High Courts29 May 2023Disposed Of
LT Foods Limited Vs Dawat Biryani & Anr
Delhi High Court · (2023) 05 DEL CK 0213
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,821 of 6,818
High Courts29 May 2023Disposed Of
Roadway Solutions India Infra Limited Vs National Highway Authority Of India
Delhi High Court · (2023) 05 DEL CK 0212
Arbitration and Conciliation Act, 1996 — Section 17
High Courts29 May 2023Dismissed
Ideal Broadcasting India Pvt. Ltd Vs Union Of India & Ors
Delhi High Court · (2023) 05 DEL CK 0210
Constitution of India, 1950 — Article 14, 226, 227Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019 — Rule 3, 6(2), 121(c)Finance Act, 1994 &mdsash; Section 85(3A), 121(r), 127(4)
High Courts29 May 2023Dismissed
Dhanpati @ Dhanwanti Vs State (Govt. Of Nct Of Delhi) & Anr
Delhi High Court · (2023) 05 DEL CK 0209
Code Of Criminal Procedure, 1973 — Section 161, 227, 228, 397, 401, 482Indian Penal Code, 1860 — Section 323, 341, 376, 506, 506I
High Courts29 May 2023Disposed Of
Javed Vs State Govt Of Nct Of Delhi
Delhi High Court · (2023) 05 DEL CK 0208
Indian Penal Code, 1860 — Section 34, 392
High Courts29 May 2023Disposed Of
Vijay Agrawal Through Parokar Vs Directorate Of Enforcement
Delhi High Court · (2023) 05 DEL CK 0207
Constitution of India, 1950 — Article 21Prevention of Money Laundering Act, 2002 — Section 2(1)(w), 2(1)(v), 2(1)(y), 3, 45, 50Code Of Criminal Procedure, 1973 — Section 439
High Courts29 May 2023Dismissed
Ashwini Kumar Upadhyay Vs Union Of India & Ors
Delhi High Court · (2023) 05 DEL CK 0206
Constitution of India, 1950 — Article 14, 226Reserve Bank of India Act, 1934 — Section 24(1)
High Courts29 May 2023
Master Arnesh Shaw Vs Union Of India & Anr.
Delhi High Court · (2023) 05 DEL CK 0205
High Courts29 May 2023Allowed
Union Of India & Ors Vs Kamla Devi
Delhi High Court · (2023) 05 DEL CK 0204
Constitution of India, 1950 — Article 14, 16, 19, 41, 42, 309Family Pension Scheme for Railway Servants, 1964 — Rule 75Railway Establishment Manual, — Rule 2315
High Courts29 May 2023Dismissed
Cyprian Kujur & Anr. Vs Union Of India & Ors
Delhi High Court · (2023) 05 DEL CK 0203
Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1Administrative Tribunals Act, 1985 — Section 21, 22(3)(f)
High Courts29 May 2023Dismissed
Hemlata Mathur And Ors. Vs Union Of India And Ors
Delhi High Court · (2023) 05 DEL CK 0202
High Courts29 May 2023Dismissed
S Ramu Vs Union Of India Through The Secretary Ministry Of Finance & Anr.
Delhi High Court · (2023) 05 DEL CK 0201
Constitution of India, 1950 — Article 311(1), 311(2)Central Civil Services (Pension) Rules, 1972 — Rule 9Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(3), 14(4), 15
High Courts29 May 2023Allowed
Tomorrow Sales Agency Private Limited
Delhi High Court · (2023) 05 DEL CK 0200
Code of Civil Procedure, 1908 — Order 20A Rule 2Arbitration and Conciliation Act, 1996 — Section 9, 9(1), 9(1)(ii)(b), 36, 36(1), 37Reserve Bank of India Act, 1934 — Section 45(1)(f)
High Courts26 May 2023Dismissed
Babu Ram Vs Budh Singh
Delhi High Court · (2023) 05 DEL CK 1088
Delhi Rent Control Act, 1958-Section 14(1)(e), 19, 25-B, 25-B(5), 25-B(8)
High Courts26 May 2023Disposed Of
Ramanand Vs Union Of India & Ors.
Delhi High Court · (2023) 05 DEL CK 1116
The Land Acquisition Act, 1894-Section 4, 17(1), 6
High Courts26 May 2023Disposed Of
Amrita Hundal Vs Air India Ltd & Anr.
Delhi High Court · (2023) 05 DEL CK 1128
Constitution of India-Article 226
High Courts26 May 2023Disposed Of
Life Insurance Corporation Of India Vs Shrishti Properties Pvt Ltd
Delhi High Court · (2023) 05 DEL CK 1147
CPC, 1908-Order XI Rule 12, II Rule 12DRC Act-Section 14 (1) (n)
High Courts26 May 2023Disposed Of
Sh. Om Prakash Vs Sant Singh Bal (Now Deceased) Through Lrs
Delhi High Court · (2023) 05 DEL CK 1146
CPC, 1908-Order XVIII Rule 17
High Courts26 May 2023Disposed Of
Shamnath Apartments Residents Welfare Asso Regd Vs Barkha Moga & Ors.
Delhi High Court · (2023) 05 DEL CK 1177
Delhi Apartment Ownership Act, 1986
High Courts26 May 2023Dismissed
Prasar Bharati (Broadcasting Corporation Of India) & Anr. Vs Status Air Vision Pvt Ltd
Delhi High Court · (2023) 05 DEL CK 1175
Arbitration & Conciliation Act, 1996-Section 34