High Courts15 Mar 2023Disposed Of
Sartaj & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2023) 03 DEL CK 4433
IPC-Section 498A, 377, 354, 34, 406Cr.P.C.-Section 482
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Delhi High Court judgments, 2023
5,736 judgments · page 182 of 287
High Courts15 Mar 2023Disposed Of
Prashant & Ors. Vs The State & Anr.
Delhi High Court · (2023) 03 DEL CK 4434
IPC-Sections 498A, 406, 34CrPC-Sections 482, 125DV Act-Section 12
High Courts15 Mar 2023Disposed Of
Vijay Chhedwal & Anr. Vs State Nct Of Delhi Through App & Anr.
Delhi High Court · (2023) 03 DEL CK 4435
IPC-Section 498A, 406, 34Hindu Marriage Act, 1955-Section 13-B(1), 13-B(2)
High Courts15 Mar 2023Disposed Of
Naveen Kumar Vs Pradeep Gahlot
Delhi High Court · (2023) 03 DEL CK 4437
Cr.P.C.-Section 482NI Act-Section 138
High Courts15 Mar 2023Dismissed
Ircon Internation Ltd. Vs Progressive Infotech Private Limited
Delhi High Court · (2023) 03 DEL CK 4509
Code of Civil Procedure, 1908-Order XLVII, Section 151Arbitration and Conciliation Act, 1996-Sections 14, 15, 11, 11(6), 11(8), 12
High Courts15 Mar 2023Disposed Of
Sh. Gunkesh Meena Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4503
High Courts15 Mar 2023
Neeta Bhardwaj & Ors. Vs Kamlesh Sharma
Delhi High Court · (2023) 03 DEL CK 4535
High Courts15 Mar 2023Disposed Of
World Wide Metals Private Limited Vs Income Tax Officer Ward 27(1), Delhi & Anr.
Delhi High Court · (2023) 03 DEL CK 4588
Income Tax Act, 1961-Section 148, 148A
High Courts15 Mar 2023Disposed Of
Randheer & Ors. Vs Commissioner Of Police & Ors.
Delhi High Court · (2023) 03 DEL CK 4587
Public Premises (Eviction of Unauthorized Occupants) Act, 1971
High Courts15 Mar 2023Dismissed
Mritunjay Mishra Vs Union Of India & Anr
Delhi High Court · (2023) 03 DEL CK 4614
High Courts15 Mar 2023Disposed Of
Jagannath Naik Vs Inspector General Of Police & Ors.
Delhi High Court · (2023) 03 DEL CK 4612
Excise Act-Section 47(a), 47A, 27, 47(1)CRPF Act, 1949-Section 10(m), 11, II(I)CRPF Rules, 1955-Rule 28, 29, 29(a), 27(ccc)
High Courts15 Mar 2023Disposed Of
Mahavir Sr. Model School & Anr. Vs Directorate Of Education
Delhi High Court · (2023) 03 DEL CK 4597
Delhi School Education Act, 1973-Sections 17(3), 18, 18(3) and 18(4)Delhi School Education Rules, 1973-Rules 172 to 177, 177(2)(e) and 180(3)Constitution of India-Article 19, 26(a)
High Courts15 Mar 2023Allowed
AGP City Gas Private Limited & Anr. Vs Petroleum And Natural Gas Regulatory Board & Ors.
Delhi High Court · (2023) 03 DEL CK 4765
Petroleum and Natural Gas Regulatory Board Act, 2006-Section 2(i), 2(k), 2(l), 2(za), 2(z)(a), 10, 11(e), 11(f)(iii), 14, 15, 16, 19, 20, 22, 61Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008-Regulation 2(1)(i), 3, 3(2), 3(2)(a), 5, 5(1), 7(1), 11(3), 12, 14(5)Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Amendment Regulations, 2018
High Courts15 Mar 2023Disposed Of
Pr. Commissioner Of Income Tax-7, Delhi Vs Springer India Pvt. Ltd.
Delhi High Court · (2023) 03 DEL CK 4173
High Courts15 Mar 2023Dismissed
Ircon Internation Ltd. Vs Progressive Infotech Private Limited
Delhi High Court · (2023) 03 DEL CK 0099
Code Of Civil Procedure, 1908 — Section 151Arbitration and Conciliation Act, 1996 &mdash'; Section 11, 11(6), 11(8), 12, 14, 15
High Courts15 Mar 2023Disposed Of
Mahavir Sr. Model School And Anr. Vs Directorate Of Education
Delhi High Court · (2023) 03 DEL CK 0098
Constitution Of India, 1950 — Article 19, 26(a)Delhi School Education Rules, 1973 — Rule 172, 177(2)(e), 180(3)Delhi School Education Act, 1973 — Section 17(3), 18, 18(3), 18(4)
High Courts15 Mar 2023Dismissed
Krishana Vihar (West) Welfare Association & Anr Vs Commissioner, South Delhi Municipal Corporation
Delhi High Court · (2023) 03 DEL CK 0097
Code Of Civil Procedure, 1908 — Order 47 Rule 1Code Of Criminal Procedure, 1973 — Section 340
High Courts15 Mar 2023Disposed Of
Jagannath Naik Vs Inspector General Of Police And Ors.
Delhi High Court · (2023) 03 DEL CK 0089
Central Reserve Police Force Rules, 1955 — Rule 27(ccc), 28, 29, 29(a)Central Reserve Police Force Act, 1949 — Section 10(m), 11, 27(a)
High Courts14 Mar 2023
Prime Interglobe Private Limited Vs Super Milk Products Private Limited
Delhi High Court · (2023) 03 DEL CK 4463
Arbitration and Conciliation Act, 1996-Section 2(9), 11, 12, 14, 16, 23, 25(a), 32, 34
High Courts14 Mar 2023Dismissed
Amit Sharma Vs Delhi Development Authority
Delhi High Court · (2023) 03 DEL CK 4217