High Courts07 Nov 2023Dismissed
Mayank Antil Vs State Of Nct Delhi
Delhi High Court · (2023) 11 DEL CK 0057
Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 302
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,543 of 6,778
High Courts07 Nov 2023Allowed
Sumesh Devi & Ors. Vs Kunwar Pal & Ors
Delhi High Court · (2023) 11 DEL CK 0056
Motor Vehicles Act, 1988 — Section 166(2)Central Motor Vehicles Rules, 1989 — Rule 150A
High Courts07 Nov 2023Disposed Of
G.S.V.S Prabhakara Rao And Anr. Vs National Highways Authority Of India
Delhi High Court · (2023) 11 DEL CK 0055
High Courts07 Nov 2023Dismissed
All India Panchayat Parishad Regd Vs Government Of Nct Of Delhi & Anr
Delhi High Court · (2223) 11 DEL CK 0012
Constitution of India, 1950 — Article 226Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts07 Nov 2023Dismissed
Ruchika Rai Madan Vs Directorate Of Education & Ors
Delhi High Court · (2223) 11 DEL CK 0011
Constitution of India, 1950 — Article 226Delhi School Education Rules, 1973 — Rule 118, 123Delhi Sikh Gurudwara Act, 1971 — Section 32, 33
High Courts07 Nov 2023Dismissed
Dr. Ajay Pal Vs Union Of India And Ors.
Delhi High Court · (2223) 11 DEL CK 0010
Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 8(1)(j)
High Courts07 Nov 2023Dismissed
Rainbow Digital Services Pvt Ltd Through Director & Anr. Vs Unoin Of India Through Secretary Ministry Of Communications & Ors
Delhi High Court · (2223) 11 DEL CK 0009
Constitution of India, 1950 — Article 226Indian Post Office Act, 1898 — Section 37, 37(3)Insolvency and Bankruptcy Code, 2016 — Section 43, 51, 60(5), 66
High Courts07 Nov 2023Allowed
Patanjali Ayurved Ltd Vs Meta Platforms Inc & Ors.
Delhi High Court · (2223) 11 DEL CK 0008
Constitution of India, 1950 — Article 19(1)(a)Code of Civil Procedure, 1908 — Section 106, Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10A(1), Order 7 Rule 11(Aa)Commercial Courts Act, 2015 — Section 2(c)(xvii)
High Courts07 Nov 2023Dismissed
M/S Greentech Environ Management Pvt Ltd Ms Hp Vs Municipal Corporation Of Delhi & Ors
Delhi High Court · (2223) 11 DEL CK 0007
Constitution of India, 1950 — Article 226
High Courts07 Nov 2023Dismissed
Rashmi Anand & Anr. Vs Dilip Kumar
Delhi High Court · (2223) 11 DEL CK 0006
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 37
High Courts07 Nov 2023Disposed Of
Indian Flexible Intermediate Bulk Container Association Vs Director General Of Foreign Trade
Delhi High Court · (2223) 11 DEL CK 0005
Constitution of India, 1950 — Article 14, 226Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 3(2), 5
High Courts07 Nov 2023Disposed Of
Yashpal Sawhney Vs Government Of National Capital Territory Of Delhi & Ors
Delhi High Court · (2223) 11 DEL CK 0004
High Courts07 Nov 2023Dismissed
Ankit Sharma Vs Sangeeta Kumari & Ors
Delhi High Court · (2223) 11 DEL CK 0003
Motor Vehicles Act, 1988 — Section 166
High Courts07 Nov 2023Partly Allowed
Suraksha Pal & Ors. Vs National Insurance Company Ltd And Ors
Delhi High Court · (2223) 11 DEL CK 0002
High Courts06 Nov 2023Disposed Of
Viridian Development Managers Private Limited & Anr. Vs RPS Infrastructure Limited
Delhi High Court · (2023) 11 DEL CK 3070
Arbitration and Conciliation Act, 1996-Section 9Trade Marks Act-Section 29
High Courts06 Nov 2023Allowed
ATC Telecom Infrastructure Private Limited Vs Bharat Sanchar Nigam Limited
Delhi High Court · (2023) 11 DEL CK 3068
Arbitration and Conciliation Act, 1996-Section 29A; Section 29A(1); Section 29A(3); Section 29A(4); Section 29A(5); Section 23(4); Section 34; Section 37Arbitration Act, 1940-Section 28Constitution of India-Article 342-A; Article 341; Article 342
High Courts06 Nov 2023Disposed Of
HDA Flavours Pvt Ltd Vs Daddy’s Hospitality Pvt Ltd
Delhi High Court · (2023) 11 DEL CK 3067
Arbitration and Conciliation Act, 1996-Section 17, 9
High Courts06 Nov 2023Disposed Of
Extramarks Education India Pvt. Ltd. Vs Royale Concorde Educational Trust & Ors.
Delhi High Court · (2023) 11 DEL CK 3073
Arbitration and Conciliation Act, 1996-Section 11, 12
High Courts06 Nov 2023Disposed Of
Jawaharlal Nehru National Youth Centre & Anr. Vs Praveen Singh Aron & Ors.
Delhi High Court · (2023) 11 DEL CK 3077
Constitution of India-Article 227
High Courts06 Nov 2023Dismissed
Sudhir Power Projects Ltd. Vs Prime Meiden Pvt. Ltd.
Delhi High Court · (2023) 11 DEL CK 3078
Constitution of India-Article 227, 226Civil Procedure Code, 1908-Section 151, Order XVIII Rule 4, XVIII Rule 4(1A), XVIII Rule 4(1B), XV(A) Rule 2(c), VIII Rule 1A(3), 115Commercial Courts Act, 2015-Section 8