High Courts12 Oct 2017Dismissed
Safeways Cargo (P) Ltd Vs Kapoori Devi & Ors
Delhi High Court · (2017) 10 DEL CK 0380
Code Of Civil Procedure, 1908 — Order 41 Rule 21, Order 41 Rule 27
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,403 of 6,909
High Courts12 Oct 2017Disposed Of
New India Assurance Co Ltd Vs Shambhu & Ors
Delhi High Court · (2017) 10 DEL CK 0379
High Courts12 Oct 2017Disposed Of
Shri Ram General Insurance Co. Ltd Vs Sangita Singh & Ors.
Delhi High Court · (2017) 10 DEL CK 0378
High Courts12 Oct 2017Dismissed
New India Assurance. Co. Ltd Vs Laxmina Devi & Ors.
Delhi High Court · (2017) 10 DEL CK 0377
High Courts12 Oct 2017Disposed Of
Oriental Insurance Co. Vs Madan Lal & Ors
Delhi High Court · (2017) 10 DEL CK 0376
High Courts12 Oct 2017Disposed Of
Kailash Yadav Vs Ram Charan Yadav & Ors
Delhi High Court · (2017) 10 DEL CK 0375
Motor Vehicle Act, 1988 — Section 166
High Courts12 Oct 2017Disposed Of
Shriram General Insurance Co Ltd Vs Narayan Tiwari And Ors
Delhi High Court · (2017) 10 DEL CK 0374
High Courts12 Oct 2017Dismissed
Kamlesh Kumar Jain & Ors. Vs Chandra Kanta Agarwal
Delhi High Court · (2017) 10 DEL CK 0373
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B(8)Code Of Civil Procedure, 1908 — Section 115
High Courts12 Oct 2017
Saregama India Limited Vs Eros Digital FZ LLC & Anr
Delhi High Court · (2017) 10 DEL CK 0372
Code Of Civil Procedure, 1908 — Section 20(c)Copyright Act, 1957 — Section 62Trademarks Act, 1999 — Section 134
High Courts12 Oct 2017Dismissed
M/S Prime Production Pvt Ltd Vs Sanjeev Kumar & Anr
Delhi High Court · (2017) 10 DEL CK 0371
Copyright Act, 1957 — Section 61
High Courts12 Oct 2017
Kamala Dey & Ors Vs Deboshree Biswas & Anr.
Delhi High Court · (2017) 10 DEL CK 0370
High Courts12 Oct 2017Disposed Of
Bhupinder Jit Singh Vs Sonu Kumar
Delhi High Court · (2017) 10 DEL CK 0369
Code Of Civil Procedure, 1908 — Section 115, Order 15 Rule 1, Order 12 Rule 6Indian Contract Act, 1872 — Section 19Specific Relief Act, 1963 — Section 31
High Courts12 Oct 2017Allowed
Mujeeb Rehman Vs Mohd Nabi & Ors
Delhi High Court · (2017) 10 DEL CK 0368
Code Of Civil Procedure, 1908 — Section 115, Order 7 Rule 11, Order 7 Rule 11(d)Specific Relief Act, 1963 — Section 4, 16(c), 19(b), 36, 37, 39, 41, 41(e), 41(h), 42
High Courts12 Oct 2017Allowed
Concrete Solutions Vs Sany Heavy Industry India Pvt Ltd
Delhi High Court · (2017) 10 DEL CK 0367
Constitution Of India, 1950 — Article 227Arbitration And Conciliation Act, 1996 — Section 5, 8, 11Arbitration Act, 1940 — Section 42
High Courts12 Oct 2017
SAP SE & Ors Vs Transweave Solutions Pvt Ltd & Anr
Delhi High Court · (2017) 10 DEL CK 0366
Code Of Civil Procedure, 1908 — Order 20 Rule 5Copyright Act 1957 — Section 2(ffc), 2(o)
High Courts12 Oct 2017Partly Allowed
M/S Bharat Sanchar Nigam Limited And Another Vs M/S BWL Limited
Delhi High Court · (2017) 10 DEL CK 0365
Arbitration And Conciliation Act, 1996 — Section 14, 15, 31, 31(3), 31(7), 31(7)(a), 31(7)(b), 34, 37Interest On Delayed Payments To Small Scale And Ancillary Industrial Undertakings Act, 1993 — Section 3, 4, 5, 10
High Courts12 Oct 2017Disposed Of
Sinopharm Weiqida Pharmaceutical Co (WQD) Vs DSM Sinochem Pharmaceuticals India Pvt Ltd And Anr
Delhi High Court · (2017) 10 DEL CK 0364
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 8 Rule 1, Order 39 Rule 2, Order 8 Rule 10Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015 — Section 13Delhi High Court Act, 1966 — Section 10
High Courts12 Oct 2017Allowed
Balaraj Jadhav & Ors Vs Union Of India & Ors.
Delhi High Court · (2017) 10 DEL CK 0363
Constitution Of India, 1950 — Article 226Employees' State Insurance (Central) Rules, 1950 — Rule 51Employees’ State Insurance Act, 1948 — Section 3, 7, 26, 28, 28(i), 28(ii), 28(iii), 28(iv), 28(v), 34, 46, 58, 59, 59A, 59B
High Courts12 Oct 2017Allowed
AMIT & ORS. Vs STATE OF NCT OF DELHI & ORS.
Delhi High Court · (2017) 10 DEL CK 0008
Code of Civil Procedure, 1908, Order 41Rule 23 -Succession Act, 1925, Section 299 - Appeals from orders of District JudgeLimitation
High Courts12 Oct 2017Dismissed
M/s A M ELECTRICALS Vs CHANDRA KANTA AGARWAL
Delhi High Court · (2017) 10 DEL CK 0007
Delhi Rent Control Act, 1958, Section 25B(8), Section 14(1)(e) - Special procedure for the disposal of applications for eviction on the ground of bona fide requirement - Protection of tenant ag