High Courts19 Dec 2017Allowed
Rajesh Sahni Vs Lal Babu Rai & Anr
Delhi High Court · (2017) 12 DEL CK 0437
Indian Penal Code, 1860 — Section 304AEmployee’s Compensation Act, 1923 — Section 22, 30
COURT ARCHIVE
Delhi High Court judgments, 2017
3,830 judgments · page 5 of 192
High Courts19 Dec 2017Dismissed
Ashok Kumar Vs State
Delhi High Court · (2017) 12 DEL CK 0436
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313
High Courts19 Dec 2017Disposed Of
Naresh @ Pappu Vs State Nct Of Delhi
Delhi High Court · (2017) 12 DEL CK 0435
Indian Penal Code, 1860 — Section 308
High Courts19 Dec 2017
Anil Kumar Ahuja Vs Union Of India & Ors
Delhi High Court · (2017) 12 DEL CK 0434
High Courts19 Dec 2017Disposed Of
Dr. Sanjeev Kumar Vs Medical Council Of India And Anr
Delhi High Court · (2017) 12 DEL CK 0433
High Courts19 Dec 2017Disposed Of
Neelima Kapoor Vs Govt. Of Nct Of Delhi And Ors
Delhi High Court · (2017) 12 DEL CK 0432
Delhi School Education Act, 1973 — Section 10(1)
High Courts19 Dec 2017Disposed Of
Minakshi Singh Vs Govt. Of Nct Of Delhi And Ors.
Delhi High Court · (2017) 12 DEL CK 0431
High Courts19 Dec 2017Dismissed
Wimpy International Ltd. Vs Gulshan Dhingra
Delhi High Court · (2017) 12 DEL CK 0430
Limitation Act, 1963 — Article 1Limitation Act, 1908 — Article 85Jammu And Kashmir Limitation Act, 1938 — Article 115
High Courts19 Dec 2017
Mira Vachani & Ors Vs Shanta Wadhwani & Ors
Delhi High Court · (2017) 12 DEL CK 0429
High Courts19 Dec 2017
Super Cassettes Industries Private Limited Vs Friends Cable Network
Delhi High Court · (2017) 12 DEL CK 0428
Copyright Act, 1957 — Section 14(a)(iii), 14a(iv), 14(d)(iii), 14(e)(iii), 5152A
High Courts19 Dec 2017Disposed Of
Kent Ro Systems Ltd & Anr Vs Pushpendra Yadav & Ors
Delhi High Court · (2017) 12 DEL CK 0427
High Courts19 Dec 2017Dismissed
Principal Commissioner Of Income Tax-18 Vs Om Prakash Chandna
Delhi High Court · (2017) 12 DEL CK 0426
Income Tax Act, 1961 — Section 158BC, 260, 260A
High Courts19 Dec 2017Dismissed
Sahil Singh Ravish Vs University Of Delhi & Ors
Delhi High Court · (2017) 12 DEL CK 0425
Constitution Of India, 1950 — Article 226
High Courts19 Dec 2017Allowed
Sharmila Yadav Vs Union Of India And Ors
Delhi High Court · (2017) 12 DEL CK 0424
Constitution Of India, 1950 — Article 14, 16, 21, 42, 45Central Reserve Police Force Rules, 1955 — Rule 5(A)(d)
High Courts19 Dec 2017Disposed Of
Dinesh Kumar Tyagi Vs Ministry Of Personal, P. G. And Pension
Delhi High Court · (2017) 12 DEL CK 0423
High Courts19 Dec 2017Disposed Of
Hari Prakash & Ors Vs Union Of India & Ors
Delhi High Court · (2017) 12 DEL CK 0422
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)
High Courts19 Dec 2017Disposed Of
Ashok Kumar Vs Lt Governor Nct Of Delhi & Ors
Delhi High Court · (2017) 12 DEL CK 0421
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)
High Courts19 Dec 2017Disposed Of
Harish Chander Vs Union Of India Through: Lac (Shahdara) & Anr.
Delhi High Court · (2017) 12 DEL CK 0420
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)
High Courts19 Dec 2017Disposed Of
Zile Singh Vs Gnct Of Delhi And Ors
Delhi High Court · (2017) 12 DEL CK 0419
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)
High Courts19 Dec 2017Disposed Of
Harkirat Singh Vs Union Of India And Ors
Delhi High Court · (2017) 12 DEL CK 0418
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)