High Courts13 Mar 2023Dismissed
The Management Of M/s Kailash Hospital And Research Centre Vs Smt Nisha & Ors.
Delhi High Court · (2023) 03 DEL CK 4482
Employees’ Compensation Act, 1923-Section 30, 21, 21(1), 21(1)(b)
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 1,955 of 6,863
High Courts13 Mar 2023Partly Allowed
Aman Sharma Vs State
Delhi High Court · (2023) 03 DEL CK 4460
IPC-Sections 307, 34, 186, 353CrPC-Section 195
High Courts13 Mar 2023Allowed
Amazing Research Laboratories Ltd. Vs Krishna Pharma
Delhi High Court · (2023) 03 DEL CK 4490
Arbitration and Conciliation Act, 1996-Section 34, 11(5), 11, 16, 4, 21, 28(1)(a), 28(3), 31(6), 2(c), 37, 34(1)(2), 34(2)(iv), proviso to Section 34(2)(a)(iv)Code of Civil Procedure, 1908-Order XII Rule 6Indian Contract Act, 1872-Section 59, 60, 61, 25(3), 23(3)
High Courts13 Mar 2023Dismissed
M/s. Modi Construction Company Vs M/s. IRCON International Limited
Delhi High Court · (2023) 03 DEL CK 4489
Arbitration & Conciliation Act, 1996-Section 34, 31, 31(3), 31(7)Indian Contract Act, 1872-Section 23(3), 29Code of Civil Procedure, 1908-Section 34
High Courts13 Mar 2023Partly Allowed
Sunder Lal Jain Vs Prem Chand Jain & Ors.
Delhi High Court · (2023) 03 DEL CK 4458
Urban Land Ceiling and Regulation Act, 1976-Section 26Code of Civil Procedure, 1908-Order II Rule 2, VII Rule 10, I Rule 3, 2 Rule 3Court Fees Act, 1870-Section 7, 7 (iv) (b), Article 17 (vi) of Schedule II
High Courts13 Mar 2023
Sunder Lal Jain Vs Prem Chand Jain & Ors.
Delhi High Court · (2023) 03 DEL CK 4513
Urban Land Ceiling and Regulation Act, 1976-Section 26Code of Civil Procedure, 1908-Order II Rule 2, VII Rule 10, I Rule 3, 2 Rule 3Court Fees Act, 1870-Section 7, 7 (iv) (b), Article 17 (vi) of Schedule II
High Courts13 Mar 2023Dismissed
M/S. Modi Construction Company Vs M/S Ircon International Limited
Delhi High Court · (2023) 03 DEL CK 4512
Arbitration & Conciliation Act, 1996-Section 34, 31, 31(3), 31(7)Indian Contract Act, 1872-Section 23(3), 29Code of Civil Procedure, 1908-Section 34
High Courts13 Mar 2023Disposed Of
Jiwaji Rao Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4510
High Courts13 Mar 2023Allowed
A S Rawat Vs Dawa Tashi
Delhi High Court · (2023) 03 DEL CK 4547
Citizenship Act, 1955-Section 3(1)(a), 9(2), 15, 5(1)(a)Right to Information Act, 2005-Section 3, 4, 4(1)(b) (xv), 4(1)(d), 4(2), 4(3), 5, Proviso to Section 5(2), 6, Proviso to Section 6(3), 7, 7(1), Proviso to Section 7(1), 7(3), 7(5), Proviso to Section 7(5), 7(8), 8, 8(1), 8(1)(e), 8(1)(g), 8(1)(j), 8(3), 9, 18, 19, 20, 24, Rule 2(f)Constitution of India-Article 5, Part III, 14, 15, 16, 19, 19(1)(a), 21
High Courts13 Mar 2023Allowed
Biomoneta Research Pvt Ltd. Vs Controller General Of Patents Designs & Anr.
Delhi High Court · (2023) 03 DEL CK 4544
Patents Act, 1970-Section 2(1)(j), 2(1)(ja), 8, 12, 13, 15Indian Patent Rules, 2003-Rule 12, 24BTribunal Reforms Act, 2021
High Courts13 Mar 2023
AC Impex Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4540
Central Goods and Services Tax Act, 2017-Section 56, 2(107), 54, 54(1), 54(5), 57CGST Rules-Rule 89(4)
High Courts13 Mar 2023Allowed
Sunil Kumar Jain Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 03 DEL CK 4572
Code of Criminal Procedure, 1973-Section 482, 161, 320IPC-Section 279, 337, 307Prevention of Corruption Act
High Courts13 Mar 2023Dismissed
Baba Hira Das Ji Ayurvedic Medical College And Hospital Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4615
Constitution of India-Article 226NCISM Act, 2020-Section 28Indian Medicine Central Council (Requirements of Minimum Standard for Under-Graduate Ayurveda Colleges and attached Hospitals) Regulations, 2016-Schedule V; Note (iii) of Schedule V
High Courts13 Mar 2023Allowed
Association Of NCTE Approved Colleges Trust Vs National Council For Teacher Education
Delhi High Court · (2023) 03 DEL CK 4604
National Council for Teacher Education Act, 1993-Section 2(c), 3, 7, 11, 12, 12(c), 12(f), 12(j), 12(k), 12(m), 14(3), 15(3), 17, 17(1), 17(J), 27, 32University Grants Commission Act, 1956-Section 4National Council for Teacher Education (Amendment) Act, 2011
High Courts13 Mar 2023Disposed Of
Dr. Subrmanian Swamy Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4602
High Courts13 Mar 2023Dismissed
Atul Kumar Sharma Vs High Court Of Delhi Through Registrar General & Anr.
Delhi High Court · (2023) 03 DEL CK 4773
Delhi High Court Establishment (Appointment and Conditions of Service) Rules, 1972-Item 8 of Schedule-II
High Courts13 Mar 2023Disposed Of
Manpowergroup Services India Private Limited Vs Northface Education Private Limited
Delhi High Court · (2023) 03 DEL CK 4772
Arbitration and Conciliation Act, 1996-Section 11(6), 11(8), 9, 17, 11
High Courts13 Mar 2023Disposed Of
Lakra Oil Co Vs Commissioner Of Trade & Taxes & Anr.
Delhi High Court · (2023) 03 DEL CK 4767
Delhi Value Added Tax Act, 2004-Section 50(f), 86(10), 86(17)
High Courts13 Mar 2023Dismissed
Ravish Rathi & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 03 DEL CK 4658
High Courts13 Mar 2023Allowed
Pawan Hans Helicopters Ltd. Vs Nidheesh Tours & Travels Pvt. Ltd.
Delhi High Court · (2023) 03 DEL CK 4659
Code of Civil Procedure, 1908-Order XLI Rule 27, XLI Rule 27(1)(a), XLI Rule 27(1)(aa), XLI Rule 27(1)(b), XLI Rule 2(1)(b), XXXVII, VI Rule 14, XXIX Rule 1, Section 151, 34Negotiable Instruments Act, 1881-Section 138Companies Act, 1956-Section 291