High Courts03 Jul 2023Dismissed
Top Edge Security And Services Private Limited Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2023) 07 DEL CK 4610
Constitution of India-Article 226, 12
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,791 of 6,818
High Courts03 Jul 2023Dismissed
Delhi Development Authority Vs Shri Om Prakash Kapoor & Ors.
Delhi High Court · (2023) 07 DEL CK 4611
High Courts03 Jul 2023Dismissed
Rajiv Jolly Khosla Vs Union Of India & Anr.
Delhi High Court · (2023) 07 DEL CK 4612
Constitution of India-Article 226
High Courts03 Jul 2023Dismissed
Aayushi Dineshbhai Prajapati Vs Union Of India & Ors.
Delhi High Court · (2023) 07 DEL CK 4613
Eligibility Certificate Regulations, 2002Medical Council of India Regulations on Graduate Medical Education, 1997-Regulation 4(2), 4(2)(a), 4(2)(b), 4(2)(c), 4(2)(d), 4(2)(e), 4(2)(f), Clause 4, Proviso to Clause 4, Proviso to Clause 4(2)(a)Foreign Medical Institution Regulations, 2002
High Courts03 Jul 2023Dismissed
Executive Pilots Association & Anr. Vs Air India Limited & Ors.
Delhi High Court · (2023) 07 DEL CK 4614
Constitution of India-Article 14, 12, 19(1)(g), 21, 226
High Courts03 Jul 2023Dismissed
Delhi Developmen Authority Vs York Tech Pvt. Ltd.
Delhi High Court · (2023) 07 DEL CK 4615
Constitution of India-Article 14
High Courts03 Jul 2023Dismissed
Ajay Gautam Vs Delhi State Advisory Board For Animal Welfare & Anr.
Delhi High Court · (2023) 07 DEL CK 4616
Prevention of Cruelty to Animals (Regulation of Livestock Markets) Rules, 2017Code of Civil Procedure
High Courts03 Jul 2023Dismissed
Raghubir Singh Vs The Secretary Land And Building
Delhi High Court · (2023) 07 DEL CK 4621
Land Acquisition Act, 1894-Section 4
High Courts03 Jul 2023Dismissed
Braham Singh Mavi Vs Bank Of India
Delhi High Court · (2023) 07 DEL CK 4622
High Courts03 Jul 2023Allowed
Paragon Cable India & Anr. Vs Essee Networks Private Limited & Ors.
Delhi High Court · (2023) 07 DEL CK 4638
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, Section 151Trademarks Rules, 2017-Rule 25Trademarks Act, 1999-Section 28(3), 29(2), 29(2)(a), 29(2)(b), 34
High Courts03 Jul 2023
SAP SE Vs Swiss Auto Products & Anr.
Delhi High Court · (2023) 07 DEL CK 4639
Trademarks Rules, 2002-Rules 50(1), 50(2), 51, 51(1), 53Trademarks Act, 1999-Sections 21(4), 131, 131(1), 131(2)Trademarks Rules, 2017-Rules 46, 46(2), 158
High Courts03 Jul 2023Allowed
National Highways Authority Of India Vs IRB Pathankot Amritsar Toll Road Ltd.
Delhi High Court · (2023) 07 DEL CK 4640
Arbitration and Conciliation Act, 1996-Section 28(3), 33, 34, 34(2), 34(2A), 34(2)(b)(ii), 37, 37(1)(c)Limitation Act, 1963-Section 137National Highways Authority of India Act, 1988
High Courts03 Jul 2023Allowed
Vijay Kumar Varshney Vs Longlast Power Products Ltd And Anr.
Delhi High Court · (2023) 07 DEL CK 4642
Code of Civil Procedure, 1908-Order XI Rule 1(1), XI Rule 1(1)(c)(ii), XI Rule 1(3), XI Rule 1(4), XI Rule 1(5), VII Rule 14(3)Commercial Courts Act, 2015Constitution of India-Article 227
High Courts03 Jul 2023Dismissed
Dinesh Bishnoi Vs Union Of India & Anr.
Delhi High Court · (2023) 07 DEL CK 4659
Central Civil Services (Classification Control and Appeal) Rules, 1965-Rule 10(i)(a), 10Constitution of India-Article 226
High Courts03 Jul 2023Dismissed
M/s Dentedge Healthcare Pvt. Ltd & Anr. Vs Shri V.C. Jain
Delhi High Court · (2023) 07 DEL CK 4662
CPC-Order VII Rule 11, XII Rule 6, XII Rule 16, XV(A)Commercial Courts Act, 2015-Section 12ATransfer of Property Act-Sections 105, 106, 107
High Courts03 Jul 2023Dismissed
Union Of India Through The Secretary & Anr. Vs Vijay Kumar Saxena
Delhi High Court · (2023) 07 DEL CK 4665
High Courts03 Jul 2023Allowed
ANJ VC JV Vs National Highways Authority Of India
Delhi High Court · (2023) 07 DEL CK 4686
Limitation Act
High Courts03 Jul 2023Disposed Of
M/S Metrro Waste Handling Private Limited Vs Delhi Jal Board
Delhi High Court · (2023) 07 DEL CK 4685
Arbitration and Conciliation Act-Section 11
High Courts03 Jul 2023Allowed
Sun Pharma Laboratories Limited Vs Glenmark Pharmaceuticals Limited
Delhi High Court · (2023) 07 DEL CK 4699
CPC, 1908-Order XXXIX Rules 1 and 2, Section 151Trade Marks Act, 1999-Section 29 (1) and (2), 11, 17Drugs and Cosmetics Act, 1940-Schedule ‘G’
High Courts03 Jul 2023Dismissed
Social Jurist, A Civil Rights Group Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 07 DEL CK 4703
Right of Children to Free and Compulsory Education Act, 2009Right to Information Act, 2005Constitution of India-Article 200, 196 to 201, 197 to 199, 13(2), 105, 194, Part III, 234, 226