High Courts06 Feb 2017
ANIL DEWAN & ORS. Vs MUNICIPAL CORP OF DELHI & ANR.
Delhi High Court · (2017) 02 DEL CK 0243
COURT ARCHIVE
Delhi High Court judgments
1,37,991 judgments · page 3,474 of 6,900
High Courts06 Feb 2017Disposed Off
Satender Vs State
Delhi High Court · (2017) 2 ADDelhi 644 : (2017) 2 JCC 853
Penal Code, 1860 (IPC) - Section 34, Section 393, Section 452
High Courts06 Feb 2017Disposed Off
Kirti Pradeep Sood Vs Keshav Sood
Delhi High Court · (2017) 4 ADDelhi 4 : (2017) 173 AIC 815 : (2017) 238 DLT 52
Civil Procedure Code, 1908 (CPC) - Section 11, Section 47
High Courts06 Feb 2017Dismissed
United Electrical Industries Ltd. Vs Micro And Small Enterprises
Delhi High Court · (2017) 4 ADDelhi 233 : (2017) 238 DLT 9
Arbitration and Conciliation Act, 1996 - Section 16, Section 34Micro, Small and Medium Enterprises Development Act, 2006 - Section 18
High Courts06 Feb 2017Disposed off
Urmila Arora Vs Om Prakash
Delhi High Court · (2017) 1 RCRRent 349
Delhi Rent Control Act, 1958 - Section 14(1)(e), Section 25(8), Section 25-B(4)
High Courts06 Feb 2017Allowed
Navratan Baid Vs Neetu Baid
Delhi High Court · (2017) 2 CivCC 223 : (2017) 237 DLT 425 : (2017) 1 DMC 594
Hindu Marriage Act, 1955 - Section 13(1)(ia)
High Courts06 Feb 2017Disposed Off
Jasbir Kumar Vs Kanchan Kaur
Delhi High Court · (2017) 4 ADDelhi 290 : (2017) 239 DLT 315
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Hindu Succession Act, 1956 - Section 14(1)
High Courts06 Feb 2017Dismissed
Arun Lata Vs Dy. Director of Education
Delhi High Court · (2017) 2 RSJ 232
Constitution of India, 1950 - Article 16, Article 226
High Courts06 Feb 2017Dismissed
State Vs Azam @ Rihan
Delhi High Court · (2017) 2 JCC 874
Penal Code, 1860 (IPC) - Section 363, Section 376Protection of Children from Sexual Offences Act, 2012 - Section 4
High Courts04 Feb 2017
NANDITA NARAIN Vs DELHI UNIVERSITY AND ORS.
Delhi High Court · (2017) 02 DEL CK 0242
Constitution of India, 1950 — Article 226
High Courts03 Feb 2017
CHARNJIT SINGH AULAKH Vs DIRECTOR GENERAL CISF HEADQUAR
Delhi High Court · (2017) 02 DEL CK 0241
Constitution of India, 1950 — Article 226(2)
High Courts03 Feb 2017
PRINCIPAL COMMISSIONER OF INCOME TAX Vs M/S NAU NIDH OVERSEAS PVT.LTD.
Delhi High Court · (2017) 02 DEL CK 0240
Income Tax Act, 1961, Section 153, Section 153, Section 153, Section 153, Section 132(4), Section 132(4)
High Courts03 Feb 2017
M/S. SPICEJET LTD. Vs UOI & ORS.
Delhi High Court · (2017) 02 DEL CK 0239
Finance Act, 1989, Section 46, Section 46(3), Section 43A(1), Section 46A(4) - Penalties - Penalties - Interest for default in payment of inland air tra
High Courts03 Feb 2017
SURESH CHAND Vs GOVT. OF NCT OF DELHI & ORS
Delhi High Court · (2017) 02 DEL CK 0238
Constitution of India, 1950 — Article 226
High Courts03 Feb 2017
SHRI KULDEEP SINGH Vs THE MANAGEMENT OF ST. JOHN CO-EDUCATION SECONDARY SCHOOL & ORS.
Delhi High Court · (2017) 02 DEL CK 0237
Constitution of India, 1950 — Article 226
High Courts03 Feb 2017
STATE (GNCT OF DELHI) Vs PRADEEP @ JAAT & ANR.
Delhi High Court · (2017) 02 DEL CK 0236
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 397, Section 34, Sect
High Courts03 Feb 2017
SMT. MALTI DHAWAN Vs DIRECTORATE OF EDUCATION & ORS.
Delhi High Court · (2017) 02 DEL CK 0235
Constitution of India, 1950 — Article 226
High Courts03 Feb 2017Dismissed
D.N. KUMAR Vs DIRECTOR OF EDUCATION, & ORS.
Delhi High Court · (2017) 02 DEL CK 0234
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 Courts03 Feb 2017
DEVI RAM HATHWALIA Vs M/S SAPTPARANI CGHS LTD.
Delhi High Court · (2017) 02 DEL CK 0233
Code of Civil Procedure, 1908, Section 34 - Interest
High Courts03 Feb 2017
MRS. ASHA ARORA Vs KALKA PUBLIC SCHOOL & ORS.
Delhi High Court · (2017) 02 DEL CK 0232
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