CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 3,309 of 6,909

High Courts11 Jan 2018Disposed Of

Mahabir & Ors Vs Govt. Of Nct Of Delhi & Ors

Delhi High Court · (2018) 01 DEL CK 0309

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
Read judgment
High Courts11 Jan 2018Allowed

Renu Bala Vs Vijay Kumar & Ors

Delhi High Court · (2018) 01 DEL CK 0307

Code of Civil Procedure, 1908 — Section 44A, 60, 151, Order 21 Rule 11(2), Order 21 Rule 13, Order 21 Rule 58, Order 21 Rule 59
Read judgment
High Courts11 Jan 2018

Aprajita Kumari & Anr Vs Joint Director, Enforcement Directorate & Anr

Delhi High Court · (2018) 2 AD(Delhi) 237

Constitution of India, 1950 — Article 14, 226, 227Prevention of Money-laundering (Appointment and Conditions of Service of Chairperson and Members of the Adjudicating Authorities) Rules, 2007 — Rule 1(e), 3Prevention of Money-laundering Act, 2002 — Section 2(1)(b), 2(1)(u), 2(1)(v), 2(1)(y), 3, 4, 5(1), 5(1)(b), 5(2), 5(3), 5(5), 5(10), 6, 6(3), 6(5)(b), 6(6), 8, 8(1), 8(2), 8(4), 8(5), 8(7), 8(6), 17, 17(4), 18, 18(10), 25, 26(3), 26(4), 42, 47, 58B, 60(2A), 68E, 68H, 68H(1)
Read judgment
High Courts11 Jan 2018

NAZIR-UL-ISLAM & ORS Vs YOGENDAR KUMAR & ORS

Delhi High Court · (2018) 01 DEL CK 0053

Delhi Rent Control Act, 1958, Section 14(1), Section 25B - Protection of tenant against eviction - Special procedure for the disposal of applications for eviction on the ground of bona fide req
Read judgment
High Courts11 Jan 2018

J. Sekar Vs Union of India & Ors

Delhi High Court · (2018) 01 DEL CK 0051

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsCustoms Act, 1962,
Read judgment
High Courts11 Jan 2018Dismissed

STATE Vs JAMSHED KHAN @ NANNU

Delhi High Court · (2018) 01 DEL CK 0048

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 506, Section 354,
Read judgment
High Courts11 Jan 2018Dismissed

SUKESH CHANDRASHEKAR Vs STATE

Delhi High Court · (2018) 01 DEL CK 0047

Indian Penal Code, 1860, Section 120B, Section 468, Section 471, Section 467, Section 201, Section 170,
Read judgment