High Courts05 Jan 2022Disposed Of
North Delhi Municipal Corporation Vs Neeraj Kumar
Delhi High Court · (2022) 01 DEL CK 0095
COURT ARCHIVE
Delhi High Court judgments, 2022
2,662 judgments · page 132 of 134
High Courts05 Jan 2022Dismissed
Dr. Rakesh Varma Vs Vidya Sagar Bhagat (Deceased) Thr Lrs & Anr
Delhi High Court · (2022) 01 DEL CK 0094
CodeOf Civil Procedure, 1908 — Order 47, Section 114, 151Evidence Act, 1872 — Section 45
High Courts05 Jan 2022Dismissed
National Seeds Corporation Ltd. Vs National Agro Seeds Corporation (India)
Delhi High Court · (2022) 01 DEL CK 0069
Arbitration And Conciliation Act, 1996 — Section 31(7)(a), 34
High Courts05 Jan 2022Disposed Of
M/S Ramesth Constructions Pvt. Ltd. Vs Deputy Commissioner Of Income Tax Circle-19 (1) Delhi & Ors
Delhi High Court · (2022) 01 DEL CK 0065
Income Tax Act, 1961 — Section 143(3), 220(6), 245
High Courts05 Jan 2022
Landmark Property Development And Company Ltd. & Ors Vs Ansal Properties & Infrastructure Ltd. & Ors
Delhi High Court · (2022) 01 DEL CK 0026
Arbitration And Conciliation Act, 1996 — Section 9, 33
High Courts05 Jan 2022Disposed Of
SW Astik Pipe Ltd Vs A VON Industries
Delhi High Court · (2022) 01 DEL CK 0025
Arbitration And Conciliation Act, 1996 — Section 11(6), 12
High Courts05 Jan 2022Disposed Of
Western Infrabuild Products Llp Vs M/S. Western Steel India & Anr
Delhi High Court · (2022) 01 DEL CK 0024
Court Fees Act, 1870 — Section 16Code Of Civil Procedure, 1908 — Section 89
High Courts05 Jan 2022Disposed Of
Rajesh Kumar Jain Vs M/S. Tata Teleservices Ltd
Delhi High Court · (2022) 01 DEL CK 0023
Arbitration And Conciliation Act, 1996 — Section 11, 12
High Courts05 Jan 2022Disposed Of
Jaldhi Overseas Pte Ltd Vs Steel Authority Of India Ltd
Delhi High Court · (2022) 01 DEL CK 0022
Arbitration And Conciliation Act, 1996 — Section 36Code Of Civil Procedure, 1908 — Section 151, Order 21 Rule 10
High Courts05 Jan 2022Dismissed
Saleem Khan Vs State (Govt. Of Gnct, Delhi)
Delhi High Court · (2022) 01 DEL CK 0011
Indian Penal Code, 1860 — Section 34, 302, 307, 308, 324, 506Code Of Criminal Procedure, 1973 — Section 311, 313, 374(2), 428, 482
High Courts05 Jan 2022Allowed
Ravinder Vs State
Delhi High Court · (2022) 01 DEL CK 0010
Indian Penal Code, 1860 — Section 354, 376, 509Code Of Criminal Procedure, 1973 — Section 164, 313, 374(2), 428Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 8, 12
High Courts05 Jan 2022Disposed Of
Miss M (Minor) Vs State Of Nct Delhi & Anr.
Delhi High Court · (2022) 01 DEL CK 0009
Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 376, 506Code Of Criminal Procedure, 1973 — Section 164, 439, 439(2)
High Courts04 Jan 2022Allowed
Sant Baba Gurmail Singh & Anr Vs Lt. Governor Of Delhi & Ors.
Delhi High Court · (2022) 01 DEL CK 0034
Constitution Of India, 1950 — Article 300ADelhi Land Reforms Act, 1954 — Section 4, 4(2), 7, 33, 42, 67, 68, 72, 73, 74, 77, 81, 81(2), 82, 84, 84(1)(b), 85, 85(1), 85(3), 86A, 87, 154, 186Provincial Insolvency Act, 1920 — Section 56
High Courts04 Jan 2022Disposed Of
M/S. Hero Fincorp Limited Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2022) 01 DEL CK 0033
Code Of Criminal Procedure, 1973 — Section 39, 154, 154(1), 156(3), 157, 190, 438Indian Penal Code, 1860 — Section 64A, 121, 126, 302, 382, 392, 405, 406
High Courts04 Jan 2022Dismissed
Sunil Vs State Of Nct Of Delhi
Delhi High Court · (2022) 01 DEL CK 0032
Indian Penal Code, 1860 — Section 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 82, 438
High Courts04 Jan 2022Dismissed
Amrinder Singh @ Raja Through: Spa Holder Sukhjinder Singh Vs Vs State Of Nct Of Delhi
Delhi High Court · (2022) 01 DEL CK 0031
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 82, 83, 205, 273, 482Power Of Attorney Act, 1882 — Section 2
High Courts04 Jan 2022Dismissed
Shakiluddin @ Babloo Vs State
Delhi High Court · (2022) 01 DEL CK 0030
Indian Penal Code, 1860 — Section 302, 307, 336Arms Act, 1959 — Section 27, 54, 59Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401
High Courts04 Jan 2022Partly Allowed
Bhopal Dal Udyog Vs Food Corportion Of India
Delhi High Court · (2022) 01 DEL CK 0029
Arbitration Act, 1940 — Section 30, 33Indian Contract Act, 1872 — Section 73, 74
High Courts04 Jan 2022Disposed Of
EX HC GD Babu Lal & Ors Vs Union Of India And Others
Delhi High Court · (2022) 01 DEL CK 0027
High Courts04 Jan 2022
Tajunissa & Anr. Vs Vishal Sharma & Ors.
Delhi High Court · (2022) 01 DEL CK 0019
Code Of Civil Procedure, 1908 — Order 7 Rule 10, Order 7 Rule 11Insolvency And Bankruptcy Code, 2016 — Section 7Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 34