High Courts13 Jan 2017Disposed Off
Rukhsana Khatoon Vs Javed Khan
Delhi High Court · (2017) 1 JCC 522
COURT ARCHIVE
Delhi High Court judgments, 2017
3,830 judgments · page 183 of 192
High Courts13 Jan 2017Dismissed
Narendra Kumar Gupta Vs Union of India
Delhi High Court · (2017) 162 DRJ 274
Constitution of India, 1950 - Article 226
High Courts13 Jan 2017Dismissed
K.P. Singh Vs Municipal Corporation of Delhi
Delhi High Court · (2017) 237 DLT 88 : (2017) LIC 1852
Constitution of India, 1950 - Article 14, Article 16Delhi Municipal Corporation Act, 1957 - Section 97
High Courts13 Jan 2017Disposed Off
Baleshwar Sharma Vs Nageshwar Pandey
Delhi High Court · (2017) AIR(Delhi) 84 : (2017) 2 CivCC 502 : (2017) 236 DLT 687 : (2017) 161 DRJ 455
Arbitration and Conciliation Act, 1996 - Section 11, Section 11(6), Section 16(1)(a), Section 16(1)(a), Section 9, Section 9Registration Act, 1908 - Section 17(1)(b), Section 17(c)
High Courts13 Jan 2017Disposed off
Biobase Databases India Private Limited and CLC Bio India Private Limited With Qiagen India Private Limited
Delhi High Court · (2017) 2 CompLJ 205 : (2017) 237 DLT 700
Companies Act, 1956 - Section 391, Section 392, Section 393, Section 394
High Courts13 Jan 2017Disposed Off
Gajender Sharma Vs Sree Gokulam Chit & Finance Pvt. Ltd.
Delhi High Court · (2017) 1 JCC 27
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts13 Jan 2017Dismissed
Kiran Vs Shantilal Bhagchand Kocheta Jain
Delhi High Court · (2017) 237 DLT 544 : (2017) 162 DRJ 241
Representation of the People Act, 1951 - Section 100, Section 57Societies Registration Act, 1860 - Section 16, Section 2
High Courts12 Jan 2017
SUMIT GUPTA Vs STATE
Delhi High Court · (2017) 01 DEL CK 0299
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482, Section
High Courts12 Jan 2017
TRAVEL SHOPPE Vs CONSOLIDATED PLASTOFAB LTD
Delhi High Court · (2017) 01 DEL CK 0298
High Courts12 Jan 2017
RISHI PRAKASH @ MUNNA PEHLWAN Vs VIRENDER SINGH
Delhi High Court · (2017) 01 DEL CK 0297
Delhi Rent Control Act, 1958, Section 25B, Section 14(1)(e) -Indian Contract Act, 1872, Section 23
High Courts12 Jan 2017
NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs MBL INFRASTRUCTURE LTD
Delhi High Court · (2017) 01 DEL CK 0296
Arbitration and Conciliation Act, 1996, Section 31(3), Section 34, Section 34(4) - Form and contents of arbitral award - Application for setting aside arbitral award - Applicatio
High Courts12 Jan 2017
MUSA SINGH Vs STATE
Delhi High Court · (2017) 01 DEL CK 0295
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 397, Section 392 - Robbery or dacoity
High Courts12 Jan 2017
MOHD KAMIL Vs NIHAR DASS
Delhi High Court · (2017) 01 DEL CK 0294
Court Fees Act, 1870, Section 16A
High Courts12 Jan 2017
EAST DELHI MUNICIPAL CORPORATION Vs DINESH CHAND
Delhi High Court · (2017) 01 DEL CK 0293
High Courts12 Jan 2017Dismissed
DALJEET SINGH, & ORS. Vs STATE OF DELHI, & ANR.
Delhi High Court · (2017) 01 DEL CK 0292
Code of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers of High Court - Power to summon material witness, or examine person presentNegotiabl
High Courts12 Jan 2017
AVNISH KUMAR & ASSOCIATES Vs NORTHERN RAILWAY THR. ITS GENERAL MANAGER & ORS
Delhi High Court · (2017) 01 DEL CK 0291
Arbitration and Conciliation Act, 1996, Section 11 - Appointment of arbitrators
High Courts12 Jan 2017
ANOOP KUMAR JOSHI Vs THE STATE OF DELHI
Delhi High Court · (2017) 01 DEL CK 0289
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Corruption Act, 1988, Section 20, Section 13,
High Courts12 Jan 2017Dismissed
GOVIND RATHI & ANR Vs NATIONAL CRIMES BUREAU
Delhi High Court · (2017) 01 DEL CK 0288
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 35, Section 37, Section 29, Section 67, Section 20(B)(II)(c) - Presumpti
High Courts12 Jan 2017Dismissed
SPML Infra Limited Vs NTPC Limited
Delhi High Court · (2017) AIR(Delhi) 78 : (2017) 2 BC 220 : (2017) 237 DLT 93
Arbitration and Conciliation Act, 1996 - Section 9