High Courts28 Nov 2022Allowed
Union Of India & Ors. Vs Bishan Singh
Delhi High Court · (2022) 11 DEL CK 0898
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,37,750 judgments · page 2,103 of 6,888
High Courts28 Nov 2022
Sanjay & Ors. Vs The State (NCT of Delhi) & Anr.
Delhi High Court · (2022) 11 DEL CK 0949
IPC-Section 498A, 406, 34
High Courts28 Nov 2022Disposed Of
Nitin Kumar & Ors. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2022) 11 DEL CK 0943
IPC-Section 498A, 406, 34
High Courts28 Nov 2022Disposed Of
Yadvinder Singh Vs Neha Singh
Delhi High Court · (2022) 11 DEL CK 0942
High Courts28 Nov 2022Allowed
Ramesh Kaushik Vs State Of Delhi
Delhi High Court · (2022) 11 DEL CK 0924
IPC-Section 304(Pt. II)/34, 201
High Courts28 Nov 2022Allowed
Sh. Ajay Kumar & Anr. Vs Union Of India
Delhi High Court · (2022) 11 DEL CK 0990
Limitation Act-Section 5Code of Civil Procedure-Section 151Railway Claims Tribunal Act, 1987-Section 23, 123(c)
High Courts28 Nov 2022Dismissed
Sanjeev Kumar Vs Mohammad Mobeen & Anr.
Delhi High Court · (2022) 11 DEL CK 0986
Employees' Compensation Act, 1923-Section 30, 4-A (3)(b)Code of Civil Procedure, 1908-Section 96
High Courts28 Nov 2022Disposed Of
Sh. Ranjeet Kumar Ram Vs Union Of India & Anr.
Delhi High Court · (2022) 11 DEL CK 0985
Railways Act, 1989-Section 23, 123, 123(c), 124-A
High Courts28 Nov 2022Dismissed
Taurus Englobe Pvt. Ltd. Vs Shri Bhavin R Shah
Delhi High Court · (2022) 11 DEL CK 0977
High Courts28 Nov 2022
Anil Kumar Sharma Vs Kamlesh Gupta & Ors.
Delhi High Court · (2022) 11 DEL CK 1073
Code of Civil Procedure, 1908-Order VII Rule 11, 10Indian Evidence Act, 1872-Sections 91, 92Penal Code
High Courts28 Nov 2022Disposed Of
Insolvency And Bankruptcy Board Of India Vs State Bank Of India & Ors.
Delhi High Court · (2022) 11 DEL CK 1055
Insolvency and Bankruptcy Code, 2016-Section 3; Section 3(1); Section 12(2); Section 25(2); Section 25(2)(h); Section 29 A; Section 54; Section 60; Section 60(2); Section 60(4); Section 60(5); Section 60(5)(c); Section 188; Section 188(1); Section 189; Section 196; Section 196(1); Section 196(1)(t); Section 196(1)(u); Section 196(2); Section 239; Section 240; Section 240(1); Section 241Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A; Section 36A; Regulation 39CInsolvency Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2018
High Courts28 Nov 2022Disposed Of
Rajeev Kumar Garg Vs Life Insurance Corporation Of India
Delhi High Court · (2022) 11 DEL CK 1051
Constitution of India-Articles 226, 227Life Insurance Corporation of India (Agents) Regulations, 2017-Regulations 15, 16Agents (Rules) 1972-Rule 16
High Courts28 Nov 2022Dismissed
Mrs Ilashree Nath Gupta Vs Smt Kamla Gupta
Delhi High Court · (2022) 11 DEL CK 1050
Delhi Rent Control Act, 1958-Section 14(1)(e), 14(1)(d), 25B, 25B(2)CPC-Section 151, Order 22 Rule 4, 22 Rule 4(2)
High Courts28 Nov 2022Dismissed
Kapil Goel Vs Insolvency And Bankruptcy Board Of India & Anr.
Delhi High Court · (2022) 11 DEL CK 1047
Insolvency and Bankruptcy Code, 2016-Section 3, 208, 220(2)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(a), 7(2)(b), 11(7), 11(8); Clauses 1, 2, 10, 12, 14 and 24 of the Code of Conduct in the First Schedule
High Courts28 Nov 2022Disposed Of
Punjab National Bank Vs Directorate Of Enforcement & Ors.
Delhi High Court · (2022) 11 DEL CK 1031
High Courts28 Nov 2022Allowed
Web Overseas Limited Vs Universal Industrial Plants Manufacturing Company Private Limited
Delhi High Court · (2022) 11 DEL CK 1003
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 21, 8, 8(1), 8(3), 11, 11(4), 11(5), 11(6), 11(9), 23(3), 43, 43(1), 43(2)Limitation Act, 1963-Section 14, 14(1), 14(2), 3, 3(b)(ii), 3(2)(b)Code of Civil Procedure, 1908-Section 11, Order XXIII Rule 1, XXIII Rule 2
High Courts28 Nov 2022Dismissed
National Highways Authority Of India Vs M/s. Suncon Soma (JV)
Delhi High Court · (2022) 11 DEL CK 1002
Arbitration and Conciliation Act, 1996-Section 34Indian Contract Act-Section 55, 73
High Courts28 Nov 2022
Sanjay & Ors. Vs State (Nct Of Delhi) And Anr
Delhi High Court · (2022) 11 DEL CK 0192
Indian Penal Code, 1860 — Section 34, 406, 498A
High Courts28 Nov 2022Dismissed
Sanjeev Kumar Vs Mohammad Mobeen And Anr
Delhi High Court · (2022) 11 DEL CK 0191
Employees� Compensation Act, 1923 — Section 4A(3)(b), 30, 30(b), 30(e)Code Of Civil Procedure, 1908 — Section 96
High Courts28 Nov 2022Disposed Of
Ranjeet Kumar Ram Vs Union Of India & Anr.
Delhi High Court · (2022) 11 DEL CK 0190
Railways Act, 1989 — Section 23, 123(c), 124A