COURT ARCHIVE

Delhi High Court judgments

1,37,750 judgments · page 2,069 of 6,888

High Courts20 Dec 2022Allowed

Nidhi Batra Vs Directorate Of Education & Ors

Delhi High Court · (2022) 12 DEL CK 0259

Delhi School Education Rules, 1973 — Rule 50, 177, 180Delhi School Education Act, 1973 — Section 4, 4(1), 5, 10, 10(1), 17(3), 18, 24(3)

Read judgment

High Courts20 Dec 2022

Mukesh Kumar Verma Vs Lions Public School & Ors.

Delhi High Court · (2022) 12 DEL CK 0258

Delhi School Education Rules, 1973 — Rule 50, 177, 180Delhi School Education Act, 1973 — Section 4, 4(1), 10, 10(1), 17(3), 18, 18(3), 18(4), 18(5), 24(3)

Read judgment

High Courts20 Dec 2022

Riveria Commercial Developers Ltd Vs Brompton Lifestyle Brands Pvt Ltd

Delhi High Court · (2022) 12 DEL CK 0165

Code Of Civil Procedure, 1908 — Section 10, 24, Order 15A Rule 1, Order 13A Rule 3, Order 12 Rule 6, Order 7 Rule 11(d), Order 6 Rule 15ATransfer of Property Act, 1882 — Section 106, 107Commercial Courts Act, 2015 — Section 12A, 12A(1)

Read judgment

High Courts20 Dec 2022Disposed Of

Arun Kumar Gupta @ Arun Ramavtar Gupta Vs Union Of India

Delhi High Court · (2022) 12 DEL CK 0164

Passport Act, 1967 — Section 6(2)(f), 22(a)

Read judgment

High Courts20 Dec 2022Disposed Of

Amit Goel Vs Central Vigilance Commission

Delhi High Court · (2022) 12 DEL CK 0163

Read judgment

High Courts20 Dec 2022Disposed Of

Gulam Mahabub Vs Government Of Nct Of Delhi & Ors.

Delhi High Court · (2022) 12 DEL CK 0162

Constitution Of India, 1950 — Article 14, 21

Read judgment

High Courts20 Dec 2022Dismissed

State (Govt Of Nct Of Delhi) Vs Manoj Kumar @ Meenu & Ors

Delhi High Court · (2022) 12 DEL CK 0109

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 313, 378, 378(1), 384, 417Indian Penal Code, 1860 — Section 34, 149, 302, 308, 323, 325, 452

Read judgment

High Courts20 Dec 2022

Sana Herbals Pvt Ltd Vs Mohsin Dehlvi

Delhi High Court · (2022) 12 DEL CK 0108

Code Of Civil Procedure, 1908 — Order 14 Rule 1, Order 14 Rule 5, Order 41 Rule 25Trade Marks Act, 1999 — Section 21, 124

Read judgment

High Courts19 Dec 2022

Nirmal Baruta Vs Harpreet Singh

Delhi High Court · (2022) 12 DEL CK 0520

Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, proviso to Section 25-B(8)

Read judgment

High Courts19 Dec 2022Disposed Of

Bushra Riyaz Through Mother Rehmat Jahan Vs Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2022) 12 DEL CK 0728

Right to Education Act, 2009Delhi School Education Act & Rules, 1973

Read judgment

High Courts19 Dec 2022Disposed Of

S Vs The State (NCT Of Delhi) & Ors.

Delhi High Court · (2022) 12 DEL CK 0702

Indian Penal Code, 1860-Section 376/376D/506/34Cr.P.C.-Section 439, 438

Read judgment

High Courts19 Dec 2022

Brindco Sales Pvt. Ltd Vs Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2022) 12 DEL CK 0699

Delhi Excise Act, 2009-Section 72, 72(3)

Read judgment

High Courts19 Dec 2022Disposed Of

Dalbeer Kaur & Anr. Vs Balbir Kaur

Delhi High Court · (2022) 12 DEL CK 0697

Code of Criminal Procedure, 1973-Section 401Protection of Women from Domestic Violence Act, 2005-Section 29, 12Maintenance and Welfare of Parents and Senior Citizens Act, 2005

Read judgment

High Courts19 Dec 2022Dismissed

Ajay Tyagi Vs B9 Beverages

Delhi High Court · (2022) 12 DEL CK 0680

Negotiable Instruments Act, 1881-Section 138, 143A, 143A(1), 148CrPC-Section 251, 389, 357, 421, 482Amendment Act 20 of 2018

Read judgment

High Courts19 Dec 2022Dismissed

Sushil Kumar Vs Lok Sabha Secretariat & Ors.

Delhi High Court · (2022) 12 DEL CK 0664

RTI Act, 2005

Read judgment

High Courts19 Dec 2022Dismissed

Diageo Brands B.V. & Anr. Vs Alcobrew Distilleries India Pvt Ltd

Delhi High Court · (2022) 12 DEL CK 0642

Designs Act, 2000-Sections 2(a), 2(c), 2(d), 2(g), 4, 4(b), 4(c), 6(1), 11(1), 11(2), 19, 19(1), 19(1)(b), 19(1)(c), 19(1)(d), 20, 22, 22(1), 22(3), 36, 44Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Sections 17, 29

Read judgment

High Courts19 Dec 2022