COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 3,425 of 6,909

High Courts18 Sept 2017Disposed Of

Ankit Sharma Vs State & Anr

Delhi High Court · (2017) 09 DEL CK 0353

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 307, 308, 323, 326, 341

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High Courts18 Sept 2017Disposed Of

Prabhat Singh Vs State

Delhi High Court · (2017) 09 DEL CK 0352

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 120B, 307, 343, 353, 364A

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High Courts18 Sept 2017Disposed Of

Bir Singh & Ors Vs State Of Nct Of Delhi

Delhi High Court · (2017) 09 DEL CK 0351

Constitution Of India, 1950 — Article 21, 226, 227Code Of Criminal Procedure, 1973 — Section 309, 482Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 467, 468, 471

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High Courts18 Sept 2017Dismissed

Randeep Kaur Vs Ayush Sibal

Delhi High Court · (2017) 09 DEL CK 0350

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 251, 482Negotiable Instrument Act, 1881 — Section 138, 143(3), 145(2)

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High Courts18 Sept 2017Dismissed

K K Chakraborty Vs M/S. Alankit Assignments Ltd

Delhi High Court · (2017) 09 DEL CK 0349

Industrial Disputes Act, 1947 — Section 2(s), 25(f)

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High Courts18 Sept 2017Dismissed

Deen Dayal Vs Delhi Transport Corporation

Delhi High Court · (2017) 09 DEL CK 0348

Constitution Of India, 1950 — Article 14, 16, 21, 311Industrial Disputes Act, 1947 — Section 33(2)(1), 33(2)(b)

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High Courts18 Sept 2017Dismissed

Assistant Provident Fund Commissioner Vs M/S Kangan Security Service

Delhi High Court · (2017) 09 DEL CK 0347

Constitution Of India, 1950 — Article 226, 227Employees Provident Fund And Miscellaneous Provisions Act, 1952 — Section 7A, 7O, 7Q, 14B

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High Courts18 Sept 2017

Hughes Communication India Limited & Ors Vs Toppers Classes Private Limited

Delhi High Court · (2017) 09 DEL CK 0346

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High Courts18 Sept 2017Allowed

Avenue Asia Advisors Pvt. Limited Vs Deputy Commissioner Of Income Tax

Delhi High Court · (2017) 09 DEL CK 0328

Income Tax Rules, 1962 — Rule 10B(2)Income Tax Act, 1961 — Section 92CA(1), 92CA(3), 143(2), 143(3), 144C, 260A

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High Courts18 Sept 2017Allowed

Anuj Rana Vs Union Of India & Anr.

Delhi High Court · (2017) 09 DEL CK 0327

Central Excise Act, 1944 — Section 31(c), 32E, 32E(1), 32F(1), 32F(2), 32F(3)

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High Courts18 Sept 2017Dismissed

Yogender Kumar Vs Union Of India & Anr

Delhi High Court · (2017) 09 DEL CK 0326

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High Courts18 Sept 2017Dismissed

Madan Singh & Ors Vs UOI & Ors.

Delhi High Court · (2017) 09 DEL CK 0325

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High Courts18 Sept 2017Disposed Of

Bishan Sarup And Ors Vs Registrar Cooperative Societies & Ors

Delhi High Court · (2017) 09 DEL CK 0324

Code Of Civil Procedure, 1908 — Order 23 Rule 3

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High Courts18 Sept 2017Disposed Of

U.O.I Vs P.K.Sharma

Delhi High Court · (2017) 09 DEL CK 0323

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High Courts18 Sept 2017Disposed Of

UOI Vs S.C. Manchanda

Delhi High Court · (2017) 09 DEL CK 0322

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High Courts18 Sept 2017Dismissed

Mahesh Kumar Yadav Vs New Delhi Municipal Council & Ors

Delhi High Court · (2017) 09 DEL CK 0321

Constitution Of India, 1950 — Article 226Street Vendors (Protection Of Livelihood And Regulation Of Street Vending) Act, 2014 — Section 22, 22(2)(d)

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High Courts18 Sept 2017Dismissed

Bharat Heavy Electricals Limited Vs Micro And Small Enterprises Facilitations Centre & Anr

Delhi High Court · (2017) 09 DEL CK 0039

Micro, Small And Medium Enterprises Development Act, 2006 — Section 15, 16, 17, 18, 18(1), 18(2), 18(3), 18(4), 19, 20, 21, 22, 23, 24Arbitration And Conciliation Act, 1996 — Section 7, 8, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81

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High Courts18 Sept 2017Dismissed

MAHANAGAR TELEPHONE NIGAM LTD. Vs FINOLEX CABLES LIMITED

Delhi High Court · (2017) 09 DEL CK 0023

Contract Act, 1872, Section 74 - Compensation for breach of contract where penalty stipulated forArbitration and Conciliation Act, 1996, Section 37, Section

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High Courts15 Sept 2017Disposed off

M/S BRIGHT ENGINEERING WORKS Vs THE UNION OF INDIA AND ORS.

Delhi High Court · (2017) 09 DEL CK 0022

Foreign Trade (Regulation) Rules, 1993, Rule 8

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High Courts15 Sept 2017Disposed off

IN THE MATTER OF EBC (INDIA) COMPANY PRIVATE LIMITED (IN VOL. LIQN.) Vs NIL

Delhi High Court · (2017) 09 DEL CK 0021

Companies Act, 1956, Section 497(6), Section 484(i)(b) - Final meeting and dissolution. - Circumstances in which company may be wound up voluntarily.Companies (Court) Rul

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