High Courts04 Jan 2017
AMIT ARORA Vs GENERAL & ORS
Delhi High Court · (2017) 01 DEL CK 0220
Constitution of India, Articles 14, Articles 16 -Delhi High Court Staff (Seniority) Rules, 1971, Rule 3, Rule 5A
COURT ARCHIVE
Delhi High Court judgments, 2017
3,830 judgments · page 190 of 192
High Courts04 Jan 2017Disposed Off
Rajesh Vs State (NCT of Delhi)
Delhi High Court · (2017) 1 JCC 417
Penal Code, 1860 (IPC) - Section 377
High Courts04 Jan 2017Allowed
Orion Security Solutions Vs Govt of NCT of Delhi
Delhi High Court · (2017) 2 BC 241 : (2017) 237 DLT 101 : (2017) 161 DRJ 197
Constitution of India, 1950 - Article 226, Article 227
High Courts04 Jan 2017Allowed
P.K. Sen Vs Exxon Mobile Corporation
Delhi High Court · (2017) 2 ADDelhi 1 : (2017) 236 DLT 333 : (2017) 2 MIPR 60 : (2017) 69 PTC 271 : (2017) 2 RAJ 398
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 11Copyright Act, 1957 - Section 62(2)Trade Marks Act, 1999 - Section 134(2)
High Courts04 Jan 2017Allowed
Bright Enterprises Private Ltd. Vs MJ Bizcraft LLP
Delhi High Court · (2017) 2 ADDelhi 337 : (2017) 236 DLT 295 : (2017) 161 DRJ 268 : (2017) 69 PTC 596 : (2017) 2 RSJ 222
Civil Procedure Code, 1908 (CPC) - Order 5 Rule 1(1), Section 27
High Courts04 Jan 2017Dismissed
Ram Singh Vs Chairman Cum Managing Director Delhi Transport Corporation
Delhi High Court · (2017) 238 DLT 389
High Courts04 Jan 2017Dismissed
C.E. Construction Ltd. Vs Intertoll Ics Cecons O&M Company (P) Ltd.
Delhi High Court · (2017) 1 ADDelhi 740 : (2017) 1 ArbiLR 227 : (2017) 2 RAJ 494
Arbitration And Conciliation Act, 1996 — Section 9, 11, 17
High Courts04 Jan 2017Dismissed
Central Industrial Security Force Vs Surindra Bhyakta
Delhi High Court · (2017) 1 ADDelhi 589
Constitution of India, 1950 - Article 226Pharmacy Act, 1948 - Section 20, Section 29
High Courts04 Jan 2017Disposed Off
Montblane Simplo GMBH Vs Gaurav Bhatia
Delhi High Court · (2017) 1 ADDelhi 641
High Courts04 Jan 2017Dismissed
Amar @ Amar Kumar Singh Vs Bajaj Allianz General Insurance Company Ltd.
Delhi High Court · (2017) 2 ADDelhi 323
High Courts04 Jan 2017Disposed Off
Guru Nanak Vidya Bhandar Trust Vs Union of India
Delhi High Court · (2017) 161 DRJ 168 : (2017) 161 DRJ 400
High Courts04 Jan 2017Disposed off
Kanchan Bajaj Vs New Delhi Municipal Council
Delhi High Court · (2017) 237 DLT 6
Constitution of India, 1950 - Article 226New Delhi Municipal Council Act, 1994 - Section 115, Section 72
High Courts03 Jan 2017
TAKAMOL INDUSTRIES PVT LTD Vs KUNDAN RICE MILLS LTD
Delhi High Court · (2017) 01 DEL CK 0219
Code of Civil Procedure, 1908, Order 21Rule 29, Order 21Rule 29, Order 21Rule 41(2), Order 21Rule 41(2)
High Courts03 Jan 2017
SARASWATI DEVI & ORS Vs UOI
Delhi High Court · (2017) 01 DEL CK 0218
Railways Act, 1989, Section 124A, Section 2(29), Section 123(c) - Compensation on account of untoward incidents - Definitions - Definitions
High Courts03 Jan 2017Dismissed
THE NATIONAL FEDERATION OF URBAN CO-OPERATIVE BANKS AND CREDIT SOCIETIES LTD. Vs THE COSMOS CO-OPERATIVE BANK LTD, & ANR.
Delhi High Court · (2017) 01 DEL CK 0217
Arbitration and Conciliation Act, 1996, Section 34, Section 34(2)(b), Section 34(2)(4), Section 34(2)(b)(2) - Application for setting aside arbitral award - Ap
High Courts03 Jan 2017
BAJAJ ALLIANZ GENERAL INSURANCE CO LTD. Vs DINESH SHARMA & ORS
Delhi High Court · (2017) 01 DEL CK 0216
High Courts03 Jan 2017
NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs BSC-RBM-PATI JOINT VENTURE
Delhi High Court · (2017) 01 DEL CK 0215
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award
High Courts03 Jan 2017
AKSHEY GUPTA Vs THE COMMISSIONER OF CUSTOMS (GENERAL)
Delhi High Court · (2017) 01 DEL CK 0213