High Courts02 May 2017
GYAN WATI & ORS. Vs PRAMOD & ORS.
Delhi High Court · (2017) 05 DEL CK 0021
Code of Civil Procedure, 1908, Section 100 - Second appeal
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,449 of 6,909
High Courts02 May 2017
SHASHI Vs RAJESH KUMARI
Delhi High Court · (2017) 05 DEL CK 0020
Code of Civil Procedure, 1908, Section 100 - Second appealTransfer of Property Act, 1882, Section 53A - Part performanceContract Act, 1872,
High Courts01 May 2017
BSA COLLEGE OF ENGG. & TECHNOLOGY Vs ALL INDIA COUNCIL FOR TECHNICAL EDUCATION & ORS
Delhi High Court · (2017) 05 DEL CK 0019
Constitution of India, Article 14, Article 19(1)(g), Article 19(6) - Appointment of Commission to inquire into and report on the administration of autonomous districts and au
High Courts01 May 2017Dismissed
R P LUTHRA Vs UNION OF INDIA & ANR
Delhi High Court · (2017) 05 DEL CK 0018
Code of Civil Procedure, 1908 — Order 47 Rule 1
High Courts01 May 2017Allowed
Smt. Nirmal Kapur & Ors Vs Mahinder Kumar Bathla & Anr
Delhi High Court · (2017) 05 DEL CK 0017
Land Acquisition Act, 1894, Section 4, Section 48 - Publication of preliminary notification and powers of officers thereupon. - Completion of acquisition not compulsory, but compensation to be aw
High Courts01 May 2017Dismissed
Pr. Commissioner of Income Tax-09, New Delhi Vs Usha International Ltd
Delhi High Court · (2017) 05 DEL CK 0016
Income Tax Act, 1961 — Section 260A
High Courts01 May 2017Dismissed
Ceasefire Industries Ltd. Vs State & Ors
Delhi High Court · (2017) 05 DEL CK 0015
Code of Criminal Procedure, 1973, Section 251, Section 378(4) - Substance of accusation to be stated - Appeal in case of acquittalNegotiable Instruments Act, 1881,
High Courts01 May 2017Allowed
Preeti N. Aggarwala Vs Chief Commissioner of Income Tax and Anr
Delhi High Court · (2017) 05 DEL CK 0014
Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsIncome Tax Act, 1961,
High Courts01 May 2017Allowed
Principal Commissioner of Income-Tax Vs Avinash Kumar Setia
Delhi High Court · (2017) 05 DEL CK 0013
Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 260A, Section
High Courts01 May 2017Allowed
Sonu Sharma Vs State (NCT of Delhi)
Delhi High Court · (2017) 05 DEL CK 0012
Indian Penal Code, 1860, Section 376, Section 342, Section 365 - Punishment for rape - Punishment for wrongful confinement - Kidnapping or abducting with intent secretly a
High Courts01 May 2017Dismissed
R.P. Luthra Vs Union of India & anr
Delhi High Court · (2017) 05 DEL CK 0011
Constitution Of India, 1950 — Article 19, 14, 124(4), 16, 21, 141
High Courts01 May 2017Dismissed
SMT. URMILA & ORS. Vs UNION OF INDIA & ANR.
Delhi High Court · (2017) 05 DEL CK 0010
Railways Act, 1989, Section 123(c), Section 124-A - DefinitionsRailway Claims Tribunal Act, 1987, Section 23 - Appeals
High Courts01 May 2017Dismissed
DINESH KUMAR Vs MAHNGU RAM (DECEASED) THROUGH L.R. & ANR.
Delhi High Court · (2017) 05 DEL CK 0009
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts01 May 2017Dismissed
Tosiba Appliances Co. Pvt. Ltd. Vs Kabushiki Kaisha Toshiba
Delhi High Court · (2017) 70 PTC 364 : (2017) 3 RCRCriminal 259
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts01 May 2017Disposed Off
Sanjay Yogi Goel Vs Union of India
Delhi High Court · (2017) 2 RCRCivil 906 : (2017) 2 RCRCriminal 803
Transplantation of Human Organs and Tissues Act, 1994 - Section 17
High Courts28 Apr 2017
COLUMBIA SPORTSWEAR COMPANY Vs HARISH FOOTWEAR & ANR
Delhi High Court · (2017) 04 DEL CK 0140
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 39Rule 4
High Courts28 Apr 2017
DELHI TRANSPORT CORPORATION Vs M/S. VIDYA MANDIR CLASSES LTD.
Delhi High Court · (2017) 04 DEL CK 0139
Code of Civil Procedure, 1908, Order 9Rule 13, Order 41Rule 33
High Courts28 Apr 2017Dismissed
CHANDER SHEKHAR @ CHANDU Vs THE STATE ( NCT OF DELHI)
Delhi High Court · (2017) 04 DEL CK 0138
Indian Penal Code, 1860 — Section 451, Section 354, Section 452Protection of Children from Sexual Offences Act, 2012 — Section 8
High Courts28 Apr 2017Disposed off
SAFAQ AHMAD Vs STATE
Delhi High Court · (2017) 04 DEL CK 0137
Indian Penal Code, 1860, Section 393, Section 398 - Attempt to commit robbery - Attempt to commit robbery or dacoity when armed with deadly weaponArms Act, 1959,
High Courts28 Apr 2017Disposed Off
NTT DOCOMO Inc. Vs Tata Sons Limited
Delhi High Court · (2017) 04 DEL CK 0037
Arbitration and Conciliation Act, 1996 - Section 44, Section 46, Section 47, Section 49