COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 3,436 of 6,909

High Courts03 Jul 2017

MRB PROMOTERS PVT. LTD. & OTHERS Vs SPLENDOR LANDBASE LIMITED

Delhi High Court · (2017) 07 DEL CK 0014

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 52 - "Good faith"Negotiable

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High Courts03 Jul 2017

GAYATRI @ APURNA SINGH Vs STATE & ANR

Delhi High Court · (2017) 07 DEL CK 0013

Indian Penal Code, 1860, Section 201 - Causing disappearance of evidence of offence or giving false information to screen offenderScheduled Castes and Scheduled Tribes (Prevention of Atrocitie

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High Courts03 Jul 2017

DR ANIL GROVER, MD, DM (CARDIOLOGY) Vs UNION OF INDIA & ORS

Delhi High Court · (2017) 07 DEL CK 0012

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High Courts03 Jul 2017

SANJAY KUMAR BASOYA Vs CANARA BANK AND ANOTHER

Delhi High Court · (2017) 07 DEL CK 0011

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 427, Section 251, Section 357(3

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High Courts03 Jul 2017

M/S. KIRI ASSOCIATES (P) LTD. Vs PRAMOD KUMAR MITTAL AND ANR.

Delhi High Court · (2017) 07 DEL CK 0010

Specific Relief Act, 1963, Section 22, Section 21 (5) - Power to grant relief for possession, partition, refund of earnest money, etc - Power to award compensation in certain cases

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High Courts03 Jul 2017

EMDIGITAL LIMITED Vs UOI AND ANR.

Delhi High Court · (2017) 07 DEL CK 0009

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High Courts03 Jul 2017

M.S. BADHAN & ORS. Vs CENTRAL BUREAU OF INVESTIGATION

Delhi High Court · (2017) 07 DEL CK 0008

Code of Criminal Procedure, 1973, Section 482, Section 482, Section 173, Section 173, Section 169, Section 169

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High Courts03 Jul 2017

Exxon Mobil Corporation & Anr. Vs Anser Pasha

Delhi High Court · (2017) 07 DEL CK 0007

Trade Marks Act, 1999, Section 29 - Infringement of registered trade marks

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High Courts03 Jul 2017

JAI KISHAN BASOYA Vs CANARA BANK AND ANOTHER

Delhi High Court · (2017) 07 DEL CK 0006

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 427, Section 357(3), Section 37

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High Courts03 Jul 2017Disposed of

Vijay Kumar Vs State (Govt. of Nct of Delhi)

Delhi High Court · (2017) 07 DEL CK 0005

Constitution of India, 1950 — Article 226, 227

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High Courts03 Jul 2017

TRILOK NATH Vs KHEM CHAND & ORS.

Delhi High Court · (2017) 07 DEL CK 0004

Code of Civil Procedure, 1908, Section 100 - Second appealTransfer of Property Act, 1882, Section 41 - Transfer by ostensible ownerContract Act, 18

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High Courts03 Jul 2017Dismissed

COMMISSIONER OF INCOME TAX Vs M/S. MODILUFT LTD.

Delhi High Court · (2017) 07 DEL CK 0003

Income Tax Act, 1961, Section 206, Section 206, Section 206, Section 206, Section 143(3), Section 143(3)

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High Courts03 Jul 2017Dismissed

HOUSING AND URBAN DEVELOPMENT CORPORATION LIMITED Vs ADDITIONAL COMMISSIONER OF INCOME TAX RANGE

Delhi High Court · (2017) 07 DEL CK 0002

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

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High Courts03 Jul 2017Disposed off

RITES LIMITED Vs COMMISSIONER OF INCOME TAX, DELHI-V

Delhi High Court · (2017) 07 DEL CK 0001

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154

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High Courts28 Jun 2017

ZAHID Vs STATE

Delhi High Court · (2017) 06 DEL CK 0042

Code of Criminal Procedure, 1973, Section 173, Section 313, Section 164, Section 309, Section 357, Section 357A

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High Courts28 Jun 2017Disposed off

ANIL BHATIA Vs STATE NCT OF DELHI

Delhi High Court · (2017) 06 DEL CK 0041

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High Courts28 Jun 2017

SUSHIL KUMAR @ GUDDU Vs STATE

Delhi High Court · (2017) 06 DEL CK 0040

Code of Criminal Procedure, 1973, Section 313, Section 357A - Power to examine the accusedIndian Penal Code, 1860, Section 302, S

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High Courts28 Jun 2017

UNION OF INDIA & ORS. Vs P.K SHARMA

Delhi High Court · (2017) 06 DEL CK 0039

Customs Act, 1962, Section 17 - Assessment of duty.Central Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 14

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High Courts23 Jun 2017Disposed off

GAURAV KATHURIA Vs CENTRAL BOARD OF SECONDARY EDUCATION AND ANR

Delhi High Court · (2017) 06 DEL CK 0038

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High Courts21 Jun 2017Disposed off

VIKAS ANAND & ORS Vs THE STATE ( NCT OF DELHI ) & ORS

Delhi High Court · (2017) 06 DEL CK 0037

Indian Penal Code, 1860, Section 34, Section 498A, Section 406 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma

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