High Courts23 Mar 2023Disposed Of
Bhavya Cerations Vs Delhi Development Authority & Anr.
Delhi High Court · (2023) 03 DEL CK 4142
Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 4, 15
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 1,937 of 6,863
High Courts23 Mar 2023Disposed Of
Shri Deepak Gupta Vs Regional Director CBSE & Ors.
Delhi High Court · (2023) 03 DEL CK 4139
CBSE Rules
High Courts23 Mar 2023Disposed Of
Bhagat Singh Vs Government Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 03 DEL CK 4137
High Courts23 Mar 2023Disposed Of
Shri Anil Kumar Goel Vs Smt Rekha Goel & Anr.
Delhi High Court · (2023) 03 DEL CK 4130
Code of Civil Procedure 1908-Order I Rule 10, XXXIX Rule 10
High Courts23 Mar 2023Disposed Of
Ms. Ranjita Betarbet Vs Subir Banerjee
Delhi High Court · (2023) 03 DEL CK 4128
Code of Civil Procedure, 1908-Order VII Rule 11, Section 115Constitution of India-Article 227, 226
High Courts23 Mar 2023Dismissed
Sh Rajeev Kumar Vs Sh. Prem Chand
Delhi High Court · (2023) 03 DEL CK 4127
Code of Civil Procedure, 1908-Order XXXVII Rule 4, V Rule 15, XLI Rule 27Negotiable Instruments Act, 1881-Section 138Limitation Act, 1963-Section 5, 14(2), 18
High Courts23 Mar 2023Disposed Of
Sandeep Aggarwal Vs Union Of India
Delhi High Court · (2023) 03 DEL CK 4164
Customs Act, 1962-Section 137(3), 110, 108, 135(1)(a)Customs (Compounding of Offences Rules), 2005-Rule 4(3), 5Customs (Import of goods at concessional rate of duty for manufacture of excisable goods) Rules, 2016
High Courts23 Mar 2023Dismissed
Loreal India Pvt. Ltd. Vs Rajesh Kumar Taneja Trading As Innovative Derma Care & Anr.
Delhi High Court · (2023) 03 DEL CK 4665
Trade Marks Act, 1999-Section 11, 12, 25(4)2002 Rules-Rule 66
High Courts23 Mar 2023Disposed Of
Intech Brinechem Limited Vs De Dietrich Process Systems India Pvt. Ltd.
Delhi High Court · (2023) 03 DEL CK 4668
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(1)Companies Act, 1956The Delhi International Arbitration Centre (DIAC) (Administrative Cost and Arbitrators Fees) Rules, 2018
High Courts23 Mar 2023
Ramola Bhuyan Vs Max Healthcare Institute Limited & Ors.
Delhi High Court · (2023) 03 DEL CK 4713
Code of Civil Procedure, 1908-Order VII Rule 11, I Rule 10, Rule 9Societies Registration Act, 1860Companies Act, 1956
High Courts23 Mar 2023Dismissed
Modi-Mundipharma Pvt. Ltd. Vs Preet International Pvt. Ltd & Anr.
Delhi High Court · (2023) 03 DEL CK 4728
Code of Civil Procedure, 1908-Order VI Rule 17, XLVII Rule 1, Section 114, 151, 11Drug and Cosmetic Rules, 1945-Schedule HTrade Marks Act, 1999-Section 2, 2(2)(c), 9, 9(1)(b), 12, 28, 30, 30(2)(a), 33, 35, 46, 47, 47(1)(b)
High Courts23 Mar 2023Dismissed
South Delhi Municipal Corporation Vs B N Magon
Delhi High Court · (2023) 03 DEL CK 4722
Delhi Municipal Corporation Act, 1957-Sections 115, 115A, 116A, 123D, 481, 483Delhi Municipal Corporation (Property Taxes) Bye-laws, 2004-Clause 9(a), 9(b)(i), 9(b)(ii)Bombay Shops and Establishments Act, 1948-Section 2(4)
High Courts23 Mar 2023Disposed Of
Manavi Anusha Vs Union Of India & Anr.
Delhi High Court · (2023) 03 DEL CK 4715
Indian Penal Code, 1860-Section 420/406/120BCr.PC-Section 91Arbitration and Conciliation Act, 1996-Section 17
High Courts23 Mar 2023Disposed Of
Lokesh Kumar Arya Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4776
CCS (Pension) Rules, 1972
High Courts23 Mar 2023Disposed Of
Shri Chandra Shekhar Jha & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4775
Constitution of India-Article 226
High Courts23 Mar 2023Disposed Of
Shankar Shyamnaval Mishra Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4813
Civil Aviation Requirements (CAR) for Handling of Unruly Passengers-Para 8.5, Rule 8.5
High Courts23 Mar 2023Allowed
Union Of India Vs Arvind M Kapoor & Anr.
Delhi High Court · (2023) 03 DEL CK 4811
Right to Information Act, 2005-Section 4(2), 5(4), 8, 8(1)(j), 11, 19(3), 22Customs Tariff (Identification, Assessment and Collection of Anti-Dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995-Rule 2(b), 5, 6, 6(1), 6(1)(i) to 6(1)(vi), 6(2), 6(3), 6(4) to 6(8), 6(7), 7, 7(3), 17Customs Tariff Act, 1975-Section 9-A(6), 9-B(2)
High Courts23 Mar 2023Disposed Of
Master Prakalp Sharma Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4805
High Courts23 Mar 2023Partly Allowed
Azad @ Gourav Vs State Of Gnct Of Delhi & Anr.
Delhi High Court · (2023) 03 DEL CK 4750
Indian Penal Code, 1860-Section 34, 207, 356, 379, 391, 392, 395, 397, 398, 411, 464, 468, 471Code of Criminal Procedure, 1973-Section 313, 357, 428Arms Act, 1959-Section 25, 54, 59
High Courts23 Mar 2023Disposed Of
M/S Feedback Energy Distribution Company Limited Vs RBL Bank Limited & Ors.
Delhi High Court · (2023) 03 DEL CK 4744