High Courts16 May 2017
MANALI SINGHAL, & ANR. Vs RAVI SINGHAL, & ORS.
Delhi High Court · (2017) 05 DEL CK 0096
Code of Civil Procedure, 1908, Order 7Rule 11, Section 151 - Saving of Inherent powers of Court
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,445 of 6,909
High Courts16 May 2017
RAJESH GOEL Vs JASBIR SINGH
Delhi High Court · (2017) 05 DEL CK 0095
Code of Civil Procedure, 1908, Order 8Rule 10
High Courts16 May 2017
MOOL CHAND Vs STATE
Delhi High Court · (2017) 05 DEL CK 0094
Code of Criminal Procedure, 1973, Section 313, Section 164, Section 374(2) - Power to examine the accused - Recording of confessions and statements - Appeals from convicti
High Courts16 May 2017
B. Mangla Vs Director of Education and Ors.
Delhi High Court · (2017) 05 DEL CK 0093
Code of Civil Procedure, 1908, Section 114, Section 151, Order 47Rule 1 - Review - Saving of Inherent powers of Court
High Courts16 May 2017
Sunil Alagh Vs Shivraj Puri & Anr.
Delhi High Court · (2017) 05 DEL CK 0092
Code of Civil Procedure, 1908, Order 7Rule 11, Order 37, Order 37Rule 3(5) -Indian Penal Code, 1860,
High Courts16 May 2017
TATA AIG GENERAL INSURANCE CO. LTD. Vs NEETA KUMARI & ANR.
Delhi High Court · (2017) 05 DEL CK 0091
Employees Compensation Act, 1923, Section 3(1), Section 3(1), Section 3(1), Section 3(1), Section 3(1), Section 3(1)<
High Courts16 May 2017Disposed off
THE CHAIRMAN, RYAN INTERNATIONAL SCHOOL & ORS. Vs DINESH SINGH RAWAT & ANR.
Delhi High Court · (2017) 05 DEL CK 0089
Delhi School Education Act, 1973, Section 12 - Chapter not to apply to unaided minority schoolsDelhi School Education Rules, 1973, Rule 121,
High Courts15 May 2017Dismissed
Vishwa Nath Gupta Vs Principal Commissioner Of Income Tax Central, Kanpur And Anr
Delhi High Court · (2017) 05 DEL CK 0221
Constitution Of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 132(1), 143(3), 148, 153A, 245C, 245C(1), 245C(3), 245C(4), 245D, 245D(2B), 245D(2C), 245D(4)
High Courts15 May 2017
ADECCO INDIA PVT LTD Vs SHRIRAM & ANR
Delhi High Court · (2017) 05 DEL CK 0088
Employees Compensation Act, 1923, Section 4, Section 20, Section 30, Section 4A(3)
High Courts15 May 2017
State Vs Abhinandan Kumar
Delhi High Court · (2017) 05 DEL CK 0087
Code of Criminal Procedure, 1973, Section 313, Section 378(1) - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Sec
High Courts15 May 2017
State (Govt. of NCT of Delhi) Vs Mohd Rihan
Delhi High Court · (2017) 05 DEL CK 0086
Code of Criminal Procedure, 1973, Section 161, Section 161, Section 313, Section 313, Section 378(1), Section 37
High Courts15 May 2017
ASHOK PASWAN Vs STATE
Delhi High Court · (2017) 05 DEL CK 0085
Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 3
High Courts15 May 2017
AVINASH SHARMA Vs RAGHUNANDAN BHAKRI (NOW DECEASED) THROUGH HIS LRS. AND ORS.
Delhi High Court · (2017) 05 DEL CK 0084
High Courts15 May 2017Disposed off
BHARAT BHUSHAN GOEL Vs P.N.B. & ORS.
Delhi High Court · (2017) 05 DEL CK 0083
Punjab National Bank officer Employees (Discipline and Appeal Regulations), 1977A, Regulation 14(4)
High Courts15 May 2017
NUR SINGH & ORS LAL BACHAN SINGH CHAUHAN & ORS MOHD NAFISH KHAN & ORS MOHD NAFISH KHAN & ORS Vs GOVT OF NCT OF DELHI & O
Delhi High Court · (2017) 05 DEL CK 0082
Constitution of India, Article 21, Article 226, Article 226, Article 227, Article 39A, Article 324 - Amendmen
High Courts12 May 2017
MUNISH GROVER Vs STATE BANK OF INDORE & ORS
Delhi High Court · (2017) 05 DEL CK 0081
Constitution of India, Article 226 - Power of High Courts to Issue certain writsSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002,
High Courts12 May 2017Dismissed
NAEEM AND ORS Vs MOHD SALIM AND ANR
Delhi High Court · (2017) 05 DEL CK 0080
Employees Compensation Act, 1923, Section 3(1), Section 30
High Courts12 May 2017
K.V. PRATEEK ENTERPRISES Vs IL&FS ENGINEERING & ENGINEERING CONSTRUCTION COMPANY LIMITED
Delhi High Court · (2017) 05 DEL CK 0079
Code of Civil Procedure, 1908, Order 7Rule 11 -Arbitration and Conciliation Act, 1996, Section 8, Section 11 - Power to refer parties to ar
High Courts12 May 2017
PARAMJIT KAUR & Anr. Vs STATE OF DELHI
Delhi High Court · (2017) 05 DEL CK 0078
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sec
High Courts12 May 2017
ASERGIS TELECOM SERVICES PVT. LTD. Vs UNION OF INDIA
Delhi High Court · (2017) 05 DEL CK 0077
Telegraph Act, 1885, Section 4 - Exclusive privilege in respect of telegraphs, and power to grant licences