High Courts13 Jan 2023Dismissed
Shekhar Nijhawan Vs Iffco Tokio General Insurance Co. Ltd. & Ors
Delhi High Court · (2023) 01 DEL CK 0070
Motor Vehicles Act, 1988 — Section 133, 173
COURT ARCHIVE
Delhi High Court judgments, 2023
7,411 judgments · page 357 of 371
High Courts13 Jan 2023Allowed
Vivek Pandey Vs State Govt Of Nct Delhi And Anr.
Delhi High Court · (2023) 01 DEL CK 0069
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 375, 376, 506, 509
High Courts13 Jan 2023Allowed
Jagbir @ Dada Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2023) 01 DEL CK 0068
Code Of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 34, 120B, 376D, 406
High Courts13 Jan 2023Allowed
Paramjit Singh Gulati Vs Directorate Of Revenue Intelligence
Delhi High Court · (2023) 01 DEL CK 0067
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 309, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 31, 31A, 37, 67
High Courts13 Jan 2023Disposed Of
M/S Indian Plywood And Sunmica Through Its Proprietor Md. Yusuf Hasan And Anr & Anr Vs M/S Century World & Anr
Delhi High Court · (2023) 01 DEL CK 0066
High Courts13 Jan 2023Allowed
Mohd Junaid Qureshi Vs State (NCT Of Delhi)
Delhi High Court · (2023) 01 DEL CK 0065
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 201, 392, 397, 411Arms Act, 1959 — Section 25, 27
High Courts13 Jan 2023
India Tourism Development Corporation Vs M/S Bajaj Electricals Ltd.
Delhi High Court · (2023) 01 DEL CK 0064
Delhi High Court Rules — Rule 5(3)Code Of Civil Procedure, 1908 — Section 151Arbitration and Conciliation Act, 1996 — Section 5, 9, 11, 33, 34, 34(3)
High Courts13 Jan 2023
Jagvir Singh Vs Union Of India And Ors
Delhi High Court · (2023) 01 DEL CK 0063
High Courts13 Jan 2023Disposed Of
M/S Engineering Syndicate Vs Delhi Development Authority
Delhi High Court · (2023) 01 DEL CK 0062
Arbitration Act, 1940 — Section 14, 15, 16, 30, 33Commercial Courts Act, 2015 — Section 12 12(2)Delhi High Court (Amendment) Act, 2015 — Section 4, 15, 19
High Courts13 Jan 2023Allowed/Dismissed
M/S Sudhakara Infratech Private Limited Vs Executive Engineer (SLF)-Okhla, Municipal Corporation Of Delhi And Ors
Delhi High Court · (2023) 01 DEL CK 0061
High Courts13 Jan 2023Allowed
M/S Jai Singh And Co Vs National Highways Authority Of India
Delhi High Court · (2023) 01 DEL CK 0060
Constitution Of India, 1950 — Article 14, 226Indian Contract Act, 1872 — Section 5Specific Relief Act, 1963 — Section 20
High Courts13 Jan 2023Dismissed
Ikra Khan Vs Jamia Millia Islamia
Delhi High Court · (2023) 01 DEL CK 0059
Constitution Of India, 1950 — Article 14, 19, 21
High Courts13 Jan 2023Dismissed
M/S Delhi Paper Products Co.Pvt. Ltd Vs Union Of India
Delhi High Court · (2023) 01 DEL CK 0058
Arbitration and Conciliation Act, 1996 — Section 11, 34, 37
High Courts13 Jan 2023Disposed Of
Star India Pvt Ltd & Anr Vs Director Vikki Choudhry M/S UN Canned Media Pvt Ltd & Anr
Delhi High Court · (2023) 01 DEL CK 0057
Information Technology Act, 2000 — Section 67AIndian Penal Code, 1860 — Section 34, 292, 293Indecent Representation of Women (Prohibition) Act, 1986 — Section 4
High Courts13 Jan 2023
Morgan Securities And Credits Pvt Ltd Vs BPL Limited & Ors
Delhi High Court · (2023) 01 DEL CK 0040
High Courts12 Jan 2023Dismissed
Naubat Ram Vs Delhi Power Co.Ltd.
Delhi High Court · (2023) 01 DEL CK 0885
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 11-ACOS (Conduct) Rules, 1964-Rule 3(1) (i) & (ii)
High Courts12 Jan 2023Disposed Of
Oriental Insurance Company Ltd Vs Smt. Savitri Devi & Ors
Delhi High Court · (2023) 01 DEL CK 0884
Motor Vehicles Act, 1988-Section 173
High Courts12 Jan 2023Dismissed
Madan Lal (Since Deceased) Through Lrs Vs Sunil Kumar
Delhi High Court · (2023) 01 DEL CK 0903
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 25-B(8)
High Courts12 Jan 2023Dismissed
Bhushan Oil And Fats Pvt. Ltd. Vs Mother Dairy Fruit And Vegetables Pvt. Ltd.
Delhi High Court · (2023) 01 DEL CK 0894
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 10, VII Rule 10A, XLIII Rule 1, XLIII Rule 1(a), Section 104Trade Marks Act, 1999-Section 28(1), 28(3), 30(2)(e), 124, 124(5), 134, 134(1)(c)
High Courts12 Jan 2023
Alfred Von Schukmann Vs The Controller General Of Patents, Designs And Trademarks & Ors.
Delhi High Court · (2023) 01 DEL CK 1048
Patents Act, 1970-Section 117-A, 2(1)(j), 2(1)(ja), 15