High Courts17 Nov 2022Disposed Of
Bharti Babbar Vs Amit Babbar
Delhi High Court · (2022) 11 DEL CK 0955
CPC-Section 24Cr.P.C.-Section 125Guardian & Wards Act, 1890-Section 25
COURT ARCHIVE
Delhi High Court judgments
1,37,750 judgments · page 2,117 of 6,888
High Courts17 Nov 2022
Nexthermal Corporation & Anr. Vs Chetan Dhiman
Delhi High Court · (2022) 11 DEL CK 0948
CPC-Order VIII Rule 10, IX Rules 6 and 11, XXXIX Rule 3Trade Marks Act, 1999-Section 29(2)Commercial Courts Act, 2015
High Courts17 Nov 2022
Smt. Kali Devi Meena & Ors. Vs Union Of India
Delhi High Court · (2022) 11 DEL CK 0996
Railway Claims Tribunal Act, 1987-Section 23Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2003-Rule 7Railways Act, 1989-Section 124-A, 123(c)
High Courts17 Nov 2022Allowed
Sh. Chander Bhan Vs Union Of India Through General Manager
Delhi High Court · (2022) 11 DEL CK 0992
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124, 124-A, proviso to Section 124-A
High Courts17 Nov 2022Dismissed
Deepak Rautela Vs Pearl Global Industries Ltd. & Anr.
Delhi High Court · (2022) 11 DEL CK 1032
Cr.P.C.-Section 482, 156(3)IPC-Section 406, 420
High Courts17 Nov 2022Disposed Of
Bharti Babbar Vs Amit Babbar
Delhi High Court · (2022) 11 DEL CK 0107
Code Of Civil Procedure, 1908 — Section 24
High Courts17 Nov 2022Allowed
Sanjay Sharma Vs Government Of Punjab And Ors
Delhi High Court · (2022) 11 DEL CK 0106
Punjab Civil Service Rules Volume I Part I — Rule 2.2(b)
High Courts17 Nov 2022Allowed
Kali Devi Meena & Ors Vs Union Of India
Delhi High Court · (2022) 11 DEL CK 0095
Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2003 — Section 7Railways Act, 1989 — Section 123(c), 124ARailway Claims Tribunal Act, 1987 — Section 23
High Courts17 Nov 2022Dismissed
Bimla Devi Churiwal Vs Delhi Development Authority
Delhi High Court · (2022) 11 DEL CK 0094
Constitution Of India, 1950 — Article 14, 16
High Courts17 Nov 2022Disposed Of
Upender Shishodiya Vs Govt. Of Nct Of Delhi
Delhi High Court · (2022) 11 DEL CK 0093
Indian Penal Code, 1860 — Section 10, 107, 306Evidence Act, 1872 — Section 65B, 113ACode Of Criminal Procedure, 1973 — Section 161
High Courts16 Nov 2022Dismissed
JK Cotton Ltd Vs Tushar Khanna
Delhi High Court · (2022) 11 DEL CK 1098
Constitution of India-Article 227Code of Civil Procedure, 1908-Order IX Rule 13
High Courts16 Nov 2022Dismissed
Delhi Jal Board Vs Its Workmen (Sri Prem Ram) Etc
Delhi High Court · (2022) 11 DEL CK 1158
Constitution of India-Article 226, 227Recruitment Regulations dated 28.07.1982
High Courts16 Nov 2022Allowed
C.P.W.D. Vs P.O. & Ors.
Delhi High Court · (2022) 11 DEL CK 1153
IPC-Section 302, 34Industrial Disputes Act, 1947-Section 17-B, 25-F
High Courts16 Nov 2022Disposed Of
Rajinder Singh & Anr Vs Balvinder Singh & Ors
Delhi High Court · (2022) 11 DEL CK 1152
Motor Vehicles Act, 1988-Section 173
High Courts16 Nov 2022Disposed Of
Green Line Punjab & Ors. Vs ITO(TDS) Ward 50(5)/74(3)
Delhi High Court · (2022) 11 DEL CK 1144
Income Tax Act, 1961-Section 133A, Chapter XVII, 201(1), 201(1A), 271C
High Courts16 Nov 2022
M/s GM Modular Private Limited Vs M/s Syska LED Lights Private Limited & Anr.
Delhi High Court · (2022) 11 DEL CK 1116
CPC-Order XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 4Designs Act, 2000-Section 22, 2-J, 4, 19, 2(d), Rule 3Trademark Act, 1999-Section 2(2), 2(2)(b), 2(2)(c)
High Courts16 Nov 2022Allowed
Dr Poonam Gaur Vs State Council Of Education Research And Training Through Its Director & Ors.
Delhi High Court · (2022) 11 DEL CK 1209
High Courts16 Nov 2022
Vinita Verma Vs Virender Katarmal & Anr.
Delhi High Court · (2022) 11 DEL CK 1179
Code of Civil Procedure, 1908-Order XXII Rule 3, XXII Rule 4, XXII Rule 5, XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 10, XII Rule 6
High Courts16 Nov 2022
Nipun Goomer Vs Sangeeta Goomer & Ors.
Delhi High Court · (2022) 11 DEL CK 1176
Indian Succession Act, 1925-Section 87, 89CPC-Order XII Rule 6
High Courts16 Nov 2022Dismissed
Rakesh Rana & Ors. Vs Govt Of NCT Of Delhi
Delhi High Court · (2022) 11 DEL CK 1251
Constitution of India-Article 226Land Acquisition Act-Section 4