COURT ARCHIVE

Delhi High Court judgments

1,37,895 judgments · page 3,491 of 6,895

High Courts03 Jan 2017Allowed

SAMSUNG DATA SYSTEMS INDIA PRIVATE LIMITED Vs SAMSUNG SDS INDIA PRIVATE LIMITED

Delhi High Court · (2017) 01 DEL CK 0211

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.

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High Courts03 Jan 2017Disposed off

CH. S.S.D. COLLEGE SRI KOMAL SAHU SMARAK SHIKSHAN EVAM PRASHIKSHAN SANSTHAN CHAUDHARY RAGHUNATH SINGH MAHAVIDYALAYA Vs NATIONAL COUNCIL FOR TEACHER EDUCATION & ANR

Delhi High Court · (2017) 01 DEL CK 0210

Code of Civil Procedure, 1908, Section 151 -National Council For Teacher Education Act, 1993, Section 14(1), Section 18, Section 15(1), Section 14(3)(b)

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High Courts03 Jan 2017Disposed Off

Idea Mobile Commerce Services Limited Vs Aditya Birla Idea Payments Bank Limited

Delhi High Court · (2017) 162 DRJ 231

Companies Act, 1956 - Section 391, Section 394

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High Courts03 Jan 2017Dismissed

Rama Rani Vs State of NCT of Delhi

Delhi High Court · (2017) 1 JCC 528

Constitution of India, 1950 - Article 226

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High Courts03 Jan 2017Dismissed

Sunil Gulati Vs Delhi Development Authority

Delhi High Court · (2017) 2 BC 203 : (2017) 237 DLT 7 : (2017) 161 DRJ 252

Constitution of India, 1950 - Article 226, Article 227

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High Courts03 Jan 2017Allowed

Shashi Kant Gaur Vs State

Delhi High Court · (2017) 172 AIC 680 : (2017) 2 CriCC 71 : (2017) 236 DLT 562 : (2017) 1 JCC 445

Criminal Procedure Code, 1973 (CrPC) - Section 154Prevention of Corruption Act, 1988 - Section 13, Section 7

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High Courts03 Jan 2017Allowed

Urmila Devi Vs UOI

Delhi High Court · (2017) 2 ACC 12 : (2017) 238 DLT 348

Railways Act, 1989 - Section 124A

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High Courts03 Jan 2017Allowed

Mukesh Rani Vs Union of India

Delhi High Court · (2017) 2 ACC 71

Railways Act, 1989 - Section 123(c)(2), Section 124A

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High Courts03 Jan 2017Allowed

Sports Infratech Pvt. Ltd. Vs Deputy Commissioner of Income

Delhi High Court · (2017) 294 CurTR 66 : (2017) 391 ITR 98 : (2017) 246 Taxman 21

Income Tax Act, 1961 - Section 276B, Section 279(2)

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High Courts03 Jan 2017Disposed Off

B.L.S. International Services Ltd. Vs Ministry of External Affairs, Government of India

Delhi High Court · (2017) 161 DRJ 160

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High Courts02 Jan 2017

USHAK KAAL COMMUNICATIONS LIMITED Vs RAJESH SACHDEVA

Delhi High Court · (2017) 01 DEL CK 0209

Code of Civil Procedure, 1908, Section 151, Order 15A - Saving of Inherent powers of Court

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High Courts02 Jan 2017

SHANTI DEVI Vs JAI BHAGWAN & ORS

Delhi High Court · (2017) 01 DEL CK 0208

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 26Rule 9,

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High Courts02 Jan 2017

PARAMJIT KAUR Vs GURDIP SINGH MARWAH

Delhi High Court · (2017) 01 DEL CK 0207

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 22Rule 2,

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High Courts02 Jan 2017

MUGWEMA SUSAN WAIRIMU Vs UNION OF INDIA & ANR.

Delhi High Court · (2017) 01 DEL CK 0206

Foreigner Act, 1946, Section 11(2), Section 3(2)(e)

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High Courts02 Jan 2017

BRIDGE AND ROOF COMPANY (INDIA) LTD. EXECUTIVES ASSOCIATION Vs UNION OF INDIA AND ORS

Delhi High Court · (2017) 01 DEL CK 0205

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts02 Jan 2017

BIMLA DEVI AND ANR Vs UNION OF INDIA AND ANR

Delhi High Court · (2017) 01 DEL CK 0204

Consitution of India, Article 227

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High Courts02 Jan 2017

GATI INFRASTRUCTURE PRIVATE LIMITED Vs RESERVE BANK OF INDIA & ANR

Delhi High Court · (2017) 01 DEL CK 0203

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High Courts02 Jan 2017

AMAN MANOCHA Vs PREM SINGH & ORS

Delhi High Court · (2017) 01 DEL CK 0202

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High Courts02 Jan 2017Dismissed

SHAKTI BHOG FOOD INDUSTRIES LTD Vs CENTRAL BANK OF INDIA

Delhi High Court · (2017) 01 DEL CK 0201

Code of Civil Procedure, 1908, Section 100 - Second appealLimitation Act, 1963, Section 19, Section 22, Section 18,

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High Courts02 Jan 2017Allowed

M/s Skin Institute And Public Services Charitable Trust Vs Commissioner of Income Tax

Delhi High Court · (2017) 291 CurTR 427 : (2017) 390 ITR 609 : (2017) 245 Taxman 61

Income Tax Act, 1961 - Section 10(22A), Section 13(3)

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