High Courts03 Jan 2018Dismissed
BALA RANI Vs M/S. MGF DEVELOPMENTS LTD & ORS
Delhi High Court · (2018) 01 DEL CK 0112
Code of Civil Procedure, 1908, Section 151, Order 39Rule 1, Order 39Rule 2 - Saving of Inherent powers of Court
COURT ARCHIVE
Delhi High Court judgments, 2018
5,462 judgments · page 273 of 274
High Courts03 Jan 2018
M/S CASTROL LIMITED & ANR Vs IQBAL SINGH CHAWLA & ANR
Delhi High Court · (2018) 01 DEL CK 0111
Code of Civil Procedure, 1908, Order 9, Order 17 -Copyright Act, 1957, Section 2(c) - Interpretation
High Courts03 Jan 2018Allowed
M.L.GUPTA Vs AERENS GOLD SOUK INTERNATIONAL LIMITED AND OTHERS
Delhi High Court · (2018) 01 DEL CK 0110
Code of Civil Procedure, 1908, Order 12Rule 6
High Courts03 Jan 2018Allowed
TARUN KAPOOR & ORS Vs THE STATE GOVT OF NCT OF DELHI & ANR
Delhi High Court · (2018) 01 DEL CK 0109
Indian Penal Code, 1860, Section 34, Section 498A, Section 406 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma
High Courts03 Jan 2018
VIR SANGHVI Vs OUTLOOK MEDIA PRIVATE LIMITED & OTHERS
Delhi High Court · (2018) 01 DEL CK 0106
Code of Criminal Procedure, 1973, Section 309(2) - Power to postpone or adjourn proceedings
High Courts03 Jan 2018
VIJAY PAL SINGH Vs USMAN GANI ANSARI
Delhi High Court · (2018) 01 DEL CK 0105
Code of Civil Procedure, 1908, Section 96 - Appeal from original decree
High Courts03 Jan 2018
SUNDER Vs STATE (GOVT OF NCT OF DELHI)
Delhi High Court · (2018) 01 DEL CK 0104
Indian Penal Code, 1860, Section 34, Section 427, Section 308 - Acts done by several persons in furtherance of common intention - Mischief causing damage to the amount of f
High Courts03 Jan 2018
QATAR AIRWAYS Vs BIRD WORLDWIDE FLIGHT SERVICES INDIA PVT LTD
Delhi High Court · (2018) 01 DEL CK 0103
Code of Civil Procedure, 1908, Order 1Rule 10 -Contract Act, 1872, Section 41 - Effect of accepting performance from third person
High Courts03 Jan 2018
LEVI STRAUSS & CO. Vs RAJESH AGARWAL
Delhi High Court · (2018) 01 DEL CK 0102
Code of Civil Procedure, 1908, Order 26Rule 10(2)
High Courts03 Jan 2018Dismissed
M/S THREE-N-PRODUCTS PVT. LTD Vs M/S KAIRALI EXPORTS AND ANR
Delhi High Court · (2018) 01 DEL CK 0101
Trade Marks Act, 1999, Section 17(1), Section 17, Section 17(2) - Effect of registration of parts of a mark - Effect of registration of parts of a mark - Effect of registrati
High Courts03 Jan 2018
MANJIT CHAWLA & ANR Vs SAPNA ALIAS VASUNDHRA & ORS
Delhi High Court · (2018) 01 DEL CK 0097
High Courts03 Jan 2018
GAMESH MATHUR & ORS Vs PREM ALIAS PREMVATI & ORS
Delhi High Court · (2018) 01 DEL CK 0096
High Courts03 Jan 2018
NBCC LTD. & MAHAVIR HANUMAN REALTOR PVT LTD JV & ANR Vs TAMEERAT GROUP
Delhi High Court · (2018) 01 DEL CK 0095
High Courts02 Jan 2018Disposed Of
Vinod Kumar And Ors Vs Uoi And Ors
Delhi High Court · (2018) 01 DEL CK 0166
Constitution Of India, 1950 — Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34
High Courts02 Jan 2018Dismissed
SWAMI SADACHARI OM JI Vs STATE
Delhi High Court · (2018) 01 DEL CK 0093
Code of Criminal Procedure, 1973, Section 407 - Power of High Court to transfer cases and appealsIndian Penal Code, 1860, Section 307, Section 326
High Courts02 Jan 2018
HIMANSHU PANDE Vs MANAGING COMMITTEE OF THE BANYAN TREE SCHOOL & ORS
Delhi High Court · (2018) 01 DEL CK 0086
High Courts02 Jan 2018
MOHINDER AGENCIES Vs MANAS AUTOMOTIVE SYSTEMS LIMITED
Delhi High Court · (2018) 01 DEL CK 0083
Code of Civil Procedure, 1908, Section 96, Section 105 - Appeal from original decree - Other orders
High Courts02 Jan 2018Dismissed
KANGARO INDIA PVT. LTD Vs GOVT. OF NCT OF DELHI & ANR
Delhi High Court · (2018) 01 DEL CK 0080
Constitution of India, Article 226, Article 227 -Industrial Dispute Act, 1947, Section 10 (1)(c), Section 12 (4)(5)
High Courts02 Jan 2018Disposed
PANKAJ SETHI Vs UNION OF INDIA AND ORS.
Delhi High Court · (2018) 01 DEL CK 0078
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts02 Jan 2018Dismissed
AVADHESH KUMAR SINGH Vs INDIA OIL CORPORATION LIMITED
Delhi High Court · (2018) 01 DEL CK 0077
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013, Section 18