High Courts25 Jan 2017
ARVIND KUMAR Vs DELHI SIKH GURUDWARA MANAGEMENT COMMITTEE AND ORS.
Delhi High Court · (2017) 01 DEL CK 0394
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Delhi High Court judgments
1,37,990 judgments · page 3,481 of 6,900
High Courts25 Jan 2017
BUCON ENGINEERS AND INFRASTRUCTURE PVT LTD Vs INDRAPRASTHA GAS LTD AND ORS
Delhi High Court · (2017) 01 DEL CK 0393
High Courts25 Jan 2017
BANARSI SINGH Vs BSES RAJDHANI POWER LTD
Delhi High Court · (2017) 01 DEL CK 0392
High Courts25 Jan 2017
M/S AMIRA PURE FOODS PVT. LTD. Vs AXIS BANK LIMITED
Delhi High Court · (2017) 01 DEL CK 0391
High Courts25 Jan 2017Allowed
AON SERVICES INDIA PRIVATE LIMITED & ORS. Vs NIL
Delhi High Court · (2017) 01 DEL CK 0390
Companies Act, 1956, Section 393, Section 391, Section 394 - Information as to compromises or arrangements with creditors and members - Power to compromise or make arrange
High Courts25 Jan 2017Dismissed
Smt. Mary Francina Vs Director of Education
Delhi High Court · (2017) 4 ADDelhi 131 : (2017) 238 DLT 58
Delhi School Education Rules, 1973 - Rule 105(3)
High Courts25 Jan 2017Disposed Off
V.K Sharma Vs Nemo
Delhi High Court · (2017) 140 SCL 347
Companies Act, 1956 - Section 478Companies Act, 2013 - Section 300
High Courts25 Jan 2017Disposed Off
In Re : Aon Services India Private Limited
Delhi High Court · (2017) 161 DRJ 449
Companies Act, 1956 - Section 391, Section 393, Section 394
High Courts25 Jan 2017Disposed off
Orchid Pharma Limited Vs VHB Life Sciences Limited
Delhi High Court · (2017) 2 ADDelhi 281
Arbitration and Conciliation Act, 1996 - Section 11(6)
High Courts25 Jan 2017Dismissed
PR. Commissioner of Income tax-XVIII Vs Praveen Saxena
Delhi High Court · (2017) 2 ADDelhi 368 : (2017) 391 ITR 365
Income Tax Act, 1961 - Section 37, Section 43B
High Courts25 Jan 2017Dismissed
NTPC Limited Vs Hindustan Construction Company Ltd.
Delhi High Court · (2017) 2 ADDelhi 285 : (2017) 161 DRJ 565
Arbitration and Conciliation Act, 1996 - Section 34
High Courts24 Jan 2017
NEW INDIA ASSURANCE CO LTD Vs KHAYALI RAM CHATURVEDI & ORS
Delhi High Court · (2017) 01 DEL CK 0389
High Courts24 Jan 2017
KUSUM BANSAL & ANR Vs VISHNU KUMAR GUPTA & ORS
Delhi High Court · (2017) 01 DEL CK 0388
Code of Civil Procedure, 1908, Order 12Rule 6, Order 14Rule 2 (2)
High Courts24 Jan 2017
SOMA DEVI Vs TEJ PRAKASH
Delhi High Court · (2017) 01 DEL CK 0387
Court Fees Act, 1870, Section 16A
High Courts24 Jan 2017
SMT. SWARAN LATA Vs RASHTRAPATI BHAVAN, KALYAN KENDRA AND ANR.
Delhi High Court · (2017) 01 DEL CK 0386
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts24 Jan 2017
M/S TANIMA INTERNATIONAL Vs SUBHASH ARORA & ANR
Delhi High Court · (2017) 01 DEL CK 0385
Code of Civil Procedure, 1908 — Order 12 Rule 6
High Courts24 Jan 2017
PR COMMISSIONER OF INCOME TAX - 11 Vs SHRI DINESH KUMAR MATHUR
Delhi High Court · (2017) 01 DEL CK 0384
Finance Act, 2004, Section 40(a)(ia)
High Courts24 Jan 2017
SMARTVALUE VENTURES PRIVATE LIMITED, & Ors. Vs NIL
Delhi High Court · (2017) 01 DEL CK 0383
Companies Act, 1956, Section 391, Section 251, Section 394, Section 235 - Power to compromise or make arrangements with creditors and members. - Savin
High Courts24 Jan 2017
SHAIL BALA CHAUHAN Vs DIRECTOR OF EDUCATION & ORS.
Delhi High Court · (2017) 01 DEL CK 0382
Constitution of India, Article 226 - Power of High Courts to Issue certain writsDelhi School Education Act, 1973, Section 10 - Salaries of employees