High Courts12 Apr 2023Dismissed
Kalpana Devi And Ors Vs Union Of India
Delhi High Court · (2023) 04 DEL CK 0037
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Section 151Railway Claims Tribunal Act, 1987 — Section 23
COURT ARCHIVE
Delhi High Court judgments
1,37,194 judgments · page 1,913 of 6,860
High Courts12 Apr 2023Dismissed
Priya Jain Vs Laguna Holdings Pvt. Ltd. & Ors.
Delhi High Court · (2023) 04 DEL CK 0036
Code Of Civil Procedure, 1908 — Order 1 Rule 10Companies Act, 1956 — Section 2(13), 10F, 111, 397, 398, 399, 402, 403, 405Companies Act, 2013 — Section 59
High Courts12 Apr 2023Disposed Of
Meeta Chakraborty And Ors. Vs Government Of Nct Of Delhi And Ors
Delhi High Court · (2023) 04 DEL CK 0035
Delhi School Education Act, 1973 — Section 10
High Courts12 Apr 2023Allowed
WG CDR C Padmanabhan (Retd.), Commandant Pilot, Bsf Vs Commandant (Personnel), Border Securtiy Force & Ors.
Delhi High Court · (2023) 04 DEL CK 0034
Constitution Of India, 1950 — Article 16
High Courts12 Apr 2023Disposed Of
Maharaja Salt Works Co. Pvt. Ltd. Vs Dcm Shriram Credit Investments Limited & Anr.
Delhi High Court · (2023) 04 DEL CK 0033
Arbitration and Conciliation Act, 1996 — Section 9, 12(1), 17
High Courts12 Apr 2023Disposed Of
Mathews Rajan Vs Anita Daniel & Anr
Delhi High Court · (2023) 04 DEL CK 0032
High Courts11 Apr 2023Disposed Of
Gujarat State Export Corporation Ltd. Vs Mukesh Tyagi & Anr.
Delhi High Court · (2023) 04 DEL CK 1287
Constitution of India-Article 226, 14 and 16Industrial Disputes Act, 1947-Section 25-F, 2(oo)(bb), 2(oo), 25FFF, 25, 2(s)Minimum Wages Act
High Courts11 Apr 2023Disposed Of
Shriram General Insurance Co Ltd Vs Bimlesh & Ors
Delhi High Court · (2023) 04 DEL CK 1283
Motor Vehicles Act, 1988-Section 173Minimum Wages Act
High Courts11 Apr 2023Dismissed
Sanjay Sharma Vs State Of Punjab & Ors.
Delhi High Court · (2023) 04 DEL CK 1297
High Courts11 Apr 2023
Rajasthan Equestrian Association Vs Shri SPS Tomar
Delhi High Court · (2023) 04 DEL CK 1282
National Sports Development Code of India, 2011-Clause 1.3, 3.9, 3.10, 5, 16; Paragraph 3.4, 3.9 of Annexure-II; Paragraph 4(1), 4(2), 4(4) of Annexure-XXXVII; Clause 10.4.4Constitution of India-Article 14, 226, 77(3)Government of India (Allocation of Business) Rules, 1961
High Courts11 Apr 2023Dismissed
Master Dipanshu Rawat Through His Guardian Vs The Baptist Convent Senior Secondary School & Ors.
Delhi High Court · (2023) 04 DEL CK 1304
CBSE Rules
High Courts11 Apr 2023Dismissed
Anushka Sharma (Minor) Through Her Next Friend And Natural Father, Sh. Jitender Kumar Sharma Vs Central Board Of Secondary Education (CBSE) & Anr.
Delhi High Court · (2023) 04 DEL CK 1305
Right to Information Act, 2005
High Courts11 Apr 2023Dismissed
Khushi Ram Vs Radha Kishan
Delhi High Court · (2023) 04 DEL CK 1315
Partition Act-Section 2Contract Act-Section 23Constitution of India-Article 227
High Courts11 Apr 2023
M/s Sdreen India Ltd Vs Smt. Meena Chawla
Delhi High Court · (2023) 04 DEL CK 1321
Arbitration and Conciliation Act, 1996-Section 17
High Courts11 Apr 2023Disposed Of
Sunil Kumar Vs Ankur Jain & Ors.
Delhi High Court · (2023) 04 DEL CK 1325
Code of Civil Procedure, 1908-Order XV Rule 5, Section 115Constitution of India-Article 227
High Courts11 Apr 2023Dismissed
Riyazuddin Vs State NCT Of Delhi
Delhi High Court · (2023) 04 DEL CK 1327
Cr.P.C.-Sections 167(2), 439, 482, 173(2), 173(8), 309(2), 173, 164IPC-Sections 489B, 489C, 120B, 34, 471, 420, 419, 489A to 489EConstitution of India-Article 21
High Courts11 Apr 2023Dismissed
Vishal @ Johny Vs State (NCT Of Delhi)
Delhi High Court · (2023) 04 DEL CK 1331
IPC-Sections 302, 120B, 304Arms Act-Sections 25, 27Cr.P.C.-Sections 164, 82, 229, 313
High Courts11 Apr 2023Disposed Of
Yashovardhan Birla Vs Cecil Webber Engineering Ltd & Ors.
Delhi High Court · (2023) 04 DEL CK 1332
Negotiable Instruments Act, 1881-Section 138 (and its Proviso), 141, 141(1), 141(2), 142Code of Criminal Procedure, 1973-Section 251, 482Companies Act, 1956-Section 2 (clauses (24), (26), (30), (31) and (45)), 5, 175, 177, 178, 193, 291, 292A, 292A(10), Regulation 76(1) of Table A to Schedule-I
High Courts11 Apr 2023Disposed Of
Munish Gautam Vs State Govt Of NCT Of Delhi
Delhi High Court · (2023) 04 DEL CK 1334
NDPS Act-Section 20, 50, 37Cr.P.C.-Section 436A
High Courts11 Apr 2023Dismissed
Sonika Kumari & Ors. Vs Devastotra Poddar & Ors.
Delhi High Court · (2023) 04 DEL CK 1335
Food Safety and Standards Act, 2006-Clause A of Sub-Section 2 of Section 92, sub-Sections 2 and 3 of Section 9, Section 3(m), 4, 5Food Safety and Standards Authority of India Recruitment and Appointment Regulations, 2018-Regulation 4, 16, 17, ScheduleConstitution of India-Article 14, 16