High Courts17 Jan 2023Disposed Of
Ishwar Baburao Suryavanshi Vs UOI & Ors.
Delhi High Court · (2023) 01 DEL CK 1392
COURT ARCHIVE
Delhi High Court judgments, 2023
6,819 judgments · page 323 of 341
High Courts17 Jan 2023Dismissed
Rabindra Tiwary Vs Lt. Governor, Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 01 DEL CK 0855
Constitution of India-Article 16, 16(4B), 226Eighty First (Amendment) Act, 2000Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006-Section 7, Sub-section (1) of Section 7, Sub-section (2) of Section 7
High Courts17 Jan 2023Dismissed
Inland Waterways Authority Of India Vs Reach Dredging Ltd. (RDL) And Gayatri Projects (P) Ltd. (JV)
Delhi High Court · (2023) 01 DEL CK 0843
Arbitration and Conciliation Act, 1996-Section 2(1)(c); Section 2(1)(e); Section 2(2); Section 2(c); Section 9; Section 11; Section 11(6); Section 11(12)(b); Section 17; Section 20; Section 20(1); Section 20(2); Section 20(3); Section 28; Section 31; Section 34; Section 37; Section 42; Section 45; Section 48(1)(e)Arbitration Act, 1940-Section 2(1)(c); Section 20Contract Act, 1872-Section 23; Section 28
High Courts17 Jan 2023Disposed Of
Gujarat JHM Hotels Ltd Vs Rajasthali Resorts And Studios Limited
Delhi High Court · (2023) 01 DEL CK 0840
Arbitration and Conciliation Act, 1996-Section 2, 2(1)(e), 2(2), 8, 9, 11, 11(4), 11(5), 11(6), 11(7), 11(8), 11(10), 11(12), 11(12)(b), 17, 20, 20(1), 20(2), 20(3), 28, 31, 31(4), 32, 32(1), 32(3), 33, 34, 34(4), 36, 36(1), 37, 42, 45, 48(1)(e), 49, Part ICode of Civil Procedure, 1908-Section 36, 36(1), 38, 39, 39(4), 46, 36 to 46, 16 to 21, Order 21Commercial Courts Act, 2015-Section 10(3), 15(2)
High Courts17 Jan 2023Dismissed
Inland Waterways Authority Of India Vs Reach Dredging Ltd. (RDL) And Gayatri Projects (P) Ltd. (JV)
Delhi High Court · (2023) 01 DEL CK 0073
Arbitration and Conciliation Act, 1996 — Section 2(c), 2(1)(e), 2(2), 9, 11, 11(6), 11(12)(b), 17, 20, 20(1), 20(2), 20(3), 28, 31, 34, 37, 42, 45, 48(1)(e)Arbitration Act, 1940 — Section 2(1)(c), 20Indian Contract Act, 1872 — Section 23, 28
High Courts17 Jan 2023Disposed Of
Union Of India & Anr. Vs Alcon Builders And Engineer Pvt. Ltd.
Delhi High Court · (2023) 01 DEL CK 0072
Constitution Of India, 1950 — Article 142Arbitration and Conciliation Act, 1996 — Section 2(1)(c), 5, 28(3), 31A, 31(3), 31(7)(a), 31(8), 34, 34(1), 34(2), 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iii), 34(2)(a)(v), 75, 81
High Courts16 Jan 2023Dismissed
Sh Hari Gopal Vs Sh Sushil Kumar & Anr.
Delhi High Court · (2023) 01 DEL CK 0900
Delhi Rent Control Act, 1958-Section 14(1)(e), 25-B(8)
High Courts16 Jan 2023Disposed Of
Sanjeev Kumar Jain Vs Union Bank Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 0956
High Courts16 Jan 2023Dismissed
O.P. Gaud Vs Delhi Jal Board
Delhi High Court · (2023) 01 DEL CK 1056
Constitution of India-Article 226, 227CCS(CCA) Rules, 1965-Rule 14(2), (4) & (5a), 14
High Courts16 Jan 2023Disposed Of
Ubtech Pvt. Ltd. Vs Pashchimanchal Vidyut Vitran Nigam Limited
Delhi High Court · (2023) 01 DEL CK 1036
Arbitration and Conciliation Act, 1996-Section 11, 12(1), 21, Fourth ScheduleIndian Contract Act, 1872-Section 28Limitation Act, 1963-Article 137
High Courts16 Jan 2023Disposed Of
One Moto Scooters Trading LLC Vs Centre Systems Group Internet Content Provider (CSG ICP) & Anr.
Delhi High Court · (2023) 01 DEL CK 1081
Arbitration and Conciliation Act, 1996-Section 9
High Courts16 Jan 2023Disposed Of
Bhim Singh Vs State
Delhi High Court · (2023) 01 DEL CK 1098
IPC-Section 420, 468, 471, 120B, 34
High Courts16 Jan 2023Disposed Of
Kapil Vs State (NCT Of Delhi)
Delhi High Court · (2023) 01 DEL CK 1104
Code of Criminal Procedure-Section 436, 436(2), 437(2), 441, 441(1), 441(2), 445Constitution of India
High Courts16 Jan 2023Disposed Of
Samir Khan & Ors. Vs State & Anr.
Delhi High Court · (2023) 01 DEL CK 1107
IPC-Sections 498, 406, 34, 498ACr.P.C.-Section 125DV Act-Section 12
High Courts16 Jan 2023Disposed Of
Raju Riyazuddin & Ors. Vs The State & Anr.
Delhi High Court · (2023) 01 DEL CK 1108
IPC-Section 498A, 406, 34DV Act-Section 12Code of Criminal Procedure-Section 320
High Courts16 Jan 2023Disposed Of
Mansi Sharma & Ors. Vs State NCT of Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 1109
Information Technology Act, 2000-Section 66(D), 66, 66(C), 66(E), 66(F)Hindu Marriage Act, 1955-Section 13 B (1), 13 B (2)Indian Penal Code-Section 406, 498A, 354, 354A, 34, 192, 471, 120B
High Courts16 Jan 2023Disposed Of
Sh. Naresh @ Ranjan & Anr. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 01 DEL CK 1110
Electricity Act, 2003-Section 135
High Courts16 Jan 2023Disposed Of
Smt Satbir Kaur Sandhu Vs State & Ors.
Delhi High Court · (2023) 01 DEL CK 1111
IPC-Section 288, 304A
High Courts16 Jan 2023Disposed Of
Sh.Gurcharan Singh Anand & Ors. Vs The Govt. Of N.C.T. Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 1112
IPC-Sections 341, 323, 506, 34, 307Arms Act, 1959-Sections 27, 54, 59
High Courts16 Jan 2023Disposed Of
Mohit Kumar Bharti & Ors. Vs State, Through S.H.O P.S. Fatehpur Beri & Anr.
Delhi High Court · (2023) 01 DEL CK 1116
IPC-Sections 498A, 406, 34HMA-Section 9