High Courts23 Feb 2016Dismissed
Shobha Dhawan Vs Ramesh Chandra Kapoor and Others
Delhi High Court · (2016) 02 DEL CK 0147
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 9 Rule 13, Section 96(3), Section 97
COURT ARCHIVE
Delhi High Court judgments
1,37,750 judgments · page 3,552 of 6,888
High Courts23 Feb 2016Dismissed
Svogl Oil Gas and Energy Ltd. Vs Comet Overseas Pvt. Ltd. and Others
Delhi High Court · (2016) 02 DEL CK 0135
Arbitration and Conciliation Act, 1996 - Section 11, Section 12, Section 12 (1), Section 12 (3), Section 12(1), Section 12(2), Section 13, Section 13(2), Section 13(4), Section 13(5), Section 14, Section 34, Section 5Civil Procedure Code, 190
High Courts23 Feb 2016Dismissed
Joymon Vs Luxor Writing Instruments P. Ltd.
Delhi High Court · (2016) 2 MadWNCri 97
High Courts22 Feb 2016Dismissed
Om Prakash Vs Delhi Transport Corporation
Delhi High Court · (2016) 2 CLR 74 : (2016) 149 FLR 1009 : (2016) LabLR 683 : (2016) 2 LLJ 403
Industrial Disputes Act, 1947 - Section 10, Section 33 (2) (b), Section 33(2)(b)
High Courts22 Feb 2016Dismissed
Navjot Pal Singh Randhawa and Others Vs Delhi Development Authority
Delhi High Court · (2016) 6 ADDelhi 227 : (2016) 229 DLT 489
Constitution of India, 1950 - Article 226National Capital Territory of Delhi Laws (Special Provisions) Act, 2011 - Section 4, Section 4 (b)Registration Act, 1908 - Section 17 (b), Section 17(b)
High Courts22 Feb 2016Allowed
Munjal Showa Limited Vs Deputy Commissioner of Income Tax and Others
Delhi High Court · (2016) 382 ITR 555
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 111A, Section 116, Section 142(1), Section 143(2), Section 143(3), Section 144C, Section 145, Section 147, Section 147(1), Section 148, Section 148(2), Section 14A, Secti
High Courts22 Feb 2016Disposed off
Akay Organics Limited Vs Union of India and Others
Delhi High Court · (2016) 8 ADDelhi 580 : (2016) 229 DLT 222
Sick Industrial Companies (Special Provisions) Act, 1985 - Section 18, Section 18(2) (d), Section 25
High Courts22 Feb 2016Dismissed
Ajay Vs State
Delhi High Court · (2016) 2 JCC 1099
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106, Section 32, Section 32(1), Section 65-BPenal Code, 1860 (IPC) - Section 302, Section 304B, Section 304-B, Section 498A
High Courts22 Feb 2016Dismissed
Amar Singh Chauhan Vs Govt. of Nct of Delhi and Others
Delhi High Court · (2016) 230 DLT 94
Delhi School Education Act, 1973 — Section 2(h), 2(w)
High Courts22 Feb 2016Disposed off
Oriental Insurance Co Ltd. Vs Balwinder Kaur and Others
Delhi High Court · (2016) 2 ACC 377 : (2016) 3 TAC 129
Motor Vehicles Act, 1988 — Section 166
High Courts22 Feb 2016Disposed off
Oriental Insurance Co. Ltd. Vs Sangeeta Devi and Others
Delhi High Court · (2016) 2 ACC 342 : (2017) ACJ 224
Motor Vehicles Act, 1988 - Section 140, Section 149, Section 149 (2), Section 149(2), Section 149(7), Section 158(6), Section 166, Section 166(4), Section 168(1), Section 170, Section 173
High Courts22 Feb 2016Disposed Off
Tata Teleservices Limited and Others Vs GTL Infrastructure Limited and Others
Delhi High Court · (2016) 2 ArbiLR 51 : (2016) 155 DRJ 327 : (2016) 4 RAJ 445
Arbitration Act, 1940 - Section 31(4)Arbitration and Conciliation Act, 1996 - Section 11, Section 11(12) (b), Section 2, Section 2(1) (e), Section 31(4), Section 34, Section 42, Section 7, Section 8, Section 9Civil Procedure Code, 19
High Courts22 Feb 2016Disposed off
Man Singh and Others Vs State N.C.T of Delhi
Delhi High Court · (2016) 155 DRJ 487
Criminal Procedure Code, 1973 (CrPC) - Section 222(2)Penal Code, 1860 (IPC) - Section 109, Section 141, Section 147, Section 148, Section 149, Section 299, Section 300, Section 304, Section 307, Section 308, Section 323, Section 325, Section
High Courts22 Feb 2016Dismissed
R.D. Thakur Vs Union of India and Others
Delhi High Court · (2016) 02 DEL CK 0159
High Courts22 Feb 2016Disposed off
Court on its Own Motion Vs Deepak Khosla
Delhi High Court · (2016) 02 DEL CK 0133
Advocates Act, 1961 - Section 49(1)(c)Bar Councils Act, 1926 - Section 10(2)Constitution of India, 1950 - Article 125, Article 129, Article 142, Article 19, Article 21, Article 215, Article 226, Article 32
High Courts22 Feb 2016Allowed
Commr. of Income Tax-Delhi Vs Mansarovar Commercial P. Ltd. and Others
Delhi High Court · (2016) 287 CurTR 28
Civil Procedure Code, 1908 (CPC) - Order 5 Rule 12, Order 5 Rule 20, Order 5 Rule 20(1)Constitution of India, 1950 - Article 226, Article 371F, Article 371-F, Article 371-F(k), Article 371-F(n)Finance Act, 1989 - Section 26
High Courts22 Feb 2016Dismissed
Sant Ram Vs State
Delhi High Court · (2016) 02 DEL CK 0128
Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 134Penal Code, 1860 (IPC) - Section 302
High Courts22 Feb 2016Allowed
Mohd. Nasruddin Shekh & Ors Vs The State & Anr
Delhi High Court · (2016) 155 DRJ 444
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts22 Feb 2016Allowed
Rajesh Jain Vs Prem Nath Makker & Ors.
Delhi High Court · (2016) 228 DLT 448 : (2016) 1 RCRRent 521
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25-B
High Courts22 Feb 2016Disposed Off
State (Govt. of NCT of Delhi) Vs Mukesh & Ors.
Delhi High Court · (2016) 228 DLT 389 : (2016) 2 JCC 1127
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)(b)Penal Code, 1860 (IPC) — Section 302, 307, 34