High Courts29 May 2023Disposed Of
Roadway Solutions India Infra Limited Vs National Highway Authority Of India
Delhi High Court · (2023) 05 DEL CK 1693
Arbitration and Conciliation Act, 1996-Section 17
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,818 of 6,818
High Courts29 May 2023Dismissed
Ashwini Kumar Upadhyay Vs Union Of India & Ors
Delhi High Court · (2023) 05 DEL CK 1711
Constitution of India-Article 226, 14Income Tax ActPrevention of Corruption Act
High Courts29 May 2023Dismissed
Rajinder Singh Ahuja & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 05 DEL CK 1729
Code of Criminal Procedure, 1973-Section 2D, 154(3), 156, 156(3), 162, 164, 203, 313, 397, 398, 399, 400, 401, 482Indian Penal Code, 1860-Section 34, 120B, 147, 148, 149, 201, 302, 304-B, 323, 354A, 465, 467, 469, 471, 498A, 504, 506Arms Act
High Courts29 May 2023Partly Allowed
South Delhi Municipal Corporation & Anr. Vs Raj Kumari Arora & Anr.
Delhi High Court · (2023) 05 DEL CK 1742
Code of Civil Procedure, 1908-Order XLVII Rule 1 & 2, Section 151GPF Rules
High Courts29 May 2023Allowed
Tomorrow Sales Agency Private Limited Vs SBS Holdings, Inc. & Ors.
Delhi High Court · (2023) 05 DEL CK 1751
Arbitration and Conciliation Act, 1996-Section 37, 9, 9(1), 36, 36(1)Companies Act, 1956Reserve Bank of India Act, 1934-Section 45-1(f)
High Courts29 May 2023Disposed Of
M/s Classic Decorators Vs Commissioner (Appeals-I) Central Excise/GST, Delhi & Anr.
Delhi High Court · (2023) 05 DEL CK 1756
Central Excise Act, 1944-Section 35FFinance Act, 1994-Section 73(1), 78, 78AConstitution of India-Article 226
High Courts29 May 2023Dismissed
Cyprian Kujur & Anr. Vs Union Of India & Ors.
Delhi High Court · (2023) 05 DEL CK 1775
Administrative Tribunals Act, 1985-Section 21, 22(3)(1), 22(3)(f)Right to Information Act, 2005CPC-Section 114, Order 47 Rule 1, XLVII Rule 1
High Courts29 May 2023Dismissed
Sh. S Ramu Vs Union Of India Through The Secretary Ministry Of Finance & Anr.
Delhi High Court · (2023) 05 DEL CK 1777
Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14, 14(2), 14(3), 14(4), 15CCS (Pension) Rules, 1972-Rule 9Constitution of India-Article 311, 311(1), 311(2)
High Courts29 May 2023Dismissed
Hemlata Mathur & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 05 DEL CK 1778
High Courts29 May 2023Dismissed
DAG Private Limited Vs Ravi Shankar Institute For Music And Performing Arts
Delhi High Court · (2023) 05 DEL CK 1779
Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2-A), 34(2)(b), 9, 75, 81Indian Contract Act, 1872-Section 74Companies Act, 1956-Section 433
High Courts29 May 2023Disposed Of
Dr Vidya Sagar Kaushalya Devi Memorial Health Centre Vs Nayati Healthcare And Research NCR Private Limited
Delhi High Court · (2023) 05 DEL CK 1787
Arbitration and Conciliation Act, 1996-Section 9
High Courts29 May 2023Disposed Of
K.L.Parashar Vs Delhi Development Authority & Anr.
Delhi High Court · (2023) 05 DEL CK 1788
High Courts29 May 2023Disposed Of
Prof Dr Sanjeev Bagai & Ors. Vs Epartment Of Environment Govt Of Nct Of Delhi Through Its Principal Secretary (Environment And Forest) & Ors.
Delhi High Court · (2023) 05 DEL CK 0528
Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975 — Section 2(c), 2(g), 8, 9, 9(2)Maharashtra Municipal Corporations Act, 1949 — Section 202Delhi Preservation Of Trees Act, 1994 — Section 8, 9, 33
High Courts29 May 2023Dismissed
Utpal Ojah Vs Rajya Sabha Secretariat & Ors
Delhi High Court · (2023) 05 DEL CK 0468
High Courts29 May 2023Allowed
Flowmore Limited Vs M/S Skipper Limited
Delhi High Court · (2023) 05 DEL CK 0467
Arbitration and Conciliation Act, 1996 — Section 18, 28(3), 31(3), 34, 34(2A), 34(2)(a), 34(2)(b)(ii), 34(2)(a)(iii), 37, 48, 48(2)(b)(ii), 75, 81Sale of Goods Act, 1930 — Section 41
High Courts29 May 2023Disposed Of
Om Prakash Vs Shakuntala & Anr
Delhi High Court · (2023) 05 DEL CK 0390
High Courts29 May 2023Dismissed
Ashok Kumar Mehra Vs M/S Toyota Financial Services India Limited
Delhi High Court · (2023) 05 DEL CK 0389
Commercial Courts Act, 2015 — Section 13(1)Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 37
High Courts29 May 2023Dismissed
Randhir Singh Vs Suman Kundra & Anr
Delhi High Court · (2023) 05 DEL CK 0388
Code of Civil Procedure, 1908 — Order 41 Rule 11(1)
High Courts29 May 2023Allowed
Vijay Bahadur @ Monu Vs State
Delhi High Court · (2023) 05 DEL CK 0387
Code of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 120B, 201, 302, 364, 392
High Courts29 May 2023Partly Allowed
South Delhi Municipal Corporation & Anr Vs Raj Kumari Arora And Anr
Delhi High Court · (2023) 05 DEL CK 0386
Code of Civil Procedure, 1908 — Section 151, Order 47 Rule 1, Order 47 Rule 2