High Courts01 Mar 2017
M/s. Telenor (India) Communications Private Limited Vs Assistant Commissioner of Income Tax, & Ors.
Delhi High Court · (2017) 03 DEL CK 0144
Income Tax Act, 1961 — Section 220(6)
COURT ARCHIVE
Delhi High Court judgments
1,38,082 judgments · page 3,465 of 6,905
High Courts01 Mar 2017
UNION OF INDIA Vs SATYAM CATERERS LTD
Delhi High Court · (2017) 03 DEL CK 0143
Arbitration and Conciliation Act, 1996 — Section 34(3)
High Courts01 Mar 2017
M/S S S FOOD INDUSTRIES Vs ASHISH POPLI & ANR
Delhi High Court · (2017) 03 DEL CK 0142
High Courts01 Mar 2017
M/S PAWAN HANS HELICOPTERS LTD Vs M/S MARITIME ENERGY HELI AIR SERVICES PVT LTD
Delhi High Court · (2017) 03 DEL CK 0141
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34 (2) (b) (ii)
High Courts01 Mar 2017
R. P. LUTHRA Vs UNION OF INDIA & ANR
Delhi High Court · (2017) 03 DEL CK 0140
Constitution Of India, 1950 — Article 19, 14, 226, 124(4), 16, 21, 141
High Courts01 Mar 2017Dismissed
Benara Bearings and Pistons Ltd Vs Mahle Engine Components India Pvt Ltd
Delhi High Court · (2017) 3 ADDelhi 728 : (2017) 2 ArbiLR 419 : (2017) 162 DRJ 431
Arbitration and Conciliation Act, 1996 - Section 9Specific Relief Act, 1963 - Section 14(1)(c)
High Courts01 Mar 2017Disposed Off
Dr. Mukesh Sharma Vs Dr. Maheshwar Nath Sharma
Delhi High Court · (2017) 162 DRJ 216
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Section 11
High Courts01 Mar 2017Disposed Off
Housing Development Finance Corporation Ltd. Vs Govt. of NCT of Delhi
Delhi High Court · (2017) 2 JCC 816
Constitution of India, 1950 - Article 226
High Courts01 Mar 2017Allowed
M/s Allied Blenders and Distillers Pvt. Ltd Vs Prag Distillery Pvt. Ltd.
Delhi High Court · (2017) 3 ADDelhi 633 : (2017) 70 PTC 1
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10Trade Marks Act, 1999 - Section 134(2)
High Courts01 Mar 2017Disposed Off
Shyam Kumar Vs State (NCT of Delhi)
Delhi High Court · (2017) 3 ADDelhi 483
Penal Code, 1860 (IPC) - Section 109, Section 363, Section 366A, Section 376DProtection of Children from Sexual Offences Act, 2012 - Section 16, Section 17, Section 6
High Courts01 Mar 2017Disposed Off
S.N. Bansal Vs NCT of Delhi
Delhi High Court · (2017) 4 ADDelhi 657 : (2017) 2 JCC 73
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts01 Mar 2017Dismissed
National Insurance Company Ltd. Vs Smt. Sunila Gupta
Delhi High Court · (2017) 4 ADDelhi 572
Motor Vehicles Act, 1988 - Section 168, Section 173
High Courts28 Feb 2017
Rakesh Raj And Associates Vs Commissioner of Income Tax, Central-II, & Another
Delhi High Court · (2017) 02 DEL CK 0390
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 142(2D), Section 142(2D),
High Courts28 Feb 2017
STEEL AUTHORITY OF INDIA LTD. Vs GREAT EASTERN SHIPPING COMPANY LIMITED
Delhi High Court · (2017) 02 DEL CK 0389
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtArbitration and Co
High Courts28 Feb 2017
NEW INDIA ASSURANCE CO. LTD. Vs SUMAN & ORS.
Delhi High Court · (2017) 02 DEL CK 0388
High Courts28 Feb 2017
SH.PAPPI Vs SH.RAMESH KUMAR
Delhi High Court · (2017) 02 DEL CK 0387
Code of Civil Procedure, 1908, Section 100 - Second appealTransfer of Property Act, 1882, Section 53A - Part performanceRegistration Act, 1908
High Courts28 Feb 2017
MANJU GUPTA Vs DAYA RAM & ORS
Delhi High Court · (2017) 02 DEL CK 0386
Code of Civil Procedure, 1908, Order 1Rule 10, Section 115, Section 151 - Revision - Saving of Inherent powers of Court
High Courts28 Feb 2017
Alupro Building Systems Pvt Ltd Vs Ozone Overseas Pvt Ltd.
Delhi High Court · (2017) 02 DEL CK 0385
Code of Civil Procedure, 1908, Order 7Rule 11 -Contract Act, 1872, Section 7 (2) - Acceptance must be absolute.Arbitration and Conciliat
High Courts28 Feb 2017Dismissed
DEEPAK KHOSLA Vs STATE OF NCT OF DELHI, & ORS.
Delhi High Court · (2017) 02 DEL CK 0384
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal