High Courts24 Feb 2023Disposed Of
Rakesh Kumar Sharma Vs Union Of India & Anr.
Delhi High Court · (2023) 02 DEL CK 3932
Constitution of India-Article 226, 227
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 1,979 of 6,863
High Courts24 Feb 2023
Kuber Planters Limited Vs National Faceless Assessment Centre & Ors.
Delhi High Court · (2023) 02 DEL CK 3958
Income Tax Act, 1961-Section 148A(d), 148, 151
High Courts24 Feb 2023Dismissed
Piyush Sharma Vs Union Of India & Anr.
Delhi High Court · (2023) 02 DEL CK 3998
High Courts24 Feb 2023Dismissed
Rahee Infratech Limited Vs Delhi Metro Rail Corporation Limited & Ors.
Delhi High Court · (2023) 02 DEL CK 3994
Companies Act, 1956Constitution of India-Article 12
High Courts24 Feb 2023Dismissed
Govt Of NCT Of Delhi & Anr. Vs Shri Pal
Delhi High Court · (2023) 02 DEL CK 4046
Workmen’s Compensation Act, 1923-Schedule IMotor Vehicles Act, 1988
High Courts24 Feb 2023Disposed Of
R.K. Aggarwal Vs Registrar Of Cooperative Societies & Ors.
Delhi High Court · (2023) 02 DEL CK 3668
Constitution of India-Article 226, 227Delhi Cooperative Societies Act, 2003-Sections 41(1), 42, 87, 116, 141Delhi Cooperative Societies Act, 1972-Sections 80, 97(1), 98
High Courts24 Feb 2023Disposed Of
M/s. Kuldeep Kumar Contractor Vs Hindustan Prefab Limited
Delhi High Court · (2023) 02 DEL CK 3667
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(4), 11(5), 11(6), 11(6A), 12(1), 16, 16(1), 21, 34, 34(2)(a), 34(2)(b)Companies Act, 1956Contract Act, 1872-Section 7
High Courts24 Feb 2023
Novartis AG & Anr Vs Novaegis (India) Private Limited
Delhi High Court · Caseno Dated Casename Councel File No
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts24 Feb 2023Dismissed
Tejpal Singh Vs Surinder Kumar Dewan
Delhi High Court · (2023) 02 DEL CK 0180
Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(6), 17, 34, 37Delhi Municipal Corporation Act, 1957 — Section 188, 466(1)Indian Penal Code, 1860 — Section 188, 457
High Courts24 Feb 2023Dismissed
Delhi Tourism And Transportation Development Co-Operation Vs Suraj Mukhi & Anr
Delhi High Court · (2023) 02 DEL CK 0179
Limitation Act, 1963 — Section 5Employee's Compensation Act, 1923 — Section 3, 4A(3)(a), 4A(3)(b), 30Motor Vehicles Act, 1988 — Section 147(1)(b)
High Courts24 Feb 2023Dismissed
Govt Of Nct Of Delhi & Anr Vs Shri Pal
Delhi High Court · (2023) 02 DEL CK 0178
High Courts24 Feb 2023Dismissed
Rahee Infratech Limited Vs Delhi Metro Rail Corporation Limited & Ors
Delhi High Court · (2023) 02 DEL CK 0177
Constitution Of India, 1950 — Article 12
High Courts24 Feb 2023Disposed Of
M/S Kuldeep Kumar Contractor Vs Hindustan Prefab Limited
Delhi High Court · (2023) 02 DEL CK 0176
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(6A), 16(1), 21, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i)Indian Contract Act, 1872 — Section 7
High Courts24 Feb 2023Allowed
M/S Ircon International Limited Vs Union Of India Railway Coach Factor
Delhi High Court · (2023) 02 DEL CK 0175
Arbitration and Conciliation Act, 1996 — Section 2(6), 11(2), 11(3), 11(6), 11(14), 19(2), 31(8), 31A, 38, 39, 39(1), 39(2), 39(2)Arbitration & Conciliation Act (Amended), 2015 — Section 31A
High Courts24 Feb 2023Disposed Of
Talkaji Bhaguji Prajapati Vs Rashik Soap Factory
Delhi High Court · (2023) 02 DEL CK 0174
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 4, Order 26 Rule 9
High Courts24 Feb 2023Dismissed
Devender Mann Vs State
Delhi High Court · (2023) 02 DEL CK 0172
Indian Penal Code, 1860 — Section 302, 304Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts24 Feb 2023
Aditya Gupta Vs Narender Gupta & Ors
Delhi High Court · (2023) 02 DEL CK 0171
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009 — Section 22(3)(1), 22(3)(1)(i)Delhi Maintenance and Welfare of Parents and Senior Citizens (Amendment) Rules, 2017 — Rule 22(3)(1)(i)
High Courts24 Feb 2023
Ashish Khanna & Anr Vs M/S Roshni Hotels Pvt. Ltd. & Ors
Delhi High Court · (2023) 02 DEL CK 0170
Code Of Civil Procedure, 1908 — Section 151, Order 8 Rule 5(2), Order 8 Rule 10, Order 39 Rule 10Negotiable Instruments Act, 1881 — Section 138Indian Easement Act, 1882 — Section 60(b)
High Courts24 Feb 2023Disposed Of
Arvin Kumar & Ors Vs Union Of India & Anr
Delhi High Court · (2023) 02 DEL CK 0169
High Courts24 Feb 2023Dismissed
Piyush Sharma Vs Union Of India & Anr
Delhi High Court · (2023) 02 DEL CK 0168