High Courts22 Mar 2023
Joseph Varghese Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4777
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 1,940 of 6,863
High Courts22 Mar 2023Disposed Of
State Bank Of India Vs The Deputy Director, Enforcement Directorate
Delhi High Court · (2023) 03 DEL CK 4809
PMLA, 2002-Section 5(1), second proviso to Section 5(1), 8(1), 5, Chapter-III
High Courts22 Mar 2023Disposed Of
Indian Overseas Bank Vs Deputy Director, Director Of Enforcement, Lucknow & Ors.
Delhi High Court · (2023) 03 DEL CK 4806
Prevention of Money Laundering Act, 2002-Section 8(1)Constitution of India-Article 226
High Courts22 Mar 2023Disposed Of
Rakesh Meena Vs Staff Selection Commission Through Its Regional Director
Delhi High Court · (2023) 03 DEL CK 4746
Constitution of India-Article 15(4), 16(1), 16(2), 16(3), 16(4), 16(5), 141, 239, 341, 341(1), 342, 342(1)Constitution Schedule Caste (Union Territories) Order, 1951
High Courts22 Mar 2023
DL Support Services India Private Limited Vs Additional Commissioner CGST Appeals II Delhi & Anr.
Delhi High Court · (2023) 03 DEL CK 4757
Central Goods and Services Tax Act, 2017-Section 8 (Explanation 1), 2(6), 2(13), 107, 107(11), 73, 74Integrated Goods and Services Tax Act, 2017-Section 2(13)
High Courts22 Mar 2023Dismissed
Kanwal Kishore Nagpal & Ors Vs Brahm Dev Sharma
Delhi High Court · (2023) 03 DEL CK 0171
High Courts22 Mar 2023Dismissed
Anil Kumar Gupta Vs Ajit Kumar
Delhi High Court · (2023) 03 DEL CK 0158
Code Of Civil Procedure, 1908 — Section 114, 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A
High Courts22 Mar 2023Dismissed
Dhanto & Ors Vs Ramesh & Ors
Delhi High Court · (2023) 03 DEL CK 0157
Delhi Rent Control Act, 1958 — Section 14(1)(e)
High Courts22 Mar 2023Dismissed
Municipal Corporation Of Delhi Vs Natraj Construction Company
Delhi High Court · (2023) 03 DEL CK 0156
Limitation Act, 1963 — Article 137Arbitration And Conciliation Act, 1996 — Section 34, 34(2)(v), 34(b), 37Indian Contract Act, 1872 — Section 28, 28(b)
High Courts22 Mar 2023Dismissed
Vinod Alias Kake Vs State
Delhi High Court · (2023) 03 DEL CK 0155
Constitution Of India, 1950 — Article 19(1)(a), 21Indian Penal Code, 1860 — Section 34, 174A, 201, 216, 302Arms Act, 1959 — Section 25, 27, 54, 59
High Courts22 Mar 2023Disposed Of
Dan Bahadur Singh Vs Punjab National Bank
Delhi High Court · (2023) 03 DEL CK 0154
High Courts22 Mar 2023Disposed Of
Asha Kalra Vs Punjab National Bank & Ors
Delhi High Court · (2023) 03 DEL CK 0153
High Courts22 Mar 2023Disposed Of
Rakesh Meena Vs Staff Selection Commission Through Its Regional Director
Delhi High Court · (2023) 03 DEL CK 0147
Constitution Of India, 1950 — Article 15(4), 16(1), 16(2), 16(4), 141, 239, 341, 342
High Courts22 Mar 2023Dismissed
Anupam Gulati Vs Manoj Gupta & Anr
Delhi High Court · (2023) 03 DEL CK 0146
High Courts22 Mar 2023Dismissed
Nagendra Singh Shekhawat Vs Union Of India & Ors
Delhi High Court · (2023) 03 DEL CK 0145
High Courts21 Mar 2023
Worknest Business Centre LLP & Anr. Vs MS Worknests Through Sh Rajesh Goyal
Delhi High Court · (2023) 03 DEL CK 4830
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, Section 151Central Goods and Services Tax Act, 2017Trademarks Act, 1999-Section 18, 18(1), 23, 23(1), 27(1), 28, 34
High Courts21 Mar 2023Dismissed
Pragya Electronics Pvt. Ltd. & Ors. Vs Cosmo Ferrites Ltd.
Delhi High Court · (2023) 03 DEL CK 4461
Commercial Courts Act, 2015-Section 13Arbitration and Conciliation Act, 1996-Section 11; Section 31; Section 34; Section 34(2)(b)(ii); Section 37CPC-Order VII Rule 11; Chapter XI; Part I; Section 33
High Courts21 Mar 2023Dismissed
Smt.Gomati Vs G.T.B. Hospital
Delhi High Court · (2023) 03 DEL CK 4218
Minimum Wages Act, 1948Industrial Disputes Act, 1947-Section 2(oo), 2(oo)(bb), 11(3)(b), 25D, 25F, 25G, 25H, Chapter V-AIndustrial Disputes (Central) Rules, 1957-Rules 76, 77, 78
High Courts21 Mar 2023Allowed
Haryana Roadways Vs Yunus Khan
Delhi High Court · (2023) 03 DEL CK 4219
Industrial Disputes Act, 1947-Section 2(oo), 2(oo)(bb), 2(oo)(c), 10(1)(c), 12(5), 17-B, 25-F, 25-G, 25-H, Chapter V-AConstitution of India-Article 14, 226Act 43 of 1953
High Courts21 Mar 2023Disposed Of
Kamlesh Verma & Anr. Vs Madhu Verma
Delhi High Court · (2023) 03 DEL CK 4280