COURT ARCHIVE

Delhi High Court judgments

1,38,099 judgments · page 3,460 of 6,905

High Courts15 Mar 2017

RISHABH ENTERPRISES & ANR Vs AMEET LALCHAND SHAH & ORS

Delhi High Court · (2017) 03 DEL CK 0207

Constitution of India, Article 30, Article 29 - Right of minorities to establish and administer educational in-stitutions - Protection of Interests of minoritiesArbitration a

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High Courts15 Mar 2017

Sunil Gandhi & Anr Vs A.N. Buildwell Private Limited

Delhi High Court · (2017) 03 DEL CK 0206

Section, Section 393, Section 391

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High Courts15 Mar 2017Disposed Off

Courts On Its Own Motion Vs Neha Datta

Delhi High Court · (2017) 3 ADDelhi 435

Contempt of Courts Act, 1971 - Section 2(c)(iii)

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High Courts15 Mar 2017Disposed off

Roshan Lal Vs State of Delhi

Delhi High Court · (2017) 4 ADDelhi 267

Penal Code, 1860 (IPC) - Section 392, Section 394, Section 397

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High Courts15 Mar 2017Disposed Off

Pension Fund Regulatory & Development Authority (PFRDA) Vs Subroto Das

Delhi High Court · (2017) 238 DLT 673 : (2017) 3 SCT 132

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High Courts15 Mar 2017Allowed

Ex. Head Constable Moti Singh Vs UOI

Delhi High Court · (2017) 4 ADDelhi 145

Border Security Force Act, 1968 - Section 64Prevention of Corruption Act, 1988 - Section 13 (1)(E)

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High Courts15 Mar 2017Dismissed

Sunny Paul Vs State NCT of Delhi

Delhi High Court · (2017) 3 ALLMR 4 : (2017) 2 RCRCivil 404

Maintenance and Welfare of Parents and Senior Citizens Act, 2007 - Section 22, Section 23, Section 4(4)

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High Courts15 Mar 2017Disposed Off

Salma Dam Joint Venture Vs Wapcos Limited

Delhi High Court · (2017) 239 DLT 3

Arbitration and Conciliation Act, 1996 - Section 11(6)

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High Courts15 Mar 2017Disposed Off

V3S Infratech Ltd. Vs NBCC

Delhi High Court · (2017) 162 DRJ 451

Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17

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High Courts15 Mar 2017Dismissed

Mahesh Kumar Vs Directorate (Medical)

Delhi High Court · (2017) 240 DLT 111 : (2017) 2 LLJ 406

Constitution of India, 1950 - Article 226

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High Courts15 Mar 2017Disposed Off

Raj Kumar @ Rocky Vs State

Delhi High Court · (2017) 4 ADDelhi 382

Penal Code, 1860 (IPC) - Section 376, Section 511

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High Courts15 Mar 2017Dismissed

Sunny Kakkar Vs DRI

Delhi High Court · (2017) 2 JCC 970

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High Courts15 Mar 2017Dismissed

Rishabh Enterprises Vs Ameet Lalchand Shah

Delhi High Court · (2017) 2 ArbiLR 225 : (2017) 239 DLT 262

Arbitration and Conciliation Act, 1996 - Section 8

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High Courts14 Mar 2017Dismissed

CORSAN CORVIAM CONSTRUCCION S.A. Vs NATIONAL HIGHWAYS AUTHORITY OF INDIA

Delhi High Court · (2017) 03 DEL CK 0205

Constitution of India, Article 28 - Freedom as to attendance at religious instruction or religious worship in certain educational institutionsArbitration and Conciliation Act, 1996,

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High Courts14 Mar 2017

K M GUPTA & ORS. Vs DELHI DEVELOPMENT AUTHORITY

Delhi High Court · (2017) 03 DEL CK 0204

Delhi Development Act, 1957, Section 6, Section 56, Section 2(a) - Objects of the Authority - Power to make rules - Definitions

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High Courts14 Mar 2017

MRS. SEEMA BANSAL Vs UNIVERSITY OF DELHI, & ORS.

Delhi High Court · (2017) 03 DEL CK 0203

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts14 Mar 2017Dismissed

SUPER BAZAR KARAMCHARI HITAISHI SANGATAN Vs THE COOPERATIVE STORES LTD SUPER BAZAR

Delhi High Court · (2017) 03 DEL CK 0202

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 2(OO) - Definitions

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High Courts10 Mar 2017

SRIPAL Vs SOUTH DELHI MUNICIPAL CORPORATION AND ANR

Delhi High Court · (2017) 03 DEL CK 0201

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts10 Mar 2017

M/S SAPPHIRE FOODS INDIA PRIVATE LIMITED Vs THE SECRETARY, DELHI POLLUTION CONTROL COMMITTEE AND ORS

Delhi High Court · (2017) 03 DEL CK 0200

Air (Prevention and Control of Pollution) Act, 1981, Section 21(1), Section 21(1), Section 2(k), Section 2(k), Section 31A, Section

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High Courts10 Mar 2017

HARVINDER SINGH Vs AFSAR KHAN

Delhi High Court · (2017) 03 DEL CK 0199

Delhi Rent Control Act, 1958, Section 14(1), Section 25B - Protection of tenant against eviction - Special procedure for the disposal of applications for eviction on the ground of bona fide req

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