High Courts16 Jan 2017

STATE Vs MADAN MOHAN & ORS

Delhi High Court · (2017) 01 DEL CK 0318

Code of Criminal Procedure, 1973, Section 173, Section 313, Section 378(1) - Report of police officer on completion of Investigation - Power to examine the accused - Appea
High Courts16 Jan 2017

NEELAM SONI Vs ATIN SINGHAL

Delhi High Court · (2017) 01 DEL CK 0316

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 9Rule 13,
High Courts16 Jan 2017

AXIOM COMMODEAL PRIVATE LIMITED Vs Nil

Delhi High Court · (2017) 01 DEL CK 0314

Companies Act, 1956, Section 391, Section 394 - Power to compromise or make arrangements with creditors and members. - Provisions for facilitating reconstruction and amalgamation of companies.
High Courts16 Jan 2017Dismissed

Kishan Verma @ Gullu Vs State

Delhi High Court · (2017) 1 JCC 424

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 468, Section 471