High Courts09 Jan 2023Allowed
Kleenoil Filtration India Pvt Ltd Vs Udit Khatri & Ors.
Delhi High Court · (2023) 01 DEL CK 1428
Code of Civil Procedure, 1908-Order VIII Rule 10
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 2,050 of 6,863
High Courts09 Jan 2023Dismissed
Dabur India Limited Vs The Advertising Standards Council Of India
Delhi High Court · (2023) 01 DEL CK 1159
CPC-Order XLIII Rule 1(r), Section 104, XXXIX Rules 1 and 2Drugs and Cosmetics Act, 1940Cable Television Networks Rules, 1994-Rule 7(9)
High Courts09 Jan 2023Disposed Of
Laxmi Devi & Ors. Vs Rashid & Anr.
Delhi High Court · (2023) 01 DEL CK 1166
Employees’ Compensation Act, 1923-Section 30, 3, 4-A sub-section (3)(a), 4-A(3)(b)IPC-Sections 279, 337
High Courts09 Jan 2023Partly Allowed
Amarendra Dhari Singh Vs R.C. Nursery Private Limited
Delhi High Court · (2023) 01 DEL CK 1172
Code of Civil Procedure, 1908-Order VIII Rule 1, proviso to Order VIII Rule 1, VIII Rule 9, VIII Rule 10, proviso to Order VIII Rule 10Delhi High Court (Original Side) Rules, 2018-Rule 2(i) of Chapter VII, 4 of Chapter VII, 5 of Chapter VII, 16 of Chapter ICommercial Courts Act, 2015
High Courts09 Jan 2023Dismissed
Cepco Industries Private Limited Vs Tewari Restaurant Private Limited
Delhi High Court · (2023) 01 DEL CK 1192
Code of Civil Procedure, 1908-Order VII Rule 11(d), VI Rule 15A, Section 89Central Goods and Services Tax Act, 2017Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015-Section 7, 12A
High Courts09 Jan 2023Allowed
M/s Shivshakti Enterprises Vs M/s Telecommunications Consultants India Ltd.
Delhi High Court · (2023) 01 DEL CK 1218
Code of Civil Procedure, 1908-Section 151Arbitration & Conciliation Act, 1996-Section 34, 34(3), 9, 11Limitation Act-Section 5
High Courts09 Jan 2023Disposed Of
M/S Isherdas Sahni And Bros Vs Delhi Police & Anr.
Delhi High Court · (2023) 01 DEL CK 1252
Cinematograph Act, 1952-Section 10CPC-Order XIII-A, Section 151
High Courts09 Jan 2023
Action Committee Unaided Recognized Private Schools Vs Directorate Of Education
Delhi High Court · (2023) 01 DEL CK 1253
The Delhi School Education Act, 1973-Section 3, 27, 28(1)The Delhi School Education Rules, 1973-Rule 43, 50
High Courts09 Jan 2023Disposed Of
Redecon India Pvt. Ltd. Vs National Highways And Infrastructure Development Corporation Ltd.
Delhi High Court · (2023) 01 DEL CK 1250
High Courts09 Jan 2023Allowed
Shri Ramsujan Patel & Ors. Vs Shri Dayanand Singh & Ors.
Delhi High Court · (2023) 01 DEL CK 1334
Constitution of India-Article 227Motor Vehicles Act
High Courts09 Jan 2023Disposed Of
Ramdev Sharma Vs Union Of India Through Secretart MHA & Anr.
Delhi High Court · (2023) 01 DEL CK 1379
BSF Act, 1968-Section 117(2), 130BSF Rules, 1969-Rule 167, 129
High Courts09 Jan 2023Disposed Of
Noor Alam Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1380
BSF Rules, 1969-Rule 26
High Courts09 Jan 2023Disposed Of
V Sundar Raj Vs Union Of India & Anr.
Delhi High Court · (2023) 01 DEL CK 1381
BSF (Tenue of Posting and Deputation) Rules, 2000-Rule 10
High Courts09 Jan 2023Dismissed
Renew Vayu Energy Private Limited Vs Union Of India Through Ministry Of Railways & Anr.
Delhi High Court · (2023) 01 DEL CK 1403
Companies Act, 2013Constitution of India-Article 226, 14, 12
High Courts09 Jan 2023Dismissed
M/s GKA Impex Pvt Ltd Vs Reserve Bank Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1407
Real Time Gross Settlement (RTGS) Regulations, 2013-Clause 11.1, 11.2, 11.11Constitution of India-Article 226, Part III
High Courts09 Jan 2023
Oil And Natural Gas Corporation Ltd. Vs Joint Venture Of M/S Sai Rama Engineering Enterprises (Sree) & M/S Megha Engineering & Infrastructure Limited (Meil)
Delhi High Court · (2023) 01 DEL CK 1411
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 34(3) (proviso), 14Commercial Courts Act, 2015-Order XI, Section 1Code of Civil Procedure, 1908-Order 6 Rule 15(4), 6 Rule 15, 6, 7, Section 26, 4, 4 Rule 1, 4 Rule 1(3), 8 Rule 1
High Courts09 Jan 2023Dismissed
Sukruti Dugal Vs Jahnavi Dugal & Ors.
Delhi High Court · (2023) 01 DEL CK 0846
CPC-Order XXXIX Rule 4, XXIII Rule 3, VIII Rule 9, VIII Rule 5, VIII Rule 10, XII Rule 6, VI Rule 17, VII Rule 11, VIII
High Courts09 Jan 2023Allowed
Mahendra Kumar Verma Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 0827
Constitution of India-Article 226, 21Central Services (Medical Attendance) Rules, 1944-Rule 3(i), 3(ii), 6(1), 6(2)Government Servant (Medical Attendance) Rules, 2011
High Courts09 Jan 2023Disposed Of
Redecon India Pvt. Ltd Vs National Highways And Infrastructure Development Corporation Ltd.
Delhi High Court · (2023) 01 DEL CK 0038
High Courts09 Jan 2023Disposed Of
Ramdev Sharma Vs Union Of India Through Secretart Mha & Anr.
Delhi High Court · (2023) 01 DEL CK 0036
Border Security Force Rules, 1969 — Rule 129, 167Border Security Force Act, 1968 — Section 117(2), 130