High Courts24 Jan 2017
RAMESHWAR SINGH TANWAR & OTHERS Vs UNION OF INDIA AND OTHERS
Delhi High Court · (2017) 01 DEL CK 0380
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 3,482 of 6,900
High Courts24 Jan 2017
EX SUB MAJ PREM NATH SONI Vs UNION OF INDIA AND ORS
Delhi High Court · (2017) 01 DEL CK 0379
Constitution of India, Article 14, Article 226, Article 227, Article 16 - Appointment of Commission to inquire into and report on the administration of
High Courts24 Jan 2017
CONSORTIUM OF TENANTS THR. ITS SECRETARY Vs VINOD KUMAR
Delhi High Court · (2017) 01 DEL CK 0377
High Courts24 Jan 2017Dismissed
CHANDER BHAN Vs UNION OF INDIA
Delhi High Court · (2017) 01 DEL CK 0376
High Courts24 Jan 2017
CHHOTEY LAL PAROPKARI Vs DIRECTOR OF EDUCATION, GNCTD, & ANR.
Delhi High Court · (2017) 01 DEL CK 0375
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts24 Jan 2017
GIRNAR INVESTMENT LIMITED AND SUVRAT TRADING CO. LIMITED Vs NIL
Delhi High Court · (2017) 01 DEL CK 0373
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
ALA FINANCIAL ADVISORS PRIVATE LIMITED Vs MAIR SECURITIES PRIVATE LIMITED
Delhi High Court · (2017) 01 DEL CK 0372
Companies Act, 1956, Section 391, Section 251, Section 394, Section 235, Section 391(1) - Power to compromise or make arrangement
High Courts24 Jan 2017Dismissed
Swati Aggarwal Vs State
Delhi High Court · (2017) 1 JCC 516
Criminal Procedure Code, 1973 (CrPC) - Section 439(2), Section 482
High Courts24 Jan 2017Dismissed
National Highways Authority of India Vs Hindustan Construction Co. Ltd
Delhi High Court · (2017) 1 ArbiLR 382 : (2017) 161 DRJ 548
Arbitration and Conciliation Act, 1996 - Section 34
High Courts24 Jan 2017Dismissed
Ashwani Sharma Vs Kanta Sharma
Delhi High Court · (2017) 161 DRJ 390
Limitation Act, 1963 - Section 14
High Courts24 Jan 2017Dismissed
B.B. Dash Vs Central Information Commission
Delhi High Court · (2017) 237 DLT 333
Constitution of India, 1950 - Article 226Right To Information Act, 2005 - Section 18, Section 20
High Courts23 Jan 2017
SH. TULE RAM YADAV & ANR. Vs THE COMMISSIONER & ORS.
Delhi High Court · (2017) 01 DEL CK 0371
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts23 Jan 2017
NATIONAL INSURANCE CO. Vs SHOBHA & ORS.
Delhi High Court · (2017) 01 DEL CK 0370
High Courts23 Jan 2017
SATYA NARAIN Vs ASHOK CHOPRA & ORS
Delhi High Court · (2017) 01 DEL CK 0369
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts23 Jan 2017
SHRI RAJINDER AGGARWAL Vs SHRI VINOD KAKKAR & ORS
Delhi High Court · (2017) 01 DEL CK 0368
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts23 Jan 2017
RELIANCE GENERAL INSURANCE CO LTD. Vs RAM LAL KHANGAR & ORS
Delhi High Court · (2017) 01 DEL CK 0367
High Courts23 Jan 2017
MRS MAMTA Vs STATE OF DELHI & ANR
Delhi High Court · (2017) 01 DEL CK 0366
Code of Criminal Procedure, 1973, Section 482, Section 164 - Saving of inherent powers of High Court - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts23 Jan 2017
ELIJAVED MINZ & ORS. Vs OM PARKASH & ANR.
Delhi High Court · (2017) 01 DEL CK 0365