High Courts01 Feb 2023Disposed Of
Ajay Kumar Vs State (Nct Of Delhi) And Ors.
Delhi High Court · (2023) 02 DEL CK 0039
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 448Code Of Criminal Procedure, 1973 — Section 482
COURT ARCHIVE
Delhi High Court judgments, 2023
3,163 judgments · page 151 of 159
High Courts01 Feb 2023Disposed Of
Ashok Kumar & Anr. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 0038
Indian Penal Code, 1860 — Section 406, 498A
High Courts01 Feb 2023Disposed Of
Shahid Vs State & Anr
Delhi High Court · (2023) 02 DEL CK 0037
Indian Penal Code, 1860 — Section 34, 324, 341, 506, 509
High Courts01 Feb 2023Disposed Of
Charan Singh Vs Union Of India
Delhi High Court · (2023) 02 DEL CK 0036
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Section 151Railway Claims Tribunal Act, 1987 — Section 23
High Courts01 Feb 2023Partly Allowed
National Highways Authority Of India Vs Limak Soma (JV)
Delhi High Court · (2023) 02 DEL CK 0035
Arbitration And Conciliation Act, 1996 — Section 34
High Courts01 Feb 2023Disposed Of
Shivtel Communications Private Limited Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 0034
High Courts01 Feb 2023Dismissed
MS National Insurance Company Ltd Vs Gunja Rai And Ors
Delhi High Court · (2023) 02 DEL CK 0033
Motor Vehicles Act, 1988 — Section 166, 166(2), 173Code Of Civil Procedure, 1908 — Section 20, 21, 99Suits Valuation Act, 1887 — Section 11
High Courts01 Feb 2023Dismissed
UOI & Anr Vs Kewal Krishan Loona
Delhi High Court · (2023) 02 DEL CK 0032
Constitution Of India, 1950 — Article 254(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 10(2), 10(2)(a), 10(2)(b), 10(3), 10(4), 10(5)(a), 19Prevention of Corruption Act, 1988 — Section 7
High Courts01 Feb 2023
Amar Singh Ex Nb Sub & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 0004
Constitution Of India, 1950 — Article 226, 227, 227(4)Armed Forces Act, 2007 — Section 30, 31, 34
High Courts01 Feb 2023Disposed Of
Pawan Arora Vs State (Govt. Of Nct Of Delhi
Delhi High Court · (2023) 02 DEL CK 0003
Drugs and Cosmetics Rules, 1945 — Rule 64, 65, 65(h), 66, 97Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22, 25, 26, 29, 37, 62
High Courts01 Feb 2023Disposed Of
University Of Delhi Vs M/S Kalra Electricals
Delhi High Court · (2023) 02 DEL CK 0002
Arbitration And Conciliation Act, 1996 — Section 11, 16, 23(3), 34, 34(2)(b), 34(2)(a)(iv)
High Courts01 Feb 2023Dismissed
Ravi Khokhar & Ors. Vs Union Of India & Ors
Delhi High Court · (2023) 02 DEL CK 0001
Constitution Of India, 1950 — Article 12Income Tax Act, 1961 — Section 10
High Courts31 Jan 2023Disposed Of
Teekam Singh Vs State Of Nct Of Delhi
Delhi High Court · (2023) 01 DEL CK 0148
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 304B, 498ACode Of Criminal Procedure, 1973 — Section 161
High Courts31 Jan 2023Dismissed
Sanser Pal Singh Vs State Of Nct Of Delhi
Delhi High Court · (2023) 01 DEL CK 0147
Indian Penal Code, 1860 — Section 177, 182, 193, 195, 211, 354, 506Code Of Criminal Procedure, 1973 — Section 195, 195(1)(b), 340, 340(1)Protection of Children from Sexual Offences Act, 2012 — Section 8
High Courts31 Jan 2023Dismissed
Mahanagar Telephone Nigam Ltd. Vs M/S Ralhan Construction Company
Delhi High Court · (2023) 01 DEL CK 0146
Arbitration And Conciliation Act, 1996 — Section 18, 34, 34(2)(a)(iii), 34(2)(b)(ii), 37, 37(1)(b), 48, 48(2)(b)(ii)
High Courts31 Jan 2023Allowed
M/S Special Cables Pvt. Ltd Vs Central Board Of Indirect Taxes And Customs & Ors.
Delhi High Court · (2023) 01 DEL CK 0145
Central Excise Act, 1944 — Section 11A, 11B(2), 12C(2)(a)
High Courts31 Jan 2023Disposed Of
East India Hotels Ltd Vs Commissioner Of Customs, Central Excise And Central Gst, New Delhi
Delhi High Court · (2023) 01 DEL CK 0144
Aircraft Rules, 1937 — Rule 3, 3(9), 3(49), 133A, 134(1), 134(2), 135, 135(2)Customs Act, 162 — Section 111(o), 129E
High Courts30 Jan 2023Disposed Of
Beni Vs Government Of Nct Delhi And Anr.
Delhi High Court · (2023) 01 DEL CK 0151
Constitution Of India, 1950 — Article 226, 21
High Courts30 Jan 2023
Wazirpur Bartan Nirmata Sangh (Through Its Secretary) & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 0150
High Courts30 Jan 2023Disposed Of
Alpine Finlease Limited Vs Reserve Bank Of India & Anr
Delhi High Court · (2023) 01 DEL CK 0149
Reserve Bank of India Act, 1934 — Section 45IA(1)(b)