COURT ARCHIVE

Delhi High Court judgments, 2023

6,072 judgments · page 160 of 304

High Courts17 Apr 2023Allowed

Ayan Jorwal (Minor) Through Father Dinesh Kumar Meena Vs Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2023) 04 DEL CK 0989

Constitution of India-Article 19(1)(g), 21(A), 14 and 16, 14Delhi School Education Act, 1972-Section 16(3), Rule 145Right to Education Act, 2009-Section 13

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High Courts17 Apr 2023Dismissed

M/s Incas Vs India Tourism Development Corporation Ltd. & Anr.

Delhi High Court · (2023) 04 DEL CK 0985

CPC-Section 151The Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 7

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High Courts17 Apr 2023

Mrs. Kailash Kaur Vs Harvinder Singh & Ors.

Delhi High Court · (2023) 04 DEL CK 0968

Commercial Courts Act, 2015

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High Courts17 Apr 2023Disposed Of

Kirti College Of Education Vs National Council For Teacher Education & Anr.

Delhi High Court · (2023) 04 DEL CK 0946

National Council of Teacher Education Act, 1993-Section 17

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High Courts17 Apr 2023Dismissed

Vikas Jain Vs Union Of India & Ors.

Delhi High Court · (2023) 04 DEL CK 0930

Constitution of India-Article 226, 14Land Acquisition Act, 1894-Section 4Limitation Act, 1963-Section 5

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High Courts17 Apr 2023Dismissed

Addl.Commissioner Of Police Security Vs Dinesh Kumar & Anr.

Delhi High Court · (2023) 04 DEL CK 0917

NDPS Act-Sections 20, 29, 61, 85, 50Delhi Police (Punishment and Appeal) Rules, 1980-Rules 16, 12, 12(a)Constitution of India-Article 311(2)(b)

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High Courts17 Apr 2023Disposed Of

Fleur Hotels Private Limited Vs M/s Hind Inns And Hotels Ltd & Ors.

Delhi High Court · (2023) 04 DEL CK 0915

Arbitration and Conciliation Act, 1996-Section 11(6), 12(1)Delhi International Arbitration Centre (Arbitration Proceedings) Rules, 2018-Rule 4.2, 34Delhi International Arbitration Centre (DIAC) (Administrative Cost and Arbitrators Fees) Rules, 2018

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High Courts17 Apr 2023Dismissed

Union Of India Vs MPB Construction Pvt. Ltd.

Delhi High Court · (2023) 04 DEL CK 0911

Limitation Act, 1963-Section 5Delhi High Court (Original Side) Rules, 2018-Volume V Chapter 1 Part A(a) Rule 4Arbitration and Conciliation Act, 1996-Section 34, 34(3), 33

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High Courts17 Apr 2023Disposed Of

M/s Energy Efficient Services Limited Vs M/s Merry Gold Enterprises

Delhi High Court · (2023) 04 DEL CK 0909

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(1)Code of Civil Procedure, 1908-Section 151Delhi International Arbitration Centre (DIAC) (Administrative Cost and Arbitrators Fees) Rules, 2018

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High Courts17 Apr 2023Disposed Of

Pernod Ricard India Private Limited Vs Mohan Meakin Limited & Anr.

Delhi High Court · (2023) 04 DEL CK 0898

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High Courts17 Apr 2023Disposed Of

Md Aasif & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2023) 04 DEL CK 0893

IPC-Sections 498A, 406, 34DV act-Section 12

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High Courts17 Apr 2023Disposed Of

Arun Chowdery & Anr. Vs The State Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2023) 04 DEL CK 0892

IPC-Sections 498-A, 406, 34The Hindu Marriage Act-Section 13(B)Cr.P.C-Section 125

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High Courts17 Apr 2023Disposed Of

Rajnish Jha Alias Rajnish Kumar Jha & Anr. Vs State GNCT Of Delhi Through Cief Secretary & Anr.

Delhi High Court · (2023) 04 DEL CK 0887

Cr.P.C.-Section 482IPC-Section 323, 354, 34, 354A, 506

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High Courts17 Apr 2023Disposed Of

Dhruv Jalan Vs Arun Malhotra

Delhi High Court · (2023) 04 DEL CK 0885

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High Courts17 Apr 2023Disposed Of

Shafiqur Rahman Kidwai Association (SRKA) & Anr. Vs Union Of India & Ors.

Delhi High Court · (2023) 04 DEL CK 1028

CCS (Pension) Rules, 1972-Rule 3(q), 14, 14(1), 14(2)Jamia Millia Islamia Act, 1988-Section 23(f), 39, 40Railway Services (Pension) Rules, 1993-Rule 31

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High Courts17 Apr 2023Disposed Of