High Courts08 Aug 2023Allowed
Girijesh Kumar Vs National Highways And Infrastructure Development Corporation Limited (NHIDCL) & Anr.
Delhi High Court · (2023) 08 DEL CK 1690
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,717 of 6,818
High Courts08 Aug 2023Dismissed
Gandharva Infrastructure And Projects Limited Vs Unoin Of India & Ors.
Delhi High Court · (2023) 08 DEL CK 1691
High Courts08 Aug 2023Allowed
Smt Lakshmi Devi Vs Union Of India & Ors.
Delhi High Court · (2023) 08 DEL CK 1692
High Courts08 Aug 2023Allowed
Smt Bhawana Sharma & Ors. Vs Shyam Sunder Sharma
Delhi High Court · (2023) 08 DEL CK 1693
Cr.P.C.-Section 125, 125(2), 127, 397/401, 482Constitution of India-Preamble, Article 15(3), 39
High Courts08 Aug 2023Dismissed
Chetan Vs Delhi Urban Shelter Improvement Board
Delhi High Court · (2023) 08 DEL CK 1694
Delhi Urban Shelter Improvement Board Act, 2010-Section 45Constitution of India-Article 226
High Courts08 Aug 2023Allowed
M/s Cuthbert Oceans LLP Vs The Superintendent Of CGST Range 109 Division Rohini
Delhi High Court · (2023) 08 DEL CK 1721
CGST, 2017-Section 29(2)(e), 39, Rule 22(3)
High Courts08 Aug 2023Disposed Of
MS Kartik Real Nest Services Vs Central Bank Of India & Ors.
Delhi High Court · (2023) 08 DEL CK 1723
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 17Constitution of India-Article 227
High Courts08 Aug 2023Disposed Of
Kishan Lal Vs Sant Sunder Das Ji CGHS Ltd. & Ors.
Delhi High Court · (2023) 08 DEL CK 1749
DCS Act-Section 71
High Courts08 Aug 2023Allowed
Govt Of NCT Of Delhi & Ors. Vs Ms Seema Kumari
Delhi High Court · (2023) 08 DEL CK 1753
High Courts08 Aug 2023Dismissed
Anita & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 08 DEL CK 1754
Constitution of India
High Courts08 Aug 2023Dismissed
Sanjeev Kumar Vs Union Of India & Ors.
Delhi High Court · (2023) 08 DEL CK 1756
High Courts08 Aug 2023Allowed
Shri Radhey Shyam Datta Vs Union Of India & Anr.
Delhi High Court · (2023) 08 DEL CK 1781
Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976-Section 2, 6, 6(1), 6(2), 7, 7(1), 7(3), 8, 18Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974-Section 3(1)Constitution of India-Article 226
High Courts08 Aug 2023
Manish Goel Vs . Raghav Goyal & Anr
Delhi High Court · (2023) 08 DEL CK 0413
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 115, 151, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 11(d), Order 7 Rule 11(e), Order 7 Rule 11(f)Indian Succession Act, 1925 — Section 63
High Courts08 Aug 2023Dismissed
Kamlesh Sharma Vs Yogender Kumar Sharma
Delhi High Court · (2023) 08 DEL CK 0396
Hindu Marriage Act, 1955 — Section 12(1)(a), 12(1)(c), 13(1)(ia), 13(1)(ii), 24Code of Criminal Procedure, 1973 — Section 107, 151
High Courts08 Aug 2023Dismissed
Mahanagar Telephone Nigam Limited (M.T.N.L) Through Its Deputy Manager (P And A) Vs Satya Narain Shahni
Delhi High Court · (2023) 08 DEL CK 0395
Constitution of India, 1950 — Article 142
High Courts08 Aug 2023Disposed Of
Commissioner Of Income Tax (International Taxation)-1, New Delhi Vs Cognyte Technologies Israel Ltd. (Formerly Known As M/S Verint Systems Ltd.)
Delhi High Court · (2023) 08 DEL CK 0393
Income Tax Act, 1961 — Section 9(1)(vi)
High Courts08 Aug 2023
Ridgeview Construction (P) Ltd. Vs South Delhi Municipal Corporation And Ors
Delhi High Court · (2023) 08 DEL CK 0392
High Courts08 Aug 2023Dismissed
Ppg College Of Education For Women Vs Southern Regional Committee
Delhi High Court · (2023) 08 DEL CK 0391
High Courts08 Aug 2023Dismissed
Mohd Irshad Vs Jain Brother Sanitation Pvt. Ltd. & Anr.
Delhi High Court · (2023) 08 DEL CK 0368
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 12 Rule 6, Order 1 Rule 10Specific Relief Act, 1963 — Section 6
High Courts08 Aug 2023Disposed Of
Kamlesh & Ors Vs Mohan Thakur & Ors.
Delhi High Court · (2023) 08 DEL CK 0367
Code of Civil Procedure, 1908 — Section 151, Order 14 Rule 5