High Courts17 Mar 2023Dismissed
Subhash Solanki Vs Delhi Urban Shelter Improvement Board & Ors.
Delhi High Court · (2023) 03 DEL CK 4599
Delhi Urban Shelter Improvement Board Act, 2010-Section 41, 42, 45
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 1,947 of 6,863
High Courts17 Mar 2023
Delhi Airport Metro Express Private Limited Vs Delhi Metro Rail Corporation Ltd.
Delhi High Court · (2023) 03 DEL CK 4771
Arbitration and Conciliation Act, 1996-Section 34, 36Metro Railways (Operation and Maintenance) Act, 2002-Section 89Constitution of India-Article 32, 19
High Courts17 Mar 2023Dismissed
Keshaw Sanyasi Gawo Shewasharam Vs Govt Of Nct And Anr
Delhi High Court · (2023) 03 DEL CK 0136
High Courts17 Mar 2023Disposed Of
Siyad M Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 0135
High Courts17 Mar 2023Disposed Of
Amar Nath Gope Vs Director General Coast Guard Headquarters
Delhi High Court · (2023) 03 DEL CK 0134
High Courts17 Mar 2023Dismissed
Rajinder Bhardwaj (Deceased Through Lrs) Vs Vijay Kumar Kaushik & Ors
Delhi High Court · (2023) 03 DEL CK 0133
Code Of Civil Procedure, 1908 — Order 41 Rule 47
High Courts17 Mar 2023Allowed
Kewal Krishan Kumar Vs Enforcement Directorate
Delhi High Court · (2023) 03 DEL CK 0122
Constitution Of India, 1950 — Article 21Code Of Civil Procedure, 1908 — Order 32 Rule 15Prevention of Money Laundering Act, 2002 — Section 3, 4, 45, 45(1)
High Courts16 Mar 2023Disposed Of
Matrix Cellular International (Services) Private Vs Deputy Commissioner Of Income-Tax Circle 16(1), Delhi & Ors.
Delhi High Court · (2023) 03 DEL CK 4216
Income Tax Act, 1961-Section 148, 148A(d), 40(a)(i), 201(1)/201(1A)
High Courts16 Mar 2023Allowed
Parnita Kapoor & Ors. Vs Arvind Malik
Delhi High Court · (2023) 03 DEL CK 4221
Advocates Act, 1961Bar Council of India Rules, 1961Contempt of Courts Act, 1971-Section 2(c)
High Courts16 Mar 2023Allowed
Sirjeet Kumar Minor Vs Jawahar Navodaya Vidyalaya Mungeshpur
Delhi High Court · (2023) 03 DEL CK 4255
Constitution of India-Article 12, 14, 16, 32
High Courts16 Mar 2023Disposed Of
Jagvir Singh Rana Vs SDM/RA (Model Town) Delhi & Ors.
Delhi High Court · (2023) 03 DEL CK 4260
Delhi Land Revenue Act, 1954-Section 23
High Courts16 Mar 2023Dismissed
Bhagat Singh & Ors. Vs Tarbia Education Foundation & Ors.
Delhi High Court · (2023) 03 DEL CK 4273
Code of Civil Procedure, 1908-Order I Rule 10Code of Criminal Procedure, 1973-Section 161Constitution of India-Article 227
High Courts16 Mar 2023Dismissed
Seema Rao & Anr. Vs Mrs. Rekha Maini & Ors.
Delhi High Court · (2023) 03 DEL CK 4276
Delhi Rent Control Act, 1958-Section 38, 14(1)(a), 14(1)(e), 15(1), 15(1)(a), 14(2), 26Evidence Act, 1872-Section 106
High Courts16 Mar 2023Disposed Of
Rahul Nath Vs Ansal Villa Residents Association Through Its Secretary & Ors.
Delhi High Court · (2023) 03 DEL CK 4287
CPC, 1908-Order XXXIX Rule 1 & 2
High Courts16 Mar 2023Disposed Of
Youth Hostels Association Of India Vs Dr Harish K Saxena & Anr.
Delhi High Court · (2023) 03 DEL CK 4286
High Courts16 Mar 2023Disposed Of
Eunike General Trading Vs Commissioner Of Goods And Service Tax, West, Delhi
Delhi High Court · (2023) 03 DEL CK 4299
Central Goods and Services Tax Act, 2017-Section 73, 74, 83, 83(2), 107(2)
High Courts16 Mar 2023Allowed
National Testing Agency Vs Sanjeev Kumar & Anr.
Delhi High Court · (2023) 03 DEL CK 4300
High Courts16 Mar 2023Dismissed
Kumar Shailender & Ors. Vs University Grants Commission & Ors.
Delhi High Court · (2023) 03 DEL CK 4314
Constitution of India-Article 226University Grants Commission Act, 1956-Section 12(j), 22(3), 26Right to Information Act, 2005
High Courts16 Mar 2023Partly Allowed
Bawana Infra Development Pvt. Ltd. Vs Delhi State Industrial & Infrastructure Development Corporation Limited
Delhi High Court · (2023) 03 DEL CK 4369
Arbitration and Conciliation Act, 1996-Section 34, 31(7)(a), 31(7)(b), 31(7), 31(3), 28(1)(a), 28(3), 34(2), 34(2-A), 34(2)(a)(iii), 34(2)(b)(ii), 75, 81, 48, 48(2)(b)(ii), 18Companies ActDelhi Industrial Development, Operational and Maintenance Act, 2010-Section 28
High Courts16 Mar 2023Partly Allowed
Delhi State Industrial and Infrastructure Vs M/s Bawana Infra Development Pvt. Ltd.
Delhi High Court · (2023) 03 DEL CK 4371
Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 31(3), 31(7)(a), 31(7)(b), 31A, 31A(2)(a), 34, 34(2), 34(3), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b)(ii), 75, 81Companies Act, 1956Delhi Industrial Development, Operation and Maintenance Act, 2010-Section 28