High Courts17 Jan 2022Dismissed
Delhi Cantonment Board Vs Ram Sharan & Ors.
Delhi High Court · (2022) 01 DEL CK 0113
Limitation Act, 1963 — Article 58
COURT ARCHIVE
Delhi High Court judgments, 2022
2,662 judgments · page 128 of 134
High Courts17 Jan 2022Disposed Of
Subhash Chander Vs Delhi Development Authority
Delhi High Court · (2022) 01 DEL CK 0112
Arbitration And Conciliation Act, 1996 — Section 11(6), 12
High Courts17 Jan 2022Disposed Of
Star India Pvt Ltd & Anr. Vs Afilmywap. Top & Ors.
Delhi High Court · (2022) 01 DEL CK 0111
Copyright Act, 1957 — Section 14(d)
High Courts17 Jan 2022Disposed Of
Panipat Jalandhar NH 1 Tollway Private Limited Formerly Known As M S Soma Isolux NH 1 Tollway Pvt Ltd. Vs National Highways Authority Of India
Delhi High Court · (2022) 01 DEL CK 0107
Code Of Civil Procedure, 1908 — Section 10, Order 2 Rule 2Arbitration And Conciliation Act, 1996 — Section 9, 11, 11(6), 11(6A), 11(8)(b), 12, 12(1), 12(5), 13
High Courts14 Jan 2022Disposed Of
Raghav Gupta And Ors Vs Union Of India And Ors
Delhi High Court · (2022) 01 DEL CK 0121
High Courts14 Jan 2022Allowed
G.S Sandhu & Anr Vs Geeta Aggarwal
Delhi High Court · (2022) 01 DEL CK 0110
Constitution Of India, 1950 — Article 227Transfer Of Property Act, 1882 — Section 53Code Of Civil Procedure, 1908 — Order 21 Rule 37, Order 21 Rule 41, Order 21 Rule 41(1), Order 21 Rule 41(1)(b), Order 21 Rule 41(2), Order 21 Rule 41(3), Order 21 Rule 50
High Courts14 Jan 2022Disposed Of
M/S Prabhu Land & Finance Vs Union Of India & Anr.
Delhi High Court · (2022) 01 DEL CK 0109
Land Acquisition Act, 1894 — Section 4, 23(1A)
High Courts14 Jan 2022
Neeta Bhardwaj & Ors. Vs Kamlesh Sharma
Delhi High Court · (2022) 01 DEL CK 0108
High Courts14 Jan 2022Disposed Of
Satish Kumar Vs Govt Of Nct Of Delhi And Anr.
Delhi High Court · (2022) 01 DEL CK 0106
High Courts14 Jan 2022Disposed Of
Ashish Gupta Vs Tata Power Delhi Distribution Limited
Delhi High Court · (2022) 01 DEL CK 0105
Constitution Of India, 1950 — Article 21, 227
High Courts14 Jan 2022Disposed Of
Bharat Aluminium Company Ltd Vs Union Of India & Ors
Delhi High Court · (2022) 01 DEL CK 0104
Income Tax Act, 1961 — Section 142(1), 142(2A), 143(3), 144, 144(4), 144B, 144B(1), 144B(1)(xxv), 144B(1)(xvi), 144B(7), 144B(7)(vii), 144B(7)(viii), 144B(7)(ix), 144B(7)(xii)(h), 144B(9), 144C, 156, 260A, 269UD
High Courts13 Jan 2022Allowed
Shakti Industries Vs Union Of India
Delhi High Court · (2022) 01 DEL CK 0123
Constitution Of India, 1950 — Article 14, 226
High Courts13 Jan 2022Disposed Of
Ramesh Kumar, EX CPL 742018 N Vs Union Of India & Ors.
Delhi High Court · (2022) 01 DEL CK 0122
High Courts13 Jan 2022Disposed Of
AMR-BBB Consortium Vs Bharat Coking Coal Ltd
Delhi High Court · (2022) 01 DEL CK 0103
Arbitration And Conciliation Act, 1996 — Section 10(2), 11(6), 12
High Courts13 Jan 2022Disposed Of
Kake Di Hatti Vs Shree Foods And Ors
Delhi High Court · (2022) 01 DEL CK 0102
Arbitration And Conciliation Act, 1996 — Section 9, 11, 12
High Courts13 Jan 2022Disposed Of
M/S Mbd Printographics Pvt Ltd Vs M/S Paragon Paper Industries & Ors.
Delhi High Court · (2022) 01 DEL CK 0101
Arbitration And Conciliation Act, 1996 — Section 11(6A), 12
High Courts13 Jan 2022
Dr. Kousik Das Mahapatra Vs Govt. Of Nct Delhi & Ors
Delhi High Court · (2022) 01 DEL CK 0100
High Courts12 Jan 2022Allowed
ICICI Bank Limited Vs Rashmi Sharma
Delhi High Court · (2022) 01 DEL CK 0130
Constitution Of India, 1950 — Article 227Delhi Court Services Of Process By Courier, FAX And Electronic Mail Service (Civil Proceedings) Rule 2010 — Rule 12, 13, 14Contempt Of Courts Act, 1971 — Section 10, 15
High Courts12 Jan 2022Disposed Of
T. Harish Kumar Vs State Nct Of Delhi
Delhi High Court · (2022) 01 DEL CK 0129
Indian Penal Code, 1860 — Section 188Code Of Criminal Procedure, 1973 — Section 161, 482
High Courts12 Jan 2022Dismissed
Principal Commissioner Of Income Tax (Central)-3 Vs M/S GTM Builder And Promoters Pvt. Ltd
Delhi High Court · (2022) 01 DEL CK 0128
Income Tax Act, 1961 — Section 132, 143(2), 234A, 234B, 234C