High Courts15 Dec 2017Dismissed
Telecom Watchdog Vs Union Of India & Anr
Delhi High Court · (2017) 12 DEL CK 0364
COURT ARCHIVE
Delhi High Court judgments, 2017
3,830 judgments · page 9 of 192
High Courts15 Dec 2017Dismissed
BIJENDER KUMAR Vs FINANCIAL COMMISSIONER AND ORS.
Delhi High Court · (2017) 12 DEL CK 0025
Delhi Land Reforms Act, 1954, Section 33, Section 23, Section 50(p) -Delhi Land Reforms Rules, 1954, - Rule 145, Rule 144
High Courts15 Dec 2017Dismissed
SUBRATI Vs MOHD. NAIM
Delhi High Court · (2017) 12 DEL CK 0024
Code of Civil Procedure, 1908, Section 96 - Appeal from original decree
High Courts14 Dec 2017Disposed Of
Vijaya Bank Vs Ish Kumar Pruthi & Anr
Delhi High Court · (2017) 12 DEL CK 0363
Constitution Of India, 1950 — Article 226, 227
High Courts14 Dec 2017Allowed
Honshu Buildcon Private Limited Vs North Delhi Municipal Corp. & Anr
Delhi High Court · (2017) 12 DEL CK 0362
Arbitration And Conciliation Act, 1996 — Section 11, 12(5)Orissa Survey And Settlement Act, 1958 — Section 33East Punjab Holdings (Consolidation And Prevention Of Fragmentation) Act, 1948 — Section 21(4), 41(1), 42
High Courts14 Dec 2017Disposed Of
Jagran Prakashan Ltd And Anr. Vs Government Of Nct Of Delhi And Ors
Delhi High Court · (2017) 12 DEL CK 0361
High Courts14 Dec 2017Dismissed
Naveen Kumar Gupta Vs Bharat Bhushan & Ors
Delhi High Court · (2017) 12 DEL CK 0360
Code Of Civil Procedure, 1908 — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 101, Order 21 Rule 103
High Courts14 Dec 2017Dismissed
M/S Samar Polytex Pvt Ltd Vs Brij Mohan Gupta
Delhi High Court · (2017) 12 DEL CK 0359
Code Of Civil Procedure, 1908 — Section 141, 151, Order 9 Rule 13Limitation Act, 1963 — Article 122, 137
High Courts14 Dec 2017
Sunil Alagh Vs Shivraj Puri & Anr
Delhi High Court · (2017) 12 DEL CK 0357
Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015 — Section 35Code Of Civil Procedure, 1908 — Order 13A
High Courts14 Dec 2017Disposed Of
Avinash Kumar Vs State
Delhi High Court · (2017) 12 DEL CK 0356
Evidence Act, 1872 — Section 114BCode Of Criminal Procedure, 1973 — Section 41(1A), 50A, 55A, 160, 161, 313, 319Indian Penal Code, 1860 — Section 34, 299, 300, 302, 302II, 304II, 323, 365, 395, 397, 452
High Courts14 Dec 2017Dismissed
EV Motors India Private Limited Vs Anurag Agarwal And Anr
Delhi High Court · (2017) 12 DEL CK 0355
Indian Trusts Act, 1882 — Section 88Indian Contract Act, 1872 — Section 27Specific Relief Act, 1963 — Section 42
High Courts14 Dec 2017Allowed
Inderpal @ Mandhu Vs State
Delhi High Court · (2017) 12 DEL CK 0354
Indian Penal Code, 1860 — Section 34, 201, 302, 307Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 27
High Courts14 Dec 2017Disposed Of
Mukesh Yadav Vs Union Of India And Ors
Delhi High Court · (2017) 12 DEL CK 0353
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 504Juvenile Justice (Care & Protection of Children) Act, 2000 — Section 19, 19(1), 19(2), 21
High Courts14 Dec 2017Disposed Of
Sanjay Kumar Gaur & Ors Vs Govt. Of Nct Of Delhi & Ors.
Delhi High Court · (2017) 12 DEL CK 0352
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 9, 10, 11, 18, 30, 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 Courts14 Dec 2017Disposed Of
Purnima Jain Vs Union Of India & Ors
Delhi High Court · (2017) 12 DEL CK 0351
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 9, 10, 11, 18, 30, 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 Courts14 Dec 2017Disposed Of
Mohinder Kumar Vs Board Of Governors In Super-Session Of Medical Council Of India
Delhi High Court · (2017) 12 DEL CK 0350
High Courts14 Dec 2017Dismissed
DIRSHAN VANMALI PATEL Vs THE STATE GOVT OF NCT OF DELHI & ANR.
Delhi High Court · (2017) 12 DEL CK 0023
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 498A, Section 406,
High Courts14 Dec 2017Dismissed
TAPAS KUMAR DATTA Vs THE APPELLATE AUTHORITY AND CHAIRMAN, STEEL AUTHORITY OF INDIA AND OR S
Delhi High Court · (2017) 12 DEL CK 0022
Code of Civil Procedure, 1908, Order 7Rule 10 -Indian Penal Code, 1860, Section 302, Section 498, Section 306 -
High Courts13 Dec 2017
Makemytrip (India) Private Limited Vs Orbit Corporate Leisure Travels (I) Private Limited
Delhi High Court · (2017) 12 DEL CK 0349
Code Of Civil Procedure, 1908 — Order 39 Rule 4
High Courts13 Dec 2017Disposed Of
Suresh Gupt Vs Hari Kishan Madan & Anr
Delhi High Court · (2017) 12 DEL CK 0348
Code Of Civil Procedure, 1908 — Order 8 Rule 6A, Order 8 Rule 6A(4), Order 8 Rule 6B, Order 8 Rule 6C, Order 8 Rule 6D, Order 8 Rule 6E, Order 8 Rule 6F, Order 8 Rule 6GSpecific Relief Act, 1963 — Section 41(h)(i)Indian Contract Act, 1872 — Section 202