High Courts13 May 2021
Jawaharlal Nehru University Teachers Assocaition Through Moushumi Basu & Ors. Vs Jawaharlal Nehru University Through Vice Chancellor & Anr
Delhi High Court · (2021) 05 DEL CK 0058
COURT ARCHIVE
Delhi High Court judgments, 2021
3,070 judgments · page 86 of 154
High Courts13 May 2021
Dharmendra Kumar Aggarwal Vs Govt. Of Nct Of Delhi Through The Secretary & Anr
Delhi High Court · (2021) 05 DEL CK 0057
High Courts13 May 2021Disposed Of
Gaurav Vij & Ors Vs State (Govt Of Nct) Delhi & Ors
Delhi High Court · (2021) 05 DEL CK 0056
Indian Penal Code, 1860 — Section 420, 467, 471
High Courts13 May 2021
Prof. Adya Prasad Pandey Vs Union Of India & Anr
Delhi High Court · (2021) 05 DEL CK 0055
Constitution Of India, 1950 — Article 226, 311Post Graduate Institute Of Medical Education And Research, Chandigarh Act, 1966 — Section 4Manipur University Act, 2005 — Section 22
High Courts13 May 2021Dismissed
Mohd. Bilal Vs State Of Nct Of Delhi
Delhi High Court · (2021) 05 DEL CK 0054
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 186, 188, 353, 435Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 161
High Courts12 May 2021Dismissed
Hemantkumar Vasantrao Pawar Vs Union Of India & Ors.
Delhi High Court · (2021) 05 DEL CK 0073
Constitution Of India, 1950 — Article 226
High Courts12 May 2021
RKKR Foundation Vs National Faceless Assessment Centre Delhi (Earlier National E-Assessment Centre Delhi) & Anr
Delhi High Court · (2021) 05 DEL CK 0072
Constitution Of India, 1950 — Article 226, 226(1), 226(2)Income Tax Act, 1961 — Section 11, 12, 12A, 80G, 143(2)
High Courts12 May 2021Allowed
Roshni Sana Jaiswal Vs Commissioner Of Central Taxes , GST Delhi (East)
Delhi High Court · (2021) 05 DEL CK 0069
Constitution Of India, 1950 — Article 226Central Goods And Services Tax Rules, 2017 — Rule 159(5)Central Goods and Services Tax Act, 2017 — Section 2(107), 62, 63, 64, 67, 73, 74, 83, 83(1)
High Courts12 May 2021Disposed Of
Romano Buildtech Pvt Ltd Vs Union Of India & Anr
Delhi High Court · (2021) 05 DEL CK 0068
High Courts12 May 2021Dismissed
B.M. Sharma Vs Union Of India & An
Delhi High Court · (2021) 05 DEL CK 0063
Constitution Of India, 1950 — Article 226
High Courts12 May 2021Disposed Of
Autometers Alliance Limited Vs Rail Vikas Nigam Limited & Anr
Delhi High Court · (2021) 05 DEL CK 0062
High Courts12 May 2021
Cement Manufacturers Association & Ors. Vs Union Of India Through: Secretary Ministry Of Environment Forests Climate Change & Anr
Delhi High Court · (2021) 05 DEL CK 0061
Plastic Waste Management Rules, 2016 — Rule 9(2)
High Courts12 May 2021Disposed Of
Danny Pal Alias Dainy & Ors Vs State & Anr
Delhi High Court · (2021) 05 DEL CK 0051
High Courts12 May 2021Disposed Of
Vendors Cooperative Society Ltd Through Its Secretary Raj Kumar Sharma & Anr Vs Union Of India And Ors
Delhi High Court · (2021) 05 DEL CK 0050
High Courts12 May 2021Dismissed
M/S Kamdhenu Limited Vs M/S Aashiana Rolling Mills Ltd.
Delhi High Court · (2021) 05 DEL CK 0049
Code Of Civil Procedure, 1908 — Order 11, Order 13A, Order 39 Rule 1, Order 11 Rule 1(1)(c), Order 11 Rule 1(5), Order 39 Rule 2, Order 13A Rule 2, Order 13A Rule 3, Order 13A Rule 3(b), Order 12 Rule 6Designs Act, 2000 — Section 2(d), 4, 4(c), 4(b), 19, 19(d), 22(3)
High Courts11 May 2021Dismissed
M/S Brij Systems Limited Vs M/S Satspace Tel Pvt. Ltd
Delhi High Court · (2021) 05 DEL CK 0179
Arbitration And Conciliation Act, 1996 — Section 11, 34, 34(2)(b)(ii), 34(2A)Negotiable Instrument Act, 1881 — Section 138
High Courts11 May 2021Disposed Of
Edelweiss Asset Reconstruction Company Ltd Vs Secretary, Department Of Financial Services & Ors
Delhi High Court · (2021) 05 DEL CK 0126
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(1), 19(2), 19(3), 19(3A)(c), 19(10A), 19(10B), 19(24)
High Courts11 May 2021Disposed Of
M S FAM Bhagat Infratech Pvt Ltd Vs Alok Kumar Agarwal & Ors
Delhi High Court · (2021) 05 DEL CK 0113
Arbitration And Conciliation Act, 1996 — Section 12(2), 12(5), 14(1)
High Courts11 May 2021Dismissed
Mothers Pride Education Institution Pvt.Ltd Vs Shukla Sehgal
Delhi High Court · (2021) 05 DEL CK 0093
Code Of Civil Procedure, 1908 — Order 37, Order 5 Rule 1, Order 5 Rule 1(1), Order 8 Rule 1, Order 5 Rule 5, Order 8 Rule 10Commercial Courts Act, 2015 — Section 18Commercial Courts, Commercial Division And Commercial Appellate Division of High Coutts Ordinance, 2015 — Section 6
High Courts11 May 2021Allowed
Union Of India Vs Chikkam Vijay Mohan
Delhi High Court · (2021) 05 DEL CK 0078
Constitution Of India, 1950 — Article 226Central Civil Services (Conduct) Rules, 1964 — Rule 2(b)Debt Recovery Tribunal (Procedure For Appointment As Presiding Officer Of The Tribunal) Rules, 1998 — Rule 3, 4, 5, 7, 8