COURT ARCHIVE

Delhi High Court judgments, 2016

2,648 judgments · page 68 of 133

High Courts03 May 2016Disposed Off

Videocon Industries Limited Vs Union of India, Ministry of Petroleum & Natural Gas

Delhi High Court · (2016) 6 ADDelhi 645 : (2016) 157 DRJ 241 : (2016) 3 PLR 1 : (2016) 6 RAJ 509

Arbitration and Conciliation Act, 1996 - Section 9Malaysian Arbitration Act, 1940 - Section 44

Read judgment

High Courts03 May 2016Dismissed

Kranti Kiran @ K.K. Vs State of NCT Delhi

Delhi High Court · (2016) 6 ADDelhi 70

Penal Code, 1860 (IPC) - Section 354, 506

Read judgment

High Courts03 May 2016Dismissed

Satya Pal Singh Vs State

Delhi High Court · (2016) 7 ADDelhi 263

Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302

Read judgment

High Courts03 May 2016Allowed

Delhi Development Authority Vs Ramesh Chand

Delhi High Court · (2016) 7 ADDelhi 721 : (2016) 3 CivCC 678 : (2016) 231 DLT 259

Read judgment

High Courts03 May 2016Disposed Off

Sushil Kumar Vs State

Delhi High Court · (2016) 2 MadWNCri 140

Read judgment

High Courts02 May 2016Dismissed

Rishi Pal Singh - Plaintiff @HASH Shri Harinder Pal Singh and Others - Defendants

Delhi High Court · (2016) 9 ADDelhi 421

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11

Read judgment

High Courts02 May 2016Disposed Off

GMR Sports Pvt. Ltd. Vs Union of India

Delhi High Court · (2016) 336 ELT 598

Read judgment

High Courts02 May 2016Disposed Off

Rajasthan State Road Transport Corporation Vs Laxmi

Delhi High Court · (2017) 2 ACC 56 : (2017) 239 DLT 1 : (2016) 4 TAC 884

Motor Vehicles Act, 1988 - Section 166, Section 168

Read judgment

High Courts02 May 2016Allowed

Burger King Corporation Vs Mr. Shameek & Anr.

Delhi High Court · (2016) 158 DRJ 687 : (2016) 3 MIPR 41 : (2016) 67 PTC 40 : (2016) 6 RAJ 346

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 10Trade Marks Act, 1999 - Section 134

Read judgment

High Courts02 May 2016Allowed

State Bank of India Vs Kanahiya Lal & Anr.

Delhi High Court · (2016) 157 DRJ 403

Civil Procedure Code, 1908 (CPC) - Section 100Contract Act, 1872 - Section 2(b), 25(3), 9Limitation Act, 1963 - Section 18

Read judgment

High Courts02 May 2016Dismissed

Union of India Vs Smt. Deepa Sharma

Delhi High Court · (2016) 7 ADDelhi 532 : (2016) 230 DLT 784

Constitution of India, 1950 - Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 13, 13(2), 7

Read judgment

High Courts02 May 2016Dismissed

Shri Sudhir Vijh Vs State & Anr.

Delhi High Court · (2016) 157 DRJ 418

Hindu Succession Act, 1956 - Section 276

Read judgment

High Courts02 May 2016Allowed

Sandeep Vs Govt NCT of Delhi

Delhi High Court · (2016) 6 ADDelhi 421

Read judgment

High Courts02 May 2016Dismissed

Munna Saxena Vs State

Delhi High Court · (2016) 7 ADDelhi 287

Penal Code, 1860 (IPC) - Section 364A

Read judgment

High Courts02 May 2016Disposed off

Ashish Gosain Vs Department Of Transport and another

Delhi High Court · (2016) 2 ACC 760 : (2016) AIR(Delhi) 162 : (2016) 2 AnWR 611 : (2016) 230 DLT 177 : (2016) 158 DRJ 220 : (2016) 2 RajdhaniLR 362

Motor Vehicles Act, 1988 — Rule 1989 Rule 21, 143, 19(1)(d), 19(1)(f), 200

Read judgment

High Courts02 May 2016Disposed Off

Jeet Singh Vs State of NCT Delhi

Delhi High Court · (2016) 6 ADDelhi 640

Read judgment

High Courts02 May 2016Dismissed

Phool Chand Vs State

Delhi High Court · (2016) 7 ADDelhi 11

Penal Code, 1860 (IPC) - Section 302, 404

Read judgment

High Courts02 May 2016Disposed Off

Ravindra Kumar Sood Vs NTPC

Delhi High Court · (2016) 7 ADDelhi 472

Read judgment

High Courts02 May 2016Dismissed

Shri Amar Singh Vs The Traffic Manager and Others

Delhi High Court · (2016) 5 ADDelhi 698 : (2016) 2 CLR 410 : (2016) 149 FLR 1004 : (2016) LabLR 656 : (2016) 3 LLJ 564

Constitution of India, 1950 — Article 226

Read judgment

High Courts30 Apr 2016Dismissed

Havells India Limited & Another Vs Mr Vivek Kumar and Others

Delhi High Court · (2016) 5 ADDelhi 420 : (2016) 231 DLT 784 : (2017) 161 DRJ 687 : (2016) 3 MIPR 107 : (2016) 68 PTC 563 : (2016) 6 RAJ 130

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 - Section 29(5)

Read judgment