CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2017

3,830 judgments · page 4 of 192

High Courts20 Dec 2017Disposed Of

Ram Singh Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2017) 12 DEL CK 0449

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
Read judgment
High Courts20 Dec 2017Disposed Of

Rambir Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2017) 12 DEL CK 0448

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
Read judgment
High Courts20 Dec 2017Disposed Of

Attro Devi & Ors Vs Land Acquisition Collector & Ors

Delhi High Court · (2017) 12 DEL CK 0447

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
Read judgment
High Courts20 Dec 2017Allowed

Sunil Khan @ Guddu @ Niyaj Vs State

Delhi High Court · (2017) 12 DEL CK 0038

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
Read judgment
High Courts20 Dec 2017

Brijesh Kumar Verma Vs Aurangjeb & anr.

Delhi High Court · (2017) 12 DEL CK 0035

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeWorkmens Compensation Act, 1923, Section 2(n), Section 2(1)(n) -
Read judgment
High Courts20 Dec 2017

MRS. JASMEET KAUR Vs MR. NAVTEJ SINGH

Delhi High Court · (2017) 12 DEL CK 0032

Code of Civil Procedure, 1908, Section 9, Order 7Rule 10 - Courts to try all civil suits unless barredFamily Courts Act, 1984, Section 8, <
Read judgment