High Courts23 Dec 2022Disposed Of
Dr. Abhishek Kumar Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2022) 12 DEL CK 0654
Constitution of India-Article 226, 227, 309Delhi Health Services RulesDDMA Act, 2005
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Delhi High Court judgments
1,37,242 judgments · page 2,059 of 6,863
High Courts23 Dec 2022
Siddharth Rao Vs The Government Of NCT Of Delhi & Ors.
Delhi High Court · (2022) 12 DEL CK 0635
Constitution of India-Article 226, 311, 311(2), 187, 98, 98(3), 14, 16, 19, 21, 239, 239AA, 239AA(3)(a), 239AA(7)(a), 239AA(7)(b), 239AA(8), 239AB, 309, 320, 320(3), 368, 324-327, 326, 329, 239B, 239ACCS (Pension) Rules, 1972-Rule 26(2)Union Public Service Commission (Exemption from Consultation) Regulation, 1958-Regulation 3(b), 5(I)(a), Clause 2
High Courts23 Dec 2022Allowed
Videocon Industries Limited Through Its RP & Anr. Vs Ram Raj Bhandari & Ors.
Delhi High Court · (2022) 12 DEL CK 0633
Code of Civil Procedure, 1908-Section 96, Order 43 Rule 1, VII Rule 11(d), 39 Rule 1 and 2, 9Companies Act, 2013-Sections 39, 46, 58, 59, 68, 173, 179, 241, 242, 243, 244, 248, 250, 420, 424, 425, 430, 447, 465 and 466Companies Act, 1956-Sections 10FR, 10GB, 111, 111(1), 111(2), 111(7), 111-A and 155
High Courts23 Dec 2022Dismissed
Sanjay Gupta Vs Union Of India & Ors.
Delhi High Court · (2022) 12 DEL CK 0630
Constitution of India-Article 226, 227Delhi Shops and Establishment Act, 1954-Section 30
High Courts23 Dec 2022Allowed
Raj Kumari Vs The Chairman, Bank Of Maharashtra & Ors.
Delhi High Court · (2022) 12 DEL CK 0629
Constitution of India-Article 226, 227Bank of Maharashtra Officer Employees (Conduct) Regulations, 1976-Regulation 3(1), 3(2)Bank of Maharashtra Officer Employee (Discipline and Appeal) Regulations, 1976-Regulation 4
High Courts23 Dec 2022Disposed Of
Pradeep Ramdanee Vs State
Delhi High Court · (2022) 12 DEL CK 0552
Cr.P.C.-Section 439
High Courts23 Dec 2022Disposed Of
PS Meena Vs Government Of NCT Of Delhi & Anr.
Delhi High Court · (2022) 12 DEL CK 0773
CCS(CCA) Rules
High Courts23 Dec 2022Dismissed
Pankaj @ Ishu & Ors. Vs State
Delhi High Court · (2022) 12 DEL CK 0785
Indian Penal Code, 1860-Sections 33, 34, 35, 37, 38, 299, 300, 302, 304 (Part II), 323, 341CrPC-Section 313
High Courts23 Dec 2022Dismissed
Hari Singh & Ors. Vs State (NCT Of Delhi)
Delhi High Court · (2022) 12 DEL CK 0793
Indian Penal Code, 1860-Sections 364A, 302, 201, 120B, 363Indian Evidence Act-Sections 65B, 27Code of Criminal Procedure-Sections 176(3), 313
High Courts23 Dec 2022Disposed Of
Vinay Rathi & Ors. Vs Dhananjay Rathi & Ors.
Delhi High Court · (2022) 12 DEL CK 0794
High Courts23 Dec 2022
New Bharat Overseas Vs Kian Agro Processing Private Limited & Ors.
Delhi High Court · (2022) 12 DEL CK 0789
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151, I Rule 10, VI Rule 17Trade Marks Act, 1999-Section 2(2), 29(1), 29(2)(c), 29(3), 29(6), 29(6)(c), 29(9), 30(1)(a), 30(2)(c)(i), 30(2)(e), 56, 56(1), 56(2)Trade Marks Rules, 2002
High Courts23 Dec 2022Dismissed
Bharat Heavy Electricals Limited Vs ABB India Ltd.
Delhi High Court · (2022) 12 DEL CK 0806
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 34(1), 34(2), 34(2)(b)(ii), Explanation 1 to Section 34(2), 34(2A), 34(3), 34(4), 37, 37(1)(a), 37(1)(b), 37(2)(a), 37(2)(b), 37(3), 75, 81, 8, 9, 16(2), 16(3), 17, 31(7)(a), 33Commercial Courts Act, 2015-Section 13Transfer of Property Act-Section 6(e)
High Courts23 Dec 2022Disposed Of
PTC India Ltd. Vs Assistant Commissioner Of Income Tax Circle 19 1, New Delhi & Anr.
Delhi High Court · (2022) 12 DEL CK 0887
Constitution of India-Article 226, 227Income-tax Act-Section 156
High Courts23 Dec 2022
Defsys Solutions Private Limited Vs Union Of India & Anr
Delhi High Court · (2022) 12 DEL CK 0918
High Courts23 Dec 2022Disposed Of
Dhankalash Distributors Private Limited Vs Union Of India Through The Ministry Of Corporate Affairs & Ors.
Delhi High Court · (2022) 12 DEL CK 0920
Insolvency and Bankruptcy Board of India (Grievance and Complaint Handling Procedure) Regulations, 2017-Regulation 7Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017-sub-regulation (3) of Regulation 3, sub-regulation (2) of Regulation 7, sub-regulation (2) of Regulation 11IBC
High Courts23 Dec 2022Dismissed
Deep Kanwar Singh Walia Vs The State NCT Of Delhi
Delhi High Court · (2022) 12 DEL CK 0949
Code Of Criminal Procedure, 1973-Section 439, 41AIndian Penal Code-Sections 406, 420, 120BApartment Act, 2010
High Courts23 Dec 2022Dismissed
Dr Ahmad Kamal & Anr. Vs Guru Gobind Singh Indraprastha University & Ors.
Delhi High Court · (2022) 12 DEL CK 1008
Constitution of India-Article 15Indian Penal Code-Section 199, 200
High Courts23 Dec 2022Dismissed
Vijay Kumar Sharma & Ors. Vs Union Public Service Commission & Ors.
Delhi High Court · (2022) 12 DEL CK 0989
C.P.C.-Section 151Indian Legal Service Rules, 1957-Rule 7(1)(a)
High Courts23 Dec 2022Disposed Of
Mukesh Jain Vs Rajender Prasad Jain & Ors.
Delhi High Court · (2022) 12 DEL CK 0470
CPC-Order XXXIX Rule 1 and 2
High Courts23 Dec 2022Dismissed
Vikram @ Manoj Vs State (GNCT Of Delhi)
Delhi High Court · (2022) 12 DEL CK 0198
Code Of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 34, 201, 302, 364, 365Arms Act, 1959 — Section 25