COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 3,451 of 6,909

High Courts25 Apr 2017

AJAY PAL & ORS Vs STATE

Delhi High Court · (2017) 04 DEL CK 0118

Code of Criminal Procedure, 1973, Section 173, Section 313 - Report of police officer on completion of Investigation - Power to examine the accusedIndian Penal Code, 1860<

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High Courts25 Apr 2017

SBI GENERAL INSURANCE CO. LTD. Vs MAHASHIR @ MEHAR SINGH & ANR.

Delhi High Court · (2017) 04 DEL CK 0117

Motor Vehicles Act, 1988, Section 3, Section 3, Section 181, Section 181 - Necessity for driving licence - Driving vehicles in contravention of section

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High Courts25 Apr 2017

NEW INDIA ASSURANCE CO. LTD. Vs RUBI AND ORS.

Delhi High Court · (2017) 04 DEL CK 0116

Employees Compensation Act, 1923, Section 30, Section 2(e)

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High Courts25 Apr 2017

RAJINDER @ SURINDER & ORS. Vs BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.

Delhi High Court · (2017) 04 DEL CK 0115

Code of Civil Procedure, 1908, Order 2Rule 2 -Employees Compensation Act, 1923, Section 30, Section 4A

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High Courts25 Apr 2017Allowed

Mahipal Singh Chauhan Vs State (NCT of Delhi)

Delhi High Court · (2017) 4 ADDelhi 560

Constitution of India, 1950 - Article 226

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High Courts24 Apr 2017

NIRLEP KAUR Vs GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI AND ORS

Delhi High Court · (2017) 04 DEL CK 0114

Land Acquisition Act, 1894, Section 4, Section 6, Section 5A, Section 17(1), Section 17 - Publication of preliminary notification and po

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High Courts24 Apr 2017

RELIANCE GENERAL INSURANCE CO. LTD Vs REZWANA KAUSER & ORS

Delhi High Court · (2017) 04 DEL CK 0113

Employees Compensation Act, 1923, Section 30, Section 4(1B)

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High Courts24 Apr 2017Dismissed

LATA TYAGI Vs REGISTRAR CO OPERATIVE SOCIETY AND ANR

Delhi High Court · (2017) 04 DEL CK 0112

Delhi Co-operative Societies Act, 2003, Section 70, Section 70, Section 71, Section 71, Section 112, Section

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High Courts24 Apr 2017

HRD Corporation (Marcus Oil And Chemical Division) Vs Gail (India) Limited (Formerly Gas Authority Of India Ltd.)

Delhi High Court · (2017) 04 DEL CK 0111

Arbitration and Conciliation Act, 1996, Section 14, Section 15, Section 34, Section 12(5), Section 12, Section 37(2)(a) -

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High Courts24 Apr 2017

HARKRISHAN DAS NIJHAWAN Vs SATYAVIR KATAR, CPIO DELHI POLICE LICENSING UNIT & ORS

Delhi High Court · (2017) 04 DEL CK 0110

Right to Information Act, 2005, Section 20(1), Section 8(l)(g) - Penalties - Exemption from disclosure of information

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High Courts24 Apr 2017Dismissed

M/S PLANMAN MEDIA PVT. LTD. Vs SH. PRAGNESH PATEL

Delhi High Court · (2017) 04 DEL CK 0109

Code of Civil Procedure, 1908, Order 9Rule 13

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High Courts24 Apr 2017Dismissed

RAMPALI Vs THE STATE GOVT. OF NCT OF DELHI & ORS.

Delhi High Court · (2017) 04 DEL CK 0108

Hindu Succession Act, 1956, Section 15(1)(a) - General rules of succession in the case of female Hindus

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High Courts21 Apr 2017

SUSHIL ICE FACTORY AND ANR Vs GOVT OF NCT OF DELHI AND ORS

Delhi High Court · (2017) 04 DEL CK 0107

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High Courts21 Apr 2017

SAROJ GOPAL Vs THE STATE ELECTION COMMISSIONER & ORS

Delhi High Court · (2017) 04 DEL CK 0106

Representation of People Act, 1951, Section 81

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High Courts21 Apr 2017

SHRI PARMOD KUMAR GUPTA & OTHERS Vs SMT VIDYA DEVI & OTHERS

Delhi High Court · (2017) 04 DEL CK 0105

Constitution of India, Article 226 - Power of High Courts to Issue certain writsTransfer of Property Act, 1882, Section 69 - Power of sale when valid

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High Courts21 Apr 2017

RAM RATTAN, & ORS. Vs UNION OF INDIA

Delhi High Court · (2017) 04 DEL CK 0104

Railways Act, 1989, Section 124A, Section 123(c) - Compensation on account of untoward incidents - DefinitionsRailway Claims Tribunal Act, 1987, Secti

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High Courts21 Apr 2017

Zuari Maroc Phosphate Ltd. Vs Union of India

Delhi High Court · (2017) 04 DEL CK 0103

Code of Civil Procedure, 1908, Order 12Rule 6 -Evidence Act, 1872, Section 20 - Admissions by persons expressly referred to by party to suit

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High Courts21 Apr 2017

GARIMA GOEL Vs VARUN GUPTA

Delhi High Court · (2017) 04 DEL CK 0102

Contract Act, 1872, Section 41 - Effect of accepting performance from third person

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High Courts21 Apr 2017Dismissed

SANJU BALA Vs STATE ELECTION COMMISSION & ANR

Delhi High Court · (2017) 04 DEL CK 0101

Constitution of India, Article 226, Article 329, Article 327, Article 328, Article 243ZG(b), Article 329(b)

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High Courts21 Apr 2017Dismissed

PR COMMISSIONER OF INCOME TAX Vs KRISHAK BHARATI COOPERATIVE LTD

Delhi High Court · (2017) 04 DEL CK 0100

Income Tax Act, 1961, Section 4, Section 4, Section 4, Section 4, Section 5, Section 5, Section 5

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