COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 3,288 of 6,909

High Courts02 Feb 2018Disposed

AYUSH LOHIA AND ANR Vs LAND ACQUISITION COLLECTOR (SOUTH) AND ANR

Delhi High Court · (2018) 02 DEL CK 0050

Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 4, Section 6 - Publication of prel

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High Courts02 Feb 2018Dismissed

KAILASH KUMARI & ANR Vs SHAKUNTLA

Delhi High Court · (2018) 02 DEL CK 0049

Delhi Rent Control Act, 1958, Section 25B(8), Section 14(1)(e), Section 25(B)(5) - Special procedure for the disposal of applications for eviction on the ground of bona fide

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High Courts02 Feb 2018Dismissed

KAMAL JINDAL Vs SUSHIL KUMAR AGGARWAL & ANR

Delhi High Court · (2018) 02 DEL CK 0048

Code of Civil Procedure, 1908, Section 96, Order 12Rule 8, Order 22Rule 4(3) - Appeal from original decreeSuccession Act, 1925

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High Courts02 Feb 2018Dismissed

KAMLA DEVI Vs STATE

Delhi High Court · (2018) 02 DEL CK 0047

Succession Act, 1925, Section 222, Section 211, Section 70, Section 263, Section 237 - Probate only to appointed executor - Charac

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High Courts02 Feb 2018Dismissed

RAJINDER VALECHA & ANR. Vs SATPAL & ANR

Delhi High Court · (2018) 02 DEL CK 0046

Limitation Act, 1963, Section 19 -Limitation Act, 1973, Section 18

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High Courts02 Feb 2018Disposed

SATISH KUMAR Vs GOVT. OF NCT OF DELHI & ORS

Delhi High Court · (2018) 02 DEL CK 0045

Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 4, Section 6 - Publication of prel

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High Courts02 Feb 2018Allowed

THE CENTRAL PUBLIC INFORMATION OFFICER, CENTRAL BUREAU OF INVESTIGATION, NEW DELHI Vs CENTRAL INFORMATION COMMISSION AND ANR.

Delhi High Court · (2018) 02 DEL CK 0044

Central Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 14 -Right to Information Act, 2005, Section 24, Section 8(1), <

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High Courts02 Feb 2018

PALLAV MONGIA Vs UNION OF INDIA & ANR

Delhi High Court · (2018) 02 DEL CK 0026

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High Courts01 Feb 2018Dismissed

Standing Conference Of Public Enterprises Vs Govt. Of N.C.T. Of Delhi & Ors

Delhi High Court · (2018) 02 DEL CK 0131

Constitution Of India, 1950 — Article 12, 226, 239, 239AAIndustrial Disputes (Central) Rules, 1957 — Rule 2(f)Industrial Disputes Act, 1947 — Section 2(a), 2(1), 2(1)(a)(i), 2(k), 10, 10(1)(e), 39

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High Courts01 Feb 2018Disposed Of

Nyay For Social Justice Vs Union Of India And Ors

Delhi High Court · (2018) 02 DEL CK 0130

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High Courts01 Feb 2018Disposed Of

Vijay Kumar Sharma Vs United India Insurance Company Ltd. & Ors

Delhi High Court · (2018) 02 DEL CK 0129

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High Courts01 Feb 2018Disposed Of

Ranju Sharma & Ors Vs Directorate Of Education & Ors

Delhi High Court · (2018) 02 DEL CK 0128

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High Courts01 Feb 2018Disposed Of

Indiabulls Housing Finance Ltd. & Anr Vs Www.Indiabulls.Org & Ors

Delhi High Court · (2018) 02 DEL CK 0127

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High Courts01 Feb 2018Dismissed

Northern Timbers & Ors Vs Raj Kirpal Lumbers Ltd

Delhi High Court · (2018) 02 DEL CK 0126

Code Of Civil Procedure, 1908 — Section 96, Order 12 Rule 8Indian Contract Act, 1872 — Section 73

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High Courts01 Feb 2018Dismissed

Sushma Kumar Vs Girijesh Gupta & Anr

Delhi High Court · (2018) 02 DEL CK 0125

Code Of Civil Procedure, 1908 — Section 96

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High Courts01 Feb 2018Disposed Of

Rashmi Raikhy & Anr Vs State Of National Capital Territory Delhi & Ors

Delhi High Court · (2018) 02 DEL CK 0124

Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 406, 498ACode Of Criminal Procedure, 1973 — Section 438, 482

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High Courts01 Feb 2018Dismissed

Resham Vs Devender K.Yadav & Ors

Delhi High Court · (2018) 02 DEL CK 0123

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 2(x), 3, 3(1)(x), 3(1)(xv), 3(2)(vii)Indian Penal Code, 1860 — Section 34

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High Courts01 Feb 2018Allowed