High Courts23 May 2023
Dr Prannoy Roy & Anr Vs Union Of India & Ors.
Delhi High Court · (2023) 05 DEL CK 0349
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,833 of 6,818
High Courts23 May 2023Dismissed
Dhananjay Garg Vs Registrar Of Coopeartive Societies Of Govt. Of Nct Of Delhi & Ors.
Delhi High Court · (2023) 05 DEL CK 0348
Delhi Co-Operative Societies Rules, 2007 — Rule 90, 163Delhi Co-operative Societies Act, 2003 — Section 141
High Courts23 May 2023Disposed Of
Sms India (P) Ltd. Vs Assistant Commissioner Of Income Tax, Circle Int. Tax 3(1)(2), New Delhi
Delhi High Court · (2023) 05 DEL CK 0347
Income Tax Act, 1961 — Section 148, 148A(d), 148A(b)
High Courts23 May 2023Dismissed
Rot Prakash Kumar Vs Union Of India & Ors
Delhi High Court · (2023) 05 DEL CK 0346
High Courts23 May 2023Disposed Of
Narender Kumar Vs Govt Of Nct Delhi & Ors.
Delhi High Court · (2023) 05 DEL CK 0337
High Courts23 May 2023Dismissed
Monu Alias Jiji Vs State
Delhi High Court · (2023) 05 DEL CK 0336
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts23 May 2023Disposed Of
Durga Dutt Vs Rites Ltd. Through The Chairman And Ors.
Delhi High Court · (2023) 05 DEL CK 0335
High Courts23 May 2023Disposed Of
Vijay Kumar Kashyap & Ors. Vs Registrar, Office Of The Registrar Of The Cooperative Societies & Anr
Delhi High Court · (2023) 05 DEL CK 0334
Delhi Co-operative Societies Act, 2003 — Section 70
High Courts23 May 2023Disposed Of
M/S Fairgrowth Sales Pvt. Ltd. Vs M/S Real Innerspring Technologies Pvt. Ltd.
Delhi High Court · (2023) 05 DEL CK 0333
High Courts23 May 2023Disposed Of
Chander Shekhar & Ors. Vs State Through Sho & Anr
Delhi High Court · (2023) 05 DEL CK 0332
Indian Penal Code, 1860 — Section 34, 323, 325, 354, 354B, 452, 506, 509
High Courts23 May 2023Disposed Of
Sanjay Kumar & Anr. Vs State Nct Of Delhi And Ors.
Delhi High Court · (2023) 05 DEL CK 0331
Indian Penal Code, 1860 — Section 363, 366, 376, 506Protection of Children from Sexual Offences Act, 2012 — Section 6, 9, 10Code Of Criminal Procedure, 1973 — Section 164, 482
High Courts23 May 2023Disposed Of
Amir Khan @ Aamir Khan & Ors. Vs Govt Of Nct Of Delhi & Anr
Delhi High Court · (2023) 05 DEL CK 0330
Indian Penal Code, 1860 — Section 34, 406, 498ADowry Prohibition Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 125, 200, 482
High Courts23 May 2023Disposed Of
Sanapala Janardhana Rao Vs Union Of India & Ors
Delhi High Court · (2023) 05 DEL CK 0328
High Courts23 May 2023Dismissed
M/S Trade International Vs M/S Avon Healthcare Pvt Ltd
Delhi High Court · (2023) 05 DEL CK 0327
Code Of Civil Procedure, 1908 — Section 114, Order 47, Order 47 Rule 1Arbitration and Conciliation Act, 1996 — Section 34
High Courts23 May 2023Disposed Of
Shapoorji Pallonji And Company Private Limited Vs Union Of India
Delhi High Court · (2023) 05 DEL CK 0326
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 12(5)Orissa Survey and Settlement Act, 1958 — Section 33East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 41(1), 42
High Courts23 May 2023Disposed Of
Dr. Sukhwinder Singh & Anr. Vs Central Bureau Of Investigation
Delhi High Court · (2023) 05 DEL CK 0325
Prevention of Corruption Act, 1988 — Section 7, 8, 9, 11, 12, 18, 20, 21Indian Penal Code, 1860 — Section 107, 120B
High Courts23 May 2023Disposed Of
ITC Limited Vs Philip Morris Products S.A. & Ors.
Delhi High Court · (2023) 05 DEL CK 0160
Patents Rules, 2003 — Rule 59
High Courts23 May 2023Allowed
Niranjan Moolchandani & Ors Vs Nct Of Delhi & Ors
Delhi High Court · (2023) 05 DEL CK 0158
Code Of Civil Procedure, 1908 — Order 26 Rule 9Indian Succession Act, 1925 — Section 276, 372
High Courts23 May 2023Dismissed
M/S Oil Industry Development Board Vs Godrej And Boyce MFG Co Ltd
Delhi High Court · (2023) 05 DEL CK 0154
Code Of Civil Procedure, 1908 — Section 47Arbitration and Conciliation Act, 1996 — Section 34
High Courts23 May 2023Disposed Of
Vistra ITCL India Limited Vs Ansal Properties And Infrastructures Limited
Delhi High Court · (2023) 05 DEL CK 0153
Code Of Civil Procedure, 1908 — Order 38 Rule 5, Order 21 Rule 41(2)Arbitration and Conciliation Act, 1996 — Section 7, 7(5), 9, 11, 12, 17, 34Indian Contract Act, 1872 — Section 62, 126