COURT ARCHIVE

Delhi High Court judgments, 2023

5,496 judgments · page 195 of 275

High Courts28 Feb 2023Disposed Of

Spread Infotech Consultants Pvt. Ltd. Vs Ministry Of Corporate Affairs & Anr.

Delhi High Court · (2023) 02 DEL CK 3969

Companies Act, 2013-Section 248(1)Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016-Rule 7Companies (Registration Offices and Fee) Rules, 2014

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High Courts28 Feb 2023Disposed Of

Emil Mines And Mineral Resources Limited Vs Union Of India & Ors.

Delhi High Court · (2023) 02 DEL CK 3968

Coal Mines (Special Provisions) Act, 2015

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High Courts28 Feb 2023Disposed Of

Mr. Umesh Gupta Vs Registrar General Delhi High Court & Anr.

Delhi High Court · (2023) 02 DEL CK 3966

Mediation and Conciliation Rules, 2004

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High Courts28 Feb 2023Dismissed

Radico Khaitan Ltd. Vs Nakshatra Distilleries & Breweries Ltd. & Anr.

Delhi High Court · (2023) 02 DEL CK 3965

Code of Civil Procedure, 1908-Order VII Rule 11, VI Rule 17, Section 20, 20(c)Trade Marks Act, 1999-Section 134, 134(2)Copyright Act, 1957-Section 62(2)

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High Courts28 Feb 2023Disposed Of

Ms. Rysa Infratech Pvt. Ltd Vs Union Of India (Through Military Engineer Services) & Anr.

Delhi High Court · (2023) 02 DEL CK 3963

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High Courts28 Feb 2023Disposed Of

Meenu Vs Ram Sakha Yadav & Ors

Delhi High Court · (2023) 02 DEL CK 3955

Motor Vehicles Act, 1988-Section 173

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High Courts28 Feb 2023Disposed Of

Aman Aggarwal & Ors. Vs IIFL Home Finance Ltd

Delhi High Court · (2023) 02 DEL CK 4036

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High Courts28 Feb 2023Disposed Of

Birg N B Singh (Retd) Vs Union Of India & Ors.

Delhi High Court · (2023) 02 DEL CK 4032

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High Courts28 Feb 2023Disposed Of

Nafeesa Vs State N.C.T. Of Delhi

Delhi High Court · (2023) 02 DEL CK 4022

Code of Criminal Procedure, 1973-Section 374(2)Indian Penal Code, 1860-Sections 308/341/323/34

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High Courts28 Feb 2023Disposed Of

Mohd.Azeem Vs State N.C.T. Of Delhi

Delhi High Court · (2023) 02 DEL CK 4021

Code of Criminal Procedure, 1973-Section 374(2)Indian Penal Code, 1860-Sections 308, 341, 323, 34

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High Courts28 Feb 2023Disposed Of

Mohd.Shammim Vs State N.C.T.Of Delhi

Delhi High Court · (2023) 02 DEL CK 4018

Code of Criminal Procedure, 1973-Section 374(2)Indian Penal Code, 1860-Sections 308/341/323/34

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High Courts28 Feb 2023Disposed Of

Sub Maj Akhaya Kumar Pandey Retd. Vs Union Of India & Ors.

Delhi High Court · (2023) 02 DEL CK 4002

Armed Forces Tribunal Act, 2007-Section 15Army Act-Section 63, 69Prevention of Corruption Act, 1988-Section 13(2), 13(1)(b)

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High Courts28 Feb 2023Dismissed

Hitachi Energy India Limited Vs Sterlite Power Transmission Limited

Delhi High Court · (2023) 02 DEL CK 3675

Arbitration and Conciliation Act, 1996-Section 9

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High Courts28 Feb 2023Dismissed

Adicon Infrastructure Pvt. Ltd Vs Delhi Development Authority

Delhi High Court · (2023) 02 DEL CK 3673

Arbitration and Conciliation Act, 1996-Section 8, 11, 21, 43(1)Limitation Act, 1963-Articles 18, 113, 55, 137, Section 9, 5 to 20

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High Courts28 Feb 2023Allowed

The Director, ICAR Vs Sh. Nand Kishore Choudhary & Ors.

Delhi High Court · (2023) 02 DEL CK 3660

Industrial Disputes Act, 1947-Section 33-C(2), clause (d) of sub-section (1) and sub-section (2A) of Section 10

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High Courts28 Feb 2023Dismissed

Radico Khaitan Ltd. Vs Nakshatra Distilleries & Breweries Ltd. & Anr.

Delhi High Court · (2023) 02 DEL CK 0173

Code Of Civil Procedure, 1908 — Section 20, 20(c), Order 7 Rule 11, Order 6 Rule 17Trade Marks Act, 1999 — Section 134, 134(2)Copyright Act, 1957 — Section 62(2)

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High Courts28 Feb 2023Dismissed

Hitachi Energy India Limited Vs Sterlite Power Transmission Limited

Delhi High Court · (2023) 02 DEL CK 0167

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts28 Feb 2023Dismissed

Adicon Infrastructure Pvt. Ltd . Vs Delhi Development Authority

Delhi High Court · (2023) 02 DEL CK 0166

Limitation Act, 1963 — Article 18, 55, 113, 137Arbitration and Conciliation Act, 1996 — Section 8, 11, 21, 43(1)Limitation Act, 1963 — Section 5, 9, 20

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High Courts28 Feb 2023Dismissed

Surender Kumar Bansal Vs Directorate Of Enforcement & Anr.

Delhi High Court · (2023) 02 DEL CK 0161

Code Of Criminal Procedure, 1973 — Section 167, 167(2), 309

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High Courts28 Feb 2023Disposed Of

Sub Maj Akhaya Kumar Pandey Retd. Vs Union Of India & Ors

Delhi High Court · (2023) 02 DEL CK 0160

Armed Forces Tribunal Act, 2007 — Section 15Army Act, 1950 — Section 63, 69Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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