High Courts21 Feb 2018Dismissed
Shiv Kumar Sharma Vs M/S Phool Chand Om Prakash
Delhi High Court · (2018) 02 DEL CK 0512
Code Of Civil Procedure, 1908 — Order 7 Rule 14(3), Order 18 Rule 17
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,266 of 6,909
High Courts21 Feb 2018Dismissed
Nasima Khatoon Vs State & Anr
Delhi High Court · (2018) 02 DEL CK 0511
High Courts21 Feb 2018Disposed Of
Manju Gupta & Anr Vs Union Of India & Ors
Delhi High Court · (2018) 02 DEL CK 0510
Companies Act, 2013 — Section 164(2), 248(2)
High Courts21 Feb 2018Disposed Of
Arti Verma Vs Union Of India & Ors
Delhi High Court · (2018) 02 DEL CK 0509
Companies Act, 2013 — Section 164(2), 248(2)
High Courts21 Feb 2018Disposed Of
Dabur Enclave (S R Block A ) Rawta More Residents Welfare Association (Regd) Vs Govt Of National Capital Territory Of Delhi And Anr
Delhi High Court · (2018) 02 DEL CK 0508
High Courts21 Feb 2018Disposed Of
Ajay Kumar & Ors Vs Govt. Of Nct Of Delhi & Ors
Delhi High Court · (2018) 02 DEL CK 0507
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 Courts21 Feb 2018Disposed Of
Ashok Kumar & Ors Vs Govt. Of Nct Of Delhi & Ors
Delhi High Court · (2018) 02 DEL CK 0506
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 Courts21 Feb 2018Disposed Of
Rajesh Kumar & Anr Vs Microsoft Corporation & Anr
Delhi High Court · (2018) 02 DEL CK 0505
Code Of Civil Procedure, 1908 — Section 104, 151, Order 43 Rule 1, Order 7 Rule 10Commercial Courts Commercial Division And Commercial Appellate Division Of High Courts Act, 2015 — Section 13
High Courts21 Feb 2018Dismissed
Rohit Malhotra Vs Anand Kumar Chaurasiya & Anr.
Delhi High Court · (2018) 02 DEL CK 0504
Workmen’s Compensation Rules, 1924 — Rule 41Indian Penal Code, 1860 — Section 279, 337Employee's Compensation Act, 1923 — Section 30
High Courts21 Feb 2018Dismissed
Baidyanath Yadav & Ors Vs Guru Tegh Bahadur Polytechnic Institute & Anr
Delhi High Court · (2018) 02 DEL CK 0502
Constitution Of India, 1950 — Article 226Delhi Sikh Gurudwara Act, 1971 — Section 24(iv), 24(x), 24(x), 24(xii), 32, 32(d)
High Courts21 Feb 2018Disposed Of
Shyam Lal Jani And Ors Vs Union Of India And Ors
Delhi High Court · (2018) 02 DEL CK 0501
High Courts21 Feb 2018Disposed Of
Kalewar Mukhiyar Vs Punjab National Bank And Ors
Delhi High Court · (2018) 02 DEL CK 0500
High Courts21 Feb 2018Disposed Of
Yogita Chauhan Vs Directorate Of Education, GNCTD
Delhi High Court · (2018) 02 DEL CK 0498
High Courts21 Feb 2018Disposed Of
T. D. Suresh Babu Vs M/S Mmtc Ltd
Delhi High Court · (2018) 02 DEL CK 0497
MMTC Employees Disciplinary and Conduct Rules, 1975 — Rule 23(b), 34
High Courts21 Feb 2018Dismissed
Mahender Kumar Vs Bses Yamuna Power Ltd. & Ors
Delhi High Court · (2018) 02 DEL CK 0496
Constitution Of India, 1950 — Article 226
High Courts21 Feb 2018Disposed Of
Punjab & Sind Bank Vs M/S Ganesh Builders Pvt Ltd
Delhi High Court · (2018) 02 DEL CK 0495
High Courts21 Feb 2018Dismissed
Vijay Kumar Vs Rashmi Skadegaard & Anr
Delhi High Court · (2018) 02 DEL CK 0494
Karnataka Registration Rules, 1965 — Rule 42Code Of Civil Procedure, 1908 — Section 96, 105Registration Act, 1908 — Section 20, 20(1), 20(2)
High Courts21 Feb 2018Dismissed
Huntsman International (India) Private Limited Vs Abiss Textile Solutions Private Limited & Ors
Delhi High Court · (2018) 02 DEL CK 0493
Code Of Civil Procedure, 1908 — Section 20, Order 7 Rule 10, Order 7 Rule 11, Order 6 Rule 15ACopyright Act, 1957 — Section 62Trade Marks Act, 1999 — Section 134
High Courts21 Feb 2018
Gurnam Kaur (Deceased) Through Lr's Vs Bses Rajdhani Power Limited
Delhi High Court · (2018) 02 DEL CK 0492
Works of Licensees Rules, 2006 — Rule 3, 3(1)(b)Code Of Civil Procedure, 1908 — Section 47, Order 15Electricity Act, 2003 — Section 67, 67(2)(i), 145
High Courts21 Feb 2018Dismissed
Bhayana Builders Pvt Ltd Vs Oriental Structural Engineers Pvt Ltd & Anr
Delhi High Court · (2018) 02 DEL CK 0101
Constitution Of India, 1950 — Article 19Arbitration And Conciliation Act, 1996 — Section 10, 11, 11(2), 11(3), 11(4), 11(5), 11(6), 12, 12(1), 12(3), 12(5), 13(1), 14, 14(2), 19(2), 20, 22, 31A(5), 34, 42Settlement Act, 1958 — Section 33