High Courts15 Feb 2023
M/s Uflix Industries Vs The Additional Director General, Directorate Of Revenue Intelligence & Ors.
Delhi High Court · (2023) 02 DEL CK 3780
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 1,992 of 6,863
High Courts15 Feb 2023Dismissed
Satish Chandra Yadav Vs Jawaharlal Nehru University & Anr.
Delhi High Court · (2023) 02 DEL CK 3771
Constitution of India-Article 226Academic Ordinance-Clause 9 (b)
High Courts15 Feb 2023Allowed
Sudhir Kumar Vs CBI
Delhi High Court · (2023) 02 DEL CK 3764
Code of Criminal Procedure, 1973-Section 397, 401, 227Indian Penal Code 1860-Section 120B, 420, 467, 468, 471, 109Prevention of Corruption Act, 1881-Section 13(1)(d)
High Courts15 Feb 2023Disposed Of
Harshpal Singh Sawhney & Ors. Vs Central Board Of Secondary Education & Ors.
Delhi High Court · (2023) 02 DEL CK 3803
Constitution of India-Article 226Societies Registration Act, 1860Delhi School Education Rules, 1973-Rule 170
High Courts15 Feb 2023Dismissed
Central Electronics Ltd Vs General Secretary, Central Electronics Limited Retired Employees Welfare Association & Ors.
Delhi High Court · (2023) 02 DEL CK 3798
Wealth Tax Act
High Courts15 Feb 2023Disposed Of
Affle India Limited Vs Talent Unlimited Online Services Private Limited & Anr.
Delhi High Court · (2023) 02 DEL CK 3826
Code of Civil Procedure, 1908-Section 151Arbitration and Conciliation Act, 1996-Section 9, 17, 12(1)Micro, Small and Medium Enterprises Development Act, 2006
High Courts15 Feb 2023Allowed
Leotronic Scales Pvt. Ltd. Vs Municipal Corporation Of Delhi
Delhi High Court · (2023) 02 DEL CK 3884
Constitution of India-Article 226, 227
High Courts15 Feb 2023Dismissed
Municipal Corporation Of Delhi Vs M/s Sweka Powertech Engineers Pvt. Ltd.
Delhi High Court · (2023) 02 DEL CK 3950
Commercial Courts Act, 2015-Section 13Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2), 11, 19DMC Act, 1957-Section 71, 201, 202, 203, 42
High Courts15 Feb 2023Dismissed
Ghanshyam Pandey Vs Union Of India & Anr.
Delhi High Court · (2023) 02 DEL CK 3923
Companies Act, 2013-Section 177, 447, 212 (1)(c), 212 (1), 217, 219, 212 (6)IPCIBC-Section 66
High Courts15 Feb 2023Disposed Of
Fans A.S. Vs Meja Urja Nigam Private Limited
Delhi High Court · (2023) 02 DEL CK 3921
High Courts15 Feb 2023Disposed Of
Rashtriye Bhawan Nirman Sangh Vs Delhi Building And Other Construction Workers Welfare Board (Labour Department) Through Secretary
Delhi High Court · (2023) 02 DEL CK 3918
High Courts15 Feb 2023Allowed
Union Of India Vs R K Batra & Ors.
Delhi High Court · (2023) 02 DEL CK 3992
Right to Information Act, 2005-Section 4(1)(b), 2(f), 20(1)
High Courts15 Feb 2023Allowed
Jamaluddin Vs Nawabuddin & Ors.
Delhi High Court · (2023) 02 DEL CK 3960
Code of Civil Procedure, 1908-Order XLIII Rule 1, 8 Rule 1, 8 Rule 9, 8 Rule 10, VIII Rule 1Delhi High Court Rules-Section 10Commercial Court Act, 2015
High Courts15 Feb 2023Dismissed
Amarjeet Singh Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2023) 02 DEL CK 4025
Code of Criminal Procedure-Section 439Indian Penal Code, 1860-Sections 306, 34, 304
High Courts15 Feb 2023Dismissed
Smt Rajesh Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4010
High Courts15 Feb 2023Dismissed
M/S J Kumar Infraprojects Limited Vs National High Speed Rail Corporation (NHSRCL)
Delhi High Court · (2023) 02 DEL CK 4008
Constitution of India-Article 226, 14
High Courts15 Feb 2023Dismissed
Bishwajeet Singh & Ors. Vs Bikramjit Singh Through Lrs. & Ors.
Delhi High Court · (2023) 02 DEL CK 4050
Code of Civil Procedure, 1908-Order XXI Rule 11, XXI Rule 18(2), XXI Rule 28, XXII Rule 4, Section 2(2), 47, 51, 58, 144Partition Act, 1893-Section 2, 3, 9
High Courts15 Feb 2023Dismissed
Principal Commissioner, CGST, Delhi-South Vs M/s Emaar MGF Land Ltd.
Delhi High Court · (2023) 02 DEL CK 4042
Central Excise Act, 1944-Section 11A, 11A(1), 12C, 35GFinance Act, 1994-Section 65(105)(zzzh), 65(105)(zzzza), 70, 73, 73(1), 73(2), 73A, 73A(2), 73B, 75, 78, 83Cenvat Credit Rules, 2004-Rule 2(1), 2(p), 3, 14
High Courts15 Feb 2023
Master Arnesh Shaw Vs Union Of India & Anr.
Delhi High Court · (2023) 02 DEL CK 3672
High Courts15 Feb 2023Allowed
Yogendra Kumar Yadav Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 3669
Constitution of India-Article 226Motor Vehicles Act, 1988-Sections 2(47), 2(35), 2(33), 2(14), 2(11), 2(21), 2(22), 2(23), 2(24), 2(16), 2(17)