High Courts07 Jul 2023Allowed
Salil Kant Vs Meneta Automotive Component Pvt.Ltd
Delhi High Court · (2023) 07 DEL CK 4537
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 21, 12
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,777 of 6,818
High Courts07 Jul 2023
M/S Frontier Sales Vs M/S Superior Exim Pvt Ltd
Delhi High Court · (2023) 07 DEL CK 4547
Delhi Rent Control Act-Section 14 (1) (b)
High Courts07 Jul 2023Disposed Of
Mohd. Owais Vs New Delhi Municipal Council & Anr.
Delhi High Court · (2023) 07 DEL CK 4560
Constitution of India, 1950-Article 226
High Courts07 Jul 2023Dismissed
Lydia Monica John & Ors. Vs The Government of NCT of Delhi Through Its Chief Secretary & Ors.
Delhi High Court · (2023) 07 DEL CK 4579
Constitution of India-Article 226, 226(2), 21Code of Criminal Procedure, 1973-Section 482, 156(3), 177Christian Marriage Act, 1872
High Courts07 Jul 2023Dismissed
Kavyanjali Dubey & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 07 DEL CK 4590
CAPF Examination Rules
High Courts07 Jul 2023Dismissed
The State (GNCT Of Delhi) Vs Mukesh
Delhi High Court · (2023) 07 DEL CK 4600
IPC-Sections 376, 506POCSO Act-Section 6
High Courts07 Jul 2023Allowed
Raffles Education Investment (India) Pte Ltd & Anr. Vs Educomp Professional Education Limited
Delhi High Court · (2023) 07 DEL CK 4668
Arbitration and Conciliation Act, 1996-Chapter-I, Part-II; Sections 18, 28(3), 34, 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b)(ii), 45, 46, 47, 48, 48(1), 48(2), 48(2)(a), 48(2)(b), 48(2)(b)(ii), 75, 81Arbitration and Conciliation (Amendment) Act, 2015-Explanation 2 to Section 34(2)(b)(ii); Explanation 2 to Section 48(2)(b)(ii)Societies Registration Act, 1860-Sections 4, 15
High Courts07 Jul 2023Dismissed
Chief Secretary Govt Of West Bengal Vs Amritpal Kaur & Ors.
Delhi High Court · (2023) 07 DEL CK 4669
Constitution of India-Articles 14, 15, 16 and 21
High Courts07 Jul 2023
Satish Vs New Delhi Municipal Council & Anr.
Delhi High Court · (2023) 07 DEL CK 4680
Constitution of India, 1950-Article 226
High Courts07 Jul 2023Dismissed
Bharat Mata Saraswati Bal Mandir Senior Secondary School Vs Vinita Singh And Ors
Delhi High Court · (2023) 07 DEL CK 0096
Constitution of India, 1950 — Article 12, 226Delhi School Education Act, 1973 — Section 10, 10(1)
High Courts07 Jul 2023Disposed Of
Nippon Steel Corpration Vs Assistant Controller Of Patents And Designs
Delhi High Court · (2023) 07 DEL CK 0095
Patents Act, 1970 — Section 2, 2(1)(j), 2(1)(ja), 10(4), 12, 15, 117A(2)
High Courts07 Jul 2023
Tata Sky Limited Vs Linkedin Corporation And Ors.
Delhi High Court · (2023) 07 DEL CK 0094
High Courts07 Jul 2023
Dheeraj @ Badal Vs State Of Nct Of Delhi
Delhi High Court · (2023) 07 DEL CK 0093
Indian Penal Code, 1860 — Section 34, 307Code Of Criminal Procedure, 1973 — Section 439
High Courts07 Jul 2023Disposed Of
Osama Javed Vs State Anr
Delhi High Court · (2023) 07 DEL CK 0092
Indian Penal Code, 1860 — Section 354, 354D, 356, 379, 506Code Of Criminal Procedure, 1973 — Section 439Protection of Children from Sexual Offences Act, 2012 — Section 12
High Courts07 Jul 2023Disposed Of
Jagdish Vs Principal, Govt. Boys, Senior Secondary School Gbsss And Ors
Delhi High Court · (2023) 07 DEL CK 0091
High Courts07 Jul 2023Disposed Of
S.B. Distributors Acting Through Its Partners Petitioner 2, 3 And 4 And Ors Vs Income Tax Officer Ward 35( 1) Delhi & Ors.
Delhi High Court · (2023) 07 DEL CK 0090
Income Tax Act, 1961 — Section 144, 147
High Courts07 Jul 2023Disposed Of
S. Arumugam Vs Union Of India And Ors
Delhi High Court · (2023) 07 DEL CK 0057
High Courts07 Jul 2023Dismissed
Lydia Monica John Vs Government Of Nct Of Delhi Through Its Chief Secretary & Ors
Delhi High Court · (2023) 07 DEL CK 0056
Constitution of India, 1950 — Article 21, 226, 226(2)Code Of Criminal Procedure, 1973 — Section 156(3), 177, 482
High Courts07 Jul 2023Disposed Of
Nayati Healthcare And Research Ncr Private Limited Vs Vidya Sagar Kaushalya Devi Memorial Health Centre
Delhi High Court · (2023) 07 DEL CK 0055
Arbitration and Conciliation Act, 1996 — Section 9, 17
High Courts07 Jul 2023Dismissed
Indeen Bio Power Ltd Vs EFS Facilities Services India Pvt Ltd
Delhi High Court · (2023) 07 DEL CK 0054
Commercial Courts Act, 2015 — Section 13(1)Arbitration And Conciliation Act, 1996 — Section 28, 28(3), 31(3), 34, 34(2A), 34(2)(a)(iii), 34(2)(b), 34(2)(b)(ii), 37, 48, 48(2)(b)(ii), 75, 81