High Courts09 Mar 2017
TIKKA BRIJENDER SINGH BEDI Vs UNION OF INDIA
Delhi High Court · (2017) 03 DEL CK 0195
COURT ARCHIVE
Delhi High Court judgments
1,38,092 judgments · page 3,461 of 6,905
High Courts09 Mar 2017
SMS LIMITED Vs SOUTH DELHI MUNICIPAL CORPORATION
Delhi High Court · (2017) 03 DEL CK 0194
Arbitration Act, 1940, Section 2(a) - DefinitionsArbitration and Conciliation Act, 1996, Section 12(1), Section 11(12)(b), Section 11(6)
High Courts09 Mar 2017
MANOJ KUMAR GARG Vs VIJAY KUMAR SHARMA
Delhi High Court · (2017) 03 DEL CK 0193
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts09 Mar 2017
SHAHNE ALAM Vs M/S I.K POLYMERS PVT. LTD
Delhi High Court · (2017) 03 DEL CK 0192
Code of Criminal Procedure, 1973, Section 482, Section 245(2), Section 251 - Saving of inherent powers of High Court - When accused shall be discharged - Substance of accu
High Courts09 Mar 2017Dismissed
Narinder Batra Vs Kirti Azad
Delhi High Court · (2017) 3 ADDelhi 706
Civil Procedure Code, 1908 (CPC) - Rule 11Constitution of India, 1950 - Article 105
High Courts09 Mar 2017Dismissed
State (Govt. of Nct of Delhi) Vs Shammi Gupta
Delhi High Court · (2017) 3 ADDelhi 693
Criminal Procedure Code, 1973 (CrPC) - Section 378Penal Code, 1860 (IPC) - Section 307, Section 34
High Courts09 Mar 2017Dismissed
Cipla Limited Vs Novartis AG
Delhi High Court · (2017) 239 DLT 41 : (2017) 70 PTC 80
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Patents Act, 1970 - Section 48
High Courts09 Mar 2017Disposed Off
Monnet Power Company Limited Vs Union of India
Delhi High Court · (2017) 239 DLT 10
Electricity Act, 2003 - Section 63
High Courts09 Mar 2017Allowed
Amsa India P. Ltd. Vs Commissioner of Income-Tax
Delhi High Court · (2017) 393 ITR 157
Income Tax Act, 1961 - Section 147, Section 148
High Courts09 Mar 2017Disposed Off
GVK Power (Goindwal Sahib) Limited Vs Union of India
Delhi High Court · (2017) 239 DLT 193 : (2017) 162 DRJ 503
Coal Mines (Special Provisions) Rules, 2015 - Rule 14Coal Mines (Special Provisions) Second Ordinance, 2014 - Section 16Constitution of India, 1950 - Article 14, Article 19, Article 226, Article 300A
High Courts09 Mar 2017Dismissed
Jammu & Kashmir State Power Development Corporation Vs K J M C Global Market (India) Limited
Delhi High Court · (2017) 239 DLT 763 : (2017) 162 DRJ 548
Arbitration and Conciliation Act, 1996 - Section 37Limitation Act, 1963 - Article 117
High Courts09 Mar 2017Allowed
SITI Cable Networks Limited Vs Government of Nct of Delhi
Delhi High Court · (2017) 239 DLT 230 : (2017) 162 DRJ 594
Constitution of India, 1950 - Article 226Delhi Entertainments and Betting Tax Act, 1996 - Section 2(o), Section 7Delhi Entertainments and Betting Tax Rules, 1997 - Rule 12, Rule 26
High Courts09 Mar 2017Dismissed
Jindal Power Limited Vs Union of India
Delhi High Court · (2017) 239 DLT 123
High Courts09 Mar 2017Dismissed
Sh. Satish Joshi Vs Union of India
Delhi High Court · (2017) 2 SLJ 49
Constitution of India, 1950 - Article 226
High Courts08 Mar 2017
Sushil Kumar Sharma Vs State of Delhi
Delhi High Court · (2017) 03 DEL CK 0191
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 397, Section 34, Sect
High Courts08 Mar 2017
IN THE MATTER OF:- ONCQUEST LABORATORIES LIMITED Vs NIL
Delhi High Court · (2017) 03 DEL CK 0190
Constitution of India, Article 9 - Licences or leases for the purpose of rospecting for, or extraction of, mineralsCompanies Act, 1956, Section 100, Se
High Courts08 Mar 2017
RAVINDER KUMAR Vs UMESH CHAUDHARY & ORS
Delhi High Court · (2017) 03 DEL CK 0189
High Courts08 Mar 2017Dismissed
Suncity Sheets Pvt. Ltd. Vs Union of India and Ors.
Delhi High Court · (2017) 03 DEL CK 0188
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCustoms Tariff Act, 1975, Section 9A - Anti-dumping duty on dumped articles
High Courts08 Mar 2017
MUSLIM & ANR. Vs STATE (NCT OF DELHI)
Delhi High Court · (2017) 03 DEL CK 0187
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 107, Sect
High Courts08 Mar 2017
M/S CARAVAN COMMERCIAL COMPANY LTD Vs YASHASHWI AGGARWAL & ORS
Delhi High Court · (2017) 03 DEL CK 0186
Code of Civil Procedure, 1908, Order 7Rule 11, Section 151, Section 94, Order 39Rule 4, Order 39Rule