High Courts02 Jan 2018
HIMANSHU PANDE Vs MANAGING COMMITTEE OF THE BANYAN TREE SCHOOL & ORS
Delhi High Court · (2018) 01 DEL CK 0086
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,322 of 6,909
High Courts02 Jan 2018
MOHINDER AGENCIES Vs MANAS AUTOMOTIVE SYSTEMS LIMITED
Delhi High Court · (2018) 01 DEL CK 0083
Code of Civil Procedure, 1908, Section 96, Section 105 - Appeal from original decree - Other orders
High Courts02 Jan 2018Dismissed
KANGARO INDIA PVT. LTD Vs GOVT. OF NCT OF DELHI & ANR
Delhi High Court · (2018) 01 DEL CK 0080
Constitution of India, Article 226, Article 227 -Industrial Dispute Act, 1947, Section 10 (1)(c), Section 12 (4)(5)
High Courts02 Jan 2018Disposed
PANKAJ SETHI Vs UNION OF INDIA AND ORS.
Delhi High Court · (2018) 01 DEL CK 0078
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts02 Jan 2018Dismissed
AVADHESH KUMAR SINGH Vs INDIA OIL CORPORATION LIMITED
Delhi High Court · (2018) 01 DEL CK 0077
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013, Section 18
High Courts02 Jan 2018
NBCC LTD. & MAHAVIR HANUMAN & ANR Vs TAMEERAT GROUP
Delhi High Court · (2018) 01 DEL CK 0057
High Courts02 Jan 2018
HIMANI MALHOTRA Vs INDRAPRASTHA COLLEGE FOR WOMEN & ANR
Delhi High Court · (2018) 01 DEL CK 0056
High Courts26 Dec 2017
PRASHANT PRANAV & ORS. Vs UNION OF INDIA & ORS.
Delhi High Court · (2017) 12 DEL CK 0062
High Courts23 Dec 2017Allowed
MUKESH @ MUKKU Vs STATE
Delhi High Court · (2017) 12 DEL CK 0061
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 300
High Courts22 Dec 2017Disposed Of
SGT Ravi Kumar Vs Union Of India And Ors.
Delhi High Court · (2017) 12 DEL CK 0489
High Courts22 Dec 2017Disposed Of
Preeti Hiranwal Vs Union Of India And Anr
Delhi High Court · (2017) 12 DEL CK 0488
High Courts22 Dec 2017Dismissed
Sintex Oil And Gas Limited Vs Union Of India & Ors
Delhi High Court · (2017) 12 DEL CK 0487
Constitution Of India, 1950 — Article 226
High Courts22 Dec 2017
Sameer Sharma Vs M/S Triveni Infrastructure Development Co Ltd
Delhi High Court · (2017) 12 DEL CK 0486
High Courts22 Dec 2017
Sameer Sharma Vs M/s Triveni Infrastructure Development Co Ltd
Delhi High Court · (2017) 12 DEL CK 0060
High Courts22 Dec 2017
Sintex Oil And Gas Limited Vs Union of India
Delhi High Court · (2017) 12 DEL CK 0059
High Courts22 Dec 2017
Union of India Vs Ashoka-DSC Katni Bye-Pass Road Project Pvt Ltd.
Delhi High Court · (2017) 12 DEL CK 0058
National Highways Act, 1956, Section 7, Section 8A - Fees for services or benefits rendered on national highways - Power of Central Government to enter into agreements for development and mainten
High Courts22 Dec 2017Dismissed
Sylys Enterprises Pvt. Ltd. Vs India Flysafe Aviation Ltd.
Delhi High Court · (2017) 12 DEL CK 0057
Specific Relief Act, 1963, Section 41 - Injunction when refusedArbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts22 Dec 2017
Godfrey Phillips India Limited Vs P.T.I. Private Limited
Delhi High Court · (2017) 12 DEL CK 0056
Code of Civil Procedure, 1908, Rule 6(1)(a), Rule (3)(a) -Trade Marks Act, 1999, Section 17, Section 9(1)(a),
High Courts22 Dec 2017
IVRCL Ltd. Vs Rail Vikash Nigam Limited
Delhi High Court · (2017) 12 DEL CK 0055
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts22 Dec 2017Dismissed
Joginder Singh Dhaiya Vs M.A Tarde Thr Lrs
Delhi High Court · (2017) 12 DEL CK 0054
Code of Civil Procedure, 1908, Order 22Rule 4 -Limitation Act, 1963, Article 137 -Arbitration and Conciliation Act, 1996