High Courts16 Feb 2018Disposed Of
Rajdeep Kumar Vs Energy Efficiency Service Ltd And Anr
Delhi High Court · (2018) 02 DEL CK 0426
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,271 of 6,909
High Courts16 Feb 2018Dismissed
Metro Exporters Private Limited Vs United India Insurance Company Limited .
Delhi High Court · (2018) 02 DEL CK 0425
Indian Bills Of Lading Act, 1865 — Section 3Code Of Civil Procedure, 1908 — Order 37
High Courts16 Feb 2018Dismissed
Mohan Prakash @ Monu Vs State
Delhi High Court · (2018) 02 DEL CK 0424
Indian Penal Code, 1860 — Section 34, 392, 393, 397, 398Arms Act, 1959 — Section 7, 27Code Of Criminal Procedure, 1973 — Section 313, 428
High Courts16 Feb 2018Disposed Of
FCI Executive Staff Union (Regd.) Vs UOI & Anr
Delhi High Court · (2018) 02 DEL CK 0423
High Courts16 Feb 2018Dismissed
Telecommunication Consultants India Ltd Vs IDEB Projects (P) Ltd
Delhi High Court · (2018) 02 DEL CK 0422
Arbitration And Conciliation Act, 1996 — Section 34, 34(1), 34(3), 36, 37Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29(2)
High Courts16 Feb 2018Dismissed
M/S Anand And Associates And Ors Vs Bank Of India
Delhi High Court · (2018) 02 DEL CK 0421
Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17, 18, 18(1)
High Courts16 Feb 2018Dismissed
Havells India Ltd Vs Dilip Rathi
Delhi High Court · (2018) 02 DEL CK 0420
Code Of Civil Procedure, 1908 — Order 29 Rule 1, Order 18 Rule 17, Order 41 Rule 27Evidence Act, 1872 — Section 65(b)(ii), 65B, 65B(4)Companies Act, 1956 — Section 194
High Courts16 Feb 2018Allowed
Attar Singh Vs Union Of India And Ors
Delhi High Court · (2018) 02 DEL CK 0417
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, 12(2)
High Courts16 Feb 2018Allowed
Ramesh Wati & Anr. Vs Har Narain
Delhi High Court · (2018) 02 DEL CK 0416
Code Of Civil Procedure, 1908 — Order 7 Rule 7, Order 41 Rule 7Delhi Rent Control Act, 1958 — Section 14(1)(e), 14(7), 25B(8)Evidence Act, 1872 — Section 165
High Courts16 Feb 2018Disposed Of
Saji Varghese Vs Govt. Of Nct Of Delhi & Ors
Delhi High Court · (2018) 02 DEL CK 0415
Delhi Stamp (Prevention Of Undervaluation Of Instruments) Rules, 2007 — Rule 4, 7, 7(2)Indian Stamp Act, 1899 — Section 3, 26, 27, 27(3), 33, 47A, 47A(1), 47A(2)
High Courts16 Feb 2018Dismissed
Sphaera Pharma, Pte. Ltd And Anr Vs Union Of India And Anr.
Delhi High Court · (2018) 02 DEL CK 0414
Constitution Of India, 1950 — Article 226Patents Rules, 2003 — Rule 24B, 24B(1), 24B(5), 24B(6), 138, 138(2)Patents Act, 1970 — Section 11B, 11B(1), 11B(4)
High Courts16 Feb 2018Dismissed
Naresh Kumar Sharma Vs Union Of India & Ors
Delhi High Court · (2018) 02 DEL CK 0413
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, 12(2), 16, 31, 34
High Courts16 Feb 2018Disposed Of
Pramod Kumar Rastogi Vs Government Of Nct Of Delhi & Ors
Delhi High Court · (2018) 02 DEL CK 0412
Code Of Civil Procedure, 1908 — Order 12 Rule 6
High Courts16 Feb 2018Dismissed
STATE (GNCT OF DELHI) Vs NEERAJ
Delhi High Court · (2018) 02 DEL CK 0036
Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts16 Feb 2018Disposed
MANIF ALAM Vs INDIAN INSTITUTE OF TECHNOLOGY, DELHI & ORS
Delhi High Court · (2018) 02 DEL CK 0035
Constitution of India, Article 226 - Power of High Courts to Issue certain writsPersons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995,
High Courts16 Feb 2018Dismissed
LALA RAM DAGAR Vs JP BASANT CONTINENTAL
Delhi High Court · (2018) 02 DEL CK 0034
Industrial Disputes Act, 1947, Section 12(5), Section 25F, Section 10(1)(c), Section 25G - Duties of conciliation officers - Conditions precedent to ret
High Courts16 Feb 2018Dismissed
SANT RAM PANDEY Vs MAHESH RATHORE
Delhi High Court · (2018) 02 DEL CK 0033
Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeDelhi Rent Control Act, 1958, Section 50 - Jurisdiction of civil courts barred in respect of certa
High Courts16 Feb 2018Disposed
CHANDRA DEVI Vs STATE OF NCT OF DELH
Delhi High Court · (2018) 02 DEL CK 0032
Indian Penal Code, 1860, Section 34, Section 307 - Acts done by several persons in furtherance of common intention - Attempt to murder
High Courts16 Feb 2018Dismissed
UMESH GAUR (DECEASED) THROUGH LRs Vs SHAMSHER RANA & ANR.
Delhi High Court · (2018) 02 DEL CK 0031
Code of Civil Procedure, 1908, Section 96 -Delhi Land Reforms Act, 1954, Section 33
High Courts16 Feb 2018Disposed
VINAY Vs THE STATE (GOVT. OF NCT) OF DELHI
Delhi High Court · (2018) 02 DEL CK 0030
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,