High Courts22 Feb 2017
DATA DEEN Vs DIRECTORATE OF EDUCATION, & ANR.
Delhi High Court · (2017) 02 DEL CK 0361
COURT ARCHIVE
Delhi High Court judgments
1,38,065 judgments · page 3,467 of 6,904
High Courts22 Feb 2017
M/S CASTROL LIMITED & ANR Vs JOGINDER COOLANT CO PVT LTD
Delhi High Court · (2017) 02 DEL CK 0360
Code of Civil Procedure, 1908, Order 8Rule 10
High Courts22 Feb 2017
BEHARI LAL LAL CHAND Vs DEEPAK RAJ NARULA
Delhi High Court · (2017) 02 DEL CK 0359
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 9Rule 13 -
High Courts22 Feb 2017
ANITA SINGHVI Vs NEW DELHI MUNICIPAL COUNCIL
Delhi High Court · (2017) 02 DEL CK 0358
New Delhi Municipal Council Act, 1994, Section 115, Section 116, Section 72, Section 117
High Courts22 Feb 2017Disposed Off
Raj Kumar Kaushik Vs The Bharat Scouts and Guides
Delhi High Court · (2017) 239 DLT 173 : (2017) 2 LLN 163
Constitution of India, 1950 - Article 226, Article 311(2)
High Courts22 Feb 2017Dismissed
N. Annapurna Vs Education Officer
Delhi High Court · (2017) 2 SLJ 77
Constitution of India, 1950 - Article 226
High Courts21 Feb 2017
STEEL AUTHORITY OF INDIA & LTD. Vs CEMENT CORPORTION OF INDIA & LTD.
Delhi High Court · (2017) 02 DEL CK 0357
High Courts21 Feb 2017
DELHI STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION LTD (DSIIDC) Vs VINEET GAUR & ORS
Delhi High Court · (2017) 02 DEL CK 0356
High Courts21 Feb 2017
POONAM SHARMA AND ORS. Vs LT. GOVERNOR AND ORS.
Delhi High Court · (2017) 02 DEL CK 0355
Constitution of India, Article 226 - Power of High Courts to Issue certain writsDelhi School Education Act, 1973, Section 10 - Salaries of employees
High Courts21 Feb 2017
NATIONAL INSURANCE CO. LTD. Vs PARMILA TEOTIA & ORS
Delhi High Court · (2017) 02 DEL CK 0354
High Courts21 Feb 2017
MRS. ARCHANA SAINI Vs MANAGING COMMITTEE, AIR FORCE SR. SEC. SCHOOL & ANR.
Delhi High Court · (2017) 02 DEL CK 0353
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 Courts21 Feb 2017
BURBERRY LIMITED & ANR Vs DIGAAZ.COM/DIGAAZ-ECOMMERCE PVT. LTD. & ORS.
Delhi High Court · (2017) 02 DEL CK 0352
Code of Civil Procedure, 1908, Order 5Rule 20
High Courts21 Feb 2017Allowed
CHANDAN SINGH Vs THE MANAGER, L.N. GIRDHARI KU SENIOR SECONDARY SCHOOL, & ANR.
Delhi High Court · (2017) 02 DEL CK 0350
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts21 Feb 2017
M/S.ADVANCE HIGH TECH SECURITY Vs GOVERNMENT OF NCT OF DELHI & ORS.
Delhi High Court · (2017) 02 DEL CK 0349
High Courts21 Feb 2017Disposed Off
Jai Kishan Vs Government of NCT of Delhi
Delhi High Court · (2017) 162 DRJ 237
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
High Courts21 Feb 2017Disposed Off
Dart Industries Inc. Vs Techno Plast
Delhi High Court · (2017) 70 PTC 94
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Copyright Act, 1957 - Section 55Designs Act, 2000 - Section 22
High Courts20 Feb 2017Dismissed
Sunil Kumar Singh & ors Vs Union of India & anr.
Delhi High Court · (2017) 02 DEL CK 0348
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts20 Feb 2017
THE COMMISSIONER CENTRAL EXCISE & ORS Vs USHA VAISH & ORS
Delhi High Court · (2017) 02 DEL CK 0347