COURT ARCHIVE
Delhi High Court judgments
1,36,105 judgments · page 1,581 of 6,806
High Courts19 Oct 2023Disposed Of
Priya Jain Vs Usha Jain & Anr.
Delhi High Court · (2023) 10 DEL CK 0080
Code of Civil Procedure, 1908 — Order 16 Rule 1, Order 11 Rule 12
High Courts19 Oct 2023Dismissed
Cloud Walker Streaming Technologies Pvt Ltd Vs Union Of India & Ors.
Delhi High Court · (2023) 10 DEL CK 0076
Constitution of India, 1950 — Article 226, 226(1), 226(2), 227General Finance Rules, 2017 — Rule 144(xi), 166Information Technology Act, 2000 — Section 79
High Courts19 Oct 2023Disposed Of
Rashmi Sharma Vs Deepak Sharma
Delhi High Court · (2023) 10 DEL CK 0075
Code of Civil Procedure, 1908 — Section 107, 151, Order 41 Rule 27Family Court Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(a), 13(1)(ia), 15(1)(a), 25, 28(4)
High Courts18 Oct 2023Disposed Of
M/s Nathus Pastry Shop & Anr. Vs Suhas Chand Gupta & Anr.
Delhi High Court · (2023) 10 DEL CK 3529
High Courts18 Oct 2023Disposed Of
M/S Aradhana Builders Pvt. Ltd. & Anr. Vs M/S A.I.S Glass Solutions Pvt. Ltd.
Delhi High Court · (2023) 10 DEL CK 3530
Constitution of India-Article 227
High Courts18 Oct 2023Disposed Of
Narain Dass Vs Laxmi Naram & Ors.
Delhi High Court · (2023) 10 DEL CK 3533
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2
High Courts18 Oct 2023Disposed Of
Balaji Ram Leela Committee Vs Delhi Development Authority
Delhi High Court · (2023) 10 DEL CK 3553
Constitution of India-Article 32, 226
High Courts18 Oct 2023Disposed Of
Yamuna Kamal Club Vs Delhi Develpoment Authority
Delhi High Court · (2023) 10 DEL CK 3535
Delhi Development Authority Act, 1957-Section 5-A, 52Indian Contract Act, 1872-Section 25Information Technology Act, 2000
High Courts18 Oct 2023Disposed Of
Jyoti & Anr. Vs Deepak Panchal
Delhi High Court · (2023) 10 DEL CK 3586
Cr.P.C., 1973-Sections 397/401, 482, 125(3), 127(3)
High Courts18 Oct 2023Dismissed
Sapan Verma Vs Union Of India & Ors.
Delhi High Court · (2023) 10 DEL CK 3605
Constitution of India-Article 32, 142Medical Council of India Eligibility Certificate Regulations, 2002-Clause 5.1
High Courts18 Oct 2023Disposed Of
The Commissioner Of Income Tax, International Taxation-1, New Delhi Vs Deloitte Touche Tohmastu
Delhi High Court · (2023) 10 DEL CK 3641
Income Tax Act, 1961-Section 260A, 143(2), 2(24)
High Courts18 Oct 2023Disposed Of
Pr. Commissioner Of Income Tax -9 Vs M/S Wrigley India Pvt. Ltd.
Delhi High Court · (2023) 10 DEL CK 3649
High Courts18 Oct 2023Dismissed
Ajit Singh & Ors. Vs Krishan Kumar
Delhi High Court · (2023) 10 DEL CK 3689
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, XLI Rule 22Indian Penal Code, 1860General Clauses Act
High Courts18 Oct 2023Dismissed
Vijendra Singh Vs Buddha Vihar Prabandhak Sangh (Regd) & Anr.
Delhi High Court · (2023) 10 DEL CK 3688
Code of Civil Procedure, 1908-Section 115, 151Delhi Rent Control Act, 1958-Section 14 (1) (A) and (E)
High Courts18 Oct 2023Dismissed
State Bank Of Travancore Vs Prem Singh
Delhi High Court · (2023) 10 DEL CK 3687
Code of Civil Procedure, 1908-Section 114, 151, Order XLVII Rule 1Industrial Disputes Act, 1947-Section 17B, 2(rr)Supreme Court Rules 2013-Order LV Rule 6, XLVII
High Courts18 Oct 2023Dismissed
Padam Kumar Vs National Highways And Infrastructure Development Corporation Ltd & Ors.
Delhi High Court · (2023) 10 DEL CK 3686
Constitution of India-Articles 226, 227, 14, 21
High Courts18 Oct 2023
Orient Electric Limited Vs Crompton Greaves Consumer Electricals Limited
Delhi High Court · (2023) 10 DEL CK 3755
Court Fees Act, 1870-Section 16Code of Civil Procedure, 1908-Section 89Contempt of Courts Act, 1971
High Courts18 Oct 2023Disposed Of
Shri Ram Raja Sarkar Lok Kalyan Trust Through Its Director Vs Energy Efficiency Services Limited Through Its Additional General Manager
Delhi High Court · (2023) 10 DEL CK 3762
Arbitration & Conciliation Act, 1996-Section 34
High Courts18 Oct 2023Disposed Of
Sh. R.K. Kohli Vs Sh. Vipin Kohli & Anr.
Delhi High Court · (2023) 10 DEL CK 3804
Code of Civil Procedure, 1908-Order XII Rule 6Constitution of India-Article 227Limitation Act, 1963