CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 3,315 of 6,909

High Courts08 Jan 2018Disposed Of

Teleworld Mobiles Pvt.Ltd Vs Commissioner Of Trade &Taxes

Delhi High Court · (2018) 01 DEL CK 0238

Delhi Value Added Tax Rules, 2005 — Rule 42, 48, 65, 65(1), 65(2), 65(3), 65(3)(b)Delhi Value Added Tax Act, 2004 — Section 48, 59, 59(1), 59(2), 59(3), 59(4), 60, 60(1), 60(2), 60(2)(c), 60(3), 60(6), 62(1), 66, 68, 68(1), 68(2), 84Code of Criminal Procedure, 1973 — Section 100, 100(4), 100(5)
Read judgment
High Courts08 Jan 2018Disposed Of

Lalit Kumar Vs Govt. Of National Capital Territory Of Delhi & Ors

Delhi High Court · (2018) 01 DEL CK 0237

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 Courts08 Jan 2018Disposed Off

Hukam Chand Vs Govt Of Nct Of Delhi And Ors

Delhi High Court · (2018) 01 DEL CK 0159

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 11, 18, 24(2), 31, 31(1), 31(2), 32, 33, 34
Read judgment
High Courts08 Jan 2018Disposed

UNION OF INDIA Vs ANAMIKA SUGAR MILLS & ANR

Delhi High Court · (2018) 01 DEL CK 0147

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsEssential Commodities Act, 1955,
Read judgment
High Courts08 Jan 2018Dismissed

Jabbar Singh Vs State

Delhi High Court · (2018) 01 DEL CK 0145

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accused
Read judgment
High Courts08 Jan 2018Dismissed

Customs Vs Juarah & Anr.

Delhi High Court · (2018) 01 DEL CK 0143

Customs Act, 1962, Section 103 - Powers to screen or X-ray bodies of suspected persons for detecting secreted goodsCode of Criminal Procedure, 1973, Section 313 - Powe
Read judgment
High Courts08 Jan 2018Disposed Of

State Vs Sanjay Singh

Delhi High Court · (2018) 01 DEL CK 0139

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 498A, Section 304B - Husband or rel
Read judgment
High Courts08 Jan 2018

Feroz Vs State Nct of Delhi

Delhi High Court · (2018) 01 DEL CK 0136

Indian Penal Code, 1860, Section 302, Section 34, Section 498A, Section 300 - Punishment for murder - Acts done by several persons in furtherance of c
Read judgment
High Courts08 Jan 2018Allowed

SALMA & ORS Vs UNION OF INDIA

Delhi High Court · (2018) 01 DEL CK 0131

Railways Act, 1989, Section 124(3) - Extent of liabilityRailway Claims Tribunal Act, 1987, Section 23 - Appeals
Read judgment