High Courts06 Mar 2017Disposed Off
Ashoka Buildcon Limited Vs National Highways Authority of India
Delhi High Court · (2017) 3 ADDelhi 501 : (2017) 239 DLT 290
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Delhi High Court judgments
1,38,082 judgments · page 3,463 of 6,905
High Courts06 Mar 2017Disposed Off
Maninder Singh Vs State
Delhi High Court · (2017) 2 JCC 926
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 354A, Section 509
High Courts06 Mar 2017Disposed Off
Chhattar Singh Vs State Govt. of NCT of Delhi
Delhi High Court · (2017) 2 JCC 920
Penal Code, 1860 (IPC) - Section 307, Section 34
High Courts03 Mar 2017
VINOD KUMAR SORAN Vs THE DELHI PUBLIC SCHOOL & ORS.
Delhi High Court · (2017) 03 DEL CK 0170
Constitution of India, 1950 — Article 226
High Courts03 Mar 2017
STEVEN SEHGAL Vs STATE OF NCT OF DELHI) & ANR
Delhi High Court · (2017) 03 DEL CK 0169
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts03 Mar 2017
SHUBIT EDUCATION SOCIETY Vs D.D.A.
Delhi High Court · (2017) 03 DEL CK 0168
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts03 Mar 2017
DINESH SAINI Vs DEVASHISH GHOSH & ORS.
Delhi High Court · (2017) 03 DEL CK 0167
Central Motor Vehicles Rules, 1989, Rule 9
High Courts03 Mar 2017
NATIONAL TEXTILE CORPORATION LIMITED Vs D.V. EXPORTS AND ORS.
Delhi High Court · (2017) 03 DEL CK 0166
Sick Industrial Companies (Special Provisions) Repeal Act, 2003 — Section 5
High Courts03 Mar 2017
SUCHITRA SINGH Vs UNION OF INDIA & ORS.
Delhi High Court · (2017) 03 DEL CK 0165
High Courts03 Mar 2017
UNION OF INDIA Vs THE NATIONAL COMMISSION FOR SCHEDULE CASTES & ANR.
Delhi High Court · (2017) 03 DEL CK 0164
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 24(2)
High Courts03 Mar 2017
SHRI VISHWA BANDHU Vs CENTRAL VIGILANCE COMMISSION AND ORS.
Delhi High Court · (2017) 03 DEL CK 0163
Constitution of India, 1950 — Article 226
High Courts03 Mar 2017
SHASHI KUMAR SHRIVASTAVA Vs THE LIEUTENANT GOVERNOR OF DELHI AND ORS.
Delhi High Court · (2017) 03 DEL CK 0162
Constitution of India, 1950 — Article 226
High Courts03 Mar 2017
P.N. SHUKLA Vs UNION OF INDIA & ORS.
Delhi High Court · (2017) 03 DEL CK 0161
Constitution of India, 1950 — Article 226
High Courts03 Mar 2017
NISHA JINDAL & ANR Vs RAM PRAG KOIREE & ANR
Delhi High Court · (2017) 03 DEL CK 0160
High Courts03 Mar 2017Dismissed
MOHD. ZAHID Vs STATE
Delhi High Court · (2017) 03 DEL CK 0159
Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonment
High Courts03 Mar 2017Disposed off
MANN PUBLIC SCHOOL Vs SHRI KUMAR KANT JHA AND ANR.
Delhi High Court · (2017) 03 DEL CK 0158
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtDelhi School Edu
High Courts03 Mar 2017Dismissed
K.S. Jawatkar Vs The Chancellor Prof. Yash Pal
Delhi High Court · (2017) 162 DRJ 369
Constitution of India, 1950 - Article 14, Article 16, Article 19(1)(g)
High Courts03 Mar 2017Disposed Off
Batuk Prasad Jaitly Vs Rajesh Chugh
Delhi High Court · (2017) 1 RCRRent 437
Delhi Rent Control Act, 1958 - Section 14(1)(e)
High Courts03 Mar 2017Dismissed
Shoshit Majdoor Sanghthan (Regd.) Vs Director of Education
Delhi High Court · (2017) 153 FLR 505
Constitution of India, 1950 - Article 226
High Courts03 Mar 2017Dismissed
M/s. Jindal Infra Build Pvt. Ltd. Vs State of NCT of Delhi
Delhi High Court · (2017) 2 JCC 967
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 121DB, Section 409, Section 420