High Courts04 Aug 2016Dismissed
Unity Infra-projects Limited - Appellant @HASH Neptune Systems Private Limited
Delhi High Court · (2016) 9 ADDelhi 31
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3 (5), Order 41 Rule 1 (3), Order 41 Rule 5
COURT ARCHIVE
Delhi High Court judgments, 2016
2,648 judgments · page 38 of 133
High Courts04 Aug 2016Dismissed
Hazari Paswan - Appellant @HASH State (NCT of Delhi)
Delhi High Court · (2017) ALLMRCri 239 : (2016) 234 DLT 110
Protection of Children from Sexual Offences Act, 2012 - Section 10
High Courts04 Aug 2016Disposed Off
Rajan Kapoor Vs Krishan Kumar Khurana
Delhi High Court · (2017) 1 RCRRent 128 : (2016) 2 RentLR 299
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6
High Courts04 Aug 2016Dismissed
D.K. Garg Vs Central Bureau of Investigation
Delhi High Court · (2016) 8 ADDelhi 283
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts04 Aug 2016Allowed
Ajay Kumar Vs Union of India
Delhi High Court · (2016) 233 DLT 231
Constitution of India, 1950 — Article 226
High Courts04 Aug 2016Disposed Off
Verma Roadways Vs Government of NCT Delhi
Delhi High Court · (2016) 8 ADDelhi 193
Constitution of India, 1950 — Article 226Delhi Value Added Tax Act, 2004 — Section 3(9), 59, 60
High Courts04 Aug 2016Dismissed
A.K. Wadhwa Vs Central Bank of India
Delhi High Court · (2016) 8 ADDelhi 205 : (2016) 3 CLR 468
High Courts04 Aug 2016Allowed
Dalip Kumar Atal Vs State (NCT of Delhi)
Delhi High Court · (2016) 8 ADDelhi 383
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts04 Aug 2016Dismissed
Union of India Vs Rajbir Singh
Delhi High Court · (2016) 8 ADDelhi 563 : (2017) 170 AIC 692 : (2016) 234 DLT 155
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 113, 3
High Courts04 Aug 2016Dismissed
Kulvinder Singh Vs State
Delhi High Court · (2016) 3 JCC 2136
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482
High Courts04 Aug 2016Dismissed
Government of National Capital Territory of Delhi Vs Union of India
Delhi High Court · (2016) 232 DLT 196 : (2016) 158 DRJ 29
Constitution of India, 1950 - Article 239, 239AACriminal Procedure Code, 1973 (CrPC) - Section 24General Clauses Act, 1897 - Section 3(58), 3(60), 3(8)
High Courts03 Aug 2016Disposed Off
Commissioner of Income Tax-IX Vs Aman Khera
Delhi High Court · (2016) 8 ADDelhi 344 : (2016) 288 CurTR 381 : (2016) 387 ITR 33
High Courts03 Aug 2016Allowed
M/s RSPL Limited Vs Mukesh Sharma
Delhi High Court · (2016) 8 ADDelhi 93 : (2016) 232 DLT 161 : (2016) 68 PTC 178 : (2016) 6 RAJ 606
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, 20Trade Marks Act, 1999 — Section 134, 135
High Courts03 Aug 2016Dismissed
G.B. Shah Vs UOI
Delhi High Court · (2016) 8 ADDelhi 165 : (2016) LIC 4674
High Courts03 Aug 2016Dismissed
Gulvinder Khatri - Petitioner @HASH State (Govt. of NCT of Delhi) and Another
Delhi High Court · (2016) 8 ADDelhi 683
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 354A, Section 509
High Courts03 Aug 2016Allowed
Din Co-operative Housing Society Ltd - Appellant @HASH Sh. A.S. Rana and Others
Delhi High Court · (2017) 1 ADDelhi 196 : (2016) 233 DLT 366
Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 - Rule 6(vi)
High Courts03 Aug 2016Allowed
Parul Nahar Vs Soumitra Kumar Nahar
Delhi High Court · (2016) 232 DLT 9
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Family Courts Act, 1984 — Section 10(3), 19
High Courts03 Aug 2016Allowed
Yu Televentures Pvt. Ltd. Vs Union of India
Delhi High Court · (2016) 340 ELT 88
High Courts03 Aug 2016Disposed Off
Balvinder Singh Bedi Vs Amit Chadha
Delhi High Court · (2017) 169 AIC 791 : (2016) 233 DLT 273
High Courts03 Aug 2016Dismissed
Gopal Krishan Dua Vs Rajni Dua
Delhi High Court · (2016) 8 ADDelhi 730 : (2016) 168 AIC 739 : (2016) 4 CivCC 505 : (2017) 1 CivilLJ 52 : (2016) 232 DLT 682 : (2016) 3 DMC 569 : (2017) 1 HLR 216 : (2017) 2 RCRCivil 842
Hindu Marriage Act, 1955 — Section 13(1)(ia)