COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,802 of 6,818
High Courts02 Jun 2023Dismissed
R K Tarun Vs National Medical Commission & Ors.
Delhi High Court · (2023) 06 DEL CK 3345
Constitution of India-Article 226Minimum Requirements for Annual MBBS Admissions Regulations, 2020
High Courts02 Jun 2023Disposed Of
Chandra Shekhar Upadhyay Vs Union Of India & Ors.
Delhi High Court · (2023) 06 DEL CK 3346
High Courts02 Jun 2023Allowed
Institute Of Chartered Accountants Of India Vs The Competition Commission Of India & Ors.
Delhi High Court · (2023) 06 DEL CK 3347
Competition Act, 2002-Section 26(1), 19(1), 19(1)(a), 4, 4(1), 4(2)(a)(i), 4(2)(b)(i), 4(2)(c), 2(h), Clause (l) of Section 2, (u) of Section 2, (w) of Section 2, 54, 62Chartered Accountants Act, 1949-Section 2(1)(g), 3, 9, 15, 15(2)(d), 15(2)(e), 15(2)(j), 24A, 24A(1)(ii), 28B, 30, 30(k)Income Tax Act, 1961-Section 2(15)
High Courts02 Jun 2023Dismissed
Bhaskar Refractories And Stoneware Pipes Pvt. Ltd. & Anr. Vs Ishwar Industries Ltd
Delhi High Court · (2023) 06 DEL CK 3184
Delhi Rent Control Act, 1958-Section 14, 14(1)(e), 14A, 22, 25B, 25B(2), 25B(4), 25B(8)Code of Civil Procedure-Order 9 Rule 13, 37 Rule 4, 47 Rule 1, Section 151Limitation Act, 1963
High Courts02 Jun 2023Allowed
Rajinder Nath Kapoor Vs Income Tax Officer, Ward 47(1), & Anr
Delhi High Court · (2023) 06 DEL CK 0082
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 144B, 147, 148, 148A(b), 148A(d), 149(1)(a), 149(1)(b)
High Courts02 Jun 2023Disposed Of
Sanjeev Sikka Vs National Faceless Assessment Centre, Delhi & Ors.
Delhi High Court · (2023) 06 DEL CK 0081
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 144B, 147, 148, 148A(d)
High Courts02 Jun 2023Disposed Of
Nem Singh And Ors Vs Govt Of Nct Of Delhi And Ors
Delhi High Court · (2023) 06 DEL CK 0080
Delhi Municipal Corporation Act, 1957 — Section 507
High Courts02 Jun 2023Disposed Of
Kuldip Kumar Bamotra Vs Municipal Corporation Of Delhi And Others
Delhi High Court · (2023) 06 DEL CK 0079
Code of Civil Procedure, 1908 — Section 151
High Courts02 Jun 2023Disposed Of
Parmod Kumar Jain Vs State & Ors.
Delhi High Court · (2023) 06 DEL CK 0069
Trade Mark Act, 1999 — Section 103, 104Code Of Criminal Procedure, 1973 — Section 482
High Courts02 Jun 2023Dismissed
State Bank Of India Vs Presiding Officer & Anr.
Delhi High Court · (2023) 06 DEL CK 0041
Constitution of India, 1950 — Section 226, 227Industrial Disputes Act,1947 — Section 17BEvidence Act, 1872 — Section 45
High Courts02 Jun 2023Dismissed
Geeta Vs Kela Devi
Delhi High Court · (2023) 06 DEL CK 0040
Code of Civil Procedure, 1908 — Order 41 Rule 11(1)Code Of Criminal Procedure, 1973 — Section 156(3), 200Evidence Act, 1872 — Section 111
High Courts02 Jun 2023Partly Allowed
National Institute Of Immunology Vs Vinod Kumar Gupta
Delhi High Court · (2023) 06 DEL CK 0039
Constitution of India, 1950 — Section 226Industrial Disputes Act,1947 — Section 2(j), 2(j)(ii), 10(1)(c), 11A, 12(5), 17A, 25, 25F
High Courts02 Jun 2023Allowed
Deep Shikha @ Dolly Vs Archana Jain
Delhi High Court · (2023) 06 DEL CK 0038
Code of Civil Procedure, 1908 — Section 96, 151, Order 37, Order 41 Rule 1, Order 37 Rule 3Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 156(3), 251
High Courts02 Jun 2023
North Delhi Municipal Corporation Vs Suresh Singhal
Delhi High Court · (2023) 06 DEL CK 0037
Arbitration and Conciliation Act, 1996 — Section 31(7), 34, 37
High Courts02 Jun 2023Dismissed
Krishan Kumar Singh Vs Union Of India And Ors
Delhi High Court · (2023) 06 DEL CK 0031
Constitution of India, 1950 — Section 14, 226Code of Civil Procedure, 1908 —Section 80National Bank for Agriculture and Rural Development (Staff) Rules, 1982 — Rule 19(3A)
High Courts02 Jun 2023Dismissed
Mehabub Rahaman Alias Empha Vs State Of Nct Of Delhi
Delhi High Court · (2023) 06 DEL CK 0030
Evidence Act, 1872 — Section 10Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 29, 37, 50, 61, 67, 85Indian Penal Code, 1860 — Section 34, 302
High Courts02 Jun 2023Dismissed
Pramod Pehalwan Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2023) 06 DEL CK 0029
Evidence Act, 1872 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 82, 161Indian Penal Code, 1860 — Section 34, 114, 115, 120B, 195, 302, 307, 308, 323
High Courts02 Jun 2023Disposed Of
M/S NNS Online Pvt Ltd And Ors Vs Chandra Prakash Pandey
Delhi High Court · (2023) 06 DEL CK 0028
High Courts02 Jun 2023Allowed
Srinivasa Balaji Vs State Of Nct Delhi & Anr.
Delhi High Court · (2023) 06 DEL CK 0027
Constitution of India, 1950 — Section 227Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482