha University and Others
Delhi High Court · (2015) 7 AD 365 : (2015) 221 DLT 609
Constitution of India, 1950 - Article 14
High Courts10 Jul 2015Allowed
Vinod Kumar and Others Vs The State, (NCT of Delhi) and Others
Delhi High Court · (2015) 3 JCC 1924
Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Hindu Marriage Act, 1955 - Section 13B(2)Penal Code, 1860 (IPC) - Section 307, 34, 406, 498A
High Courts10 Jul 2015
Directorate of Revenue Intelligence Vs Guo Zhisheng and Others
Delhi High Court · (2015) 3 JCC 1960
Customs Act, 1962 - Section 108
High Courts10 Jul 2015Dismissed
Saumya Mining Ltd. and Others Vs S.E. Investments Ltd.
Delhi High Court · (2015) 07 DEL CK 0208
Arbitration and Conciliation Act, 1996 - Section 13, 30, 34Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3, 96(3)
High Courts10 Jul 2015Allowed
Dinesh Kumar Sethi Vs State (Govt. of NCT of Delhi) and Others
Delhi High Court · (2015) 07 DEL CK 0207
Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 307, 34, 406, 498-A
High Courts10 Jul 2015Allowed
Suraj and Others Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2015) 07 DEL CK 0205
Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 307, 308, 34
High Courts10 Jul 2015Allowed
Gurminder Jit Singh Modi and Others Vs The State (NCT of Delhi) and Others
Delhi High Court · (2015) 07 DEL CK 0204
Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Hindu Marriage Act, 1955 - Section 13B(2)Penal Code, 1860 (IPC) - Section 307, 34, 406, 498-A
High Courts10 Jul 2015Disposed off
Surinder Kumar Babbar and Others Vs State Govt. of NCT of Delhi and Others
Delhi High Court · (2015) 9 AD 336 : (2015) 3 JCC 1928
Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 313, 428Penal Code, 1860 (IPC) - Section 109, 366, 376, 506, 509
High Courts10 Jul 2015Allowed
Ram Avtar Garg Vs Medical Council of India and Others
Delhi High Court · (2015) 7 AD 287
High Courts10 Jul 2015Disposed off
Suman Bansi Dhar and Others Vs UOI
Delhi High Court · (2015) 8 AD 511 : (2015) 221 DLT 559
High Courts10 Jul 2015Dismissed
MMTC Ltd. Vs Anglo American Metallurgical Coal Pty. Ltd.
Delhi High Court · (2015) 7 AD 374 : (2015) 4 ARBLR 261 : (2015) 221 DLT 421
Arbitration and Conciliation Act, 1996 - Section 12, 13, 13(1), 13(4), 13(5)Contract Act, 1872 - Section 39
High Courts10 Jul 2015Dismissed
Pallavi Sharma Vs College of Vocational Studies and Others
Delhi High Court · (2015) 8 AD 545 : (2015) 221 DLT 738
High Courts10 Jul 2015Dismissed
Paras Jain Vs Institute of Companies Secretaries of India
Delhi High Court · (2015) 07 DEL CK 0162
High Courts10 Jul 2015Disposed off
Reckitt Benckiser (India) Ltd. and Others Vs Union of India and Others
Delhi High Court · (2015) 10 AD 36 : (2015) 221 DLT 618 : (2015) 151 DRJ 381 : (2015) 3 RCR(Criminal) 481
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 7Constitution of India, 1950 - Article 14, 19 (1)(g), 19(1)(g), 226Drugs and Cosmetics Act, 1940 - Section 12, 18, 2(a)(iv a), 2(a)(iva), 3
High Courts10 Jul 2015
Commissioner of Central Excise, Delhi Vs Brew Force Machine Pvt. Ltd.
Delhi High Court · (2015) 07 DEL CK 0081
Central Excises and Salt Act, 1944 - Section 35C(2A)Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 254(2A)