High Courts31 Oct 2017Dismissed
Sanjay Rode Vs Amit & Ors
Delhi High Court · (2017) 10 DEL CK 0038
Code Of Civil Procedure, 1908 — Order 41 Rule 27
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,386 of 6,909
High Courts31 Oct 2017Dismissed
Ramji Yadav Vs Raj Kumar & Anr
Delhi High Court · (2017) 10 DEL CK 0037
High Courts31 Oct 2017Disposed Of
Vikas Chand & Anr Vs Gaffor Alam
Delhi High Court · (2017) 10 DEL CK 0036
High Courts31 Oct 2017Dismissed
SHADAB KHAIRI AND ANR Vs THE STATE (GOVT OF NCT OF DELHI) AND ORS
Delhi High Court · (2017) 10 DEL CK 0033
High Courts30 Oct 2017Disposed Of
Monsanto Holdings Pvt Ltd Vs M/S U.K. Agri Seeds & Anr
Delhi High Court · (2017) 10 DEL CK 0129
Code Of Civil Procedure, 1908 — Order 23 Rule 3, Section 151
High Courts30 Oct 2017Disposed Of
Monsanto Holdings Pvt Ltd Vs M/S Real Agro Seeds & Anr
Delhi High Court · (2017) 10 DEL CK 0128
Code Of Civil Procedure, 1908 — Order 23 Rule 3, Section 151
High Courts30 Oct 2017
44, Noida Infratech (Two) Private Limited Vs Sanwariya Gas Limited & Ors
Delhi High Court · (2017) 10 DEL CK 0127
Code Of Civil Procedure, 1908 — Order 21 Rule 3, Order 21 Rule 48, Order 21 Rule 54, Section 38, 39, 39(4), 42, 46, 136
High Courts30 Oct 2017Dismissed
State Vs Atul Garg
Delhi High Court · (2017) 10 DEL CK 0126
Code Of Civil Procedure, 1908 — Order 22 Rule 9Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 482
High Courts30 Oct 2017Dismissed
State Govt Of Nct Of Delhi Vs Kapil
Delhi High Court · (2017) 10 DEL CK 0125
Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 161, 164, 378(1)(a), 482Indian Penal Code, 1860 — Section 328, 342, 363, 372, 376
High Courts30 Oct 2017
Lt. Col. B.B. Sharan (Retd) Vs MCD And Anr
Delhi High Court · (2017) 10 DEL CK 0124
High Courts30 Oct 2017Dismissed
Principal Commissioner Of Income Tax-8 Vs ST Microelectronics Private Ltd
Delhi High Court · (2017) 10 DEL CK 0123
Income Tax Act, 1961 — Section 92CA, 154
High Courts30 Oct 2017Dismissed
Sawhney Brothers Vs Hongkong & Shanghai Banking Corpn.
Delhi High Court · (2017) 10 DEL CK 0122
High Courts30 Oct 2017Allowed
Chitra Sharma Vs Airline Allied Services Ltd & Anr
Delhi High Court · (2017) 10 DEL CK 0121
Constitution Of India, 1950 — Article 14, 16, 21, 42Rights of Persons With Disabilities Act, 2016 — Section 2(h), 2(k), 2(s), 3(3), 20(4)
High Courts30 Oct 2017Dismissed
M/S Rohini Strips Limited & Ors Vs Industrial Development Bank Of India & Ors
Delhi High Court · (2017) 10 DEL CK 0120
Code Of Civil Procedure, 1908 — Order 9 Rule 13Limitation Act, 1963 — Section 5Evidence Act, 1872 — Section 72, 73
High Courts30 Oct 2017Allowed
M/S Amar Iron Store And Ors Vs Union Of India & Ors
Delhi High Court · (2017) 10 DEL CK 0119
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
High Courts30 Oct 2017Allowed
Sarabjeet Kaur & Ors Vs Union Of India & Ors
Delhi High Court · (2017) 10 DEL CK 0118
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
High Courts30 Oct 2017Allowed
Virender Singh And Ors Vs Union Of India And Ors
Delhi High Court · (2017) 10 DEL CK 0117
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)
High Courts30 Oct 2017Allowed
Sunil Kumar Dhankar Vs Govt. Of Nct Of Delhi & Ors.
Delhi High Court · (2017) 10 DEL CK 0116
Land Acquisition Act, 1894 — Section 4, 6, 11, 31Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
High Courts30 Oct 2017Dismissed
Om Prakash & Ors Vs Union Of India & Ors
Delhi High Court · (2017) 10 DEL CK 0115
Land Acquisition Act, 1894 — Section 4, 6Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 20(4), 24, 24(2)
High Courts30 Oct 2017Dismissed
Rajesh Saini Vs Government Of National Capital Territory Of Delhi & Ors
Delhi High Court · (2017) 10 DEL CK 0114
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 3(x), 24(2)