COURT ARCHIVE

Delhi High Court judgments

1,36,357 judgments · page 3,974 of 6,818

High Courts30 Sept 2013Disposed Off

The Sovereign School Vs Directorate of Education, Govt. of NCT of Delhi

Delhi High Court · (2014) 3 AD 154 : (2014) 206 DLT 29

Delhi School Education Act, 1973 — Section 3Right of Children to Free and Compulsory Education Act, 2009 — Section 12(1)(c)

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High Courts27 Sept 2013Dismissed

Ram Niwas Vs State Charan Singh Vs State (G.N.C.T. of Delhi)

Delhi High Court · (2013) 09 DEL CK 0504

Criminal Procedure Code, 1973 (CrPC) — Section 102, 154, 313, 41Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 120A, 120B, 201, 302, 307

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High Courts27 Sept 2013Allowed

Abrar Ahmad Vs State

Delhi High Court · (2013) 09 DEL CK 0501

Criminal Procedure Code, 1973 (CrPC) — Section 357APenal Code, 1860 (IPC) — Section 304A

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High Courts27 Sept 2013Dismissed

Narcotics Control Bureau Vs Gurnam Singh and Another

Delhi High Court · (2013) 6 ILR Delhi 4382

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25A, 29, 67

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High Courts27 Sept 2013Dismissed

Zahoor Ahmed Vs Rajesh Katyal and Another

Delhi High Court · (2013) 8 AD 621

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 23 Rule 3, 11Delhi Rent Control Act, 1958 — Section 25, 27, 50, 50(4)

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High Courts27 Sept 2013Allowed

Bhola Ram Vs GNCTD

Delhi High Court · (2013) 204 DLT 481

Constitution of India, 1950 — Article 300ADelhi Land Reforms Act, 1954 — Section 84Land Acquisition Act, 1894 — Section 10, 17, 17(1), 17(2), 17(4)

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High Courts27 Sept 2013Dismissed

Delhi Agricultural Marketing Board Vs Smt. Bhagwan Devi

Delhi High Court · (2013) 09 DEL CK 0457

Arbitration and Conciliation Act, 1996 — Section 34Land Acquisition Act, 1894 — Section 36, 4, 48, 48(1), 6

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High Courts27 Sept 2013Dismissed

Kriti Bhakuni Vs Union of India and Others

Delhi High Court · (2013) 09 DEL CK 0456

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High Courts27 Sept 2013Allowed

MI2C Security and Facilities Private Limited Vs Government of NCT and Others

Delhi High Court · (2014) 3 AD 192 : (2014) 1 BC 420 : (2013) 205 DLT 288

Contract Act, 1872 — Section 25

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High Courts27 Sept 2013Dismissed

Municipal Corporation of Delhi Vs Amarjit Kaur and Others

Delhi High Court · (2013) 09 DEL CK 0450

Civil Procedure Code, 1908 (CPC) — Section 100Delhi Municipal Corporation Act, 1957 — Section 478Evidence Act, 1872 — Section 90

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High Courts27 Sept 2013Allowed

Union of india and Another Vs Dharampal Satyapal and Others

Delhi High Court · (2013) 298 ELT 653 : (2014) 27 GSTR 484

Central Excises and Salt Act, 1944 — Section 11(A), 11AC, 14, 2(a), 32AConstitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 17, 28, 4

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High Courts27 Sept 2013Allowed

Rohit Naresh Agarwal Vs Union of India and Others Dasari Yashwant Chandra Vs National Board of Examination and Another

Delhi High Court · (2013) 204 DLT 401

Companies Act, 1956 — Section 211(3C)Constitution of India, 1950 — Article 14, 142Indian Medical Council Act, 1956 — Section 12, 13, 13(4A), 13(4B), 14

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High Courts27 Sept 2013Disposed Off