High Courts22 Aug 2017
COURT ON ITS OWN MOTION Vs UNION OF INDIA & ORS
Delhi High Court · (2017) 08 DEL CK 0084
Constitution of India, Article 14, Article 226, Article 15, Article 46, Article 16, Article 15(1),
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,428 of 6,909
High Courts22 Aug 2017
LAL MOHAMAD Vs THE STATE (GOVT. OF NCT) OF DELHI
Delhi High Court · (2017) 08 DEL CK 0083
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 57, Section 25
High Courts22 Aug 2017
PUMA SE & ANR Vs NIKHIL THERMOPLAST LTD & ORS.
Delhi High Court · (2017) 08 DEL CK 0082
Trademarks Act, 1999, Section 25
High Courts22 Aug 2017
ORIENTAL INSURANCE COMPANY, LIMITED Vs MOHD. ANWAR & ANR.
Delhi High Court · (2017) 08 DEL CK 0081
Code of Criminal Procedure, 1973, Section 340 - Procedure in cases mentioned in Section 195Employees Compensation Act, 1923, Section 30, Section 21(1
High Courts22 Aug 2017
VEENA Vs STATE & ANR
Delhi High Court · (2017) 08 DEL CK 0080
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNegotiable Instruments Act, 1881, Section 138, Section 139,
High Courts22 Aug 2017
RAJIV SAPRA & ANR. Vs STATE, N.C.T. OF DELHI
Delhi High Court · (2017) 08 DEL CK 0079
Indian Penal Code, 1860, Section 308, Section 120-B, Section 304-II - Attempt to commit culpable homicidePunjab Excise Act, 1914,
High Courts22 Aug 2017
SAP SE & ORS Vs SAP EDGE
Delhi High Court · (2017) 08 DEL CK 0078
Evidence Act, 1872, Section 65-B -Copyright Act, 1957, Section 2(o), Section 2(ffc) - Interpretation - InterpretationTrade Mar
High Courts22 Aug 2017
M/s SARU SMELTING PRIVATE LIMITED Vs SHARDA GUPTA
Delhi High Court · (2017) 08 DEL CK 0077
Code of Civil Procedure, 1908, Order 41Rule 24 -Transfer of Property Act, 1882, Section 106 - Duration of certain leases in absence of written contract o
High Courts22 Aug 2017
SUNIL KUMAR Vs MANJU
Delhi High Court · (2017) 08 DEL CK 0076
Indian Penal Code, 1860, Section 406, Section 498-A - Punishment for Criminal breach of trustHindu Marriage Act, 1955, Section 13(1)(IA),
High Courts22 Aug 2017
SHRI SACHIN DUGGAL & ANR Vs M/S SMX TECHNOLOGIES INDIA LTD
Delhi High Court · (2017) 08 DEL CK 0075
Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 406 - Punishment of criminal conspiracy -
High Courts22 Aug 2017
VIJAY SANGHI & COMPANY Vs COMMISSIONER OF TRADE & TAXES & ORS.
Delhi High Court · (2017) 08 DEL CK 0074
Delhi Value Added Tax Act, 2004, Section 30, Section 58A -Income Tax Act, 1960, Section 142(2D)
High Courts22 Aug 2017
YOGENDRA SARASWAT Vs UNION OF INDIA & ORS
Delhi High Court · (2017) 08 DEL CK 0073
Multi State Co-operative Societies Act, 2002, Section 123 - Supersession of board of specified multi-State co-operative society
High Courts22 Aug 2017
UNION OF INDIA Vs VODAFONE GROUP PLC UNITED KINGDOM & A
Delhi High Court · (2017) 08 DEL CK 0072
Code of Civil Procedure, 1908, Order 39Rule 3 -Finance Act, 2012, Section 119
High Courts21 Aug 2017Disposed off
FARHEEN JAHAN Vs UNIVERSITY OF DELHI AND ORS
Delhi High Court · (2017) 08 DEL CK 0071
High Courts21 Aug 2017Dismissed
LALIT KUMAR AND ORS Vs UOI & ORS.
Delhi High Court · (2017) 08 DEL CK 0070
Constitution of India, Article 309 -Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956, Rule 23 -Indian Economic Service Rules, 1961, Rule 8(1)(a), Rule 9D
High Courts21 Aug 2017
ALL INDIA RAILWAY PROTECTION FORCE ASSOCIATION AND ANOTHER Vs UNION OF INDIA AND OTHERS
Delhi High Court · (2017) 08 DEL CK 0069
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsRailway Protection Force Rules, 1987
High Courts21 Aug 2017
MKU LTD.PREVIOUSLY KNOWN AS M/S MKU PVT. LTD. Vs UNION OF INDIA
Delhi High Court · (2017) 08 DEL CK 0068
Arbitration and Conciliation Act, 1996, Section 14, Section 31(3), Section 15, Section 11, Section 9, Section 34,
High Courts21 Aug 2017
STATE Vs AJAY KUMAR SHARMA
Delhi High Court · (2017) 08 DEL CK 0067
Indian Penal Code, 1860, Section 284, Section 308, Section 304(II), Section 120-B - Negligent conduct with respect to poisonous substance - Attempt
High Courts21 Aug 2017
AFCONS INFRASTRUCTURE LIMITED Vs IRCON INTERNATIONAL LIMITED
Delhi High Court · (2017) 08 DEL CK 0066
Arbitration and Conciliation Act, 1996, Section 11, Section 12 - Appointment of arbitrators - Grounds for challenge
High Courts21 Aug 2017
PR. COMMISSIONER OF INCOME TAX (CENTRAL) - 3 Vs DHARAMPAL PREMCHAND LTD.
Delhi High Court · (2017) 08 DEL CK 0065
Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3) - Assessment