High Courts15 Feb 2017Dismissed
Shri Hari Prakash Vs Delhi Development Authority
Delhi High Court · (2017) 238 DLT 747 : (2017) 162 DRJ 667
Delhi Development Act, 1957 - Section 50Evidence Act, 1872 - Section 114(f)
COURT ARCHIVE
Delhi High Court judgments
1,38,016 judgments · page 3,469 of 6,901
High Courts15 Feb 2017Dismissed
Narendra Nath Nanda Vs State
Delhi High Court · (2017) 4 ADDelhi 368 : (2017) 238 DLT 322
Evidence Act, 1872 - Section 68Succession Act, 1925 - Section 278
High Courts15 Feb 2017Partly Allowed
M.T.N.L Vs Brahamjeet
Delhi High Court · (2017) 1 CLR 1006 : (2017) LabLR 422
Constitution of India, 1950 - Article 226
High Courts15 Feb 2017Dismissed
Arjun @ Changa Vs State (NCT of Delhi)
Delhi High Court · (2017) 2 JCC 865
Penal Code, 1860 (IPC) - Section 34, Section 379
High Courts15 Feb 2017Dismissed
TDI International India Ltd. Vs Airport Authority of India
Delhi High Court · (2017) 3 ADDelhi 621
Arbitration and Conciliation Act, 1996 - Section 19, Section 43
High Courts15 Feb 2017Dismissed
K. Vs The State (NCT of Delhi)
Delhi High Court · (2017) 2 JCC 895
Penal Code, 1860 (IPC) - Section 376
High Courts15 Feb 2017Allowed
Subhajit Banerjee Vs State Govt. of NCT of Delhi
Delhi High Court · (2017) 2 JCC 973
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 380
High Courts15 Feb 2017Disposed Off
Rajinder Kumar Gupta Vs Govt. of NCT of Delhi
Delhi High Court · (2017) 2 SLJ 37
Constitution of India, 1950 - Article 226, Article 227Delhi School Education Rules, 1973 - Rule 118, Rule 120
High Courts14 Feb 2017
SHRI KISHAN LAL Vs SHYAM BABU & ORS.
Delhi High Court · (2017) 02 DEL CK 0311
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts14 Feb 2017
SHIV KUMAR WASAL & CO Vs DELHI DEVELOPMENT AUTHORITY
Delhi High Court · (2017) 02 DEL CK 0310
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award
High Courts14 Feb 2017
REDBACK NETWORKS INDIA PRIVATE LIMITED Vs NIL
Delhi High Court · (2017) 02 DEL CK 0308
Companies Act, 1956, Section 488, Section 485, Section 516, Section 497(6) -Karnataka High Court Company (Court) Rules, 1959, - Rule 329, Rule
High Courts14 Feb 2017
NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs PCL STICCO (JV)
Delhi High Court · (2017) 02 DEL CK 0307
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award
High Courts14 Feb 2017
PREM LATA & ORS Vs MUKESH KUMAR & ORS
Delhi High Court · (2017) 02 DEL CK 0306
High Courts14 Feb 2017
M/S D.B.P LIMITED Vs M/S D.H.A.F.P LIMITED, & ORS.
Delhi High Court · (2017) 02 DEL CK 0304
Code of Civil Procedure, 1908, Order 7Rule 11, Order 39Rule 1, Order 39Rule 2 -Transfer of Property Act, 1882,
High Courts14 Feb 2017
CALCUTTA-HALDIA PORT ROAD COMPANY LIMITED Vs CWHEC-HCIL (JV)
Delhi High Court · (2017) 02 DEL CK 0303
Arbitration and Conciliation Act, 1996, Section 34, Section 34(2)(B)(II) - Application for setting aside arbitral award - Application for setting aside arbitral awardNational H
High Courts14 Feb 2017
A AND E INDIA PRIVATE LIMITED (IN VOL. LIQN.) Vs NIL
Delhi High Court · (2017) 02 DEL CK 0302
Companies Act, 1956, Section 497, Section 488, Section 497(6) -Company Court Rules, 1959, - Rule 315
High Courts14 Feb 2017
THE NEW INDIA ASSURANCE CO.LTD. Vs ABHISHEK BHARDWAJ & ORS
Delhi High Court · (2017) 02 DEL CK 0301