COURT ARCHIVE

Delhi High Court judgments, 2023

7,032 judgments · page 344 of 352

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

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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)

Read judgment

High Courts10 Jan 2023

Monk Estates Private Limited & Anr. Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2023) 01 DEL CK 1249

Read judgment

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)

Read judgment

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)

Read judgment

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

Read judgment

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

Read judgment

High Courts10 Jan 2023Dismissed

Association For Democratic Reforms & Anr. Vs Union Of India

Delhi High Court · (2023) 01 DEL CK 1408

Foreign Contribution (Regulation) Act, 2010-Section 3, 3(1)(a), 3(1)(d), 3(1)(e), 3(1)(f), 5, 5(1), 5(2), 5(3), 5(4), 5(5), 5(6), 8(1), 9, 11(1), 12(1), 13, 14, 35, 40, 43, 46, 47, 48(1), 49Information Technology Act, 2000-Section 2(1)(r)Indian Penal Code-Section 21

Read judgment

High Courts10 Jan 2023Disposed Of

Anjalli Bansall Vs Atul Bansal & Anr.

Delhi High Court · (2023) 01 DEL CK 0866

Code of Civil Procedure, 1908-Order VII Rule 11Transfer of Property Act, 1882-Section 118

Read judgment

High Courts10 Jan 2023

Elofic Industries Limited & Anr. Vs Mobis India Limited & Anr.

Delhi High Court · (2023) 01 DEL CK 0864

Trademarks Act, 1999-Section 30(2)(d)Code of Civil Procedure, 1908-Order VII Rule 11, XIIIA, Rule 4 of Order XIIIACommercial Courts Act, 2015-Section 16(3)

Read judgment

High Courts10 Jan 2023Allowed