High Courts20 Jun 2017Disposed off
V.K. BHATNAGAR Vs CANARA BANK & ANR
Delhi High Court · (2017) 06 DEL CK 0036
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,437 of 6,909
High Courts19 Jun 2017
LORD KRISHNA INSTITUTE FOR EDUCATION Vs NATIONAL COUNCIL FOR TEACHER EDUCATION & AN
Delhi High Court · (2017) 06 DEL CK 0035
National Council For Teacher Education Act, 1993, Section 18
High Courts19 Jun 2017Disposed off
YASH TECHNOLOGIES PRIVATE LIMITED Vs CE INFO SYSTEMS PRIVATE LIMITED
Delhi High Court · (2017) 06 DEL CK 0034
Arbitration & Conciliation Act, 1996, Section 36(3), Section 34
High Courts16 Jun 2017Disposed off
WASIM AHMED Vs STATE
Delhi High Court · (2017) 06 DEL CK 0033
Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 34, Section 379
High Courts16 Jun 2017Disposed Off
Ranjeet Singh Vs State Govt. of NCT of Delhi
Delhi High Court · (2017) 06 DEL CK 0003
Penal Code, 1860 (IPC) - Section 354, Section 376
High Courts13 Jun 2017
GOPAL Vs STATE (GOVT OF NCT DELHI)
Delhi High Court · (2017) 06 DEL CK 0032
Code of Criminal Procedure, 1973, Section 173, Section 207 - Report of police officer on completion of Investigation - Supply to the accused of copy of police report and other documents
High Courts13 Jun 2017Disposed off
SHIRAJ @ SIRAJUDDIN Vs STATE
Delhi High Court · (2017) 06 DEL CK 0031
Code of Criminal Procedure, 1973, Section 173, Section 428 - Report of police officer on completion of Investigation - Period of detention undergone by the accused to be set off against the s
High Courts12 Jun 2017Disposed off
AZUBUOGU EKENE PATRIC Vs STATE OF NCT OF DELHI
Delhi High Court · (2017) 06 DEL CK 0030
Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationForeigners Act, 1946, Section 14, Section 14A
High Courts12 Jun 2017
MONIKA Vs STATE NCT OF DELHI
Delhi High Court · (2017) 06 DEL CK 0029
Code of Criminal Procedure, 1973, Section 173, Section 161, Section 164, Section 428 - Report of police officer on completion of Investigation - Exami
High Courts12 Jun 2017Disposed off
RAMJAN Vs STATE
Delhi High Court · (2017) 06 DEL CK 0028
Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Sec
High Courts12 Jun 2017Disposed off
SUNIL KUMAR Vs STATE
Delhi High Court · (2017) 06 DEL CK 0027
Code of Criminal Procedure, 1973, Section 173, Section 313, Section 357A - Report of police officer on completion of Investigation - Power to examine the accused<
High Courts09 Jun 2017
L.D. JOSHI Vs CENTRAL PROVIDENT FUND COMMISSIONER & ORS
Delhi High Court · (2017) 06 DEL CK 0026
High Courts08 Jun 2017Disposed off
KESH BAHADUR GAURANG Vs STATE
Delhi High Court · (2017) 06 DEL CK 0025
High Courts08 Jun 2017
KULDEEP RAJ Vs STATE
Delhi High Court · (2017) 06 DEL CK 0024
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 21(c) - Punishment for contravention in relation to manufactured drugs and preparations
High Courts08 Jun 2017Disposed off
RAJ KUMAR Vs STATE
Delhi High Court · (2017) 06 DEL CK 0023
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 20 - Punishment for contravention in relation to cannabis plant and cannabis
High Courts07 Jun 2017Disposed off
SADDAM HUSSAIN Vs STATE
Delhi High Court · (2017) 06 DEL CK 0022
Indian Penal Code, 1860, Section 34, Section 323, Section 395, Section 365 - Acts done by several persons in furtherance of common intention - Punishme
High Courts07 Jun 2017
SAGIR @ ANNU Vs THE STATE (GOVT. OF NCT OF DELHI)
Delhi High Court · (2017) 06 DEL CK 0021
Indian Penal Code, 1860, Section 34, Section 308, Section 304(II) - Acts done by several persons in furtherance of common intention - Attempt to commit culpable homicide -
High Courts07 Jun 2017Dismissed
DELHI METRO RAIL CORPORATION LTD. Vs DELHI AIRPORT METRO EXPRESS PRIVATE LIMITED
Delhi High Court · (2017) 06 DEL CK 0020
Arbitration and Conciliation Act, 1996, Section 9, Section 36, Section 34 - Interim measures, etc., by Court - Enforcement - Application for setting aside arbitral award
High Courts06 Jun 2017
TARUN LALLA & ANR Vs STATE
Delhi High Court · (2017) 06 DEL CK 0019
Indian Penal Code, 1860, Section 34, Section 307 - Acts done by several persons in furtherance of common intention - Attempt to murder
High Courts06 Jun 2017Disposed off
MAHESH CHAND Vs STATE
Delhi High Court · (2017) 06 DEL CK 0018
Indian Penal Code, 1860, Section 34, Section 307 - Acts done by several persons in furtherance of common intention - Attempt to murder