High Courts10 Apr 2023Disposed Of
North Delhi Municipal Corporation & Anr. Vs Natraj Construction Company
Delhi High Court · (2023) 04 DEL CK 1160
Code of Civil Procedure, 1908-Section 35, 35AConstitution of India-Article 136
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Delhi High Court judgments
1,37,198 judgments · page 1,919 of 6,860
High Courts10 Apr 2023Disposed Of
Sant Kumar Yadav Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 1159
High Courts10 Apr 2023Disposed Of
Shri Bhagwan Vs Union Of India Through Its Secretary & Ors.
Delhi High Court · (2023) 04 DEL CK 1157
High Courts10 Apr 2023Disposed Of
Ex Constable Padam Singh (No. 883651229) Vs Union Of India & Anr.
Delhi High Court · (2023) 04 DEL CK 1154
High Courts10 Apr 2023Disposed Of
Birander Singh Vs Union Of India & Ors.
Delhi High Court · (2023) 04 DEL CK 1153
Constitution of India-Article 226
High Courts10 Apr 2023Disposed Of
The Pr. Commissioner Of Income Tax -4 Vs Modland Wears Pvt. Ltd.
Delhi High Court · (2023) 04 DEL CK 1188
Income Tax Act, 1961-Section 14A
High Courts10 Apr 2023Dismissed
M/S B G Sleeper Works Vs Union Of India & Anr
Delhi High Court · (2023) 04 DEL CK 1168
Constitution of India-Article 226, 14, 19, 21Micro, Small and Medium Enterprises Development Act, 2006-Section 11
High Courts10 Apr 2023Disposed Of
Score Information Technologies Limited & Anr. Vs Bharat Sanchar Nigam Limited & Ors.
Delhi High Court · (2023) 04 DEL CK 1213
High Courts10 Apr 2023Dismissed
Ashok Biswas & Anr. Vs The Divisional Commissioner Department Of Revenue Govt Of NCT Delhi & Ors.
Delhi High Court · (2023) 04 DEL CK 1210
Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 16Delhi Maintenance and Welfare of Parents and Senior Citizens (Amendment Rules), 2010-Rule 22, 22(3)(1), 22(3)(4)Protection of Women from Domestic Violence Act, 2005-Sections 12, 17, 18, 19, 20 and 22
High Courts10 Apr 2023Dismissed
Deepa M Vs Satlinks & Anr.
Delhi High Court · (2023) 04 DEL CK 1205
Telecom Regulatory Authority of India Act, 1997-Section 16, 19, 20Code of Civil Procedure, 1908-Section 56, Order 21 Rule 32Indian Evidence Act, 1872-Section 123, 124
High Courts10 Apr 2023Dismissed
MEP Infrastructure Developers Ltd Vs South Delhi Municipal Corporation & Ors.
Delhi High Court · (2023) 04 DEL CK 1204
Constitution of India-Article 226, 14Delhi Municipal Corporation Act, 1957-Section 113 (2) (g)Toll Tax Bye-Laws, 2007-Section 9
High Courts10 Apr 2023Allowed
Union Of India Vs Shri Ram Krishna Paramhanshiksha Parishad & Anr.
Delhi High Court · (2023) 04 DEL CK 1202
Indian Medicine Central Council Act, 1970-Sections 3, 9, 13A, 13A(5), 13A(6), 13A(7), 13A(8), 13B, 13C, 22, 36(1)(j)Indian Medicine Central Council (Amendment) Act, 2003Establishment of New Medical College, opening of New or Higher Course of Study or Training and Increase of Admission Capacity by a Medical College, Regulations, 2003-Regulation 6, 6(1)(a), 6(a)
High Courts10 Apr 2023Allowed
Commissioner (Food Safety), GNCTD Vs Sugandhi Snuff King Pvt. Ltd. & Ors.
Delhi High Court · (2023) 04 DEL CK 1201
Food Safety and Standards Act, 2006-Section 2, 3(j), 18, 26, 30, 30(2)(a), 89, 92Food Safety and Standards (Prohibition and Restrictions on Sales) Regulations, 2011-Regulation 2.3.4Food Safety and Standards (Food Products Standards and Food Additives) Regulations, 2011-Regulation 2.11, Clause 2.11.5, 3.1.7
High Courts10 Apr 2023Dismissed
Smt. Saraswati Devi Vs Sh. Ganga Ram Sharma & Anr.
Delhi High Court · (2023) 04 DEL CK 1198
Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 2(i), 3, 32Delhi Maintenance and Welfare of Parents and Senior Citizens Amendment Rules, 2016-Rule 22, 22(3)(1), 22(3)(1)(i), 22(3)(1)(iv)Protection of Women from Domestic Violence Act, 2005-Section 2(s), 17, 19
High Courts10 Apr 2023
Smt Satula Devi Vs Mr Rajeev Sharma & Ors.
Delhi High Court · (2023) 04 DEL CK 1194
Indian Succession Act, 1925-Section 247, 299, 306Code of Civil Procedure, 1908-Order II Rule 2, VI Rule 17, VII Rule 1, VII Rule 11, VII Rule 11(a), VII Rule 11(d), XVIII Rule 16, XXII Rule 3, XXII Rule 10A, XXXIX Rule 1 and 2, Section 26, 27, 149, 151Limitation Act, 1963-Article 58, 59, Section 2(j), 4 to 24, 9, 13
High Courts10 Apr 2023Dismissed
Karan Antil Vs High Court Of Delhi & Ors.
Delhi High Court · (2023) 04 DEL CK 1222
Delhi Higher Judiciary Services Rules, 1970-Rule 9, 9(2), 9(3)Constitution of India-Article 233, 233(2)Code of Civil Procedure
High Courts10 Apr 2023Disposed Of
Ace Technologies Corp & Ors. Vs Communication Components Antenna Inc.
Delhi High Court · (2023) 04 DEL CK 1220
Code of Civil Procedure, 1908-Order II Rule 2, VI Rule 17, XXXIX Rules 1 and 2Patents Act, 1970-Section 2(j), 2(ja), 3(a), 3(d), 3(f), 10, 48, 64(1)(a), 64(1)(h), 64(1)(k), 64(d), 64(e), 64(f)
High Courts10 Apr 2023Dismissed
Shiv Hari Singla Vs Union Of India & Anr.
Delhi High Court · (2023) 04 DEL CK 1214
Arbitration and Conciliation Act, 1996-Section 37, 9Specific Relief Act, 1963-Section 14
High Courts10 Apr 2023
Walmart Apollo LLC Vs Abdul Majid Gagroo
Delhi High Court ·
Trade Marks Act, 1999 — Section 2(1)(zg)
High Courts10 Apr 2023
JMD Heritag Lawns Private Limited Vs Ankit Chawla Proprietor Sadda Pind Restaurant
Delhi High Court · (2023) 04 DEL CK 0136
Code Of Civil Procedure, 1908 — Order 39 Rule 2A