High Courts06 Aug 2013Allowed
Delhi Development Authority Vs Ram Avtar Sharma and Others
Delhi High Court · (2013) 08 DEL CK 0342
COURT ARCHIVE
Delhi High Court judgments
1,36,305 judgments · page 4,015 of 6,816
High Courts06 Aug 2013Dismissed
Neeraj Kaushik Vs The Registrar, Co-Operative Society and Another
Delhi High Court · (2013) 08 DEL CK 0324
High Courts06 Aug 2013Dismissed
Shri Kewal Dua Vs Shri T.C. Sharma
Delhi High Court · (2013) 7 AD 59
Criminal Procedure Code, 1973 (CrPC) — Section 251, 311Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Aug 2013
HPL Electric and Power Pvt. Ltd. Vs Sanjeev Sharma and Others
Delhi High Court · (2013) 138 DRJ 532 : (2013) 56 PTC 464
High Courts06 Aug 2013
Jagmohini Vs State (GNCT of Delhi) and Others
Delhi High Court · (2013) 5 ILR Delhi 3433 : (2013) 3 JCC 2155
Criminal Procedure Code, 1973 (CrPC) — Section 107, 133, 151, 164, 313Penal Code, 1860 (IPC) — Section 323, 325, 34, 341, 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts06 Aug 2013Dismissed
Shri D.K. Gupta Vs Punjab National Bank
Delhi High Court · (2013) LLR 1044
Constitution of India, 1950 — Article 226
High Courts06 Aug 2013Allowed
Pallavi Pandey Vs Kendriya Bhandar
Delhi High Court · (2013) 08 DEL CK 0099
Constitution of India, 1950 — Article 12, 226
High Courts06 Aug 2013Dismissed
Usha Rani and Another Vs Delhi Financial Corporation and Others
Delhi High Court · AIR 2013 Delhi 207
Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138State Financial Corporations Act, 1951 — Section 32(G)
High Courts06 Aug 2013Disposed Off
Prabha Kaul (Deceased) Vs Chandra Kaul Muthoo and Others
Delhi High Court · (2013) 08 DEL CK 0094
Succession Act, 1925 — Section 302
High Courts06 Aug 2013
CIT Vs Pearl Intercontinental
Delhi High Court · (2013) 7 AD 104
Income Tax Act, 1961 — Section 260A, 69C, 80HHC
High Courts06 Aug 2013
Sanjay Kumar Jain Vs State
Delhi High Court · (2013) 7 AD 181 : (2014) 1 JCC 350
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts06 Aug 2013Disposed Off
Harish Kumar Vs Krishna
Delhi High Court · (2013) 08 DEL CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 340Delhi Rent Control Act, 1958 — Section 14(1)(e), 25, 25B(8)Evidence Act, 1872 — Section 116
High Courts06 Aug 2013Allowed
Chittraroopa Palit Vs Global Health Pvt. Ltd. and Another
Delhi High Court · (2013) 08 DEL CK 0061
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 7, 151Transfer of Property Act, 1882 — Section 106, 108(q), 111(a)
High Courts06 Aug 2013Allowed
Kamlesh Singh Vs State
Delhi High Court · (2013) 8 AD 123 : (2013) 203 DLT 67 : (2013) 3 JCC 2039
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Evidence Act, 1872 — Section 106, 27, 6Penal Code, 1860 (IPC) — Section 302, 307
High Courts06 Aug 2013Dismissed
Sh. Kuldeep Sharma Vs Sh. Mool Chand
Delhi High Court · (2013) 08 DEL CK 0006
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B(8), 3(a)
High Courts05 Aug 2013Dismissed
Bharat Bhushan Srivastava Vs Principal Director, The Comptroller and Auditor General of India
Delhi High Court · (2013) 08 DEL CK 0417
Right to Information Act, 2005 — Section 19(8)(b)
High Courts05 Aug 2013Dismissed
M/s. Exhibitors Instruments and Others Vs Union of India and Others
Delhi High Court · (2013) 08 DEL CK 0416
High Courts05 Aug 2013Disposed Off
Manish Kumar Mittal Vs Chief Passport Officer and Another
Delhi High Court · (2013) 202 DLT 317
Constitution of India, 1950 — Article 14, 21Passports Act, 1967 — Section 10, 10(3), 10(3)(c), 11Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts05 Aug 2013Disposed Off
U.O.I and Others Vs Ajit Kumar Singh and Others
Delhi High Court · (2013) 08 DEL CK 0412
Constitution of India, 1950 — Article 226, 235Income Tax Act, 1961 — Section 144A, 158BD, 158BG
High Courts05 Aug 2013Allowed
Union of India and Others Vs A.K. Rastogi
Delhi High Court · (2013) 08 DEL CK 0411
Administrative Tribunals Act, 1985 — Section 19, 20, 21, 21(1), 21(2)