High Courts08 Nov 2016Dismissed
Kaushal Yadav Vs Union of India
Delhi High Court · (2017) 162 DRJ 254
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Delhi High Court judgments
1,37,800 judgments · page 3,495 of 6,890
High Courts08 Nov 2016Disposed Off
M/s. Oil and Natural Gas Corporation Ltd. Vs Vijay Mahajan
Delhi High Court · (2017) 173 AIC 831 : (2017) 2 CivCC 4 : (2017) 237 DLT 158
Civil Procedure Code, 1908 (CPC) - Order 16 Rule 1, Section 115
High Courts08 Nov 2016Dismissed
Harbhajan Kaur Vs Union of India
Delhi High Court · (2017) 236 DLT 11
High Courts08 Nov 2016Dismissed
Delhi Public School Vs Manoj Bhandari
Delhi High Court · (2017) 161 DRJ 49 : (2017) 152 FLR 980 : (2017) LabLR 124
Constitution of India, 1950 - Article 226, Article 227
High Courts08 Nov 2016Dismissed
Ajay Ahlawat Col. (Retd) Vs State
Delhi High Court · (2016) 235 DLT 9
Criminal Procedure Code, 1973 (CrPC) - Section 438Foreigners Act, 1946 - Section 14, Section 7Penal Code, 1860 (IPC) - Section 120B, Section 34, Section 341, Section 342, Section 370, Section 370(A)(2), Section 419
High Courts08 Nov 2016Dismissed
M/s Golden Tobacco Ltd. Vs Board For Industrial And Financial Reconstruction
Delhi High Court · (2017) 2 ADDelhi 153 : (2017) 171 AIC 652 : (2016) 235 DLT 378 : (2016) 160 DRJ 395
Constitution of India, 1950 - Article 226Sick Industrial Companies (Special Provisions) Act, 1985 - Section 15(1)
High Courts08 Nov 2016Disposed Off
M/s. Janta Store Vs Government of NCT of Delhi
Delhi High Court · (2016) 234 DLT 13
Constitution of India, 1950 - Article 226
High Courts08 Nov 2016Allowed
Union of India Ministry of Railways Vs Kishan Lal Meena
Delhi High Court · (2016) 234 DLT 546
Constitution of India, 1950 - Article 226Right to Information Act, 2005 - Section 8(1)(g), Section 8(1)(j)
High Courts08 Nov 2016Disposed Off
Yash Kumari Vs State (NCT of Delhi)
Delhi High Court · (2016) 4 JCC 2724
Criminal Procedure Code, 1973 (CrPC) - Section 437Penal Code, 1860 (IPC) - Section 34, Section 406, Section 420
High Courts07 Nov 2016Allowed
Neeraj Jain Vs Registrar of Co-operative Societies through its Auth Officer
Delhi High Court · (2017) 236 DLT 87
Delhi Co-operative Societies Rules, 2007 - Rule 36
High Courts07 Nov 2016Allowed
Prabhakar Jeyapathy - Petitioner @HASH Akshaya Pvt. Ltd.
Delhi High Court · (2016) 9 ADDelhi 662 : (2016) 235 DLT 184 : (2017) 3 RAJ 176
Arbitration and Conciliation Act, 1996 - Section 34
High Courts07 Nov 2016Dismissed
Sh. Karambir Singh Vs Govt. of NCT of Delhi
Delhi High Court · (2017) 2 ADDelhi 667 : (2016) 235 DLT 251
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 9Delhi Land Revenue Act, 1954 - Section 22, Section 23, Section 84
High Courts07 Nov 2016Dismissed
Anil Kumar Vs State NCT of Delhi
Delhi High Court · (2016) 160 DRJ 151
Penal Code, 1860 (IPC) - Section 302, Section 325
High Courts07 Nov 2016Dismissed
Icon Build Con. Pvt. Ltd. Vs Aggarwal Developers Pvt. Ltd.
Delhi High Court · (2017) 171 AIC 608 : (2016) 234 DLT 642
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 4, Order 7 Rule 4
High Courts04 Nov 2016Disposed Off
M/s Dewan Chand & Co. Pvt. Ltd. Vs Central Board of Trustee
Delhi High Court · (2017) 152 FLR 276 : (2017) LabLR 528 : (2017) 1 LLJ 553
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7A
High Courts04 Nov 2016Disposed Off
Honeywell International Inc Vs Harish Kantilal Bhogi
Delhi High Court · (2017) 161 DRJ 71
Trade Marks Act, 1999 - Section 29
High Courts04 Nov 2016Dismissed
Amrik Singh Vs D.D.A.
Delhi High Court · (2017) 237 DLT 3
Constitution of India, 1950 - Article 226
High Courts04 Nov 2016Dismissed
Padam Kumar Vs Union of India
Delhi High Court · (2016) 234 DLT 513 : (2016) 160 DRJ 422
Army Rules, 1954 - Rule 180, Rule 184(2)Army Rules, 1960 - Rule 22, Rule 23, Rule 24Constitution of India, 1950 - Article 226
High Courts04 Nov 2016Dismissed
SI/GD Ramesh Chandra Joshi Vs Union of India
Delhi High Court · (2016) 10 ADDelhi 133 : (2016) 235 DLT 187
Constitution of India, 1950 - Article 226
High Courts04 Nov 2016Disposed Off
KRBL Ltd. Vs Pk Overseas Pvt. Ltd.
Delhi High Court · (2016) 68 PTC 495 : (2017) 3 RAJ 602
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10Trade Marks Act, 1999 - Section 135