High Courts31 Jan 2023Disposed Of
Sujit Saurabh Vs High Court Of Delhi Through Its Registrar General
Delhi High Court · (2023) 01 DEL CK 0849
CCS (CCA) Rules, 1965-Rule 16(1)(b)
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 2,021 of 6,863
High Courts31 Jan 2023Disposed Of
Teekam Singh Vs State Of Nct Of Delhi
Delhi High Court · (2023) 01 DEL CK 0148
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 304B, 498ACode Of Criminal Procedure, 1973 — Section 161
High Courts31 Jan 2023Dismissed
Sanser Pal Singh Vs State Of Nct Of Delhi
Delhi High Court · (2023) 01 DEL CK 0147
Indian Penal Code, 1860 — Section 177, 182, 193, 195, 211, 354, 506Code Of Criminal Procedure, 1973 — Section 195, 195(1)(b), 340, 340(1)Protection of Children from Sexual Offences Act, 2012 — Section 8
High Courts31 Jan 2023Dismissed
Mahanagar Telephone Nigam Ltd. Vs M/S Ralhan Construction Company
Delhi High Court · (2023) 01 DEL CK 0146
Arbitration And Conciliation Act, 1996 — Section 18, 34, 34(2)(a)(iii), 34(2)(b)(ii), 37, 37(1)(b), 48, 48(2)(b)(ii)
High Courts31 Jan 2023Allowed
M/S Special Cables Pvt. Ltd Vs Central Board Of Indirect Taxes And Customs & Ors.
Delhi High Court · (2023) 01 DEL CK 0145
Central Excise Act, 1944 — Section 11A, 11B(2), 12C(2)(a)
High Courts31 Jan 2023Disposed Of
East India Hotels Ltd Vs Commissioner Of Customs, Central Excise And Central Gst, New Delhi
Delhi High Court · (2023) 01 DEL CK 0144
Aircraft Rules, 1937 — Rule 3, 3(9), 3(49), 133A, 134(1), 134(2), 135, 135(2)Customs Act, 162 — Section 111(o), 129E
High Courts30 Jan 2023Allowed
M/s. ERD Technologies Pvt. Ltd. Vs Shree Ambeshwar Mobile Centre & Ors.
Delhi High Court · (2023) 01 DEL CK 1435
Trademarks Act, 1999-Section 29Code of Civil Procedure, 1908-Order VIII Rule 10Commercial Courts Act, 2015
High Courts30 Jan 2023Dismissed
Western Smart Bins (J.V.) & Ors. Vs Sotkon SP SLU
Delhi High Court · (2023) 01 DEL CK 0891
Code of Civil Procedure, 1908-Order XXXIX Rule 2A, XXXIX Rule 4, XLIII Rule 1(r)The Contempt of Court Act, 1971-Section 11, 12
High Courts30 Jan 2023Disposed Of
Kala Devi & Anr. Vs Nanak Chand & Ors.
Delhi High Court · (2023) 01 DEL CK 0970
High Courts30 Jan 2023Dismissed
LT Foods Limited Vs Saraswati Trading Company
Delhi High Court · (2023) 01 DEL CK 1066
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXVI Rule 9, IX Rule 13, V Rule 15, 5Limitation Act, 1908-Article 164Limitation Act, 1963-Article 123
High Courts30 Jan 2023Dismissed
Indus Towers Limited Vs Quadrant Televentures Limited
Delhi High Court · (2023) 01 DEL CK 1060
Constitution of India-Article 215Contempt of Courts Act, 1971-Section 2(b), 10, 12Arbitration and Conciliation Act, 1996-Section 9, 17, 34
High Courts30 Jan 2023Dismissed
Smt. Neharika Gurnani Vs Shri Rameshwar Gopal & Ors.
Delhi High Court · (2023) 01 DEL CK 1059
Code of Civil Procedure, 1908-Section 12, 151, Order XXIII Rule 1, XXIII Rule 3Limitation Act, 1963-Section 3, Article 123 of the Schedule
High Courts30 Jan 2023Dismissed
Jindal Stainless (Hisar) Ltd. Vs Suncity Sheets Private Limited & Anr.
Delhi High Court · (2023) 01 DEL CK 1430
Code of Civil Procedure, 1908-Order I Rule 1, I Rule 1(a), I Rule 1(b), I Rule 2, I Rule 3, I Rule 8(1), I Rule 9, I Rule 10, I Rule 10(2), I Rule 12, II Rule 3, II Rule 3(1), XXXIX Rules 1 and 2, Section 151Trademarks Act, 1999-Section 17, 29(1) to (5)Comptroller & Auditor General's (Duties Powers and Conditions of Service) Act, 1971-Section 13(b)
High Courts30 Jan 2023
Raj Kumar Sharma Vs Sandeep Kumar & Anr.
Delhi High Court · (2023) 01 DEL CK 1085
Trade Marks Act, 1999-Section 2(1)(h), 7(1), 7(2), 8(1), 8(2), 11(1), 11(1)(a), 11(1)(b), Explanation to Section 11 Clause (a), 12, 18, 36-E, 57, 57(2), 154Trade Marks Rules, 2017-Rule 20(1), 20(2), 185Trade Marks Rules, 2002-Fourth Schedule
High Courts30 Jan 2023
Dr. Reddys Laboratories Limited Vs Ridgecure Pharma
Delhi High Court · (2023) 01 DEL CK 1087
CPC-Order XXXIX Rules 1 and 2
High Courts30 Jan 2023Dismissed
Delhi Development Authority Vs M/s Swastic Construction Co
Delhi High Court · (2023) 01 DEL CK 1160
CPC-Section 114, 151Arbitration and Conciliation Act, 1996-Section 34, 37(1)(c)Commercial Courts Act, 2015-Section 13(1A)
High Courts30 Jan 2023Disposed Of
Jerry Akubueze Nwama @ Solo @ Solomon Akubueze Nwama Vs State, NCT Of Delhi
Delhi High Court · (2023) 01 DEL CK 1156
NDPS Act-Section 21, 50, 36(1), 36(2), 37, 31 and 31-AForeigners Act-Section 14Code of Criminal Procedure, 1973-Section 309
High Courts30 Jan 2023Allowed
Blackstone Capital Partners (Singapore) VI FDI Three Pte. Ltd. Vs The Assistant Commissioner Of Income Tax, Circle International Taxation 1(1)(2), Delhi
Delhi High Court · (2023) 01 DEL CK 1179
Income Tax Act, 1961-Section 2(8), 4, 5, 68, 90, 90(1), 90(2), 90(4), 90(5), 115A, 119, 143(1), 143(2), 144C, 147, 148, 148(2), 151, 241A, 260AConstitution of India-Article 226Indian Income Tax Act-Section 34, 66(2)
High Courts30 Jan 2023Allowed
Jagdish Chanderbhutani Vs State (Govt Of NCT Of Delhi) & Ors.
Delhi High Court · (2023) 01 DEL CK 1182
Indian Succession Act, 1925-Section 299, 372, 376, 387, 373(3), 375(1)IPC-Sections 302/394
High Courts30 Jan 2023Dismissed
Union Of India Vs Madhu Transport Company Private Ltd
Delhi High Court · (2023) 01 DEL CK 1189
Arbitration and Conciliation Act, 1996-Section 34, 37