High Courts26 Feb 2018Allowed
TRILOCHAN SINGH @ HAPPY Vs STATE
Delhi High Court · (2018) 02 DEL CK 0075
Code of Criminal Procedure, 1973, Section 437A -Indian Penal Code, 1860, Section 302, Section 34, Section 380,
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,262 of 6,909
High Courts26 Feb 2018Disposed
AJAY GAUTAM Vs PRESS COUNCIL OF INDIA
Delhi High Court · (2018) 02 DEL CK 0074
Constitution of India, Article 226 - Power of High Courts to Issue certain writsPress Council Act, 1978, Section 14 - Power to censure
High Courts26 Feb 2018Allowed
OFFSHORE INFRASTRUCTURE LIMITED Vs INDIAN OIL CORPORATION LIMITED
Delhi High Court · (2018) 02 DEL CK 0073
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts26 Feb 2018Dismissed
SANTOSH UPADHAYAY Vs AMARJEET
Delhi High Court · (2018) 02 DEL CK 0072
Code of Civil Procedure, 1908, Section 34, Section 96 - Interest - Appeal from original decree
High Courts26 Feb 2018Dismissed
ABHEY KUMAR JAIN Vs SOUTH DELHI MUNICIPAL CORPORATION
Delhi High Court · (2018) 02 DEL CK 0063
High Courts24 Feb 2018Allowed
RAJESH Vs STATE
Delhi High Court · (2018) 02 DEL CK 0071
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 397, Se
High Courts23 Feb 2018Dismissed
Aruna Sharma @ Aruna Rakesh Vs Krishna Devi & Anr
Delhi High Court · (2018) 02 DEL CK 0581
Code Of Civil Procedure, 1908 — Section 11, 96, Order 41 Rule 1
High Courts23 Feb 2018Dismissed
Subhash Infraengineers Pvt. Ltd Vs Union Of India
Delhi High Court · (2018) 02 DEL CK 0580
Arbitration And Conciliation Act, 1996 — Section 34
High Courts23 Feb 2018Dismissed
Union Of India Vs M/S City Promoter & Buildwell Pvt. Ltd
Delhi High Court · (2018) 02 DEL CK 0579
Arbitration And Conciliation Act, 1996 — Section 28(3), 34, 34(2)
High Courts23 Feb 2018Disposed Of
S K Vs V K K & Anr
Delhi High Court · (2018) 02 DEL CK 0578
Family Courts Act, 1984 — Section 19Code Of Criminal Procedure, 1973 — Section 125
High Courts23 Feb 2018Dismissed
Surender @ Arjun Vs State
Delhi High Court · (2018) 02 DEL CK 0577
Indian Penal Code, 1860 — Section 363, 367, 377
High Courts23 Feb 2018Dismissed
Sunita Const. Co. Vs University Of Delhi
Delhi High Court · (2018) 02 DEL CK 0576
Arbitration Act, 1940 — Section 30, 30(a), 30(b), 30(c), 33
High Courts23 Feb 2018Disposed Of
Yogesh Kumar Vs Union Of India & Anr
Delhi High Court · (2018) 02 DEL CK 0575
Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24Land Acquisition Act, 1894 — Section 4, 6
High Courts23 Feb 2018Dismissed
Gyan Prakash Vs Indu Kumar Prajapati
Delhi High Court · (2018) 02 DEL CK 0574
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B
High Courts23 Feb 2018Disposed Of
Urmila Sharma Vs Land Acquisition Collector / A.D.M. & Ors
Delhi High Court · (2018) 02 DEL CK 0571
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
High Courts23 Feb 2018Dismissed
Pawanjit Singh Bawa Vs Delhi Development Authority & Anr
Delhi High Court · (2018) 02 DEL CK 0570
Code Of Civil Procedure, 1908 — Order 9 Rule 13, Order 6 Rule 17
High Courts23 Feb 2018Disposed Of
M/S Flint Group India Private Limited Vs M/S Jagran Prakashan Limited
Delhi High Court · (2018) 02 DEL CK 0569
Code Of Civil Procedure, 1908 — Order 37, Order 5 Rule 20
High Courts23 Feb 2018
Milestone Trade Links Vs Yamuna Industries Ltd & Ors
Delhi High Court · (2018) 02 DEL CK 0568
Code Of Civil Procedure, 1908 — Section 151, Order 11 Rule 1(5), Order 11 Rule 4Evidence Act, 1872 — Section 62, 64, 65, 65(a), 65(b), 65(c), 65(d), 65(e), 65(f), 65(g)
High Courts23 Feb 2018Disposed Of
Prabha Kumari Vs Food Corporation Of India
Delhi High Court · (2018) 02 DEL CK 0567
High Courts23 Feb 2018Dismissed
Rakesh Jain Vs Preeti Jain
Delhi High Court · (2018) 02 DEL CK 0566
Constitution Of India, 1950 — Article 129, 215, 226Arbitration And Conciliation Act, 1996 — Section 27(5), 34Contempt of Courts Act, 1971 — Section 11, 12, 14, 15, 17, 18, 19, 20