High Courts07 Jan 2019Dismissed
Fazal Ur Rehman Vs State & Anr
Delhi High Court · (2019) 01 DEL CK 0089
Indian Succession Act, 1925 — Section 263, 382
COURT ARCHIVE
Delhi High Court judgments, 2019
5,581 judgments · page 279 of 280
High Courts07 Jan 2019Disposed Off
Paramjeet Singh Kalsi Vs Manoj Shukla @ Vijay & Anr
Delhi High Court · (2019) 01 DEL CK 0088
Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 10
High Courts07 Jan 2019Disposed Off
Sadhna Chathli Vs Poonam Gaur & Anr
Delhi High Court · (2019) 01 DEL CK 0087
High Courts07 Jan 2019Disposed Off
Delhi Develpment Authority Vs Ahluwalia Contracts India Ltd & Anr
Delhi High Court · (2019) 01 DEL CK 0086
High Courts07 Jan 2019Dismissed
Shobha Aggarwal & Ors Vs Uoi & Anr
Delhi High Court · (2019) 256 DLT 210
Constitution of India, 1950 — Article 13, 14, 19, 19(1)(g), 19(6), 21Delhi Rent Act, 1958 — Section 2(1), 2(l)(iii), 3, 3(a), 3(b), 3(c), 3(d), 4, 6, 6A, 8, 9, 14, 14(1), 14(1)(d), 14(l)(e), 25B, 50, 50(1)Delhi Rent Control (Amendment) Act, 1988 — Section 3(c)
High Courts07 Jan 2019Dismissed
Satish Kumar Modi Vs Land Acquisition Collector/A.D.M. And Ors
Delhi High Court · (2019) 01 DEL CK 0021
Land Acquisition Act, 1894 — Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2)
High Courts07 Jan 2019Allowed
Somya Gupta & Ors Vs Guru Gobind Singh Indraprastha University And Anr
Delhi High Court · (2019) 01 DEL CK 0020
Guru Gobind Singh Indraprastha University Act, 1998 — Section 26(2), 27Evidence Act, 1882 — Section 115
High Courts07 Jan 2019Disposed Off
Prachi Vs Guru Govind Singh Indraprastha University And Anr
Delhi High Court · (2019) 257 DLT 237 : (2019) 3 AD(Delhi) 679
Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee, The regulations of Admission, Fixation of NonExploitative Fee and Other Measures to Ensure Equity and Excellence) Rules, 2007 — Section 2(a), 8, 8(2)(a), 8(2)(iv), 8(2)(v), 8(2)(vii)Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and other Measures to Ensures Equity and Excellence) Act, 2007 — Section 3(y), 8(2)a(ii), 8(2)a(iii), 8(2)a(iv), 8(2)a(v), 8(2)a(vi), 8(2)a(vii), 8(2)a(viii), 8(2)a(ix), 8(2)a(x), 12, 12(1)(a), 13, 14
High Courts07 Jan 2019Dismissed
Central Bank Of India Vs New Delhi Municipal Council (South) And Ors
Delhi High Court · (2019) 1 AD(Del) 697 : (2019) 256 DLT 625
New Delhi Municipal Corporation Act, 1994 — Section 108
High Courts07 Jan 2019Dismissed
Partha Sarathi Saha (Proprietor Of M/S Sri Krishna Automobiles) Vs Assistant Provident Fund Commissioner
Delhi High Court · (2019) 1 LLN 141 : (2019) LLR 325
Constitution of India, 1950 — Article 226, 227Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(3)(b), 2(f), 7A, 7A(a), 7Q, 8, 14, 14B
High Courts07 Jan 2019Allowed
Master Singham (Through Natural Guardian) Vs Directorate Of Education And Anr
Delhi High Court · (2019) 256 DLT 562
Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 24(3)Right of Children to Free and Compulsory Education Act, 2009 — Section 2(e), 2(n)(iv), 12(1)(c)
High Courts07 Jan 2019Dismissed
R Narayanan Vs State (Govt Of Nct Of Delhi)
Delhi High Court · (2019) 1 JCC 628 : (2019) CrLJ 1761
Indian Penal Code, 1860 — Section 279, 304A, 337Code Of Criminal Procedure, 1973 — Section 239, 240, 251, 258
High Courts07 Jan 2019Dismissed
Ritesh Narpatraj Sanghvi Vs Union Of India
Delhi High Court · (2019) 256 DLT 489 : (2019) 1 JCC 623 : (2019) CrLJ 2290 : (2020) 2 AD(Delhi) 16
Extradition Act, 1962 — Section 5, 7, 7(4), 10, 10(2), 10(2)(a), 10(2)(d), 17
High Courts07 Jan 2019Dismissed
Jaya Prakash Dabral Vs Shikha Dabral
Delhi High Court · (2019) 01 DEL CK 0013
Code Of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 120B, 426, 427, 428, 468, 471
High Courts07 Jan 2019Disposed Off
Harish Joshi Vs Directorate Of Revenue Intelligence
Delhi High Court · (2019) 256 DLT 622 : (2019) 173 DRJ 450 : (2019) 1 JCC 286
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 29, 50
High Courts07 Jan 2019Dismissed
Gail (India) Ltd. & Ors Vs Rai Singh & Anr
Delhi High Court · (2019) 01 DEL CK 0005
Petroleum And Minerals Pipelines (Acquisition & Right Of User In Land) Act, 1962 — Section 3(1), 6(1), 10(2), 10(3), 17Code of Civil Procedure, 1908 — Section 80Petroleum and Minerals Pipeline (Acquisition of the Right of User in Land Rules, 1963 — Rule 4(3), 5
High Courts07 Jan 2019Disposed Off
Sh. Upendra Rai Vs Central Bureau Of Investigation
Delhi High Court · (2019) 173 DRJ 359 : (2019) 1 JCC 357
Indian Penal Code, 1860 — Section 120B, 384, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 8, 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 173(8)
High Courts07 Jan 2019Disposed Off
Mukesh Garg Vs State Of Nct Delhi
Delhi High Court · (2019) 1 JCC 430
Indian Penal Code, 1860 — Section 34, 120B, 323, 354, 376D, 452Code Of Criminal Procedure, 1973 — Section 164
High Courts07 Jan 2019Allowed
Maharashtra Hybrid Seed Co Pvt Ltd (Previously Known As Maharashtra Hybrid Seeds Co Ltd) Vs Union Of India & Anr
Delhi High Court · (2019) 173 DRJ 274 : (2019) 77 PTC 582
Protection of Plant Varieties and Farmers’ Rights Act, 2001 — Section 12(4), 24(1), 24(2), 24(6), 35, 35(1), 96, 96(2)Protection of Plant Varieties and Farmers’ Rights Rules, 2003 — Rule 8, 8(1), 8(2), 8(3), 8(4), 39, 39(1)(a), 39(1)(b), 39(1)(c), 39(3)(a)
High Courts07 Jan 2019Disposed Off
Wockhardt Limited And Anr Vs Union Of India And Anr
Delhi High Court · (2019) 2 AD(Delhi) 20 : (2019) 173 DRJ 363
Drugs and Cosmetics Act, 1940 — Section 5, 26ATelecom Regulatory Authority of India Act, 1997 — Section 11(4)Airports Economic Regulatory Authority of India Act, 2008 — Section 13