High Courts03 Nov 2014
Prem Singh Dhingra Vs Govt. of NCT of Delhi
Delhi High Court · (2014) 11 DEL CK 0286
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
COURT ARCHIVE
Delhi High Court judgments
1,36,561 judgments · page 3,769 of 6,829
High Courts03 Nov 2014
Sushil Thakran Vs The Chairman-cum-managing Director, Oriental Insurance Compnay Ltd.
Delhi High Court · (2014) 11 DEL CK 0285
High Courts03 Nov 2014
Sanjeev Kumar Vs Indian Oil Corporation Ltd.
Delhi High Court · (2014) 11 DEL CK 0244
High Courts03 Nov 2014
Ajay Kumar Vs State
Delhi High Court · (2014) 4 JCC 2976
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106, 6Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
High Courts03 Nov 2014
Narender Singh Rawat Vs State
Delhi High Court · (2014) 11 DEL CK 0198
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106
High Courts03 Nov 2014
Mukul Verma Vs Delhi SC/ST/OBC Minoritiesand Handicapped Financialand Development Corporation Ltd.
Delhi High Court · (2015) 214 DLT 491
High Courts03 Nov 2014
Sushil Kumar Gupta Vs Delhi Development Authority
Delhi High Court · (2014) 11 DEL CK 0172
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts03 Nov 2014
Mukesh Vs Union of India
Delhi High Court · (2015) 215 DLT 507 : (2014) 146 DRJ 117 : (2015) 3 SLJ 182
High Courts03 Nov 2014
Pratap Singh Vs State (Govt. of NCT) Delhi
Delhi High Court · (2014) 11 DEL CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 65Penal Code, 1860 (IPC) — Section 201, 302, 506
High Courts03 Nov 2014
Vipin Malik Vs The Institute of Chartered Accountants of India
Delhi High Court · (2015) 129 SCL 163
Constitution of India, 1950 — Article 21, 32
High Courts03 Nov 2014
Atul Goel Vs Central Bureau of Investigation
Delhi High Court · (2015) 1 JCC 166
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 482Penal Code, 1860 (IPC) — Section 109, 120B
High Courts03 Nov 2014
Pawan Garg Vs Somchai Chaisri Chawala
Delhi High Court · (2015) 1 JCC 151
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500, 501
High Courts03 Nov 2014
Narinder Singh Ahuja Vs The Secretary, Ministry of Health and Family Welfare
Delhi High Court · (2014) 146 DRJ 167
Constitution of India, 1950 — Article 14, 16, 226
High Courts03 Nov 2014
The Chief Secretary, GNCTD Vs Narender Kumar Gupta
Delhi High Court · (2014) 11 DEL CK 0106
Constitution of India, 1950 — Article 14, 226
High Courts03 Nov 2014
Afzal Sha Vs State (NCT of Delhi)
Delhi High Court · (2015) 1 JCC 82
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304, 304II, 34, 392
High Courts03 Nov 2014
Radhey Shyam Aggarwal Vs Municipal Corporation of Delhi
Delhi High Court · (2014) 11 DEL CK 0022
Constitution of India, 1950 — Article 14, 226Delhi Municipal Corporation Act, 1957 — Section 343, 347Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5
High Courts03 Nov 2014
Deepak Vs State NCT Delhi
Delhi High Court · (2014) 4 JCC 2987
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 307, 498A
High Courts31 Oct 2014
Delhi Development Authority Vs Rajiv Gupta
Delhi High Court · (2014) 10 DEL CK 0174
High Courts31 Oct 2014
Rekha S. Srivastava Vs Punjab National Bank
Delhi High Court · (2015) 214 DLT 520