High Courts22 Feb 2023Dismissed
Alok Gupta Vs Anjani Gupta & Anr.
Delhi High Court · (2023) 02 DEL CK 3751
Code of Civil Procedure, 1908-Order 1 Rule 10, 1 Rule 10(2), 12 Rule 6Constitution of India-Article 227Benami Transactions Act, 1988
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 1,982 of 6,863
High Courts22 Feb 2023Disposed Of
Mukesh Kumar & Anr. Vs Mohd Jamal & Ors.
Delhi High Court · (2023) 02 DEL CK 3740
Code of Civil Procedure, 1908-Order 18 Rule 17Constitution of India-Article 227
High Courts22 Feb 2023Dismissed
Sh S K Jindal Director Vs Commissioner Of Customs
Delhi High Court · (2023) 02 DEL CK 3779
Customs Act, 1962-Section 114, 114(iii), 114AA
High Courts22 Feb 2023Dismissed
Mohinder Wadhwa Vs Reserve Bank Of India & Anr.
Delhi High Court · (2023) 02 DEL CK 3765
Constitution of India-Article 226
High Courts22 Feb 2023Dismissed
Mudit Sunda Vs University Of Delhi
Delhi High Court · (2023) 02 DEL CK 3763
Constitution of India-Article 142
High Courts22 Feb 2023Dismissed
Smt. Madhu Bhandari Vs Piramal Capital & Housing Finance Ltd. & Ors.
Delhi High Court · (2023) 02 DEL CK 3762
Constitution of India-Article 226, 227Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 14, 17, 34
High Courts22 Feb 2023Dismissed
T D Makhija Through LRS Vs Union Bank Of India
Delhi High Court · (2023) 02 DEL CK 3802
Union Bank of India Officer Employees’ (Discipline and Appeal) Regulations, 1976-Regulation 7, 6(2), 6(6), Rule 6Constitution of India-Article 226, 227
High Courts22 Feb 2023Allowed
Roshan Real Estate Pvt Ltd. Vs Union Of India
Delhi High Court · (2023) 02 DEL CK 3824
Arbitration & Conciliation Act, 1996-Section 34, 31(3), 30, 34(4), 75, 81Arbitration Act, 1940-Section 30, 20, 21, 34
High Courts22 Feb 2023Dismissed
Fun Choice & Ors. Vs Terrestrial Foods Private Limited & Ors.
Delhi High Court · (2023) 02 DEL CK 3819
Code of Civil Procedure, 1908-Section 151, 9Arbitration and Conciliation Act, 1996-Section 9, 17
High Courts22 Feb 2023Disposed Of
Allahabad Bypass Pathways Pvt. Ltd. Vs National Highways Authority Of India & Anr.
Delhi High Court · (2023) 02 DEL CK 3818
Arbitration and Conciliation Act, 1996-Section 9, 17Companies Act, 1956National Highways Authority Act, 1988
High Courts22 Feb 2023Dismissed
Jainsons Lights Private Limited Vs The Registrar Of Trade Marks
Delhi High Court · (2023) 02 DEL CK 4383
Trade Marks Act, 1999-Section 11(1), 11(1)(b), 12, 34, 122, 343
High Courts22 Feb 2023Allowed
Dr. Sapna Nangia Vs The Assistant Controller Of Patents And Designs
Delhi High Court · (2023) 02 DEL CK 3845
Patents Act, 1970-Section 117A, 2(1)(ja), 2(1)(j), 3, 3(i), 10(5), 10(4)(c)
High Courts22 Feb 2023Disposed Of
Ankur Saluja Vs State & Anr.
Delhi High Court · (2023) 02 DEL CK 3830
IPC-Section 420Negotiable Instrument Act, 1881-Section 138
High Courts22 Feb 2023Allowed
Vaibhav Upadhyay & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 3863
IPC-Section 498A, 406, 34Dowry Prohibition Act, 1961-Section 4Code of Criminal Procedure-Section 482
High Courts22 Feb 2023Dismissed
Krishna Pratap Singh Vs Small Industrial Development Bank Of India
Delhi High Court · (2023) 02 DEL CK 3906
High Courts22 Feb 2023Disposed Of
Alpana Kohli Vs Directorate Of Education & Ors.
Delhi High Court · (2023) 02 DEL CK 3898
High Courts22 Feb 2023Disposed Of
Ishwar Singh Vs Ramesh Prakash
Delhi High Court · (2023) 02 DEL CK 3893
Court Fees Act, 1870-Section 16CPC, 1908-Section 89
High Courts22 Feb 2023Allowed
Aditya Narayan Vs Union Of India
Delhi High Court · (2023) 02 DEL CK 3888
Drugs and Cosmetics Act, 1940-Sections 18(a)(i), 16, 27(d), 34(1)
High Courts22 Feb 2023Disposed Of
M/S FIITJEE Ltd. Vs Ashish Khare & Anr.
Delhi High Court · (2023) 02 DEL CK 3868
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 12, 12(3), 13(3), 14, 14(1), 14(2), 14(3), 15(2), 21, Schedule IVIndian Contract Act, 1872
High Courts22 Feb 2023Dismissed
Elecon Engineering Company Limited Vs The Indure Private Limited
Delhi High Court · (2023) 02 DEL CK 3949
Arbitration and Conciliation Act, 1996-Sections 11, 12, 12(5), 13, 14, 15, 21, 23(4), 28(1)(a), 28(3), 29A, 29A(4), 31(7)(a), 31(7)(b), 34, 34(2), 37 and the Seventh ScheduleArbitration & Conciliation Amendment Act, 2019-Section 26 and Section 29AIndian Contract Act, 1872-Section 25(3), 73 and 74