High Courts19 Apr 2023Dismissed
Vishal @ Bunti Vs State (Gnct) Of Delhi
Delhi High Court · (2023) 04 DEL CK 0081
Indian Penal Code, 1860 — Section 34, 302, 307, 326Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 313
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Delhi High Court judgments
1,37,117 judgments · page 1,899 of 6,856
High Courts19 Apr 2023Disposed Of
Rahul Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2023) 04 DEL CK 0080
Indian Penal Code, 1860 — Section 34, 201, 302, 304II, 307Code Of Criminal Procedure, 1973 — Section 154, 157, 161, 313Evidence Act, 1872 — Section 32
High Courts19 Apr 2023Disposed Of
Dilip Kumar Vs Union Of India And Others
Delhi High Court · (2023) 04 DEL CK 0079
Indo-Tibetan Border Police Force Rules, 1994 — Rule 23, 23(3)Central Civil Services (Pension) Rules, 1972 — Rule 38(3)
High Courts18 Apr 2023Allowed
The Boeing Company & Anr. Vs Advance Technologies & Ors.
Delhi High Court · (2023) 04 DEL CK 1362
CPC-Order VIII Rule 10Indian Copyrights Act, 1957
High Courts18 Apr 2023Dismissed
Vinod Kumar Vs State (GNCT Of Delhi)
Delhi High Court · (2023) 04 DEL CK 0878
Criminal Procedure Code, 1973-Section 374(2), 374, 173(2), 207, 209, 357A, 82/83, 313Indian Penal Code, 1860-Section 302/34Arms Act-Section 25/27/54/59, 39
High Courts18 Apr 2023Dismissed
DTC Vs Baleshwar
Delhi High Court · (2023) 04 DEL CK 0872
Delhi Road Transport Corporation (Amended) Act, 1971Delhi Transport Corporation (Conditions of Appointment and Service Rule 1952-Section 15(2)Industrial Disputes Act, 1947-Section 33(2)(b), 10(1)(d), 12(5), 10, 11A, 17-B
High Courts18 Apr 2023Dismissed
Rakesh Vs Hoshiyari Devi
Delhi High Court · (2023) 04 DEL CK 0868
CPC-Order VIII Rule 10, I Rule 10Protection of Women from Domestic Violence Act, 1953-Section 12
High Courts18 Apr 2023
Amarjit Singh Kalra (Decd.) Thr. Lrs. & Ors. Vs Pramod Gupta (Decd.) Lrs. & Ors.
Delhi High Court · (2023) 04 DEL CK 0987
High Courts18 Apr 2023Disposed Of
Ashish Bansal & Ors. Vs Sunil Goel & Anr.
Delhi High Court · (2023) 04 DEL CK 0971
High Courts18 Apr 2023Disposed Of
Jasmin Singh Vs Jasbir Singh & Anr.
Delhi High Court · (2023) 04 DEL CK 0970
CPC, 1908-Section 151, Order XXIII Rule 3, 152
High Courts18 Apr 2023Disposed Of
Sri Sarada College Of Education For Women Vs National Council For Teacher Education & Anr.
Delhi High Court · (2023) 04 DEL CK 0950
National Council for Teacher Education (Recognition Norms and Procedure) Regulations, 2014-Clause 10(3)National Council for Teacher Education Act, 1993-Sections 17, 18
High Courts18 Apr 2023Disposed Of
Doon Valley Institute Of Education Through Doon Valley Trust Vs National Council For Teacher Education & Anr.
Delhi High Court · (2023) 04 DEL CK 0939
NCTE Act, 1993-Sections 14, 15, 17Companies Act, 1956-Section 25
High Courts18 Apr 2023Dismissed
Charanjiv Kumar Taneja Trading As Chirag Enterprises Vs The Registrar Of Trade Marks
Delhi High Court · (2023) 04 DEL CK 0925
Trade Marks Act, 1999-Rule 58, Section 25(3)Constitution of India-Article 226
High Courts18 Apr 2023Allowed
Louis Vuitton Malletier Vs Santosh & Ors.
Delhi High Court · (2023) 04 DEL CK 0924
Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015Delhi High Court (Original Side) Rules, 2018
High Courts18 Apr 2023Allowed
Mankind Pharma Limited Vs Arvind Kumar Trading & Anr.
Delhi High Court · (2023) 04 DEL CK 0922
Trademarks Act, 1999-Section 2(1)(zg), 11(1), 11(2), 47(1)(a), 47(1)(b), 57Tribunals Reforms Act, 2021
High Courts18 Apr 2023Disposed Of
Gauri Dwivedi Vs Direct News Private Limited
Delhi High Court · (2023) 04 DEL CK 0916
Arbitration & Conciliation Act, 1996-Sections 11(6), 21, 2(1)(e), 2(2), 9, 27, 37, 20, 31(4), 42, 12(1)Delhi International Arbitration Centre (DIAC) (Administrative Cost and Arbitrators Fees) Rules, 2018
High Courts18 Apr 2023Dismissed
Bharat Sanchar Nigam Limited Vs M/s Maverick Mobile Solution
Delhi High Court · (2023) 04 DEL CK 0913
Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 31(3), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 34(3), 48, 48(2)(b)(ii), 75, 81Companies Act, 1956Constitution of India-Article 12
High Courts18 Apr 2023
M/S. Telecommunications Consultants India Limited ( A Govt. Of India Enterprise) Vs M/S. Vista Information Systems Private Ltd.
Delhi High Court · (2023) 04 DEL CK 0912
Arbitration and Conciliation Act, 1996-Section 18, 28(3), 31(3), 33, 34, 34(1), 34(2), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b)(ii), Explanation 1 to Section 34(2), Explanation 2 to Section 34(2)(b)(ii), 34(2-A), 34(3), 34(4), 34(5), 34(6), 37, 48, 48(2)(b)(ii), Explanation 2 to Section 48(2)(b)(ii), 75, 81MSME Act, 2006-Section 15, 16, 19Companies Act, 1956
High Courts18 Apr 2023Dismissed
Karan Pal Singh Vs ARC Arora Projects Private Limited
Delhi High Court · (2023) 04 DEL CK 0910
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), Rule 9, Section 9Limitation Act, 1963-Section 18
High Courts18 Apr 2023Dismissed
Neelmani Singh Vs Tikka Brijinder Singh Bedi & Ors.
Delhi High Court · (2023) 04 DEL CK 0906
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 9, Section 151Limitation Act, 1963-Article 58, 59Succession Act