High Courts17 Jan 2017
CHAMPA DEVI Vs LT GOVERNOR OF DELHI, & ORS.
Delhi High Court · (2017) 01 DEL CK 0327
Code of Civil Procedure, 1908, Section 100 - Second appeal
COURT ARCHIVE
Delhi High Court judgments, 2017
3,830 judgments · page 180 of 192
High Courts17 Jan 2017
UNION OF INDIA Vs SH. RAJENDER SINGH
Delhi High Court · (2017) 01 DEL CK 0326
Persons with Disabilities (Equal Opportunities, Protecting of Rights and Full Participation) Act, 1995, Section 59, Section 58
High Courts17 Jan 2017Dismissed
Principal Commissioner of Income Tax Vs Mitsui Prime Advanced Composites India Pvt. Ltd.
Delhi High Court · (2017) 392 ITR 280
Income Tax Act, 1961 - Section 271(l)(c), Section 92CA
High Courts17 Jan 2017Allowed
New India Assurance Co Ltd Vs Master Sorab Dhama
Delhi High Court · (2017) 1 ACC 599 : (2017) 2 TAC 92
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts17 Jan 2017Disposed Off
The National Highways Authority of India Vs M/s. Jivanlal Joitaram Patel
Delhi High Court · (2017) 2 ADDelhi 45 : (2017) 1 ArbiLR 348
Arbitration and Conciliation Act, 1996 - Section 31(3), Section 34
High Courts17 Jan 2017Disposed Off
Bougainvillea Multiplex & Entertainment Center Pvt. Ltd. Vs India Tourism Development Corporation Limited
Delhi High Court · (2017) 2 ADDelhi 95 : (2017) 236 DLT 705
Arbitration and Conciliation Act, 1996 - Section 11(6)
High Courts17 Jan 2017Disposed Off
Ranbir Singh Vs NDMC
Delhi High Court · (2017) 237 DLT 705
Constitution of India, 1950 - Article 226
High Courts17 Jan 2017Disposed Off
South Asian Human Rights Documentation Centre Vs State
Delhi High Court · (2017) 1 JCC 751
High Courts17 Jan 2017Allowed
Shri Shiv Sharma Vs Govt. of N.C.T. of Delhi
Delhi High Court · (2017) 2 ADDelhi 356 : (2017) 237 DLT 718
Constitution of India, 1950 - Article 226
High Courts17 Jan 2017Dismissed
Ram Pratap Vs Purshottam@lala Ram
Delhi High Court · (2017) 2 ADDelhi 205 : (2017) 237 DLT 708
Civil Procedure Code, 1908 (CPC) - Section 100, Section 96
High Courts17 Jan 2017Disposed off
Department of Customs Vs Arvind Kumar
Delhi High Court · (2017) 1 ADDelhi 719 : (2017) 1 JCC 754
Criminal Procedure Code, 1973 (CrPC) - Section 245(2), Section 482, Section 483Customs Act, 1962 - Section 111(d), Section 112(b)
High Courts17 Jan 2017Dismissed
Ram Singh Vs Madhuri Singh
Delhi High Court · (2017) 2 CriCC 421 : (2017) 237 DLT 357 : (2017) 1 DMC 552 : (2017) 1 JCC 481 : (2017) 2 RCRCriminal 1021
Criminal Procedure Code, 1973 (CrPC) - Section 202Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 23
High Courts17 Jan 2017Dismissed
The Jammu & Kashmir Bank Ltd. Vs M/s Mayur Exports
Delhi High Court · (2017) 2 ADDelhi 161 : (2017) 237 DLT 319
Civil Procedure Code, 1908 (CPC) - Order 34 Rule 3(2), Order 34 Rule 3(3), Order 34 Rule 5Limitation Act, 1963 - Section 27, Section 2b, Section 3
High Courts17 Jan 2017Dismissed
Indra Vikas Samiti Vs State Govt. of NCT of Delhi
Delhi High Court · (2017) 1 ADDelhi 713 : (2017) 236 DLT 698 : (2017) 161 DRJ 505
National Capital Territory of Delhi Laws (Special Provisions) Act, 2011 - Section 3(ii)
High Courts17 Jan 2017Disposed off
Bijay Madan Vs Punjab National Bank
Delhi High Court · (2017) 173 AIC 820 : (2017) 2 BC 450 : (2017) 237 DLT 344
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2)
High Courts16 Jan 2017
IN THE MATTER OF: SOJOURNER BPO PRIVATE LIMITED Vs nil
Delhi High Court · (2017) 01 DEL CK 0325
Companies Act, 1956, Section 391, Section 251, Section 394, Section 235 - Power to compromise or make arrangements with creditors and members. - Savin
High Courts16 Jan 2017
VIJAY KUMAR SINGH Vs STATE (NCT OF DELHI) & ANR
Delhi High Court · (2017) 01 DEL CK 0324
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts16 Jan 2017
UNION OF INDIA & ANR. Vs VINOD KUMAR JAIN & ORS.
Delhi High Court · (2017) 01 DEL CK 0323
High Courts16 Jan 2017
VIVEK KAUSHIK Vs VIKRAM KAUSHIK & ANR
Delhi High Court · (2017) 01 DEL CK 0322
High Courts16 Jan 2017
SHRI RAJ KUMAR GAUR Vs DIRECTORATE OF EDUCATION & ANR.
Delhi High Court · (2017) 01 DEL CK 0321
Constitution of India, Article 226 - Power of High Courts to Issue certain writs