High Courts31 Aug 2017Disposed off
IN THE MATTER OF MADAN ASSOCIATES PVT. LTD. (IN VOL. LIQN.) Vs NIL
Delhi High Court · (2017) 08 DEL CK 0104
Companies Act, 1956, Section 490, Section 497(6) -Companies (Court) Rule, 1959, Rule 315
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,427 of 6,909
High Courts31 Aug 2017
SUSHIL KUMAR KHANNA Vs BSES YAMUNA POWER LTD.
Delhi High Court · (2017) 08 DEL CK 0103
High Courts30 Aug 2017
VEENA RAMTRI Vs STATE & OTHERS
Delhi High Court · (2017) 08 DEL CK 0102
Succession Act, 1925, Section 276 - Petition for probate
High Courts30 Aug 2017Allowed
SWARO Vs KI INDIA PVT. LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE NO. 7(1), NEW DELH.
Delhi High Court · (2017) 08 DEL CK 0101
Income Tax Act, 1961, Section 154, Section 154, Section 154, Section 154, Section 147, Section 147,
High Courts29 Aug 2017Disposed off
GREENFIELD PUBLIC SCHOOL Vs EDU SMART SERVICES PRIVATE LIMITED & ANOTHER
Delhi High Court · (2017) 08 DEL CK 0100
Arbitration and Conciliation Act, 1996, Section 16, Section 11, Section 12 - Competence of arbitral Tribunal to rule on its jurisdiction - Appointment of arbitrators - Grounds fo
High Courts29 Aug 2017Disposed off
KARMA GYALTSEN NEYRATSANG Vs UNION OF INDIA & ORS.
Delhi High Court · (2017) 08 DEL CK 0099
Citizenship Act, 1955, Section 9(2), Section 3(1)(a) - Termination of citizenship - Citizenship by birthPassports Act, 1967, Section 11,
High Courts28 Aug 2017
TRILOK CHAND Vs STATE (NCT OF DELHI)
Delhi High Court · (2017) 08 DEL CK 0098
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - Hi
High Courts28 Aug 2017Allowed
KUMAR RAM KRISHNA Vs COLLEGE OF VOCATIONAL STUDIES & ORS.
Delhi High Court · (2017) 08 DEL CK 0097
High Courts28 Aug 2017Disposed off
JASKIRAN SRAN & ORS. Vs M/S CARTEL ATTIRE PRIVATE LTD
Delhi High Court · (2017) 08 DEL CK 0096
Companies Act, 1956, Section 456, Section 433(e), Section 454, Section 439(1)(b) -Companies (Court) Rules 1959, Rule 130
High Courts28 Aug 2017Dismissed
LALIT MOHAN GAUTAM Vs UNIVERSITY OF DELHI
Delhi High Court · (2017) 08 DEL CK 0095
High Courts25 Aug 2017Allowed
AYUSHI SETHI & ORS Vs DELHI UNIVERSITY & ANR
Delhi High Court · (2017) 08 DEL CK 0094
High Courts25 Aug 2017Allowed
ARIF Vs STATE (GOVT. OF NCT OF DELHI)
Delhi High Court · (2017) 08 DEL CK 0093
Indian Penal Code, 1860, Section 376, Section 354, Section 376(2)(I) - Punishment for rape - Assault or criminal force to woman with intent to outrage her modesty - Punish
High Courts24 Aug 2017
STEEL AUTHORITY OF INDIA LIMITED Vs UNION OF INDIA
Delhi High Court · (2017) 08 DEL CK 0092
Railways Act, 1989, Section 106, Section 106, Section 65, Section 65, Section 94, Section 94 - Notice of claim f
High Courts24 Aug 2017Disposed off
MUNICIPAL CORPORATION DELHI Vs RAJBIR
Delhi High Court · (2017) 08 DEL CK 0091
Right to Information Act, 2005, Section 11, Section 19(3), Section 8(1)(j) - Third party information - Appeal - Exemption from disclosure of information
High Courts24 Aug 2017Allowed
RAJENDRA KUMAR PATEL Vs UNION OF INDIA
Delhi High Court · (2017) 08 DEL CK 0090
Foreign Exchange Management Act, 1999, Section 16(3) - Appointment of Adjudicating Authority
High Courts24 Aug 2017
KULJEET SINGH & ANR. Vs JASPAL KAUR & ANR.
Delhi High Court · (2017) 08 DEL CK 0089
Easement Act, 1882, Section 60(b)
High Courts24 Aug 2017Dismissed
SATYA NARAYAN PRASAD Vs UNION OF INDIA & ORS
Delhi High Court · (2017) 08 DEL CK 0088
Constitution of India, Article 84 - Qualification for membership of Parliament
High Courts23 Aug 2017Dismissed
JAI SINGH Vs DELHI TRANSPORT CORPORATION THROUGH ITS CHAIRMAN & ANOTHER
Delhi High Court · (2017) 08 DEL CK 0087
High Courts23 Aug 2017Dismissed
CPIO, Intelligence Bureau Vs Sanjiv Chaturvedi
Delhi High Court · (2017) 08 DEL CK 0086
Constitution of India, Article 21, Article 19(1)(a) - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcRight to Information Act, 2005
High Courts23 Aug 2017Dismissed
NARENDER JAIN Vs STATE GOVT OF NCT OF DELHI
Delhi High Court · (2017) 08 DEL CK 0085
Code of Criminal Procedure, 1973, Section 438, Section 311-A - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Se