CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,37,750 judgments · page 3,551 of 6,888

High Courts24 Feb 2016Disposed off

Pratibha Pande and Others Vs Union of India and Others

Delhi High Court · (2016) 5 ADDelhi 541 : (2016) 229 DLT 512 : (2016) 155 DRJ 682

Constitution of India, 1950 - Article 21, Article 226National Trust for Welfare of Persons with Autism, Cerepral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 - Section 13
Read judgment
High Courts24 Feb 2016Allowed

Ashish Bhatia Vs State and Others

Delhi High Court · (2016) 02 DEL CK 0145

Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Hindu Marriage Act, 1955 - Section 13B(2)Penal Code, 1860 (IPC) - Section 307, Section 34, Section 406, Section 498A
Read judgment
High Courts23 Feb 2016Dismissed

Practical Properties Pvt. Ltd. Vs Comet Overseas Pvt. Ltd. and Others

Delhi High Court · (2016) 2 ArbiLR 25 : (2016) 4 RAJ 544

Arbitration and Conciliation Act, 1996 - Section 11, Section 12, Section 12(1), Section 12(2), Section 13, Section 16, Section 16(2), Section 16(3), Section 16(5), Section 16(6), Section 2, Section 2 (i) (c), Section 28, Section 31, Section 31(5), Sec
Read judgment
High Courts23 Feb 2016Allowed

Union of India and Others Vs Gulab Singh

Delhi High Court · (2016) 5 ADDelhi 190 : (2016) 162 AIC 472 : (2016) 228 DLT 353 : (2016) 155 DRJ 425 : (2016) 1 RCRRent 355

Constitution of India, 1950 - Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 4(1), Section 4(2), Section 5(1), Section 9
Read judgment
High Courts23 Feb 2016Allowed

Usha Devi and Others Vs Union of India and Others

Delhi High Court · (2016) 02 DEL CK 0192

Land Acquisition Act, 1894 - Section 11, Section 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24, Section 24(1)(b), Section 24(2)
Read judgment
High Courts23 Feb 2016Dismissed

State Vs Raj Kumar Kashyap

Delhi High Court · (2016) 02 DEL CK 0178

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164, Section 313, Section 378(3), Section 482Limitation Act, 1963 - Section 5Penal Code, 1860 (IPC) - Section 363, Section 376
Read judgment
High Courts23 Feb 2016Dismissed

Shahnaz Ali and Others Vs Suresh Kumar Gera and Others

Delhi High Court · (2016) 02 DEL CK 0150

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 9, Order 37 Rule 2(2), Order 37 Rule 3(4), Order 37 Rule 3(5), Order 37 Rule 37, Order 37 Rule 4, Order 37 Rule 4(5), Order 37 Rule 5, Order 6 Rule 17, Order 7 Rule 11,
Read judgment