High Courts20 Mar 2023Disposed Of
Ratul Puri Vs State Bank Of India
Delhi High Court · (2023) 03 DEL CK 0219
Constitution Of India, 1950 — Article 226, 227
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 1,945 of 6,863
High Courts20 Mar 2023Disposed Of
Ishrar Ahmad @ Pahadi Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2023) 03 DEL CK 0212
Code Of Criminal Procedure, 1973 — Section 309, 436A, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18, 29, 31, 31A, 37, 67
High Courts20 Mar 2023Disposed Of
Anurag Saxena Vs Union Of India And Ors
Delhi High Court · (2023) 03 DEL CK 0211
Border Security Force Rules, 1969 — Rule 21Central Civil Services (Conduct) Rules, 1964 — Rule 21(2)
High Courts20 Mar 2023Dismissed
Subhash Chand Jain & Anr. Vs Savita Devi & Anr.
Delhi High Court · (2023) 03 DEL CK 0210
Code Of Civil Procedure, 1908 — Section 151, Order 12 Rule 6, Order 39 Rule 10Advocates Act, 1961 — Section 35Indian Penal Code, 1860 — Section 34, 436
High Courts20 Mar 2023Dismissed
Debasis Mohapatra Vs Syndicate Bank (Now Canara Bank) & Ors
Delhi High Court · (2023) 03 DEL CK 0209
Constitution Of India, 1950 — Article 226, 227
High Courts20 Mar 2023Disposed Of
Prerna Bhatnagar Vs Municipal Corporation Of Delhi And Ors.
Delhi High Court · (2023) 03 DEL CK 0208
Code Of Civil Procedure, 1908 — Section 151
High Courts20 Mar 2023Dismissed
Alka Goel Vs State Govt Of Nct Of Delhi & Ors
Delhi High Court · (2023) 03 DEL CK 0207
Registration Act, 1908 — Section 72, 77
High Courts20 Mar 2023Disposed Of
Rameshwar Jaiswal & Anr. Vs Jayadittya Palit & Anr.
Delhi High Court · (2023) 03 DEL CK 0206
Evidence Act, 1872 — Section 61, 64, 65, 65A, 65B
High Courts20 Mar 2023Disposed Of
Vijay Vs Union Of India And Ors
Delhi High Court · (2023) 03 DEL CK 0151
High Courts20 Mar 2023Dismissed
Union Of India Vs Om Vajrakaya Construction Company
Delhi High Court · (2023) 03 DEL CK 0150
Arbitration and Conciliation Act, 1996 &mdash Section 34, 37
High Courts20 Mar 2023Disposed Of
FDC India (Franchise Development Consulting India) & Anr Vs FDC Limited
Delhi High Court · (2023) 03 DEL CK 0149
Code Of Civil Procedure, 1908 — Order 6 Rule 17Code Of Criminal Procedure, 1973 — Section 195, 340
High Courts20 Mar 2023Disposed Of
Chander Shekhar Jadhav @ Shekhar Vs State
Delhi High Court · (2023) 03 DEL CK 0137
Indian Penal Code, 1860 — Section 34, 302, 304, 304I, 304II, 307Code Of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 106
High Courts20 Mar 2023Disposed Of
Sonu Kumar, BPM & Ors. Vs Union Of India & Ors
Delhi High Court · (2023) 03 DEL CK 0132
Constitution Of India, 1950 — Article 14, 311(2)
High Courts20 Mar 2023Dismissed
Hemant Kumar Vs Sashastra Seema Bal & Anr.
Delhi High Court · (2023) 03 DEL CK 0131
Constitution Of India, 1950 — Article 14, 16, 226
High Courts20 Mar 2023Dismissed
Phool Singh Vs Dy. Inspector General/NE, CISF & Ors
Delhi High Court · (2023) 03 DEL CK 0130
Central Industrial Security Force Rules, 2001 — Rule 32(1), 34(i), 34(ii), 34(iii), 34(iv), 34(v), 36, 36(3), 36(19)(i), 36(22)(ii), 52, 77
High Courts17 Mar 2023Allowed
Alpha Corp Development Private Limited Vs Alpha Integrated Management Services Pvt. Ltd. & Anr.
Delhi High Court · (2023) 03 DEL CK 4829
Trademarks Act, 1999-Sections 57, 125, 11(1), 11(3)(a), 11(4), 12, 18(1)Companies Act, 2013-Section 16Tribunals Reforms Act, 2022
High Courts17 Mar 2023Partly Allowed
Omji Srivastava & Ors. Vs P.W.D./C.P.W.D.
Delhi High Court · (2023) 03 DEL CK 4207
Contract Labour (Regulation & Abolition) Act, 1970-Sections 16, 17, 18, 19, 20, 21, 21(4)ID Act-Sections 2(k), 2A, 2A(1), 2A(2), 2A(3), 10Amendment Act 35 of 1965-Section 3
High Courts17 Mar 2023Dismissed
Shyamji Srivastava & Anr. Vs The Executive Engineer-M-311 Of P.W.D. & Ors.
Delhi High Court · (2023) 03 DEL CK 4208
Contract Labour (Regulation & Abolition) Act, 1970-Sections 16, 17, 18, 19, 20, 21, 21(4)Industrial Disputes Act, 1947-Sections 25B, 25F, 25G, 25HConstitution of India-Articles 226, 227
High Courts17 Mar 2023Dismissed
Dinesh Kumar & Ors. Vs C.P.W.D. & Ors.
Delhi High Court · (2023) 03 DEL CK 4209
Industrial Disputes Act, 1947-Section 33(C)(2), 33(C)(4), Explanation to Section 33(C)Minimum Wages Act, 1948Contract Labour (Regulation & Abolition) Act, 1970-Section 21(4)
High Courts17 Mar 2023Dismissed
Manoj Srivastava Vs P.W.D./C.P.W.D. & Ors.
Delhi High Court · (2023) 03 DEL CK 4211
Industrial Disputes Act, 1947-Section 33(A), 25F, 33Contract Labour (Regulation & Abolition) Act, 1970-Section 16, 17, 18, 19, 20, 21, 21(4)Constitution of India-Articles 226 & 227