High Courts23 Jan 2018Disposed Of
Raju & Ors Vs State
Delhi High Court · (2018) 01 DEL CK 0506
Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 304II, 315, 323, 324, 325, 452Code Of Criminal Procedure, 1973 — Section 313
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,297 of 6,909
High Courts23 Jan 2018
Simrin Singh Vs Amrit Srinivasan & Anr
Delhi High Court · (2018) 01 DEL CK 0505
Constitution Of India, 1950 — Article 227Evidence Act, 1872 — Section 138
High Courts23 Jan 2018Disposed Of
Satya Narain Gupta S Government Of National Capital Territory Of Delhi And Ors
Delhi High Court · (2018) 01 DEL CK 0504
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 Courts23 Jan 2018Dismissed
Preeti Vs State Govt Of Nct Of Delhi
Delhi High Court · (2018) 01 DEL CK 0503
Indian Penal Code, 1860 — Section 279, 304, 304A, 304II
High Courts23 Jan 2018Disposed Of
Rishi Pal Singh Verma Vs Govt Of Nct Of Delhi And Ors
Delhi High Court · (2018) 01 DEL CK 0502
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 Courts23 Jan 2018Disposed Of
Abhishek Verma Vs Union Of India And Ors
Delhi High Court · (2018) 01 DEL CK 0501
Constitution Of India, 1950 — Article 226
High Courts23 Jan 2018Dismissed
Pooja Pahwa Vs Mahinder Singh
Delhi High Court · (2018) 01 DEL CK 0500
Code Of Civil Procedure, 1908 — Order 37
High Courts23 Jan 2018Dismissed
All India Institute Of Medical Sciences Vs Sakshi Mathur
Delhi High Court · (2018) 01 DEL CK 0499
Right to Information Act, 2005 — Section 8(1)(d), 8(1)(h), 19, 19(3)
High Courts23 Jan 2018Disposed Of
Ms. C (Name And Address Confidential) Vs Indian Institute Of Corporate Affairs And Ors
Delhi High Court · (2018) 01 DEL CK 0498
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(2)Central Civil Services (Conduct) Rules, 1965 — Rule 3(C)
High Courts23 Jan 2018Disposed Of
Nanni Bai Ahirwar Vs New Delhi Municipal Council And Anr.
Delhi High Court · (2018) 01 DEL CK 0497
Constitution Of India, 1950 — Article 226
High Courts23 Jan 2018Disposed Of
Manoj Kumar Vs State ( Govt Of Nct Of Delhi)
Delhi High Court · (2018) 01 DEL CK 0496
Indian Penal Code, 1860 — Section 120B, 392, 397
High Courts23 Jan 2018Disposed Of
Lala Ram And Anr Vs Govt Of Nct Of Delhi And Ors
Delhi High Court · (2018) 01 DEL CK 0495
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 Courts23 Jan 2018Disposed Of
Pima Lal Vs Government Of National Capital Territory Of Delhi & Ors
Delhi High Court · (2018) 01 DEL CK 0494
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 Courts23 Jan 2018Disposed Of
Bharat Singh & Ors Vs Land Acquisition Collector East & Anr
Delhi High Court · (2018) 01 DEL CK 0493
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 Courts23 Jan 2018Disposed Of
Om Parkash Spall Vs Union Of India & Ors
Delhi High Court · (2018) 01 DEL CK 0492
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, 9, 10, 11, 18, 31, 31(1), 31(2), 32, 33, 34
High Courts23 Jan 2018Disposed Of
Dewan Chand Pruthi Vs Union Of India & Ors
Delhi High Court · (2018) 01 DEL CK 0491
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 Courts23 Jan 2018Disposed Of
Vinod Kumar Sachdeva & Ors Vs Union Of India & Ors
Delhi High Court · (2018) 01 DEL CK 0490
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 Courts23 Jan 2018Dismissed
Sanjeev Kumar Vs State & Anr
Delhi High Court · (2018) 01 DEL CK 0489
Code Of Criminal Procedure, 1973 — Section 200Indian Penal Code, 1860 — Section 107, 151, 354, 379, 406, 442
High Courts23 Jan 2018Disposed Of
Pushkar Vs State Govt Of Nct Of Delhi & Anr
Delhi High Court · (2018) 01 DEL CK 0488
Negotiable Instruments Act, 1881 — Section 138
High Courts23 Jan 2018Dismissed
Bhuvnesh Kumari Vs Government Of N.C.T. Delhi And Ors
Delhi High Court · (2018) 01 DEL CK 0487
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16, 25