High Courts09 Jan 2017
SURESH GUPTA Vs ALOK KUMAR VERMA & ORS
Delhi High Court · (2017) 01 DEL CK 0252
Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 34,
COURT ARCHIVE
Delhi High Court judgments, 2017
3,830 judgments · page 187 of 192
High Courts09 Jan 2017
ORGANIZING COMMITTEE COMMONWEALTH GAMES Vs PICO DEEPALI OVERLAYS CONSORTIUM AND ANR.
Delhi High Court · (2017) 01 DEL CK 0251
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award
High Courts09 Jan 2017
RAJ KUMAR Vs STATE
Delhi High Court · (2017) 01 DEL CK 0250
Code of Criminal Procedure, 1973, Section 313, Section 156(3) - Power to examine the accused - Police officers power to Investigate cognizable caseIndian Penal Code, 1860<
High Courts09 Jan 2017
MRS. NEELAM KAPUR Vs THE MANAGEING COMMITTEE QUEEN MARYS SCHOOL & ORS.
Delhi High Court · (2017) 01 DEL CK 0249
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts09 Jan 2017
BDR BUILDERS AND DEVELOPERS PVT. LTD. Vs THE ASSISTANT COMMISSIONER OF INCOME-TAX & ANR.
Delhi High Court · (2017) 01 DEL CK 0248
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 147, Section 147,
High Courts09 Jan 2017
ABHIJIT BANERJI Vs STATE OF NCT OF DELHI & ANR
Delhi High Court · (2017) 01 DEL CK 0247
High Courts09 Jan 2017Dismissed
AJAY KUMAR Vs STATE
Delhi High Court · (2017) 01 DEL CK 0246
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 324, Se
High Courts09 Jan 2017Dismissed
SUDISH KUMAR & ORS Vs STATE & ANR
Delhi High Court · (2017) 01 DEL CK 0245
Code of Civil Procedure, 1908, Order 22Rule 10 -Transfer of Property Act, 1882, Section 106 - Duration of certain leases in absence of written contract o
High Courts09 Jan 2017Disposed Off
Rajat Gupta Vs Rupali Gupta
Delhi High Court · (2017) 161 DRJ 580
Hindu Marriage Act, 1955 - Section 13(2), Section 13B(1)
High Courts09 Jan 2017Dismissed
Hajra Parveen Vs Saeed Ahmad Khan
Delhi High Court · (2017) 172 AIC 670 : (2017) 2 CivCC 477 : (2017) 236 DLT 679 : (2017) 161 DRJ 341
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6
High Courts09 Jan 2017Dismissed
State (Govt. of Delhi) Vs Ishwar Chand Harit
Delhi High Court · (2017) 236 DLT 650
Penal Code, 1860 (IPC) - Section 323, Section 34, Section 347, Section 365, Section 368
High Courts09 Jan 2017Disposed Off
Vijay Kumar Taneja Vs Raj Kumar Taneja
Delhi High Court · (2017) 236 DLT 601 : (2017) 162 DRJ 386
High Courts09 Jan 2017Dismissed
Lalitha Lakshmanan Vs CBI
Delhi High Court · (2017) 2 ADDelhi 211 : (2017) 172 AIC 853 : (2017) 236 DLT 588 : (2017) 161 DRJ 291
Criminal Procedure Code, 1973 (CrPC) - Section 177, Section 184, Section 188Penal Code, 1860 (IPC) - Section 120B
High Courts09 Jan 2017Allowed
Ramkishan Singh Vs Rocks Buildcon Pvt. Ltd.
Delhi High Court · (2017) 2 ArbiLR 64 : (2017) 236 DLT 568 : (2017) 2 RAJ 312
Arbitration and Conciliation Act, 1996 - Section 28(2), Section 28(3), Section 34
High Courts09 Jan 2017Dismissed
School Management of Ring Midways Senior Secondary Public School Vs Ms. Shashi Rawat
Delhi High Court · (2017) 236 DLT 557
Constitution of India, 1950 - Article 226, Article 227Delhi School Education Act, 1973 - Section 8(3)Delhi School Education Rules, 1973 - Rule 114A, Rule 118, Rule 120
High Courts09 Jan 2017Dismissed
Shailja Manchanda Vs Mukesh Bhatnagar
Delhi High Court · (2017) 236 DLT 542 : (2017) 161 DRJ 599 : (2017) 1 RCRRent 651 : (2017) 1 RentLR 194
Civil Procedure Code, 1908 (CPC) - Section 100Delhi Rent Control Act, 1958 - Section 50
High Courts09 Jan 2017Disposed off
S.K. Das Vs Union of India
Delhi High Court · (2017) 237 DLT 482
Constitution of India, 1950 - Article 226 CCS (CCA) Rule, 1965, Rule 15
High Courts09 Jan 2017Dismissed
Smt. Tabassum Ara Vs Mohd Kamil
Delhi High Court · (2017) 173 AIC 812 : (2017) 2 CivCC 166 : (2017) 237 DLT 402
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 227Court Fees Act, 1870 - Section 7(iv)(c)
High Courts09 Jan 2017Disposed Off
SEBI Vs Information Technologies (India) Ltd
Delhi High Court · (2017) 200 CompCas 217 : (2017) 1 JCC 376 : (2017) 139 SCL 348
Companies Act, 1956 - Section 113, Section 621Criminal Procedure Code, 1973 (CrPC) - Section 468, Section 469, Section 473
High Courts09 Jan 2017Dismissed
NCB Vs Rozen Cohen @ Halloo
Delhi High Court · (2017) 1 ADDelhi 645 : (2017) 1 CriCC 634 : (2017) 236 DLT 639
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(C), Section 23