High Courts09 Jan 2017Dismissed
Fitness First India Private Limited Vs Sachin Jain
Delhi High Court · (2017) 1 ADDelhi 688 : (2017) 2 RAJ 473
Arbitration and Conciliation Act, 1996 - Section 34
COURT ARCHIVE
Delhi High Court judgments, 2017
3,830 judgments · page 188 of 192
High Courts09 Jan 2017Disposed off
Pawan Hans Helicopters Limited Vs IDEB Projects Private Limited
Delhi High Court · (2017) 1 ArbiLR 306
Arbitration and Conciliation Act, 1996 - Section 34
High Courts06 Jan 2017
Pr. Commissioner of Income Tax Central -2 New Delhi Vs Phonenix Datatech Services Pvt. Ltd.
Delhi High Court · (2017) 01 DEL CK 0244
Income Tax Act, 1961, Section 260A, Section 260A, Section 260A, Section 260A, Section 153C, Section 15
High Courts06 Jan 2017
VIJAY PAL & ORS. Vs GOVT OF NCT OF DELHI & ORS.
Delhi High Court · (2017) 01 DEL CK 0243
National Capital Territory Of Delhi Laws (Special Provisions) Second Act, 2011 — Section 3
High Courts06 Jan 2017
SUNHILL PUBLIC SCHOOL Vs GOVT. OF NCT OF DELHI & ORS
Delhi High Court · (2017) 01 DEL CK 0242
Delhi School Education Act, 1973 — Section 4, 4(1), 4(4), 4(6), 6, 5, 28(2)
High Courts06 Jan 2017
M/S SAWHNEY BROTHERS Vs HONGKONG & SHANGHAI BANKING CORPN
Delhi High Court · (2017) 01 DEL CK 0240
High Courts06 Jan 2017
SCHOOL MANAGEMENT OF RING MIDWAYS SENIOR SECONDARY PUBLIC SCHOOL Vs RIVA SINGH & ANR
Delhi High Court · (2017) 01 DEL CK 0239
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtDelhi School Educ
High Courts06 Jan 2017
RAJAN KOCHHAR Vs M/S BRANDBARON MARKETING PVT LTD
Delhi High Court · (2017) 01 DEL CK 0238
High Courts06 Jan 2017
RAJBIR AND OTHERS Vs STATE OF DELHI
Delhi High Court · (2017) 01 DEL CK 0237
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 304, Section 34, Sect
High Courts06 Jan 2017
ORIENTAL INSURANCE CO LTD Vs NIHAL CHAND & ORS
Delhi High Court · (2017) 01 DEL CK 0236
Motor Vehicles Act, 1988, Section 185, Section 185 - Driving by a drunken person or by a person under the influence of drugs
High Courts06 Jan 2017
MUNICIPAL CORPORATION OF DELHI Vs M/S. ASIAN TECHS-PROGRESSIVE CONSTRUCTIONS JOINT VENTURE & ORS (ATL & PCL)
Delhi High Court · (2017) 01 DEL CK 0235
Arbitration and Conciliation Act, 1996, Section 34, Section 31 (3) - Application for setting aside arbitral award - Form and contents of arbitral award
High Courts06 Jan 2017
MAHAVIR PRASAD GUPTA Vs M/S ANESH STEEL CRAFTS, & ORS.
Delhi High Court · (2017) 01 DEL CK 0234
High Courts06 Jan 2017
IN THE MATTER OF:- EROS FABRICATORS PRIVATE LIMITED Vs NIL
Delhi High Court · (2017) 01 DEL CK 0233
Companies Act, 1956, Section 394, Section 391(2) - Provisions for facilitating reconstruction and amalgamation of companies. - Power to compromise or make arrangements with creditors and membe
High Courts06 Jan 2017
Ardee Infrastructure Pvt. Ltd. Vs Ms. Anuradha Bhatia
Delhi High Court · (2017) 01 DEL CK 0232
Arbitration and Conciliation Act, 1996, Section 36, Section 34 - Enforcement - Application for setting aside arbitral award
High Courts06 Jan 2017Allowed
Ardee Infrastructure Pvt. Ltd. Vs Ms. Anuradha Bhatia
Delhi High Court · (2017) 2 ArbiLR 163 : (2017) 237 DLT 140 : (2017) 162 DRJ 201
Arbitration and Conciliation Act, 1996 - Section 26, Section 34, Section 36
High Courts06 Jan 2017Allowed
Ranjiv Khanna Vs State (Nct Of Delhi)
Delhi High Court · (2017) 1 JCC 707
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 145, Section 146
High Courts06 Jan 2017Dismissed
Sunlight Projects P.Ltd. Vs D.D.A.
Delhi High Court · (2017) 161 DRJ 607
Constitution of India, 1950 - Article 226Delhi Development Act, 1957 - Section 35, Section 36
High Courts06 Jan 2017Disposed Off
Suraj Kumar @ Suraj Vs State (NCT of Delhi)
Delhi High Court · (2017) 1 ADDelhi 757
Penal Code, 1860 (IPC) - Section 307, Section 376