High Courts11 Jan 2023Disposed Of
Manoj Kumar Vs Pankaj Nagar & Ors
Delhi High Court · (2023) 01 DEL CK 0049
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Delhi High Court judgments, 2023
7,032 judgments · page 343 of 352
High Courts11 Jan 2023Disposed Of
Oriental Insurance Co Ltd Vs Rajpal Sharma & Ors
Delhi High Court · (2023) 01 DEL CK 0048
High Courts11 Jan 2023Disposed Of
Reliance General Insurance Co Ltd Vs Anjali & Ors
Delhi High Court · (2023) 01 DEL CK 0047
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts11 Jan 2023Disposed Of
Harish Chandra Singh Negi Vs Union Of India & Ors
Delhi High Court · (2023) 01 DEL CK 0046
High Courts11 Jan 2023Disposed Of
Afshan Haider Vs Union Of India And Ors
Delhi High Court · (2023) 01 DEL CK 0045
High Courts10 Jan 2023Disposed Of
Indian Oil Corporation Ltd Vs Institute Of Geo Informatics Pvt Ltd
Delhi High Court · (2023) 01 DEL CK 0889
Arbitration & Conciliation Act, 1996-Section 11(6), 16, 18, 28(3), 34, 34(2)(a)(iii), 34(2A), 37, 48, Explanation 2 to Section 34(2)(b)(ii), Explanation 2 to Section 48(2)(b)(ii)Indian Evidence Act, 1872Amendment Act, 2015
High Courts10 Jan 2023Dismissed
Shri Satish Chand & Anr. Vs Girdhar Gopal Gupta & Anr.
Delhi High Court · (2023) 01 DEL CK 0909
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 25B(8), 25B(9)
High Courts10 Jan 2023Dismissed
M/S Laxmi Traders Vs Shanti Pandey
Delhi High Court · (2023) 01 DEL CK 0908
Delhi Rent Control Act, 1958-Section 14(1)(e), 25 B, 25-B(8)
High Courts10 Jan 2023Disposed Of
Neetu Reu Vs Puneet Reu
Delhi High Court · (2023) 01 DEL CK 0920
Code of Civil Procedure-Order VI Rule 17Hindu Marriage Act, 1955-Section 13B(1), 13B, 13B(2), 13 B
High Courts10 Jan 2023
Communication Components Antenna Inc. Vs Ace Technologies Corp. & Ors.
Delhi High Court · (2023) 01 DEL CK 1045
Code of Civil Procedure, 1908-Order XXV Rule 1, XXV Rule 1(1), XXV Rule 1(2), XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 2A
High Courts10 Jan 2023Dismissed
GMR Pochanpalli Expressways Limited Vs National Highways Authority Of India
Delhi High Court · (2023) 01 DEL CK 1068
Arbitration and Conciliation Act, 1996-Section 9, 9(1), 9(1)(ii)(e), 17, 34, 36Commercial Courts Act, 2015-Section 2(1)Companies Act, 1956
High Courts10 Jan 2023Allowed
Kabushiki Kaisha Toshiba Vs Asstt. Controller Of Patents And Designs
Delhi High Court · (2023) 01 DEL CK 1080
Patents Rules, 2003-Rule 24BPatents Act, 1970-Sections 12, 13, 2(1)(j), 15
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
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