COURT ARCHIVE

Delhi High Court judgments, 2023

7,411 judgments · page 360 of 371

High Courts11 Jan 2023Disposed Of

Kapil Taneja (In JC) Vs State, (Govt. NCT Of Delhi)

Delhi High Court · (2023) 01 DEL CK 1017

Code of Criminal Procedure, 1973-Section 439, 41A, 173(8)Indian Penal Code, 1860-Sections 419, 420, 120B, 34, 389Information Technology Act, 2000-Sections 66C, 66D

Read judgment

High Courts11 Jan 2023Disposed Of

Gurnam Singh & Ors. Vs Rama

Delhi High Court · (2023) 01 DEL CK 1141

CPC-Order 12 Rule 6IPC-Section 354, 354-A, 509, 447, 448, 452 and 34

Read judgment

High Courts11 Jan 2023Disposed Of

Smt. Suman Sarna Vs Shri Sanjiv Markande & Anr.

Delhi High Court · (2023) 01 DEL CK 1143

CPC-Order 12 Rule 6

Read judgment

High Courts11 Jan 2023Disposed Of

K. Dhanalakshmi Vs Central Bureau Of Investigation

Delhi High Court · (2023) 01 DEL CK 1134

Code of Criminal Procedure-Section 125, 161, 202, 204, 227, 363, 482, 561-AIndian Penal Code, 1894-Section 109PC Act, 1988-Section 13, 13(1)(e), 13(2)

Read judgment

High Courts11 Jan 2023

Phundreimayum Yas Khan Vs State (GNCT of Delhi)

Delhi High Court · (2023) 01 DEL CK 1133

NDPS Act, 1985-Section 8(C)/29, 37, 42, 53, 53A, 67Indian Evidence Act, 1872-Section 3, 25, 26, 27

Read judgment

High Courts11 Jan 2023Disposed Of

Real Anchors Projects LLP & Ors. Vs NCT Of Delhi & Ors.

Delhi High Court · (2023) 01 DEL CK 1167

Constitution of India-Article 226

Read judgment

High Courts11 Jan 2023Dismissed

Naresh Kumar Aggarwal Vs Smt. Shano & Ors.

Delhi High Court · (2023) 01 DEL CK 1170

Employees’ Compensation Act, 1923-Section 30 (1)(a), 4(1B)IPC-Sections 287/304-ACPC-Order I Rule 10

Read judgment

High Courts11 Jan 2023Allowed

Ambey Mining Pvt Ltd Vs NTPC Ltd

Delhi High Court · (2023) 01 DEL CK 1196

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(14), 12, 62, Schedule IVConstitution of India-Article 142

Read judgment

High Courts11 Jan 2023Disposed Of

Capital Food Private Limited Vs Radiant Indus Chem Pvt. Ltd

Delhi High Court · (2023) 01 DEL CK 1197

Trade Marks Act, 1999-Section 9, 9(1)(a) to (c), 30(2)(a), 30 to 35, 32(a), 35Copyright Act, 1957-Section 2(c)Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2

Read judgment

High Courts11 Jan 2023Dismissed

Delhi Gliding Club Vs Airports Authority Of India

Delhi High Court · (2023) 01 DEL CK 1201

Registration Act, 1908

Read judgment

High Courts11 Jan 2023Disposed Of

JC 492095W Nb Sub Gopi Ram Vs Union Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 1223

Read judgment

High Courts11 Jan 2023Disposed Of

Vinod Kumar Vs Uoi & Ors.

Delhi High Court · (2023) 01 DEL CK 1226

Read judgment

High Courts11 Jan 2023Dismissed

J.S. Malik Vs M/s Energy Infrastructure (India) Ltd. & Ors.

Delhi High Court · (2023) 01 DEL CK 1255

Industrial Disputes Act, 1947-Section 2(s)CPC-Order VII Rule 11(a) & (d), Section 151Air Force Act, 1950

Read judgment

High Courts11 Jan 2023

Sandeep Vs Union Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 1256

Bar Council of Gujarat (Enrollment) Rules-Rules 1, 2Bar Council of India Rules-Rule 49, 5, Chapter-III, Part-VIAdvocates Act, 1961-Section 24-A, 26(1)

Read judgment

High Courts11 Jan 2023Dismissed