High Courts17 Oct 2022Dismissed
Mohd. Gulfam Vs State Nct Of Delhi
Delhi High Court · (2022) 10 DEL CK 0076
Code Of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 201, 302, 364Evidence Act, 1872 — Section 27
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Delhi High Court judgments
1,38,016 judgments · page 2,156 of 6,901
High Courts17 Oct 2022Allowed
Vikrant & Ors Vs Union Of India
Delhi High Court · (2022) 10 DEL CK 0072
Railway Passengers (Manner Of Investigation of Untoward Incidents) Rules, 2003 — Rule 7Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124A
High Courts14 Oct 2022Disposed Of
M/s SPSS Mediline Through Its Partner Vs Union Of India & Ors.
Delhi High Court · (2022) 10 DEL CK 0802
High Courts14 Oct 2022Dismissed
MBL Infrastructures Ltd. Vs Rites Limited & Anr.
Delhi High Court · (2022) 10 DEL CK 0833
Arbitration & Conciliation Act, 1996-Section 34, 23(3), 2(1)(c), 2(c), 5, Part ICivil Procedure Code-Section 2(2), Order 12 Rule 6, 6 Rule 17
High Courts14 Oct 2022Disposed Of
Diamond Entertainment Technologies Pvt. Ltd. & Ors. Vs Religare Finvest Limited
Delhi High Court · (2022) 10 DEL CK 0814
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 34(3), 9, 12(1), 12(5), IV ScheduleSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 2(1)(f), 13(2), 13(3A), 13(4), 14, 17, 34, 35, 37Recovery of Debts Due to Banks and Financial Institutions Act, 1993
High Courts14 Oct 2022Disposed Of
M/S Radiant Hotels Private Ltd. Vs Uday Pilani
Delhi High Court · (2022) 10 DEL CK 0849
Constitution of India-Article 227
High Courts14 Oct 2022Dismissed
Sube Singh Vs Govt Of NCT Of Delhi
Delhi High Court · (2022) 10 DEL CK 0810
Constitution of India-Article 226, 14 and 16Right to Information Act, 2005
High Courts14 Oct 2022Disposed Of
Kinri Dhir Vs Veer Singh
Delhi High Court · (2022) 10 DEL CK 0853
Protection of Women from Domestic Violence Act, 2005IPC-Section 379Juvenile Justice (Care and Protection of Children) Act, 2015-Section 81
High Courts14 Oct 2022Allowed
Adlec Power Pvt. Ltd. Vs Apex Homes Pvt. Ltd. & Ors.
Delhi High Court · (2022) 10 DEL CK 0857
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VIII Rule 1, VIII Rule 9, VIII Rule 10
High Courts14 Oct 2022Allowed
Sushma Anand Vs Hemant Anand
Delhi High Court · (2022) 10 DEL CK 0858
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151Constitution of India-Article 227
High Courts14 Oct 2022Disposed Of
Shri S K Sharma Vs Mahika Sharma & Anr.
Delhi High Court · (2022) 10 DEL CK 0887
Cr.P.C.-Section 125, 397, 482Hindu Marriage ActHindu Adoptions and Maintenance Act, 1956-Section 20(3), 20, 3(b)
High Courts14 Oct 2022Allowed
Uma Hada Vs Sunil Gupta
Delhi High Court · (2022) 10 DEL CK 0913
Code of Civil Procedure, 1908-Section 151, Order XII Rule 6, XXXIX Rule 2 A, XXXVIITransfer of Property Act, 1882-Section 106, 111(a) & (g)(1)Evidence Act, 1872-Section 57, 114
High Courts14 Oct 2022Dismissed
Ruba Ahmed & Ors. Vs Hansal Mehta & Ors.
Delhi High Court · (2022) 10 DEL CK 0914
Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2, Section 151, XXXIX Rule 2AConstitution of India, 1950-Article 21, 19(1)(a), 19(1)(g), Part IIICinematograph Act, 1952-Section 5B
High Courts14 Oct 2022Disposed Of
Municipal Corporation Of Delhi Vs Deputy Labour Commisioner & Ors.
Delhi High Court · (2022) 10 DEL CK 0916
Industrial Disputes Act, 1947-Section 33-C(2)
High Courts14 Oct 2022Disposed Of
M/S Young Men S Tennis Club Vs NDMC
Delhi High Court · (2022) 10 DEL CK 0921
Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 9, 5, 5B, 5C, 7CPC-Section 151
High Courts14 Oct 2022Allowed
Deputy Commissioner Of Police & Anr. Vs Smt. Neelam Rani & Ors.
Delhi High Court · (2022) 10 DEL CK 0926
CPC-Section 104, Order XLIII Rule 1(d), 9 Rule 13, 96(2)Limitation Act, 1963-Section 5
High Courts14 Oct 2022Allowed
Entrepreneur Media, Inc Vs The Senior Examiner Of Trade Marks Delhi
Delhi High Court · (2022) 10 DEL CK 0946
Trade Marks Act, 1999-Section 91, 11, 11(1)Trade Marks Act-Section 12, 12(1), 12(3), 46, 34, 18, 8Trade Marks Act, 1940-Section 5
High Courts14 Oct 2022Allowed
Seal For Life Industries US LLC Vs The Registrar Of Trade Marks
Delhi High Court · (2022) 10 DEL CK 0948
Trade Marks Act, 1999-Sections 91, 9(1)(b), 9(1), 9, 11, 13, 7
High Courts14 Oct 2022Dismissed
Delhi Public School Dwarka Vs Sarika Prasad & Ors.
Delhi High Court · (2022) 10 DEL CK 0954
IPC-Section 294, 354, 354(3A), 354(D), 506, 509, 341DSEAR, 1973-Rule 118Delhi School Education Act, 1973-Section 8, 8(2), 8(3), 8(4), proviso to Section 8(4), 8(5), second proviso to Section 8(5), 9, 11
High Courts14 Oct 2022Allowed
Delhi Development Authority Vs Shreya
Delhi High Court · (2022) 10 DEL CK 0956
Constitution of India-Article 226Arbitration and Conciliation Act, 1996