High Courts26 Sept 2016Disposed Off
North Delhi Municipal Corporation - Appellant @HASH Amrit Mehta and Others
Delhi High Court · (2016) 233 DLT 705 : (2016) 159 DRJ 520
Civil Procedure Code, 1908 (CPC) - Section 100
COURT ARCHIVE
Delhi High Court judgments, 2016
2,648 judgments · page 24 of 133
High Courts26 Sept 2016Dismissed
Satish - Appellant @HASH Smt. Om Bati
Delhi High Court · (2016) 9 ADDelhi 128 : (2017) AIR(Delhi) 15
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34, Section 37, Section 38
High Courts26 Sept 2016Dismissed
Bhagirath Verma - Appellant @HASH Dada Dev Mandir Prabandhak Sabha (Barah Gaon) Palam
Delhi High Court · (2016) 234 DLT 3 : (2017) 1 RCRRent 99 : (2016) 2 RentLR 467
Civil Procedure Code, 1908 (CPC) - Section 100Delhi Rent Control Act, 1958 - Section 1(2)Societies Registration Act, 1860 - Section 6
High Courts26 Sept 2016Dismissed
Union of India - Appellant @HASH M/s Jayaswals Neco Ltd.
Delhi High Court · (2016) 9 ADDelhi 345
Contract Act, 1872 - Section 59
High Courts26 Sept 2016Allowed
Meena @ Nirmala - Appellant @HASH State
Delhi High Court · (2017) 1 ADDelhi 249 : (2017) 169 AIC 783 : (2016) 4 CriCC 746 : (2017) 1 Crimes 584 : (2016) 233 DLT 406 : (2016) 4 JCC 2217
Immoral Traffic (Prevention) Act, 1956 - Section 4Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 19(2)Penal Code, 1860 (IPC) - Section 109, Section 368, Section 376
High Courts26 Sept 2016Dismissed
Nitin Bhatia - Appellant @HASH Nidhi Kalani
Delhi High Court · (2016) 233 DLT 720
Hindu Marriage Act, 1955 - Section 24
High Courts26 Sept 2016Allowed
Rupinder Singh Kochar Vs State
Delhi High Court · (2016) 4 CriCC 720 : (2016) 233 DLT 81
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts23 Sept 2016Disposed Of
Dinesh Puri Vs State ( Govt Of Nct Of Delhi)
Delhi High Court · (2016) 09 DEL CK 0197
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 91, 154, 161, 161(3), 162, 162(1), 164, 170, 170(2), 172(2), 173, 173(5), 173(6), 207, 233, 243Indian Penal Code, 1860 — Section 354A, 354D
High Courts23 Sept 2016Allowed
Lanco Infratech Ltd. - Petitioner @HASH Hindustan Construction Company Ltd.
Delhi High Court · (2016) 6 ArbiLR 214 : (2016) 234 DLT 175 : (2017) 3 RAJ 13
Arbitration and Conciliation Act, 1996 - Section 17, Section 37(2)(b)
High Courts23 Sept 2016Allowed
Ravinder Kumar Kain - Appellant @HASH Smt Rajni
Delhi High Court · (2016) 9 ADDelhi 415
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 6
High Courts23 Sept 2016Disposed Off
Md. Hasnain and Others - Petitioners @HASH The State and Another
Delhi High Court · (2016) 4 JCC 2297
Penal Code, 1860 (IPC) - Section 498A
High Courts23 Sept 2016Disposed Off
Ananya M. S. And Others - Petitioners @HASH Union of India And Others
Delhi High Court · (2016) 234 DLT 273
High Courts23 Sept 2016Dismissed
Mihir Buildcon (Pvt) Ltd. - Petitioner @HASH Ajnara Infrastructure (P) Ltd.
Delhi High Court · (2016) 6 ArbiLR 200 : (2016) 234 DLT 226 : (2017) 3 RAJ 91
Arbitration and Conciliation Act, 1996 - Section 11
High Courts23 Sept 2016Allowed
Mohan Madan Vs Sheel Gulati
Delhi High Court · (2016) 160 DRJ 278
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Section 96
High Courts23 Sept 2016Disposed Off
Karmanya Singh Sareen and Another - Petitioners @HASH Union of India and Others
Delhi High Court · (2017) 2 ADDelhi 488 : (2016) 233 DLT 436 : (2016) 68 PTC 486
Constitution of India, 1950 - Article 21, Article 226Information Technology Act, 2000 - Section 87
High Courts23 Sept 2016Allowed
Pradeep Sharma Vs AAI
Delhi High Court · (2016) 234 DLT 657
Constitution of India, 1950 - Article 226
High Courts23 Sept 2016Dismissed
Ramandeep Kaur Vs Registrar Cooperative Societies
Delhi High Court · (2016) 234 DLT 594
Constitution of India, 1950 - Article 226Delhi Co-operative Societies Act, 2003 - Section 31(1)Delhi Co-operative Societies Rules, 1973 - Rule 24(2)(i), Rule 30
High Courts22 Sept 2016Disposed off
M/s. Abaskar Construction Pvt. Ltd. Vs New Delhi Municipal Council
Delhi High Court · (2017) 237 DLT 2
Constitution of India, 1950 - Article 226Electricity Act, 2003 - Section 126(5), Section 126(6)
High Courts22 Sept 2016Allowed
Munna Lal and Others - Appellants @HASH Servants of The People Society (Delhi) and another
Delhi High Court · (2016) 234 DLT 282
Civil Procedure Code, 1908 (CPC) - Section 100, Section 9Delhi School Education Act, 1973 - Section 10, Section 2(e)
High Courts22 Sept 2016Allowed
Phuntsok Wangyal - Petitioner @HASH Ministry of External Affairs and Others
Delhi High Court · (2017) 169 AIC 806 : (2016) 233 DLT 745
Citizenship Act, 1955 - Section 3(1)(a), Section 3(1)(b)Constitution of India, 1950 - Article 226Passports Act, 1967 - Section 6(2)(a)