High Courts28 Mar 2017
M/S REAL GAINS ESTATE PVT. LTD & ANR Vs M/S AMR INFRASTRUCTURES LTD & ANR
Delhi High Court · (2017) 03 DEL CK 0274
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award
COURT ARCHIVE
Delhi High Court judgments
1,38,125 judgments · page 3,456 of 6,907
High Courts28 Mar 2017
LAXMI NARAYAN Vs NAVNEET & ORS
Delhi High Court · (2017) 03 DEL CK 0273
Court Fees Act, 1870, Section 7(X)(A), Section 7(X) - Computation of fees payable in certain suits - Computation of fees payable in certain suitsSuits Valuation Act, 1887,
High Courts28 Mar 2017
GOVERNMENT OF NCT OF DELHI AND OTHERS Vs KAMAL KANT SHARMA AND OTHERS
Delhi High Court · (2017) 03 DEL CK 0272
High Courts28 Mar 2017
M/S S.GHOSH & ASSOCIATES Vs DELHI DEVELOPMENT AUTHORITY
Delhi High Court · (2017) 03 DEL CK 0271
Arbitration and Conciliation Act, 1996, Section 7(4), Section 37(2) - Arbitration agreement - Appealable orders
High Courts28 Mar 2017
RADICO KHAITAN LTD. Vs NAKSHATRA DISTILLERIES & BREWERIES LTD. & ANR.
Delhi High Court · (2017) 03 DEL CK 0270
Code of Civil Procedure, 1908, Order 7Rule 11, Order 6Rule 17, Section 20(c) - Other suits to be instituted where defendants reside or cause of action
High Courts28 Mar 2017
K. ASOKAN Vs NUCLEAR SCIENCE CENTRE & ORS.
Delhi High Court · (2017) 03 DEL CK 0269
Constitution of India, Article 226 - Power of High Courts to Issue certain writsLimitation Act, 1908, Section 19, Section 18
High Courts28 Mar 2017
KHANNA TRADERS Vs SCHOLAR PUBLISHING HOUSE P. LTD. & ORS
Delhi High Court · (2017) 03 DEL CK 0268
Code of Civil Procedure, 1908, Section 47, Section 47(1), Order 21Rule 41 - Questions to be determined by the Court executing decree - Questions to be determined
High Courts28 Mar 2017
U.O.I. Vs Rajesh Kumar Meena
Delhi High Court · (2017) 03 DEL CK 0267
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
High Courts28 Mar 2017
SHAIKH MOHAMMED RIZWAN Vs UOI & ANR
Delhi High Court · (2017) 03 DEL CK 0266
Constitution of India, Article 22(5) - Protection against arrest and detention in certain casesCustoms Act, 1962, Section 108 - Power to summon persons to give evidence
High Courts28 Mar 2017
SUMANA RAKSHIT Vs CAMBRIDGE SCHOOL SRINIWASPURI & ANR
Delhi High Court · (2017) 03 DEL CK 0265
Constitution of India, Article 226 - Power of High Courts to Issue certain writsDelhi School Education Act, 1973, Section 10 - Salaries of employees
High Courts28 Mar 2017
BAL KISHAN Vs UNION OF INDIA
Delhi High Court · (2017) 03 DEL CK 0264
Central Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 14, Rule 18
High Courts28 Mar 2017Dismissed
DEVIKA SINGH Vs KUNAL CHAUHAN & ANR.
Delhi High Court · (2017) 03 DEL CK 0263
National Commission for Women Act, 1990, Section 10 - Functions of the Commission
High Courts28 Mar 2017Dismissed
RAMENDRA KISHORE PRASAD Vs S. BHATTACHARYA, CHAIRMAN OF COAL INDIA LIMITED & ORS
Delhi High Court · (2017) 03 DEL CK 0262
High Courts28 Mar 2017Disposed off
SOCIETY FOR CONSUMERS & INVESTORS PROTECTION (SCIP) (REGD.) Vs UNION OF INDIA & ORS.
Delhi High Court · (2017) 03 DEL CK 0261
Code of Criminal Procedure, 1973, Section 105C, Section 105D-J - Assistance in relation to orders of attachment or forfeiture of propertyIndian Penal Code, 1860, <
High Courts28 Mar 2017Allowed
Shirley Nita Singh Vs Sanjay Lal
Delhi High Court · (2017) 4 ADDelhi 185
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 9
High Courts28 Mar 2017Disposed off
Vivek Kumar Vs Delhi Metro Rail Corporation Ltd
Delhi High Court · (2017) 4 ADDelhi 239
High Courts27 Mar 2017Disposed off
ORIENTAL INSURANCE CO LTD & ANR Vs MAHESH & ORS
Delhi High Court · (2017) 03 DEL CK 0260
High Courts27 Mar 2017
SHRI SANJEEV MALHOTRA & ANR Vs B.S. PROMOTER & DEVELOPERS
Delhi High Court · (2017) 03 DEL CK 0259
Specific Relief Act, 1963, Section 14(3) - Contracts not specifically enforceableArbitration and Conciliation Act, 1996, Section 11, Section 34 - Appoin
High Courts27 Mar 2017
SAROJ AGGARWAL AND ANR Vs SHAKUNTALA AGGARWAL
Delhi High Court · (2017) 03 DEL CK 0258
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 39Rule 4
High Courts27 Mar 2017Dismissed
HARI CHAND SAINI Vs UDAY RAJ, & ORS.
Delhi High Court · (2017) 03 DEL CK 0257
Code of Civil Procedure, 1908, Section 100, Order 1Rule 10, Order 7Rule 11, Order 6Rule 17 - Second appeal