High Courts12 Jan 2017Allowed
Thought works Inc Vs Super Software Pvt. Ltd.
Delhi High Court · (2017) 161 DRJ 333 : (2017) 69 PTC 303
Arbitration and Conciliation Act, 1996 - Section 34Trade Marks Act, 1999 - Section 29
COURT ARCHIVE
Delhi High Court judgments, 2017
3,830 judgments · page 184 of 192
High Courts12 Jan 2017Partly Allowed
Le Passage to India Tour and Travels (P) Ltd. Vs The Deputy Commissioner of Income Tax
Delhi High Court · (2017) 292 CurTR 241 : (2017) 391 ITR 207 : (2017) 245 Taxman 129
Income Tax Act, 1961 - Section 92B
High Courts12 Jan 2017Disposed Off
Hoor Chaman Begum Vs Hurriyat Khanam
Delhi High Court · (2017) 1 RCRRent 339
Delhi Rent Control Act, 1958 - Section 14(1)(e)
High Courts11 Jan 2017
INFONOX SOFTWARE PVT. LTD. AND ORS. Vs RAJ KUMAR DUBEY AND ANR.
Delhi High Court · (2017) 01 DEL CK 0287
Code of Civil Procedure, 1908, Order 7Rule 11, Order 23Rule 1, Section 115, Order 7Rule 10 - Revision
High Courts11 Jan 2017
SHRI HARI KISHAN Vs STATE BANK OF INDIA & ANR.
Delhi High Court · (2017) 01 DEL CK 0286
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts11 Jan 2017
PR.COMMISIONER OF INCOME TAX-6 Vs M/S N.C CABLES LTD.
Delhi High Court · (2017) 01 DEL CK 0285
Income Tax Act, 1961, Section 147, Section 147, Section 147, Section 147, Section 147, Section 147,
High Courts11 Jan 2017
SHANKAR MALI & ORS. Vs ACHLA SINGH & ANR.
Delhi High Court · (2017) 01 DEL CK 0284
High Courts11 Jan 2017
ORIENTAL INSURANCE CO. LTD. Vs SACHIN GAUNIYAL & ORS.
Delhi High Court · (2017) 01 DEL CK 0283
Motor Vehicles Act, 1988, Section 163A, Section 163A - Special provisions as to payment of compensation on structured formula basis
High Courts11 Jan 2017
RAVINDER KAUR MAIDH Vs GURU HARKISHAN PUBLIC SCHOOL & ORS
Delhi High Court · (2017) 01 DEL CK 0282
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts11 Jan 2017
RITU GULATI Vs DELH DEVELOPMENT AUTHORITY
Delhi High Court · (2017) 01 DEL CK 0281
High Courts11 Jan 2017
MACHINO POLYMERS LTD Vs BRAJ MOHAN GARG
Delhi High Court · (2017) 01 DEL CK 0280
High Courts11 Jan 2017
RAJ KIRAN KAUR Vs GURU HARKRISHAN PUBLIC SCHOOL & ORS.
Delhi High Court · (2017) 01 DEL CK 0279
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts11 Jan 2017
MANOJ KUMAR Vs THE STATE (GOVT. OF NCT OF DELHI)
Delhi High Court · (2017) 01 DEL CK 0278
Code of Criminal Procedure, 1973, Section 482, Section 439 - Saving of inherent powers of High Court - Special powers of High Court or Court of Session regarding bailIndia
High Courts11 Jan 2017
MOHAN LAL Vs STATE OF NCT OF DELHI & ANR
Delhi High Court · (2017) 01 DEL CK 0277
Code of Criminal Procedure, 1973, Section 482, Section 161, Section 173(8), Section 156(3), Section 207 - Saving of inherent powe
High Courts11 Jan 2017Dismissed
MAHESH CHAND SHARMA, & ORS. Vs JAMIA MILLIA ISLAMIA UNIVERSITY & ANR.
Delhi High Court · (2017) 01 DEL CK 0276
Public Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 6, Section 5 - Disposal of property left on public premises by unauthorised occupants - Eviction of unauthorised occupants
High Courts11 Jan 2017Allowed
MAHENDER CHAUHAN Vs THE STATE (NCT OF DELHI), & ANR.
Delhi High Court · (2017) 01 DEL CK 0275
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts11 Jan 2017
DIRECTORATE OF EDUCATION & ANR Vs MR. KARAM VIR SINGH RANGI & ORS.
Delhi High Court · (2017) 01 DEL CK 0274
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts11 Jan 2017
BRIJ MOHAN KAELEY Vs STATE (NCT OF DELHI) & ANR
Delhi High Court · (2017) 01 DEL CK 0273
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts11 Jan 2017
THE ORIENTAL INSURANCE CO. LTD. Vs BEGO KHATOOON & ORS.
Delhi High Court · (2017) 01 DEL CK 0272
High Courts11 Jan 2017
ANAND SINGH Vs MAMATA SHAH
Delhi High Court · (2017) 01 DEL CK 0271
Code of Criminal Procedure, 1973, Section 200, Section 156(3), Section 195, Section 341, Section 340, Section 19