High Courts26 Dec 2017
PRASHANT PRANAV & ORS. Vs UNION OF INDIA & ORS.
Delhi High Court · (2017) 12 DEL CK 0062
COURT ARCHIVE
Delhi High Court judgments, 2017
3,830 judgments · page 1 of 192
High Courts23 Dec 2017Allowed
MUKESH @ MUKKU Vs STATE
Delhi High Court · (2017) 12 DEL CK 0061
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 300
High Courts22 Dec 2017Disposed Of
SGT Ravi Kumar Vs Union Of India And Ors.
Delhi High Court · (2017) 12 DEL CK 0489
High Courts22 Dec 2017Disposed Of
Preeti Hiranwal Vs Union Of India And Anr
Delhi High Court · (2017) 12 DEL CK 0488
High Courts22 Dec 2017Dismissed
Sintex Oil And Gas Limited Vs Union Of India & Ors
Delhi High Court · (2017) 12 DEL CK 0487
Constitution Of India, 1950 — Article 226
High Courts22 Dec 2017
Sameer Sharma Vs M/S Triveni Infrastructure Development Co Ltd
Delhi High Court · (2017) 12 DEL CK 0486
High Courts22 Dec 2017
Sameer Sharma Vs M/s Triveni Infrastructure Development Co Ltd
Delhi High Court · (2017) 12 DEL CK 0060
High Courts22 Dec 2017
Sintex Oil And Gas Limited Vs Union of India
Delhi High Court · (2017) 12 DEL CK 0059
High Courts22 Dec 2017
Union of India Vs Ashoka-DSC Katni Bye-Pass Road Project Pvt Ltd.
Delhi High Court · (2017) 12 DEL CK 0058
National Highways Act, 1956, Section 7, Section 8A - Fees for services or benefits rendered on national highways - Power of Central Government to enter into agreements for development and mainten
High Courts22 Dec 2017Dismissed
Sylys Enterprises Pvt. Ltd. Vs India Flysafe Aviation Ltd.
Delhi High Court · (2017) 12 DEL CK 0057
Specific Relief Act, 1963, Section 41 - Injunction when refusedArbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts22 Dec 2017
Godfrey Phillips India Limited Vs P.T.I. Private Limited
Delhi High Court · (2017) 12 DEL CK 0056
Code of Civil Procedure, 1908, Rule 6(1)(a), Rule (3)(a) -Trade Marks Act, 1999, Section 17, Section 9(1)(a),
High Courts22 Dec 2017
IVRCL Ltd. Vs Rail Vikash Nigam Limited
Delhi High Court · (2017) 12 DEL CK 0055
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts22 Dec 2017Dismissed
Joginder Singh Dhaiya Vs M.A Tarde Thr Lrs
Delhi High Court · (2017) 12 DEL CK 0054
Code of Civil Procedure, 1908, Order 22Rule 4 -Limitation Act, 1963, Article 137 -Arbitration and Conciliation Act, 1996
High Courts22 Dec 2017
K.S. Bhandari Vs International Security Printers Pvt. Ltd.
Delhi High Court · (2017) 12 DEL CK 0053
Delhi Rent Control Act, 1958, Section 19, Section 22, Section 14(6), Section 25B(8), Section 14(1)(e) - Recovery of possession for oc
High Courts22 Dec 2017
Pasithea Infrastructure Limited Vs Solar Energy Corporation of India
Delhi High Court · (2017) 12 DEL CK 0052
Constitution of India, Article 226 - Power of High Courts to Issue certain writsArbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts22 Dec 2017
Fashion Design Council of India Vs Govt. of NCT of Delhi
Delhi High Court · (2017) 12 DEL CK 0051
Constitution of India, Article 14, Article 14, Article 265, Article 13 -Delhi Entertainment and Betting Tax Act, 1996, Section 14, Section 10
High Courts22 Dec 2017Disposed off
KAILASH KUMAR Vs M/S SYNDICATE BANK LTD.
Delhi High Court · (2017) 12 DEL CK 0050
High Courts21 Dec 2017Dismissed
Khemchand Vs M/S. Parveen Steels
Delhi High Court · (2017) 12 DEL CK 0485
Industrial Disputes Act, 1947 — Section 33(c)(2)
High Courts21 Dec 2017Partly Allowed
Ram Samujh Verma Vs M/S. Abbey & Sons
Delhi High Court · (2017) 12 DEL CK 0484
Constitution Of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts21 Dec 2017Disposed Of
Aas Mohammed Vs D.T.C.
Delhi High Court · (2017) 12 DEL CK 0483
Industrial Disputes Act, 1947 — Section 33(2)(b)Code Of Civil Procedure, 1908 — Section 151