High Courts11 Oct 2022
Lal Chand Vs The Management Of M/s. Rail India Technical Economic Services Ltd
Delhi High Court · (2022) 10 DEL CK 0799
Industrial Disputes Act, 1947-Section 25-F, 25G, 2(oo), 2(oo)(bb)Industrial Disputes (Amendment) Act, 1984
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Delhi High Court judgments
1,38,099 judgments · page 2,165 of 6,905
High Courts11 Oct 2022
Bikram Singh Vs M/s Delhi Transport Corporation
Delhi High Court · (2022) 10 DEL CK 0800
Industrial Disputes Act, 1947-Section 33(2)(b), 10, 17-B
High Courts11 Oct 2022Disposed Of
National Insurance Co. Ltd. Vs Raj Kumari Devi & Ors.
Delhi High Court · (2022) 10 DEL CK 0801
Motor Vehicles Act, 1988-Section 173, 149(2), 149(2)(a)(ii), 163 A, 166, 165, 168, 174, 149(7), 94Central Motor Vehicle Rules, 1989-Rule 3
High Courts11 Oct 2022Dismissed
State Vs Naresh Kumar Jain & Ors
Delhi High Court · (2022) 10 DEL CK 0830
Indian Penal Code-Sections 489-B, 489-C, 120-BCr.P.C.-Section 313
High Courts11 Oct 2022Allowed
Omega Finvest LLP Vs Direct News Private Limited
Delhi High Court · (2022) 10 DEL CK 0834
Arbitration and Conciliation Act, 1996-Section 11(5), 9, 8, 16, 42, 11, 8(3), 11(6A), 7(2), 45, 7(5), 16(1), 16(2), 16(3), 16(4), 16(5), 34, 8(1), 43(1), 21, 34(2)(a), 34(2)(b), 12, Fourth Schedule, 15(2)Arbitration and Conciliation (Amendment) Act, 2015Act 3 of 2016
High Courts11 Oct 2022Dismissed
Ms. Bygging India Limited Vs Ms Bharat Heavy Electricals Ltd
Delhi High Court · (2022) 10 DEL CK 0840
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 20The Civil Procedure Code, 1908-Section 151Companies Act, 1956
High Courts11 Oct 2022Disposed Of
M/S Singh Associates Vs Union Of India
Delhi High Court · (2022) 10 DEL CK 0844
Arbitration and Conciliation Act, 1996-Section 11, 12, 12(5), 12(1)(b), 11(6A), 11(6), 7(2), 7(5), 8, 16, 45, Fourth ScheduleIndian Contract Act, 1872-Section 28
High Courts11 Oct 2022Dismissed
H.R. Choudhury Vs Power Grid Corporation Of India Ltd.
Delhi High Court · (2022) 10 DEL CK 0813
Constitution of India-Article 226, 227Powergrid Conduct, Discipline and Appeal Rules-Rule 25, 32Evidence Act
High Courts11 Oct 2022
M/S Cell Page Communicaition Vs Vijay Shankar Pandey
Delhi High Court · (2022) 10 DEL CK 0864
Code of Civil Procedure, 1908 (CPC)-Section 51, 58, 151, Order XXI Rule 37, XXI Rule 40Constitution of India-Article 227, Part III
High Courts11 Oct 2022Disposed Of
XXXX Vs State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2022) 10 DEL CK 0878
Code of Criminal Procedure, 1973-Section 482, 216, 323, 156(3), 228, 216(4), 217, Chapter XVII, Chapter XVIII, Chapter XIXIPC-Section 34, 201, 354, 354A, 354B, 354D, 376, 376(2)(d), 376(2)(d)(k), 406, 420, 506Information Technology Act, 2000-Section 67A
High Courts11 Oct 2022Dismissed
Sh. Kulvinder Singh Vs Sh. Gulam Moinuddin @ Kalu Bhai
Delhi High Court · (2022) 10 DEL CK 0881
Code of Criminal Procedure, 1973-Section 378, 200Negotiable Instruments Act, 1881-Section 138, 139Income-Tax Act-Section 269 SS
High Courts11 Oct 2022Disposed Of
Sunshine Teahouse Pvt. Ltd. Vs MTRM Global Pvt. Ltd.
Delhi High Court · (2022) 10 DEL CK 0893
Companies Act, 1956
High Courts11 Oct 2022
Vinod Snacks And Confectioners Private Limited & Anr. Vs Vinod Multifood Products Private Limited & Anr.
Delhi High Court · (2022) 10 DEL CK 0894
Code of Civil Procedure-Section 89, Order 32A
High Courts11 Oct 2022Disposed Of
M/s JBM Ecolife Mobility Private Limited Vs Union Of India & Ors.
Delhi High Court · (2022) 10 DEL CK 0910
Constitution of India-Article 14
High Courts11 Oct 2022Dismissed
The Chief Commissioner Of Income Tax -(OSD)- Central -1 Vs R.J. Corp. Ltd.
Delhi High Court · (2022) 10 DEL CK 0936
Income Tax Act, 1961-Section 132, 14A, 153A, 153A(1)
High Courts11 Oct 2022Dismissed
The Pr. Commissioner Of Income Tax -Central -1 Vs IFFCO Ltd.
Delhi High Court · (2022) 10 DEL CK 0942
Income Tax Act, 1961-Section 14A, 14A(1), Rule 8D, 2(45), 5, 90(2), Chapter IV, Chapter VI-A, 80C to 80U, 80AB, 80A(1) and (2)
High Courts11 Oct 2022Dismissed
Principal Commissioner Of Income Tax, Delhi-2 Vs M/s Boeing India Pvt. Ltd.
Delhi High Court · (2022) 10 DEL CK 0944
Income Tax Act, 1961-Section 144C(1), 40A(i), 143(2), 92B, 40(a)(ia), 195, 192, 9, 9(1)(vii) Explanation 2
High Courts11 Oct 2022Allowed
Sh. Saddam Vs Union Of India
Delhi High Court · (2022) 10 DEL CK 0959
Limitation Act, 1963-Section 5CPC-Section 151Railway Claims Tribunal Act, 1987-Section 23
High Courts11 Oct 2022Disposed Of
M/s Graphisads Private Limited Vs South Delhi Municipal Corporation
Delhi High Court · (2022) 10 DEL CK 0960
High Courts11 Oct 2022Disposed Of
Meera Devi Vs Union Of India
Delhi High Court · (2022) 10 DEL CK 0965
Railway Claims Tribunal Act, 1987-Section 23Motor Vehicles Act, 1988-Section 163-A