High Courts31 Jan 2023Dismissed
Shanti Devi Vs Delhi Jal Board & Anr.
Delhi High Court · (2023) 01 DEL CK 0877
I.D. ActConstitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments, 2023
4,891 judgments · page 208 of 245
High Courts31 Jan 2023Allowed
Indo Laminates Private Limited Vs Assessment Unit, Income Tax Department & Ors.
Delhi High Court · (2023) 01 DEL CK 0871
Income Tax Act, 1961-Section 144B, 143(2), 142(1), 144B(6)(xi)
High Courts31 Jan 2023
Union Of India Vs M/S Inderjit Mehta Construction Pvt Ltd
Delhi High Court · (2023) 01 DEL CK 0912
Arbitration and Conciliation Act, 1996-Section 37Commercial Courts Act, 2015-Section 13(1A)Limitation Act, 1963-Section 5
High Courts31 Jan 2023Disposed Of
Scindia Potteries & Servics Pvt Ltd Vs Ankur Jain & Ors.
Delhi High Court · (2023) 01 DEL CK 0902
Code of Civil Procedure, 1908-Order 41 Rule 5
High Courts31 Jan 2023Dismissed
Pritam Singh Through LR Vs Prem Kohliwal & Anr.
Delhi High Court · (2023) 01 DEL CK 0899
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 25B(2), 25B(4), Third Schedule
High Courts31 Jan 2023Dismissed
Ram Singh Vs Govind Ram & Ors.
Delhi High Court · (2023) 01 DEL CK 0898
Delhi Land Revenue Act, 1954-Section 64Contempt of Courts Act, 1971-Section 2(b), 12Rajasthan High Court Ordinance-Section 18
High Courts31 Jan 2023Dismissed
Anil Kumar Jain & Ors. Vs Shanta Beri
Delhi High Court · (2023) 01 DEL CK 0893
Delhi Rent Control Act, 1958-Section 14(1)(e), 25(B)(8), proviso to Section 25-B(8)
High Courts31 Jan 2023Disposed Of
Vijay Kumar Vs Central Board Of Secondary Education
Delhi High Court · (2023) 01 DEL CK 0928
Evidence Act, 1872-Section 35Right to Education Act
High Courts31 Jan 2023Allowed
Tanishka Maheshwari Vs Central Board Of Secondary Education & Anr.
Delhi High Court · (2023) 01 DEL CK 0926
Birth and Death Registration Act, 1969-Section 13Constitution of India-Article 19(1)(a)Evidence Act-Section 35
High Courts31 Jan 2023Disposed Of
Atul Gupta Vs Bharat Bhushan & Ors.
Delhi High Court · (2023) 01 DEL CK 0958
Delhi Rent Control Act-Section 14 (1) (e)
High Courts31 Jan 2023Disposed Of
Wakf Khan Bahadur Nawab Abul Hasan Khan Vs Ishwari Prasad Chaturvedi (Deceased) Through LRs & Ors.
Delhi High Court · (2023) 01 DEL CK 0969
High Courts31 Jan 2023Dismissed
Sh. Manish Gupta, Proprietor Of Wlm India Vs Commissioner Of Customs, Air Cargo Exports
Delhi High Court · (2023) 01 DEL CK 0980
Customs Act, 1962-Section 114(i), 108
High Courts31 Jan 2023Disposed Of
Consortium Of Sudhir Power Projects Ltd. & Anr. Vs Commissioner Of Delhi Goods And Services Tax
Delhi High Court · (2023) 01 DEL CK 0982
Delhi Value Added Tax Act, 2004-Section 38, 38(3), 42, 42(1) (including the Explanation to sub-section (1)), 59(2)
High Courts31 Jan 2023Allowed
Sentec India Company Private Limited Vs Assistant Commissioner Of Customs & Anr.
Delhi High Court · (2023) 01 DEL CK 0988
Customs Valuation (Determination of Value of Imported Goods) Rules, 2007Customs Act, 1962-Section 27, 128
High Courts31 Jan 2023Allowed
M/s Shri Shyam Footwear Vs The Commissioner Of Central Goods And Services Tax & Anr.
Delhi High Court · (2023) 01 DEL CK 0991
Central Goods and Services Tax Act, 2017
High Courts31 Jan 2023Dismissed
Sanser Pal Singh Vs The State Of NCT Of Delhi
Delhi High Court · (2023) 01 DEL CK 1019
Cr.P.C.-Section 195, 195(1)(b), 195(1)(b)(ii), 340, 340(1)IPC-Section 177, 182, 193, 195, 211, 354, 506POCSO Act-Section 8
High Courts31 Jan 2023Dismissed
TKW Management Solutions Pvt. Ltd. Vs Sherif Cargo & Anr.
Delhi High Court · (2023) 01 DEL CK 1055
Code of Civil Procedure, 1908-Order XXXVII, XXXVII Rule 3(5), 37 Rule 3, VII Rule 11, VII Rule 11(a) and (d), Section 20, 20(a), 20(b), 20(c), Explanation to Section 20Negotiable Instruments Act, 1881-Section 142Copyright Act, 1957-Section 62
High Courts31 Jan 2023Allowed
Just Dial Limited Vs M/s Local Search Solutions Private Limited & Ors.
Delhi High Court · (2023) 01 DEL CK 1086
High Courts31 Jan 2023Allowed
Mrs. Asha Joshi Vs GNCTD Of Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 1139
Central Civil Services (Pension) Rules, 1972-Rule 3(q), 9, 14, 24, 26, 29, 30, 35, 37, 40(3), 48, 48-A, 48-B, 54(6)Delhi Electricity Reforms Act, 2000-Sections 14, 15, 16, 16(2), 60Fundamental Rules, 1956-Rule 56
High Courts31 Jan 2023Allowed
Ms. Maninder Kaur Sawhney Vs Education Department & Ors.
Delhi High Court · (2023) 01 DEL CK 1144
DSE Act-Section 10DSE RulesPayment of Gratuity Act, 1972