High Courts08 May 2023Dismissed
Dhara Singh Vs Union Bank Of India & Anr.
Delhi High Court · (2023) 05 DEL CK 1819
Constitution of India-Article 226, 32, 136Evidence Act
COURT ARCHIVE
Delhi High Court judgments
1,36,452 judgments · page 1,867 of 6,823
High Courts08 May 2023Dismissed
Sh. Charan Singh (Since Deceased Through LRS) & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 05 DEL CK 1820
CPC-Section 151The Limitation Act, 1963-Section 14
High Courts08 May 2023
Sh. Anil Kumar Kuchhal & Anr. Vs Sh. Pradyuman Kumar Aggarwal & Anr.
Delhi High Court · (2023) 05 DEL CK 1808
Code of Civil Procedure, 1908-Order VIII Rule 1Delhi Rent Control Act-Order 14 (1) (a)Slum Areas Act, 1956
High Courts08 May 2023Disposed Of
Razia & Ors. Vs Sant Singh Bal (Now Deceased) Through LRS. & Ors.
Delhi High Court · (2023) 05 DEL CK 1832
High Courts08 May 2023Disposed Of
Municipal Corporation Of Delhi Vs Smt Santosh
Delhi High Court · (2023) 05 DEL CK 1833
Code of Civil Procedure, 1908-Order VIII Rule 1
High Courts08 May 2023Disposed Of
Sunder Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2023) 05 DEL CK 1836
Delhi Municipal Corporation Act, 1957-Section 347-D, 347 C (3)
High Courts08 May 2023Allowed
Alex Tour And Travel Private Limited Vs Assistant Commissioner, CGST, Division-Janakpuri
Delhi High Court · (2023) 05 DEL CK 1837
Integrated Goods and Service Tax Act, 2017-Section 16(3)(a), 2(6)Central Goods and Service Tax Act, 2017-Section 54(5), 112
High Courts08 May 2023Dismissed
Seema Sahni Vs Punjab National Bank & Ors.
Delhi High Court · (2023) 05 DEL CK 1841
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4), 14, 17, 17(1), 18Constitution of India-Article 226
High Courts08 May 2023Dismissed
Virander Kumar Sharma Punj & Anr. Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 05 DEL CK 1842
Constitution of India-Article 14, 21, 21-ARight of Children to Free and Compulsory Education Act, 2009
High Courts08 May 2023Allowed
Amit Jain Vs Mahavir International Pvt Ltd & Ors.
Delhi High Court · (2023) 05 DEL CK 1853
Civil Procedure Code-Order XLIII Rule 1, Section 151, XXIII Rule 1(3), XXIII Rule 1, VII Rule 11, VII Rule 10, XLIIICommercial Courts Act 2015-Section 13, 2Arbitration and Conciliation Act 1996-Section 37
High Courts08 May 2023
Sony Group Corporation Vs Assistant Controller Of Patents And Designs
Delhi High Court · (2023) 05 DEL CK 1855
Patents Act, 1970-Section 117-A, 59(1), 59, 15, 10(5)
High Courts08 May 2023Disposed Of
AB SCIEX Pte Ltd Vs Assistant Commissioner Of Income-Tax Circle Int. Tax 1-1-1, Delhi & Ors.
Delhi High Court · (2023) 05 DEL CK 1857
Income-tax Act, 1961-Section 244A(1), 244A(1A)
High Courts08 May 2023Dismissed
Yamini Manohar Vs T K D Keerthi
Delhi High Court · (2023) 05 DEL CK 1858
Civil Procedure Code, 1908-Order VII Rule 11, XXXIX Rules 1 and 2, Section 151, 80(1), 80(2)Commercial Courts Act, 2015-Section 12A
High Courts08 May 2023Dismissed
National Highways Authority Of India Vs Consulting Engineering Group Ltd Jaipur (CEG)
Delhi High Court · (2023) 05 DEL CK 1859
Arbitration and Conciliation Act, 1996-Section 34, 28(3), 48, 18, 34(2)(a)(iii), 34(2)(b)(ii), 48(2)(b)(ii), 34(2-A), 31(3), 37Contract Act-Section 54, 73Arbitration Act, 1940-Section 30, 20, 21, 34
High Courts08 May 2023
Chairman, Delhi Transport Corporation Vs Ramji Lal
Delhi High Court · (2023) 05 DEL CK 1860
High Courts08 May 2023
Shiga Energy Pvt Ltd Vs GE Power India Ltd
Delhi High Court · (2023) 05 DEL CK 1861
Arbitration and Conciliation Act, 1996-Section 28(3), 34, 34(2)(b)(ii), 37Central Sales Tax Act 1956-Section 6, 6(2), 9A
High Courts08 May 2023Dismissed
Union Of India Vs M/s. Pragati Construction Consultants
Delhi High Court · (2023) 05 DEL CK 1845
Arbitration and Conciliation Act, 1996-Section 11, 33, 34, 34(2)(b)(II), 34(3), 34(5)
High Courts08 May 2023
Puma Se Vs Alika Healthcare Pvt. Ltd.
Delhi High Court · (2023) 05 DEL CK 1867
Trademarks Rules 2017-Rule 124(4)Code of Civil Procedure, 1908 (CPC)-Order VIII Rule 10
High Courts08 May 2023Disposed Of
Puneet Verma & Ors. Vs The State (NCT of Delhi) & Anr.
Delhi High Court · (2023) 05 DEL CK 1895
IPC-Sections 498A, 406, 34, 323, 324, 341, 506Hindu Marriage Act, 1955-Section 18B(1), 13B(2)D.V. Act-Section 12
High Courts08 May 2023Dismissed
Faisal Vs State -Govt. Of NCT Of Delhi
Delhi High Court · (2023) 05 DEL CK 1897
IPC-Section 186, 332, 353, 411, 482, 34