High Courts23 Mar 2017Allowed
VF Worldwide Holdings Ltd. Vs Ministry of External Affairs, Govt. of India
Delhi High Court · (2017) 4 ADDelhi 206
COURT ARCHIVE
Delhi High Court judgments
1,38,101 judgments · page 3,457 of 6,906
High Courts23 Mar 2017Disposed Off
Philips India Ltd. Vs Chikitsabroti Udyog (Sanjivan Hospital)
Delhi High Court · (2017) 2 BC 714 : (2017) 239 DLT 53
Arbitration and Conciliation Act, 1996 - Section 17, Section 9
High Courts22 Mar 2017
ZEE ENTERTAINMENT ENTERPRISES LTD Vs SAREGAMA INDIA LTD
Delhi High Court · (2017) 03 DEL CK 0238
Copyright Act, 1957, Section 60 - Remedy in the case of groundless threat of legal proceedings
High Courts22 Mar 2017
CAPT. SURESH KUMAR Vs UNION OF INDIA & ANR.
Delhi High Court · (2017) 03 DEL CK 0237
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts22 Mar 2017
SABIHA SULTANA & OTHERS Vs AHMAD AZIZ & ANOTHER
Delhi High Court · (2017) 03 DEL CK 0236
Code of Civil Procedure, 1908, Order 6Rule 17
High Courts22 Mar 2017
RACHNA & ORS. Vs UNION OF INDIA
Delhi High Court · (2017) 03 DEL CK 0235
Railways Act, 1989, Section 124A, Section 123(c), Section 2 (29) - Compensation on account of untoward incidents - Definitions - Definitions
High Courts22 Mar 2017
MASTER NEEL DAYAL & ORS Vs SOMESHWAR DAYAL & ORS
Delhi High Court · (2017) 03 DEL CK 0234
High Courts22 Mar 2017Dismissed
N.S. SHARMA & ORS. Vs SOUTH DELHI MUNICIPAL CORPORATION & ANR.
Delhi High Court · (2017) 03 DEL CK 0233
High Courts22 Mar 2017Dismissed
Ravinder Kumar Khanna Vs Prem Parkash Khanna
Delhi High Court · (2017) 3 ADDelhi 786
High Courts22 Mar 2017Dismissed
Soni @ Mehtab Vs State Gnct of Delhi
Delhi High Court · (2017) 4 ADDelhi 141
Penal Code, 1860 (IPC) - Section 34, Section 354, Section 366, Section 506(1)
High Courts22 Mar 2017Dismissed
Govt. of NCT of Delhi Vs Sanjay
Delhi High Court · (2017) 4 ADDelhi 171
High Courts22 Mar 2017Disposed Off
Sukh Ram Vs Directorate of Enforcement
Delhi High Court · (2017) 239 DLT 80
Foreign Exchange Management Act, 1999 - Section 17, Section 49(3), Section 49(4)
High Courts21 Mar 2017Allowed
CHAIRMAN, MANAGING COMMITTEE BHAI BIBA Vs DIRECTOR OF EDUCATION, GOVT OF NCT OF DELHI
Delhi High Court · (2017) 03 DEL CK 0232
High Courts21 Mar 2017Allowed
Atikur Rahaman Vs Union of India and another
Delhi High Court · (2017) 03 DEL CK 0231
Constitution of India, Article 21, Article 226, Article 22(5) - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection against arrest and deten
High Courts21 Mar 2017
ARANYA HOSPITALITY MANAGEMENT SERVICES PVT LTD Vs K.M. DHOUNDIYAL & ANR.
Delhi High Court · (2017) 03 DEL CK 0230
Arbitration and Conciliation Act, 1996, Section 37, Section 9, Section 17 - Appealable orders - Interim measures, etc., by Court - Interim measures ordered by arbitral Tribunal
High Courts21 Mar 2017Dismissed
Vijay Dixit Vs State
Delhi High Court · (2017) 3 ADDelhi 761
Penal Code, 1860 (IPC) - Section 409, Section 420
High Courts21 Mar 2017Allowed
Oriental Insurance Company Ltd. Vs Deputy Commissioner of Income Tax
Delhi High Court · (2017) 394 ITR 58
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 220(1)
High Courts20 Mar 2017
SAROJ BALA Vs GOVT. OF NCT OF DELHI & ORS
Delhi High Court · (2017) 03 DEL CK 0229
Delhi Health Service (Allopathy) Rules, 2009, Rule 6(1), Rule 6(2)
High Courts20 Mar 2017
Rameshwar @ Kanwar Singh Vs BSES Rajdhani Power Limited
Delhi High Court · (2017) 03 DEL CK 0228
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtElectricity Act, 2003, Section 39, Section 154,
High Courts20 Mar 2017
CHHOTU Vs STATE
Delhi High Court · (2017) 03 DEL CK 0227
Indian Penal Code, 1860, Section 377 - Unnatural offencesProtection Of Children From Sexual Offences Act, 2012, Section 6, Section 8,