High Courts16 Nov 2023Allowed
Association Of Technical Textiles Manufacturers And Processors & Anr Vs Union Of India & Ors.
Delhi High Court · (2023) 11 DEL CK 0074
Central Goods And Services Tax Act, 2017 — Section 168
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,535 of 6,778
High Courts16 Nov 2023Disposed Of
Dr Reddys Laboratories Limited Vs Smart Laboratories Pvt Ltd
Delhi High Court · (2023) 11 DEL CK 0063
Code of Civil Procedure, 1908 — Section 80(2), Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Trade Marks Act, 1999 — Section 2(1)(h), 23, 29(2), 29(2)(b), 29(3)Commercial Courts Act, 2015 — Section 12(1), 12A, 12A(1)
High Courts10 Nov 2023Dismissed
Reinodegracia Consultant Pvt Ltd Vs Diasys Diagnostics India Pvt Ltd & Anr.
Delhi High Court · (2023) 11 DEL CK 3085
Constitution of India-Article 227Commercial Courts Act, 2015-Section 12A, 12A(1)Code of Civil Procedure, 1908-Section 151, Order XXXVIII Rule 5, VII Rule 11
High Courts10 Nov 2023Dismissed
Om Prakash Kashyap Vs State Of Gnct Of Delhi & Ors.
Delhi High Court · (2023) 11 DEL CK 3101
Constitution of India-Article 227
High Courts10 Nov 2023Dismissed
Mohd. Shubhan & Anr. Vs Smt. Naseem Bano
Delhi High Court · (2023) 11 DEL CK 3102
Constitution of India-Article 227Code of Civil Procedure, 1908-Order IX Rule 13, Section 96, XLI, XLIII Rule 1, 11, Explanation II, Explanation IV, Explanation V, Explanation VI, Explanation VII
High Courts10 Nov 2023Disposed Of
Smt Surinder Kaur Since Deceased Thr Lrs & Anr. Vs Sh Ashok Kumar Bhakri & Ors.
Delhi High Court · (2023) 11 DEL CK 3104
Constitution of India-Article 227
High Courts10 Nov 2023Disposed Of
Gurcharan Singh Vs Jagjeet Singh & Anr.
Delhi High Court · (2023) 11 DEL CK 3106
Constitution of India-Article 227CPC-Order 41 Rule 5
High Courts10 Nov 2023Dismissed
Bhawana Kalra & Ors. Vs Swati Choudhary
Delhi High Court · (2023) 11 DEL CK 3107
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151Delhi Rent Control Act, 1958-Section 14 (1) (e)
High Courts10 Nov 2023Dismissed
Punjab Expo Breweries Pvt. Ltd. Vs Excise Commissioner Delhi & Anr.
Delhi High Court · (2023) 11 DEL CK 3155
Delhi Excise Rules, 2010-Rule 56Delhi Excise Act-Section 22Companies Act, 1948
High Courts10 Nov 2023Dismissed
Chandra Prakash Tiwari & Anr. Vs M S Padmini Technologies Ltd
Delhi High Court · (2023) 11 DEL CK 3156
High Courts10 Nov 2023
Jubilant Foodworks Limited Vs National Faceless Assessment Centre, Delhi
Delhi High Court · (2023) 11 DEL CK 3235
Income Tax Act, 1961-Section 143(3), 144C(1), 144B, 156, 274, 270A, 271AA, 271G, 271BA
High Courts10 Nov 2023Disposed Of
Dr. Hemant Kumar Shinde Vs Union Of India & Ors.
Delhi High Court · (2023) 11 DEL CK 3248
High Courts10 Nov 2023Disposed Of
Kusum Singh Vs Union Of India & Ors.
Delhi High Court · (2023) 11 DEL CK 3250
CCS (Pension) Rules, 1972-Rule 41
High Courts10 Nov 2023Partly Allowed
Northern India Paint Colour And Varnish Co. LLP Vs Sushil Chaudhary
Delhi High Court · (2023) 11 DEL CK 3266
Negotiable Instruments Act, 1881-Section 138, 139, 145, 145(2)Code of Criminal Procedure, 1973-Section 192, 202, 202(1), 202(2)
High Courts10 Nov 2023Dismissed
Mahipal Singh & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 11 DEL CK 3282
Constitution of India-Article 226Code of Civil Procedure, 1908
High Courts10 Nov 2023
Laxmi Memorial Public School Vs Suresch Chand Gupta & Anr.
Delhi High Court · (2023) 11 DEL CK 3331
Constitution of India-Article 226, 227
High Courts10 Nov 2023Allowed
Shri Colonizers And Developers Pvt. Ltd Vs Mrs. Abha Gupta
Delhi High Court · (2023) 11 DEL CK 3347
Arbitration & Conciliation Act, 1996-Section 2(1)(h), 31(5), 34, 34(1), 34(2), 34(3)Negotiable Instruments Act, 1881-Section 138
High Courts10 Nov 2023
Mrs Tejinder Khosla & Anr. Vs Mrs Sukhwant Kaur & Anr.
Delhi High Court · (2023) 11 DEL CK 3349
CPC-Order XII Rule 6, XI Rule 12, XXXIX Rules 1 & 2
High Courts10 Nov 2023Disposed Of
The New India Assurance Co Ltd Vs Archna Deo & Ors.
Delhi High Court · (2023) 11 DEL CK 3372
High Courts10 Nov 2023Dismissed
Arcelormittal Nippon Steel India Limited Vs GAIL (India) Limited
Delhi High Court · (2023) 11 DEL CK 3403
Arbitration and Conciliation Act, 1996-Section 9, Clause 9Specific Relief Act-Section 14(d), Clause 41(e), 23