High Courts20 Mar 2017
MAHANAGAR TELEPHONE NIGAM LIMITED, & ANR. Vs SALIM ANSARI
Delhi High Court · (2017) 03 DEL CK 0226
Constitution of India, Article 20(2) - Protection in respect of conviction for offences
COURT ARCHIVE
Delhi High Court judgments
1,38,101 judgments · page 3,458 of 6,906
High Courts20 Mar 2017
D N UPADHYAY Vs C B I
Delhi High Court · (2017) 03 DEL CK 0225
Code of Criminal Procedure, 1973, Section 451, Section 452, Section 457 - Order for custody and disposal of property pending trial in certain cases - Order for disposal of
High Courts20 Mar 2017
INDRANI DASGUPTA & ANR. Vs PARVINDER KUMAR & ORS.
Delhi High Court · (2017) 03 DEL CK 0224
High Courts20 Mar 2017Dismissed
St Marks Sr Sec Public School Vs Director of Education
Delhi High Court · (2017) 4 ADDelhi 37 : (2017) 239 DLT 754 : (2017) 162 DRJ 441
High Courts20 Mar 2017Allowed
Umra Devi Vs Delhi Municipal Corporation
Delhi High Court · (2017) 3 ADDelhi 781
Land Acquisition Act, 1894 - Section 3
High Courts20 Mar 2017Disposed off
Abodh Vs State (Nct of Delhi)
Delhi High Court · (2017) 4 ADDelhi 46
Penal Code, 1860 (IPC) - Section 318, Section 376
High Courts20 Mar 2017Dismissed
Manoj Kumar @ Monu Vs State
Delhi High Court · (2017) 4 ADDelhi 50
Delhi Police Act, 1978 - Section 47, Section 50, Section 51
High Courts20 Mar 2017Disposed off
M/s Singh Caterers & Vendors Vs Indian Railways Catering and Tourism Corporation Ltd.
Delhi High Court · (2017) 4 ADDelhi 202
High Courts20 Mar 2017Dismissed
Alok Kumar Sharma Vs National Council for Cooperative Training
Delhi High Court · (2017) LIC 1828
Constitution of India, 1950 - Article 14, Article 16
High Courts20 Mar 2017Dismissed
Gulshan Khatri Vs Google Inc.
Delhi High Court · (2017) 4 ADDelhi 488 : (2017) 70 PTC 276
Arbitration and Conciliation Act, 1996 - Section 34
High Courts17 Mar 2017
PADMA VATHY & ANR Vs STATE NCT OF DELHI & ANR
Delhi High Court · (2017) 03 DEL CK 0223
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 141,
High Courts17 Mar 2017
JAMIA HAMDARD UNIVERSITY Vs PROF M SRIDHAR ARCARYULU (MADABHUSHI SRIDAR) INFORMATION COMMISSIONER AND ANR
Delhi High Court · (2017) 03 DEL CK 0222
Right to Information Act, 2005, Section 20 - Penalties
High Courts17 Mar 2017
M/S EXPERION DEVELOPERS PVT. LTD. Vs M/S ANS CONSTRUCTIONS LTD.
Delhi High Court · (2017) 03 DEL CK 0221
Code of Civil Procedure, 1908, Order 1Rule 10
High Courts17 Mar 2017
Metro Tyres Ltd. Vs Advertising Standards Council of India
Delhi High Court · (2017) 03 DEL CK 0220
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 27A -Companies Act, 1956, Secti
High Courts17 Mar 2017
BALMER LAWRIE & COMPANY LTD Vs SARASWATHI CHEMICALS PROPRIETORS SARASWATHI LEATHER CHEMICALS (P) LTD
Delhi High Court · (2017) 03 DEL CK 0219
Arbitration and Conciliation Act, 1996, Section 36, Section 34 - Enforcement - Application for setting aside arbitral award
High Courts17 Mar 2017Allowed
MODI ENTERTAINMENT PVT LTD Vs PRASAR BHARATI
Delhi High Court · (2017) 03 DEL CK 0218
Arbitration and Conciliation Act, 1996, Section 31(3), Section 34, Section 17, Section 28(3) - Form and contents of arbitral award - Application for setting as
High Courts17 Mar 2017
BRIJESH BAVARVA Vs STATE OF NCT OF DELHI & ANR.
Delhi High Court · (2017) 03 DEL CK 0217
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482, Section
High Courts17 Mar 2017Dismissed
National Agricultural Co-Operative Marketing Federation of India Ltd. Vs Rajasthan State Co-Operative Oilseed
Delhi High Court · (2017) 4 ADDelhi 200
Arbitration and Conciliation Act, 1996 - Section 34
High Courts17 Mar 2017Dismissed
State (Nct of Delhi) Vs Raman Kumar
Delhi High Court · (2017) 4 ADDelhi 1 : (2017) 2 Crimes 321
Penal Code, 1860 (IPC) - Section 342, Section 366Protection of Children from Sexual Offences Act, 2012 - Section 6