High Courts14 Sept 2017Dismissed
RAMDESH & ANR. Vs UNION OF INDIA
Delhi High Court · (2017) 09 DEL CK 0020
Railway Claims Tribunal Act, 1987, Section 23, Section 124-A - Appeals
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Delhi High Court judgments
1,38,161 judgments · page 3,426 of 6,909
High Courts14 Sept 2017Dismissed
REKHA AND ANR. Vs UNION OF INDIA
Delhi High Court · (2017) 09 DEL CK 0019
Railway Claims Tribunal Act, 1987, Section 23, Section 123(c) - Appeals
High Courts13 Sept 2017Dismissed
VIJAY KUMAR Vs GNCT OF DELHI AND ORS.
Delhi High Court · (2017) 09 DEL CK 0017
Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 4, Section 31, Se
High Courts12 Sept 2017Disposed off
M/S HANUNG TOYS & TEXTILES LTD. & ORS. Vs ICICI BANK LTD.
Delhi High Court · (2017) 09 DEL CK 0016
Code of Civil Procedure, 1908, Order 12Rule 6
High Courts11 Sept 2017
Prashant Manchanda Vs Union of India & Ors.
Delhi High Court · (2017) 09 DEL CK 0015
Metro Railway (Operation and Maintenance), Act, 2002, Section 78, Section 82
High Courts11 Sept 2017
SHREE SANT KRIPA INTELLECTUAL & ANR. Vs SYSKA MOBILE SEMI CONDUCTORS & ORS.
Delhi High Court · (2017) 09 DEL CK 0014
High Courts08 Sept 2017
RANI DEVI Vs UNION OF INDIA
Delhi High Court · (2017) 09 DEL CK 0013
Railways Act, 1989, Section 2, Section 124A, Section 123 - Definitions - Compensation on account of untoward incidents - Definitions
High Courts08 Sept 2017
MUJEEB AHMAD AND ORS. Vs DDA AND ORS.
Delhi High Court · (2017) 09 DEL CK 0011
High Courts07 Sept 2017Disposed off
PNB HOUSING FINANCE LIMITED Vs GAUTAM MAHENDRA JAIN
Delhi High Court · (2017) 09 DEL CK 0010
Arbitration and Conciliation Act, 1996, Section 9, Section 9(2) - Interim measures, etc., by Court - Interim measures, etc., by Court
High Courts07 Sept 2017Allowed
SKY VIEW COUNSULTANTS PVT. LTD. Vs INCOME TAX OFFICER, WARD 23 (4) & ANR.
Delhi High Court · (2017) 09 DEL CK 0009
Income Tax Act, 1961, Section 147, Section 147, Section 147, Section 147, Section 148, Section 148,
High Courts05 Sept 2017Dismissed
ANIL KUMAR ANAND Vs UNION OF INDIA & ORS
Delhi High Court · (2017) 09 DEL CK 0007
Central Civil Services (Classification, Control and Appeal) Rules, 1957, Rule 14(3)
High Courts04 Sept 2017Allowed
BANSAL PLYWOOD Vs STATE (NCT OF DELHI) AND ORS.
Delhi High Court · (2017) 09 DEL CK 0006
Code of Criminal Procedure, 1973, Section 313, Section 251, Section 281, Section 315 - Power to examine the accused - Substance of accusation to be st
High Courts04 Sept 2017Dismissed
SARDAR NIRMALJEET SINGH Vs SMT. ANUPAMA MOTWANI
Delhi High Court · (2017) 09 DEL CK 0005
Code of Civil Procedure, 1908, Section 96, Order IXRule 7 - Appeal from original decree
High Courts04 Sept 2017
TATA SONS LIMITED Vs MR RAJBIR JINDAL @ ORS
Delhi High Court · (2017) 09 DEL CK 0004
Code of Civil Procedure, 1908, Section 151, Order 23Rule 3, Order 8Rule 10, Order 13A Rule 3 -Commercial
High Courts03 Sept 2017Allowed
Govt. Of Nct Of Delhi Vs Dr. Rishi Anand
Delhi High Court · (2017) 09 DEL CK 0037
Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 10, 10(1), 10(5)(a), 10(6), 10(7)Code Of Civil Procedure, 1908 — Order 8 Rule 1
High Courts01 Sept 2017Dismissed
EDGECLIFFE DEVELOPERS LLP Vs M/S NEELAMBER ASSOCIATES PRIVATE LIMITED
Delhi High Court · (2017) 09 DEL CK 0003
Code of Civil Procedure, 1908, Order 9Rule 13, Section 151, Order 37Rule 4, Order 38Rule 4,
High Courts01 Sept 2017
DIRECTOR IN CHARGE ESI CORPORATION AND ORS Vs M/S DELKAN BUILDTECH (P) LTD
Delhi High Court · (2017) 09 DEL CK 0002
Code of Civil Procedure, 1908, Order 6Rule 17
High Courts01 Sept 2017Disposed off
NEXT GENERATION CABLE COMMUNICATION & ANR Vs SANJHI EXIM PVT LTD
Delhi High Court · (2017) 09 DEL CK 0001
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award
High Courts31 Aug 2017
THE SELF FINANCING EDUCATIONAL INSTITUTIONS ASSOCIATION (REGD.) Vs GOVERNMENT OF NCT OF DELHI AND ANR
Delhi High Court · (2017) 08 DEL CK 0105
Constitution of India, Article 226 - Power of High Courts to Issue certain writsGeneral Clauses Act, 1897, Section 21 - Power to issue, to include power to add to, amen