High Courts13 Apr 2023
Girdhari Lal Constructions Pvt. Ltd. Vs NBCC India Ltd.
Delhi High Court · (2023) 04 DEL CK 1083
Building and other Construction Workers' Welfare Cess Rules, 1998-Rule 3CGST Act-Section 15Workmen's Compensation Act, 1923
COURT ARCHIVE
Delhi High Court judgments
1,37,185 judgments · page 1,910 of 6,860
High Courts13 Apr 2023Disposed Of
K Murugan Vs Delhi Building And Other Construction Workers Welfare Board & Anr.
Delhi High Court · (2023) 04 DEL CK 1084
Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996-Section 14(1), 14(2), 17, 2(m)Delhi (Right of Citizens to Time Bound Delivery of Services) Act, 2011Constitution of India-Article 309
High Courts13 Apr 2023Disposed Of
Ajay Mahajan Vs Mridula Mukherjee & Anr.
Delhi High Court · (2023) 04 DEL CK 0784
Code of Civil Procedure, 1908-Order XXIII Rule 3, Section 151Court-fees Act, 1870-Section 16
High Courts13 Apr 2023Allowed
Shree Kirtee Vs Commissioner Of Police & Anr.
Delhi High Court · (2023) 04 DEL CK 0781
Constitution of India-Article 226Hindu Marriage Act, 1955-Section 13B(2)
High Courts13 Apr 2023Dismissed
Siddharth Bajaj & Ors. Vs Ravi Kumar Bajaj & Ors.
Delhi High Court · (2023) 04 DEL CK 0805
CPC-Order VII Rule 11, Section 151, I Rule 10, 47 Rule 1Constitution of India-Article 227, 32, 141, 136
High Courts13 Apr 2023Dismissed
Hindustan Unilever Limited Vs Reckitt Benckiser (India) Private Limited
Delhi High Court · (2023) 04 DEL CK 0821
Constitution of India-Article 19(1)(a)
High Courts13 Apr 2023Disposed Of
Shuchi Goel Vs Shashi Goel And Ors
Delhi High Court · (2023) 04 DEL CK 0182
Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009 — Rule 22(3), 22(4)Code Of Civil Procedure, 1908 — Order 12 Rule 6Protection of Women from Domestic Violence Act, 2005 — Section 2(s), 12, 17, 19
High Courts13 Apr 2023Dismissed
Hindustan Unilever Limited Vs Reckitt Benckiser (India) Private Limited
Delhi High Court ·
Constitution Of India, 1950 — Article 19(1)(a)
High Courts13 Apr 2023Allowed
Akshay Talwar & Anr Vs Anil Seth & Anr
Delhi High Court · (2023) 04 DEL CK 0078
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12Indian Stamp Act, 1899 — Section 35
High Courts13 Apr 2023Disposed Of
Dash Exports Private Limited & Anr Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 0077
Constitution Of India, 1950 — Article 226Prevention of Money Laundering Act, 2002 — Section 25Insolvency and Bankruptcy Code, 2016 — Section 14
High Courts13 Apr 2023Allowed
Shree Kirtee Vs Commissioner Of Police & Anr
Delhi High Court · (2023) 04 DEL CK 0076
Constitution Of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 13B(2)
High Courts13 Apr 2023
Raghunath Vs Delhi Building And Other Construction Workers Welfare Board & Anr.
Delhi High Court · (2023) 04 DEL CK 0067
Delhi Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002 — Rule 266(2), 272, 273, 275(5)Building and Other Construction Workers (Regulation of Employment and Conditions of Service), Act, 1996 — Section 2(m), 14, 14(1), 14(2), 17(1), 22(1)(b)
High Courts13 Apr 2023Dismissed
Umang Sahai Aggarwal Vs Jai Prakash And Anr
Delhi High Court · (2023) 04 DEL CK 0031
Code Of Civil Procedure, 1908 — Section 151, Order 43 Rule 1, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts13 Apr 2023Disposed Of
Riki & Ors. Vs Vikas Babu & Ors
Delhi High Court · (2023) 04 DEL CK 0030
Motor Vehicles Act, 1988 — Section 140, 166, 166(2), 173Code Of Civil Procedure, 1908 — Section 21, 99Suits Valuation Act, 1887 — Section 11
High Courts13 Apr 2023
Vijay Kumar Jhamb Vs Union Of India
Delhi High Court · (2023) 04 DEL CK 0029
Constitution Of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1)(c), 10(1)(d), 12(5)
High Courts12 Apr 2023Dismissed
Uber India Systems Private Limited Vs Union Of India & Anr.
Delhi High Court · (2023) 04 DEL CK 1289
Central Goods and Services Tax Act, 2017-Section 2(44), 2(45), 9, 9(1), 9(5), 11, 11(1), 11(3), 15, 16, 17(2), 22, 22(1), 23, 23(2), 24(ix), 52, 52(1), 54(3), 148Constitution of India-Article 14, 15, 19(1)(g), 21, 31(2)Motor Vehicles Act, 1988-Section 2(7), 2(22), 2(25), 2(26), 2(27), 2(28), 2(29), 2(40)
High Courts12 Apr 2023Disposed Of
Charu Fineagro Pvt. Ltd. Vs ITO Ward 6 (1) New Delhi & Anr.
Delhi High Court · (2023) 04 DEL CK 1295
Income Tax Act, 1961-Section 148A(d), 148, 148A(b)
High Courts12 Apr 2023Disposed Of
Kanhaiya Lal Sharma Vs DCIT, Circle 13(1) Delhi & Anr.
Delhi High Court · (2023) 04 DEL CK 1298
Income Tax Act, 1961-Section 148A(d), 148, 148A(b)Finance Act, 2021
High Courts12 Apr 2023Disposed Of
Narender Singh Vs Land And Building Departmentt & Ors.
Delhi High Court · (2023) 04 DEL CK 1307
High Courts12 Apr 2023Dismissed
Shri Rajinder Dhawan & Ors. Vs Gobind Parshad Jagdish Parshad & Ors.
Delhi High Court · (2023) 04 DEL CK 1316
Delhi Rent Control Act, 1958-Section 14(1)(b), 16(2), 17, 18, 25, 38Code of Civil Procedure, 1908-Order XLI Rule 27, Section 100Indian Evidence Act, 1872-Section 91