High Courts21 Mar 2023Disposed Of
Vijay Singh Vs Tamanna Anand & Ors.
Delhi High Court · (2023) 03 DEL CK 4290
Code of Civil Procedure, 1908-Order V Rule 20, XXXIX Rules 1 and 2, Section 115Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 1,941 of 6,863
High Courts21 Mar 2023Disposed Of
Darshan Singh & Anr. Vs M/s Capital Land Builder Pvt. Ltd. & Anr.
Delhi High Court · (2023) 03 DEL CK 4278
CPC, 1908-Section 151
High Courts21 Mar 2023Disposed Of
Hi Tech Sweet Water Technologies Pvt Ltd Vs Indian Railway Catering And Tourism Corporation Ltd
Delhi High Court · (2023) 03 DEL CK 4379
Arbitration and Conciliation Act, 1996-Section 14(2), 15(2), 15(3), Fourth Schedule, 12(1)Companies Act, 1956Delhi International Arbitration Centre (DIAC) (Administrative Cost and Arbitrators Fees) Rules, 2018
High Courts21 Mar 2023Dismissed
MS J J Fabtex Pvt Ltd Vs United India Ins Co Ltd
Delhi High Court · (2023) 03 DEL CK 4378
Arbitration and Conciliation Act, 1996-Section 33, 34, 34(2), 34(3), 34(5)Arbitration Act 1940
High Courts21 Mar 2023Allowed
The Institute Of Chartered Accountants Of India Vs The Institute Of Cost Accountants Of India
Delhi High Court · (2023) 03 DEL CK 4375
Code of il Procedure, 1908-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 2(2)(b), 2(2)(c), 2(h), 29, 29(2), 29(2)(c), 29(3), 29(6), 29(8), 30(1)Lanham Act-Section 2(d), 32
High Courts21 Mar 2023
Veer Singh Bhadana Vs State (NCT Of Delhi)
Delhi High Court · (2023) 03 DEL CK 4440
IPC-Sections 308, 34, 307Cr.P.C.-Sections 227, 228, 239, 240
High Courts21 Mar 2023Allowed
Sh. Anil Kumar Vs Jawaharlal Nehru University
Delhi High Court · (2023) 03 DEL CK 4452
CCS (Revised Pay) Rules, 2008-Section 1, Part-A of the First Schedule
High Courts21 Mar 2023Allowed
Ravinder Kumar Vs Government of NCT of Delhi & Ors.
Delhi High Court · (2023) 03 DEL CK 4454
High Courts21 Mar 2023
Smt Ruby Thukral & Anr. Vs Sh Ajay Arora
Delhi High Court · (2023) 03 DEL CK 4496
Commercial Courts Act, 2015-Section 2(1)(c)(xv)CPC-Order VII Rule 10
High Courts21 Mar 2023Disposed Of
Arvind Malik Vs Pranita Kapoor & Ors.
Delhi High Court · (2023) 03 DEL CK 4527
High Courts21 Mar 2023Disposed Of
Sandeep Kumar & Ors. Vs Union Of India & Anr.
Delhi High Court · (2023) 03 DEL CK 4525
High Courts21 Mar 2023Disposed Of
Ajay Kumar Sharma & Ors. Vs Union Of India Through Secretary MHA & Anr.
Delhi High Court · (2023) 03 DEL CK 4524
High Courts21 Mar 2023Disposed Of
N C Sundar Singh & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4522
Constitution of India-Articles 226, 227
High Courts21 Mar 2023Disposed Of
Ex.Ct/Dvr Raj Singh Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4521
CCS(Pension) Rules-Rule 41
High Courts21 Mar 2023Disposed Of
Rajesh Arora Vs Union Of India & Anr.
Delhi High Court · (2023) 03 DEL CK 4583
RTI Act-Section 2(f)Company Secretaries Act, 1980-Section 17(2) & (6)Company Secretaries Regulations, 1982-Regulation 105A
High Courts21 Mar 2023Disposed Of
Ms. Manju Rani Hara Vs Regional Passport Officer & Anr.
Delhi High Court · (2023) 03 DEL CK 4580
High Courts21 Mar 2023Disposed Of
Master Pratham Singh Latwal Vs Guru Gobind Singh Govt Hospital & Ors
Delhi High Court · (2023) 03 DEL CK 4578
Constitution of India-Article 226
High Courts21 Mar 2023Disposed Of
IFFCO Tokio General Insurance Co Ltd Vs Rama Jain & Ors.
Delhi High Court · (2023) 03 DEL CK 4558
Motor Vehicles Act, 1988-Section 173, 140, 166
High Courts21 Mar 2023Allowed
Aruneema Devnath Vs Vijay Kumar Devnath
Delhi High Court · (2023) 03 DEL CK 4648
Hindu Marriage Act, 1955-Section 13(1), 13B(1), 13B(2)
High Courts21 Mar 2023Disposed Of
Manish Singh Vs Union Of India & Anr.
Delhi High Court · (2023) 03 DEL CK 4606