COURT ARCHIVE

Delhi High Court judgments

1,38,138 judgments · page 3,454 of 6,907

High Courts11 Apr 2017

FINOLEX CABLES LIMITED Vs MAHANAGAR TELEPHONE NIGAM LTD. (MTNL)

Delhi High Court · (2017) 04 DEL CK 0050

Contract Act, 1872, Section 63 - Promisee may dispense with or remit performance of promiseArbitration and Conciliation Act, 1996, Section 34, Section 34(2)

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High Courts11 Apr 2017

RAJASTHAN STATE ROAD TRANSPORT CORPORATION & ORS. Vs MANJUBALA MOHAPATRA & ORS.

Delhi High Court · (2017) 04 DEL CK 0049

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High Courts11 Apr 2017Dismissed

SOMI CONVEYOR BELTINGS LTD. & ANR. Vs UNION OF INDIA & ORS.

Delhi High Court · (2017) 04 DEL CK 0048

Constitution of India, Article 14, Article 21, Article 19(1)(g), Article 19(1)(a) - Appointment of Commission to inquire into and report on the administra

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High Courts11 Apr 2017Dismissed

Government of NCT of Delhi Vs Mukesh Kumar Meena

Delhi High Court · (2017) 2 RCRCriminal 1033

Contempt of Courts Act, 1971 - Section 11, Section 12

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High Courts11 Apr 2017Disposed Off

Om Prakash Chautala Vs State (NCT of Delhi)

Delhi High Court · (2017) 4 ADDelhi 317 : (2017) 3 RCRCriminal 190

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High Courts11 Apr 2017Disposed off

Vikram Singh Vs Union of India

Delhi High Court · (2017) 4 ADDelhi 245 : (2017) 394 ITR 746 : (2017) 247 Taxman 212

Income Tax Act, 1961 - Section 279(2)

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High Courts11 Apr 2017Allowed

Brajesh Pathak Vs Central Bureau of Investigation

Delhi High Court · (2017) 4 ADDelhi 222

Criminal Procedure Code, 1973 (CrPC) - Section 169, Section 173(8)

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High Courts11 Apr 2017Dismissed

Ravinder Negi Vs State Election Commission

Delhi High Court · (2017) 4 ADDelhi 299

Constitution of India, 1950 - Article 226, Article 243 ZG(b), Article 329(b)Delhi Municipal Corporation Act, 1957 - Section 15, Section 17, Section 8, Section 9

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High Courts11 Apr 2017Allowed

Ravi Nanda Vs Govt. of Nct of Delhi

Delhi High Court · (2017) 4 ADDelhi 389

Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 4, Section 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)

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High Courts11 Apr 2017Disposed Off

Reliance General Insurance Co. Ltd. Vs Ishrat Begum

Delhi High Court · (2017) 4 ADDelhi 458

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High Courts10 Apr 2017

SUSHIL KUMAR Vs D.D.A. & ANR.

Delhi High Court · (2017) 04 DEL CK 0047

Monopolies and Restrictive Trade Practices Act, 1969, Section 2(o), Section 36-A, Section 12-B - Definitions

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High Courts10 Apr 2017

TRAXPO ENTERPRISES PRIVATE LIMITED Vs PEC LIMITED

Delhi High Court · (2017) 04 DEL CK 0046

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accountArbitration and Conciliation Act, 1996, Section 34,

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High Courts10 Apr 2017

SHRI SASHIYONGDANG AO Vs GOVT OF NCT OF DELHI

Delhi High Court · (2017) 04 DEL CK 0045

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High Courts10 Apr 2017

PINKI KUMARI Vs STATE ELECTION COMMISSION AND ANR.

Delhi High Court · (2017) 04 DEL CK 0044

Constitution of India, Article 226, Article 329(b), Article 243ZG - Power of High Courts to Issue certain writs - Bar to interference by courts in electoral matters - Ba

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High Courts10 Apr 2017

ORIENTAL INSURANCE CO. LTD Vs MANJEET SINGH & ORS

Delhi High Court · (2017) 04 DEL CK 0043

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High Courts10 Apr 2017

BAKSHISH SINGH Vs STATE OF NCT OF DELHI & ORS.

Delhi High Court · (2017) 04 DEL CK 0042

Constitution of India, Article 356 - Provisions in case of failure of constitutional machinery in StatesCode of Criminal Procedure, 1973, Section 482,

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High Courts10 Apr 2017Dismissed

DELHI INTERNATIONAL AIRPORT PVT LTD Vs UNION OF INDIA & ANR

Delhi High Court · (2017) 04 DEL CK 0041

Constitution of India, 1950 — Article 14, 300A, 19(1)Airports Authority of India Act, 1994 — Section 40, 12(A), 11, 12(3), 13

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High Courts10 Apr 2017Disposed off

DPS WORLD FOUNDATION & ANR Vs DELHI PUBLIC SCHOOL SOCIETY

Delhi High Court · (2017) 04 DEL CK 0040

Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Trademarks Act, 1999 — Section 29, 28, 29(4)

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High Courts10 Apr 2017Dismissed

Anand Chauhan Vs Directorate of Enforcement

Delhi High Court · (2017) 2 RCRCriminal 575

Prevention of Corruption Act, 1988 - Section 13(1)(e)Prevention of Money-Laundering Act, 2002 - Section 3, Section 45, Section 65, Section 71

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High Courts10 Apr 2017Dismissed

M/s Kolmet Enterprises Vs New Delhi Municipal Council

Delhi High Court · (2017) 4 ADDelhi 273 : (2017) 240 DLT 103

New Delhi Municipal Council Act, 1994 - Section 216, Section 247, Section 256Punjab Municipal Act, 2011 - Section 195

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