High Courts26 May 2023Disposed Of
Saurabh And Anr Vs Union Of India And Ors
Delhi High Court · (2023) 05 DEL CK 0391
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,825 of 6,818
High Courts26 May 2023Disposed Of
Rohit Singh Rathore & Ors Vs Union Of India & Ors.
Delhi High Court · (2023) 05 DEL CK 0232
High Courts26 May 2023Disposed Of
IC-76585M Major Nishant Kaushik Vs Union Of India & Ors
Delhi High Court · (2023) 05 DEL CK 0231
Armed Forces Tribunal Act, 2007 — Section 32
High Courts26 May 2023Disposed Of
Savita ( L/CT) Vs Union Of India And Ors
Delhi High Court · (2023) 05 DEL CK 0230
High Courts26 May 2023Allowed
Huhtamaki OYJ And Anr Vs Controller Of Patents
Delhi High Court · (2023) 05 DEL CK 0229
Patents Act, 1970 — Section 2(1)(ja), 3, 4, 15
High Courts26 May 2023Disposed Of
Zydus Wellness Products Ltd Vs Revant Himatsingka & Ors
Delhi High Court · (2023) 05 DEL CK 0228
High Courts26 May 2023Disposed Of
Arjun Singh And Ors. Vs Union Of India And Ors
Delhi High Court · (2023) 05 DEL CK 0227
High Courts26 May 2023Disposed Of
Nikhil Mandal Vs Union Of India & Ors.
Delhi High Court · (2023) 05 DEL CK 0226
High Courts26 May 2023Disposed Of
Prakash P M And Ors Vs Union Of India And Anr
Delhi High Court · (2023) 05 DEL CK 0225
Constitution of India, 1950 — Article 226, 227
High Courts26 May 2023Disposed Of
Mohinder Singh Suhag Vs Union Of India & Ors
Delhi High Court · (2023) 05 DEL CK 0224
Constitution of India, 1950 — Article 226
High Courts26 May 2023Disposed Of
Nihal Singh Vs Union Of India And Anr
Delhi High Court · (2023) 05 DEL CK 0223
High Courts26 May 2023Disposed Of
Mangal Singh And Anr Vs Union Of India And Ors
Delhi High Court · (2023) 05 DEL CK 0222
High Courts26 May 2023Disposed Of
Malti Kumari & Ors. Vs Union Of India
Delhi High Court · (2023) 05 DEL CK 0221
Railway Claims Tribunal Act, 1987 — Section 23
High Courts26 May 2023Disposed Of
Shalini Gihar@Shanu Gihar & Anr Vs Union Of India
Delhi High Court · (2023) 05 DEL CK 0220
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Section 151Railway Claims Tribunal Act, 1987 — Section 23
High Courts26 May 2023Allowed
Shivalaya Construction Co. Pvt. Ltd. Vs National Insurance Company Ltd
Delhi High Court · (2023) 05 DEL CK 0219
Arbitration and Conciliation Act, 1996 — Section 8, 11, 12, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i)
High Courts26 May 2023Disposed Of
Lalit Kumar Arora Vs State & Ors.
Delhi High Court · (2023) 05 DEL CK 0218
Code of Civil Procedure, 1908 — Order 6 Rule 17Indian Succession Act, 1925 — Section 222
High Courts26 May 2023Dismissed
Delhi Jal Board Vs M/S Hanuman Construction Co.
Delhi High Court · (2023) 05 DEL CK 0184
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 37, 37(1)(c)Code Of Civil Procedure, 1908 — Section 151Limitation Act, 1963 — Section 5, 14
High Courts26 May 2023Allowed
Additional Director General (Adjudication) Vs M/S It�S My Name Pvt. Ltd
Delhi High Court · (2023) 05 DEL CK 0183
Baggage Rules, 2016 — Rule 5Customs Act, 1962 — Section 2(3), 44, 46, 46(1), 108, 110A, 130, 130(1)Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 4
High Courts25 May 2023Allowed
Fybros Electric Private Limited Vs Hira Lal Jain Trading As Vikram Cable Industries & Ors.
Delhi High Court · (2023) 05 DEL CK 2033
Trade Marks Act, 1999-Section 57; Section 57(2); Section 11(1)(b); Section 12