High Courts18 May 2017
UMESH KUMAR CHAUHAN Vs STATE
Delhi High Court · (2017) 05 DEL CK 0117
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murde
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,444 of 6,909
High Courts18 May 2017
M/S SRIRAM COMPOUNDS PVT LTD Vs VINOD MITTAL (PROPRIETOR OF M/S GLOBE GENERAL INDUSTRIES)
Delhi High Court · (2017) 05 DEL CK 0116
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 6Rule 17
High Courts18 May 2017
Nbcc (India) Ltd. Vs M/s. Sharma Enterprises
Delhi High Court · (2017) 05 DEL CK 0115
Arbitration Act, 1940, Section 33, Section 20, Section 30 - Arbitration agreement or award to be contested by application - Application to file in Court arbitration agreement - G
High Courts18 May 2017
DIRECTOR OF INCOME TAX INTERNATIONAL TAXATION-II Vs ROLLS ROYCE INDUSTRIAL POWER INDIA LTD
Delhi High Court · (2017) 05 DEL CK 0114
Income Tax Act, 1961, Section 147, Section 147, Section 147, Section 147, Section 148, Section 148,
High Courts18 May 2017
SAKIL & ORS Vs UNION OF INDIA (MINISTRY OF RAILWAYS)
Delhi High Court · (2017) 05 DEL CK 0113
Railways Act, 1989, Section 124A, Section 123(c) - Compensation on account of untoward incidents - DefinitionsRailway Claims Tribunal Act, 1987, Secti
High Courts18 May 2017
Moddus Media Pvt. Ltd. Vs M/s. Scone Exhibition Pvt. Ltd.
Delhi High Court · (2017) 05 DEL CK 0112
Code of Civil Procedure, 1908, Section 151, Order 37, Order 41Rule 5, Order 21Rule 26 - Saving of Inherent powers of Court
High Courts18 May 2017
M/S GLOBAL CARRYING INDIA & ANR Vs UNION OF INDIA & ORS.
Delhi High Court · (2017) 05 DEL CK 0111
Railways Act, 1989, Section 106(3) - Notice of claim for compensation and refund of overchargeRailway Claims Tribunal Act, 1987, Section 23, Section 13<
High Courts18 May 2017
ASHA MALIK Vs RAM NARESH DUBEY & ORS
Delhi High Court · (2017) 05 DEL CK 0110
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 10, Section 11
High Courts18 May 2017Dismissed
N K GROVER & ANR. Vs BHARAT HEAVY ELECTRICAL LIMITED & ANR.
Delhi High Court · (2017) 05 DEL CK 0109
High Courts17 May 2017Allowed
MC Donalds India Pvt. Ltd. Vs Commissioner of Trade And Taxes, New Delhi
Delhi High Court · (2017) 05 DEL CK 0108
High Courts17 May 2017
SHITIJE JAIN Vs BALBIR SINGH & ANR
Delhi High Court · (2017) 05 DEL CK 0107
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 1Rule 10,
High Courts17 May 2017
SEEMA & ORS Vs OM PAL SINGH & ORS
Delhi High Court · (2017) 05 DEL CK 0106
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts17 May 2017
RAM @ RAM KUMAR Vs STATE
Delhi High Court · (2017) 05 DEL CK 0105
Code of Criminal Procedure, 1973, Section 313, Section 164, Section 216 - Power to examine the accused - Recording of confessions and statements - Court may alter charge
High Courts17 May 2017
KANUNGO MEDIA (P) LTD. Vs RGV FILM FACTORY, & ORS.
Delhi High Court · (2017) 05 DEL CK 0104
High Courts17 May 2017
G.D FOODS MFG (INDIA) PVT LTD. Vs ZIHAWA FOODS PVT LTD.
Delhi High Court · (2017) 05 DEL CK 0103
Code of Civil Procedure, 1908, Section 20, Order 7Rule 11 - Other suits to be instituted where defendants reside or cause of action arisesTrade Marks Act, 1999
High Courts17 May 2017
RAM KRISHAN & SONS CHARITABLE TRUST Vs ILM CONSULTING PVT LTD.
Delhi High Court · (2017) 05 DEL CK 0102
Trade Marks Act, 1999, Section 28, Section 29(1) - Rights conferred by registration - Infringement of registered trade marks
High Courts17 May 2017
BHARAT BARARIA Vs PRIYANKA BARARIA
Delhi High Court · (2017) 05 DEL CK 0101
Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parentsHindu Marriage A
High Courts17 May 2017Dismissed
STATE Vs LUCKY
Delhi High Court · (2017) 05 DEL CK 0099
Indian Penal Code, 1860, Section 34, Section 511, Section 392, Section 411, Section 394 - Acts done by several persons in furthera
High Courts16 May 2017
RAHUL YADAV Vs THE STATE & ANR
Delhi High Court · (2017) 05 DEL CK 0098
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 320 - Savin
High Courts16 May 2017
UNION OF INDIA & ORS Vs RAVI KANT SHARMA & ORS
Delhi High Court · (2017) 05 DEL CK 0097