High Courts11 Jan 2017
ORIENTAL INSURANCE CO. LTD. Vs SACHIN GAUNIYAL & ORS.
Delhi High Court · (2017) 01 DEL CK 0283
Motor Vehicles Act, 1988, Section 163A, Section 163A - Special provisions as to payment of compensation on structured formula basis
COURT ARCHIVE
Delhi High Court judgments
1,37,990 judgments · page 3,490 of 6,900
High Courts11 Jan 2017
RAVINDER KAUR MAIDH Vs GURU HARKISHAN PUBLIC SCHOOL & ORS
Delhi High Court · (2017) 01 DEL CK 0282
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts11 Jan 2017
RITU GULATI Vs DELH DEVELOPMENT AUTHORITY
Delhi High Court · (2017) 01 DEL CK 0281
High Courts11 Jan 2017
MACHINO POLYMERS LTD Vs BRAJ MOHAN GARG
Delhi High Court · (2017) 01 DEL CK 0280
High Courts11 Jan 2017
RAJ KIRAN KAUR Vs GURU HARKRISHAN PUBLIC SCHOOL & ORS.
Delhi High Court · (2017) 01 DEL CK 0279
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts11 Jan 2017
MANOJ KUMAR Vs THE STATE (GOVT. OF NCT OF DELHI)
Delhi High Court · (2017) 01 DEL CK 0278
Code of Criminal Procedure, 1973, Section 482, Section 439 - Saving of inherent powers of High Court - Special powers of High Court or Court of Session regarding bailIndia
High Courts11 Jan 2017
MOHAN LAL Vs STATE OF NCT OF DELHI & ANR
Delhi High Court · (2017) 01 DEL CK 0277
Code of Criminal Procedure, 1973, Section 482, Section 161, Section 173(8), Section 156(3), Section 207 - Saving of inherent powe
High Courts11 Jan 2017Dismissed
MAHESH CHAND SHARMA, & ORS. Vs JAMIA MILLIA ISLAMIA UNIVERSITY & ANR.
Delhi High Court · (2017) 01 DEL CK 0276
Public Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 6, Section 5 - Disposal of property left on public premises by unauthorised occupants - Eviction of unauthorised occupants
High Courts11 Jan 2017Allowed
MAHENDER CHAUHAN Vs THE STATE (NCT OF DELHI), & ANR.
Delhi High Court · (2017) 01 DEL CK 0275
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts11 Jan 2017
DIRECTORATE OF EDUCATION & ANR Vs MR. KARAM VIR SINGH RANGI & ORS.
Delhi High Court · (2017) 01 DEL CK 0274
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts11 Jan 2017
BRIJ MOHAN KAELEY Vs STATE (NCT OF DELHI) & ANR
Delhi High Court · (2017) 01 DEL CK 0273
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts11 Jan 2017
THE ORIENTAL INSURANCE CO. LTD. Vs BEGO KHATOOON & ORS.
Delhi High Court · (2017) 01 DEL CK 0272
High Courts11 Jan 2017
ANAND SINGH Vs MAMATA SHAH
Delhi High Court · (2017) 01 DEL CK 0271
Code of Criminal Procedure, 1973, Section 200, Section 156(3), Section 195, Section 341, Section 340, Section 19
High Courts11 Jan 2017
GANGA PARKASH Vs UNION OF INDIA & ANR
Delhi High Court · (2017) 01 DEL CK 0270
Constitution of India, Article 311(2)(c) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StateCentral Civil Services (Pension) Rules, 197
High Courts11 Jan 2017Dismissed
Rajender Singh @ Monu Vs State
Delhi High Court · (2017) 2 ADDelhi 501 : (2017) 172 AIC 677 : (2017) 237 DLT 117
Criminal Procedure Code, 1973 (CrPC) - Section 102Penal Code, 1860 (IPC) - Section 34, Section 392, Section 397
High Courts11 Jan 2017Disposed Off
Sher Singh Vs State (NCT of Delhi)
Delhi High Court · (2017) 1 JCC 485
Penal Code, 1860 (IPC) - Section 376
High Courts11 Jan 2017Dismissed
Pr. Commissioner of Income Tax-6 Vs M/s. N.C. Cables Ltd.
Delhi High Court · (2017) 1 ADDelhi 677 : (2017) 391 ITR 11
Income Tax Act, 1961 - Section 151, Section 68
High Courts11 Jan 2017Allowed
Union of India Vs Sh. Ram Kishore Meena
Delhi High Court · (2017) LIC 612
Constitution of India, 1950 - Article 16, Article 226, Article 338A
High Courts11 Jan 2017Dismissed
Union of India Vs Kalyanpur Cements Ltd.
Delhi High Court · (2017) 237 DLT 453
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3 (5)Industries (Development and Regulation) Act, 1951 - Section 18(G), Section 25
High Courts11 Jan 2017Dismissed
Sumita Wadhwa Vs Institute of Human Behaviour and Allied Sciences
Delhi High Court · (2017) 1 CLR 1003 : (2017) 237 DLT 6 : (2017) 152 FLR 1058
Constitution of India, 1950 - Article 226Maternity Benefits Act, 1961 - Section 5(3)