High Courts31 Jan 2017
GIANENDER SINGH & ORS Vs UNION OF INDIA & ORS
Delhi High Court · (2017) 01 DEL CK 0435
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 24(2)
COURT ARCHIVE
Delhi High Court judgments
1,37,990 judgments · page 3,478 of 6,900
High Courts31 Jan 2017Dismissed
Pawan @ Mama Vs State Govt. of NCT of Delhi
Delhi High Court · (2017) 3 ADDelhi 327 : (2017) 2 CriCC 559 : (2017) 237 DLT 680
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 302, Section 324, Section 458
High Courts31 Jan 2017Disposed off
CDR S.P. Puri Vs Agricultural Produce Market Committee
Delhi High Court · (2017) 2 ADDelhi 117 : (2017) 161 DRJ 626
Arbitration and Conciliation Act, 1996 - Section 34
High Courts31 Jan 2017Dismissed
Kirti Premraaj Jain Vs Moser Baer Clean Energy Ltd.
Delhi High Court · (2017) ACD 326 : (2017) 161 DRJ 656 : (2017) 1 JCC 35 : (2017) 1 NIJ 168
Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142
High Courts30 Jan 2017
DELHI & DISTRICT CRICKET ASSOCIATION THROUGH ITS HONORARY GENERAL SECRETARY Vs MUNICIPAL CORPORATION OF DELHI & ORS
Delhi High Court · (2017) 01 DEL CK 0434
Constitution of India, Article 23, Article 37, Article 38, Article 40(c), Article 19 (1) (c) - Prohibition of traffic in human beings
High Courts30 Jan 2017
HARISHANKAR Vs STATE (NCT OF DELHI) & ANR
Delhi High Court · (2017) 01 DEL CK 0433
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts30 Jan 2017
ORIENTAL INSURANCE CO. LTD. Vs SUMAN & ORS.
Delhi High Court · (2017) 01 DEL CK 0432
High Courts30 Jan 2017
UNION OF INDIA THROUGH THE SECRETARY, DEPARTMENT OF PERSONNEL & TRAINING AND OTHERS Vs V. APPALLA RAJU
Delhi High Court · (2017) 01 DEL CK 0431
Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 468, Section 4
High Courts30 Jan 2017
YOGENDER Vs STATE (NCT OF DELHI) & ANR
Delhi High Court · (2017) 01 DEL CK 0430
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts30 Jan 2017
RAM NIWAS GUPTA Vs STATE
Delhi High Court · (2017) 01 DEL CK 0429
Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467 - Punishment of criminal conspiracy -
High Courts30 Jan 2017
TARA CHAND Vs STATE OF DELHI
Delhi High Court · (2017) 01 DEL CK 0428
Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 304, Section 308 - Punishment for culpabl
High Courts30 Jan 2017
SHOBHA PRINTERS PRIVATE LIMITED, & Antr Vs NIL
Delhi High Court · (2017) 01 DEL CK 0426
Companies Act, 1956, Section 251, Section 235, Section 391(1) - Saving for legal advisers and bankers. - Investigation - Power to compromise or make arrangements with cred
High Courts30 Jan 2017
THE NEW INDIA ASSURANCE CO LTD Vs SHRI RAJA RAM YADAV & ORS
Delhi High Court · (2017) 01 DEL CK 0425
High Courts30 Jan 2017
RRJ INFRASTRUCTURE COMPANYPRIVATE LIMITED & ANR Vs PEARL DRINKS LIMITED
Delhi High Court · (2017) 01 DEL CK 0424
Companies Act, 1956, Section 391, Section 251, Section 394, Section 235 - Power to compromise or make arrangements with creditors and members. - Savin
High Courts30 Jan 2017
NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs PCL - SUNCON (JV)
Delhi High Court · (2017) 01 DEL CK 0423
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral awardDelhi Rent Control Act, 1958, Section 25B, Section 14(1)(
High Courts30 Jan 2017
NATHIA DEVI Vs NEW DELHI MUNICIPAL COUNCIL & ANR.
Delhi High Court · (2017) 01 DEL CK 0422
Public Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 4, Section 5, Section 7 - Issue of notice to show cause against order of eviction - Eviction of unauthori
High Courts30 Jan 2017
NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs M/S PCL-STICCO (JV)
Delhi High Court · (2017) 01 DEL CK 0421
Contract Act, 1872, Section 28 - Agreements In restraint of legal proceedings voidArbitration and Conciliation Act, 1996, Section 31, Section 37,
High Courts30 Jan 2017
NAHAR ENTERPRISES PRIVATE LIMITED Vs MATIS FINANCIALS PRIVATE LIMITED
Delhi High Court · (2017) 01 DEL CK 0420
Companies Act, 1956, Section 251, Section 235, Section 391(1) - Saving for legal advisers and bankers. - Investigation - Power to compromise or make arrangements with cred
High Courts30 Jan 2017
NALIAN ENGINEERS PRIVATE LIMITED Vs SUNRAYS ENGINEERS PRIVATE LIMITED
Delhi High Court · (2017) 01 DEL CK 0419
Companies Act, 1956, Section 251, Section 394, Section 391(2), Section 235 - Saving for legal advisers and bankers. - Provisions for facilitating reco