High Courts27 Sept 2017Dismissed
S P Saxena Vs CBI
Delhi High Court · (2017) 09 DEL CK 0074
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,410 of 6,909
High Courts27 Sept 2017Dismissed
Avinash @ Janu Vs Lt. Governor Of Delhi Through State Govt Of Nct Of Delhi & Ors
Delhi High Court · (2017) 09 DEL CK 0073
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Delhi Police Act, 1978 — Section 8(ii), 45, 47, 47(a), 47(c)(i), 47(c)(ii), 47(C)(iii), 47(C)(iv), 48, 49, 50, 52
High Courts27 Sept 2017Dismissed
Gurdip Singh Anand Vs Joseph Daniel
Delhi High Court · (2017) 09 DEL CK 0072
Negotiable Instruments Act, 1881 — Section 118, 118(a), 138, 139
High Courts27 Sept 2017Disposed Of
Bharti Axa General Insurance Company Ltd. Vs Ram Kumar
Delhi High Court · (2017) 09 DEL CK 0069
High Courts27 Sept 2017Disposed Of
Satish Tipnis Vs New India Assurance Co. Ltd. & Ors
Delhi High Court · (2017) 09 DEL CK 0068
Code Of Civil Procedure, 1908 — Order 12 Rule 8
High Courts27 Sept 2017Disposed Of
Hemant Punj (Deceased Through Lrs) Vs Arun Kumar & Ors.
Delhi High Court · (2017) 09 DEL CK 0067
High Courts27 Sept 2017Disposed Of
Bharti Axa General Insurance Company Ltd Vs Neelkanth Dey & Ors
Delhi High Court · (2017) 09 DEL CK 0066
High Courts27 Sept 2017Dismissed
Jasmer Kaur Vs Jai Singh & Ors
Delhi High Court · (2017) 09 DEL CK 0064
High Courts27 Sept 2017Disposed Of
National Insurance Company Limited Vs Vinod Khanna @ Vicky Arora
Delhi High Court · (2017) 09 DEL CK 0063
High Courts27 Sept 2017Disposed Of
Sanjeev Juneja Vs State & Ors
Delhi High Court · (2017) 09 DEL CK 0061
Indian Succession Act, 1925 — Section 2(h), 59, 63, 264, 281, 299Evidence Act, 1872 — Section 67, 68
High Courts27 Sept 2017Disposed Of
United India Insurance Company Limitd Vs Zile Singh & Ors
Delhi High Court · (2017) 09 DEL CK 0060
High Courts27 Sept 2017Disposed Of
Amod Kumar Bajaj & Ors. Vs State & Anr
Delhi High Court · (2017) 09 DEL CK 0059
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 200, 482Indian Penal Code, 1860 — Section 120B, 323, 406, 420, 494, 498A, 499, 500, 506
High Courts27 Sept 2017Disposed Of
Ajmer Singh Vs Govt. Of Nct Of Delhi & Ors
Delhi High Court · (2017) 09 DEL CK 0058
Delhi School Education Rules, 1973 — Rule 1117(b)
High Courts27 Sept 2017Disposed Of
R.P. Tak Vs Secretary, Ministry Of Heavy Industries & Public Enterprises And Anr
Delhi High Court · (2017) 09 DEL CK 0057
Constitution Of India, 1950 — Article 300ACement Corporation Of India Conduct, Disciplinary And Appeal Rules, — Rule 30A
High Courts27 Sept 2017Disposed Of
Vijaya Gupta Vs Vijaya Gupta
Delhi High Court · (2017) 09 DEL CK 0056
Code Of Civil Procedure, 1908 — Order 23 Rule 1
High Courts27 Sept 2017Allowed
International Trenching Pvt. Ltd. Vs Power Grid Corporation Of India Ltd
Delhi High Court · (2017) 09 DEL CK 0055
Arbitration And Conciliation Act, 1996 — Section 29A
High Courts27 Sept 2017Dismissed
Sanjay Fotedar & Anr Vs Hindustan Petroleum Corporation Ltd
Delhi High Court · (2017) 09 DEL CK 0054
Arbitration And Conciliation Act, 1996 — Section 9Consumer Protection Act, 1986 — Section 17Indian Easements Act, 1882 — Section 63
High Courts27 Sept 2017Disposed Of
M/S Devyani International Ltd Vs Siddhivinayak Builders And Developers
Delhi High Court · (2017) 09 DEL CK 0053
Code Of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20, 21Arbitration And Conciliation Act, 1996 — Section 9
High Courts27 Sept 2017Dismissed
Kamla Devi Sohan Raj Singhvi Jain College Of Education Vs National Council For Teacher Education And Anr
Delhi High Court · (2017) 09 DEL CK 0052
National Council For Teacher Education (Recognition Norms And Procedure) Regulations, 2014 — Regulation 5, 7, 7(1), 7(2), 7(2)(b)
High Courts27 Sept 2017Dismissed
Surender Singh Vs Republic Of Indonesia
Delhi High Court · (2017) 09 DEL CK 0051
Code Of Civil Procedure, 1908 — Section 96Specific Relief Act, 1963 — Section 14, 41