High Courts06 Feb 2023Disposed Of
Praveen Kumar & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 4154
IPC-Sections 406, 498-A, 34
COURT ARCHIVE
Delhi High Court judgments, 2023
4,891 judgments · page 200 of 245
High Courts06 Feb 2023Disposed Of
Raghuvinder Kaur Grover & Anr. Vs Directorate Of Education & Ors.
Delhi High Court · (2023) 02 DEL CK 4171
DSE Act-Section 10DSE RulesPayment of Gratuity Act, 1972
High Courts06 Feb 2023Dismissed
Usha Rani (Since Deceased) Through Her LR Vandana Oberoi Vs Ms. Aarshi Arora
Delhi High Court · (2023) 02 DEL CK 4177
CPC-Order 7 Rule 11
High Courts06 Feb 2023Allowed
Rajeev Kumar Dhingra Vs Managing Committee Sri Sathya Sai Vidya Vihar & Anr.
Delhi High Court · (2023) 02 DEL CK 4179
CCS (Revised Pay) Rules, 2008-Rule 7, 8, 9, Section II of Part A of the First ScheduleCCS (Revised Pay) Rules, 2016Delhi School Education Act, 1973-Section 10(1)
High Courts06 Feb 2023Disposed Of
Sh. Jagdev Singh Vs The Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 4181
High Courts06 Feb 2023Dismissed
Sh. Chintoo @ Satyasheel Sharma Vs Sh. Rama Shankar
Delhi High Court · (2023) 02 DEL CK 4198
CPC-Section 151Employees' Compensation Act-Section 30Cr.P.C.-Section 156(3), 200
High Courts06 Feb 2023Dismissed
Shriram General Insurance Company Limited Vs Smt Vandana & Ors.
Delhi High Court · (2023) 02 DEL CK 4202
Limitation Act-Sections 5 and 14Code of Civil Procedure, 1908-Section 151Employees’ Compensation Act-Section 30
High Courts06 Feb 2023Dismissed
Arun Chauhan Vs State
Delhi High Court · (2023) 02 DEL CK 4204
Indian Penal Code, 1860-Section 302Code of Criminal Procedure, 1973-Section 313
High Courts06 Feb 2023Disposed Of
Jyotsana Sinha Vs Snigdha Paper And Packaging LLP & Ors.
Delhi High Court · (2023) 02 DEL CK 4215
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 8
High Courts06 Feb 2023
Cement Corporation Of India Ltd Vs Assistant Commissioner Income Tax Circle 5(2), New Delhi
Delhi High Court · (2023) 02 DEL CK 4228
Income Tax (Appellate Tribunal) Rules, 1963-Rule 19, 24Income Tax Act-Section 254, 254(1), 254(2)Sick Industrial Companies (Special Provisions) Act, 1985
High Courts06 Feb 2023Disposed Of
Niraj Pradhan Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4233
High Courts06 Feb 2023Disposed Of
Shri Rajesh Kumar & Anr. Vs SHO, Police Station Najafgarh, Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 4247
Delhi Municipal Corporation Act, 1957-Section 475, 474Unified Building Byelaws for Delhi 2016-Clause 2.0.1(d)(vii)
High Courts06 Feb 2023Disposed Of
G.M Modi Hospital A Research Centre For Medical Sciences Vs Vishnu Priya Giri (Deceased) Through Lrs & Anr.
Delhi High Court · (2023) 02 DEL CK 4252
High Courts06 Feb 2023Allowed
Ramsubbu Ramaiya Vs State Of NCT Of Delhi
Delhi High Court · (2023) 02 DEL CK 4263
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 420, 467, 468, 471Passport Act, 1967-Sections 12, 15
High Courts06 Feb 2023Partly Allowed
Sh. Gian Chand Garg Vs Britannia Industries Ltd.
Delhi High Court · (2023) 02 DEL CK 4304
High Courts06 Feb 2023Disposed Of
Louis Vuitton Malletier Vs Capital General Store & Ors
Delhi High Court · (2023) 02 DEL CK 0041
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 21 Rule 32Arbitration And Conciliation Act, 1996 — Section 17(2)Trademarks Act, 1999 — Section 103, 104, 105
High Courts06 Feb 2023Disposed Of
Milan Saini Vs Kamal Kumar & Anr
Delhi High Court · (2023) 02 DEL CK 0030
Indian Penal Code, 1860 — Section 177, 181, 182, 205, 436, 463, 464, 465, 466, 467, 471Code Of Criminal Procedure, 1973 — Section 195, 195(1)(b), 195(1)(b)(ii), 340, 482Code Of Civil Procedure, 1908 — Section 151
High Courts03 Feb 2023Disposed Of
Ritu Johari Vs Vineet Taneja & Ors.
Delhi High Court · (2023) 02 DEL CK 4321
CPC-Section 151
High Courts03 Feb 2023Disposed Of
National Insurance Co Ltd Vs Vandana & Ors
Delhi High Court · (2023) 02 DEL CK 4277
Motor Vehicles Act, 1988-Section 173, Chapter XI, 145 to 164, 147(3), 147(4), 147(5), 149(1), 149(2)Civil Procedure Code-Order XXI Rule 1, XII Rule 8
High Courts03 Feb 2023Disposed Of
Poonam Sharma Vs Director Of Education & Ors.
Delhi High Court · (2023) 02 DEL CK 4061
Delhi School Education Rules, 1973-Rule 96(3)(B), 112, 112(4), 112(7)Delhi School Education Act, 1973-Section 8(3)Constitution of India-Article 14, 226