High Courts24 Dec 2024Allowed
Mario Anthony Nazareth Vs State & Anr.
Delhi High Court · (2024) 12 DEL CK 1785
Indian Penal Code, 1860-Sections 420, 468, 471, 34Code of Criminal Procedure, 1973-Section 156(3), 482
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 913 of 6,525
High Courts24 Dec 2024Allowed
The Hongkong And Shanghai Banking Corporation Ltd & Ors. Vs Manju Saxena
Delhi High Court · (2024) 12 DEL CK 1788
Code of Criminal Procedure, 1973-Section 245, 340, 88
High Courts24 Dec 2024
BSES Rajdhani Power Ltd Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 12 DEL CK 1790
Electricity Act, 2003-Section 135Code of Criminal Procedure, 1973Constitution of India-Article 136
High Courts24 Dec 2024Dismissed
M/s Rahul Associates & Anr. Vs M/s BMS Enterprises & Ors.
Delhi High Court · (2024) 12 DEL CK 1799
Code of Civil Procedure, 1908-Order 7 Rule 11, 41 Rule 27, 30, 2 Rule 2, Section 151Partnership Act, 1932-Section 69
High Courts24 Dec 2024Dismissed
Municipal Corporation Of Delhi Vs Smt. Gurbachan Kaur & Ors.
Delhi High Court · (2024) 12 DEL CK 1802
Fatal Accidents Act, 1855-Section 1A, 1Indian Penal Code, 1860-Sections 289, 327Delhi Municipal Corporation Act, 1957-Section 298, 42, 418
High Courts24 Dec 2024Dismissed
Puneet Kumar Anand Vs Pishori Lal (Deceased) Through His LRs & Ors.
Delhi High Court · (2024) 12 DEL CK 1803
Land Acquisition Act-Section 18Code of Civil Procedure, 1908-Order XXII Rules 2, 3; Section 151; Order XLI Rule 27; Order XIV Rule 5; Section 100; Section 109Indian Succession Act, 1925-Section 95; Section 96
High Courts24 Dec 2024Dismissed
Central Warehousing Corporation Vs Brig. R.P.S. Shergil (Retd.), Shaurya Chakra
Delhi High Court · (2024) 12 DEL CK 1806
Code of Civil Procedure, 1908-Section 96, 107, 100Warehousing Corporations Act, 1962Interest Act, 1978-Section 3, 2(c)
High Courts24 Dec 2024Dismissed
Sh. Badruddin Vs Sh. Manjeet Singh Bal & Ors.
Delhi High Court · (2024) 12 DEL CK 1807
Indian Evidence Act, 1872-Section 116Code of Civil Procedure, 1908-Section 100
High Courts24 Dec 2024Dismissed
Shri Birbal Saini Vs Smt. Satywati
Delhi High Court · (2024) 12 DEL CK 1808
Hindu Succession Act, 1956-Section 8, 4, 4(1), 19CPC-Section 100
High Courts24 Dec 2024Dismissed
Prince Vs Mohinder Yadav
Delhi High Court · (2024) 12 DEL CK 1809
Transfer of Property Act, 1882-Section 116, 107, 114, 106, 111(h)Code of Civil Procedure, 1908-Section 96, 100, 109, Order XII Rule 6Delhi Rent Control Act, 1958
High Courts24 Dec 2024Disposed Of
Prince Dixit @ Vikram Vs State
Delhi High Court · (2024) 12 DEL CK 1815
Indian Penal Code, 1860-Section 302, 201, 380, 411, 120B, 120-B, 392, 34CrPC-Section 437, 161Indian Evidence Act-Section 106, 27
High Courts24 Dec 2024Disposed Of
Tinku Vs The State (NCT Of Delhi)
Delhi High Court · 2021 INSC 873
Code of Criminal Procedure 1973-Section 439, 100(8), 100(4), 100, 103Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c), 29(c), 37, 43, 42, 49, 50, 51, 50(5), 50(1), 37(1)(b)(ii)Constitution of India-Article 21
High Courts24 Dec 2024Disposed Of
Shayan Lahiri Vs Mr Pramod Kumar Jain President, Rajat Jain Cooperative Group Housing Society & Anr.
Delhi High Court · (2024) 12 DEL CK 1874
High Courts24 Dec 2024Allowed
Prakhar Trivedi Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1910
Constitution of India-Article 226
High Courts24 Dec 2024Dismissed
LAC Arvind Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1916
Air Force Rules, 1969-Rule 15(2)(e)
High Courts24 Dec 2024Dismissed
Bhola Prasad Shukla Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1922
Central Industrial Security Force Rules, 2001-Rule 61
High Courts24 Dec 2024Dismissed
Karthik Kumar A Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1950
High Courts24 Dec 2024Disposed Of
Ajay Gupta & Ors. Vs State of NCT Delhi & Anr.
Delhi High Court · (2024) 12 DEL CK 1967
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts24 Dec 2024Dismissed
Quadrant Televentures Limited Vs ATC Telecom Infrastructure Pvt. Ltd. & Anr.
Delhi High Court · 2022 INSC 202
Arbitration and Conciliation Act, 1996-Section 5, 9, 11, 16, 21, 28, 28(2), 31(3), 34, 34(2), 34(2)(a), 35(2)(a), 75, 81Telecom Regulatory Authority of India Act, 1997-Section 2(e), 2(j), 2(k), 14, 15Indian Telegraph Act, 1885-Section 4
High Courts24 Dec 2024Allowed
Lakshmi Sethi & Ors. Vs Darbari Lal DAV Model School & Ors.
Delhi High Court · (2024) 12 DEL CK 2009
Constitution of India-Article 226, 30, 30(1), 12, 14Delhi School Education Act, 1973-Section 10(1), 10, 4, 4(1), 12, 8, 8(1), 8(2), 8(3), 8(4), 8(5), 9, 11, 14, 17, 17(3), 18, 18(3), 18(4), 18(5), 24(3), Chapter IVDelhi School Education Rules, 1973-Rule 50, 51, 177, 180