COURT ARCHIVE

Delhi High Court judgments, 2017

3,830 judgments · page 191 of 192

High Courts03 Jan 2017Dismissed

PRABHAT KUMAR SINGH Vs ARMY COLLEGE OF MEDICAL SCIENCES THROUGH ITS DEAN AND ORS

Delhi High Court · (2017) 01 DEL CK 0212

Indian Penal Code, 1860, Section 34, Section 307 - Acts done by several persons in furtherance of common intention - Attempt to murder

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High Courts03 Jan 2017Allowed

SAMSUNG DATA SYSTEMS INDIA PRIVATE LIMITED Vs SAMSUNG SDS INDIA PRIVATE LIMITED

Delhi High Court · (2017) 01 DEL CK 0211

Companies Act, 1956, Section 391, Section 394 - Power to compromise or make arrangements with creditors and members. - Provisions for facilitating reconstruction and amalgamation of companies.

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High Courts03 Jan 2017Disposed off

CH. S.S.D. COLLEGE SRI KOMAL SAHU SMARAK SHIKSHAN EVAM PRASHIKSHAN SANSTHAN CHAUDHARY RAGHUNATH SINGH MAHAVIDYALAYA Vs NATIONAL COUNCIL FOR TEACHER EDUCATION & ANR

Delhi High Court · (2017) 01 DEL CK 0210

Code of Civil Procedure, 1908, Section 151 -National Council For Teacher Education Act, 1993, Section 14(1), Section 18, Section 15(1), Section 14(3)(b)

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High Courts03 Jan 2017Disposed Off

Idea Mobile Commerce Services Limited Vs Aditya Birla Idea Payments Bank Limited

Delhi High Court · (2017) 162 DRJ 231

Companies Act, 1956 - Section 391, Section 394

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High Courts03 Jan 2017Dismissed

Rama Rani Vs State of NCT of Delhi

Delhi High Court · (2017) 1 JCC 528

Constitution of India, 1950 - Article 226

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High Courts03 Jan 2017Allowed

FDC Limited Vs Docsuggest Healthcare Services Pvt. Ltd.

Delhi High Court · (2017) 237 DLT 23 : (2017) 2 MIPR 25 : (2017) 69 PTC 218

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 - Section 29(4), Section 29(4), Section 7

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High Courts03 Jan 2017Dismissed

Sunil Gulati Vs Delhi Development Authority

Delhi High Court · (2017) 2 BC 203 : (2017) 237 DLT 7 : (2017) 161 DRJ 252

Constitution of India, 1950 - Article 226, Article 227

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High Courts03 Jan 2017Dismissed

APL Apollo Tubes Ltd. Vs Surya Roshni Limited

Delhi High Court · (2017) 1 ADDelhi 763 : (2017) 236 DLT 736 : (2017) 2 MIPR 1

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Designs Act, 2000 - Section 2(d)

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High Courts03 Jan 2017Allowed

Shashi Kant Gaur Vs State

Delhi High Court · (2017) 172 AIC 680 : (2017) 2 CriCC 71 : (2017) 236 DLT 562 : (2017) 1 JCC 445

Criminal Procedure Code, 1973 (CrPC) - Section 154Prevention of Corruption Act, 1988 - Section 13, Section 7

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High Courts03 Jan 2017Disposed Off

M/s Ratna Infrastructure Projects Pvt. Ltd. Vs M/s Meja Urja Nigam Private Limited

Delhi High Court · (2017) 1 ArbiLR 211 : (2017) 237 DLT 121 : (2017) 161 DRJ 205 : (2017) 2 RAJ 373

Arbitration and Conciliation Act, 1996 - Section 17

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High Courts03 Jan 2017Allowed

Urmila Devi Vs UOI

Delhi High Court · (2017) 2 ACC 12 : (2017) 238 DLT 348

Railways Act, 1989 - Section 124A

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High Courts03 Jan 2017Allowed

Mukesh Rani Vs Union of India

Delhi High Court · (2017) 2 ACC 71

Railways Act, 1989 - Section 123(c)(2), Section 124A

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High Courts03 Jan 2017Allowed

Sports Infratech Pvt. Ltd. Vs Deputy Commissioner of Income

Delhi High Court · (2017) 294 CurTR 66 : (2017) 391 ITR 98 : (2017) 246 Taxman 21

Income Tax Act, 1961 - Section 276B, Section 279(2)

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High Courts03 Jan 2017Disposed Off

B.L.S. International Services Ltd. Vs Ministry of External Affairs, Government of India

Delhi High Court · (2017) 161 DRJ 160

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High Courts03 Jan 2017Allowed

Naresh Kumar @ Raju Vs State of Delhi

Delhi High Court · (2017) 161 DRJ 175 : (2017) 1 JCC 461

Penal Code, 1860 (IPC) - Section 302, Section 34

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High Courts03 Jan 2017Dismissed

Residential Welfare Association, Utsav Vihar Vs Delhi Development Authority

Delhi High Court · (2017) 161 DRJ 218

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 18, Section 21, Section 22

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High Courts02 Jan 2017

USHAK KAAL COMMUNICATIONS LIMITED Vs RAJESH SACHDEVA

Delhi High Court · (2017) 01 DEL CK 0209

Code of Civil Procedure, 1908, Section 151, Order 15A - Saving of Inherent powers of Court

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High Courts02 Jan 2017

SHANTI DEVI Vs JAI BHAGWAN & ORS

Delhi High Court · (2017) 01 DEL CK 0208

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 26Rule 9,

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High Courts02 Jan 2017

PARAMJIT KAUR Vs GURDIP SINGH MARWAH

Delhi High Court · (2017) 01 DEL CK 0207

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 22Rule 2,

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High Courts02 Jan 2017

MUGWEMA SUSAN WAIRIMU Vs UNION OF INDIA & ANR.

Delhi High Court · (2017) 01 DEL CK 0206

Foreigner Act, 1946, Section 11(2), Section 3(2)(e)

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