High Courts01 Aug 2023Disposed Of
Oriental Insurance Company Limited Vs Sandeep Kumar & Ors
Delhi High Court · (2023) 08 DEL CK 0023
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,735 of 6,818
High Courts01 Aug 2023Disposed Of
Re-Vikas Motors P. Ltd. Vs ....
Delhi High Court · (2023) 08 DEL CK 0022
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 481
High Courts01 Aug 2023Disposed Of
National Insurance Co. Ltd. Vs Master Shaurya & Ors
Delhi High Court · (2023) 08 DEL CK 0021
Motor Vehicles Act, 1988 — Section 166, 173Income Tax Act, 1961 — Section 48Indian Penal Code, 1860 — Section 279, 304A
High Courts01 Aug 2023Disposed Of
Malti Rawat Vs Union Of India & Ors.
Delhi High Court · (2023) 08 DEL CK 0020
High Courts01 Aug 2023Disposed Of
Sanjay Kumar Vs Govt Of Nct Of Delhi And Ors
Delhi High Court · (2023) 08 DEL CK 0019
High Courts01 Aug 2023Disposed Of
Singh Badshami Vs State Gnctd & Anr.
Delhi High Court · (2023) 08 DEL CK 0007
Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482
High Courts01 Aug 2023Disposed Of
Avdesh Vs State Of (Nct Of Delhi) & Anr.
Delhi High Court · (2023) 08 DEL CK 0006
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354Protection of Children from Sexual Offences Act, 2012 — Section 8
High Courts01 Aug 2023Dismissed
Ram Niwas Vs Union Of India & Ors
Delhi High Court · (2023) 08 DEL CK 0005
Constitution of India, 1950 — Article 311(2), 311(2)(b)Prevention of Corruption Act, 1988 — Section 7, 8, 13
High Courts01 Aug 2023Dismissed
Sara Carriere Dubey Vs Ashish Dubey
Delhi High Court · (2023) 08 DEL CK 0004
Guardian and Wards Act, 1890 — Section 7, 10, 12, 25Code of Civil Procedure, 1908 — Section 151
High Courts01 Aug 2023Dismissed
M/S D. G. Raj Commercial Pvt. Ltd. And Anr Vs General Manger, Northern Railway And Ors.
Delhi High Court · (2023) 08 DEL CK 0003
Constitution of India, 1950 — Article 19(1)(g)
High Courts01 Aug 2023Allowed
Okaya Power Private Limited
Delhi High Court · (2023) 08 DEL CK 0002
Trade Marks Act, 1999 — Section 57
High Courts01 Aug 2023Dismissed
Brijesh Kumar Vs Union Of India And Others
Delhi High Court · (2023) 08 DEL CK 0001
High Courts31 Jul 2023Dismissed
Mrs Kamla Kapoor & Ors. Vs Ms Tejinder Kaur Kohli & Ors.
Delhi High Court · (2023) 07 DEL CK 3900
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order 10 Rule 2, 47 Rule (1)(b), 114
High Courts31 Jul 2023Dismissed
Kusum Vs The State NCT Of Delhi
Delhi High Court · (2023) 07 DEL CK 3901
Code of Criminal Procedure, 1973-Section 438NDPS Act, 1985-Section 21, 25, 29, 37, 67Penal Code, 1860-Section 34, 149
High Courts31 Jul 2023Dismissed
Krishan Kumar Vs Union Of India & Ors.
Delhi High Court · (2023) 07 DEL CK 3919
High Courts31 Jul 2023Dismissed
J.S Gaur Vs Union Of India & Ors.
Delhi High Court · (2023) 07 DEL CK 3922
High Courts31 Jul 2023
Spicejet Limited Vs Kal Airways Pvt Ltd & Ors.
Delhi High Court · (2023) 07 DEL CK 3931
Arbitration and Conciliation Act, 1996-Sections 5, 18, 28(1)(a), 28(3), 31, 31(3), 31(7), 34, 34(2), 34(2)(a), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 34(3), 34(5), 36, 37, 48, 48(2)(b)(ii), 48(3), 48(4), 75, 81CPC-Sections 115 and 34Contract Act, 1872-Sections 23 and 65
High Courts31 Jul 2023Dismissed
National Highway Authority Of India Vs MS Jas Toll Road Company Ltd
Delhi High Court · (2023) 07 DEL CK 3932
Arbitration and Conciliation Act, 1996-Section 18, 21, 28(3), 34, 34(2), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b)(ii), 34(2A), 34(4), 75, 81Arbitration and Conciliation (Amendment) Act 2016National Highways (Collection of Fees by Any Person for the Use of Section of National Highways/Permanent Bridge/Temporary Bridge on National Highways) Rules, 1997-Sub-rule (1) and (2) of Rule 3
High Courts31 Jul 2023Disposed Of
Sh. Naresh Kumar & Ors. Vs Union Of India Through Secretary, Ministry Of Civil Aviation & Ors.
Delhi High Court · (2023) 07 DEL CK 3930
Constitution of India-Article 226, 12, 14 and 16, 311, Part IIIAir Corporations (Transfer of Undertakings and Repeal) Act of 1994
High Courts31 Jul 2023
Spicejet Limited Vs Kal Airways Pvt Ltd & Ors.
Delhi High Court · (2023) 07 DEL CK 3933
Arbitration and Conciliation Act, 1996-Section 5, 18, 28(1)(a), 28(3), 31, 31(3), 31(7), 31(7)(a), 31(7)(b), 34, 34(2), 34(2)(a), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 34(3), 34(5), 36, 37, 48, 48(2)(b)(ii), 48(3), 48(4), 75, 81, Explanation 2 to Section 34(2)(b)(ii), Explanation 2 to Section 48(2)(b)(ii)Contract Act, 1872-Section 23, 65CPC-Section 34, 115