High Courts12 May 2017Dismissed
HARGYAN SINGH Vs DELHI DEVELOPMENT AUTHORITY THROUGH ITS CHAIRMAN
Delhi High Court · (2017) 05 DEL CK 0076
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,446 of 6,909
High Courts12 May 2017Dismissed
COMMISSIONER TRANSPORT Vs BSC-C&C JV
Delhi High Court · (2017) 05 DEL CK 0075
Arbitration and Conciliation Act, 1996, Section 37 - Appealable orders
High Courts12 May 2017Disposed off
CONTAINER CORPORATION OF INDIA LTD. Vs B GHOSE AND COMPANY
Delhi High Court · (2017) 05 DEL CK 0074
Arbitration and Conciliation Act, 1996, Section 11, Section 34 - Appointment of arbitrators - Application for setting aside arbitral award
High Courts12 May 2017Dismissed
LT. COL NAVEEN KUMAR ANAND (RETD.) Vs UNION OF INDIA & ORS
Delhi High Court · (2017) 05 DEL CK 0073
Constitution of India, Article 226 - Power of High Courts to Issue certain writsRight to Information Act, 2005, Section 20 - Penalties
High Courts12 May 2017Allowed
M/S LOCHAV STORE Vs GOVT. OF NCT OF DELHI & ANR
Delhi High Court · (2017) 05 DEL CK 0072
High Courts09 May 2017
SARLA RANI Vs URVASHI DUA
Delhi High Court · (2017) 05 DEL CK 0071
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,
High Courts09 May 2017
State Bank of India Vs Mohd. Shahjahan
Delhi High Court · (2017) 05 DEL CK 0070
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsRight to Information Act, 2005,
High Courts09 May 2017
MAHINDER KUMAR & ANR Vs THE STATE
Delhi High Court · (2017) 05 DEL CK 0069
Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 34
High Courts09 May 2017
INTERNATIONAL ENGINEERS AND PROJECT CONSULTANTS LIMITED Vs UNION OF INDIA & ANR.
Delhi High Court · (2017) 05 DEL CK 0068
Arbitration and Conciliation Act, 1996, Section 32, Section 15, Section 12(1), Section 14(1), Section 11, Section 12(5),
High Courts09 May 2017
Mr. Lalit Kumar Vs M/s Indiabulls Securities Ltd. and anr.
Delhi High Court · (2017) 05 DEL CK 0067
Code of Civil Procedure, 1908, Order 41Rule 24, Order 23Rule 2 -Limitation Act, 1908, Section 14 -Arbitration
High Courts09 May 2017
DELHI CANTONMENT BOARD Vs SMT SHAMIM BANO & ORS
Delhi High Court · (2017) 05 DEL CK 0066
Code of Criminal Procedure, 1973, Section 378(4) - Appeal in case of acquittalCantonments Act, 2006, Section 247, Section 236, Se
High Courts09 May 2017
Foodcraft India Private Limited Vs Saurabh Anand Trading As Urban Pallette Restaurants and ors.
Delhi High Court · (2017) 05 DEL CK 0065
Trade Marks Act, 1999, Section 17 - Effect of registration of parts of a mark
High Courts09 May 2017
TARUN JAIN Vs MANOJ JAIN AND ANR.
Delhi High Court · (2017) 05 DEL CK 0064
Trade Marks Act, 1940, Section 34, Section 12
High Courts09 May 2017Disposed off
ANGEL BROKING LTD. Vs SHARDA KAPUR
Delhi High Court · (2017) 05 DEL CK 0063
Arbitration and Conciliation Act, 1996, Section 33, Section 34 - Correction and interpretation of award; additional award - Application for setting aside arbitral award
High Courts08 May 2017
INDIAN TELEPHONE INDUSTRIES LTD Vs SURINDER MOHAN
Delhi High Court · (2017) 05 DEL CK 0226
Code of Civil Procedure, 1908, Section 100, Section 100(5) - Second appeal - Second appealEvidence Act, 1872, Section 165 - Judges power to put qu
High Courts08 May 2017Disposed off
AHLUWALIA CONTRACTS (INDIA) LTD. Vs THE UNION OF INDIA
Delhi High Court · (2017) 05 DEL CK 0062
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award
High Courts08 May 2017
NDPL Vs Jagiri Lal
Delhi High Court · (2017) 05 DEL CK 0061
General Clauses Act, 1897, Section 27 - Meaning of service by postEvidence Act, 1872, Section 114 - Court may presume existence of certain facts
High Courts08 May 2017
M/S SATYA PARKASH & BROTHERS PVT. LTD Vs NORTH DELHI MUNICIPAL CORPORATION
Delhi High Court · (2017) 05 DEL CK 0060
Arbitration and Conciliation Act, 1996, Section 14, Section 15, Section 14(1), Section 11, Section 34, Section 34(2)(B)(II)
High Courts08 May 2017
RAVINDER Vs STATE OF NCT OF DELHI
Delhi High Court · (2017) 05 DEL CK 0059
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374 - Examination of witnesses by police - Power to examine the accused - Appeals from convictions(
High Courts08 May 2017Dismissed
RAJPUR HYDRO POWER LTD AND ORS Vs PTC INDIA FINANCIAL SERVICES LTD.
Delhi High Court · (2017) 05 DEL CK 0058
Constitution of India, Article 226, Article 226, Article 12 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writs - Application of Act