COURT ARCHIVE

Delhi High Court judgments, 2016

2,648 judgments · page 19 of 133

High Courts18 Oct 2016Dismissed

Kishan Lal - Appellant @HASH Mohd. Idrish, Deceased Through His Legal Heirs and Others

Delhi High Court · (2017) 170 AIC 687 : (2016) 234 DLT 237

Administration of Evacuee Property Act, 1950 - Section 16, Section 27Civil Procedure Code, 1908 (CPC) - Section 100Displaced Persons (Compensation and Rehabilitation) Act, 1954 - Section 27, Section 36

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High Courts18 Oct 2016Disposed Off

Jagdish - Petitioner @HASH The State

Delhi High Court · (2016) 4 JCC 2462

Criminal Procedure Code, 1973 (CrPC) - Section 401Penal Code, 1860 (IPC) - Section 279, Section 304A

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High Courts18 Oct 2016Dismissed

Vijay Kumar Bansal and Another - Petitioners @HASH State

Delhi High Court · (2016) 4 JCC 2442

Criminal Procedure Code, 1973 (CrPC) - Section 2(d), Section 256

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High Courts18 Oct 2016Dismissed

Jasdeep Kaur Chadha - Petitioner @HASH State and Others

Delhi High Court · (2016) 4 JCC 2438

Arms Act, 1959 - Section 25, Section 27, Section 54, Section 59Criminal Procedure Code, 1973 (CrPC) - Section 482, Section 483Evidence Act, 1872 - Section 145

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High Courts18 Oct 2016Partly Allowed

P.K. Dash, Advocate Vs Bar Council of Delhi

Delhi High Court · (2016) 234 DLT 571

Constitution of India, 1950 - Article 226

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High Courts18 Oct 2016Dismissed

Sunil Dahiya Vs State (Govt of NCT of Delhi)

Delhi High Court · (2016) 234 DLT 392

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 120B, Section 409, Section 420, Section 467, Section 471

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High Courts18 Oct 2016Disposed Off

Shri Balram Vs State

Delhi High Court · (2016) 10 ADDelhi 170 : (2016) 4 JCC 2504

Penal Code, 1860 (IPC) - Section 34, Section 392, Section 397, Section 452

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High Courts18 Oct 2016Dismissed

Cairn India Limited Vs Directorate General of Foreign Trade

Delhi High Court · (2016) 10 ADDelhi 147 : (2017) 345 ELT 479

Constitution of India, 1950 - Article 297

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High Courts17 Oct 2016Allowed

Union of India Vs Braham Pal Singh

Delhi High Court · (2017) 236 DLT 4

Central Industrial Security Force Act, 1968 - Section 8, Section 9Central Industrial Security Force Rules, 1969 - Rule 57

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High Courts17 Oct 2016Dismissed

Ghanshyam Dass Vs Rajender Kumar Kalra

Delhi High Court · (2017) 236 DLT 418 : (2017) 1 RentLR 295

Delhi Rent Control Act, 1958 - Section 14(l)(e), Section 25-B

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High Courts17 Oct 2016Dismissed

Bharat Bhushan @ Bhagwan Das Vs Rajesh

Delhi High Court · (2017) 1 JCC 357

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 202

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High Courts17 Oct 2016Allowed

Symantec Software Solutions Pvt. Ltd. and ors - Plaintiffs @HASH Ms. R. Modi and Others - Defendants

Delhi High Court · (2016) 9 ADDelhi 139 : (2016) 10 ADDelhi 109

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 5

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High Courts17 Oct 2016Disposed Off

Vimal Kumar Wadhwa and Another - Petitioners @HASH State and Others

Delhi High Court · (2016) 10 ADDelhi 143 : (2016) 4 JCC 2458

Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 111

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High Courts17 Oct 2016Dismissed

Karishma Khosla Vs State of Delhi (NCT of Delhi)

Delhi High Court · (2016) 4 JCC 2570

Penal Code, 1860 (IPC) - Section 406

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High Courts17 Oct 2016Disposed Off

APL Industries Ltd. Vs Securities Exchange Board of India

Delhi High Court · (2017) 3 ADDelhi 37 : (2017) 1 BC 368 : (2017) 200 CompCas 440 : (2016) 235 DLT 53 : (2017) 139 SCL 303

Securities and Exchange Board of India Act, 1992 - Section 20

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High Courts17 Oct 2016Disposed Off

Aditya Infradevelopers Pvt. Ltd. and Others - Petitioners @HASH NCT of Delhi and Another

Delhi High Court · (2016) 4 JCC 2450

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, Section 406, Section 409, Section 418, Section 420, Section 468, Section 471, Section 477(A)

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High Courts07 Oct 2016Dismissed

Metal Closures Pvt. Ltd. Vs Religare Finvest Limited.

Delhi High Court · (2017) 236 DLT 425 : (2017) 2 RAJ 441

Arbitration and Conciliation Act, 1996 - Section 34

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High Courts07 Oct 2016Dismissed

U Can Fly Limited, Trading as Lycafly Vs Ava Spa Holidays (I) Pvt Ltd.

Delhi High Court · (2017) 236 DLT 373 : (2017) 161 DRJ 617 : (2017) 2 RAJ 417

Arbitration and Conciliation Act, 1996 - Section 7, Section 8(1), Section 8(2)

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High Courts07 Oct 2016Dismissed

The Financial Times Ltd. - Petitioner @HASH The Times Publishing House Ltd.

Delhi High Court · (2016) 234 DLT 305 : (2017) 3 RAJ 144

Civil Procedure Code, 1908 (CPC) - Order 18 Rule 4Evidence Act, 1872 - Section 3Trade and Merchandise Marks Act, 1958 - Section 110, Section 9(1)(d), Section 92, Section 93

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High Courts07 Oct 2016Dismissed

Sudha Gupta - Appellant @HASH Har Prasad Gupta

Delhi High Court · (2016) 10 ADDelhi 139 : (2017) 1 CivCC 239 : (2016) 234 DLT 17

Hindu Marriage Act, 1955 - Section 13(1A), Section 13(1A)(ii), Section 9

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