COURT ARCHIVE

Delhi High Court judgments

1,37,103 judgments · page 1,892 of 6,856

High Courts24 Apr 2023Disposed Of

Think Gas Ludhiana Private Limited Vs Petroleum And Natural Gas Regulatory Board

Delhi High Court · (2023) 04 DEL CK 0839

Petroleum and Natural Gas Regulatory Board Act, 2006-Section 28, 19, 15, 33Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008-Regulation 16, 3(2)(a)

High Courts24 Apr 2023Disposed Of

Think Gas Ludhiana Private Limited Vs Petroleum And Natural Gas Regulatory Board

Delhi High Court · (2023) 04 DEL CK 0790

Petroleum and Natural Gas Regulatory Board Act, 2006-Sections 13, 15, 19, 28, 33Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008-Regulation 16

High Courts24 Apr 2023

Daiichi Sankyo Company, Limited Vs Malvinder Mohan Singh & Ors.

Delhi High Court · (2023) 04 DEL CK 0783

Arbitration and Conciliation Act, 1996-Section 48Companies Act 2013Companies Act, 1956

High Courts24 Apr 2023Disposed Of

Manoj Krishan Ahuja Vs State Of Nct Of Delhi & Anr.

Delhi High Court · (2023) 04 DEL CK 0775

Code of Criminal Procedure, 1973-Sections 4, 155(2), 156(1), 161, 173, 200, 482Pre-conception & Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994-Sections 3A, 4, 5, 6, 17, 17A, 20, 20(2), 23, 25, 26, 27, 28, 28(1)(b), 29, 30Pre-conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996-Rules 9, 17, 18, 18A(3)

High Courts24 Apr 2023Disposed Of

Vikram Pratap Singh Vs Union Of India & Ors.

Delhi High Court · (2023) 04 DEL CK 0810

High Courts24 Apr 2023Disposed Of

Mahesh Singh & Ors. Vs Union Of India & Ors.

Delhi High Court · (2023) 04 DEL CK 0811

High Courts24 Apr 2023Dismissed

Hitesh Pratap Singh Chauhan Vs State NCT Of Delhi

Delhi High Court · (2023) 04 DEL CK 0841

IPC-Section 364, 302, 201, 120B, 34Cr.P.C-Section 174

High Courts24 Apr 2023Dismissed

Anil Kumar Saini Vs Union Of India & Ors.

Delhi High Court · (2023) 04 DEL CK 0847

Constitution of India-Article 226

High Courts24 Apr 2023Dismissed

Ruksana Vs Jawahar Lal Nehru University

Delhi High Court · (2023) 04 DEL CK 0142

Constitution Of India, 1950 — Article 14, 15

High Courts24 Apr 2023Dismissed

Hitesh Pratap Singh Chauhan Vs State Nct Of Delhi

Delhi High Court · (2023) 04 DEL CK 0141

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364Code Of Criminal Procedure, 1973 — Section 174

High Courts24 Apr 2023Disposed Of

Alliance Of Digital India Foundation Vs Competition Commission Of India & Ors

Delhi High Court · (2023) 04 DEL CK 0131

Constitution Of India, 1950 — Article 226, 227, 227(2)(b)Competition Act, 2002 — Section 6(2)(a), 8, 8(1), 15, 19, 22, 22(3), 26(1), 33, 42, 42ATrade Marks Act, 1999 — Section 84(2)

High Courts24 Apr 2023Dismissed

Neetu Nagar Vs Govt. Of Nct Of Delhi And Anr.

Delhi High Court · (2023) 04 DEL CK 0121

Constitution Of India, 1950 — Article 226, 233, 235, 309Delhi Higher Judicial Services Rules, 1970 — Rule 2(e), 5, 7(1)(b), 27, 33

High Courts21 Apr 2023Disposed Of

Burger King Company LLC Vs Virendra Kumar Gupta & Anr.

Delhi High Court · (2023) 04 DEL CK 1369

Trademark Rules, 2017-Rule 41Trademarks Act, 1999-Section 11

High Courts21 Apr 2023Dismissed

Virender Kumar Gupta M/s Burger King Vs Burger King Corporation & Anr.

Delhi High Court · (2023) 04 DEL CK 1359

Tribunal Reforms Act, 2021Trademarks Act, 1999-Section 124

High Courts21 Apr 2023Dismissed

Yad Ram Conductor Vs DTC

Delhi High Court · (2023) 04 DEL CK 0870

Industrial Disputes Act, 1947-Section 33(2)(b), 10, 11-AConstitution of India-Article 226

High Courts21 Apr 2023Disposed Of

Reliance General Insurance Co. Ltd. Vs Mangal Shah & Ors.

Delhi High Court · (2023) 04 DEL CK 0869

Motor Vehicles Act, 1988-Section 173, 2(13), 147, 2(14), 170Motor Vehicles Act, 1939-Section 95, 95(1), 95(1)(b), 2(8)Motor Vehicles (Amendment) Act, 1994

High Courts21 Apr 2023Allowed

Delhi Transport Corporation Vs The P.O., Yad Ram

Delhi High Court · (2023) 04 DEL CK 0865

Industrial Disputes Act, 1947-Section 33(2)(b), 10, 17B

High Courts21 Apr 2023Allowed

Asha Bhalla Vs Revenue Assistant/ SDM & Ors.

Delhi High Court · (2023) 04 DEL CK 0981

Delhi Land Reforms Act, 1954-Section 81Act, 1957-Section 507(a)

High Courts21 Apr 2023Allowed

Tanish Parcha (Minor) Through His Next Friend And Mother Jaivindri Vs Navodaya Vidyalaya Samiti & Ors.

Delhi High Court · (2023) 04 DEL CK 0979

High Courts21 Apr 2023Dismissed

Seema Devi Vs Shree Ranjit Kumar Bhagat

Delhi High Court · (2023) 04 DEL CK 0978

Code of Civil Procedure, 1908-Order IX Rule 13, V Rule 9, V Rule 9(3), V Rule 9(5), V Rule 17, Rule 21Hindu Marriage Act, 1955-Section 11, 13(1)(i-a), 13(1)(i-b), 15IPC-Sections 498A, 504, 406