High Courts21 Nov 2017Disposed Of
Santosh Patro Vs National Insurance Co Ltd & Ors
Delhi High Court · (2017) 11 DEL CK 0296
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,358 of 6,909
High Courts21 Nov 2017Disposed Of
New India Assurance Co Ltd Vs Sanjeev Malhotra And Ors
Delhi High Court · (2017) 11 DEL CK 0295
Motor Vehicles Act, 1988 — Section 166
High Courts21 Nov 2017Disposed Of
HDFC ERGO General Insurance Company Ltd. Vs Bijora Devi & Ors
Delhi High Court · (2017) 11 DEL CK 0294
High Courts21 Nov 2017Disposed Of
Naveen Vs Rohit Kumar & Ors.
Delhi High Court · (2017) 11 DEL CK 0293
High Courts21 Nov 2017Disposed Of
New India Assurance Company Ltd Vs Mamta & Ors
Delhi High Court · (2017) 11 DEL CK 0292
High Courts21 Nov 2017Dismissed
Sunita Devi & Anr. Vs Union Of India
Delhi High Court · (2017) 11 DEL CK 0291
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124A
High Courts21 Nov 2017Dismissed
Kishore Kumar Vs South Delhi Municipal Corporation Through Its Commissioner & Ors
Delhi High Court · (2017) 11 DEL CK 0290
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 21, Section 47, 151
High Courts21 Nov 2017Dismissed
ARB Inc Vs United India Insurance Co. Ltd & Ors
Delhi High Court · (2017) 11 DEL CK 0289
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17
High Courts21 Nov 2017Allowed
Ravinder Singh Bagga Vs Virender Mohan Singh
Delhi High Court · (2017) 11 DEL CK 0288
Code Of Civil Procedure, 1908 — Section 10, 24
High Courts21 Nov 2017Allowed
Kore Raju Vs Union Of India
Delhi High Court · (2017) 11 DEL CK 0287
Railway Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3(1), 3(2)Railways Act, 1989 — Section 124, 124A, 129
High Courts21 Nov 2017Allowed
Registrar, Supreme Court Of India Vs R. S. Misra
Delhi High Court · (2017) 11 DEL CK 0286
Constitution Of India, 1950 — Article 142, 145, 145(1), 161, 225Education Code Of Kendriya Vidayalaya Sangathan, — Article 12, 81(b)Supreme Court Rules, 1966 — Order 12, Order 12 Rule 2, Order 63 Rule 4, Order 21 Rule 5, Order 13 Rule 7
High Courts21 Nov 2017Allowed
Manoj Vs State
Delhi High Court · (2017) 11 DEL CK 0285
Protection Of Children From Sexual Offences Act, 2012 — Section 2(f), 3, 3(a), 3(b), 3(c), 3(d), 5(k), 6, 18Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts21 Nov 2017Dismissed
Kailash Nath & Associates Vs Principal Commissioner Of Income Tax
Delhi High Court · (2017) 11 DEL CK 0284
Income Tax Act, 1961 — Section 2(14), 45, 143(3)
High Courts21 Nov 2017Allowed
Yeshvir Singh Vs Union Of India And Ors
Delhi High Court · (2017) 11 DEL CK 0283
Contract Labour (Regulation and Abolition) Act, 1970 — Section 5, 10, 21
High Courts21 Nov 2017Allowed
Maya Devi Vs Union Of India & Ors
Delhi High Court · (2017) 11 DEL CK 0282
Land 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), 114(1), 114(2)General Clauses Act, 1897 — Section 6
High Courts21 Nov 2017Disposed Of
Jai Kishan Gupta Vs Govt Of Nct Of Delhi & Ors
Delhi High Court · (2017) 11 DEL CK 0281
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)
High Courts21 Nov 2017Disposed Of
Jai Karan Singh Vs Government Of National Capital Territory Of Delhi & Ors
Delhi High Court · (2017) 11 DEL CK 0280
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)
High Courts21 Nov 2017Disposed Of
Pushpa Aggarwal Vs Government Of National Capital Territory Of Delhi & Ors.
Delhi High Court · (2017) 11 DEL CK 0279
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 9, 10, 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)
High Courts21 Nov 2017Allowed
Gaurav Vs Union Of India & Ors
Delhi High Court · (2017) 11 DEL CK 0278
Land 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), 114(1), 114(2)General Clauses Act, 1897 — Section 6
High Courts21 Nov 2017Dismissed
DEEN DAYAL UPADHYAYA COLLEGE Vs AYUSHI SETHI AND ORS.
Delhi High Court · (2017) 11 DEL CK 0028