High Courts17 Jan 2017
SHRI OM PRAKASH Vs AIRPORT AUTHORITY OF INDIA
Delhi High Court · (2017) 01 DEL CK 0331
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Delhi High Court judgments
1,37,990 judgments · page 3,486 of 6,900
High Courts17 Jan 2017
SELECT INFRASTRUCTURE PRIVATE LIMITED Vs COMMISSIONER, VALUE ADDED TAX & ORS
Delhi High Court · (2017) 01 DEL CK 0330
Delhi Value Added Tax Act, 2004, Section 60
High Courts17 Jan 2017
NEW INDIA ASSURANCE CO LTD Vs MASTER SORAB DHAMA & ORS
Delhi High Court · (2017) 01 DEL CK 0329
High Courts17 Jan 2017
DALIP YADAV Vs SACHIDA NAND SHARMA, & ORS.
Delhi High Court · (2017) 01 DEL CK 0328
Court Fees Act, 1870, Section 16A
High Courts17 Jan 2017
CHAMPA DEVI Vs LT GOVERNOR OF DELHI, & ORS.
Delhi High Court · (2017) 01 DEL CK 0327
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts17 Jan 2017Dismissed
Principal Commissioner of Income Tax Vs Mitsui Prime Advanced Composites India Pvt. Ltd.
Delhi High Court · (2017) 392 ITR 280
Income Tax Act, 1961 - Section 271(l)(c), Section 92CA
High Courts17 Jan 2017Disposed Off
Bougainvillea Multiplex & Entertainment Center Pvt. Ltd. Vs India Tourism Development Corporation Limited
Delhi High Court · (2017) 2 ADDelhi 95 : (2017) 236 DLT 705
Arbitration and Conciliation Act, 1996 - Section 11(6)
High Courts17 Jan 2017Disposed Off
South Asian Human Rights Documentation Centre Vs State
Delhi High Court · (2017) 1 JCC 751
High Courts17 Jan 2017Allowed
Shri Shiv Sharma Vs Govt. of N.C.T. of Delhi
Delhi High Court · (2017) 2 ADDelhi 356 : (2017) 237 DLT 718
Constitution of India, 1950 - Article 226
High Courts17 Jan 2017Dismissed
Ram Pratap Vs Purshottam@lala Ram
Delhi High Court · (2017) 2 ADDelhi 205 : (2017) 237 DLT 708
Civil Procedure Code, 1908 (CPC) - Section 100, Section 96
High Courts17 Jan 2017Disposed off
Department of Customs Vs Arvind Kumar
Delhi High Court · (2017) 1 ADDelhi 719 : (2017) 1 JCC 754
Criminal Procedure Code, 1973 (CrPC) - Section 245(2), Section 482, Section 483Customs Act, 1962 - Section 111(d), Section 112(b)
High Courts17 Jan 2017Dismissed
The Jammu & Kashmir Bank Ltd. Vs M/s Mayur Exports
Delhi High Court · (2017) 2 ADDelhi 161 : (2017) 237 DLT 319
Civil Procedure Code, 1908 (CPC) - Order 34 Rule 3(2), Order 34 Rule 3(3), Order 34 Rule 5Limitation Act, 1963 - Section 27, Section 2b, Section 3
High Courts17 Jan 2017Dismissed
Indra Vikas Samiti Vs State Govt. of NCT of Delhi
Delhi High Court · (2017) 1 ADDelhi 713 : (2017) 236 DLT 698 : (2017) 161 DRJ 505
National Capital Territory of Delhi Laws (Special Provisions) Act, 2011 - Section 3(ii)
High Courts16 Jan 2017
IN THE MATTER OF: SOJOURNER BPO PRIVATE LIMITED Vs nil
Delhi High Court · (2017) 01 DEL CK 0325
Companies Act, 1956, Section 391, Section 251, Section 394, Section 235 - Power to compromise or make arrangements with creditors and members. - Savin
High Courts16 Jan 2017
VIJAY KUMAR SINGH Vs STATE (NCT OF DELHI) & ANR
Delhi High Court · (2017) 01 DEL CK 0324
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts16 Jan 2017
UNION OF INDIA & ANR. Vs VINOD KUMAR JAIN & ORS.
Delhi High Court · (2017) 01 DEL CK 0323
High Courts16 Jan 2017
VIVEK KAUSHIK Vs VIKRAM KAUSHIK & ANR
Delhi High Court · (2017) 01 DEL CK 0322
High Courts16 Jan 2017
SHRI RAJ KUMAR GAUR Vs DIRECTORATE OF EDUCATION & ANR.
Delhi High Court · (2017) 01 DEL CK 0321
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts16 Jan 2017
MR. SISUPALAN AND ANR. Vs UNION OF INDIA & ORS.
Delhi High Court · (2017) 01 DEL CK 0320
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts16 Jan 2017
RELIANCE GENERAL INSURANCE CO. LTD Vs SHILPA SHARMA & ORS.
Delhi High Court · (2017) 01 DEL CK 0319