High Courts30 May 2023Disposed Of
Jagdeep Singh Vs Municipal Corporation Of Delhi And Others
Delhi High Court · (2023) 05 DEL CK 0295
Code of Civil Procedure, 1908 — Section 151
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,815 of 6,818
High Courts30 May 2023Disposed Of
Master Neelabh Satapathy & Anr Vs Prudence School & Ors.
Delhi High Court · (2023) 05 DEL CK 0294
High Courts30 May 2023Disposed Of
Ghanshy Am Dass Since Deceased Through His Lrs And Ors. Vs Government Of Nct Of Delhi & Anr
Delhi High Court · (2023) 05 DEL CK 0293
Delhi Land Reforms Act, 1954 — Section 81, 185Delhi Municipal Corporation Act, 1957 — Section 507A
High Courts30 May 2023Disposed Of
Aryan Saini Vs Mount Abu Public School And Ors
Delhi High Court · (2023) 05 DEL CK 0292
High Courts30 May 2023Disposed Of
Kusum Gupta Vs Govt. Of Nct Of Delhi And Anr
Delhi High Court · (2023) 05 DEL CK 0291
Delhi Land Reforms Act, 1954 — Section 81Delhi Municipal Corporation Act, 1957 — Section 507
High Courts30 May 2023Dismissed
Ankush Vs State (Gtnct Of Delhi)
Delhi High Court · (2023) 05 DEL CK 0290
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 29, 37, 37(1)(b), 61, 85
High Courts30 May 2023Disposed Of
Manish Sisodia Vs Central Bueraeu Of Investigation
Delhi High Court · (2023) 05 DEL CK 0289
Constitution of India, 1950 — Article 21Delhi High Court (Original Side) Rules, 1967 — Rule 5Code Of Criminal Procedure, 1973 — Section 41A, 91, 161, 164
High Courts30 May 2023Disposed Of
Shubham Verma Vs Union Of India & Ors.
Delhi High Court · (2023) 05 DEL CK 0288
Constitution of India, 1950 — Article 226
High Courts30 May 2023Disposed Of
Gorakhnath Singh & Anr. Vs Union Of India & Anr.
Delhi High Court · (2023) 05 DEL CK 0287
High Courts30 May 2023Disposed Of
Rajvir Singh Vs Union Of India And Ors
Delhi High Court · (2023) 05 DEL CK 0286
All India Services (Conduct) Rule, 1968 — Rule 16
High Courts30 May 2023
Arcelormittal India Pvt Ltd Vs Jsc Ogcc Kazstroyservice
Delhi High Court · (2023) 05 DEL CK 0285
Constitution of India, 1950 — Article 142Code of Civil Procedure, 1908 — Section 13, 44A, Order 37, Order 37 Rule 1(2)(b)(iii), Order 37 Rule 2(3), Order 37 Rule 3(1), Order 37 Rule 3(3)Commercial Courts Act, 2015 — Section 2(1)(c)(i)
High Courts30 May 2023
Nuovopignone International Srl Vs Cargo Motors Private Limited & Anr.
Delhi High Court · (2023) 05 DEL CK 0284
Arbitration and Conciliation Act, 1996 — Section 30, 30(4), 48
High Courts30 May 2023
Gilead Sciences Ireland UC Vs Gopal Agrawal & Ors
Delhi High Court · (2023) 05 DEL CK 0283
Code of Civil Procedure, 1908 — Order 13A
High Courts30 May 2023
Dinesh Kapoor Vs Mukesh Kapoor & Ors
Delhi High Court · (2023) 05 DEL CK 0282
Registration Act, 1908 — Section 17, 17(1)(a), 17(1)(b), 17(1)(c), 17(1)(d), 17(1)(e), 17(2)(vi)Indian Stamp Act, 1899 — Section 2(15)
High Courts30 May 2023Disposed Of
D. B. Madan Vs Punjab National Bank Through Its Chief Manager
Delhi High Court · (2023) 05 DEL CK 0281
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts30 May 2023Dismissed
M/S. Simplex Infrastructures Limited Vs National Highway Authority Of India
Delhi High Court · (2023) 05 DEL CK 0280
Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 20A, 14(d), 41(ha)
High Courts30 May 2023Disposed Of
M/S. Balaji Enterprises Vs Principal Additional Director General, Directorate General Of GST Intelligence
Delhi High Court · (2023) 05 DEL CK 0279
Central Goods and Services Tax Act, 2017 — Section 83, 83(2)
High Courts30 May 2023Disposed Of
Rajeev Sharma Vs Deepti Sharma
Delhi High Court · (2023) 05 DEL CK 0277
Code of Civil Procedure, 1908 — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2)
High Courts30 May 2023Disposed Of
Ritu @ Reetu Vs Vijay Gulia
Delhi High Court · (2023) 05 DEL CK 0276
High Courts30 May 2023Allowed
Unique Decor (India) Pvt.Ltd Vs Synchronized Supply Systems Ltd
Delhi High Court · (2023) 05 DEL CK 0275
Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(6), 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iii), 34(2)(b)(i), 37(1)(a)