High Courts28 Mar 2023Disposed Of
Shri Ravi Kant Vs Shri Rama Kant & Anr.
Delhi High Court · (2023) 03 DEL CK 4118
CPC, 1908-Order I Rule 10
COURT ARCHIVE
Delhi High Court judgments
1,37,210 judgments · page 1,930 of 6,861
High Courts28 Mar 2023Disposed Of
M/s Anand Granite Exports Pvt Ltd Vs Sanjay Sharma & Anr.
Delhi High Court · (2023) 03 DEL CK 4117
Code of Civil Procedure, 1908-Order XXXVII Rule 3(5), Section 115Constitution of India-Article 227
High Courts28 Mar 2023Dismissed
Union Of India & Anr. Vs M/s. Machine Tools India (Pvt.) Ltd.
Delhi High Court · (2023) 03 DEL CK 4116
Indian Railways Vigilance Manual, 2006 (Standardised Code for Suppliers by Railways)-Rule 1105, 1106, 1108(iii), 1110
High Courts28 Mar 2023Disposed Of
Sulochana Gupta Vs Punjab National Bank & Ors.
Delhi High Court · (2023) 03 DEL CK 4167
SARFAESI Act, 2002
High Courts28 Mar 2023
G S Industries Vs Commissioner Central Goods And Services Tax Delhi West & Anr. & Ors.
Delhi High Court · (2023) 03 DEL CK 4162
CGST Act 2017-Section 67(1)
High Courts28 Mar 2023Dismissed
Sunday Chinaka Uchem & Ors. Vs State NCT Of Delhi
Delhi High Court · (2023) 03 DEL CK 4161
IPC-Section 302/34, 392/34Foreigners Act-Section 14Cr.P.C.-Section 313
High Courts28 Mar 2023Disposed Of
Praveen Gusain @ Tinku @ Mota & Anr. Vs State
Delhi High Court · (2023) 03 DEL CK 4157
IPC-Sections 302, 323, 34, 307Cr.P.C.-Sections 161, 311Constitution of India-Article 21
High Courts28 Mar 2023Disposed Of
Dr. Megha Sugandh Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 03 DEL CK 4156
Constitution of India-Article 226
High Courts28 Mar 2023Disposed Of
Chandrakant Jha Vs State Of NCT Of Delhi
Delhi High Court · (2023) 03 DEL CK 4155
IPC-Sections 302, 201Jail Prisons Act, 2000-Section 48(3)Delhi Prison Rules, 2018-Rules 1270, 1272, 1273
High Courts28 Mar 2023Disposed Of
Nagesh Sharma Vs The State (N.C.T Of Delhi)
Delhi High Court · (2023) 03 DEL CK 4667
Code of Criminal Procedure, 1973-Sections 439, 482, 165Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(c), 29, 37, 37(1)(b)(ii), 41, 41(1), 41(2), 42, 42(1), 42(2), 43, 50, Chapter IV, Chapter VACopyright Act, 1957-Sections 63, 65
High Courts28 Mar 2023Dismissed
Manoj Paul Vs Delhi Metro Rail Corporation & Anr.
Delhi High Court · (2023) 03 DEL CK 4664
Indian Penal Code-Sections 34, 153(A), 384, 295(A), 504, 506, 509, 354(A)(I)(IV), 354D, 507, 392, 323Information Technology Act, 2000-Sections 66A, 66C, 66E, 43, 67(A), 66
High Courts28 Mar 2023Allowed
Jain Co-Operative Bank Ltd. Vs Puneet Jain & Ors.
Delhi High Court · (2023) 03 DEL CK 4672
Delhi Cooperative Societies Act, 2003-Sections 31, 32, 33, 66, 70, 71, 104, 105, 110, 112, 112(1)(k), 113, 114, 115, 116Code of Civil Procedure, 1908
High Courts28 Mar 2023
Indupal Kaur Sehgal Vs Dr. Davinder Pal Singh Rekhi & Ors.
Delhi High Court · (2023) 03 DEL CK 4712
Code of Civil Procedure, 1908-Order VI Rule 17, VII Rule 14
High Courts28 Mar 2023Dismissed
AIIMS Vs MS S S Total Construction India Pvt Ltd
Delhi High Court · (2023) 03 DEL CK 4708
Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b)(ii), 75, 81, 31(3)
High Courts28 Mar 2023Disposed Of
M/S Vinucom Autochoice Cars Pvt. Ltd. Vs M/S Cars 24
Delhi High Court · (2023) 03 DEL CK 4702
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 21, 12(1)Companies Act, 2013Delhi International Arbitration Centre (DIAC) (Administrative Cost and Arbitrators Fees) Rules, 2018
High Courts28 Mar 2023Disposed Of
Birla Institute Of Technology And Science, Pilani Vs Maa Bhagwati Educational Society & Anr.
Delhi High Court · (2023) 03 DEL CK 4698
CPC-Order XXIII Rule 3
High Courts28 Mar 2023Partly Allowed
HDFC Bank Limited Vs Jagdish Lal Sharma
Delhi High Court · (2023) 03 DEL CK 4697
Finance Act, 2010-Section 76Finance Act, 2007-Section 65 (Sub-section 90(a)), 135, 83Finance Act, 1994-Section 68(1), 65, 68, 67, 68(2), 65(105), 83
High Courts28 Mar 2023Dismissed
Ashok Kumar & Anr Vs Shiv Shankar
Delhi High Court · (2023) 03 DEL CK 4781
CPC-Order 7 Rule 11
High Courts28 Mar 2023Disposed Of
Shukla Enterprises Private Limited Vs Assistant Commissioner Of Income Tax- Circle 22(2) Delhi & Anr.
Delhi High Court · (2023) 03 DEL CK 4724
Income Tax Act, 1961-Section 148A(d), 148, 148A(b), 142(1)
High Courts28 Mar 2023
Sajakumar V & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4717
Constitution of India-Article 226, 14CCS (Leave) Rules-Leave Rule 72(A)