High Courts17 Mar 2017Disposed Off
M/s Fedders Lloyd Corporation Ltd Vs KSS Petron Pvt. Ltd.
Delhi High Court · (2017) 162 DRJ 481
Civil Procedure Code, 1908 (CPC) - Order 37
COURT ARCHIVE
Delhi High Court judgments
1,38,099 judgments · page 3,459 of 6,905
High Courts17 Mar 2017Dismissed
Gurnam Kaur (Deceased) Through Lr''s Vs BSES Rajdhani Power Ltd.
Delhi High Court · (2017) 4 ADDelhi 353 : (2017) 162 DRJ 499
Civil Procedure Code, 1908 (CPC) - Section 114, Section 151, Section 47
High Courts17 Mar 2017Disposed Off
National Insurance Co. Ltd. Vs Menka Lidhoo
Delhi High Court · (2017) 4 ADDelhi 492
Motor Vehicles Act, 1988 - Section 173
High Courts16 Mar 2017
VIKAS GUPTA @ BOBBY Vs STATE
Delhi High Court · (2017) 03 DEL CK 0216
Code of Criminal Procedure, 1973, Section 173, Section 313 - Report of police officer on completion of Investigation - Power to examine the accusedIndian Penal Code, 1860<
High Courts16 Mar 2017
NBCC (INDIA) LTD Vs M/S SHARMA ENTERPRISES
Delhi High Court · (2017) 03 DEL CK 0215
Arbitration and Conciliation Act, 1996, Section 14, Section 14, Section 14, Section 33, Section 33, Section 33,
High Courts16 Mar 2017
ISHAN EDUCATION RESEARCH SOCIETY Vs NATIONAL COMMISSION FOR MINORITY EDUCATION INSTITUTIONS & ORS.
Delhi High Court · (2017) 03 DEL CK 0214
Minority Educational Institut ions Act, 2004, Section 2(g), Section 12C
High Courts16 Mar 2017
DELHI TRANSPORT CORPORATION Vs ADWEL ADVERTISING & ANR.
Delhi High Court · (2017) 03 DEL CK 0213
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award
High Courts16 Mar 2017
AKSHAY KUMAR Vs STATE
Delhi High Court · (2017) 03 DEL CK 0212
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts16 Mar 2017Disposed Off
Kanwar Pal Alias Mama Vs State
Delhi High Court · (2017) 4 ADDelhi 101 : (2017) CriLJ 2124 : (2017) 162 DRJ 553
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21, Section 41, Section 50
High Courts16 Mar 2017Allowed
Vikas Gupta @ Bobby Vs State
Delhi High Court · (2017) 4 ADDelhi 159
Penal Code, 1860 (IPC) - Section 302
High Courts16 Mar 2017Dismissed
Shubhanshu Singh Vs Jawaharlal Nehru University
Delhi High Court · (2017) 2 SCT 101
University Grants Commission Act, 1956 - Section 14, Section 25(1)(f), Section 25(g), Section 5
High Courts16 Mar 2017Dismissed
Islamic Research Foundation Vs Union of India
Delhi High Court · (2017) 239 DLT 71 : (2017) 162 DRJ 538 : (2017) 2 RCRCriminal 379
Constitution of India, 1950 - Article 14, Article 19, Article 21Unlawful Activities (Prevention) Act, 1967 - Section 2(f), Section 2(g), Section 3(1), Section 3(3)
High Courts16 Mar 2017Dismissed
Municipal Corporation of Delhi Vs C.P. Singh
Delhi High Court · (2017) 162 DRJ 570
Constitution of India, 1950 - Article 226Slum Areas (Improvement and Clearance) Act, 1956 - Section 19
High Courts16 Mar 2017Disposed Off
Lal Mahal Ltd. Vs Union of India
Delhi High Court · (2017) 3 ADDelhi 531 : (2017) 239 DLT 251 : (2017) 162 DRJ 561
Constitution of India, 1950 - Article 226Customs Act, 1962 - Section 110
High Courts16 Mar 2017Dismissed
Khazan Singh Vs Union of India
Delhi High Court · (2017) 2 LLJ 337
Constitution of India, 1950 - Article 226
High Courts16 Mar 2017Disposed Off
Shri Zile Singh Vs Food Corporation of India
Delhi High Court · (2017) 2 SLJ 7
Constitution of India, 1950 - Article 226
High Courts15 Mar 2017
S.N. SUNDERSON & COMPANY Vs M/s. CHANDOK MACHINERIES
Delhi High Court · (2017) 03 DEL CK 0211
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtArbitration and Conciliation Act, 1996, Section 19(1), Section 31,
High Courts15 Mar 2017
EX.HEAD CONSTABLE MOTI SINGH Vs UOI & ORS.
Delhi High Court · (2017) 03 DEL CK 0210
Prevention of Corruption Act, 1988, Section 13(1) - Criminal misconduct by a public servantBorder Security Force Act, 1968, Section 64, Section 117
High Courts15 Mar 2017
IQBAL HUSSAIN Vs UNION OF INDIA & ORS
Delhi High Court · (2017) 03 DEL CK 0209
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCustoms Act, 1962, Section 110, Section 153, Sect
High Courts15 Mar 2017
SUCHETA Vs UNION OF INDIA AND ANR
Delhi High Court · (2017) 03 DEL CK 0208
Constitution of India, Article 226 - Power of High Courts to Issue certain writs