High Courts20 Jan 2023Disposed Of
Sachin & Ors. Vs Central Reserve Police Force & Anr
Delhi High Court · (2023) 01 DEL CK 0087
Constitution Of India, 1950 — Article 14Central Reserve Police Force Act, 1949 — Rule 9
COURT ARCHIVE
Delhi High Court judgments, 2023
3,163 judgments · page 154 of 159
High Courts20 Jan 2023Disposed Of
Ranveer Pratap Singh Bundela Vs Union Of India And Anr
Delhi High Court · (2023) 01 DEL CK 0086
High Courts19 Jan 2023Dismissed
KRBL Limited Vs Vikram Roller Flour Mills Limited
Delhi High Court · (2023) 01 DEL CK 0106
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 2(1)(zg), 28(3), 34
High Courts19 Jan 2023Disposed Of
V K Kanjlia Vs State Nct Of Delhi
Delhi High Court · (2023) 01 DEL CK 0098
Code Of Criminal Procedure, 1973 — Section 228Indian Penal Code, 1860 — Section 34, 43, 107, 306
High Courts19 Jan 2023Disposed Of
Vijay Agrawal Vs Directorate Of Enforcement
Delhi High Court · (2023) 01 DEL CK 0097
High Courts19 Jan 2023Disposed Of
Servpal Singh Vs Manpreet Kaur
Delhi High Court · (2023) 01 DEL CK 0096
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib), 13B, 13B(1), 13B(2)Indian Penal Code, 1860 — Section 34, 406, 498A
High Courts19 Jan 2023Disposed Of
Ram Prakash Chauhan Vs Commissioner Of Delhi (Goods And Service Tax) & Anr.
Delhi High Court · (2023) 01 DEL CK 0095
Goods And Services Tax Act, 129(1), 129(3)
High Courts19 Jan 2023Disposed Of
Central Public Information Officer Vigilance Organisation Southern Railway Vs T J Jayesh
Delhi High Court · (2023) 01 DEL CK 0094
Right to Information Act, 2005 — Section 8(1)(e), 8(1)(h)
High Courts19 Jan 2023Disposed Of
Asha Verma & Anr. Vs Hudfc Ergo General Insurance Company Ltd & Ors.
Delhi High Court · (2023) 01 DEL CK 0093
Motor Vehicles Act, 1988 — Section 173, 185
High Courts18 Jan 2023Disposed Of
Sarvan Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2023) 01 DEL CK 0162
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 25, 29, 37, 52A
High Courts18 Jan 2023Disposed Of
Dr. Rakesh Kishore Vs Chief Fire Officer & Ors
Delhi High Court · (2023) 01 DEL CK 0105
Delhi Cooperative Societies Rules, 2007 — Rule 102(1)Delhi Cooperative Societies Act, 2003 — Section 70
High Courts18 Jan 2023
Municipal Corporation Of Delhi & Ors Vs Lokpal Of India
Delhi High Court · (2023) 01 DEL CK 0104
Lokpal & Lokayuktas Act, 2013 — Section 14, 20(1), 20, 20(1)(a), 20(1)(b), 20(2), 20(3), 20(3)(a), 20(6), 20(7), 25(3), 46
High Courts18 Jan 2023Disposed Of
GTI Infotel Private Limited Vs ML Infomap Private Limited
Delhi High Court · (2023) 01 DEL CK 0103
Arbitration and Conciliation Act, 1996 — Section 5, 11, 11(6), 16, 34, 37
High Courts18 Jan 2023Allowed
Ajay Bajpai Vs Union Of India And Ors
Delhi High Court · (2023) 01 DEL CK 0102
Land Acquisition Act, 1894 — Section 4, 6Delhi Municipal Corporation Act, 1957 — Section 507Delhi Development Act, 1957 — Section 22
High Courts18 Jan 2023
M/S V And A Solutions Pvt. Ltd Vs Investor Education And Protection Fund Authority & Ors
Delhi High Court · (2023) 01 DEL CK 0101
Companies Act, 2013 — Section 125
High Courts18 Jan 2023Disposed Of
Blackstone Capital Partners (Singapore) Vi FDI Three Pte. Ltd Vs Assistant Commissioner Of Income Tax, Circle International Taxation 1(1)(2), New Delhi
Delhi High Court · (2023) 01 DEL CK 0100
Income Tax Act, 1961 — Section 115A, 139, 147, 148, 148A(d), 197
High Courts18 Jan 2023Disposed Of
Gaurav Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 0099
High Courts17 Jan 2023Dismissed
Inland Waterways Authority Of India Vs Reach Dredging Ltd. (RDL) And Gayatri Projects (P) Ltd. (JV)
Delhi High Court · (2023) 01 DEL CK 0073
Arbitration and Conciliation Act, 1996 — Section 2(c), 2(1)(e), 2(2), 9, 11, 11(6), 11(12)(b), 17, 20, 20(1), 20(2), 20(3), 28, 31, 34, 37, 42, 45, 48(1)(e)Arbitration Act, 1940 — Section 2(1)(c), 20Indian Contract Act, 1872 — Section 23, 28
High Courts17 Jan 2023Disposed Of
Union Of India & Anr. Vs Alcon Builders And Engineer Pvt. Ltd.
Delhi High Court · (2023) 01 DEL CK 0072
Constitution Of India, 1950 — Article 142Arbitration and Conciliation Act, 1996 — Section 2(1)(c), 5, 28(3), 31A, 31(3), 31(7)(a), 31(8), 34, 34(1), 34(2), 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iii), 34(2)(a)(v), 75, 81
High Courts16 Jan 2023Disposed Of
Anurag Sharma & Ors. Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 0085
Societies Registration Act, 1860 — Section 20