High Courts23 Nov 2023Dismissed
Newton Engineering And Chemicals Limited & Ors. Vs UEM India Pvt Ltd
Delhi High Court · (2023) 11 DEL CK 3313
Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure-Sections 415, 420
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,522 of 6,778
High Courts23 Nov 2023
Vinod Kumar Jha Vs Union Of India & Ors.
Delhi High Court · (2023) 11 DEL CK 3284
Constitution of India-Article 12, 226, 227FCI [Staff] Regulations,1971-Regulation 4
High Courts23 Nov 2023Disposed Of
Ms. Shobhna Sarbhai Vs Dr. Sanjeev Saxena
Delhi High Court · (2023) 11 DEL CK 3341
Constitution of India-Article 227Protection of Women from Domestic Violence Act, 2005-Section 12, 23, 23(2), 29Cr.P.C.-Section 91
High Courts23 Nov 2023Allowed
M/s Kaushalya Prem Bhatia Trust Through Its Trustee Sh K C Bhatia & Ors. Vs Sh. Rajinder Mehto
Delhi High Court · (2023) 11 DEL CK 3378
CPC-Order XX Rule 12, Section 25, 10
High Courts23 Nov 2023Disposed Of
Smt. Surinder Kaur & Ors. Vs S Rajdev Singh & Ors.
Delhi High Court · (2023) 11 DEL CK 3415
Delhi High Court (Original Side) Rules, 2018-Chapter-II Rule 5CPC-Order XVI, XVI Rule 1, XVI Rule 1(1), XVI Rule 1(2), XVI Rule 1(3), XVI Rule 1A, XVI Rule 10, 18 Rule 3ACPC (Amendment) Act, 1956
High Courts23 Nov 2023Disposed Of
BSES Rajdhani Power Ltd. & Anr. Vs North Delhi Municipal Corporation & Ors.
Delhi High Court · (2023) 11 DEL CK 3462
Central Goods and Services Tax Act, 2017Delhi Goods and Services Tax Act, 2017Finance Act, 1994
High Courts23 Nov 2023Allowed
Rajesh Chauhan & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 11 DEL CK 3500
High Courts23 Nov 2023Disposed Of
Citius Real Estate (P) Ltd. Vs Union Of India & Anr.
Delhi High Court · (2023) 11 DEL CK 3579
Indian Stamp Act, 1899-Section 2(6), 2(12), 2(14), 3, 9A, 10, 10(1), 11, 12, 17, 18, 18(1), 19, 19(1), 29, 49, 49(a), 49(d), 49(d)(2), 49(d)(5), 50, 50(2), 50(3), 54, 54(c)Constitution of India-Article 14, 15, 265, 300ACompanies Act, 1956
High Courts23 Nov 2023Dismissed
Pankaj Kapoor Vs M/s Weston Electronics Ltd (Company In Liquidation) & Ors.
Delhi High Court · (2023) 11 DEL CK 3582
Companies Act, 1956-Sections 529, 529A, 529A(1), 529(1) proviso to Clause (c), 530, 451, 451(2), 448Companies (Court) Rules, 1959-Rule 9, 338Madhya Pradesh Municipal Corporation Act, 1956
High Courts23 Nov 2023Allowed
Union Of India Vs Dr Suchita Ninawe
Delhi High Court · (2023) 11 DEL CK 3045
Constitution of India-Article 142, 14
High Courts23 Nov 2023Dismissed
Vijay Kumar Agarwal Vs Partap Singh
Delhi High Court · (2023) 11 DEL CK 3041
Constitution of India-Article 227Code of Civil Procedure, 1908-Order IX Rule 9, Section 114, XLVII Rule 1, 151, 152, VI Rule 17Cr.P.C.-Section 340
High Courts23 Nov 2023Dismissed
M/S Metal Engineering And Forging Company Vs Central Warehousing Corporation & Anr.
Delhi High Court · (2023) 11 DEL CK 0160
Arbitration and Conciliation Act, 1996 — Section 34, 37(1)(c)Indian Contract Act, 1872 — Section 73, 74
High Courts23 Nov 2023Allowed
Jayaveer Singh @ Jayavir Singh Vs Jitender & Ors
Delhi High Court · (2023) 11 DEL CK 0159
High Courts23 Nov 2023Dismissed
Uma Shankar Sharma Prop Of Groom Studio Vs M/S High Line Apparels Private Limited
Delhi High Court · (2023) 11 DEL CK 0158
Code of Civil Procedure, 1908 — Section 37, Order 37 Rule 3(6)(b)
High Courts23 Nov 2023Allowed
Union Of India Vs Dr. Suchita Ninawe
Delhi High Court · (2023) 11 DEL CK 0157
Constitution of India, 1950 — Article 14, 142
High Courts23 Nov 2023Allowed
Saurabh Bansal Vs Nitin Gupta
Delhi High Court · (2023) 11 DEL CK 0156
Code of Civil Procedure, 1908 — Order 9 Rule 7
High Courts23 Nov 2023Dismissed
Cholamandalam Investment And Finance Company Ltd Vs Rishi Pal Sharma & Ors.
Delhi High Court · (2023) 11 DEL CK 0155
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 114, Order 47, Order 39 Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(4)(b), 14, 17, 34
High Courts23 Nov 2023Disposed Of
Radheyshyam Vs Mange Lal @ Mange Ram
Delhi High Court · (2023) 11 DEL CK 0154
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 9 Rule 13
High Courts23 Nov 2023Dismissed
Yashovardhan Birla Vs Kamdhenu Enterprises Limited And Anr
Delhi High Court · (2023) 11 DEL CK 0148
Constitution of India, 1950 — Article 32, 226Code Of Criminal Procedure, 1973 — Section 195(1)(b), 204, 251, 258, 340, 397, 482Negotiable Instruments Act, 1881 — Section 138, 145(2)
High Courts23 Nov 2023Dismissed
Reliance General Insurance Co Ltd Vs Poonam Rana & Ors
Delhi High Court · (2023) 11 DEL CK 0147
Constitution of India, 1950 — Article 41Motor Vehicles Act, 1988 — Section 140, 166Indian Penal Code, 1860 — Section 279, 304A