High Courts17 Apr 2023Dismissed
Kiran Kumar Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 0763
BSF Act, 1968-Section 117(2), 130BSF Rules, 1969-Rule 167, 129
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Delhi High Court judgments
1,37,140 judgments · page 1,905 of 6,857
High Courts17 Apr 2023Dismissed
Sona Mandhira Pvt. Ltd. & Anr. Vs Sona BLW Precision Forgings Ltd. & Ors.
Delhi High Court · (2023) 04 DEL CK 0827
Code of Civil Procedure, 1908-Order XLI Rule 27, XXXIX Rules 1, 2 and 4, VI Rule 15ATrade Marks Act, 1999-Section 17, 45(4), 36, 18(5) and 28(2), 29(5), 12 and 28(3)Commercial Courts Act, 2015-Section 16
High Courts17 Apr 2023Disposed Of
Gannon Dunkerley And Company Ltd. Vs Ministry Of Road Transport And Highways & Ors.
Delhi High Court · (2023) 04 DEL CK 0828
Arbitration & Conciliation Act, 1996-Section 37, 9, 11, 21
High Courts17 Apr 2023
Mr. M.G. Ramachandran Vs Ms. Ratna Kapur & Anr.
Delhi High Court · (2023) 04 DEL CK 0829
Indian Succession Act, 1925-Sections 301, 302Insurance Act, 1938-Sections 38, 39, 39(4), 39(6), 39(7), 44, 44(2)Married Women's Property Act, 1874-Section 6
High Courts17 Apr 2023Dismissed
Chief Secretary GNCTD & Ors. Vs Inder Kumar Group C Post & Ors.
Delhi High Court · (2023) 04 DEL CK 0830
Pharmacy Act, 1948-Section 10Regulations of the Pharmacy Council of IndiaConstitution of India
High Courts17 Apr 2023Dismissed
KLE Society's College Of Education Vs National Council For Teacher Education & Anr.
Delhi High Court · (2023) 04 DEL CK 0849
National Council for Teacher Education [Recognition Norms and Procedure] Regulations, 2014-Clause 6, 6.1, 6.1(i), 8(4)(ii)National Council of Teacher Education Act, 1993-Section 2(e), 17, 18, Clause 11(1)UGC Regulations On Minimum Qualifications For Appointment Of Teachers And Other Academic Staff In Universities And Colleges And Measures For The Maintenance Of Standards In Higher Education, 2018-Clause 1.1, 3.3
High Courts17 Apr 2023Disposed Of
Ram Dhan Panchal & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 0852
High Courts17 Apr 2023Disposed Of
Manoj & Anr. Vs The State (G.N.C.T Of Delhi) & Ors.
Delhi High Court · (2023) 04 DEL CK 0858
Cr.P.C-Section 482IPC-Section 323, 354, 506, 509, 34
High Courts17 Apr 2023Allowed
Ayan Jorwal (Minor) Through Father Dinesh Kumar Meena Vs Govt. Of Nct Of Delhi & Ors.
Delhi High Court · (2023) 04 DEL CK 0150
Constitution Of India, 1950 — Article 14, 16, 19(1)(g), 21ADelhi School Education Rules, 1973 — Rule 145Delhi School Education Act, 1972 — Section 16(3)
High Courts17 Apr 2023Disposed Of
Dhruv Jalan Vs Arun Malhotra
Delhi High Court · (2023) 04 DEL CK 0149
High Courts17 Apr 2023Disposed Of
Md Aasif & Ors Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2023) 04 DEL CK 0148
Indian Penal Code, 1860 — Section 34, 406, 498AProtection of Women from Domestic Violence Act, 2005 — Section 12
High Courts17 Apr 2023Disposed Of
Curling Association Of India Vs Union Of India And Ors
Delhi High Court · (2023) 04 DEL CK 0147
High Courts17 Apr 2023
Ipsaa Holdings Pvt Ltd Vs Regional Provident Fund Commissiner, EPFO
Delhi High Court · (2023) 04 DEL CK 0146
Employees� Provident Funds Act and Miscellaneous Provisions Act, 1952 — Section 7A, 7B, 7I
High Courts17 Apr 2023Disposed Of
Gannon Dunkerley And Company Ltd. Vs Ministry Of Road Transport And Highways & Ors
Delhi High Court · (2023) 04 DEL CK 0145
Arbitration and Conciliation Act, 1996 — Section 9, 11, 21, 37
High Courts17 Apr 2023Disposed Of
Lokesh Yadav Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 0144
High Courts17 Apr 2023Disposed Of
Ram Dhan Panchal And Ors Vs Union Of India & Ors
Delhi High Court · (2023) 04 DEL CK 0143
High Courts17 Apr 2023Dismissed
Kiran Kumar Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 0135
Border Security Force Rules, 1969 — Rule 129, 167Border Security Force Act, 1968 — Section 117(2), 130
High Courts17 Apr 2023Disposed Of
Sachin Vs Union Of India And Ors
Delhi High Court · (2023) 04 DEL CK 0134
High Courts17 Apr 2023Disposed Of
Kamal Singh Bisht Vs Union Of India & Ors
Delhi High Court · (2023) 04 DEL CK 0133
Constitution Of India, 1950 — Article 226, 227
High Courts17 Apr 2023Dismissed
Rajo Vs Delhi Building And Other Construction Workers Welfare Board And Anr .
Delhi High Court · (2023) 04 DEL CK 0075
Delhi Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002 — Rule 272,, 273