High Courts10 Feb 2017Disposed Off
Mool Chand Vs State
Delhi High Court · (2017) 2 ADDelhi 709 : (2017) 1 JCC 675
Penal Code, 1860 (IPC) - Section 306, Section 323, Section 34
COURT ARCHIVE
Delhi High Court judgments
1,38,000 judgments · page 3,471 of 6,900
High Courts10 Feb 2017Disposed off
ICICI Bank Ltd. Vs Gurvinder Singh Bhandal
Delhi High Court · (2017) 238 DLT 505
Constitution of India, 1950 - Article 226
High Courts10 Feb 2017Dismissed
Manish Kumar Tiwari Vs State
Delhi High Court · (2017) 2 JCC 858
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 120B, Section 406, Section 407, Section 408, Section 409
High Courts10 Feb 2017Disposed Off
Telefonaktiebolaget Lm Ericsson(Publ) Vs Mercury Electronics
Delhi High Court · (2017) 162 DRJ 627
High Courts10 Feb 2017Dismissed
Dalvir Singh Vs Govt. of NCT of Delhi
Delhi High Court · (2017) 2 SLJ 25
Constitution of India, 1950 - Article 226
High Courts09 Feb 2017
SHIVNEET POHOJA & ANR Vs THE STATE (NCT OF DELHI)
Delhi High Court · (2017) 02 DEL CK 0278
Succession Act, 1925, Section 222, Section 276, Section 278 - Probate only to appointed executor - Petition for probate - Petition for letters of administration
High Courts09 Feb 2017
RELIGARE WEALTH MANAGEMENT LIMITED Vs NIL
Delhi High Court · (2017) 02 DEL CK 0277
Constitution of India, Article 77 - Conduct of business of the Government of IndiaCompanies Act, 1956, Section 100, Section 104, S
High Courts09 Feb 2017
BRIJ LAL DUA Vs GOVT. OF NATIONAL CAPITAL TERRITORY OF DELHI & ORS.
Delhi High Court · (2017) 02 DEL CK 0276
Constitution of India, Article 226 - Power of High Courts to Issue certain writsDelhi School Education Act, 1973, Section 10 - Salaries of employees
High Courts09 Feb 2017Dismissed
Assotech Ltd. Vs Manmohan Singh Bhalla
Delhi High Court · (2017) 4 ADDelhi 448 : (2017) 238 DLT 560
Companies Act, 1956 - Section 439
High Courts09 Feb 2017Dismissed
Kulwant Singh Baath Vs Lt Governor of Delhi
Delhi High Court · (2017) 238 DLT 351
Delhi Sikh Gurdwara Management Committee (Registration of Electors) Rules, 1973 - Rule 4Delhi Sikh Gurdwaras Act, 1971 - Section 5
High Courts09 Feb 2017Dismissed
Zillion Infraprojects Pvt. Ltd. Vs Alstom Systems India (P) Ltd.
Delhi High Court · (2017) 237 DLT 755
Arbitration and Conciliation Act, 1996 - Section 9
High Courts09 Feb 2017Dismissed
Pr. Commissioner of Income Tax Vs Shri Neeraj Jindal
Delhi High Court · (2017) 393 ITR 1
Income Tax Act, 1961 - Section 139, Section 153A, Section 271(1)(c)
High Courts09 Feb 2017Allowed
Naresh Sharma @ Pandit Vs State of NCT of Delhi
Delhi High Court · (2017) 2 JCC 814
Criminal Procedure Code, 1973 (CrPC) - Section 389Penal Code, 1860 (IPC) - Section 302
High Courts09 Feb 2017Disposed Off
Dabur India Ltd. Vs Alka Ayurvedic Pvt. Ltd.
Delhi High Court · (2017) 69 PTC 453
Trade Marks Act, 1999 - Section 11(1)(a)(b), Section 28(3), Section 29, Section 30(2)(e)
High Courts09 Feb 2017Disposed Off
Directorate of Revenue Intelligence Vs Dr. Bernd Augustine
Delhi High Court · (2017) 1 JCC 760 : (2017) 2 RCRCriminal 119
High Courts09 Feb 2017Disposed Off
M.K. Govil Vs Harish Chand Govil
Delhi High Court · (2017) 4 ADDelhi 406 : (2017) 238 DLT 91
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 1Limitation Act, 1963 - Article 110, Article 65
High Courts09 Feb 2017Dismissed
Shakti Nath Vs Alpha Tiger Cyprus Investments No. 3 Ltd.
Delhi High Court · (2017) 3 ADDelhi 517
Arbitration and Conciliation Act, 1996 - Section 34
High Courts09 Feb 2017Dismissed
Romail Singh Vs Union of India
Delhi High Court · (2017) 2 RSJ 234
Constitution of India, 1950 - Article 226
High Courts09 Feb 2017Disposed Off
Union of India Vs Munni Lal
Delhi High Court · (2017) 2 SLJ 14
Constitution of India, 1950 - Article 226
High Courts08 Feb 2017
Dhani Ram Vs The State
Delhi High Court · (2017) 02 DEL CK 0275
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 61