CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 3,417 of 6,909

High Courts22 Sept 2017Dismissed

Savita Rani & Anr Vs Naresh Kumar And Anr.

Delhi High Court · (2017) 09 DEL CK 0182

Delhi Rent Control Act, 1958 — Section 14(1)(b), 14(1)(e), 16(3), 25B, 25B(3)(a), 25B(8), 27Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
Read judgment
High Courts22 Sept 2017

Rajesh Kumar Vs Harish Kumar & Another

Delhi High Court · (2017) 09 DEL CK 0181

Constitution Of India, 1950 — Article 20(3)Code Of Civil Procedure, 1908 — Section 151, Order 3 Rule 1, Order 16 Rule 1A, Order 9 Rule 12Evidence Act, 1872 — Section 45, 73, 78
Read judgment
High Courts22 Sept 2017Allowed

Jagmohan Behl Vs State Bank Of Indore

Delhi High Court · (2017) 09 DEL CK 0175

Constitution Of India, 1950 — Article 39(b), 39(c)Code Of Civil Procedure, 1908 — Section 2(12), Order 2 Rule 4, Order 12 Rule 6, Order 20 Rule 12Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 — Section 2(1)(c)(vii), 9
Read judgment
High Courts22 Sept 2017Dismissed

Supertrack Hotels Pvt Ltd Vs Friends Motels Pvt Ltd

Delhi High Court · (2017) 09 DEL CK 0171

Code Of Civil Procedure, 1908 — Section 151, Order 15A, Order 39 Rule 1, Order 39 Rule 2, Order 15 Rule 5, Order 18 Rule 5, Order 38 Rule 5, Order 39 Rule 10Arbitration And Conciliation Act, 1996 — Section 9, 9(ii)(a), 9(ii)(b), 9(ii)(c), 9(ii)(d), 9(ii)(e), 21Evidence Act, 1872 — Section 92
Read judgment
High Courts22 Sept 2017Dismissed

Shabnam Gulati Vs M/S Religare Finvest Pvt Ltd.

Delhi High Court · (2017) 09 DEL CK 0170

Code Of Civil Procedure, 1908 — Order 5, Order 5 Rule 9, Order 5 Rule 9(5), Order 5 Rule 9AArbitration And Conciliation Act, 1996 — Section 3, 3(1), 19(2), 34, 34(2)(b)(ii), 37General Clauses Act, 1897 — Section 27
Read judgment