High Courts15 Nov 2022Dismissed
Baljeet Singh Vs Land & Building Department
Delhi High Court · (2022) 11 DEL CK 1252
Constitution of India-Articles 226/227, 226, 21Land Acquisition Act, 1894-Section 4
COURT ARCHIVE
Delhi High Court judgments
1,37,750 judgments · page 2,120 of 6,888
High Courts15 Nov 2022Disposed Of
Mohinder Singh Arora & Ors. Vs State (N.C.T Of Delhi) & Anr.
Delhi High Court · (2022) 11 DEL CK 1238
Constitution of India-Article 227Code of Civil Procedure, 1908 (CPC)-Order XI Rule 14, VII Rule 11, VI Rule 11
High Courts15 Nov 2022Dismissed
Rajesh Chaudhary Vs Govt. Sarvodaya Bal Vidyalaya & Ors
Delhi High Court · (2022) 11 DEL CK 1236
Constitution of India-Article 226Drugs and Cosmetics Act, 1940-Section 22
High Courts15 Nov 2022Partly Allowed
Eicore Technologies Pvt. Ltd. & Ors. Vs Eexpedise Technologies Pvt. Ltd. & Ors.
Delhi High Court · (2022) 11 DEL CK 1214
CPC, 1908-Order XI Rule 1(5), Section 151, XXXIX Rule 2A, XXXIX Rules 1 and 2, XI Rule 1, XI Rule 1(3), XI Rule 1(4), XI Rule 1(c)(ii)Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015
High Courts15 Nov 2022Disposed Of
G4S Secure Solutions (I) Pvt. Ltd. Vs Swami Nath Rai
Delhi High Court · (2022) 11 DEL CK 1211
CPC-Order XXIX, 29 Rule 2, 5 Rule 17, 9 Rule 13
High Courts15 Nov 2022Dismissed
Raj Kumar & Anr. Vs Union Of Inda
Delhi High Court · (2022) 11 DEL CK 1292
Railway Claims Tribunal Act, 1987-Section 23
High Courts15 Nov 2022Dismissed
The Commissioner Of Income Tax - International Taxation -1 Vs Bellsea Ltd.
Delhi High Court · (2022) 11 DEL CK 1279
High Courts15 Nov 2022Disposed Of
Assured Best Care Hospital Pvt Ltd Vs Raja Arora & Ors.
Delhi High Court · (2022) 11 DEL CK 1264
Code of Criminal Procedure, 1973-Section 482, 431, 421Negotiable Instruments Act-Section 138
High Courts15 Nov 2022Disposed Of
Ms. Mona Sharma Vs Shri Vishal Gautam
Delhi High Court · (2022) 11 DEL CK 1352
High Courts15 Nov 2022
Anil Goel Vs Satish Goel & Ors.
Delhi High Court · (2022) 11 DEL CK 1343
Arbitration and Conciliation Act, 1996-Section 11, 21, 11 (6A), 7, 8, 34, 31(5), 11(6), Fourth ScheduleProhibition of Benami Property Transactions Act, 1988Registration Act, 1908
High Courts15 Nov 2022Dismissed
Brijnesh Dubby Vs National School Of Drama & Ors.
Delhi High Court · (2022) 11 DEL CK 1336
High Courts15 Nov 2022Dismissed
State Of West Bengal Vs Tushar Singla & Anr.
Delhi High Court · (2022) 11 DEL CK 1370
Indian Administrative Service (Cadre) Rules, 1954-Rule 5(2)
High Courts15 Nov 2022
Sachin @ Jhony Vs State (NCT of Delhi)
Delhi High Court · (2022) 11 DEL CK 1362
Cr.P.C.-Section 439IPC-Sections 307, 506, 363, 34, 302
High Courts15 Nov 2022Dismissed
Anuj Kumar Upadhyay Vs State NCT Of Delhi
Delhi High Court · (2022) 11 DEL CK 1408
NDPS Act, 1985-Sections 19, 20, 24, 25, 27A, 29, 37, 37(1)(b)Code of Criminal Procedure, 1973-Section 439
High Courts15 Nov 2022Disposed Of
Dr. Paramjit Singh Nagi Vs Union Of India & Ors.
Delhi High Court · (2022) 11 DEL CK 1398
High Courts15 Nov 2022Disposed Of
Sub Maj Arvind Kumar Vs Union Of India & Ors.
Delhi High Court · (2022) 11 DEL CK 1392
High Courts15 Nov 2022Dismissed
Uddhav Thackeray Vs The Election Commission Of India & Anr.
Delhi High Court · (2022) 11 DEL CK 1426
Symbols Order-Para 15Constitution of India-Article 324Representation of Peoples Act, 1951-Section 29A
High Courts15 Nov 2022Allowed
College Of Applied Education And Health Sciences Vs National Council For Teacher Education & Anr.
Delhi High Court · (2022) 11 DEL CK 1424
National Council for Teacher Education Act, 1993-Sections 3, 12, 12(j), 12(k), 12(m), 12A, 13, 14, 14(3), 15, 15(3), 17, 17(1), 18, 20, 33Constitution of India-Articles 13, 19(1)(g), 19(6), 162All India Council For Technical Education Act, 1987-Section 24
High Courts15 Nov 2022Disposed Of
Coral Telecom Ltd Vs Elcom Innovations Private Limited & Anr.
Delhi High Court · (2022) 11 DEL CK 1442
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 12, 7(5), 8, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i), Fourth ScheduleCompanies Act, 1956Trademarks Act, 1999
High Courts15 Nov 2022Dismissed
M/s Hetampuria Tax Fab Vs M/s Daksh Enterprises
Delhi High Court · (2022) 11 DEL CK 1441
Arbitration and Conciliation Act, 1996-Section 7, 7(2), 7(3), 7(4), 7(5), 34, 37