CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 3,344 of 6,909

High Courts04 Dec 2017Disposed Of

Harinder Kaushik Vs Union Of India And Ors

Delhi High Court · (2017) 12 DEL CK 0075

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
Read judgment
High Courts04 Dec 2017Allowed

Paramjit Singh Vs Union Of India & Ors

Delhi High Court · (2017) 12 DEL CK 0074

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
Read judgment
High Courts04 Dec 2017Disposed Of

Kalu Ram & Anr Vs Govt Of Nct Of Delhi & Ors.

Delhi High Court · (2017) 12 DEL CK 0073

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
Read judgment
High Courts04 Dec 2017Disposed Of

Gajinder & Anr Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2017) 12 DEL CK 0072

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
Read judgment
High Courts04 Dec 2017Disposed Of

Balraj & Anr Vs Govt. Of Nct Of Delhi And Ors

Delhi High Court · (2017) 12 DEL CK 0071

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
Read judgment
High Courts04 Dec 2017

Anil & Ors Vs State

Delhi High Court · (2018) 1 JCC 67

Indian Penal Code, 1860 — Section 34, 120B, 302, 363, 394, 396, 397, 412Code Of Criminal Procedure, 1973 — Section 161, 313
Read judgment
High Courts04 Dec 2017Allowed

KAILASH KUMAR CHALIA Vs STATE & ORS

Delhi High Court · (2017) 12 DEL CK 0005

Succession Act, 1925, Section 222, Section 63, Section 276 - Probate only to appointed executor - Execution of unprivileged wills - Petition for probate
Read judgment
High Courts04 Dec 2017Dismissed

NARESH KUMAR JAIN Vs LALLAN SHAH

Delhi High Court · (2017) 12 DEL CK 0004

Code of Civil Procedure, 1908, Section 96, Order 37Rule 3(5) - Appeal from original decreeNegotiable Instruments Act, 1881, Section 138
Read judgment
High Courts01 Dec 2017Dismissed

Moin Akhtar Qureshi Vs UOI & Ors

Delhi High Court · (2017) 12 DEL CK 0525

Constitution Of India, 1950 — Article 19, 21, 22, 22(1), 22(2), 22(4), 22(5), 22(6), 22(7), 27(1), 32, 226Prevention Of Money Laundering (The Form And Forms The Manner Of Forwarding A Copy Of Order Of Arrest Of A Person Along With The Material To The Adjudicating Authority And Its Period Of Retention) Rules, 2005 — Rule 2(g), 2(h)Prevention Of Money Laundering Act, 2002 — Section 3, 4, 19, 19(1), 19(2), 44, 45, 50, 65
Read judgment