High Courts14 Nov 2017Dismissed
M/S Pritha Offsets Pvt. Ltd Vs Employee”S State Insurance Corporation & Anr
Delhi High Court · (2017) 11 DEL CK 0470
Employees State Insurance Act, 1948 — Section 45A, 45AA, 75, 82
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,367 of 6,909
High Courts14 Nov 2017Disposed Of
Mohd Shikoh Vs Union Of India And Ors
Delhi High Court · (2017) 11 DEL CK 0469
High Courts14 Nov 2017Dismissed
Satish Chand Vs Bal Kishan
Delhi High Court · (2017) 11 DEL CK 0468
Code Of Civil Procedure, 1908 — Section 96, Order 37, Order 37 Rule 2(3), Order 37 Rule 4
High Courts14 Nov 2017Dismissed
Fiber Home India Private Limited Vs Rakesh Kumar Garg
Delhi High Court · (2017) 11 DEL CK 0467
Code Of Civil Procedure, 1908 — Section 96
High Courts14 Nov 2017Allowed
M/S Tirupati Structurals Ltd. Vs Indian Oil Corporation Ltd. & Anr.
Delhi High Court · (2017) 11 DEL CK 0466
Arbitration And Conciliation Act, 1996 — Section 34, 34(3)
High Courts14 Nov 2017Dismissed
M/S. Pritha Offsets Pvt. Ltd Vs Employee”S State Insurance Corporation & Anr
Delhi High Court · (2017) 11 DEL CK 0465
Employees State Insurance Act, 1948 — Section 75, 82, 85, 85(A), 85(E)
High Courts14 Nov 2017Dismissed
Jharmal Singh & Anr. Vs Ravinder Singh Majithia (Since Deceased Through Lr's) & Anr
Delhi High Court · (2017) 11 DEL CK 0464
Code Of Civil Procedure, 1908 — Section 96Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1), 4(2), 4(3), 4(3)(b), 7Indian Trusts Act, 1882 — Section 81, 82, 94
High Courts14 Nov 2017Dismissed
Iqbal Singh Vs Jagdish Prasad
Delhi High Court · (2017) 11 DEL CK 0463
Constitution Of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14, 14(1)(a), 14(1)(e), 14(2), 27, 38, 39
High Courts14 Nov 2017Dismissed
Deendayal Daga, Director M/S. Assam Timber Products Pvt. Ltd. & Anr Vs Sneh Sharma
Delhi High Court · (2017) 11 DEL CK 0462
Code Of Civil Procedure, 1908 — Order 23 Rule 3Delhi Rent Control Act, 1958 — Section 14(1), 14(1)(e), 25B(8), 56Maharashtra Rent Control Act, 1999 — Section 56
High Courts14 Nov 2017
Prudential Ip Services Limited . Vs Prudential Prosperitas Company Private Limited & Ors.
Delhi High Court · (2017) 11 DEL CK 0461
Code Of Civil Procedure, 1908 — Order 14, Order 39 Rule 3, Order 20 Rule 5Trade Marks Act, 1999 — Section 2(1)(zg), 29(3), 29(5)
High Courts14 Nov 2017Disposed Of
Merck Sharp & Dohme Corporation & Anr Vs Aprica Pharmaceuticals Private Limited
Delhi High Court · (2017) 11 DEL CK 0460
Patents Act, 1970 — Section 48
High Courts14 Nov 2017Dismissed
SP Vs RM
Delhi High Court · (2017) 11 DEL CK 0459
Hindu Marriage Act, 1955 — Section 24
High Courts14 Nov 2017Dismissed
State (Govt Of Nct Of Delhi) Vs Akhil Ahuja & Ors
Delhi High Court · (2017) 11 DEL CK 0458
Indian Penal Code, 1860 — Section 34, 109, 120B, 201, 302, 364A, 365, 411, 420Code Of Criminal Procedure, 1973 — Section 174Evidence Act, 1872 — Section 65B, 114
High Courts14 Nov 2017Dismissed
Balraj @ Ladi & Ors Vs State
Delhi High Court · (2017) 11 DEL CK 0457
Indian Penal Code, 1860 — Section 34, 109, 111, 302, 307, 323, 364, 365, 384, 387Code Of Criminal Procedure, 1973 — Section 313Arms Act, 1959 — Section 25
High Courts14 Nov 2017Dismissed
M/S Jupiter Radios (Regd.) Vs DCIT Special Range X
Delhi High Court · (2017) 11 DEL CK 0456
Income Tax Act, 1961 — Section 2(47), 32A, 32A(5), 34(3), 34(3)(b), 35A, 155(4A), 260A
High Courts14 Nov 2017Dismissed
Ompal Singh Panwar Vs Central Industrial Security Force And Ors
Delhi High Court · (2017) 11 DEL CK 0455
Constitution Of India, 1950 — Article 226
High Courts14 Nov 2017Allowed
Jatinder Pal Singh & Anr Vs Union Of India & Ors
Delhi High Court · (2017) 11 DEL CK 0454
Land Acquisition Act, 1894 — Section 4, 6, 9, 10Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Delhi Land Reform Act, 1954 — Section 81
High Courts14 Nov 2017Dismissed
Varun Fashion Vs Itc Ltd
Delhi High Court · (2017) 11 DEL CK 0453
Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 — Section 13Arbitration and Conciliation Act, 1996 — Section 37Code Of Civil Procedure, 1908 — Order 38
High Courts14 Nov 2017Allowed
Mukesh Dagar And Ors Vs Union Of India & Ors
Delhi High Court · (2017) 11 DEL CK 0452
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 Courts14 Nov 2017Allowed
Discover India Tour (P) Ltd & Ors Vs Union Of India & Ors
Delhi High Court · (2017) 11 DEL CK 0451
Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)