High Courts10 Feb 2023Allowed
Shri Rakesh Kumar Vs Indian Overseas Bank & Ors.
Delhi High Court · (2023) 02 DEL CK 4190
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 1,999 of 6,863
High Courts10 Feb 2023Dismissed
Dr Harjit Singh Vs All India Institute Of Medical Sciences, New Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 4194
High Courts10 Feb 2023
ITC Limited Vs Mahavir Singla
Delhi High Court · (2023) 02 DEL CK 4214
Code of Civil Procedure, 1908-Order XXXVII, XXXVII Rule 1(2), XXXVII Rule 1(2)(a), XXXVII Rule 3, XXXVIIIEvidence Act,1872-Section 34
High Courts10 Feb 2023Disposed Of
Constable Sateesh Kumar (Ex-Serviceman) Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4238
High Courts10 Feb 2023Disposed Of
K. P. Rao Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4259
Constitution of India-Article 12, 226National Sports Development Code of India 2011-Clause 3.6 of Annexure-IISocieties Registration Act
High Courts10 Feb 2023Disposed Of
K. P. Rao Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4260
National Sports Development Code of India 2011-Clause 3.6 of Annexure-IISocieties Registration ActCompanies Act
High Courts10 Feb 2023Disposed Of
K. P. Rao Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4261
National Sports Development Code of India 2011-Clause 3.6 of Annexure-IIConstitution of India-Article 12, 226Societies Registration Act
High Courts10 Feb 2023Disposed Of
K. P. Rao Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4262
National Sports Development Code of India 2011-Clause 3.6 of Annexure-IIConstitution of India-Article 12, 226Societies Registration Act
High Courts10 Feb 2023Allowed
HDFC Ergo General Insurance Co. Ltd. Vs Bindu Paswan & Anr.
Delhi High Court · (2023) 02 DEL CK 4265
Motor Vehicles Act, 1988-Section 173, Clause 21, 27
High Courts10 Feb 2023Dismissed
Shiv Kumar Saxena & Anr. Vs State (NCT Of Delhi)
Delhi High Court · (2023) 02 DEL CK 4281
Code of Criminal Procedure, 1973-Section 482, 200, 156(3)Indian Penal Code, 1860-Section 441, 120-B, 34
High Courts10 Feb 2023Disposed Of
Roshan Raja Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4286
High Courts10 Feb 2023Dismissed
Sonia Verma & Ors. Vs The State, National Capital Territory Of Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 4287
Code of Criminal Procedure, 1973-Section 482, 200, 156(3)Constitution of India-Article 227Indian Penal Code-Section 193, 194, 195, 420, 406, 506, 34
High Courts10 Feb 2023Dismissed
Delhi Development Authority & Anr. Vs Jagminder Pal Singh & Ors.
Delhi High Court · (2023) 02 DEL CK 4308
Public Premises Eviction of Unauthorised Occupants Act, 1971
High Courts10 Feb 2023Disposed Of
Prime Ispat Limited & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4356
Prevention of Money Laundering Act, 2002-Section 5, 5(1), 8, 26Code of Civil Procedure, 1908-Section 11
High Courts10 Feb 2023Disposed Of
Jayanti Devi Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2023) 02 DEL CK 4353
High Courts10 Feb 2023Disposed Of
Dr. Sanjay Singh Vs All India Football Federation & Ors.
Delhi High Court · (2023) 02 DEL CK 4352
High Courts10 Feb 2023
NDMC Vs M/s Shree Construction Company
Delhi High Court · (2023) 02 DEL CK 4348
CPC-Section 151Arbitration and Conciliation Act, 1996-Section 37, 34, 34(3), 33, 33(1), 33(4), 31, 31(5), 32General Clauses Act, 1897-Section 9, 3(35)
High Courts10 Feb 2023Dismissed
Kanika Mittal Vs Kavita Sardana & Anr.
Delhi High Court · (2023) 02 DEL CK 3689
Code of Civil Procedure, 1908-Order XII Rule 6, XXXIX Rule 10, Section 151Indian Evidence Act, 1872-Section 17Transfer of Property Act-Section 106
High Courts10 Feb 2023Partly Allowed
Luxembourg Brands S.A R.L & Anr. Vs G.M Pens International Pvt Ltd
Delhi High Court · (2023) 02 DEL CK 3796
Code of Civil Procedure, 1908-Section 151, Order XI Rule 5, XXXIX Rule 2ACrPC-Section 340
High Courts10 Feb 2023Disposed Of
Raja Prem Singh Vs Ravinandani & Ors.
Delhi High Court · (2023) 02 DEL CK 3786
Code of Civil Procedure, 1908-Order XXII Rule 4, XXIII Rule 3Hindu Succession Act, 1956