High Courts13 Jan 2017Disposed Off
Gajender Sharma Vs Sree Gokulam Chit & Finance Pvt. Ltd.
Delhi High Court · (2017) 1 JCC 27
Negotiable Instruments Act, 1881 (NI) - Section 138
COURT ARCHIVE
Delhi High Court judgments
1,37,990 judgments · page 3,489 of 6,900
High Courts13 Jan 2017Dismissed
Kiran Vs Shantilal Bhagchand Kocheta Jain
Delhi High Court · (2017) 237 DLT 544 : (2017) 162 DRJ 241
Representation of the People Act, 1951 - Section 100, Section 57Societies Registration Act, 1860 - Section 16, Section 2
High Courts12 Jan 2017
SUMIT GUPTA Vs STATE
Delhi High Court · (2017) 01 DEL CK 0299
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482, Section
High Courts12 Jan 2017
TRAVEL SHOPPE Vs CONSOLIDATED PLASTOFAB LTD
Delhi High Court · (2017) 01 DEL CK 0298
High Courts12 Jan 2017
RISHI PRAKASH @ MUNNA PEHLWAN Vs VIRENDER SINGH
Delhi High Court · (2017) 01 DEL CK 0297
Delhi Rent Control Act, 1958, Section 25B, Section 14(1)(e) -Indian Contract Act, 1872, Section 23
High Courts12 Jan 2017
NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs MBL INFRASTRUCTURE LTD
Delhi High Court · (2017) 01 DEL CK 0296
Arbitration and Conciliation Act, 1996, Section 31(3), Section 34, Section 34(4) - Form and contents of arbitral award - Application for setting aside arbitral award - Applicatio
High Courts12 Jan 2017
MUSA SINGH Vs STATE
Delhi High Court · (2017) 01 DEL CK 0295
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 397, Section 392 - Robbery or dacoity
High Courts12 Jan 2017
MOHD KAMIL Vs NIHAR DASS
Delhi High Court · (2017) 01 DEL CK 0294
Court Fees Act, 1870, Section 16A
High Courts12 Jan 2017
EAST DELHI MUNICIPAL CORPORATION Vs DINESH CHAND
Delhi High Court · (2017) 01 DEL CK 0293
High Courts12 Jan 2017Dismissed
DALJEET SINGH, & ORS. Vs STATE OF DELHI, & ANR.
Delhi High Court · (2017) 01 DEL CK 0292
Code of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers of High Court - Power to summon material witness, or examine person presentNegotiabl
High Courts12 Jan 2017
AVNISH KUMAR & ASSOCIATES Vs NORTHERN RAILWAY THR. ITS GENERAL MANAGER & ORS
Delhi High Court · (2017) 01 DEL CK 0291
Arbitration and Conciliation Act, 1996, Section 11 - Appointment of arbitrators
High Courts12 Jan 2017
ANOOP KUMAR JOSHI Vs THE STATE OF DELHI
Delhi High Court · (2017) 01 DEL CK 0289
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Corruption Act, 1988, Section 20, Section 13,
High Courts12 Jan 2017Dismissed
GOVIND RATHI & ANR Vs NATIONAL CRIMES BUREAU
Delhi High Court · (2017) 01 DEL CK 0288
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 35, Section 37, Section 29, Section 67, Section 20(B)(II)(c) - Presumpti
High Courts12 Jan 2017Partly Allowed
Le Passage to India Tour and Travels (P) Ltd. Vs The Deputy Commissioner of Income Tax
Delhi High Court · (2017) 292 CurTR 241 : (2017) 391 ITR 207 : (2017) 245 Taxman 129
Income Tax Act, 1961 - Section 92B
High Courts12 Jan 2017Disposed Off
Hoor Chaman Begum Vs Hurriyat Khanam
Delhi High Court · (2017) 1 RCRRent 339
Delhi Rent Control Act, 1958 - Section 14(1)(e)
High Courts11 Jan 2017
INFONOX SOFTWARE PVT. LTD. AND ORS. Vs RAJ KUMAR DUBEY AND ANR.
Delhi High Court · (2017) 01 DEL CK 0287
Code of Civil Procedure, 1908, Order 7Rule 11, Order 23Rule 1, Section 115, Order 7Rule 10 - Revision
High Courts11 Jan 2017
SHRI HARI KISHAN Vs STATE BANK OF INDIA & ANR.
Delhi High Court · (2017) 01 DEL CK 0286
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts11 Jan 2017
PR.COMMISIONER OF INCOME TAX-6 Vs M/S N.C CABLES LTD.
Delhi High Court · (2017) 01 DEL CK 0285
Income Tax Act, 1961, Section 147, Section 147, Section 147, Section 147, Section 147, Section 147,
High Courts11 Jan 2017
SHANKAR MALI & ORS. Vs ACHLA SINGH & ANR.
Delhi High Court · (2017) 01 DEL CK 0284