High Courts11 Apr 2023
Manjit Singh Kochhar Vs Harjit Singh Kochhar & Ors.
Delhi High Court · (2023) 04 DEL CK 1120
Code of Civil Procedure, 1908-Order XXXIX Rule 2A
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Delhi High Court judgments
1,37,196 judgments · page 1,915 of 6,860
High Courts11 Apr 2023Disposed Of
Jyoti Singh Vs Nand Kishore & Ors.
Delhi High Court · (2023) 04 DEL CK 1119
High Courts11 Apr 2023
Desh Dinkar Jain Vs Bank Of Baroda & Ors.
Delhi High Court · (2023) 04 DEL CK 1118
Code of Civil Procedure, 1908-Order VII Rule 11Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 18Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 34
High Courts11 Apr 2023Dismissed
Govt Of NCT Delhi Vs Ram Kumar Kaushik
Delhi High Court · (2023) 04 DEL CK 1161
Constitution of India-Article 21
High Courts11 Apr 2023Disposed Of
Birendra Kumar Paswan & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 1155
Constitution of India-Article 226
High Courts11 Apr 2023Disposed Of
Jitendra Kejriwal Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 1143
Indian Penal Code-Section 120B, 420Prevention of Corruption Act, 1988-Section 13(2), 13(1)(d)
High Courts11 Apr 2023Disposed Of
Hajj E Betullah Haj Umrah Tour Corporation Vs Union Of India
Delhi High Court · (2023) 04 DEL CK 1141
High Courts11 Apr 2023Disposed Of
Sheena Tomar Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2023) 04 DEL CK 1190
Maintenance and Welfare of Parents and Senior Citizens Act, 2007
High Courts11 Apr 2023Disposed Of
Yudhvir Chhikara Vs Priyanka
Delhi High Court · (2023) 04 DEL CK 1180
Guardians and Wards Act, 1890-Section 12
High Courts11 Apr 2023Disposed Of
Ex Si/Exe Amit Kumar Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 1171
CISF Rules, 2001-Rule 36, 52IPC-Section 378
High Courts11 Apr 2023Disposed Of
Jitender Ahlawat Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 1207
High Courts11 Apr 2023Disposed Of
Dr Surender Kumar Vs Union Of India & Anr.
Delhi High Court · (2023) 04 DEL CK 1206
High Courts11 Apr 2023Disposed Of
Ritu Rani & Anr. Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 1203
High Courts11 Apr 2023Dismissed
Rangoli International Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 1219
Customs Act, 1962-Section 75, 114Customs, Central Excise Duties and Service Tax Drawback Rules, 1995-Rule 16A, 16A(5)Foreign Exchange Management Act, 1999-Section 10(4), 11(1)
High Courts11 Apr 2023Dismissed
Tahal Consulting Engineers India Pvt. Ltd. Vs Promax Power Ltd.
Delhi High Court · (2023) 04 DEL CK 1218
Arbitration and Conciliation Act, 1996-Section 5, 6, 9, 9(1), 9(1)(ii), 9(1)(ii)(b), 16(2), 16(3), 17, 17(1), 17(1)(ii)(b), 17(1)(ii)(e), 31(6), 34, 36, 37, 37(2), 37(2)(a), 37(2)(b)Code of Civil Procedure, 1908-Order XXXVIII Rule 5, 39 Rules 1 and 2Specific Relief Act, 1963
High Courts11 Apr 2023Dismissed
Matrix Forex Services Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 1216
Companies ActCentral Goods and Services Tax Act, 2017-Section 173; Section 174 (including sub-sections (1), (2) and (3) and clauses (d) and (e) of sub-section (2))Finance Act, 1994-Chapter V
High Courts11 Apr 2023Dismissed
Rangoli International Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 1215
Customs Act, 1962-Section 75 (second proviso; proviso to Sub-section (1) and Clause (ab) of Sub-section (2)), 114Customs, Central Excise Duties and Service Tax Drawback Rules, 1995-Rule 16A (including sub-rule (5))Foreign Exchange Management Act, 1999-Section 10(4), 11(1)
High Courts11 Apr 2023Dismissed
Khushi Ram Vs Radha Kishan
Delhi High Court · (2023) 04 DEL CK 0053
Constitution Of India, 1950 — Article 227Partition Act, 1893 — Section 2Indian Contract Act, 1872 — Section 23
High Courts11 Apr 2023Dismissed
Sonika Kumari & Ors Vs Devastotra Poddar And Ors
Delhi High Court · (2023) 04 DEL CK 0052
Constitution Of India, 1950 — Article 14, 16Food Safety Standards Act, 2006 — Section 3(m), 4, 5, 9(2), 9(3), 92(2)
High Courts11 Apr 2023Dismissed
Riyazuddin Vs State Nct Of Delhi
Delhi High Court · (2023) 04 DEL CK 0049
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 164, 167, 167(2), 173, 173(2), 173(8), 309(2), 439, 482Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 471, 489B, 489C