High Courts31 May 2017
EKRAM ANSARI Vs STATE & ORS
Delhi High Court · (2017) 05 DEL CK 0213
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 42
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,439 of 6,909
High Courts31 May 2017
Jitender Vs State (N.C.T) of Delhi
Delhi High Court · (2017) 05 DEL CK 0212
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts31 May 2017
JUGAL KISHORE Vs ROSHAN LAL AND ANR.
Delhi High Court · (2017) 05 DEL CK 0211
Code of Civil Procedure, 1908, Section 11, Order 21Rule 101, Order 21Rule 103, Order 21Rule 97,
High Courts31 May 2017
M/s Pawan Hans Helicopters Ltd. Vs M/s Maritime Energy Heli Air Services Pvt. Ltd.
Delhi High Court · (2017) 05 DEL CK 0210
Contract Act, 1872, Section 73, Section 74 - Compensation for loss or damage caused by breach of contract - Compensation for breach of contract where penalty stipulated for
High Courts31 May 2017
RAHUL DEV Vs STATE
Delhi High Court · (2017) 05 DEL CK 0209
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201 - Punishment for mur
High Courts31 May 2017
SMT. GYATRI DEVI Vs SH. JAG RAM, & ANR.
Delhi High Court · (2017) 05 DEL CK 0208
Code of Civil Procedure, 1908, Section 100, Order 41Rule 27 - Second appeal
High Courts31 May 2017
SHYAM NARAYAN & ORS. Vs UNION OF INDIA
Delhi High Court · (2017) 05 DEL CK 0207
Railway Claims Tribunal Act, 1987, Section 23, Section 123(c), Section 124-A - Appeals
High Courts31 May 2017Dismissed
ARUN SAHANI Vs STATE
Delhi High Court · (2017) 05 DEL CK 0206
Indian Penal Code, 1860, Section 326 - Voluntarily causing ievous hurt by dangerous weapons or meansArms Act, 1959, Section 27 - Punishment for using arms, etc
High Courts31 May 2017Dismissed
JITENDRA @ JITU Vs STATE NCT OF DELHI
Delhi High Court · (2017) 05 DEL CK 0205
Code of Criminal Procedure, 1973, Section 313, Section 328 - Power to examine the accused - Procedure in case of accused being lunatic
High Courts31 May 2017Disposed off
RE-EMKAY INTERNATIONAL LIMITED Vs NIL
Delhi High Court · (2017) 05 DEL CK 0204
Companies Act, 1956, Section 456, Section 481, Section 454 - Custody of companys property. - Dissolution of company. - Statement of affairs to be made to Official Liquidat
High Courts31 May 2017Disposed off
PRAMOD KUMAR JAIN AND ANR. Vs STATE OF NCT OF DELHI AND ANR.
Delhi High Court · (2017) 05 DEL CK 0203
Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this PartCode of Criminal Procedure, 1973, Section 482, Section 156
High Courts30 May 2017
RAJESH KUMAR RAI & ORS Vs UNION OF INDIA & ORS
Delhi High Court · (2017) 05 DEL CK 0202
Advocates Act, 1961, Section 15, Section 29, Section 7, Section 49, Section 49(1), Section 7(1)(i), Section 7(1)(h)
High Courts30 May 2017Dismissed
THE HINDU EDUCATIONAL TRUST AND ANR Vs UNIVERSITY OF DELHI AND ANR
Delhi High Court · (2017) 05 DEL CK 0201
Constitution of India, Article 19(1)(g), Article 32 - Protection of certain rights regarding freedom of speech, etc - Remedies for enforcement of rights conferred by this Part
High Courts30 May 2017Dismissed
PRATAP TECHNOCRATS PVT LTD Vs BHARAT SANCHAR NIGAM LIMITED
Delhi High Court · (2017) 05 DEL CK 0200
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
High Courts30 May 2017Disposed off
HINDUSTAN STEELWORKS CONSTRUCTION LIMITED Vs NTPC LTD KAHALGAON SUPER THERMAL POWER STATION
Delhi High Court · (2017) 05 DEL CK 0199
Arbitration and Conciliation Act, 1996, Section 37, Section 9, Section 34 - Appealable orders - Interim measures, etc., by Court - Application for setting aside arbitral award
High Courts30 May 2017Allowed
AVTEC LIMITED Vs DY COMMISSIONER OF INCOME TAX
Delhi High Court · (2017) 05 DEL CK 0198
Income Tax Act, 1961, Section 147, Section 147, Section 147, Section 147, Section 148, Section 148,
High Courts30 May 2017Dismissed
AIRPORTS AUTHORITY OF INDIA Vs ARTEFACT PROJECTS LTD
Delhi High Court · (2017) 05 DEL CK 0197
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award
High Courts30 May 2017Dismissed
Babu and others Vs State of Delhi and others
Delhi High Court · (2017) 05 DEL CK 0196
Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 3
High Courts30 May 2017
OM LOGISTICS LIMITED Vs NATIONAL INSURANCE COMPANY LIMITED, & ANR.
Delhi High Court · (2017) 05 DEL CK 0195
Code of Civil Procedure, 1908, Section 100, Order 29Rule 1 - Second appealEvidence Act, 1872, Section 23 - Admissions in civil cases, wh
High Courts30 May 2017Disposed oFF
M. M. BUILDERS Vs S.K. BAJAJ & ORS.
Delhi High Court · (2017) 05 DEL CK 0194
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award