High Courts07 Feb 2017Disposed off
NDMC Vs Sanjiv Mittal
Delhi High Court · (2017) 3 ADDelhi 172 : (2017) 239 DLT 341
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Delhi High Court judgments
1,37,991 judgments · page 3,473 of 6,900
High Courts07 Feb 2017Disposed Off
Gurinder Mohan Singh Sambhi Vs The State (Nct of Delhi)
Delhi High Court · (2017) 3 ADDelhi 163 : (2017) 2 JCC 836
Criminal Procedure Code, 1973 (CrPC) - Section 102, Section 104, Section 82, Section 91Penal Code, 1860 (IPC) - Section 313, Section 34, Section 406, Section 498A, Section 506
High Courts07 Feb 2017Allowed
M/s. Tej Quebcor Printing Ltd. Vs Joint Commissioner of Income Tax
Delhi High Court · (2017) 3 ADDelhi 237 : (2017) 392 ITR 67 : (2017) 246 Taxman 73
Income Tax Act, 1961 - Section 10(15)(iv)(c), Section 40(a)(i)
High Courts07 Feb 2017Dismissed
Paramount Intercontinental Pvt. Ltd. Vs ITO Ward-14(1)
Delhi High Court · (2017) 392 ITR 505
Income Tax Act, 1961 - Section 131, Section 147, Section 148, Section 260A
High Courts07 Feb 2017Dismissed
M/s. Hadia Abdul Latif Jameel Co. Ltd. Vs Punj Lloyd Ltd.
Delhi High Court · (2017) 237 DLT 749 : (2017) 162 DRJ 521
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10, Section 20
High Courts07 Feb 2017Allowed
Deepak Kumar @ Deepak Saha Vs State
Delhi High Court · (2017) 3 ADDelhi 629 : (2017) 237 DLT 746 : (2017) 2 JCC 818
Criminal Procedure Code, 1973 (CrPC) - Section 482, Section 82, Section 83, Section 84Penal Code, 1860 (IPC) - Section 174A, Section 34, Section 384, Section 506
High Courts07 Feb 2017Dismissed
Zillion Infra-projects Pvt. Ltd. Vs Alstom Systems India (P) Limited
Delhi High Court · (2017) 237 DLT 503
Arbitration and Conciliation Act, 1996 - Section 9
High Courts07 Feb 2017Disposed Off
Shakeel Vs Sharif Ahmed
Delhi High Court · (2017) 1 RCRRent 364
Delhi Rent Control Act, 1958 - Section 14(1)(e), Section 14(1)(e), Section 25(8), Section 25B(4)
High Courts07 Feb 2017Dismissed
Shanti Devi Vs Raksha Ahluwalia
Delhi High Court · (2017) 1 RCRRent 368
Delhi Rent Control Act, 1958 - Section 14(1)(e), Section 14(1)(e), Section 25(8), Section 25B(4)
High Courts07 Feb 2017Dismissed
Dr. Swami Ram Pal Singh Mission School Vs Shri Harvinderpal Singh Bindra
Delhi High Court · (2017) 2 SLJ 12
Constitution of India, 1950 - Article 226, Article 227
High Courts06 Feb 2017
UNICORN INSURANCE BROKERS PVT. LTD. Vs ORIENTAL INSURANCE CO. LTD.
Delhi High Court · (2017) 02 DEL CK 0253
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsCode of Civil Procedure, 1908, <
High Courts06 Feb 2017
RAVI @ SONU Vs THE STATE (NCT OF DELHI)
Delhi High Court · (2017) 02 DEL CK 0252
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 363, Section 367, Se
High Courts06 Feb 2017
RAM SINGH Vs DIRECTORATE OF EDUCATION & ORS
Delhi High Court · (2017) 02 DEL CK 0251
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts06 Feb 2017
REKHA SABHARWAL Vs DIRECTOR OF EDUCATION & ORS.
Delhi High Court · (2017) 02 DEL CK 0250
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts06 Feb 2017
MS. REKHA SABHARWAL Vs MANAGEMENT OF SAAI MEMORIAL GIRLS SCHOOL & ANR.
Delhi High Court · (2017) 02 DEL CK 0249
Constitution of India, Article 226, Article 227, Article 3 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Amend
High Courts06 Feb 2017
PANTHAK SEVA DAL Vs DIRECTORATE OF GURDWARA ELECTIONS & ORS
Delhi High Court · (2017) 02 DEL CK 0248
High Courts06 Feb 2017
SH. M.S. BAWA Vs GOVERNMENT OF NCT OF DELHI AND ORS.
Delhi High Court · (2017) 02 DEL CK 0247
High Courts06 Feb 2017
PUBLIC JOINT STOCK COMPANY POWER MACHINES -ZTL, LMZ, ELECTROSILA, ENERGOMACHEXPORT Vs BHARAT HEAVY ELECTRICALS LIMITED
Delhi High Court · (2017) 02 DEL CK 0246
Arbitration and Conciliation Act, 1996, Section 34, Section 19(2), Section 31(8), Section 34(2)(B)(II), Section 34(2)(a)(III) - Application
High Courts06 Feb 2017
RAJAN Vs STATE
Delhi High Court · (2017) 02 DEL CK 0245
Code of Criminal Procedure, 1973, Section 482, Section 439 - Saving of inherent powers of High Court - Special powers of High Court or Court of Session regarding bailIndia
High Courts06 Feb 2017
FEDDERS LLOYD CORPORATION LTD. Vs STERLITE TECHNOLOGIES LTD.
Delhi High Court · (2017) 02 DEL CK 0244
Arbitration and Conciliation Act, 1996, Section 34, Section 34(2) - Application for setting aside arbitral award - Application for setting aside arbitral award