High Courts08 Dec 2020Disposed Of
Ant Ram & Ors Vs Union Of India & Ors
Delhi High Court · (2020) 12 DEL CK 0063
COURT ARCHIVE
Delhi High Court judgments, 2020
3,318 judgments · page 10 of 166
High Courts08 Dec 2020Disposed Of
Secretary Delhi General Workers Union Vs Vijay Kumar Uppal General Manager, Union Bank Of India (Corporation Bank Before Merger Of Banks)
Delhi High Court · (2020) 12 DEL CK 0058
Industrial Disputes Act, 1947 —. Section 10(2A)
High Courts08 Dec 2020Disposed Of
K. M. Yadav Vs Director Of Education & Anr
Delhi High Court · (2020) 12 DEL CK 0057
Constitution Of India, 1950 — Article 226Delhi School Education Rules, 1973 — Rule 110Delhi School Education Act, 1973 — Section 8, 8(2), 8(3), 11
High Courts07 Dec 2020Disposed Of
Karan Tripathi Vs National Crime Records Bureau & Ors
Delhi High Court · (2020) 12 DEL CK 0248
High Courts07 Dec 2020Dismissed
Saurabh Jain Vs Shilpa Jain & Ors
Delhi High Court · (2020) 12 DEL CK 0128
Code Of Criminal Procedure, 1973 — Section 126, 126(1)(b), 397Code Of Criminal Procedure, 1898 — Section 488, 488(8)
High Courts07 Dec 2020Disposed Of
Uno International Vs Commissioner Of Vat & Anr
Delhi High Court · (2020) 12 DEL CK 0095
Delhi Value Added Tax Act, 2004 — Section 42
High Courts07 Dec 2020Disposed Of
ABC Vs Union Of India & Anr
Delhi High Court · (2020) 12 DEL CK 0094
High Courts07 Dec 2020Disposed Of
Pankaj Mehta Vs Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2020) 12 DEL CK 0093
High Courts07 Dec 2020Disposed Of
Amrita Dhawan Vs Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2020) 12 DEL CK 0092
High Courts07 Dec 2020Dismissed
Shilpa Chowdhary Vs Principal Director Of Income Tax (Investigation)-I, New Delhi & Ors
Delhi High Court · (2020) 12 DEL CK 0066
Constitution Of India, 1950 — Article 226Income Tax Rules,1962 — Rule 112, 112(1), 112(2)(b), 112(2)(c)Income Tax Act, 1961 — Section 132, 132(1), 1362(1)(a), 132(1)(b), 132(1)(c), 132(1)(i), 132(1A), 132(3), 132(4), 143(3), 153A
High Courts07 Dec 2020Dismissed
Union Bank Of India Vs Dmc Infrastructure P Ltd & Ors
Delhi High Court · (2020) 12 DEL CK 0065
Constitution Of India, 1950 — Article 227Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)
High Courts07 Dec 2020Dismissed
Pramod Kumar Singh Vs Union Of India & Ors
Delhi High Court · (2020) 12 DEL CK 0064
High Courts07 Dec 2020Dismissed
Raghav Mann & Ors Vs Office Of District & Sessions Judge Headquarters
Delhi High Court · (2020) 12 DEL CK 0060
Constitution Of India, 1950 — Article 14, 226, 309
High Courts07 Dec 2020Disposed Of
Lt .Col . H .S .Bedi Retd. & Anr Vs STCI Finance Limited
Delhi High Court · (2020) 12 DEL CK 0050
Code Of Civil Procedure, 1908 — Section 2(2), Order 37, Order 43 Rule 1, Order 43 Rule 1(d), Order 43 Rule 1(a) to (w), Order 8 Rule 1A(3), Order 6 Rule 17Arbitration And Conciliation Act, 1996 — Section 2(1)(c), 5, 23(3), 31(6), 34, 80
High Courts07 Dec 2020Dismissed
Sasanka Sahoo Vs Director General, Border Security Force & Ors
Delhi High Court · (2020) 12 DEL CK 0049
Border Security Force Rules, 1969 — Rule 22(2), 177Border Security Force Act, 1968 — Section 11(2), 62
High Courts07 Dec 2020Allowed
Vinay Kumar Vs Sudhir Kumar @S Balyan
Delhi High Court · (2020) 12 DEL CK 0039
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 11 Rule 1(10), Order 39 Rule 2, Order 6 Rule 17
High Courts07 Dec 2020Disposed Of
ICICI Bank Vs Amit Kuril
Delhi High Court · (2020) 12 DEL CK 0038
Code Of Civil Procedure, 1908 — Order 39 Rule 6
High Courts07 Dec 2020Allowed
Rishabh Bhambhani And Anr Vs State Nct Of Delhi And Anr
Delhi High Court · (2020) 12 DEL CK 0037
High Courts04 Dec 2020Allowed
Dr. Rajesh S. Gokhale Vs Union Of India & Ors
Delhi High Court · (2020) 12 DEL CK 0075
Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Section 14, 14(18), 15, 16Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii), 15, 15(1)(a), 15(1)(b), 15(1)(e), 15(2), 15(3), 15(4), 15(5), 15(6), 16, 18, 18(4)Code of Civil Procedure, 1908 — Order 20, Section 152
High Courts04 Dec 2020Dismissed
Dilip Buildcon Limited Varaha Infra Limited Vs National Highways Authority Of India Through Its Chairman
Delhi High Court · (2020) 12 DEL CK 0052
Arbitration And Conciliation Act, 1996 — Section 11(6), 12(5)