High Courts09 Jan 2023Allowed
Shri Ramsujan Patel & Ors. Vs Shri Dayanand Singh & Ors.
Delhi High Court · (2023) 01 DEL CK 1334
Constitution of India-Article 227Motor Vehicles Act
COURT ARCHIVE
Delhi High Court judgments, 2023
4,891 judgments · page 239 of 245
High Courts09 Jan 2023Disposed Of
Ramdev Sharma Vs Union Of India Through Secretart MHA & Anr.
Delhi High Court · (2023) 01 DEL CK 1379
BSF Act, 1968-Section 117(2), 130BSF Rules, 1969-Rule 167, 129
High Courts09 Jan 2023Disposed Of
Noor Alam Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1380
BSF Rules, 1969-Rule 26
High Courts09 Jan 2023Disposed Of
V Sundar Raj Vs Union Of India & Anr.
Delhi High Court · (2023) 01 DEL CK 1381
BSF (Tenue of Posting and Deputation) Rules, 2000-Rule 10
High Courts09 Jan 2023Dismissed
Renew Vayu Energy Private Limited Vs Union Of India Through Ministry Of Railways & Anr.
Delhi High Court · (2023) 01 DEL CK 1403
Companies Act, 2013Constitution of India-Article 226, 14, 12
High Courts09 Jan 2023Dismissed
M/s GKA Impex Pvt Ltd Vs Reserve Bank Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1407
Real Time Gross Settlement (RTGS) Regulations, 2013-Clause 11.1, 11.2, 11.11Constitution of India-Article 226, Part III
High Courts09 Jan 2023
Oil And Natural Gas Corporation Ltd. Vs Joint Venture Of M/S Sai Rama Engineering Enterprises (Sree) & M/S Megha Engineering & Infrastructure Limited (Meil)
Delhi High Court · (2023) 01 DEL CK 1411
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 34(3) (proviso), 14Commercial Courts Act, 2015-Order XI, Section 1Code of Civil Procedure, 1908-Order 6 Rule 15(4), 6 Rule 15, 6, 7, Section 26, 4, 4 Rule 1, 4 Rule 1(3), 8 Rule 1
High Courts09 Jan 2023Dismissed
Sukruti Dugal Vs Jahnavi Dugal & Ors.
Delhi High Court · (2023) 01 DEL CK 0846
CPC-Order XXXIX Rule 4, XXIII Rule 3, VIII Rule 9, VIII Rule 5, VIII Rule 10, XII Rule 6, VI Rule 17, VII Rule 11, VIII
High Courts09 Jan 2023Allowed
Mahendra Kumar Verma Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 0827
Constitution of India-Article 226, 21Central Services (Medical Attendance) Rules, 1944-Rule 3(i), 3(ii), 6(1), 6(2)Government Servant (Medical Attendance) Rules, 2011
High Courts09 Jan 2023Disposed Of
Redecon India Pvt. Ltd Vs National Highways And Infrastructure Development Corporation Ltd.
Delhi High Court · (2023) 01 DEL CK 0038
High Courts09 Jan 2023Disposed Of
Ramdev Sharma Vs Union Of India Through Secretart Mha & Anr.
Delhi High Court · (2023) 01 DEL CK 0036
Border Security Force Rules, 1969 — Rule 129, 167Border Security Force Act, 1968 — Section 117(2), 130
High Courts09 Jan 2023
Subhash Arora Vs Kishan Sharma
Delhi High Court · (2023) 01 DEL CK 0020
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, Order 1 Rule 10, Order 1 Rule 10(2)Specific Relief Act, 1963 — Section 19, 19(a), 19(b), 19(c), 19(d), 19(e)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 13(13), 34
High Courts06 Jan 2023Dismissed
Anita Jain Vs Parveen Kumar Jain
Delhi High Court · (2023) 01 DEL CK 0868
Delhi Rent Control Act, 1958-Section 25(B)(8), 25(B)(4), 25B, 14(1)(e), 14(1), 13-B, 25-B(5)Indian Evidence Act-Section 116
High Courts06 Jan 2023Disposed Of
Baby Suhani Kapoor Through Her Father Sh Deepak Kapoor Vs Directorate Of Education
Delhi High Court · (2023) 01 DEL CK 0932
CPC-Section 151
High Courts06 Jan 2023Disposed Of
Machine Tools Aids India Vs M/s. GNC Infra LLP & Anr.
Delhi High Court · (2023) 01 DEL CK 0923
Code of Civil Procedure, 1908-Order V Rule 1, V Rule 1(1), V Rule 5, VI, VII Rule 10, VII Rule 11, VIII Rule 1, VIII Rule 4, VIII Rule 10, XXXVIII Rule 4, XXXVIII Rule 5, XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 4, Section 27, 151Commercial Courts Act, 2015-Section 12ANegotiable Instruments Act, 1881-Section 138
High Courts06 Jan 2023Allowed
Bablu Moreshwar Lawatre Vs The State (Govt. Of NCT Of Delhi)
Delhi High Court · (2023) 01 DEL CK 0972
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 170, 419, 420, 468, 471, 120BInformation Technology Act, 2000-Sections 66C, 66D
High Courts06 Jan 2023Dismissed
Mohd. Sabir & Ors. Vs State (Govt. Of NCT Of Delhi)
Delhi High Court · (2023) 01 DEL CK 1008
IPC-Section 396, 412, 302, 394, 397, 34Cr.P.C.-Section 313, 161Arms Act
High Courts06 Jan 2023Dismissed
Ritu Sethi Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 1012
Criminal Procedure Code, 1973-Section 482, 397, 397(1), 397(2), 397(3), 401, 483, 161IPC-Section 498A, 406, 34
High Courts06 Jan 2023Dismissed
Ritu Sethi Vs State & Anr.
Delhi High Court · (2023) 01 DEL CK 1020
Criminal Procedure Code, 1973-Section 397, 401, 378, 384, 417Indian Penal Code-Section 498A, 406, 34, 302, 149Constitution of India-Article 21
High Courts06 Jan 2023Dismissed
Dr. Shilpi Agarwal & Anr. Vs UOI & Ors.
Delhi High Court · (2023) 01 DEL CK 1027
Central Health Services Rules, 1996