CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 3,320 of 6,909

High Courts03 Jan 2018Disposed Of

Subhash Chander Khatri & Anr Vs Union Of India & Ors

Delhi High Court · (2018) 01 DEL CK 0572

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, 17(1), 18, 31, 31(1), 31(2), 32, 33, 34
Read judgment
High Courts03 Jan 2018Disposed Of

Rajesh Garg Vs State & Anr

Delhi High Court · (2018) 01 DEL CK 0568

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 174A, 406, 419, 420, 468, 471, 506
Read judgment
High Courts03 Jan 2018Allowed

Chattar Singh & Ors Vs Union Of India & Ors

Delhi High Court · (2018) 01 DEL CK 0566

Right 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, 30, 31, 31(1), 31(2), 32, 33, 34
Read judgment
High Courts03 Jan 2018Dismissed

Vishal Vashisht Vs State

Delhi High Court · (2018) 01 DEL CK 0565

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 295A, 384, 389
Read judgment
High Courts03 Jan 2018Allowed

Ram Kanwar & Ors Vs Union Of India & Anr

Delhi High Court · (2018) 01 DEL CK 0564

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(2)Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34
Read judgment
High Courts03 Jan 2018Disposed Of

Naima Khatoon & Ors Vs Government Of India & Ors

Delhi High Court · (2018) 01 DEL CK 0563

Code Of Civil Procedure, 1908 — Order 23 Rule 3Enemy Property Rules, 2015 — Rule 3, 3(4), 3(6), 3(7), 3(9), 3(10), 3(13), 4, 4(1)Enemy Property Act, 1968 — Section 2(1)(d), 5, 5A, 11, 12, 24
Read judgment
High Courts03 Jan 2018Allowed

Abbott Healthcare Pvt Ltd Vs Raj Kumar Prasad & Anr

Delhi High Court · (2018) 01 DEL CK 0164

Code Of Civil Procedure, 1908 — Section 20, Order 14 Rule 1, Order 7 Rule 1(2), Order 14 Rule 2, Order 14 Rule 5, Order 7 Rule 10Trademarks Act, 1999 — Section 11, 12, 28(3), 29, 30(2)(e), 57, 57(2), 124, 134
Read judgment