High Courts21 Aug 2017
SUSHIL MUHNOT Vs UNION OF INDIA & ANR
Delhi High Court · (2017) 08 DEL CK 0064
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,429 of 6,909
High Courts21 Aug 2017
KHUSHWANT SINGH @ SHEEBY KOHLI Vs STATE
Delhi High Court · (2017) 08 DEL CK 0063
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 Courts21 Aug 2017
MANTEC CONSULTANTS PVT. LTD. Vs MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE (I.A. DIVISION) AND ANR.
Delhi High Court · (2017) 08 DEL CK 0062
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts21 Aug 2017
NOKIA CORPORATION Vs MANAS CHANDRA & ANR
Delhi High Court · (2017) 08 DEL CK 0061
Trade Marks Act, 1999, Section 29(4) - Infringement of registered trade marks
High Courts21 Aug 2017
SURENDER RANA Vs STATE AND ORS
Delhi High Court · (2017) 08 DEL CK 0060
Succession Act, 1925, Section 299, Section 276(1)(c) - Appeals from orders of District Judge - Petition for probateEvidence Act, 1872, Section 114(e)<
High Courts21 Aug 2017
REKHA RAWAT Vs YASPAL SINGH RAWAT
Delhi High Court · (2017) 08 DEL CK 0059
Code of Civil Procedure, 1908, Order 9Rule 13, Section 151 - Saving of Inherent powers of CourtHindu Marriage Act, 1955, Section 13(1)(IA)
High Courts21 Aug 2017
SHIV CHARAN Vs UOI AND ORS.
Delhi High Court · (2017) 08 DEL CK 0058
Land Acquisition Act, 1894, Section 4, Section 17(4), Section 17(1) - Publication of preliminary notification and powers of officers thereupon. - Special powers In cases of ur
High Courts21 Aug 2017
SATISH KUMAR AND ORS Vs UNION OF INDIA & ORS
Delhi High Court · (2017) 08 DEL CK 0057
Disaster Management Act, 2005, Section 44 -Disaster Management (National Disaster Response Force) Rules, 2008, Rule 3(2), Rule 3(3)
High Courts21 Aug 2017
SONIA SYAL Vs STANDARD CHARTERED BANK & ANR
Delhi High Court · (2017) 08 DEL CK 0056
Code of Civil Procedure, 1908, Order 7Rule 11
High Courts21 Aug 2017
WG. CDR. NARENDER NATH Vs PREMIER SHIELD PVT LTD
Delhi High Court · (2017) 08 DEL CK 0055
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 9Rule 7
High Courts21 Aug 2017
PANKAJ KUMAR GUPTA & ORS Vs UNION OF INDIA & ORS
Delhi High Court · (2017) 08 DEL CK 0054
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts21 Aug 2017
PRADEEP MEHRA Vs BCH ELECTRIC LTD
Delhi High Court · (2017) 08 DEL CK 0053
Code of Civil Procedure, 1908, Order 7Rule 11, Order 6Rule 17, Order 8Rule 1, Order 6Rule 7,
High Courts21 Aug 2017
MAMTA DHASMANA & ORS Vs UNION OF INDIA AND ANR
Delhi High Court · (2017) 08 DEL CK 0052
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts18 Aug 2017Allowed
ASHOK KUMAR Vs STATE & ORS.
Delhi High Court · (2017) 08 DEL CK 0051
Indian Penal Code, 1860, Section 34, Section 498A, Section 306, Section 304B - Acts done by several persons in furtherance of common intention - Husb
High Courts18 Aug 2017Disposed off
MANDEEP LAMBA Vs STATE (GOVT. OF NCT) & ANR.
Delhi High Court · (2017) 08 DEL CK 0050
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtArms Act, 1959, Section 25, Section 59, Section 5
High Courts18 Aug 2017Allowed
RAMA DEVI Vs SOMPAL
Delhi High Court · (2017) 08 DEL CK 0049
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts18 Aug 2017Disposed off
GATEWAY RAIL FREIGHT LTD. Vs THE NORTHERN RAILWAY
Delhi High Court · (2017) 08 DEL CK 0048
Code of Civil Procedure, 1908, Order 12Rule 6 -Arbitration and Conciliation Act, 1996, Section 8 - Power to refer parties to arbitration where there is an arb
High Courts18 Aug 2017Disposed off
ANKIT MEHROTRA Vs STATE (GOVT. OF NCT OF DELHI) & ANR.
Delhi High Court · (2017) 08 DEL CK 0047
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtArms Act, 1959, Section 25, Section 45(d) - Punishment for certa
High Courts17 Aug 2017Dismissed
Apollo Tyres Ltd Vs Pioneer Trading Corporation & Anr
Delhi High Court · (2017) 08 DEL CK 0108
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trademarks Act, 1999 — Section 2(m), 2(zb), 3(1)(c), 9, 9(1), 9(1)(b), 9(3), 27(2), 32Designs Act, 2000 — Section 2(d)
High Courts17 Aug 2017
RAJNI Vs STATE
Delhi High Court · (2017) 08 DEL CK 0046
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio