High Courts02 Feb 2023Dismissed
Prime Time India Vs Somnath Vij
Delhi High Court · (2023) 02 DEL CK 4118
Code of Civil Procedure, 1908-Order XIV Rule 5, Section 151, 10, 80, XXIII Rule 3, XIV Rule 1, XIV Rule 1(5), XIV Rule 2, XIV Rule 3, XIV Rule 4
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Delhi High Court judgments
1,37,242 judgments · page 2,014 of 6,863
High Courts02 Feb 2023Allowed
Foot Locker Retail, Inc. Vs Smt. Geeta Kewalani
Delhi High Court · (2023) 02 DEL CK 4129
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, Section 10Trade Marks Act, 1999-Section 29(1), 29(2), 29(6), 31(1), 34, 46, 47, 47(1), 57
High Courts02 Feb 2023Dismissed
Saraswati Printers Vs M/S Life Essentials Personal Care Pvt. Ltd.
Delhi High Court · (2023) 02 DEL CK 4166
Code of Civil Procedure (Amendment) Act, 1976-Order 12 Rule 6, 8 Rule 10
High Courts02 Feb 2023Disposed Of
Neha Kanwar Vs Hindustan Petroleum Corporation Ltd.
Delhi High Court · (2023) 02 DEL CK 4172
High Courts02 Feb 2023Disposed Of
Shailesh Kumar & Anr. Vs State
Delhi High Court · (2023) 02 DEL CK 4205
IPC-Sections 302, 201, 34Cr.P.C-Section 313Indian Evidence Act-Sections 106, 27
High Courts02 Feb 2023Disposed Of
Sandesh Mayekar Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4208
Dental Council (Election) Regulation, 1952-Chapter II, Regulation III (2)Dentist Act, 1948-Section 32(4), 31, 39
High Courts02 Feb 2023Allowed
M/S Methodex Systems Private Limited Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 4213
Arbitration and Conciliation Act, 1996-Section 11(6), 9, 12, Schedule IV
High Courts02 Feb 2023Allowed
M/S Methodex Systems Private Limited Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 4217
Arbitration and Conciliation Act, 1996-Section 11(6), 9, 12, Schedule IV
High Courts02 Feb 2023Dismissed
Veena Mahajan Vs V.N Verma
Delhi High Court · (2023) 02 DEL CK 4219
Code of Civil Procedure, 1908-Section 47, 151, Order I Rule 10, XXI Rule 102Transfer of Property Act, 1882-Section 52, 53A, 54, 55(1)Constitution of India-Article 136
High Courts02 Feb 2023Dismissed
United India Insurance Co. Ltd. Vs Bansal Wood Product Pvt. Ltd.
Delhi High Court · (2023) 02 DEL CK 4220
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151Arbitration & Conciliation Act, 1996-Section 37, 34
High Courts02 Feb 2023Disposed Of
Inder Singh Solanki Vs Devender Sehrawat & Ors.
Delhi High Court · (2023) 02 DEL CK 4221
Contempt of Court Act-Section 19
High Courts02 Feb 2023Allowed
Progressive Infotech Private Limited Vs Ircon International Ltd.
Delhi High Court · (2023) 02 DEL CK 4223
Arbitration and Conciliation Act, 1996-Section 14, 15, 11, 12, 12(1), 12(5), 13, 13(3), Fourth Schedule, Seventh ScheduleArbitration (Amendment) Act, 2015-Section 12(5)Contract Act-Section 23
High Courts02 Feb 2023Disposed Of
Anu Balha & Ors. Vs ICICI Home Finance & Ors.
Delhi High Court · (2023) 02 DEL CK 4224
Contempt of Courts Act, 1971-Section 19(1)
High Courts02 Feb 2023Disposed Of
Harpreet Singh & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4225
Constitution of India-Article 226
High Courts02 Feb 2023Disposed Of
Ms. Fauzia Rubbani Vs Delhi Woman Commission & Ors.
Delhi High Court · (2023) 02 DEL CK 4237
Sexual Harassment of Women at Work Place (Prevention, Prohibition, and Redressal) Act, 2013-Section 4, 4(1), 5, 13, 14 and 22, 26Constitution of India-Article 14, 15, 19 and 21
High Courts02 Feb 2023Disposed Of
Sanjay Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 02 DEL CK 4239
Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 15, 16, 16(1), 17The Delhi Maintenance of Parents and Senior Citizens Rules, 2009The Delhi Maintenance and Welfare of Parents and Senior Citizens (Amendment) Rules, 2016-3(3)(ii)
High Courts02 Feb 2023Disposed Of
Rajiv K Adlakha Vs Institute Of Company Secretaries Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4243
Company Secretaries Act, 1980-Section 21Company Secretaries (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007-Rule 21
High Courts02 Feb 2023Disposed Of
Gupta Bros India Vs The Press Trust Of India Limited
Delhi High Court · (2023) 02 DEL CK 4246
Arbitration & Conciliation Act, 1996-Section 14, 4, 12(5), 34, 12, Schedule VIIArbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)-Section 12(5)
High Courts02 Feb 2023Allowed
Bhuwan Yadav @ Bhanu Vs State GNCT Of Delhi
Delhi High Court · (2023) 02 DEL CK 4271
Code of Criminal Procedure, 1973-Sections 173(2), 227, 228, 397, 401, 482Indian Penal Code, 1860-Sections 34, 299, 300, 302, 304, 304 Part II, 394, 411
High Courts02 Feb 2023Partly Allowed
Smt. Savita Devi Vs Sh. Lalit Kumar
Delhi High Court · (2023) 02 DEL CK 4272
Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482Hindu Marriage Act-Section 13(1)(a)