High Courts16 Jan 2017Dismissed
Shailendra Pathak Vs Union of India
Delhi High Court · (2017) 237 DLT 9
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Delhi High Court judgments, 2017
3,830 judgments · page 182 of 192
High Courts16 Jan 2017Dismissed
Gangotri Enterprises Limited Vs NTPC Tamil Nadu Energy Company Limited
Delhi High Court · (2017) 2 ArbiLR 116 : (2017) 237 DLT 690
Arbitration and Conciliation Act, 1996 - Section 12, Section 13, Section 14(2), Section 14(2), Section 26, Section 32, Section 34
High Courts16 Jan 2017Disposed Off
Morepen Laboratories Ltd Vs East West Pharma
Delhi High Court · (2017) 69 PTC 265
Trade Marks Act, 1999 - Section 29
High Courts16 Jan 2017Dismissed
Chunnu Fashions Vs Edelweiss Asset Reconstruction Co. Ltd.
Delhi High Court · (2017) 237 DLT 7 : (2017) 140 SCL 5
Constitution of India, 1950 - Article 226Recovery of Debts Due To Banks And Financial Institutions Act, 1993 - Section 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(1), Section 13(2), Section 13(3), Section 13(3A), Section 13(4), Section 13(5), Section 17, Section 18
High Courts16 Jan 2017Dismissed
Mukesh Kumar Singh Vs Satish Chnadra Mishra
Delhi High Court · (2017) 237 DLT 361
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3 (5)
High Courts16 Jan 2017Allowed
Abdul Kalam Vs State (NCT of Delhi)
Delhi High Court · (2017) 237 DLT 7 : (2017) 1 JCC 518
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 363, Section 366, Section 376Protection of Children from Sexual Offences Act, 2012 - Section 4
High Courts16 Jan 2017Dismissed
Government of Nct of Delhi Public Works Department Vs M/s. N.N. Buildcon Pvt. Ltd.
Delhi High Court · (2017) 237 DLT 337
Arbitration and Conciliation Act, 1996 - Section 34(2)
High Courts13 Jan 2017
MODERN PUBLIC SCHOOL Vs GOVT. OF NCT OF DELHI & ORS
Delhi High Court · (2017) 01 DEL CK 0310
Constitution of India, Article 226, Article 30, Article 30(1) - Power of High Courts to Issue certain writs - Right of minorities to establish and administer educational in-
High Courts13 Jan 2017
VINOD KUMAR SHARMA Vs MITHLESH RANI
Delhi High Court · (2017) 01 DEL CK 0309
Delhi Rent Control Act, 1958, Section 14(1)(e), Section 25 B(8) - Protection of tenant against eviction
High Courts13 Jan 2017
YP INVESTMENTS PRIVATE LIMITED Vs MAGNUM STRIPS AND TUBES PRIVATE LIMITED
Delhi High Court · (2017) 01 DEL CK 0308
Companies Act, 1956, Section 391, Section 251, Section 235 - Power to compromise or make arrangements with creditors and members. - Saving for legal advisers and bankers.
High Courts13 Jan 2017
SANJEEV MALHOTRA Vs THE BRANCH MANAGER, ALLAHABAD BANK
Delhi High Court · (2017) 01 DEL CK 0307
Succession Act, 1925, Section 372 - Application for certificate
High Courts13 Jan 2017
PODDAR GLOBAL PRIVATE LIMITED Vs SERVANTS OF PEOPLE SOCIETY & ANR
Delhi High Court · (2017) 01 DEL CK 0305
High Courts13 Jan 2017
SHUBHAM SHARMA Vs GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY
Delhi High Court · (2017) 01 DEL CK 0304
High Courts13 Jan 2017
SH. J. CHANDRA HASSAN Vs M/S INDIAN AIRLINES LTD. & ORS
Delhi High Court · (2017) 01 DEL CK 0303
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts13 Jan 2017
SHAHEED UDHAM SINGH SMARAK CO-EDUCATION SEC. SCHOOL Vs DIRECTORATE OF EDUCATION & ORS.
Delhi High Court · (2017) 01 DEL CK 0302
Constitution of India, Article 226 - Power of High Courts to Issue certain writsDelhi School Education Act, 1973, Section 10 - Salaries of employees
High Courts13 Jan 2017
IN THE MATTER OF (BIOBASE DATABASES INDIA PRIVATE LIMITED) Vs NIL
Delhi High Court · (2017) 01 DEL CK 0301
Companies Act, 1956, Section 391, Section 251, Section 394, Section 235 - Power to compromise or make arrangements with creditors and members. - Savin
High Courts13 Jan 2017
COL M L KAKTIKAR, & ANR. Vs NEW DELHI MUNICIPAL COUNCIL, & ORS.
Delhi High Court · (2017) 01 DEL CK 0300
High Courts13 Jan 2017Dismissed
Ravula Kumaru Swamy Vs National Capital Territory of Delhi
Delhi High Court · (2017) 1 JCC 520
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401