High Courts20 Mar 2023Disposed Of
Sh Rameshwar Jaiswal & Anr. Vs Sh Jayadittya Palit & Anr.
Delhi High Court · (2023) 03 DEL CK 4288
Indian Evidence Act, 1872-Section 65, 61, 64, 65 A, 65 B, 63
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Delhi High Court judgments
1,37,242 judgments · page 1,943 of 6,863
High Courts20 Mar 2023Disposed Of
Daina Techno Solutions Pvt Ltd Vs Hemant Verma
Delhi High Court · (2023) 03 DEL CK 4285
Code of Civil Procedure, 1908-Section 151
High Courts20 Mar 2023Disposed Of
Sh Rameshwar Jaiswal & Anr. Vs Ms Tojo Vikas International Pvt Ltd & Anr.
Delhi High Court · (2023) 03 DEL CK 4284
Indian Evidence Act, 1872-Section 61, 63, 64, 65, 65 A, 65 B
High Courts20 Mar 2023Disposed Of
Sh Rameshwar Jaiswal & Anr. Vs M/s Tojo Vikas International Pvt Ltd & Anr.
Delhi High Court · (2023) 03 DEL CK 4283
Indian Evidence Act, 1872-Section 61, 63, 64, 65, 65A, 65B
High Courts20 Mar 2023Dismissed
Hansraj Gangwal Vs Gajender Singh
Delhi High Court · (2023) 03 DEL CK 4281
Constitution of India-Article 227
High Courts20 Mar 2023Disposed Of
Ratul Puri Vs State Bank Of India & Anr.
Delhi High Court · (2023) 03 DEL CK 4320
Constitution of India-Article 226, 227
High Courts20 Mar 2023Dismissed
Alsorg Interiors India Pvt. Ltd. Vs Kunal Suri & Anr.
Delhi High Court · (2023) 03 DEL CK 4381
Arbitration and Conciliation Act, 1996-Section 7, 8, 9, 11, 11(6), 11(6-A), 16(1)Arbitration Act, 1940-Section 8Haryana Urban (Control of Rent and Eviction) Act, 1973-Section 2(b), 13
High Courts20 Mar 2023Allowed
Shri Bharat Gupta Vs State & Ors.
Delhi High Court · (2023) 03 DEL CK 4384
Indian Succession Act, 1925-Sections 222, 89, 81, 2(h), 65, 86, 59, 61, 63 and 2(f)Hindu Succession Act, 1956-Section 30General Clauses Act, 1897
High Courts20 Mar 2023Partly Allowed
Ecomax Solutions Pvt. Ltd. Vs Energeo Building Solutions LLP & Ors.
Delhi High Court · (2023) 03 DEL CK 4374
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 4Patents Act-Section 45(1)
High Courts20 Mar 2023Dismissed
Sun Pharma Laboratories Ltd. Vs Windlas Biotech Ltd & Anr.
Delhi High Court · (2023) 03 DEL CK 4373
Constitution of India-Article 215Contempt of Courts Act, 1971-Sections 2(a), 2(b), 11, 12, 121
High Courts20 Mar 2023Allowed
Purushottam Singhal Proprietor MS. Prime Cable Industries Vs Registrar Of Trade Marks & Anr.
Delhi High Court · (2023) 03 DEL CK 4392
Trade Marks Act, 1999-Sections 91, 21(2), 29Trade Marks Rules, 2017-Rules 14(1), 17(3), 17(1)
High Courts20 Mar 2023
Usha International Limited Vs Tarun Arora Trading As Krishan Enterprises
Delhi High Court · (2023) 03 DEL CK 4395
High Courts20 Mar 2023Dismissed
Pankaj Prajapati Vs The Chairman, Delhi Subordinate Services Selection Board & Ors.
Delhi High Court · (2023) 03 DEL CK 4455
High Courts20 Mar 2023Disposed Of
Chander Shekhar Jadhav @ Shekhar Vs State
Delhi High Court · (2023) 03 DEL CK 4480
Indian Penal Code, 1860-Section 302, 34, 304, 304 Part-I, 304 Part-II, 307Code of Criminal Procedure, 1973-Section 313, 164Indian Evidence Act, 1872-Section 106
High Courts20 Mar 2023Disposed Of
FDC India (Franchise Development Consulting India) & Anr. Vs FDC Limited
Delhi High Court · (2023) 03 DEL CK 4477
CPC-Order VI Rule 17Cr.P.C-Section 195, 340
High Courts20 Mar 2023Dismissed
Union Of India Vs Om Vajrakaya Construction Company
Delhi High Court · (2023) 03 DEL CK 4475
Arbitration and Conciliation Act, 1996-Section 34, 37
High Courts20 Mar 2023Dismissed
Ashok Kumar Bajoria Vs GAIL India Limited
Delhi High Court · (2023) 03 DEL CK 4473
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 21, 9, 43Limitation Act, 1963-Article 137, Section 14, 9Arbitration Act, 1940-Section 20, 37(3), 8(2)
High Courts20 Mar 2023Dismissed
Microtek Leasing And Finance Pvt Ltd Vs Nisha Chhikara
Delhi High Court · (2023) 03 DEL CK 4499
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11 (d)National Highways Act, 1956-Section 3A(1), 3(D)Limitation Act, 1963-Article 54, 113, Section 3
High Courts20 Mar 2023Dismissed
Hemant Kumar Vs Sashastra Seema Bal & Anr.
Delhi High Court · (2023) 03 DEL CK 4507
Constitution of India-Article 226, 14, 16, 316
High Courts20 Mar 2023Disposed Of
Satyendra Kumar Bind Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4531
BSF Act, 1968-Section 117(2)BSF Rules, 1969-Rule 167