COURT ARCHIVE

Delhi High Court judgments, 2023

4,891 judgments · page 197 of 245

High Courts08 Feb 2023Disposed Of

Himanshu Singh Vs State

Delhi High Court · (2023) 02 DEL CK 0060

Indian Penal Code, 1860 — Section 201Code Of Criminal Procedure, 1973 — Section 82, 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 2(vii)(a), 2(xxii)(a), 20, 29, 37, 50, 61, 85

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High Courts07 Feb 2023Disposed Of

Sadhna & Ors. Vs Vijay & Ors.

Delhi High Court · (2023) 02 DEL CK 4318

Motor Vehicles Act, 1988-Section 173

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High Courts07 Feb 2023Partly Allowed

Bhola Thakur Vs MCD

Delhi High Court · (2023) 02 DEL CK 4058

Constitution of India-Article 226Industrial Disputes Act, 1945-Sections 10(1)(c), 10(1)(d), 12(5), 25-F, 25-G, 25-H

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High Courts07 Feb 2023Disposed Of

Pr. Commissioner Of Income Tax-1 Vs M/s Athena Energy Ventures Pvt. Ltd.

Delhi High Court · (2023) 02 DEL CK 4062

Income Tax Act, 1961-Section 14AIncome Tax Rules, 1962-Rule 8DFinance Act, 2022

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High Courts07 Feb 2023Dismissed

Sandeep Garg Vs Shri Praveen Kumar Bansal & Anr.

Delhi High Court · (2023) 02 DEL CK 4085

Code of Civil Procedure, 1908-Order VIII Rule 1A, Section 151

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High Courts07 Feb 2023Dismissed

Harshul Saini Vs Indian Institute Of Technology (IIT) Delhi & Ors.

Delhi High Court · (2023) 02 DEL CK 4094

Constitution of India-Article 226, 142

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High Courts07 Feb 2023Dismissed

Dharamvir Udar & Ors. Vs Land Acquisition Collector (SW) & Ors.

Delhi High Court · (2023) 02 DEL CK 4112

Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6, 11, 11A, 12(2), 17(1), 18, 23(1), 23(2)National Highways Act, 1956-Section 3A, 3G, 3E

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High Courts07 Feb 2023Partly Allowed

Aktiebolaget Volvo & Ors. Vs Volvo White Paints Industries & Ors.

Delhi High Court · (2023) 02 DEL CK 4115

Trade Marks Act, 1999-Section 2(1)(zg), 2(zg)Code of Civil Procedure-Order XIII A Rules 2, 3 and 6, XIII-A, Rule 3 of Order XIIIA, XIIIA, XXXIX Rules 1 and 2Delhi High Court Intellectual Property Rights Division Rules, 2022-Rule 27

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High Courts07 Feb 2023Allowed

MAS Developers Pvt. Ltd. Vs Magus Consortium Orchid Avenue (P) Ltd.

Delhi High Court · (2023) 02 DEL CK 4120

Arbitration and Conciliation Act, 1996-Sections 9, 30, 31, 31(3), 34, 34(4), 75, 81Indian Contract Act, 1872-Section 55Inland Water Disputes Tribunal Act

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High Courts07 Feb 2023

Casio Keisanki Kabushiki Kaisha D/B/A Casio Computer Co. Ltd. Vs Riddhi Siddhi Retail Venture & Anr.

Delhi High Court · (2023) 02 DEL CK 4128

Code of Civil Procedure, 1908 (CPC)-Order VIII Rule 1(3), XI Rule 1(10), XI Rule 1(4), XXXIX Rules 1 and 2, XXXIX Rule 4Commercial Courts Act, 2015Designs Act, 2000-Section 11(1), 23(c), 22(1), 22(3), 19, 19(1), 19(1)(b), 19(1)(c), 19(b), 4, 4(a), 4(b), 4(c), 2(a), 2(d), 2(g)

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High Courts07 Feb 2023Disposed Of