High Courts12 Jan 2023Dismissed
Delhi State Industrial & Infrastructure Vs M/s Sukumar Chand Jain
Delhi High Court · (2023) 01 DEL CK 0862
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 37, 34, 11(6)
COURT ARCHIVE
Delhi High Court judgments, 2023
7,715 judgments · page 374 of 386
High Courts12 Jan 2023Dismissed
Sushil Ansal Vs Endemol India Pvt. Ltd. & Ors.
Delhi High Court · (2023) 01 DEL CK 0841
Indian Penal Code, 1860-Sections 304A, 337, 338, 120B, 409 and 201Cinematograph Act, 1952-Section 14Constitution of India-Articles 19(1)(a), 19(2), 21, 105 and 104
High Courts12 Jan 2023Dismissed
Corza International And Ors Vs Future Bath Products Pvt Ltd And Anr .
Delhi High Court · (2023) 01 DEL CK 0083
Trade Marks Act, 1999 — Section 28(1), 28(3), 30(2)(e), 124, 124(1), 124(5)
High Courts12 Jan 2023
Alfred Von Schukmann Vs Controller General Of Patents, Designs And Trademarks And Ors
Delhi High Court · (2023) 01 DEL CK 0081
Patents Act, 1970 — Section 2(1)(j), 2(1)(ja), 117A
High Courts12 Jan 2023Dismissed
Madan Lal (Since Deceased) Through Lrs Vs Sunil Kumar
Delhi High Court · (2023) 01 DEL CK 0079
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B, 25B(8)
High Courts12 Jan 2023Allowed
Ashwani Kumar Sharma & Ors Vs Union Of India
Delhi High Court · (2023) 01 DEL CK 0078
Constitution Of India, 1950 — Article 14, 16, 226, 227, 309, 311
High Courts12 Jan 2023
Arushi Mehra & Anr Vs Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2023) 01 DEL CK 0077
Special Marriage Act, 1954 — Section 4, 4(a), 4(b), 4(c), 4(d), 4(e)
High Courts12 Jan 2023
Central Public Information Officer Vs Kailash Chandra Moondra
Delhi High Court · (2023) 01 DEL CK 0076
Constitution Of India, 1950 — Article 21, 226Right to Information Act, 2005 — Section 2(f), 8(1)(e), 8(1)(j), 11, 19(4)Income Tax Act, 1961 — Section 80G(2)(b), 138, 138(1)(b)
High Courts12 Jan 2023Allowed
Reetesh Kumar Shukla Vs Commissioner Of Customs (Airport And General) And Ors.
Delhi High Court · (2023) 01 DEL CK 0075
High Courts12 Jan 2023Disposed Of
Ashwani Kumar Sharma & Ors. Vs Union Of India
Delhi High Court · (2023) 01 DEL CK 0044
Constitution Of India, 1950 — Article 14, 16, 226, 227, 307
High Courts12 Jan 2023Dismissed
Deepak @ Deepu Vs State
Delhi High Court · (2023) 01 DEL CK 0043
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 65B, 106
High Courts12 Jan 2023Disposed Of
Harkesh Kumar Dang Vs Tamanna Dang
Delhi High Court · (2023) 01 DEL CK 0042
Guardian And Wards Act, 1890 — Section 7, 8, 12, 25Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2)
High Courts12 Jan 2023Dismissed
Sushil Ansal Vs Endemol India Pvt. Ltd. & Ors.
Delhi High Court · (2023) 01 DEL CK 0041
Constitution Of India, 1950 — Article 19(2), 21, 104, 105Code Of Civil Procedure, 1908 — Order 7 Rule 1, Order 6 Rule 2, Order 6 Rule 4Indian Penal Code, 1860 — Section 120B, 201, 304A, 337, 338, 409
High Courts11 Jan 2023Dismissed
Dharam Veer Goel Vs Renu Jain & Anr.
Delhi High Court · (2023) 01 DEL CK 0869
Delhi Rent Control Act, 1958-Section 25B(8) (with proviso), 25B(4), 14(1)(e)CPC-Order XXII Rule 9
High Courts11 Jan 2023Dismissed
Neelam Arora Vs Manju Arora
Delhi High Court · (2023) 01 DEL CK 0911
Protection of Women from Domestic Violence Act, 2005-Section 12, 23, 19(1)Contempt of Courts Act, 1971-Section 2(b)
High Courts11 Jan 2023Dismissed
Shri Rakesh Tiwari Vs Shri Ram Bans Gupta
Delhi High Court · (2023) 01 DEL CK 0906
High Courts11 Jan 2023Dismissed
Parveen Kumar Ajay Kumar & Sons Vs Manoj Kumar & Anr.
Delhi High Court · (2023) 01 DEL CK 0905
Delhi Rent Control Act, 1958-Section 14(1)(e), proviso to Section 25-B(8)Code of Civil Procedure, 1908-Order XVII Rule 2, XVII Rule 3, IX
High Courts11 Jan 2023Dismissed
Shailndra Kumar Vs High Court Of Delhi
Delhi High Court · (2023) 01 DEL CK 0936
Delhi High Court Establishment (Appointment and Conditions of Service) Rules, 1972Right to Information Act, 2005Constitution of India-Article 226
High Courts11 Jan 2023Allowed
Narender Singh Bisht Vs Shashi Bisht
Delhi High Court · (2023) 01 DEL CK 0918
C.P.C-Order IX Rule 9
High Courts11 Jan 2023Disposed Of
Shakina Vs Delhi Development Authority
Delhi High Court · (2023) 01 DEL CK 0917
Code of Civil Procedure, 1908-Order 41 Rule 27Constitution of India-Article 227