High Courts18 Jul 2017Dismissed
D.T.C. Vs SUBHASH CHAND & ANR.
Delhi High Court · (2017) 07 DEL CK 0057
Employees Compensation Act, 1923, Section 30, Section 4A
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,434 of 6,909
High Courts18 Jul 2017Dismissed
SMT. DIMPLE BHALLA Vs SH. GAURAV SINGH
Delhi High Court · (2017) 07 DEL CK 0056
Code of Civil Procedure, 1908, Order 9Rule 13, Order 41Rule 27
High Courts17 Jul 2017Allowed
SANDEEP KUMAR @ SONU Vs STATE OF NCT, NEW DELHI
Delhi High Court · (2017) 07 DEL CK 0055
Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 3
High Courts17 Jul 2017Dismissed
SANJEEV KUMAR SHARMA Vs SANGEETA SHARMA
Delhi High Court · (2017) 07 DEL CK 0054
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and
High Courts17 Jul 2017
SHREE NATH HERITAGE LIQUOR PVT LTD & ANR Vs OCTAGA GREEN POWER & SUGAR CO LTD. & ORS
Delhi High Court · (2017) 07 DEL CK 0053
Code of Civil Procedure, 1908, Section 200
High Courts17 Jul 2017Dismissed
NORTH DELHI MUNICIPAL CORPORATION Vs PREM CHAND GUPTA
Delhi High Court · (2017) 07 DEL CK 0052
Code of Civil Procedure, 1908, Section 34 - InterestContract Act, 1872, Section 23 - What considerations and objects are lawful and what not
High Courts17 Jul 2017Dismissed
PR. COMMISSIONER OF INCOME TAX CENTRAL-3 Vs PPC BUSINESS AND PRODUCTS PVT. LTD.
Delhi High Court · (2017) 07 DEL CK 0051
Income Tax Act, 1961, Section 132, Section 132, Section 132, Section 132, Section 260A, Section 260A,
High Courts17 Jul 2017Dismissed
NOCIL LTD. Vs THE POLICY RELAXATION COMMITTEE & ORS.
Delhi High Court · (2017) 07 DEL CK 0050
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts16 Jul 2017
DR. NAROTTAM MISHRA Vs ELECTION COMMISSION OF INDIA & ORS
Delhi High Court · (2017) 07 DEL CK 0049
Constitution of India, Article 190(3), Article 191(1)(e) - Vacation of seats - Disqualifications for membershipCode of Criminal Procedure, 1973, Secti
High Courts14 Jul 2017Dismissed
NAROTTAM MISHRA Vs THE ELECTION COMMISSION OF INDIA & ORS
Delhi High Court · (2017) 07 DEL CK 0048
Constitution of India, Article 14, Article 227, Article 324 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom
High Courts14 Jul 2017
RAVI SINGHAL Vs GURU GOBIND SINGH INDRAPRSTHA UNIVERSITY AND ANR
Delhi High Court · (2017) 07 DEL CK 0047
Constitution of India, Article 254 - Inconsistency between laws made by Parliament and laws made by the Legislatures of StatesMedical Council Act, 1956, Section 11(2),
High Courts14 Jul 2017Disposed off
MILIND S. NAGARKAR Vs MOTHER SON SUMI SYSTEMS LIMITED & ORS.
Delhi High Court · (2017) 07 DEL CK 0046
Companies Act, 1956, Section 108, Section 111A, Section 111A(3), Section 10F, Section 111(4) - Transfer not to be registered ex
High Courts13 Jul 2017
STATE (GNCT OF DELHI) Vs MOHD. IRFAN
Delhi High Court · (2017) 07 DEL CK 0045
Code of Criminal Procedure, 1973, Section 313, Section 378(1) - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Sect
High Courts13 Jul 2017Dismissed
M/S CWHEC-HCIL (JV) Vs M/S CHPRCL
Delhi High Court · (2017) 07 DEL CK 0044
Arbitration and Conciliation Act, 1996, Section 25, Section 37, Section 27, Section 34, Section 34(2)(a) - Default of a party - Appealable o
High Courts13 Jul 2017Dismissed
SHIVAM SHARMA Vs M/S ALANKIT ASSIGNMENTS LTD.
Delhi High Court · (2017) 07 DEL CK 0043
Arbitration and Conciliation Act, 1996, Section 37, Section 34 - Appealable orders - Application for setting aside arbitral award
High Courts13 Jul 2017Disposed off
UOI & ORS. Vs PROGRAMME STAFF ASSOCIATION & ORS
Delhi High Court · (2017) 07 DEL CK 0042
High Courts12 Jul 2017Disposed off
SCORPION EXPRESS PVT. LTD Vs UNION OF INDIA THROUGH SECRETARY MINISTRY OF RAILWAYS & ANR.
Delhi High Court · (2017) 07 DEL CK 0041
Arbitration and Conciliation Act, 1996, Section 14, Section 12(5) - Failure or impossibility to act - Grounds for challenge
High Courts12 Jul 2017
RAFIQ AHMED AND ORS. Vs UOI AND ORS.
Delhi High Court · (2017) 07 DEL CK 0040
Land Acquisition Act, 1894, Section 4, Section 6, Section 10, Section 9, Section 9(1), Section 10(1),
High Courts11 Jul 2017Dismissed
ASHOK KUMAR Vs KARTAR SINGH
Delhi High Court · (2017) 07 DEL CK 0039
Code of Civil Procedure, 1908, Section 100 - Second appealLimitation Act, 1963, Section 18, Article 19, Article 113 - Effect of
High Courts11 Jul 2017Dismissed
VINOD SURHA &ANR. Vs STATE (GOVT. OF NCT OF DELHI) & ANR
Delhi High Court · (2017) 07 DEL CK 0038