High Courts20 Dec 2022Disposed Of
M/S Joyvision Electromec Through Its Partner Praveen Aggarwal Vs M/S First Feel International
Delhi High Court · (2022) 12 DEL CK 0266
Code of Civil Procedure, 1908 — Order 9 Rule 4
COURT ARCHIVE
Delhi High Court judgments, 2022
2,662 judgments · page 5 of 134
High Courts20 Dec 2022Disposed Of
Brijesh Singh Vs State (Nct Of Delhi) & Ors
Delhi High Court · (2022) 12 DEL CK 0265
Indian Penal Code, 1860 — Section 363, 366, 376Code Of Criminal Procedure, 1973 — Section 164, 320, 482Protection of Children from Sexual Offences Act, 2012 — Section 4, 6
High Courts20 Dec 2022Disposed Of
Manjeet Singh Ahlawat Vs Union Of India And Ors
Delhi High Court · (2022) 12 DEL CK 0264
High Courts20 Dec 2022Disposed Of
Dinesh Maidasani Vs State
Delhi High Court · (2022) 12 DEL CK 0263
Indian Succession Act, 1925 — Section 59, 61, 62, 63, 68, 77, 111, 276, 279, 289, 300
High Courts20 Dec 2022Dismissed
Rushmika Chatterji Vs Nct Of Delhi & Anr.
Delhi High Court · (2022) 12 DEL CK 0262
Negotiable Instruments Act, 1881 — Section 138(c), 141, 141(1), 141(2)
High Courts20 Dec 2022Dismissed
Prateek Arora Vs Cbi Through Its Director
Delhi High Court · (2022) 12 DEL CK 0261
Indian Penal Code, 1860 — Section 120B, 170, 384, 419, 420Information Technology Act, 2000 — Section 66C, 66DCode Of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(b)
High Courts20 Dec 2022Disposed Of
Mbl Infrastructures Ltd Vs Telecommunication Consultants Of India
Delhi High Court · (2022) 12 DEL CK 0260
Arbitration and Conciliation Act, 1996 — Section 9, 33, 34, 34(1), 34(2), 34(2)(a)(iv), 34(3), 34(4), 37(1)(c)Commercial Courts Act, 2015 — Section 13Indian Contract Act, 1872 — Section 55, 73
High Courts20 Dec 2022Allowed
Nidhi Batra Vs Directorate Of Education & Ors
Delhi High Court · (2022) 12 DEL CK 0259
Delhi School Education Rules, 1973 — Rule 50, 177, 180Delhi School Education Act, 1973 — Section 4, 4(1), 5, 10, 10(1), 17(3), 18, 24(3)
High Courts20 Dec 2022
Mukesh Kumar Verma Vs Lions Public School & Ors.
Delhi High Court · (2022) 12 DEL CK 0258
Delhi School Education Rules, 1973 — Rule 50, 177, 180Delhi School Education Act, 1973 — Section 4, 4(1), 10, 10(1), 17(3), 18, 18(3), 18(4), 18(5), 24(3)
High Courts20 Dec 2022
Riveria Commercial Developers Ltd Vs Brompton Lifestyle Brands Pvt Ltd
Delhi High Court · (2022) 12 DEL CK 0165
Code Of Civil Procedure, 1908 — Section 10, 24, Order 15A Rule 1, Order 13A Rule 3, Order 12 Rule 6, Order 7 Rule 11(d), Order 6 Rule 15ATransfer of Property Act, 1882 — Section 106, 107Commercial Courts Act, 2015 — Section 12A, 12A(1)
High Courts20 Dec 2022Disposed Of
Arun Kumar Gupta @ Arun Ramavtar Gupta Vs Union Of India
Delhi High Court · (2022) 12 DEL CK 0164
Passport Act, 1967 — Section 6(2)(f), 22(a)
High Courts20 Dec 2022Disposed Of
Amit Goel Vs Central Vigilance Commission
Delhi High Court · (2022) 12 DEL CK 0163
High Courts20 Dec 2022Disposed Of
Gulam Mahabub Vs Government Of Nct Of Delhi & Ors.
Delhi High Court · (2022) 12 DEL CK 0162
Constitution Of India, 1950 — Article 14, 21
High Courts20 Dec 2022Dismissed
State (Govt Of Nct Of Delhi) Vs Manoj Kumar @ Meenu & Ors
Delhi High Court · (2022) 12 DEL CK 0109
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 313, 378, 378(1), 384, 417Indian Penal Code, 1860 — Section 34, 149, 302, 308, 323, 325, 452
High Courts20 Dec 2022
Sana Herbals Pvt Ltd Vs Mohsin Dehlvi
Delhi High Court · (2022) 12 DEL CK 0108
Code Of Civil Procedure, 1908 — Order 14 Rule 1, Order 14 Rule 5, Order 41 Rule 25Trade Marks Act, 1999 — Section 21, 124
High Courts19 Dec 2022Dismissed
GKC Projects Limited Vs National Highways Authority Of India
Delhi High Court · (2022) 12 DEL CK 0118
Constitution Of India, 1950 — Article 12, 14, 19(1)(g), 21, 226Insolvency and Bankruptcy Code, 2016 — Section 7, 30(6), 31e Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016 — Regulation 39(4)
High Courts19 Dec 2022Dismissed
Tejinder Bishnoi Vs Union Territory Chandigarh (State)
Delhi High Court · (2022) 12 DEL CK 0117
Prevention of Corruption Act, 1988 — Section 8, 9, 13(1)(d), 13(1)(e), 13(2)Indian Penal Code, 1860 — Section 109, 120B, 201, 409, 420Code Of Criminal Procedure, 1973 — Section 164, 227, 228, 239, 240, 245(1), 245(2)
High Courts19 Dec 2022Disposed Of
Vijay Rajpal Vs Information Commissioner, Central Information Commission & Ors.
Delhi High Court · (2022) 12 DEL CK 0116
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 29A
High Courts19 Dec 2022Disposed Of
P. S. Gahlaut Vs Adjudicating Authority, Pmla Through Registrar
Delhi High Court · (2022) 12 DEL CK 0115
Prevention of Money Laundering Act, 2002 — Section 8(1), 8(2)
High Courts19 Dec 2022Disposed Of
Kunal Minda Vs Union Of India And Anr
Delhi High Court · (2022) 12 DEL CK 0114