High Courts08 Dec 2016Dismissed
Govt. of N.C.T. Delhi Vs Bhisham Kumar
Delhi High Court · (2017) 237 DLT 636
Constitution of India, 1950 - Article 311(2)(b)Delhi Police (Punishment and Appeal) Rules, 1980 - Rule 12(a)
COURT ARCHIVE
Delhi High Court judgments, 2016
2,648 judgments · page 5 of 133
High Courts08 Dec 2016Allowed
Shashi Bala Pathak Vs Delhi Development Authority
Delhi High Court · (2017) 2 ADDelhi 698 : (2017) 2 ADDelhi 521 : (2016) 235 DLT 695 : (2017) 161 DRJ 103
High Courts08 Dec 2016Dismissed
Vivekananda College Vs Sanjay Kumar Chandok
Delhi High Court · (2017) 2 ADDelhi 75 : (2016) 235 DLT 517
Arbitration and Conciliation Act, 1996 - Section 27(5)Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2A
High Courts08 Dec 2016Allowed
Prem Singh Vs State (Govt of NCT of Delhi)
Delhi High Court · (2017) 1 ADDelhi 333 : (2016) 235 DLT 467
Penal Code, 1860 (IPC) - Section 302
High Courts08 Dec 2016Dismissed
Rajiv Chhikara Vs Sandhya Mathur
Delhi High Court · (2017) 1 ADDelhi 387 : (2017) 171 AIC 640 : (2017) 1 CivCC 377 : (2016) 235 DLT 322 : (2017) 1 DMC 60 : (2017) 161 DRJ 80
Hindu Marriage Act, 1955 - Section 13(1)(ia)
High Courts07 Dec 2016Dismissed
Nanhe Khan Vs Govt of NCT of Delhi
Delhi High Court · (2017) 1 JCC 425
Penal Code, 1860 (IPC) - Section 376(2)(f), Section 511
High Courts07 Dec 2016Dismissed
Girdhari Lal Vs Gurbhachan Singh
Delhi High Court · (2017) 2 ADDelhi 34
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34
High Courts07 Dec 2016Disposed Off
Uttar Pradesh Rajkiya Nirman Nigam Ltd. Vs Netaji Subhas Institute of Technology
Delhi High Court · (2017) 1 ADDelhi 560 : (2017) 2 RAJ 460
Arbitration and Conciliation Act, 1996 - Section 12, Section 13(4), Section 13(5), Section 34
High Courts07 Dec 2016Dismissed
Service And Justice For Sikh Society (Regd.) Vs Lt. Governor of Delhi
Delhi High Court · (2017) 2 ADDelhi 37 : (2017) 236 DLT 17 : (2017) 161 DRJ 114
Constitution of India, 1950 - Article 226Delhi Sikh Gurdwara Management Committee (Registration of Electors) Rules, 1973 - Rule 32
High Courts07 Dec 2016Disposed Off
Vimal Chandok Vs Shiv Sharan Dass
Delhi High Court · (2017) 236 DLT 623 : (2017) 1 RCRRent 227
Delhi Rent Control Act, 1958 - Section 14(1)(b), Section 14(4)
High Courts07 Dec 2016Dismissed
Satya Prakash Gupta Vs New Delhi Municipal Corporation
Delhi High Court · (2017) 161 DRJ 99
New Delhi Municipal Council Act, 1994 - Section 141(2)
High Courts07 Dec 2016Disposed Off
Vishal Hira Merchant Pvt. Ltd. Vs HDFC Bank
Delhi High Court · (2017) AIR(Delhi) 49 : (2017) 161 DRJ 375 : (2017) 1 DRTC 793
Limitation Act, 1963 - Section 5Recovery of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19
High Courts06 Dec 2016Disposed Off
All India CPWD (MRM) Karamchari Sangathan Vs D.G. of Works CPWD
Delhi High Court · (2017) 1 LLJ 591
Constitution of India, 1950 - Article 226
High Courts06 Dec 2016Dismissed
Mrs. Shobha Kaur Vs Central Bank of India
Delhi High Court · (2017) 1 CLR 998
Constitution of India, 1950 - Article 226
High Courts06 Dec 2016Allowed
South Delhi Municipal Corporation Vs Central Warehousing Corporation
Delhi High Court · (2017) 237 DLT 154
Delhi Municipal Corporation Act, 1957 - Section 123-B(9)
High Courts06 Dec 2016Dismissed
Harbhajan Singh Vs Kuldeep Singh
Delhi High Court · (2017) 2 ADDelhi 111 : (2017) 173 AIC 807 : (2017) AIR(Delhi) 52 : (2017) 237 DLT 640
Evidence Act, 1872 - Section 101, Section 102, Section 114(g)Specific Relief Act, 1963 - Section 34, Section 37, Section 38
High Courts06 Dec 2016Dismissed
Geo Miller & Co. Pvt. Ltd. Vs Bihar Urban Infrastructure Development Corporation Limited
Delhi High Court · (2017) 1 ArbiLR 245 : (2017) 3 RAJ 66
Arbitration and Conciliation Act, 1996 - Section 11, Section 2(1)(h), Section 9, Section 9
High Courts06 Dec 2016Allowed
Canara Bank Vs Gulzari Lal Kwatra
Delhi High Court · (2017) 1 CLR 760 : (2017) 236 DLT 537 : (2017) 153 FLR 677
Canara Bank (Employees) Pension Regulations, 1995 - Clause 33
High Courts06 Dec 2016Disposed Off
Jagdish Vs New Delhi Municipal Council
Delhi High Court · (2017) 236 DLT 444 : (2017) 161 DRJ 324
Constitution of India, 1950 - Article 226
High Courts06 Dec 2016Disposed Off
Tilak Raj Chadha Vs Vijay Kumar Arora
Delhi High Court · (2017) 236 DLT 293
Delhi Rent Control Act, 1958 - Section 14(1)(e), Section 25B(4)