COURT ARCHIVE

Delhi High Court judgments

1,36,106 judgments · page 1,611 of 6,806

High Courts27 Sept 2023Dismissed

Sh. Saurabh Shukla Vs Indira Gandhi National Open University & Anr.

Delhi High Court · (2023) 09 DEL CK 3667

Sikkim Manipal University of Health, Medical and Technological Sciences Act, 1995UGC (Establishment of & Maintenance of Standards in Private Universities) Regulations, 2003Constitution of India-Article 245, 245(1)

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High Courts27 Sept 2023Dismissed

Manoj Patel Alias Manoj Kumawat Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2023) 09 DEL CK 3697

Code of Criminal Procedure, 1973-Sections 439, 482, 41AIPC-Sections 406, 409, 420, 120B, 148, 149, 332, 353, 186, 201, 307, 304, 504, 506, 34, 468, 478Arms Act, 1959-Sections 25, 27, 29

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High Courts27 Sept 2023Disposed Of

Rahul Mahajan Vs Ministry Of Education & Ors.

Delhi High Court · (2023) 09 DEL CK 3666

UGC Act, 1956-Sections 3, 13, 22, 22(3), 23, 24University Grants Commission (Inspection of University) Rules, 2004-Rule 3AUniversity Grants Commission (Categorisation of Universities (Only) for Grant of Graded Autonomy) Regulations, 2018

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High Courts27 Sept 2023Dismissed

Dr Renuka Bulani Prasad Vs National Board Of Examinations In Medical Sciences NBEMS & Ors.

Delhi High Court · (2023) 09 DEL CK 3708

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High Courts27 Sept 2023Disposed Of

Gudwala And Sons & Anr. Vs Assistant Commissioner Of Income Tax Central Circle 4, Delhi

Delhi High Court · (2023) 09 DEL CK 3732

Income Tax Act, 1961-Section 148A(b), 148A(d)

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High Courts27 Sept 2023Dismissed

Devender Kumar Vs Union Of India & Ors.

Delhi High Court · (2023) 09 DEL CK 3746

India Penal Code-Sections 323, 341, 325, 447, 34

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High Courts27 Sept 2023Dismissed

ASI/GD Arun Kumar Vs Union Of India & Anr.

Delhi High Court · (2023) 09 DEL CK 3747

Recruitment Rules for the Central Industrial Security Force notified on 17.02.2009

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High Courts27 Sept 2023Disposed Of

Balram Vs Union Of India & Ors

Delhi High Court · (2023) 09 DEL CK 3749

Central Civil Services (Temporary Service) Rules, 1965-Rule 5 (2) (a)

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High Courts27 Sept 2023Dismissed

Union Of India Vs Dr. Shailja Saxena

Delhi High Court · (2023) 09 DEL CK 3714

Constitution of India-Article 309Central Health Service Rules, 1996-Rule 8Central Health Service (Amendment Rules), 2001

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High Courts27 Sept 2023Dismissed

Union Of India & Anr. Vs Yogesh Kumar Bangia

Delhi High Court · (2023) 09 DEL CK 3796

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High Courts27 Sept 2023Disposed Of

Union Of India & Ors. Vs Dr. Shalini Jain

Delhi High Court · (2023) 09 DEL CK 3797

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High Courts27 Sept 2023

Mr. Amrish Aggarwal Trading As M/s Mahalaxmi Product Vs M/s Venus Home Appliances Pvt. Ltd. & Anr.

Delhi High Court · (2023) 09 DEL CK 3806

Trade Marks Act, 1999-Section 124(1), 124(1)(ii), 124(2), 30(2)(e), 47, 57, 125, 21Trade and Merchandise Marks Act, 1958-Section 32, 46, 56, 107, 111Tribunals Reforms Act, 2021

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High Courts27 Sept 2023Allowed