High Courts22 Dec 2022Disposed Of
Chander Shekher Neerav Vs Kanika Chanana
Delhi High Court · (2022) 12 DEL CK 0174
COURT ARCHIVE
Delhi High Court judgments, 2022
2,662 judgments · page 3 of 134
High Courts22 Dec 2022Dismissed
Transasia Private Capital Limited & Anr Vs Parmanand Agarwal & Ors
Delhi High Court · (2022) 12 DEL CK 0169
Code Of Civil Procedure, 1908 — Order 37 Rule 1, Order 37 Rule 2(3), Order 37 Rule 3, Order 37 Rule 4, Order 37 Rule 7, Order 9 Rule 11, Order 9 Rule 13Delhi High Court (Original Side) Rules, 2018 — Rule 1
High Courts22 Dec 2022Disposed Of
Shabnam (Mother Of Baby Marvin Uzozie) Vs Union Of India & Ors
Delhi High Court · (2022) 12 DEL CK 0168
Citizenship Act, 1955 — Section 3(1)(c)(ii)
High Courts22 Dec 2022Disposed Of
Jayant Kumar Chandubhai Patel Vs Union Of India And Anr
Delhi High Court · (2022) 12 DEL CK 0167
Citizenship Act, 1955 — Section 7, 15A
High Courts22 Dec 2022Disposed Of
Aftab Alam Vs Delhi Urbban Shelter Improvement Board And Ors.
Delhi High Court · (2022) 12 DEL CK 0166
Delhi Urban Shelter Improvement Board Act, 2010 — Section 2(g)
High Courts22 Dec 2022Disposed Of
Asian Hotels (North) Ltd Vs Sital Dass Sons & Anr
Delhi High Court · (2022) 12 DEL CK 0151
Arbitration and Conciliation Act, 1996 — Section 9, 11, 17, 34, 37, 37(2)(b)Transfer of Property Act, 1882 — Section 107Registration Act, 1908 — Section 17, 49
High Courts22 Dec 2022Disposed Of
Suchit Prasad Jain Vs Neeraj Puri
Delhi High Court · (2022) 12 DEL CK 0150
High Courts22 Dec 2022Dismissed
Amit Bansal Vs Sudha Gupta & Anr.
Delhi High Court · (2022) 12 DEL CK 0149
Code Of Civil Procedure, 1908 — Order 18 Rule 17
High Courts22 Dec 2022Disposed Of
Himani Malhotra Vs Indraprastha College Of Women And Ors
Delhi High Court · (2022) 12 DEL CK 0135
High Courts22 Dec 2022Disposed Of
Narender Sharma Vs Government Of Nct Of Delhi And Anr
Delhi High Court · (2022) 12 DEL CK 0134
High Courts22 Dec 2022Allowed
Anil Kumar Singh And Anr Vs Union Of India
Delhi High Court · (2022) 12 DEL CK 0133
Specific Relief Act, 1963 — Section 34
High Courts22 Dec 2022Disposed Of
Anil Kumar Vs Directorate Of Revenue Intelligence (D.R.I.)
Delhi High Court · (2022) 12 DEL CK 0129
Constitution Of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 — Setion 9A, 21, 22, 23, 25A, 27A, 29, 30, 31, 31A, 37, 67Code Of Criminal Procedure, 1973 — Section 167, 439, 482
High Courts22 Dec 2022Dismissed
Dynamic Drilling And Services Private Limited Vs Oil And Natural Gas Corporation Limited
Delhi High Court · (2022) 12 DEL CK 0128
Constitution Of India, 1950 — Article 12, 14, 226
High Courts22 Dec 2022Dismissed
Harsh Vibhore Singhal Vs Cabinet Secretary, Government Of India & Ors.
Delhi High Court · (2022) 12 DEL CK 0127
Constitution Of India, 1950 — Article 14, 15, 21, 25, 226Aircraft (Security) Rules, 2011 — Rule 3(b)Aircraft Act, 1934 — Section 5A(1A)
High Courts22 Dec 2022Disposed Of
Kasturi & Ors Vs Union Of India
Delhi High Court · (2022) 12 DEL CK 0126
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Section 151Railway Claims Tribunal Act, 1987 — Section 23, 123(c)
High Courts22 Dec 2022
Peeyush Aggarwal Vs State & Ors.
Delhi High Court · (2022) 12 DEL CK 0125
Code Of Criminal Procedure, 1973 — Section 156(3), 464, 467, 471Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471
High Courts22 Dec 20222018 by this Court; Gulzar Sheikh @ Sonu & Ors. v. State Crl. 1235/2014 decided on 22nd February
State Vs Denis Jauregul Mendizabal
Delhi High Court · (2022) 12 DEL CK 0124
2019; Arif Khan @ Agha v. State of Uttrakhand (2018) 18 SCC 380; Innocent Uzoma v. State Crl. A. 139/2017"
High Courts22 Dec 2022Dismissed
Govind Singh Bhakuni Vs Registrar General, High Court Of Delhi And Anr.
Delhi High Court · (2022) 12 DEL CK 0123
Constitution Of India, 1950 — Article 226Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012 — Rule 30(4), 30(5), 35Central Civil Services (Pension) Rules, 1972 — Rule 9, 9(1), 23, 33, 40, 69
High Courts22 Dec 2022Disposed Of
Biogenetic Drugs Pvt. Ltd. Vs Central Medical Services Society & Ors
Delhi High Court · (2022) 12 DEL CK 0122
Constitution Of India, 1950 — Article 226
High Courts21 Dec 2022Dismissed
M/S RPG Enterprises Limited Vs RPG Developers Private Limited & Others
Delhi High Court · (2022) 12 DEL CK 0196
Trade Marks Act, 1999 — Section 2(1)(zg)