High Courts25 Apr 2016Dismissed
Shivan Auto Center Vs Indian Oil Corporation Ltd.
Delhi High Court · (2016) 4 ArbiLR 314 : (2017) 1 RAJ 401
Arbitration and Conciliation Act, 1996 - Section 34
COURT ARCHIVE
Delhi High Court judgments
1,37,750 judgments · page 3,530 of 6,888
High Courts25 Apr 2016Dismissed
Saranpal Kaur Anand Vs Praduman Singh Chandhok and Others
Delhi High Court · (2016) 5 ADDelhi 309 : (2016) 157 DRJ 481
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11 (d)Limitation Act, 1963 — Article 58
High Courts25 Apr 2016Disposed Off
Vijay Singh Kadan Vs Chief Commissioner of Income Tax and another
Delhi High Court · (2016) 384 ITR 69
Income Tax Act, 1961 — Section 245
High Courts25 Apr 2016Disposed off
Dr. Harsh Mahajan Vs State NCT of Delhi and another.
Delhi High Court · (2016) 5 ADDelhi 229
Criminal Procedure Code, 1973 (CrPC) — Section 202(1), 482
High Courts25 Apr 2016Dismissed
M/s Fortune Grand Management Pvt. Ltd. Vs Delhi Tourism & Transport Development Corporation
Delhi High Court · (2016) 4 ArbiLR 325 : (2017) 1 RAJ 422
Arbitration and Conciliation Act, 1996 - Section 11(6), 9Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 5, 7
High Courts23 Apr 2016Dismissed
Institute of Genomics And Integrative Biology Vs Tata Power Delhi Distribution Ltd.
Delhi High Court · (2016) 7 ADDelhi 151
Civil Procedure Code, 1908 (CPC) - Order 37Limitation Act, 1963 - Section 18, 3
High Courts22 Apr 2016Disposed Off
Commissioner of Excise Entertainment Vs M/s Polo Amusement Park Ltd.
Delhi High Court · (2016) 7 ADDelhi 643
Delhi Entertainments and Betting Tax Act, 1996 — Section 15, 8
High Courts22 Apr 2016Disposed Off
Kalim Ahmed Vs State
Delhi High Court · (2016) 3 JCC 2198
Constitution of India, 1950 — Article 226
High Courts22 Apr 2016Disposed Off
Sanjay Chandeliya Vs State (Govt of NCT of Delhi) and Another
Delhi High Court · (2016) 230 DLT 9
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401, 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts22 Apr 2016Dismissed
M/s Kalyani Surgical and Medical Store Vs M/s Cachet Pharmaceuticals Pvt. Ltd.
Delhi High Court · (2016) 5 ADDelhi 494
Civil Procedure Code, 1908 (CPC) - Section 96Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts22 Apr 2016Partly Allowed
Anil Kalra Vs State Govt of NCT of Delhi
Delhi High Court · (2016) ACD 693
High Courts22 Apr 2016Allowed
Sarita Verma Vs New Delhi Municipal Corporation and Others
Delhi High Court · (2016) 2 CLR 339 : (2016) 150 FLR 386 : (2016) LabLR 785 : (2017) 1 LLN 125 : (2016) 4 SCT 33
Constitution of India, 1950 — Article 226Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 13(3)
High Courts22 Apr 2016Dismissed
Smt. Meena Bhatnagar Vs Smt. Kamlesh Kumari Bhatnagar and Others
Delhi High Court · (2016) 163 AIC 540 : (2016) 2 CivCC 784 : (2016) 229 DLT 432
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 4Evidence Act, 1872 — Section 13
High Courts22 Apr 2016Disposed off
Ram Prakash Vs Raman Arora
Delhi High Court · (2016) 5 ADDelhi 241
Delhi Rent Control Act, 1958 — Section 14(1)(e)
High Courts21 Apr 2016Disposed Of
Gaussian Netwrok Pvt Ltd Vs Monica Lakhanpal & Anr
Delhi High Court · (2016) 04 DEL CK 0198
Constitution Of India, 1950 — Article 19(1)(g)Code Of Civil Procedure, 1908 — Order 36
High Courts21 Apr 2016Dismissed
Avnija Ahluwalia(Minor) Vs Bikramjit Ahluwalia and Others
Delhi High Court · (2016) 8 ADDelhi 596 : (2016) 164 AIC 603 : (2016) 230 DLT 200
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts21 Apr 2016Disposed off
M/s Affordable Exports Vs Apparel Export Promotion Council and Others
Delhi High Court · (2016) 5 ADDelhi 246
High Courts19 Apr 2016Dismissed
Pearl Sharma (Minor) Vs Central Board Secondary Education Delhi
Delhi High Court · (2016) 5 ADDelhi 516
Constitution of India, 1950 - Article 226
High Courts19 Apr 2016Disposed Off
Raju Vs BSES Rajdhani Power Ltd. and Anr.
Delhi High Court · (2016) 166 AIC 573 : (2016) 231 DLT 152
Electricity Act, 2003 - Section 135
High Courts19 Apr 2016Allowed
Amit @ Kallu & Ors Vs State & Anr
Delhi High Court · (2016) 6 ADDelhi 109
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 34, 406, 498A