COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 3,432 of 6,909

High Courts02 Aug 2017

ASHA SETHI Vs UNION OF INDIA & ANR.

Delhi High Court · (2017) 08 DEL CK 0004

Read judgment

High Courts01 Aug 2017Dismissed

M/S MONI TRADERS Vs GOVT OF NCT OF DELHI

Delhi High Court · (2017) 08 DEL CK 0003

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

Read judgment

High Courts01 Aug 2017Disposed off

PR. COMMISSIONER OF INCOME TAX DELHI-2, NEW DELHI Vs CENTRAL WAREHOUSING CORPORATION

Delhi High Court · (2017) 08 DEL CK 0002

Income Tax Act, 1961, Section 41(1), Section 41(1), Section 41(1), Section 41(1), Section 260A, Section 260A

Read judgment

High Courts01 Aug 2017Dismissed

SHRI INTZAR AHMED & ANR. Vs VIRENDER KUMAR

Delhi High Court · (2017) 08 DEL CK 0001

Code of Civil Procedure, 1908, Section 96 - Appeal from original decree

Read judgment

High Courts31 Jul 2017Dismissed

Indian Council Of Agricultural Research & Anr Vs Laxmi Narayan Meena

Delhi High Court · (2017) 07 DEL CK 0090

Read judgment

High Courts31 Jul 2017

NARENDRA SINGH Vs BUREAU OF INDIAN STANDARDS THROUGH: THE DIRECTOR GENERAL & ANR

Delhi High Court · (2017) 07 DEL CK 0088

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

Read judgment

High Courts31 Jul 2017Dismissed

PARAMJIT SINGH Vs IOCL & ORS

Delhi High Court · (2017) 07 DEL CK 0087

Read judgment

High Courts31 Jul 2017Disposed off

PROF. S.P. NARANG Vs UNIVESITY OF DELHI

Delhi High Court · (2017) 07 DEL CK 0086

Read judgment

High Courts31 Jul 2017Dismissed

SCHOOL MANAGEMENT OF G D SALWAN SCHOOL Vs DIRECTORATE OF EDUCATION AND ANR.

Delhi High Court · (2017) 07 DEL CK 0085

Read judgment

High Courts28 Jul 2017Dismissed

HOLY HEALTH & EDUCATION SOCIETY (REGD.) Vs DELHI DEVELOPMENT AUTHORITY

Delhi High Court · (2017) 07 DEL CK 0084

Code of Civil Procedure, 1908, Section 100, Order 41Rule 24 - Second appeal

Read judgment

High Courts28 Jul 2017Dismissed

KULDEEP AGGARWAL Vs SH. RAJ KUMAR CHOPRA AND ORS.

Delhi High Court · (2017) 07 DEL CK 0083

Code of Civil Procedure, 1908, Section 96, Order 12Rule 6 - Appeal from original decreeTransfer of Property Act, 1882, Section 106,

Read judgment

High Courts28 Jul 2017Dismissed

SANJIV TALWAR Vs BANK OF BARODA AND ORS

Delhi High Court · (2017) 07 DEL CK 0081

Read judgment

High Courts28 Jul 2017

SUMAN KUMARI Vs M/S BHAGINI NIVEDITA COLLEGE AND ANR.

Delhi High Court · (2017) 07 DEL CK 0080

Industrial Disputes Act, 1947, Section 2(OO)(BB), Section 25B(2)(a)(II), Section 25-F(a) - Definitions - Definition of continuous service

Read judgment

High Courts27 Jul 2017Disposed off

HARGOVIND PANDEY Vs PR.COMMISSIONER OF INCOME TAX

Delhi High Court · (2017) 07 DEL CK 0079

Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 264, Section 2

Read judgment

High Courts26 Jul 2017

MR ARUN JAITLEY Vs MR. ARVIND KEJRIWAL & ORS

Delhi High Court · (2017) 07 DEL CK 0078

Evidence Act, 1872, Section 151, Section 150 - Indecent and scandalous questions - Procedure of Court in case of question being asked without reasonable grounds

Read judgment

High Courts26 Jul 2017Allowed