High Courts15 Nov 2017Dismissed
SABARKANTHA ANNUITY PVT. LTD. Vs NHAI & ORS.
Delhi High Court · (2017) 11 DEL CK 0021
Code of Civil Procedure, 1908, Order 2Rule 2 -Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
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Delhi High Court judgments
1,38,161 judgments · page 3,366 of 6,909
High Courts15 Nov 2017Allowed
KHEM CHAND BHAMBHANI & ANR. Vs GEETA KHURANA & ORS.
Delhi High Court · (2017) 11 DEL CK 0020
Code of Civil Procedure, 1908, Section 96 - Appeal from original decree
High Courts15 Nov 2017Dismissed
NAVEEN CHANDER KAPUR Vs STATE & ORS
Delhi High Court · (2017) 11 DEL CK 0019
Code of Civil Procedure, 1908, Section 151, Order 12Rule 6, Order 14Rule 5 - Saving of Inherent powers of Court
High Courts15 Nov 2017Dismissed
RAMESH KUMAR & ANR. Vs B S OJHA & ANR.
Delhi High Court · (2017) 11 DEL CK 0018
Code of Civil Procedure, 1908, Section 11, Order 21Rule 101, Order 21Rule 103, Order 21Rule 96 - Res Judicata
High Courts14 Nov 2017Allowed
Bharat Sanchar Nigam Limited Vs Rivacom Pvt. Ltd
Delhi High Court · (2017) 11 DEL CK 0488
Arbitration And Conciliation Act, 1996 — Section 19, 34
High Courts14 Nov 2017Disposed Of
M/S National Institute Of Food Technology Enterpreneurship And Management (NIFTEM) Vs Govt Of Nct Of Delhi And Anr
Delhi High Court · (2017) 11 DEL CK 0486
High Courts14 Nov 2017Disposed Of
M/S Profacilities Services Pvt Ltd. Vs Central Board Of Trustees (CBT) And Anr
Delhi High Court · (2017) 11 DEL CK 0485
Constitution Of India, 1950 — Article 226, 227Employees’ Provident Fund And Miscellaneous Provisions Act, 1952 — Section 7A, 7O
High Courts14 Nov 2017Dismissed
Pankaj Yadav Vs State
Delhi High Court · (2017) 11 DEL CK 0484
Code Of Criminal Procedure, 1973 — Section 313, 397, 482Indian Penal Code, 1860 — Section 279, 304A, 337
High Courts14 Nov 2017Dismissed
Naveen @ Gaurav Vs State Of Nct Of Delhi
Delhi High Court · (2017) 11 DEL CK 0483
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 323, 325, 427, 452
High Courts14 Nov 2017Disposed Of
HDFC ERGO General Insurance Co. Ltd Vs Arjun Kumar Mukhiya & Ors
Delhi High Court · (2017) 11 DEL CK 0481
High Courts14 Nov 2017Disposed Of
Satya Narayan Chaudhary & Ors. Vs Mohd. Yameen & Ors
Delhi High Court · (2017) 11 DEL CK 0480
High Courts14 Nov 2017Disposed Of
Uttrakhand Transport Corp. Vs Pooja & Ors
Delhi High Court · (2017) 11 DEL CK 0479
High Courts14 Nov 2017
Oriental Insurnace Co. Ltd Vs Jawahar Singh Chauhan & Ors.
Delhi High Court · (2017) 11 DEL CK 0478
High Courts14 Nov 2017Disposed Of
Suresh Wati Vs Ramesh Walia & Ors
Delhi High Court · (2017) 11 DEL CK 0477
High Courts14 Nov 2017Disposed Of
Iffco Tokio General Insurance Company Ltd. Vs Majnu & Ors
Delhi High Court · (2017) 11 DEL CK 0476
High Courts14 Nov 2017Dismissed
Oriental Insurance Company Ltd Vs Asha Ram Yadav & Ors
Delhi High Court · (2017) 11 DEL CK 0475
High Courts14 Nov 2017Dismissed
Narender Kumar Vs State Govt Of Nct Of Delhi
Delhi High Court · (2017) 11 DEL CK 0474
Code of Criminal Procedure, 1973 — Section 281, 313Indian Penal Code, 1860 — Section 279, 304A
High Courts14 Nov 2017
GMR Energy Limited Vs Doosan Power Systems India Private Limited & Ors
Delhi High Court · (2017) 11 DEL CK 0473
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Arbitration And Conciliation Act, 1996 — Section 2, 2(1)(a), 2(1)(b), 2(1)(c), 2(1)(d), 2(1)(e), 2(1)(f), 2(1)(f)(ii), 2(1)(f)(iii), 2(1)(h), 2(h), 2(2), 2(6), 2(7), 3, 3(1)(c), 4(1)(c), 4(2), 6(1), 6(2), 7, 8, 11, 11(6), 11(7), 11(9), 16, 16(1), 16(2), 28, 28(1)(b), 34, 44, 45, 47, 48, 49, 50Indian Contract Act, 1872 — Section 23, 28
High Courts14 Nov 2017Allowed
Master Divyansh Arora Minor Through His Next Friend Raj Kumar Arora Vs Union Of India & Ors
Delhi High Court · (2017) 11 DEL CK 0472
Constitution Of India, 1950 — Article 226Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 33, 33(1), 33(2), 33(2), 33(4), 33(4)(a), 33(4)(a)(i), 33(4)(c), 33(4)(d), 33(4)(e), 33(4)(f), 34, 35, 36, 37Guidelines Governing Adoption Of Children, 2015 — Rule 2(2), 2(23), 2(33)
High Courts14 Nov 2017Dismissed
Sunita Sharma Vs Directorate Of Education & Anr
Delhi High Court · (2017) 11 DEL CK 0471