COURT ARCHIVE

Delhi High Court judgments

1,37,204 judgments · page 1,920 of 6,861

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

High Courts10 Apr 2023Dismissed

Amrik Singh Vs Lt.Governor Of Delhi & Ors.

Delhi High Court · (2023) 04 DEL CK 0065

Constitution Of India, 1950 — Article 12, 226Delhi Sikh Gurdwaras Act, 1971 — Section 32

High Courts10 Apr 2023Allowed

Pooja Kumar Vs Mohit Kumar

Delhi High Court · (2023) 04 DEL CK 0064

Protection of Women from Domestic Violence Act, 2005 — Section 23Contempt of Courts Act, 1971 — Section 12Arbitration and Conciliation Act, 1996 — Section 9

High Courts10 Apr 2023Dismissed

Jan Alam (Deceased) Thr Lrs Vs Rekha And Ors

Delhi High Court · (2023) 04 DEL CK 0063

Delhi Rent Control Act, 1958 — Section 14(1)(e)Code Of Civil Procedure, 1908 — Section 115

High Courts10 Apr 2023Disposed Of

Ex Constable Padam Singh (No. 883651229) Vs Union Of India & Anr.

Delhi High Court · (2023) 04 DEL CK 0062

High Courts10 Apr 2023Disposed Of

Shri Bhagwan Vs Union Of India Through Its Secretary & Ors.

Delhi High Court · (2023) 04 DEL CK 0061

High Courts10 Apr 2023Disposed Of

Birander Singh Vs Union Of India & Ors.

Delhi High Court · (2023) 04 DEL CK 0060

Constitution Of India, 1950 — Article 226

High Courts10 Apr 2023Disposed Of

Sant Kumar Yadav Vs Union Of India & Ors

Delhi High Court · (2023) 04 DEL CK 0059

High Courts10 Apr 2023Disposed Of

Interglobe Technology Quotient Pvt. Ltd. Vs Ruby Tour Services Pvt. Ltd

Delhi High Court · (2023) 04 DEL CK 0058

Arbitration and Conciliation Act, 1996 — Section 11(6), 12(1), 21

High Courts10 Apr 2023Dismissed

M/S B G Sleeper Works Vs Union Of India & Anr

Delhi High Court · (2023) 04 DEL CK 0057

Constitution Of India, 1950 — Article 14, 19, 21, 226Micro, Small and Medium Enterprises Development (MSMED) Act, 2006 — Section 11

High Courts10 Apr 2023

Bristol-Myers Squibb Holdings Ireland Unlimited Company & Ors. Vs Metrochem Api Private Limited

Delhi High Court · (2023) 04 DEL CK 0056

Court Fees Act, 1870 — Section 16Patents Act, 1970 — Section 107A

High Courts10 Apr 2023

Bristol-Myers Squibb Holdings Ireland Unlimited Company & Ors Vs Indoco Remedies Limited

Delhi High Court · (2023) 04 DEL CK 0055

Court Fees Act, 1870 — Section 16

High Courts10 Apr 2023Dismissed

Shiv Hari Singla Vs Union Of India & Anr

Delhi High Court · (2023) 04 DEL CK 0054

Arbitration and Conciliation Act, 1996 — Section 9, 37Specific Relief Act, 1963 — Section 14

High Courts10 Apr 2023Dismissed

M/S Moora Mal Lekh Raj Vs Estate Officer & Anr.

Delhi High Court · (2023) 04 DEL CK 0028

Constitution Of India, 1950 — Article 226Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 4, 5(1), 5(2), 7, 7(2), 7(2A)

High Courts10 Apr 2023Disposed Of

Surjeet Singh Vs Dominant Systems Pvt. Limited

Delhi High Court · (2023) 04 DEL CK 0027

Industrial Disputes Act, 1947 — Section 17B