High Courts19 Dec 2016Dismissed
Ram Bilash Mahto Vs Food Corporation of India Workers Union
Delhi High Court · (2017) 3 ADDelhi 53 : (2017) 236 DLT 274 : (2017) 161 DRJ 88
Contempt of Courts Act, 1971 - Section 12
COURT ARCHIVE
Delhi High Court judgments
1,37,891 judgments · page 3,493 of 6,895
High Courts19 Dec 2016Allowed
MKU Ltd. Vs Union of India
Delhi High Court · (2017) 2 ADDelhi 27 : (2017) 236 DLT 213
Arbitration and Conciliation Act, 1996 - Section 33, Section 34
High Courts19 Dec 2016Dismissed
Rakesh Dhingra Vs National Scheduled Castes Finance and Development Corporation
Delhi High Court · (2017) 236 DLT 48
Constitution of India, 1950 - Article 226
High Courts19 Dec 2016Allowed
Bharti Airtel Ltd. Vs UOI
Delhi High Court · (2017) 291 CurTR 254 : (2017) 236 DLT 30 : (2017) 161 DRJ 37 : (2017) 245 Taxman 80
Income Tax Act, 1961 - Section 195, Section 201(1A)
High Courts19 Dec 2016Disposed Off
In the Matter of : Kullu Valley Leisure Resorts Private Limited and BR Bee Products Private Limited
Delhi High Court · (2017) 1 CompLJ 464
Companies Act, 1956 - Section 391(2), Section 394
High Courts19 Dec 2016Dismissed
Oriental Insurance Company Ltd. Vs Onil Kumar Gulati
Delhi High Court · (2017) 1 TAC 354
Motor Vehicles Act, 1988 - Section 170, Section 173
High Courts19 Dec 2016Disposed Off
In the Matter of : Giesecke and Devrient India Private Limited
Delhi High Court · (2017) 1 CompLJ 458
Companies Act, 1956 - Section 100, Section 101, Section 102, Section 103, Section 391(1), Section 393, Section 394
High Courts19 Dec 2016Disposed Off
In the Matter of : Narmada Asbestos Pipes Private Limited
Delhi High Court · (2017) 1 CompLJ 366
Companies (Court) Rules, 1959 - Rule 6, Rule 9Companies Act, 1956 - Section 391, Section 392, Section 393, Section 394
High Courts19 Dec 2016Allowed
In the matter of: Modtech Projects (India) Private Limited
Delhi High Court · (2017) 2 ADDelhi 278
Companies Act, 1956 - Section 391, Section 394
High Courts19 Dec 2016Allowed
In the Matter of Augere Wireless Broadband India Private Limited and Bharti Airtel Limited
Delhi High Court · (2017) 2 ADDelhi 429 : (2016) 235 DLT 644
Companies Act, 1956 - Section 394
High Courts16 Dec 2016Disposed Off
Ms. Neeru Abrol Vs Chairman and Managing Director National Fertilizers Limited.
Delhi High Court · (2017) 1 CLR 755 : (2017) 152 FLR 565
Constitution of India, 1950 - Article 226NFL Employees (Conduct, Discipline and Appeal) Rules - Rule 35-A, Rule 35-BPayment of Gratuity Act, 1972 - Section 7(4)
High Courts16 Dec 2016Dismissed
Pooja Taneja Vs The State of NCT of Delhi
Delhi High Court · (2017) 1 ADDelhi 700 : (2017) 1 CriCC 457 : (2017) 236 DLT 12
Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 200, Section 482
High Courts16 Dec 2016Dismissed
The Commissioner, Transport Vs BSC-C&C JV
Delhi High Court · (2017) 1 ADDelhi 181
Arbitration and Conciliation Act, 1996 - Section 34
High Courts16 Dec 2016Allowed
Dap Buildcon Pvt. Ltd. Vs B.B. Lal Aggarwal
Delhi High Court · (2017) 1 ADDelhi 708
Civil Procedure Code, 1908 (CPC) - Order 37
High Courts15 Dec 2016Dismissed
Pradeep Chikkara Vs The State
Delhi High Court · (2017) 1 JCC 729
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts15 Dec 2016Allowed
Kapil Jain Vs Lt. Governor of Delhi
Delhi High Court · (2017) 236 DLT 261
Land Acquisition Act, 1894 - Section 11A
High Courts15 Dec 2016Disposed Off
Rajesh and Vs State
Delhi High Court · (2017) 1 ADDelhi 225 : (2017) 236 DLT 157 : (2017) 1 DMC 76
Evidence Act, 1872 - Section 113BPenal Code, 1860 (IPC) - Section 304B, Section 498A
High Courts15 Dec 2016Dismissed
Sravanthi Infratech Private Limited Vs Tricolite Electrical Industries Limited
Delhi High Court · (2017) 2 ADDelhi 236 : (2017) 237 DLT 589
Arbitration and Conciliation Act, 1996 - Section 11(6)Companies Act, 1956 - Section 433
High Courts15 Dec 2016Disposed Off
Rakesh Malhotra Vs Sh. Gurpal Singh
Delhi High Court · (2017) AIR(Delhi) 56
Arbitration and Conciliation Act, 1996 - Section 34Specific Relief Act, 1963 - Section 20
High Courts14 Dec 2016Disposed Off
Avnij Aahluwalia(Minor) Vs Bikramjit Ahluwalia
Delhi High Court · (2017) 161 DRJ 32
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9