High Courts21 Jul 2023Dismissed
Rajesh Jain Proprietor, M/s Pioneer Paper Agency Vs M/s Shiv Shakti Impex
Delhi High Court · (2023) 07 DEL CK 4344
Arbitration and Conciliation Act, 1996-Section 34, 37
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Delhi High Court judgments
1,36,357 judgments · page 1,752 of 6,818
High Courts21 Jul 2023Dismissed
Hardit Singh Batra & Anr. Vs Jaspreet Pal Singh Batra
Delhi High Court · (2023) 07 DEL CK 4426
High Courts21 Jul 2023
Major General M.S. Ahluwalia Vs M/S Tehelka.Com & Ors.
Delhi High Court · (2023) 07 DEL CK 4442
Companies Act, 1956Constitution of India-Article 19(1)(a), 21Indian Evidence Act 1872-Section 65B
High Courts21 Jul 2023Disposed Of
Standard Chartered Bank UK Vs Assistant Commissioner Of Income Tax & Ors.
Delhi High Court · (2023) 07 DEL CK 4519
Income Tax Act, 1961-Section 148A(b), 148A(d), 148, 143(3)
High Courts21 Jul 2023Disposed Of
Commissioner Of Income Tax (Exemptions) Delhi Vs GS1 India (Formerly Ean India)
Delhi High Court · 2022 INSC 1112
Income Tax Act, 1961-Section 2(15)
High Courts21 Jul 2023Disposed Of
The Pr. Commissioner Of Income Tax -Central-1 Vs Forum Sales Pvt. Ltd.
Delhi High Court · (2023) 07 DEL CK 4529
High Courts21 Jul 2023Allowed
Mr. Sonu Vs The State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2023) 07 DEL CK 4566
Code of Criminal Procedure-Section 482, 320IPC-Section 307, 326, 308, 34, 420, 468, 471, 120-BArms Act, 1959
High Courts21 Jul 2023
Alok Kumar Vs Harsh Mander & Anr.
Delhi High Court · (2023) 07 DEL CK 4577
Indian Penal Code, 1860-Sections 10, 34, 147, 148, 149, 153, 153A, 153A(1)(c), 153A(2), 153B, 154, 155, 156, 167, 186, 205, 295, 332, 353, 436, 503, 505(1)(b), 505(1)(c), 505(2), 506Code of Criminal Procedure, 1973-Sections 154, 154(1), 154(3), 155(2), 156, 156(1), 156(3), 157, 157(1), 157(1)(a), 157(1)(b), 173, 173(2), 182, 190, 200, 202, 202(1), 482, 561-AConstitution of India-Article 21, 226
High Courts21 Jul 2023Dismissed
State Of NCT Of Delhi Vs Ashish Kumar & Anr.
Delhi High Court · (2023) 07 DEL CK 4601
IPC-Section 375 (sixthly), 376, 376(2)(g), 506, 34Cr.P.C.-Section 164, 313
High Courts21 Jul 2023Disposed Of
Neeraj Vs Preeti
Delhi High Court · (2023) 07 DEL CK 4607
Hindu Marriage Act, 1955-Section 13(1)(ia)
High Courts21 Jul 2023
St Stephens College Vs University Of Delhi & Anr
Delhi High Court · (2023) 07 DEL CK 4629
Constitution of India-Article 32, 30(1), 25, 26, 29 & 30Ordinances of the University-Clause 5 of Ordinance II
High Courts21 Jul 2023Dismissed
Ashish Randev & Anr. Vs The State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2023) 07 DEL CK 4637
Constitution of India-Article 226Maintenance and Welfare of Parents and Senior Citizens Act, 2007Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
High Courts21 Jul 2023
Coty Germany Gmbh Vs Xeryus Retail Private Limited & Anr.
Delhi High Court · (2023) 07 DEL CK 0313
Trade Marks, Act, 1999 — Section 135(2)(c)
High Courts21 Jul 2023Disposed Of
Dabur India Limited Vs Vibcare Pharma Pvt Ltd And Another
Delhi High Court · (2023) 07 DEL CK 0312
High Courts21 Jul 2023Disposed Of
Mohd Furqan Sheikh Vs State Of Nct Of Delhi
Delhi High Court · (2023) 07 DEL CK 0200
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379, 411
High Courts21 Jul 2023Dismissed
Jitender @ Sonu Vs State (N.C.T. Of Delhi) & Anr
Delhi High Court · (2023) 07 DEL CK 0199
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 109, 120B, 376, 420, 468, 471, 506, 509
High Courts21 Jul 2023Dismissed
Ashish Randev & Anr Vs State (Govt. Of Nct Of Delhi) And Ors
Delhi High Court · (2023) 07 DEL CK 0198
Constitution of India, 1950 — Article 226Delhi Maintenance and Welfare of Parents and Senior Citizens (Amendment) Rules, 2016 — Section 22(2), 22(3)
High Courts21 Jul 2023Disposed Of
Neeraj Vs Preeti
Delhi High Court · (2023) 07 DEL CK 0197
Hindu Marriage Act, 1955 — Section 13(1))(ia)
High Courts21 Jul 2023Dismissed
Shambhavi Kejriwal Vs Union Of India
Delhi High Court · (2023) 07 DEL CK 0157
Joint Seat Allocation Authority 2023 — Rule 41, 42, 56
High Courts21 Jul 2023Dismissed
Vineet Saraf Vs Rural Electrification Corporation Ltd.
Delhi High Court · (2023) 07 DEL CK 0156
Constitution of India, 1950 — Article 14, 141, 226, 226(3)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019 — Section 7, 7(1)Insolvency and Bankruptcy Code, 2016 — Section 31, 31(1), 95, 95(4)(b), 96, 97, 99, 100