High Courts12 Oct 2023Dismissed
Indian National Trade Union Congress Vs G Sanjeev Reddy & Ors
Delhi High Court · (2023) 10 DEL CK 0054
COURT ARCHIVE
Delhi High Court judgments
1,36,106 judgments · page 1,595 of 6,806
High Courts12 Oct 2023Disposed Of
South Delhi Motorcycles & Anr. Vs Idfc First Bank Ltd.
Delhi High Court · (2023) 10 DEL CK 0049
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — SectionNegotiable Instruments Act, 1881 — Section 138, 139
High Courts12 Oct 2023Disposed Of
Amit Sharma Vs State
Delhi High Court · (2023) 10 DEL CK 0048
Code Of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 420
High Courts12 Oct 2023Dismissed
M/S Raghav Aditya Chits. Pvt. Ltd. & Anr. Vs M/S Maya Toys
Delhi High Court · (2023) 10 DEL CK 0047
Code Of Criminal Procedure, 1973 — Section 251, 482Indian Penal Code, 1860 — Section 406, 420, 422Negotiable Instruments Act, 1881 — Section 138, 139, 141, 142, 145(2)
High Courts12 Oct 2023Allowed
Namita Vs Abhishek Gupta
Delhi High Court · (2023) 10 DEL CK 0046
Family Court Act, 1984 — Section 19
High Courts12 Oct 2023Disposed Of
Sonu Vs State Gnct Of Delhi
Delhi High Court · (2023) 10 DEL CK 0045
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1210(II), 1210(III), 1210(IV)Code Of Criminal Procedure, 1973 — Section 482
High Courts12 Oct 2023Allowed
Rajiv Mehra & Anr Vs Ravi Bhushan
Delhi High Court · (2023) 10 DEL CK 0044
Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(e), 14(1)(j), 14(7), 25B(5), 25B(8)
High Courts12 Oct 2023Dismissed
Ravi Bhushan Vs Rajiv Mehra & Anr
Delhi High Court · (2023) 10 DEL CK 0043
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(c), 14(1)(e), 14(1)(j), 14(2), 38
High Courts12 Oct 2023Disposed Of
Mohit Vs State Of Nct Of Delhi
Delhi High Court · (2023) 10 DEL CK 0042
Constitution of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 216, 302, 482Indian Penal Code, 1860 — Section 34, 307, 323, 326, 341
High Courts12 Oct 2023
Novartis Ag Vs Gnova Biotech Private Limited & Ors
Delhi High Court · (2023) 10 DEL CK 0041
Code of Civil Procedure, 1908 — Order 23 Rule 3
High Courts12 Oct 2023Allowed
Dr. Reddys Laboratories Limited Vs Fast Cure Pharma And Anr
Delhi High Court · (2023) 10 DEL CK 0040
Trade Marks Act, 1999 — Section 11(1)(b), 57
High Courts12 Oct 2023Allowed
M/S Svk Infrastructures (Formally Known As M/S Satya Narain) Vs Delhi Tourism And Transportation Development Corporation Ltd.
Delhi High Court · (2023) 10 DEL CK 0039
Arbitration and Conciliation Act, 1996 — Section 11, 12Indian Stamp Act, 1899 — Section 3, 3(1)
High Courts12 Oct 2023Dismissed
Govt Of Nct Of Delhi And Ors Vs Guddu Singh Rawat
Delhi High Court · (2023) 10 DEL CK 0038
High Courts12 Oct 2023Dismissed
Kendriya Vidyalaya Sangathan & Anr. Vs Shailendra Kumar Gupta
Delhi High Court · (2023) 10 DEL CK 0028
High Courts12 Oct 2023Disposed Of
Indian Naturopathy And Yoga Graduates Medical Association And Anr. Vs Union Of India And Anr
Delhi High Court · (2023) 10 DEL CK 0027
Constitution of India, 1950 — Article 309
High Courts12 Oct 2023Disposed Of
Govt. Of Nct Of Delhi And Ors. Vs Sunil Kumar And Ors.
Delhi High Court · (2023) 10 DEL CK 0026
High Courts12 Oct 2023Allowed
Master Aditya Vikram Kansagra & Anr. Vs Perry Kansagara
Delhi High Court · (2023) 10 DEL CK 0025
Court Fees Act, 1870 — Article 1(b), 14ARajasthan High Court Family Court Rules, 1994 — Rule 7Hindu Adoption and Maintenance Act, 1956 — Section 18, 20
High Courts11 Oct 2023Dismissed
Kali Charan Saini Vs Seema Devi Khandelwal
Delhi High Court · (2023) 10 DEL CK 3512
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VIII Rule 1A(3)Delhi Rent Control Act, 1958-Section 14(1)(e)
High Courts11 Oct 2023Dismissed
Union Of India Vs M/s Tayal And Co.
Delhi High Court · (2023) 10 DEL CK 3489
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii), 34(2-A), 37Contract Act, 1872-Chapter III, Section 32, 56Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015-Section 13(1A)
High Courts11 Oct 2023Dismissed
Dr. Manya Prasad Vs Yateender Singh Jafa & Ors.
Delhi High Court · (2023) 10 DEL CK 3514
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXVI Rule 9, Section 151