High Courts13 Jan 2023Disposed Of
Jagvir Singh Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1232
COURT ARCHIVE
Delhi High Court judgments, 2023
7,715 judgments · page 371 of 386
High Courts13 Jan 2023Disposed Of
Gwalior Alcobrew Private Limited Vs NCT Of Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 1262
Delhi Excise Act, 2009-Section 27, 72Delhi Excise Rules, 2010-Rule 9
High Courts13 Jan 2023Disposed Of
M/s Indo Spirits Vs Commissioner Of Excise, Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 1265
Delhi Excise Act, 2009Delhi Excise Rules, 2010-Rule 56, 56(c)
High Courts13 Jan 2023Disposed Of
Abhishek Grover Vs Divisional Commissioner & Ors.
Delhi High Court · (2023) 01 DEL CK 1268
High Courts13 Jan 2023
South Delhi Municipal Corporation Vs Delhi Gurgaon Super Connectivity Limited & Ors.
Delhi High Court · (2023) 01 DEL CK 1320
Code of Civil Procedure, 1908-Order VII Rule 11, I Rule 10, VIII Rule 1 & 10Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5, Chapter VII Rule 4Arbitration and Conciliation Act, 1996-Sections 23(4), 29A
High Courts13 Jan 2023Disposed Of
Pradeep Vinod Construction Co. Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1324
Arbitration and Conciliation Act, 1996-Sections 14, 15, 11, 12(5)
High Courts13 Jan 2023Disposed Of
Star India Pvt Ltd & Anr. Vs Director Vikki Choudhry & Ors.
Delhi High Court · (2023) 01 DEL CK 1343
Information Technology Act, 2000-Section 67-AIPC-Section 292/293 read with Section 34Indecent Representation of Women (Prohibition) Act, 1986-Section 4
High Courts13 Jan 2023Disposed Of
Star India Pvt Ltd & Anr. Vs Director Vikki Choudhry & Ors.
Delhi High Court · (2023) 01 DEL CK 1344
Information Technology Act, 2000-Section 67-AIPC-Section 292/293 read with Section 34Indecent Representation of Women (Prohibition) Act, 1986-Section 4
High Courts13 Jan 2023Disposed Of
Star India Pvt Ltd & Anr Vs Director Vikki Choudhry & Ors
Delhi High Court · (2023) 01 DEL CK 1346
Information Technology Act, 2000-Section 67-AIPC-Section 292/293 read with Section 34Indecent Representation of Women (Prohibition) Act, 1986-Section 4
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 1350
Information Technology Act, 2000-Section 67-AIPC-Section 292/293, 34Indecent Representation of Women (Prohibition) Act, 1986-Section 4
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 1349
Information Technology Act, 2000-Section 67-AIPC-Sections 292, 293, 34Indecent Representation of Women (Prohibition) Act, 1986-Section 4
High Courts13 Jan 2023Dismissed
Arun Rathi Vs Inox Air Products Pvt Ltd & Ors.
Delhi High Court · (2023) 01 DEL CK 1367
Constitution of India-Article 136
High Courts13 Jan 2023Disposed Of
Ram Pal Singh Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1384
High Courts13 Jan 2023Dismissed
Anu Balha & Ors. Vs ICICI Home Finance Company Ltd & Ors.
Delhi High Court · (2023) 01 DEL CK 1385
High Courts13 Jan 2023Disposed Of
Ravinder Singh Vs Registrar General High Court Of Delhi
Delhi High Court · (2023) 01 DEL CK 1388
Trade Marks Act, 1999-Section 134 (2)
High Courts13 Jan 2023Disposed Of
Tata Steel BSL Limited Vs Venus Recruiter Private Limited & Ors.
Delhi High Court · (2023) 01 DEL CK 1405
Insolvency and Bankruptcy Code, 2016-Section 1(3), 4, 5, 5(13), 6 to 32, 7, 12, 12(3), 14, 23, 23(1), 25, 25(2)(j), 26, 30, 30(2)(a), 30(4), 31, 31(3)(b), 33 to 54, 43, 43(1), 43(2), 43(3), 43 to 51, 44, 44 to 51, 45, 47, 48, 49, 50, 51, 53, 60, 60(5), 60(5)(c), 61, 66, 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(e), 35A, 35A(1), 35A(2), 35A(3A), 35A(4), 36, 38(2)(d), 39, 40ACompanies Act, 1956-Section 391, 446, 446(2), 446(2)(d)
High Courts13 Jan 2023Allowed
M/S Jai Singh And Co. Vs National Highways Authority Of India
Delhi High Court · (2023) 01 DEL CK 1406
Constitution of India-Article 226, 14Contract Act-Section 5Specific Relief Act, 1963-Section 20
High Courts13 Jan 2023Partly Allowed
M/S Sudhakara Infratech Private Limited Vs Executive Engineer (SLF)-Okhla, Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 1421
Indian Companies Act1956/2013
High Courts13 Jan 2023Dismissed
Ikra Khan Vs Jamia Millia Islamia
Delhi High Court · (2023) 01 DEL CK 1414
Ordinance No. 9 (IX), Part I of Ordinances and Regulation (Academic)-paragraph 2(g), paragraph 5(a)Constitution of India-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 0858
Arbitration and Conciliation Act, 1996-Section 37, 34, 11Companies Act, 1956Micro, Small & Medium Enterprises Development Act, 2006