High Courts27 Jan 2023Disposed Of
Rahul Aggarwal Vs Income Tax Officer Ward 70-1 & Anr.
Delhi High Court · (2023) 01 DEL CK 0910
Income Tax Act, 1961-Section 148A(b), 148A(d), 148, 149(1)(b)
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 2,023 of 6,863
High Courts27 Jan 2023Disposed Of
Choudhary Rajveer Jaiswal Vs Ram Kumar Roy & Anr.
Delhi High Court · (2023) 01 DEL CK 0961
High Courts27 Jan 2023Disposed Of
Ajay Kumar Gupta Vs M/S R C Buildtech Pvt Ltd & Ors.
Delhi High Court · (2023) 01 DEL CK 0963
CPC, 1908-Order 9 Rule 13, 8 Rule 1, 12 Rule 6
High Courts27 Jan 2023Dismissed
Sujeet Bhati Vs The State
Delhi High Court · (2023) 01 DEL CK 0981
Code of Criminal Procedure, 1973-Section 438, 82Indian Penal Code, 1860-Section 420, 467, 468, 471, 506, 120B
High Courts27 Jan 2023Dismissed
IRCON International Ltd Vs PNC-Jain Construction Co.(JV)
Delhi High Court · (2023) 01 DEL CK 1062
Code of Civil Procedure, 1908-Section 151, Order XLI Rule 3Arbitration and Conciliation Act, 1996-Section 31(7)(a), 33, 34, Explanation 1 to Section 34(2)(b), 34(3), 34(5)Indian Contract Act, 1872-Section 55, 73
High Courts27 Jan 2023Disposed Of
Live Law Media Pvt Ltd Vs M/s Tiya Law Library & Ors.
Delhi High Court · (2023) 01 DEL CK 1429
Code of Civil Procedure, 1908-Order XXIII Rule 3
High Courts27 Jan 2023Disposed Of
Mr Shoaib Kohli Vs State GNCT Of Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 1135
IPC-Sections 279, 304ACr.P.C.-Section 482
High Courts27 Jan 2023Disposed Of
Ritaj Tripathi Vs The State (N.C.T. Of Delhi) & Anr.
Delhi High Court · (2023) 01 DEL CK 1140
Cr.P.C.-Section 482, 311
High Courts27 Jan 2023Disposed Of
Khushali Chugh & Anr. Vs Vaykkakkara Sankara Narayanan & Ors.
Delhi High Court · (2023) 01 DEL CK 1227
Arbitration & Conciliation Act, 1996-Section 11(6), 9, 8, 12, Schedule IV, 17
High Courts27 Jan 2023Disposed Of
National Highways Authority Of India Vs M/s IJM Gayatri JV
Delhi High Court · (2023) 01 DEL CK 1233
Arbitration and Conciliation Act, 1996-Section 36, 38, 38(2), 31(8), 34, Schedule-IV2015 Arbitration Amendment Act
High Courts27 Jan 2023Allowed
Airports Authority Of India Vs M/s TDI International India Private Limited
Delhi High Court · (2023) 01 DEL CK 1230
Code of Civil Procedure, 1908-Section 151Arbitration & Conciliation Act, 1996-Section 34
High Courts27 Jan 2023Dismissed
Pramod Narayan Sharma & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1239
Constitution of India-Articles 14, 16, 21CRPF Rules 1955
High Courts27 Jan 2023Allowed
Airports Authority Of India Vs M/s TDI International India Private Limited
Delhi High Court · (2023) 01 DEL CK 1240
Limitation Act, 1963-Section 5Arbitration & Conciliation Act, 1996-Section 34, 34(3), 33
High Courts27 Jan 2023Disposed Of
Dr Akhil Vaid Through Dr Kamalwant Roy Vaid Vs Union Of India & Ors
Delhi High Court · (2023) 01 DEL CK 1299
IMC/NMC Act
High Courts27 Jan 2023Disposed Of
Damodar Valley Corporation Vs Union Of India & Ors
Delhi High Court · (2023) 01 DEL CK 1301
Indian Penal Code-Section 376C, 376Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013RTI Act-Section 19(8)(b), 20, 7(1)
High Courts27 Jan 2023Allowed
Sun Renewables RT Private Limited Vs Ministry Of New And Renewable Energy, Union Of India & Anr.
Delhi High Court · (2023) 01 DEL CK 1302
Constitution of India-Article 226
High Courts27 Jan 2023Disposed Of
Shiv Devi Vs Government Of Nct Of Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 1305
Maintenance and Welfare of Parents and Senior Citizens Act, 2007
High Courts27 Jan 2023Dismissed
National Highways Authority Of India Vs Third Rock Consultants Private Limited & Anr.
Delhi High Court · (2023) 01 DEL CK 1323
Arbitration and Conciliation Act, 1996-Section 2(1), 2(1)(e), 2(1)(e)(i), 2(1)(e)(ii), 11, 11(2), 11(5), 11(6), 11(6)(a) to (c), 12, 12(3), 13, 13(3), 14, 14(1)(a), 14(2), 14(3), 15, 15(1), 15(1)(a), 15(1)(b), 15(2), 15(3), 15(4), 29A, 29A(6)
High Courts27 Jan 2023Dismissed
Airports Authority Of India Vs W.Morris Romel Roy & Ors
Delhi High Court · (2023) 01 DEL CK 1354
Constitution of India-Article 14
High Courts27 Jan 2023
Khajan Singh Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1399
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 17, 16