High Courts10 Nov 2023Disposed Of
Shabana Praveen Vs State Nct Of Delhi
Delhi High Court · (2023) 11 DEL CK 0047
Constitution of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 363
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,537 of 6,778
High Courts10 Nov 2023
Asian Paints Limited Vs Ajeet Kumar And Others
Delhi High Court · (2023) 11 DEL CK 0046
High Courts10 Nov 2023Dismissed
Arcelormittal Nippon Steel India Limited Vs GAIL (India) Limited
Delhi High Court · (2023) 11 DEL CK 0045
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 14(d), 23, 41(e)Arbitration and Conciliation Act, 1996 — Section 9
High Courts09 Nov 2023Dismissed
Ranjana Seth Vs Prem Rani Khanna
Delhi High Court · (2023) 11 DEL CK 3097
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XVI Rule 2, Section 151, XVII Rule 2 and 3
High Courts09 Nov 2023Allowed
M/s BLJ Resources And Chemicals Pvt Ltd Vs State NCT Of Delhi & Anr
Delhi High Court · (2023) 11 DEL CK 3100
Constitution of India-Article 227
High Courts09 Nov 2023Disposed Of
Bholi Kumar Vs ITO Ward 51(1) Delhi & Anr.
Delhi High Court · (2023) 11 DEL CK 3178
Constitution of India-Article 226Income Tax Act, 1961-Section 148A(d), 148
High Courts09 Nov 2023Disposed Of
Pr. Commissioner Of Income Tax (Central)-2 Vs Sh. Nirmal Kumar Minda
Delhi High Court · (2023) 11 DEL CK 3237
High Courts09 Nov 2023Disposed Of
P Pavan Kumar Vs Central Industrial Security Force & Ors.
Delhi High Court · (2023) 11 DEL CK 3249
High Courts09 Nov 2023Allowed
Tarun Kumar Vs Parmanand Garg
Delhi High Court · (2023) 11 DEL CK 3273
Delhi Rent Control Act-Section 25(B), 14(1)(e), 25-B(5), 25-B(8), 14(1), 14(7)Hindu Marriage Act-Section 11, 5, 5(i), 12Constitution of India-Article 14
High Courts09 Nov 2023Allowed
Bosch Limited Vs Mr. Abhay Kumar Jha Trading As Elkosta Security Systems India
Delhi High Court · (2023) 11 DEL CK 3345
CPC-Order XXXVII, XXXVII Rule 3(5), VI Rule 15, Section 151Delhi High Court (Original Side) Rules, 2018-Rule 3 of Chapter IV, Sub-rule (a), Sub-rule (c)
High Courts09 Nov 2023Dismissed
Sapna @ Sapna Chaudhary Vs Mx Media And Entertainment Pte Ltd
Delhi High Court · (2023) 11 DEL CK 3348
Arbitration & Conciliation Act, 1996-Section 34, 21
High Courts09 Nov 2023Dismissed
M/S Oriental Structural Engineers Pvt.Ltd.-M/S KMC-Joint Venture Vs National Highways Authority Of India (NHAI)
Delhi High Court · (2023) 11 DEL CK 3434
Arbitration and Conciliation Act, 1996-Section 33, 34
High Courts09 Nov 2023Disposed Of
Krishan Gaba Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2023) 11 DEL CK 3445
Cr.P.C-Section 438, 164IPC-Sections 376, 377, 504
High Courts09 Nov 2023Disposed Of
Shamshuddin Vs New Delhi Municipal Council & Ors.
Delhi High Court · (2023) 11 DEL CK 3043
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21, 3 (2)Government of National Capital Territory of Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017-Rule 25
High Courts09 Nov 2023Disposed Of
Krishan Gaba Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2023) 11 DEL CK 0052
Code Of Criminal Procedure, 1973 — Section 164, 438Indian Penal Code, 1860 — Section 376, 377, 504
High Courts09 Nov 2023
Taqa India Power Ventures Private Limited & Anr Vs NCC Infrastructure Holdings Limited
Delhi High Court · (2023) 11 DEL CK 0051
Arbitration and Conciliation Act, 1996 — Section 47
High Courts09 Nov 2023Dismissed
Sapna @ Sapna Chaudhary Vs Mx Media And Entertainment Pte Ltd
Delhi High Court · (2023) 11 DEL CK 0050
Arbitration and Conciliation Act, 1996 — Section 21, 34
High Courts09 Nov 2023Disposed Of
Bholi Kumar Vs ITO Ward 51(1) Delhi & Anr.
Delhi High Court · (2023) 11 DEL CK 0048
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 148A(d)
High Courts08 Nov 2023Dismissed
Santosh Kaur Puri & Anr. Vs Neeta Sahni
Delhi High Court · (2023) 11 DEL CK 3082
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 114, Order 15-A, 39 Rule 10, 151
High Courts08 Nov 2023
Subhra Kabasi Vs Ranjeet
Delhi High Court · (2023) 11 DEL CK 3092
Civil Procedure Code, 1908-Order XII Rule 6, Section 151, 100Delhi Rent Control Act, 1958Indian Evidence Act, 1872-Section 116