High Courts20 Dec 2023Disposed Of
M/S Sk Enterprises Vs Principal Commissioner Of Goods And Services Tax, West Delhi
Delhi High Court · (2023) 12 DEL CK 0130
COURT ARCHIVE
Delhi High Court judgments, 2023
3,163 judgments · page 6 of 159
High Courts19 Dec 2023
Rajiv Agarwal Vs Balmer Lawrie Co Ltd
Delhi High Court · (2023) 12 DEL CK 0110
Limitation Act, 1963 — Section 5Arbitration and Conciliation Act, 1996 — Section 23(4), 29ACommercial Courts Act, 2015 — Section 12A
High Courts19 Dec 2023Dismissed
Dr Brahma Deo Vs Vijay Sampla And Others
Delhi High Court · (2023) 12 DEL CK 0109
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 12(2)UP Government Servant (Discipline & Appeal) Rules, 1999 — Rule 10(2)
High Courts19 Dec 2023
Gorkha Security Services Vs Govt. Of Nct Of Delhi
Delhi High Court · (2023) 12 DEL CK 0108
Arbitration and Conciliation Act, 1996 — Section 31(3)(a), 34
High Courts19 Dec 2023Dismissed
Damini Manchanda Vs Avinash Bhambhani
Delhi High Court · (2023) 12 DEL CK 0107
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4, Order 9 Rule 7, Order 7 Rule 11Family Court Act, 1984 — Section 9Hindu Marriage Act, 1955 — Section 19
High Courts18 Dec 2023Disposed Of
Sapan Ahlawat & Anr. Vs Mohan Clothing Compnay Pvt. Ltd.
Delhi High Court · (2023) 12 DEL CK 0196
Constitution of India, 1950 — Article 227
High Courts18 Dec 2023Dismissed
Virindra Kapoor Vs Vijay Kumar Sharma & Ors
Delhi High Court · (2023) 12 DEL CK 0195
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 12 Rule 6 , Order 41 Rule 22Enemy Property Act, 1968 — Section 18B
High Courts18 Dec 2023Disposed Of
Masroor Khan Vs Mohsina Khatun
Delhi High Court · (2023) 12 DEL CK 0193
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 8 Rule 1
High Courts18 Dec 2023Disposed Of
Purshottam Dutt Thapliyal And Anr Vs Ankur Goel And Anr
Delhi High Court · (2023) 12 DEL CK 0192
Constitution of India, 1950 — Article 227
High Courts18 Dec 2023Disposed Of
Anita Goyal & Anr Vs Varun Batta
Delhi High Court · (2023) 12 DEL CK 0191
Code of Civil Procedure, 1908 — Order 5 Rule 1, Order 9 Rule 7,
High Courts18 Dec 2023Disposed Of
Naresh Kumar Garg Vs M/S Btw India Pvt Ltd Through Its Authorised Representative Sh Satyaveer
Delhi High Court · (2023) 12 DEL CK 0190
Constitution of India, 1950 — Article 227
High Courts18 Dec 2023Disposed Of
Naveen Sachdeva Vs Umesh Sehgal
Delhi High Court · (2023) 12 DEL CK 0189
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 8 Rule 1
High Courts18 Dec 2023Allowed
Nidhi Sawnani Vs Harsh Sawnani
Delhi High Court · (2023) 12 DEL CK 0188
Code of Civil Procedure, 1908 — Section 151, Order 9 Rule 7Family Courts Act, 1984 — Section 10, 10(1), 10(2), 14, 19(1), 20Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(iii)
High Courts18 Dec 2023Allowed
Renu Narwani Vs State Of Nct Of Delhi
Delhi High Court · (2023) 12 DEL CK 0187
Indian Succession Act, 1925 — Section 278, 278(a), 278(b), 278(c)
High Courts18 Dec 2023Dismissed
Sapna Paul Vs Robin Dev Paul
Delhi High Court · (2023) 12 DEL CK 0186
Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)Indian Penal Code, 1860 — Section 498A
High Courts18 Dec 2023Dismissed
Geeta @ Reeta Mishra Vs Ajay Kumar Mishra
Delhi High Court · (2023) 12 DEL CK 0185
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)Protection of Women from Domestic Violence Act, 2005 — Section 12
High Courts18 Dec 2023Dismissed
Poonam Verma Vs Rajesh Verma
Delhi High Court · (2023) 12 DEL CK 0184
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib), 28
High Courts18 Dec 2023Dismissed
Beena Nautiyal Vs Kamal Kishore Nautiyal
Delhi High Court · (2023) 12 DEL CK 0183
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib), 28
High Courts18 Dec 2023Disposed Of
Rajender Kumar Pahwa & Ors. Vs Bureau Of Immigration Anr
Delhi High Court · (2023) 12 DEL CK 0182
Constitution of India, 1950 — Article 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4)