High Courts02 Jan 2017
BRIDGE AND ROOF COMPANY (INDIA) LTD. EXECUTIVES ASSOCIATION Vs UNION OF INDIA AND ORS
Delhi High Court · (2017) 01 DEL CK 0205
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Delhi High Court judgments, 2017
3,830 judgments · page 192 of 192
High Courts02 Jan 2017
BIMLA DEVI AND ANR Vs UNION OF INDIA AND ANR
Delhi High Court · (2017) 01 DEL CK 0204
Consitution of India, Article 227
High Courts02 Jan 2017
GATI INFRASTRUCTURE PRIVATE LIMITED Vs RESERVE BANK OF INDIA & ANR
Delhi High Court · (2017) 01 DEL CK 0203
High Courts02 Jan 2017Dismissed
SHAKTI BHOG FOOD INDUSTRIES LTD Vs CENTRAL BANK OF INDIA
Delhi High Court · (2017) 01 DEL CK 0201
Code of Civil Procedure, 1908, Section 100 - Second appealLimitation Act, 1963, Section 19, Section 22, Section 18,
High Courts02 Jan 2017Disposed Off
Govt. of Nct of Delhi Vs Ashok Kumar
Delhi High Court · (2017) 1 LLN 670
High Courts02 Jan 2017Allowed
M/s Skin Institute And Public Services Charitable Trust Vs Commissioner of Income Tax
Delhi High Court · (2017) 291 CurTR 427 : (2017) 390 ITR 609 : (2017) 245 Taxman 61
Income Tax Act, 1961 - Section 10(22A), Section 13(3)
High Courts02 Jan 2017Disposed Off
North Delhi Municipal Corporation Vs IJM Corporation Berhad
Delhi High Court · (2017) 1 ArbiLR 236 : (2017) 236 DLT 366 : (2017) 161 DRJ 190
Arbitration and Conciliation Act, 1996 - Section 34
High Courts02 Jan 2017Disposed off
Mount Carmel School Vs Delhi Development Authority
Delhi High Court · (2017) 237 DLT 665
Constitution of India, 1950 - Article 15(5), Article 226, Article 30(1)
High Courts02 Jan 2017Disposed Off
U.N. Bhardwaj Vs Y.N. Bhardwaj
Delhi High Court · (2017) 161 DRJ 337 : (2017) 69 PTC 592
Civil Procedure Code, 1908 (CPC) - Section 24