High Courts10 Jan 2023Allowed
Daljeet Kaur Bindra & Ors. Vs Directorate Of Education & Ors.
Delhi High Court · (2023) 01 DEL CK 1127
DSE Act-Section 10Payment of Gratuity Act, 1972
COURT ARCHIVE
Delhi High Court judgments, 2023
4,620 judgments · page 223 of 231
High Courts10 Jan 2023Disposed Of
Jasneet Kaur & Ors. Vs Directorate Of Education & Ors.
Delhi High Court · (2023) 01 DEL CK 1129
DSE Act-Section 10Payment of Gratuity Act, 1972
High Courts10 Jan 2023Disposed Of
Sudha Katoch & Anr. Vs Directorate Of Education & Ors.
Delhi High Court · (2023) 01 DEL CK 1130
DSE Act-Section 10Payment of Gratuity Act, 1972
High Courts10 Jan 2023Allowed
United Facilities Through Its Partner Vs Sh. Amit Ranjan
Delhi High Court · (2023) 01 DEL CK 1157
NI Act-Section 138
High Courts10 Jan 2023Dismissed
Employee State Insurance Corporation & Anr. Vs M/s NXP India Pvt. Ltd.
Delhi High Court · (2023) 01 DEL CK 1164
Limitation Act-Section 5Employees' State Insurance Act, 1948-Section 82, 45-A, 45-AA, proviso to Section 45-A, 44, 44(2), 45, 45(2), 75, 45-B, 45-C to Section 45-I
High Courts10 Jan 2023Dismissed
Employee State Insurance Corporation & Anr. Vs M/s Nxp India Pvt. Ltd.
Delhi High Court · (2023) 01 DEL CK 1168
Limitation Act-Section 5Employees' State Insurance Act, 1948-Sections 44, 44(2), 45, 45-A, 45(A), 45-AA, 45-B, 45-C to 45-I, 75, 82
High Courts10 Jan 2023Dismissed
Ravinder Solanki & Anr. Vs State
Delhi High Court · (2023) 01 DEL CK 1186
Indian Penal Code, 1860-Section 302/34, 302Code of Criminal Procedure (Cr.P.C.)-Section 160, 313Indian Evidence Act, 1872-Section 27, 106
High Courts10 Jan 2023Allowed
M/S Liberty Footwear Company Vs M/S Liberty International
Delhi High Court · (2023) 01 DEL CK 1173
Arbitration and Conciliation Act, 1996-Section 8, 11, 34, 34(2)(b)(ii)Indian Arbitration ActTrade Marks Act, 1999-Section 134
High Courts10 Jan 2023Disposed Of
Sh. Vikrant Khanna & Ors. Vs Smt. Amita Lamba & Anr.
Delhi High Court · (2023) 01 DEL CK 1191
Delhi High Court (Original) Side Rules, 2018-Rule 5 of Chapter II, 2 and 4 of Chapter VIICode of Civil Procedure, 1908-Order VII Rule 1, VIII Rule 10
High Courts10 Jan 2023Dismissed
Govt Of Delhi Vs Ranbir Singh
Delhi High Court · (2023) 01 DEL CK 1205
Constitution of India-Article 14Electricity Act, 2003-Section 108
High Courts10 Jan 2023Dismissed
M/s Diamond Entertainment Technologies Private Limited & Ors. Vs Religare Finvest Limited Through Its Authorized Officer
Delhi High Court · (2023) 01 DEL CK 1212
Code of Civil Procedure, 1908-Order XLVII, Section 114, 151, 9Arbitration and Conciliation Act, 1996-Section 11, 11(6), 16, 8Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 34, 35, 13(2), 14, 17, 13(4), 11
High Courts10 Jan 2023Disposed Of
Parsoli Motors Works Pvt. Ltd. Vs BMW India Pvt. Ltd. & Anr.
Delhi High Court · (2023) 01 DEL CK 1215
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 9, 21, 12(1), 12(5), Fourth ScheduleInsolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 65
High Courts10 Jan 2023Disposed Of
Dhruv Goyal & Ors. Vs Anand Prakash Goyal Through LRs & Ors.
Delhi High Court · (2023) 01 DEL CK 1219
Code of Civil Procedure-Section 151
High Courts10 Jan 2023Disposed Of
Smt Kameshwari Devi & Anr. Vs The State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2023) 01 DEL CK 1247
Code of Criminal Procedure, 1973-Section 357A, 357A(2), 357A(3), 357A(5), 357Delhi Victim Compensation Scheme, 2018-Rule 3, Clause 8Motor Vehicles Act, 1988
High Courts10 Jan 2023Disposed Of
Dr. U.S. Awasthi Vs Adjudicating Authority PMLA & Anr.
Delhi High Court · (2023) 01 DEL CK 1251
Prevention of Money Laundering Act, 2002-Section 5, 6(15), 8, 8(1), 8(2), 8(3), 11, 13(2), 26, Proviso to Section 5Code of Civil Procedure, 1908Prevention of Money-Laundering (Appeal) Rules, 2005-Rule 2, 2(g)
High Courts10 Jan 2023
Monk Estates Private Limited & Anr. Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 1249
High Courts10 Jan 2023Allowed
Emta Coal Limited & Ors. Vs The Deputy Director Directorate Of Enforcement
Delhi High Court · (2023) 01 DEL CK 1248
Prevention of Money Laundering Act, 2002-Section 5, 8, 3, 2(1)(u), 66(2), 5(1), 8(6), 8(4)IPC-Section 120-B, 420, 307Prevention of Corruption Act, 1988-Section 13(2), 13(1)(d)
High Courts10 Jan 2023Disposed Of
Hindustan Gold Refiners & Mint Private Ltd Vs National Faceless Assessment Centre & Anr.
Delhi High Court · (2023) 01 DEL CK 1293
Income Tax Act, 1961-Section 143(3), 144B, 156, 270A to 271AAC, 143(2), 142(1)
High Courts10 Jan 2023Disposed Of
Rajo Vs Delhi Building And Other Construction Workers Board & Anr.
Delhi High Court · (2023) 01 DEL CK 1335
Building and Other Construction Workers, Act 1996
High Courts10 Jan 2023Allowed
Rain CII Carbon (Vizag) Ltd. & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1398
Water (Prevention and Control of Pollution) Act, 1974-Section 25Air (Prevention and Control of Pollution) Act, 1981-Section 21Hazardous & Other Wastes (Management and Transboundary Movement) Rules, 2016-Rule 6