High Courts08 Mar 2017Disposed Off
Bayer Corporation Vs Union of India
Delhi High Court · (2017) 238 DLT 701 : (2017) 70 PTC 7
Patents Act, 1970 - Section 107-A
COURT ARCHIVE
Delhi High Court judgments
1,38,092 judgments · page 3,462 of 6,905
High Courts08 Mar 2017Dismissed
Rajni Vs Union of India
Delhi High Court · (2017) 2 ACC 62 : (2017) 2 TAC 436
Motor Vehicles Act, 1988 - Section 166
High Courts08 Mar 2017Disposed Off
Ridhima Juneja Vs Deven Juneja
Delhi High Court · (2017) 2 RCRCivil 395 : (2017) 2 RCRCriminal 331
Contempt of Courts Act, 1971 - Section 10, Section 12Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 25
High Courts08 Mar 2017Disposed Off
Dipak Das Vs UOI
Delhi High Court · (2017) 162 DRJ 472
Constitution of India, 1950 - Article 226Railway Protection Force (Amendment) Rules, 2007 - Section 21Railway Protection Force Rules, 1987 - Rule 28, Rule 70
High Courts08 Mar 2017Dismissed
J-Amada Remedies Vs Employees State Insurance Corporation
Delhi High Court · (2017) 2 BC 698 : (2017) 239 DLT 65
High Courts08 Mar 2017Disposed Off
Punj Lloyd Ltd. Vs GVK Power (Goindwal Sahib) Limited
Delhi High Court · (2017) 2 ArbiLR 432
Arbitration and Conciliation Act, 1996 - Section 2(L)(E), Section 42, Section 9
High Courts08 Mar 2017Dismissed
Saroj Aggarwal Vs Shakuntala Aggarwal
Delhi High Court · (2017) 239 DLT 90
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Delhi Municipal Corporation Act, 1957 - Section 343
High Courts07 Mar 2017
DR. SUMIT MEHTA Vs GOVERNING BODY KALINDI COLLEGE AND ANR.
Delhi High Court · (2017) 03 DEL CK 0185
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts07 Mar 2017
SUPER CASSETTES INDUSTRIES PRIVATE LIMITED Vs SCN SUJLA CHANNEL
Delhi High Court · (2017) 03 DEL CK 0184
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Copyright Act, 1957, Section 14, Section 62<
High Courts07 Mar 2017
SANGEETA CHADHA & ORS Vs M/S BANSAL CREDITS LTD
Delhi High Court · (2017) 03 DEL CK 0182
Arbitration and Conciliation Act, 1996, Section 34, Section 34(3) - Application for setting aside arbitral award - Application for setting aside arbitral award
High Courts07 Mar 2017
SH. MAHESH KUMAR RUSTOGI AND ORS Vs UNION OF INDIA AND ORS
Delhi High Court · (2017) 03 DEL CK 0181
Constitution of India, Article 226 -Delhi Electricity Reform Act, 2000, Section 14, Section 15, Section 16(2), Section 15(9) -Delhi Electricity Reform (Transfer Scheme) Rules, 2001, Rule 6(4)
High Courts07 Mar 2017
NEELAM BHALLA Vs JAGDISH KUMAR
Delhi High Court · (2017) 03 DEL CK 0180
Code of Civil Procedure, 1908, Order 5Rule 20 -Delhi Rent Control Act, 1958, Section 25B, Section 2(i), Section 25B(8)
High Courts07 Mar 2017Disposed off
BHIM KUMAR @ RAJU Vs STATE (GNCT OF DELHI)
Delhi High Court · (2017) 03 DEL CK 0179
Indian Penal Code, 1860, Section 379, Section 328, Section 411 - Punishment for theft - Causing hurt by means of poison, etc., with intent to commit an offence - Dishones
High Courts07 Mar 2017Dismissed
Wig Brothers Construction Private Limited Vs Indiabulls Constructions Limited
Delhi High Court · (2017) 3 ADDelhi 454 : (2017) 2 ArbiLR 268
Arbitration and Conciliation Act, 1996 - Section 9
High Courts07 Mar 2017Disposed Off
Indul Shah Vs State
Delhi High Court · (2017) 3 ADDelhi 614 : (2017) 238 DLT 606 : (2017) 2 JCC 53
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, Section 50
High Courts07 Mar 2017Dismissed
Health Food Products Private Limited Vs Siddhi Vinayak Industries Private Limited
Delhi High Court · (2017) 2 ArbiLR 277 : (2017) 239 DLT 162
Arbitration and Conciliation Act, 1996 - Section 34
High Courts07 Mar 2017Disposed Off
Dushyant Kumar Vs State
Delhi High Court · (2017) 2 JCC 912
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts06 Mar 2017
M/s OSS AIR Management Pvt. Ltd. Vs S.K. Singh
Delhi High Court · (2017) 03 DEL CK 0178
Contract Act, 1872, Section 23 - What considerations and objects are lawful and what notArbitration and Conciliation Act, 1996, Section 34(2)(a)(IV) - Application for sett
High Courts06 Mar 2017
Nalin Bhushan Chandiok & anr Vs North Delhi Municipal Corporation
Delhi High Court · (2017) 03 DEL CK 0177
Delhi Municipal Corporation Act, 1957, Section 169, Section 169, Section 127, Section 171, Section 124, Section