COURT ARCHIVE

Delhi High Court judgments

1,37,242 judgments · page 2,009 of 6,863

High Courts07 Feb 2023

Sandeep Singh Vs Hindustan Spirits Ltd

Delhi High Court · (2023) 02 DEL CK 0045

Code Of Civil Procedure, 1908 — Section 151, Order 12 Rule 6, Order 8 Rule 6(1)Insolvency And Bankruptcy Code, 2016 — Section 9Evidence Act, 1872 — Section 34, 92

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High Courts07 Feb 2023

R & A Infracon Pvt. Ltd. Vs Hindustan Spirits Ltd.

Delhi High Court · (2023) 02 DEL CK 0044

Code Of Civil Procedure, 1908 — Section 151, Order 12 Rule 6

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High Courts07 Feb 2023Disposed Of

Ram Nagina Prasad And Anr Vs Union Of India And Ors

Delhi High Court · (2023) 02 DEL CK 0043

Constitution Of India, 1950 — Article 14, 16

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High Courts06 Feb 2023Dismissed

Milan Saini Vs Kamal Kumar & Anr.

Delhi High Court · (2023) 02 DEL CK 4323

Code of Criminal Procedure, 1973-Sections 340, 195, 195(1)(b), 195(1)(b)(ii), 482Indian Penal Code, 1860-Sections 177, 181, 182, 205, 436, 463, 464, 465, 466, 467, 471 and Explanation I to Section 464Code of Civil Procedure, 1908-Section 151

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High Courts06 Feb 2023Disposed Of

Shriram Transport Finance Company Ltd. Vs Sanjay Aggarwal & Anr.

Delhi High Court · (2023) 02 DEL CK 4059

Arbitration & Conciliation Act, 1996-Section 34, 12, Fourth Schedule

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High Courts06 Feb 2023Disposed Of

Shriram Transport Finance Company Ltd. Vs Sanjay Aggarwal & Anr.

Delhi High Court · (2023) 02 DEL CK 4060

Arbitration & Conciliation Act, 1996-Section 34, 12, Fourth Schedule

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High Courts06 Feb 2023Disposed Of

Shriram Transport Finance Company Ltd. Vs Sanjay Aggarwal & Anr.

Delhi High Court · (2023) 02 DEL CK 4063

Arbitration & Conciliation Act, 1996-Section 34, 12, Fourth Schedule

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High Courts06 Feb 2023Disposed Of

Shriram Transport Finance Company Ltd. Vs Sanjay Aggarwal & Anr.

Delhi High Court · (2023) 02 DEL CK 4068

Arbitration & Conciliation Act, 1996-Section 34, 12, Fourth Schedule

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High Courts06 Feb 2023Disposed Of

Ms Anju Singh Vs Smt Punam

Delhi High Court · (2023) 02 DEL CK 4075

CPC-Order XXII Rule 3(2), Section 151

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High Courts06 Feb 2023Allowed

M/s. Mahajan Fabrics Pvt. Ltd. Vs Commissioner, CGST & Ors.

Delhi High Court · (2023) 02 DEL CK 4080

Central Goods and Services Tax Act, 2017-Section 54, 107(2), 16, 16(2)(b), 49, 37, 38, 41, 39Central Goods and Services Tax Rules, 2017-Rule 89(1)Income-tax Act, 1961

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High Courts06 Feb 2023Dismissed

Dakshlesh I. Shroff Vs State Bank Of India & Ors.

Delhi High Court · (2023) 02 DEL CK 4084

SARFAESI Act-Section 13(2)Constitution of India-Article 226

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High Courts06 Feb 2023Disposed Of

Santosh Chadha Vs Sh. Hari Chand (Now Deceased) & Ors.

Delhi High Court · (2023) 02 DEL CK 4086

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High Courts06 Feb 2023Dismissed

Mohd Iqbal Ali Vs State Of NCT Of Delhi

Delhi High Court · (2023) 02 DEL CK 4095

NDPS Act-Sections 21, 25, 29, 37, 50Cr.P.C.-Section 439

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High Courts06 Feb 2023Disposed Of

Energy Efficiency Services Ltd Vs MS VAP Infosolutions

Delhi High Court · (2023) 02 DEL CK 4119

Arbitration and Conciliation Act, 1996-Section 11, 12(1), Fourth ScheduleCompanies Act, 1956

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High Courts06 Feb 2023Allowed

MVS Eduexcellence Pvt Ltd. Vs The Registrar Of Trademarks, Delhi & Anr.

Delhi High Court · (2023) 02 DEL CK 4126

Trade Marks Act, 1999-Section 9(1)(a), 9(1) provisoTrade Marks Rules, 2017-Rule 25, 25(2), 27, 158Trade Marks Rules, 2002-Rule 27

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High Courts06 Feb 2023Disposed Of

RICA S.P.A Vs M/S Hiral Chem & Ors.

Delhi High Court · (2023) 02 DEL CK 4131

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High Courts06 Feb 2023Disposed Of

Louis Vuitton Malletier Vs Capital General Store & Ors.

Delhi High Court · (2023) 02 DEL CK 4132

Code of Civil Procedure, 1908-Order XXXIX Rule 2A, XXXIX Rules 1 and 2, 39 Rules 1 and 2, 39 Rule 2-A, 21 Rule 32Contempt of Courts Act, 1971Arbitration Act-Section 17(2)

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High Courts06 Feb 2023Disposed Of