High Courts01 Feb 2017Dismissed
Archana Vs Himanshu Bahl
Delhi High Court · (2017) 2 ADDelhi 465 : (2017) 237 DLT 625 : (2017) 1 DMC 638
Hindu Marriage Act, 1955 - Section 13(1)(ia), Section 9
COURT ARCHIVE
Delhi High Court judgments
1,37,990 judgments · page 3,477 of 6,900
High Courts01 Feb 2017Dismissed
M/s Gujarat Nre Coke Limited Vs M/s Jindal Steel and Power Limited
Delhi High Court · (2017) 4 ADDelhi 135 : (2017) 238 DLT 47
Arbitration and Conciliation Act, 1996 - Section 34
High Courts01 Feb 2017Disposed Off
Housing And Urban Development Corporation Ltd (Hudco) Vs SGS Construction And Developers Pvt Ltd
Delhi High Court · (2017) 4 ADDelhi 497 : (2017) 2 BC 359 : (2017) 237 DLT 610 : (2017) 161 DRJ 639
Constitution of India, 1950 - Article 226Recovery of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19(22), Section 29Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(4), Section 17
High Courts01 Feb 2017Disposed Off
Council of The Instt. of Chartered Accountants of India Vs Anil Kumar
Delhi High Court · (2017) 2 ADDelhi 641
Chartered Accountants Act, 1949 - Clause 5, Clause 6, Clause 7, Clause 8
High Courts01 Feb 2017Disposed Off
Rakesh Talwar Vs Sudesh Gulati
Delhi High Court · (2017) 238 DLT 508 : (2017) 1 RCRRent 283
Delhi Rent Control Act, 1958 - Section 14(1)(e), Section 25(8), Section 25B(4)
High Courts01 Feb 2017Disposed Off
Yogesh Sharma Vs Dy Labour Commissioner (Dist. East and North West)
Delhi High Court · (2017) LabLR 329
High Courts31 Jan 2017
NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs SSANGYONG ENGINEERING AND CONSTRUCTION CO. LTD.
Delhi High Court · (2017) 01 DEL CK 0449
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award
High Courts31 Jan 2017
T T LIMITED Vs UNION OF INDIA AND ANR
Delhi High Court · (2017) 01 DEL CK 0448
High Courts31 Jan 2017
RAKESH GROVER AND ORS Vs REGISTRAR OF COOPERATIVE SOCIETIES & ORS.
Delhi High Court · (2017) 01 DEL CK 0447
Delhi Co-operative Societies Rules, 1973, Rule 36(3)
High Courts31 Jan 2017
SMT. SHOBHA & ORS. Vs GEETA SENIOR SECONDARY SCHOOL NO.II AND ORS.
Delhi High Court · (2017) 01 DEL CK 0446
High Courts31 Jan 2017
PINNACLE TEXTILES PRIVATE LIMITED Vs nil
Delhi High Court · (2017) 01 DEL CK 0445
Companies Act, 1956, Section 391, Section 251, Section 394, Section 235 - Power to compromise or make arrangements with creditors and members. - Savin
High Courts31 Jan 2017
S. PARAMJIT SINGH Vs DIRECTOR OF EDUCATION AND ORS.
Delhi High Court · (2017) 01 DEL CK 0444
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts31 Jan 2017
M/S. PATEL ENGINEERING LIMITED Vs NATIONAL THERMAL POWER CORPORATION & ANR.
Delhi High Court · (2017) 01 DEL CK 0443
High Courts31 Jan 2017
PETRO IT LIMITED Vs PETRO IT SOLUTIONS PRIVATE LIMITED
Delhi High Court · (2017) 01 DEL CK 0442
Companies Act, 1956, Section 391, Section 251, Section 394, Section 235 - Power to compromise or make arrangements with creditors and members. - Savin
High Courts31 Jan 2017
MARUTI SUZUKI INDIA LIMITED & Ors Vs DELHI AUTO GENERAL FINANCE PRIVATE LIMITED & Ors
Delhi High Court · (2017) 01 DEL CK 0440
Code of Civil Procedure, 1908, Order 47Rule 1
High Courts31 Jan 2017
DELHI DEVELOPMENT AUTHORITY Vs M/S ENGINEERING & INDUSTRIAL CORPORATION PVT LTD.
Delhi High Court · (2017) 01 DEL CK 0439
Code of Civil Procedure, 1908, Section 100 - Second appealLimitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts31 Jan 2017Dismissed
DEEPAK KHOSLA Vs HIGH COURT OF DELHI, & ORS.
Delhi High Court · (2017) 01 DEL CK 0438
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts31 Jan 2017
B.E. BILLIMORIA & CO. LTD. Vs RITES LIMITED & ANR.
Delhi High Court · (2017) 01 DEL CK 0437
Arbitration and Conciliation Act, 1996, Section 11, Section 12(5), Section 12 - Appointment of arbitrators - Grounds for challenge - Grounds for challenge
High Courts31 Jan 2017
SH. BHAGAT RAM AND ANR. Vs SH.GULFAM GAZI
Delhi High Court · (2017) 01 DEL CK 0436
Code of Civil Procedure, 1908, Section 100 - Second appeal