High Courts23 Dec 2016Disposed Off
Kamlesh @ Baby Vs State
Delhi High Court · (2017) 1 ADDelhi 564 : (2017) 236 DLT 251
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21, Section 50, Section 61, Section 85
COURT ARCHIVE
Delhi High Court judgments, 2016
2,009 judgments · page 1 of 101
High Courts23 Dec 2016Dismissed
Paramjit Kaur Vs Teja Singh
Delhi High Court · (2017) 172 AIC 664 : (2017) 2 CivCC 365 : (2017) 236 DLT 409
Civil Procedure Code, 1908 (CPC) - Section 114
High Courts23 Dec 2016Allowed
Prius Auto Industries Ltd. Vs Toyota Jidosha Kabushiki Kaisha
Delhi High Court · (2017) 236 DLT 343 : (2017) 2 MIPR 81 : (2017) 69 PTC 45
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 - Section 30(2)(d)
High Courts22 Dec 2016Dismissed
Delhi Development Authority Vs M/s Manohar Singh Sahny & Co.
Delhi High Court · (2017) 2 ADDelhi 319
Limitation Act, 1963 - Article 55, Section 112
High Courts22 Dec 2016Dismissed
Shiv Shakti Cylinders Thr. Its Proprietor Vs Indian Oil Corporation Ltd.
Delhi High Court · (2017) 161 DRJ 112
High Courts22 Dec 2016Dismissed
Suraj Bhan Vs Central Bureau of Investigation
Delhi High Court · (2017) 1 ADDelhi 624
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, Section 50, Section 8
High Courts21 Dec 2016Disposed Off
State (NCT of Delhi) Vs Rajesh @ Gappu
Delhi High Court · (2017) 1 ADDelhi 217 : (2017) 236 DLT 280
Penal Code, 1860 (IPC) - Section 302, Section 304, Section 323
High Courts21 Dec 2016Disposed off
Oxbridge Associates Limited Vs Mr. Atul Kumra
Delhi High Court · (2017) 2 ADDelhi 434
Civil Procedure Code, 1908 (CPC) - Order 38 Rule 5
High Courts21 Dec 2016Disposed Off
Pepsico Inc Vs M/s. Sagarnil Enterprise
Delhi High Court · (2017) 1 MIPR 411
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 1, Section 20Trade Marks Act, 1999 - Section 134
High Courts20 Dec 2016Dismissed
Naresh Kumar Vs State Of Delhi
Delhi High Court · (2016) 12 DEL CK 0130
Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 32, 34, 109, 120B, 147, 148, 149, 300, 302, 307, 308, 324, 436Arms Act, 1959 — Section 25, 27, 54, 59
High Courts20 Dec 2016Disposed Off
Surender Pal Singh Chauhan Vs Delhi Bar Association
Delhi High Court · (2017) 1 ADDelhi 517
Constitution of India, 1950 - Article 226
High Courts20 Dec 2016Dismissed
Ritu Taneja Vs Ganga International School
Delhi High Court · (2017) 236 DLT 290
High Courts20 Dec 2016Dismissed
Jyoti Kesarwani Vs Value Infracon India Private Limited
Delhi High Court · (2017) 236 DLT 247 : (2017) 1 RajdhaniLR 103
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3 (1)
High Courts20 Dec 2016Disposed Off
Shree Sainath Wires Pvt. Ltd. Vs PEC Limited
Delhi High Court · (2017) ACD 133 : (2017) 2 CriCC 185 : (2017) 236 DLT 190 : (2017) 1 NIJ 484
Criminal Procedure Code, 1973 (CrPC) - Section 357, Section 427Negotiable Instruments Act, 1881 (NI) - Section 138, Section 141
High Courts20 Dec 2016Dismissed
Bhim Singh Vs Govt of NCT of Delhi
Delhi High Court · (2017) 3 ADDelhi 419 : (2017) 236 DLT 20 : (2017) 161 DRJ 259
Land Acquisition Act, 1894 - Section 4, Section 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
High Courts20 Dec 2016Disposed off
Mirc Electronics Limited Vs Shashank Gupta
Delhi High Court · (2017) 237 DLT 9
Constitution of India, 1950 - Article 226
High Courts20 Dec 2016Dismissed
Poonam Tanwar Vs Sube Singh Tanwar
Delhi High Court · (2017) 1 ADDelhi 695
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts20 Dec 2016Disposed Off
Mr. Piruz Khambatta Vs Rajmohan Rupaji Modi
Delhi High Court · (2017) 2 MIPR 111
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 20, Section 15, Section 20Copyright Act, 1957 - Section 62Trade Marks Act, 1999 - Section 134
High Courts19 Dec 2016Allowed
In the Matter of : Air Factory Energy Limited
Delhi High Court · (2017) 2 ADDelhi 518 : (2017) 2 CompLJ 124
Companies Act, 1956 - Section 391, Section 394
High Courts19 Dec 2016Disposed Off
Kalindee Rail Nirman (Engineers) Limited Vs Texmaco Rail and Engineering Limited
Delhi High Court · (2017) 2 CompLJ 182
Companies Act, 1956 - Section 391, Section 394