High Courts21 Apr 2017Dismissed
ARUN SHARMA Vs INDIAN OIL CORPORATION & ANR
Delhi High Court · (2017) 04 DEL CK 0099
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,452 of 6,909
High Courts21 Apr 2017Allowed
MAHANAGAR TELEPHONE NIGAM LIMITED Vs HARYANA TELECOM LIMITED
Delhi High Court · (2017) 04 DEL CK 0098
Contract Act, 1872, Section 73, Section 74 - Compensation for loss or damage caused by breach of contract - Compensation for breach of contract where penalty stipulated forAr
High Courts21 Apr 2017Dismissed
Mohd Tahir Hussain Vs State Election Commission
Delhi High Court · (2017) 04 DEL CK 0030
Constitution of India, 1950 - Article 243ZADelhi Municipal Corporation Act, 1957 - Section 4
High Courts20 Apr 2017
IRITECH INC Vs THE CONTROLLER OF PATENTS
Delhi High Court · (2017) 04 DEL CK 0097
Patents Act, 1970, Section 11B, Section 78, Section 12 - Request for examination. - Power of Controller to correct clerical errors, etc - Examination of application<
High Courts20 Apr 2017
SHRI RAM GENERAL INSURANCE CO. LTD. Vs SMT. SHOBHA DEVI AND ORS.
Delhi High Court · (2017) 04 DEL CK 0096
Employees Compensation Act, 1923, Section 30, Section 2(dd)(ii)(c)
High Courts20 Apr 2017
SAKET GUPTA Vs IMRANA KHATOON & ORS
Delhi High Court · (2017) 04 DEL CK 0095
Employees State Insurance Act, 1948, Section 75, Section 53 - Matters to be decided by Employees Insurance Court - Bar against receiving or recovery of compensation or damages under any other la
High Courts20 Apr 2017
ANURADHA SA INVESTMENTS LLC & ANR Vs PARSVNATH DEVELOPERS LIMITED & ORS
Delhi High Court · (2017) 04 DEL CK 0094
Arbitration and Conciliation Act, 1996, Section 36, Section 34, Section 73, Section 74, Section 34(3), Section 34(2),
High Courts20 Apr 2017Dismissed
NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs HINDUSTAN CONSTRUCTION CO. LTD.
Delhi High Court · (2017) 04 DEL CK 0093
Arbitration and Conciliation Act, 1996, Section 34, Section 34(2)(B)(II) - Application for setting aside arbitral award - Application for setting aside arbitral award
High Courts19 Apr 2017
RAJDHANI PUBLIC SCHOOL & ANR Vs DIRECTOR OF EDUCATION & ANR
Delhi High Court · (2017) 04 DEL CK 0092
Registration Act, 1908, Section 49 - ct of non-registration of documents required to be registeredDelhi School Education Rules, 1973, Rule 51,
High Courts19 Apr 2017Allowed
MANAGEMENT OF DELHI TRANSPORT CORPORATION Vs AMBIKA RAM & ANR
Delhi High Court · (2017) 04 DEL CK 0091
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 33(2)(b) - Conditions of service,
High Courts19 Apr 2017Dismissed
HOTEL LE-MERIDIEN C J INTERNATIONAL HOTEL LIMITED Vs HOTEL MAZDOOR UNION
Delhi High Court · (2017) 04 DEL CK 0090
Industrial Disputes Act, 1947, Section 36, Section 36(3) - Representation of parties. - Representation of parties.Limitation Act, 1963, Section 5 - Ex
High Courts19 Apr 2017Dismissed
RAJ SINGH Vs DELHI DEVELOPMENT AUTHORITY
Delhi High Court · (2017) 04 DEL CK 0089
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts19 Apr 2017
ITD CEMENTATION INDIA LTD Vs PUBLIC WORKS DEPARTMENT
Delhi High Court · (2017) 04 DEL CK 0088
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts19 Apr 2017
RAVI KUMAR Vs M/S ASHOK KUMAR & BROS. AND ANR
Delhi High Court · (2017) 04 DEL CK 0087
Employees Compensation Act, 1923, Section 30, Section 2(1)(l)
High Courts19 Apr 2017
SUNITA Vs RAMPHAL
Delhi High Court · (2017) 04 DEL CK 0085
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts19 Apr 2017Disposed Off
National Agricultural Cooperative Marketing Federation of India Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2017) 295 CurTR 113 : (2017) 393 ITR 666 : (2017) 247 Taxman 338
Income Tax Act, 1961 - Section 37, Section 40(a)(i)
High Courts19 Apr 2017Disposed Off
Jaishree Vs State
Delhi High Court · (2017) 4 ADDelhi 417
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 164, Section 313Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 109, Section 120B, Section 34, Section 355, Section 376, Section 406, Section 498A, Section 506
High Courts18 Apr 2017Dismissed
K L CHHABRA Vs PUNJAB NATIONAL BANK
Delhi High Court · (2017) 04 DEL CK 0084
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court