COURT ARCHIVE

Delhi High Court judgments

1,36,357 judgments · page 1,684 of 6,818

High Courts24 Aug 2023Dismissed

Ruchir Agrawal Vs Public Enterprises Selection Board & Ors.

Delhi High Court · (2023) 08 DEL CK 0189

Constitution of India, 1950 — Article 14, 15(1), 16, 16(1), 16(2), 226, 309Chartered Accountants Act, 1949 — Section 2(1)(b)Cost And Works Accountants Act, 1959 — Section 2(1)(b)

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High Courts24 Aug 2023

Salman Ansari Vs State (Nct) Of Delhi

Delhi High Court · (2023) 08 DEL CK 0188

Indian Penal Code, 1860 — Section 376(2)(f), 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 6Code of Criminal Procedure, 1973 — Section 309, 389, 436A, 437, 439

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High Courts24 Aug 2023Disposed Of

Rajeev Chhatwal Vs Commissioner Of Goods And Services Tax (East)

Delhi High Court · (2023) 08 DEL CK 0187

Central Goods and Services Tax Act, — Section 67, 67(2)

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High Courts23 Aug 2023

Ministry Of Youth Affairs And Sports, Dept. Of Ports, Govt. Of India Vs Ernst And Young Pvt. Ltd (Now Known As Ernst And Young LLP) & Anr.

Delhi High Court · (2023) 08 DEL CK 1058

Arbitration and Conciliation Act, 1996-Section 34, 33(1), 33(6), 34(3), 33, 33(2), 33(5), 32, 31(5), 31(1), 33(4), 34(1)Limitation Act-Section 5CPC-Order 7 Rule 14, 8 Rule 1A

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High Courts23 Aug 2023Dismissed

Greenfields Public School Vs Anchla & Ors.

Delhi High Court · (2023) 08 DEL CK 1137

Delhi School Education Act, 1973-Section 10(1), 10, 17, 17(3), 18Delhi School Education Rules, 1973-Rule 177Central Civil Services (Revised Pay) Rules, 2016

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High Courts23 Aug 2023Dismissed

Union Of India & Anr. Vs Dinesh Kumar Kaushik

Delhi High Court · (2023) 08 DEL CK 1170

Civil Procedure Code-Order XLVII Rule 1, XLVII Rule 1(1), Section 114Constitution of India-Article 226Administrative Tribunals Act

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High Courts23 Aug 2023Allowed

Ms. Shalini Mittal Vs Income Tax Officer

Delhi High Court · (2023) 08 DEL CK 1164

Constitution of India-Articles 226, 227Income Tax Act, 1961-Sections 148A(b), 148A(d), 148, 54, 54EC

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High Courts23 Aug 2023Disposed Of

Shivani Chanana Vs State NCT Of Delhi & Ors.

Delhi High Court · (2023) 08 DEL CK 1179

Indian Penal Code, 1860-Sections 498A, 406, 34Domestic Violence Act, 2005-Section 12Code of Criminal Procedure, 1973-Section 125, 178(b) and (d)

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High Courts23 Aug 2023Dismissed

Delhi Transport Corporation & Ors. Vs Ramesh Chander

Delhi High Court · (2023) 08 DEL CK 1217

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High Courts23 Aug 2023Dismissed

Shambhu Sharma Vs UOI & Ors.

Delhi High Court · (2023) 08 DEL CK 1210

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High Courts23 Aug 2023Dismissed

Vikas Sharma Vs University Of Delhi & Anr.

Delhi High Court · (2023) 08 DEL CK 1271

Constitution of India-Article 226University Non-Teaching Employees (Terms and Conditions of Services) Rules, 2013-Rules 43-H, 82

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High Courts23 Aug 2023Dismissed

Sh. Jamil Malik Vs Moti Lal Nehru College (Evening) University Of Delhi & Anr.

Delhi High Court · (2023) 08 DEL CK 1270

Right to Information Act, 2005University Non-Teaching Employees (Terms and Conditions of Services) Rules, 2013 (Under Ordinance XXII-D)-Rules 43-H, 82

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High Courts23 Aug 2023Dismissed

Raman Kumar & Ors. Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2023) 08 DEL CK 1269

Constitution of India-Article 226, 32

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High Courts23 Aug 2023Allowed

Elyon Pharmaceuticals Pvt. Ltd. Vs The Registrar Of Trademarks

Delhi High Court · (2023) 08 DEL CK 1279

Trade Marks Act 1999-Section 11(1)(a), 11(1)(b), 12

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High Courts23 Aug 2023

Mr Surender Mohan Pathak Vs Abhinav Shrivastava(Bhopali) & Ors.

Delhi High Court · (2023) 08 DEL CK 1277

Court Fees Act, 1870-Section 16

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High Courts23 Aug 2023Disposed Of

Ramada International, Inc Vs La-Ramada World Private Limited & Anr.

Delhi High Court · (2023) 08 DEL CK 1275

CPC-Order XXXIX Rule 2A, XXXIX Rules 1 and 2, XXXIX Rule 3, XIII-A Rule 3, XIII-A Rule 4(2) and (3)Commercial Courts Act

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High Courts23 Aug 2023

Lucky Vs State Of NCT Of Delhi

Delhi High Court · (2023) 08 DEL CK 1315

CrPC-Section 439IPC-Sections 186, 353, 307, 34, 336, 506Arms Act-Sections 25, 27

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High Courts23 Aug 2023Disposed Of

Ravi Kumar Alias Ravi Gupta & Anr. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2023) 08 DEL CK 1331

CrPC-Section 482IPC-Sections 308, 323, 34

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High Courts23 Aug 2023Disposed Of

Sanjay & Ors. Vs The State Of NCT Of Delih & Anr.

Delhi High Court · (2023) 08 DEL CK 1366

CrPC-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act 1956-Section 13-B(1), 13-B(2)

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High Courts23 Aug 2023Dismissed

Shri Jatin Gupta @ Parul Vs Directorate General Of GST Intelligence Unit Delhi

Delhi High Court · (2023) 08 DEL CK 1365

Constitution of India-Article 226, 14, 19, 21Central Goods and Services Tax Act, 2017-Section 70, 69, 69(1), 132, 132(1), 132(2), 132(4), 132(5)Indian Penal Code-Section 174, 175

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