High Courts05 Dec 2022Disposed Of
Syed Jabir Ahamed Vs Central Industrial Security Force
Delhi High Court · (2022) 12 DEL CK 0976
COURT ARCHIVE
Delhi High Court judgments
1,37,750 judgments · page 2,094 of 6,888
High Courts05 Dec 2022Dismissed
Siddharth Diwan Vs Union Of India & Ors.
Delhi High Court · (2022) 12 DEL CK 0977
IPC-Section 120-BPC Act, 1988-Section 7, 8Border Security Rules, 1969-Rule 40 A (2)(I)
High Courts05 Dec 2022Dismissed
Pragati Engineers Vs Government Of NCT Delhi Through Executive Engineer South Elect Division & Ors.
Delhi High Court · (2022) 12 DEL CK 0979
Constitution of India-Article 226, 14
High Courts05 Dec 2022Allowed
Smt. Sheela Devi Vs Office Of Commissioner Excise Govt. Of N.C.T. Of Delhi
Delhi High Court · (2022) 12 DEL CK 0964
Delhi Excise Act, 2009-Sections 33, 38, 58, 59, 59(1), 59(2), 60, 61, 72(2), 72(3)Code of Criminal Procedure, 1973-Sections 451, 482Constitution of India-Article 226
High Courts05 Dec 2022Disposed Of
Hyatt India Consultancy Pvt Ltd Vs Union of India & Ors.
Delhi High Court · (2022) 12 DEL CK 0981
Foreign Trade (Development & Regulation) Act, 1992-Sections 3, 5, 7, 15Foreign Trade (Development and Regulation) Amendment Act, 2010Constitution of India-Articles 226, 14, 19(1)(g), 300A
High Courts05 Dec 2022Dismissed
Ram Charan Bansal Construction Pvt. Ltd. Vs Delhi Jal Board & Ors.
Delhi High Court · (2022) 12 DEL CK 0982
Constitution of India-Article 19(1)(g)
High Courts05 Dec 2022Dismissed
D.A.V. College Trust And Management Society & Anr. Vs Delhi Development Authority & Ors.
Delhi High Court · (2022) 12 DEL CK 0984
Delhi School Education Rules, 1973-Rule 44, 50 & 51Delhi Development Authority (Disposal of Development Nazul Land) Rules, 1981Constitution of India-Article 14
High Courts05 Dec 2022Dismissed
Manish Electricals Vs Air Port Authority Of India & Anr.
Delhi High Court · (2022) 12 DEL CK 0985
Constitution of India-Article 226
High Courts05 Dec 2022Dismissed
Union Of India Vs M/s Parishudh Machines Pvt. Ltd.
Delhi High Court · (2022) 12 DEL CK 0986
Arbitration and Conciliation Act, 1996-Section 34, 28(3), 34(2), 34(2)(a), 75, 81
High Courts05 Dec 2022Partly Allowed
Delhi Development Authority Vs Ombir & Ors.
Delhi High Court · (2022) 12 DEL CK 0995
Delhi Development Act, 1957Delhi Development Authority (Disposal of Nazul Land) Rules, 1981Land Acquisition Act-Section 4, 6
High Courts05 Dec 2022Disposed Of
Sukhbir Singh Vs HT Media Ltd & Ors.
Delhi High Court · (2022) 12 DEL CK 1004
NI Act-Section 138
High Courts05 Dec 2022Dismissed
FMC Corporation & Ors. Vs Natco Pharma Limited
Delhi High Court · (2022) 12 DEL CK 1012
Patents Act, 1970-Section 43, 105, 11A
High Courts05 Dec 2022
Sunny Jain Vs The Union Of India & Ors.
Delhi High Court · (2022) 12 DEL CK 0988
Central Goods and Services Tax Act, 2017-Section 15(2)(b), 16, 16(1), 16(2), 16(2)(a), 16(2)(d), second proviso to Section 16(2), third proviso to Section 16(2), 16(4), 38, 39, 41, 49, 50Central Goods and Services Tax Rules, 2017-Rule 36, 37, 86A, 86A(1), 86A(3)
High Courts05 Dec 2022Dismissed
M/S Esteem Projects Private Limited Vs M/S Lloyd Insulations India Ltd.
Delhi High Court · (2022) 12 DEL CK 1021
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 11(6), 16, 21Limitation Act, 1963-Article 18 of the Schedule
High Courts05 Dec 2022Allowed
Ram Kumar & Anr. Vs Shriram Transport Finance Co. Ltd.
Delhi High Court · (2022) 12 DEL CK 1020
Arbitration and Conciliation Act, 1996-Section 37, 34, 12, 12(1), Explanation 1 to Section 12(1), Explanation 2 to Section 12(1), 12(5), proviso to Section 12(5), 4, 7, Fifth Schedule, Sixth Schedule, Seventh ScheduleCompanies Act, 1956Contract Act, 1872-Section 9
High Courts05 Dec 2022Disposed Of
New India Assurance Company Limited Vs Khanna Paper Mills Limited
Delhi High Court · (2022) 12 DEL CK 0489
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b)(ii), 34(2A), 18, 21, 23, 75, 81Arbitration and Conciliation (Amendment) Act, 2016IRDA (Protection of Policyholders' Interests) Regulations, 2002-Regulation 9, 9(2), 9(5), 9(6)
High Courts05 Dec 2022Disposed Of
HC/Steward Gulshan Kumar & Ors. Vs Union Of India & Ors
Delhi High Court · (2022) 12 DEL CK 0036
High Courts05 Dec 2022Dismissed
Subedar Dhani Ram (Retd.) Vs Union Of India & Ors.
Delhi High Court · (2022) 12 DEL CK 0035
High Courts05 Dec 2022Dismissed
Siddharth Diwan Vs Union Of India And Ors
Delhi High Court · (2022) 12 DEL CK 0034
Border Security Force Rules, 1969 — Rule 40A(2I)Indian Penal Code, 1860 — Section 120BPrevention of Corruption Act, 1988 — Section 7, 8