High Courts06 Nov 2023Disposed Of
Star India Pvt Ltd & Anr. Vs Sportstody.Com & Ors
Delhi High Court · (2023) 11 DEL CK 0068
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,546 of 6,778
High Courts06 Nov 2023Disposed Of
M/S Gufic Biosciences Limited Vs M/S Saarvasri Herbs Private Limited And Ors
Delhi High Court · (2023) 11 DEL CK 0067
High Courts06 Nov 2023Disposed Of
All India Federation Of Tax Practioners Vs UOI And Anr
Delhi High Court · (2023) 11 DEL CK 0023
Constitution of India, 1950 — Article 226, 227
High Courts06 Nov 2023Dismissed
Seema Khattar Vs Project And Equipment Corporation Of India Ltd
Delhi High Court · (2023) 11 DEL CK 0022
Constitution of India, 1950 — Article 226, 227PEC Employees (Conduct, Discipline and Appeal) Rules, 1975 — Rule 4(1)(i), 4(1)(iii), 5(6), 5(20), 15(1), 35
High Courts06 Nov 2023Disposed Of
Extramarks Education India Pvt. Ltd Vs Royale Concorde Educational Trust & Ors.
Delhi High Court · (2023) 11 DEL CK 0021
Arbitration and Conciliation Act, 1996 — Section 11, 12
High Courts06 Nov 2023Disposed Of
HDA Flavours Pvt Ltd Vs Daddy’s Hospitality Pvt Ltd
Delhi High Court · (2023) 11 DEL CK 0020
Arbitration and Conciliation Act, 1996 — Section 9, 17
High Courts06 Nov 2023Allowed
ATC Telecom Infrastructure Private Limited Vs Bharat Sanchar Nigam Limited
Delhi High Court · (2023) 11 DEL CK 0019
Constitution of India, 1950 — Article 341, 342, 342AArbitration and Conciliation Act, 1996 — Section 29A, 29A(1), 29A(3), 29A(4), 29A(5), 34, 37Arbitration Act, 1940 — Section 28
High Courts06 Nov 2023Disposed Of
Viridian Development Managers Private Limited & Anr. Vs RPS Infrastructure Limited
Delhi High Court · (2023) 11 DEL CK 0018
Arbitration and Conciliation Act, 1996 — Section 9, 29
High Courts06 Nov 2023Dismissed
Baljit Singh Vs Delhi Medical Council & Anr
Delhi High Court · (2023) 11 DEL CK 0017
Constitution of India, 1950 — Article 226
High Courts06 Nov 2023Dismissed
M/S MKU Ltd Vs Union Of India & Anr
Delhi High Court · (2023) 11 DEL CK 0016
High Courts03 Nov 2023
Cedar Properties And Trading LLP & Ors. Vs Bajaj Formulations & Ors.
Delhi High Court · (2023) 11 DEL CK 3069
Code of Civil Procedure, 1908-Order XXIII Rule 3, XXXIX Rules 1 and 2, XXVI Rule 9 read with Order XXXIX Rule 7
High Courts03 Nov 2023Dismissed
Sanjeev Malik Vs Amarjit Kaur & Ors.
Delhi High Court · (2023) 11 DEL CK 3079
Delhi High Court RulesCPC-Order XXI
High Courts03 Nov 2023Disposed Of
Uma Shankar Gupta Vs Sharma Electricals
Delhi High Court · (2023) 11 DEL CK 3080
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXXVII
High Courts03 Nov 2023Disposed Of
Sh. Sanjeev Gupta & Ors. Vs Municipal Corporation Of Delhi
Delhi High Court · (2023) 11 DEL CK 3081
Constitution of India-Article 227Delhi Municipal Corporation Act, 1957-Section 343 (2)Limitation Act, 1963-Section 5
High Courts03 Nov 2023Disposed Of
Jitender Shokeen Vs Hitender Kumar Shokeen & Ors.
Delhi High Court · (2023) 11 DEL CK 3152
Code of Civil Procedure, 1908-Order XXII Rule 3, Section 151
High Courts03 Nov 2023Disposed Of
Ms. Kanika Gupta Minor Through Guardian And Father Shri Amit Gupta Vs Union Of India & Ors.
Delhi High Court · (2023) 11 DEL CK 3173
Constitution of India, 1950-Article 226Rights of Persons with Disabilities Act, 2016
High Courts03 Nov 2023Dismissed
M/s Rajender Jaina Tower (P) Ltd. Vs Delhi Development Authority & Anr.
Delhi High Court · (2023) 11 DEL CK 3188
Letters Patent-Clause 10Indian Penal Code, 1860-Sections 191, 192, 193
High Courts03 Nov 2023Dismissed
Ms. Sabiha Parveen Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 11 DEL CK 3217
Constitution of India-Article 226, 32Delhi High Court (Public Interest Litigation) Rules, 2010