High Courts24 Apr 2023Disposed Of
Rajendra Kumar Gupta @ Rajender Kumar Gupta Vs Soobash Garg @ Subhash Garg & Ors.
Delhi High Court · (2023) 04 DEL CK 0990
COURT ARCHIVE
Delhi High Court judgments
1,36,954 judgments · page 1,891 of 6,848
High Courts24 Apr 2023Dismissed
Ruksana Vs Jawahar Lal Nehru University
Delhi High Court · (2023) 04 DEL CK 0980
Constitution of India-Article 14, 15
High Courts24 Apr 2023Disposed Of
Alliance Of Digital India Foundation Vs Competition Commission Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 0961
Competition Act, 2002-Section 42, 19, 26(1), 33, 15, 8, 22, 42A, 6Constitution of India-Article 227(2)(b), 226Trade Marks Act, 1999-Section 84(2)
High Courts24 Apr 2023Disposed Of
Bharat Chugh Vs M C Agrawal HUF
Delhi High Court · (2023) 04 DEL CK 0953
Code of Civil Procedure, 1908-Order XVIII Rule 17Negotiable Instruments Act, 1881-Section 138Constitution of India-Article 227
High Courts24 Apr 2023Dismissed
Seema Sahni Vs The Punjab National Bank & Ors.
Delhi High Court · (2023) 04 DEL CK 0935
Constitution of India-Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4), 14, 17, 17(1), 18
High Courts24 Apr 2023Dismissed
Jayanta Kumar Ghosh Outdoor Catering Pvt Ltd Now Known As Araha Hospitality Pvt Ltd Vs The State Of Maharashtra Through Its Additional Chief Secretar & Ors.
Delhi High Court · (2023) 04 DEL CK 0908
Arbitration and Conciliation Act, 1996-Section 8, 9, 11, 16(2), 16(3), 17, 17(1)(ii)(b), 34, 34(2), 34(2)(b)(ii), 37, 37(2)(b)Constitution of India-Article 14, 19, 21Indian Penal Code, 1860-Section 120 B, 121, 121-A
High Courts24 Apr 2023Dismissed
Anuj Kumar Vs M/S Franchise India Brands Limited
Delhi High Court · (2023) 04 DEL CK 0907
Arbitration and Conciliation Act, 1996-Section 11, 12, 12(1), 12(3), 12(5), 13, 13(3), 14, 14(1), 14(2), 14(3), 15, 15(1), 15(2), 15(3), 15(4), 16Constitution of India-Article 227Arbitration and Conciliation (Amendment) Act,20l5 (Act3 of 2016)
High Courts24 Apr 2023Allowed
Sirona Hygiene Private Limited Vs Parulben Navnath Chothani Trading As Shiv Enterprise & Ors.
Delhi High Court · (2023) 04 DEL CK 1115
CPC-Order XXIII Rule 3
High Courts24 Apr 2023Disposed Of
Angela Rani Bhasin @ Angela Sharma Vs The State & Anr.
Delhi High Court · (2023) 04 DEL CK 1005
Code of Criminal Procedure, 1973-Section 482, 125Indian Penal Code-Section 323, 380, 506D.V. Act
High Courts24 Apr 2023Disposed Of
Hari Niwas & Ors. Vs State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2023) 04 DEL CK 1006
IPC-Sections 498A, 406, 34
High Courts24 Apr 2023Disposed Of
Ankit Keyal Vs State & Ors.
Delhi High Court · (2023) 04 DEL CK 0997
Cr.P.C.-Section 482IPC-Sections 285, 34, 337, 304A, 338
High Courts24 Apr 2023Disposed Of
Sudhir Yadav & Ors. Vs State & Ors.
Delhi High Court · (2023) 04 DEL CK 1007
Cr.P.C-Section 482IPC-Section 323, 341, 354(A), 506, 34
High Courts24 Apr 2023Disposed Of
Salman Vs State (Govt. Of Nct Of Delhi) & Anr.
Delhi High Court · (2023) 04 DEL CK 1009
Code of Criminal Procedure, 1973-Section 482IPC-Sections 308, 34
High Courts24 Apr 2023Disposed Of
Mohd Athar Sharique Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 04 DEL CK 1011
Code of Criminal Procedure, 1973-Section 482, 125Indian Penal Code-Sections 490A, 406, 34, 498AProtection of Women from Domestic Violence Act, 2005
High Courts24 Apr 2023Dismissed
Maharishi Public Sr. Sec. School Vs M/S D. S. Digital Private Limited
Delhi High Court · (2023) 04 DEL CK 1041
CPC-Order VII Rule 11, VII Rule 1Constitution of India-Article 227
High Courts24 Apr 2023Dismissed
Ms. Neetu Nagar Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 04 DEL CK 1111
Delhi Higher Judicial Services Rules, 1970-Rule 7(1)(b), 27Delhi Judicial Service Rules, 1970-Rule 2(e), 5, 27, 33Constitution of India-Article 226, 309, 233, 235
High Courts24 Apr 2023Allowed
Punjab National Bank Vs West Haryana Highways Projects Priviate Limited & Ors.
Delhi High Court · (2023) 04 DEL CK 1099
Arbitration and Conciliation Act, 1996-Section 9
High Courts24 Apr 2023Partly Allowed
Narej Sheikh Vs State
Delhi High Court · (2023) 04 DEL CK 1071
Indian Penal Code-Section 300 (Thirdly), 302, 304 Part I, 304 Part IICr.P.C-Section 161, 164, 313
High Courts24 Apr 2023Disposed Of
LSR Medical Pvt. Ltd. Vs DCIT Circle 13(1) & Anr.
Delhi High Court · (2023) 04 DEL CK 1094
Income Tax Act, 1961-Section 148, 148A(b), 148A(d), 151, 282A
High Courts24 Apr 2023Disposed Of
Uno Minda Limited Vs Deputy Commissioner Revenue Department
Delhi High Court · (2023) 04 DEL CK 1096
Indian Stamp Act, 1899-Section 31, 32(3)Companies Act, 2013-Section 56(4), 56Delhi (Right of Citizen to Time Bound Delivery of Services) Act, 2011-Section 3, Entry 331 of the Schedule