High Courts13 Dec 2017Disposed Of
M/S Hospitech Management Consultants Pvt. Ltd Vs Engineer-In-Chief’s Branch For Mes Works, E2 (Design) Integrated Hq Of Mod (Army)
Delhi High Court · (2017) 12 DEL CK 0347
COURT ARCHIVE
Delhi High Court judgments, 2017
3,830 judgments · page 10 of 192
High Courts13 Dec 2017
Twenty First Century Medicare Ltd Vs Rajesh Kukreja
Delhi High Court · (2017) 12 DEL CK 0346
High Courts13 Dec 2017Disposed Of
Gautam Gambhir Vs D.A.P & Co. & Anr
Delhi High Court · (2017) 12 DEL CK 0345
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts13 Dec 2017
Bigtree Entertainment Pvt Ltd Vs Brain Seed Sportainment Pvt Ltd & Anr
Delhi High Court · (2017) 12 DEL CK 0344
Trade Marks Act, 1999 — Section 17(1), 17(2)
High Courts13 Dec 2017Disposed Of
Inderjeet Singh Sidhu Vs Union Of India & Ors
Delhi High Court · (2017) 12 DEL CK 0343
High Courts13 Dec 2017Disposed Of
Paritosh Sharma Vs UTI Infrastructure Technology And Services Limited And Anr
Delhi High Court · (2017) 12 DEL CK 0342
High Courts13 Dec 2017Disposed Of
Manish Gupta Vs UTI Infrastructure Technology And Services Limited And Anr
Delhi High Court · (2017) 12 DEL CK 0341
High Courts13 Dec 2017Disposed Of
Dr. Rita Banerjee Vs Jawaharlal Nehru University
Delhi High Court · (2017) 12 DEL CK 0340
High Courts13 Dec 2017Disposed Of
Ankur Vs Directorate Of Education And Ors
Delhi High Court · (2017) 12 DEL CK 0339
High Courts13 Dec 2017Allowed
Deepak Kumar Gupta Vs University Of Delhi & Ors
Delhi High Court · (2017) 12 DEL CK 0338
Constitution Of India, 1950 — Article 14
High Courts13 Dec 2017Disposed Of
Preetinder Singh Thapar Vs Hardeep Singh Thapar & Ors
Delhi High Court · (2017) 12 DEL CK 0337
Limitation Act, 1963 — Article 97Code Of Civil Procedure, 1908 — Order 12 Rule 6, Order 7 Rule 11Limitation Act, 1963 — Section 17
High Courts13 Dec 2017
IFCI Factors Limited Vs Gangotri Iron & Steel Co. Ltd & Ors
Delhi High Court · (2017) 12 DEL CK 0336
Code Of Civil Procedure, 1908 — Order 37, Order 37 Rule 1, Order 37 Rule 1(2)(b)(iv)Factoring Regulation Act, 2011 — Section 2(b), 2(i), 2(p), 3, 3(1), 5, 7, 19, 19(1), 21, 24, 35Reserve Bank of India Act, 1934 — Section 45I(f)
High Courts13 Dec 2017Dismissed
King Point Enterprises Co Ltd Vs Ali Asgar & Ors
Delhi High Court · (2017) 12 DEL CK 0335
High Courts13 Dec 2017Dismissed
Dabur India Ltd Vs Pr. Commissioner Of Income Tax-III
Delhi High Court · (2017) 12 DEL CK 0334
Income Tax Rules, 1962 — Rule 10B, 10CIncome Tax Act, 1961 — Section 92B, 92C, 92CA(2), 260A
High Courts13 Dec 2017Dismissed
Commissioner Of Central Excise, Delhi Ii Vs Welspring Universal
Delhi High Court · (2017) 12 DEL CK 0333
CENVAT Credit Rules, 2014 — Rule 3(1), 14, 15Central Excise Act, 1944 — Section 5A(1), 5A(1A), 11A, 11A(b), 35G
High Courts13 Dec 2017Dismissed
Union Of India And Ors Vs Sarita Kapoor
Delhi High Court · (2017) 12 DEL CK 0332
High Courts13 Dec 2017Allowed
Jyoti Devi Vs Union Of India & Ors
Delhi High Court · (2017) 12 DEL CK 0331
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 12(2), 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
High Courts13 Dec 2017Disposed Of
Gyan Chand And Ors. Vs Union Of India And Ors
Delhi High Court · (2017) 12 DEL CK 0330
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(1)(b), 24(2)
High Courts13 Dec 2017Allowed
Om Prakash Vs Union Of India & Ors
Delhi High Court · (2017) 12 DEL CK 0329
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 12(2), 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
High Courts13 Dec 2017Disposed Of
Phool Singh Vs Union Of India & Ors
Delhi High Court · (2017) 12 DEL CK 0328
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 9, 10, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)