High Courts20 Dec 2023Dismissed
Meena Devi Vs Union Of India And Anr.
Delhi High Court · (2023) 12 DEL CK 0220
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,490 of 6,778
High Courts20 Dec 2023Disposed Of
Dr Vinay Kumar Ambedkar Vs Jawahar Lal University
Delhi High Court · (2023) 12 DEL CK 0219
Constitution of India, 1950 — Article 136, 217(1), 217(2), 217(2)(b), 226
High Courts20 Dec 2023Allowed
Hulas Rahul Gupta Vs Bureau Of Immigration & Ors
Delhi High Court · (2023) 12 DEL CK 0218
Constitution of India, 1950 — Article 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
High Courts20 Dec 2023Dismissed
Techno Aircon Industries Pvt. Limited Vs ABB Limited
Delhi High Court · (2023) 12 DEL CK 0217
Code of Civil Procedure, 1908 — Order 29 Rule 1Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(2), 16(3), 34, 37
High Courts20 Dec 2023Disposed Of
Oriental Insaurance Co Ltd Vs Junis Khan & Ors
Delhi High Court · (2023) 12 DEL CK 0216
Code of Civil Procedure, 1908 — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 140, 166, 168, 169(1)
High Courts20 Dec 2023Allowed
Sunita & Ors Vs Shamsheer Alam & Ors (The Oriental Insurance Co Ltd )
Delhi High Court · (2023) 12 DEL CK 0215
High Courts20 Dec 2023Disposed Of
National Insurance Co.Ltd Vs Jagan Singh & Ors
Delhi High Court · (2023) 12 DEL CK 0214
Code of Civil Procedure, 1908 — Order 41 Rule 22, Order 41 Rule 33
High Courts20 Dec 2023Dismissed
Oriental Insurance Co Ltd Vs Jitendra Kumar & Ors
Delhi High Court · (2023) 12 DEL CK 0213
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 47 Rule 1Motor Vehicles Act, 1988 — Section 166, 173
High Courts20 Dec 2023Dismissed
National Insurance Co Ltd Vs Nishi And Ors
Delhi High Court · (2023) 12 DEL CK 0212
Motor Vehicles Act, 1988 — Section 168
High Courts20 Dec 2023Disposed Of
Pr. Commissioner Of Income Tax-Central-1 Vs Blue Coast Hotels Ltd
Delhi High Court · (2023) 12 DEL CK 0211
Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 14A
High Courts20 Dec 2023Disposed Of
Captain Sudhanshu Bhardwaj Vs Air India Limited
Delhi High Court · (2023) 12 DEL CK 0136
Arbitration and Conciliation Act, 1996 — Section 11(5), 12, 14(1), 15, 15(2), 23(4), 29ACommercial Courts Act, 2015 — Section 12ANegotiable Instruments Act, 1881 — Section 138(b), 138(c)
High Courts20 Dec 2023Disposed Of
Amit Bansal & Anr. Vs Central Bureau Of Investigaton
Delhi High Court · (2023) 12 DEL CK 0135
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 320, 320(2), 482Indian Penal Code, 1860 — Section 120B, 420, 468, 477A
High Courts20 Dec 2023Disposed Of
Swashbuckler Hospitality Pvt. Ltd Vs Avdesh Mittal & Anr.
Delhi High Court · (2023) 12 DEL CK 0134
Arbitration and Conciliation Act, 1996 — Section 7, 8, 8(1), 9, 11, 11(6), 11(6A), 12, 16, 16(1), 21
High Courts20 Dec 2023Dismissed
Govt. Of Nct Of Delhi Vs M/S R.S Sharma Contractors Pvt. Ltd
Delhi High Court · (2023) 12 DEL CK 0133
Arbitration and Conciliation Act, 1996 — Section 31(3)(a), 34, 34(b)(ii), 34(2)(b)(ii), 34(2), 34(2A), 37Indian Contract Act, 1872 — Section 55, 62, 63
High Courts20 Dec 2023Disposed Of
Mehran Anjum Mir Vs State Govt.Of Nct Of Delhi
Delhi High Court · (2023) 12 DEL CK 0132
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 328, 376
High Courts20 Dec 2023Disposed Of
Swarn Utreja & Ors. Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2023) 12 DEL CK 0131
Indian Succession Act, 1925 — Section 278
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
High Courts19 Dec 2023Disposed Of
Sukhminder Singh Vs Lekh Ram (Deceased) Through His Lrs & Ors.
Delhi High Court · (2023) 12 DEL CK 3721
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXI Rule 22
High Courts19 Dec 2023Dismissed
New India Colour Company Ltd Vs M/s Bharat Prints & Anr.
Delhi High Court · (2023) 12 DEL CK 3724
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXXVII Rule 2(3), Section 151, XXXVII Rule 3(1), XXXVII Rule 3(4), XXXVII Rule 3(5), XXXVII Rule 3(6), XXXVII, Form No. 4A in Appendix-B
High Courts19 Dec 2023Dismissed
Atmaram Saraogi Vs Union Of India
Delhi High Court · (2023) 12 DEL CK 3751
General Clauses Act, 1897-Section 3(8)(b), 3(8)Constitution of India-Article 1, 8, 12, 58, 66, 73, 76, 77, 79, 102, 110, 112, 131, 138, 148, 191, 239, 243, 243-ZE, 243ZH, 243ZR, 246, 256, 257, 258, 260, 266, 268, 269, 269A, 270, 273, 275, 279A, 283, 284, 287, 292, 293, 294, 295, 296, 299, 300, 312A, 316, 319, 320, 323-A, 342A, 361, 371A, Seventh ScheduleGovernment of India Act, 1935-Section 124(1), 94(3)