High Courts14 Feb 2017Dismissed
MALTI JAIN Vs LAWRENCE ROAD MODERN EDUCATIONAL SOCIETY & ORS.
Delhi High Court · (2017) 02 DEL CK 0300
COURT ARCHIVE
Delhi High Court judgments
1,38,016 judgments · page 3,470 of 6,901
High Courts14 Feb 2017Allowed
Pr Commissioner of Customs Air Cargo Customs (Import) Vs Escorts Heart Institute and Research Centre
Delhi High Court · (2017) 3 ADDelhi 285
Customs Act, 1962 - Section 112 (a)
High Courts14 Feb 2017Disposed Off
Principal Commissioner of Income-Tax Vs M/s Paramount Communication Pvt. Ltd.
Delhi High Court · (2017) 392 ITR 444
Income Tax Act, 1961 - Section 147, Section 148
High Courts14 Feb 2017Dismissed
Meenu Vs Birma Devi
Delhi High Court · (2017) 2 ADDelhi 729
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Section 100
High Courts14 Feb 2017Disposed Off
Oriental Insurance Co Ltd Vs Mohd. Shamim
Delhi High Court · (2017) 3 ADDelhi 299
Motor Vehicles Act, 1988 - Section 173
High Courts14 Feb 2017Dismissed
Adonis Limited Vs Narotam Sayal
Delhi High Court · (2017) 4 ADDelhi 650 : (2017) 238 DLT 554
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 105, Order 21 Rule 106
High Courts14 Feb 2017Dismissed
Sunita Chhakara Vs Director Nsit
Delhi High Court · (2017) 2 LLJ 24
Constitution of India, 1950 - Article 226
High Courts14 Feb 2017Dismissed
Vikas Agarwal Vs Geeti Mathur
Delhi High Court · (2017) 4 ADDelhi 412 : (2017) 238 DLT 317 : (2017) 1 DMC 783
Constitution of India, 1950 - Article 39(e)Hindu Marriage Act, 1955 - Section 26
High Courts14 Feb 2017Disposed off
Bikramjit Ahluwalia Vs Avnija Ahluwalia (Minor) Thr Next Friend
Delhi High Court · (2017) 4 ADDelhi 435 : (2017) 238 DLT 309
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts14 Feb 2017Dismissed
Manjeet Singh Vs State of NCT of Delhi
Delhi High Court · (2017) 2 SLJ 19
Constitution of India, 1950 - Article 226, Article 227
High Courts13 Feb 2017
Bhagwan Vs State, & Ors.
Delhi High Court · (2017) 02 DEL CK 0299
Code of Civil Procedure, 1908, Section 16, Section 16(d) - Suits to be instituted where subject-matter situate - Suits to be instituted where subject-matter situateSpecific
High Courts13 Feb 2017
M/S YUKTI EXPORT Vs UNION OF INDIA AND ANR
Delhi High Court · (2017) 02 DEL CK 0298
High Courts13 Feb 2017
RAM JIWANI Vs UNION OF INDIA & ORS
Delhi High Court · (2017) 02 DEL CK 0297
Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 24(2)
High Courts13 Feb 2017
UMA SHANKAR SITANI AND ORS Vs GOVT. OF NCT OF DELHI AND ORS
Delhi High Court · (2017) 02 DEL CK 0296
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 24(2)
High Courts13 Feb 2017
SHRI RAVINDER JAIN Vs MANAGING COMMITTEE RAMJAS SCHOOL (SENIOR WING) & ANR .
Delhi High Court · (2017) 02 DEL CK 0295
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts13 Feb 2017
RAVINDRA SINGH MANN Vs UNION OF INDIA & ORS
Delhi High Court · (2017) 02 DEL CK 0294
High Courts13 Feb 2017
PARAM HANS IMPEX PVT. LTD. & ANR Vs GOVT. OF NCT OF DELHI & ANR
Delhi High Court · (2017) 02 DEL CK 0293
High Courts13 Feb 2017
NDMC Vs ALOKIT EXPORTS P LTD
Delhi High Court · (2017) 02 DEL CK 0292
Delhi Rent Control Act, 1958, Section 3 - Act not to apply to certain premisesNew Delhi Municipal Council Act, 1994, Section 115, Section 63
High Courts13 Feb 2017
NATIONAL INSURANCE CO. LTD. Vs NIRMAL GUPTA & ORS.
Delhi High Court · (2017) 02 DEL CK 0291
High Courts13 Feb 2017
BIMLESH CHANDRA PATHAK & ANR Vs SECURITES & EXCHANGE BOARD OF INDIA & ORS
Delhi High Court · (2017) 02 DEL CK 0290
Securities Contracts (Regulation) Act, 1956, Section 23L - Appeal to Securities Appellate Tribunal