High Courts04 Oct 2023Dismissed
Piyush Tiwari Vs State NCT Of Delhi
Delhi High Court · (2023) 10 DEL CK 3949
Code of Criminal Procedure, 1973-Section 439, 482Indian Penal Code-Section 420
COURT ARCHIVE
Delhi High Court judgments
1,36,106 judgments · page 1,608 of 6,806
High Courts04 Oct 2023Dismissed
Piyush Tiwari Vs State NCT Of Delhi
Delhi High Court · (2023) 10 DEL CK 3950
Cr.P.C-Section 439, 482IPC-Sections 406, 420, 467, 468, 471, 34
High Courts04 Oct 2023Disposed Of
Dakshinii Delhi Dharmik Ramlila Samiti (Regd.) Through Its President Vs Sports Authority Of India (SAI) & Ors.
Delhi High Court · (2023) 10 DEL CK 3985
Societies Registration Act, 1860Constitution of India-Article 14, Part III
High Courts04 Oct 2023Dismissed
Yamini Mourya & Ors. Vs Indian Olympic Association & Ors.
Delhi High Court · (2023) 10 DEL CK 3999
Constitution of India-Article 226
High Courts04 Oct 2023Dismissed
U P Roadways Through Its Regional Manager Vs Smt Ponnam Gandotra
Delhi High Court · (2023) 10 DEL CK 4001
IPC-Sections 279, 304AMotor Vehicles Act, 1988-Section 163(a), 163-A, 166, 168, 169, Second ScheduleIndian Evidence Act, 1872-Section 114
High Courts04 Oct 2023Disposed Of
M/s Aggarwal Store Through Its Licence Holder Vs Govt Of NCT Of Delhi Through Secretary-Cum-Commissioner & Anr.
Delhi High Court · (2023) 10 DEL CK 4003
Delhi Specified Articles (Regulation and Distribution) Order, 1981-Section 6, Rule 6(6)Constitution of India-Article 226
High Courts04 Oct 2023Dismissed
Payel Chowdhury Vs Amateur Kabaddi Federation Of India & Ors.
Delhi High Court · (2023) 10 DEL CK 4004
National Sports Code, 2011Constitution of India-Article 226
High Courts04 Oct 2023Dismissed
Abhishek Singh Vs Honble High Court Of Delhi Through Its Registrar General
Delhi High Court · (2023) 10 DEL CK 4024
Employees Compensation Act, 1923-Section 10A, Sub-section (1) of Section 10A
High Courts04 Oct 2023Dismissed
Surjit Rai @ Surjit Gaur Vs National Bal Bhawan & Ors.
Delhi High Court · (2023) 10 DEL CK 4029
Constitution of India-Article 226
High Courts04 Oct 2023Allowed
Ritu Goel Vs India Credit Company Ltd. & Ors.
Delhi High Court · (2023) 10 DEL CK 4030
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 17
High Courts04 Oct 2023Dismissed
M/s Inox Wind Ltd. Vs M/s Northex Logistics Pvt Ltd.
Delhi High Court · (2023) 10 DEL CK 4031
Arbitration & Conciliation Act, 1996-Section 37(1)(a), 8, 7, 7(2), 7(3), 7(4), 7(4)(b), 7(5)
High Courts04 Oct 2023Allowed
Saurabh Aggarwal Proprietor Of M/s Aarav Plastics Vs Commissioner, CGST Delhi North & Ors.
Delhi High Court · (2023) 10 DEL CK 4034
High Courts04 Oct 2023Disposed Of
Lal Bihari Singh Yadav & Anr. Vs Union Of India & Anr.
Delhi High Court · (2023) 10 DEL CK 4035
Constitution of India-Article 14, 32, 226Limitation Act
High Courts04 Oct 2023Dismissed
Nirvikar Kaushik Vs Govt Of Nct Of Delhi & Anr
Delhi High Court · (2023) 10 DEL CK 4028
Constitution of India-Article 226
High Courts04 Oct 2023Allowed
Dr Dinesh Paul Vs Union Of India & Anr.
Delhi High Court · (2023) 10 DEL CK 4044
High Courts04 Oct 2023Allowed
Star India Pvt Ltd & Anr. Vs Yodesiserial.Su & Ors
Delhi High Court · (2023) 10 DEL CK 4094
Copyright Act, 1957-Section 14(d), 37, 51Code of Civil Procedure, 1908-Order VIII Rule 10
High Courts04 Oct 2023Disposed Of
Pr. Commissioner Of Income Tax-4 Vs M/S Hellmann Worldwide Logistics India Pvt. Ltd.
Delhi High Court · (2023) 10 DEL CK 0001
Income Tax Rules, 1962 — Rule 10BIncome Tax Act, 1961 — Section 92C, 92CA(3), 143(1), 143(2), 143(3), 144C, 260A
High Courts03 Oct 2023Dismissed
Bharat Sanchar Nigam Ltd Vs Vihaan Networks Ltd
Delhi High Court · (2023) 10 DEL CK 3487
Arbitration and Conciliation Act, 1996-Section 5, 18, 28(3), 31(3), 34, 34(2), Explanation 1 to Section 34(2), 34(2)(a)(iii), 34(2)(b), 34(2)(b)(ii), 34(2-A), 37, 75, 81Indian Contract Act, 1872-Section 70Government of India Act, 1935-Section 175(3)
High Courts03 Oct 2023Allowed
Charan Jeet Singh Vs Preeti Dhamija
Delhi High Court · (2023) 10 DEL CK 3492
Code of Civil Procedure, 1908-Order VIII Rule 1, XII Rule 6, XVII, XXXIX Rule 10
High Courts03 Oct 2023Dismissed
Badam Singh Chauhan & Ors. Vs Agriculture Produce Marketing Committee & Anr.
Delhi High Court · (2023) 10 DEL CK 3573
Constitution of India-Article 14Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000