High Courts06 May 2013Dismissed
S.K. Chandoke Vs School of Planning and Architecture and Another
Delhi High Court · (2013) 05 DEL CK 0052
COURT ARCHIVE
Delhi High Court judgments
1,36,104 judgments · page 4,065 of 6,806
High Courts06 May 2013Dismissed
Ved Parkash Vs C.B.I.
Delhi High Court · (2013) 05 DEL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 409, 467, 471, 477A
High Courts06 May 2013Dismissed
Bindadin Vs State
Delhi High Court · (2013) 4 AD 796
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 8Penal Code, 1860 (IPC) — Section 302, 376
High Courts03 May 2013
Union of India Vs M/s. P.T. Munshi Ram and Associates Pvt. Ltd.
Delhi High Court · (2013) 200 DLT 591 : (2013) 2 ILR Delhi 1614
Arbitration and Conciliation Act, 1996 — Section 11, 30, 34, 34(2), 34(2)(a)(iv)Interest Act, 1978 — Section 3
High Courts03 May 2013Dismissed
Satish Kumar Vs State
Delhi High Court · (2013) 3 Crimes 109
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(3)Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts03 May 2013
Shri Rajbir Chauhan Vs The Management of Delhi Transport Corporation
Delhi High Court · (2013) 05 DEL CK 0568
High Courts03 May 2013
Bhupinder Singh Machre and Another Vs Vivek Varma and Others
Delhi High Court · (2013) 5 AD 157 : (2013) 2 ARBLR 321 : (2013) 200 DLT 620 : (2013) 136 DRJ 308
Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(6), 14, 15Companies Act, 1956 — Section 397, 398, 402, 404, 406
High Courts03 May 2013
Madhya Pradesh State Industrial Development Corporation Vs Som Distilleries and Breweries Ltd.
Delhi High Court · (2013) 05 DEL CK 0435
Companies Act, 1956 — Section 433, 433(e), 434, 439, 454Negotiable Instruments Act, 1881 (NI) — Section 138, 140
High Courts03 May 2013Allowed
Amrish Chanana and Others Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2013) 9 AD 681 : (2013) 201 DLT 162 : (2013) 136 DRJ 329
Constitution of India, 1950 — Article 12, 14, 16, 21, 309
High Courts03 May 2013Dismissed
M/s. Total Finaelf India Limited Vs Smt. Rashmi Parnami
Delhi High Court · (2013) 4 AD 820 : (2013) 4 BC 452 : (2013) 2 JCC 144 : (2014) 1 JCC(NI) 15
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts03 May 2013Dismissed
A.P. Pathak Vs CBI
Delhi High Court · (2013) CriLJ 3301 : (2013) 136 DRJ 480 : (2013) 3 ILR Delhi 1958 : (2013) 4 JCC 2339 : (2014) 2 RCR(Criminal) 274
High Courts03 May 2013
Muhammad Javed Vs The State (NCT of Delhi)
Delhi High Court · (2013) 136 DRJ 391 : (2013) 3 JCC 90 : (2013) 4 RCR(Criminal) 362
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21(c), 29, 31, 50
High Courts03 May 2013
S.K. Singhal Vs State (C.B.I.)
Delhi High Court · (2013) 5 AD 660 : (2013) 199 DLT 690 : (2013) 136 DRJ 431
High Courts03 May 2013
Sajid Ali Vs State and Others
Delhi High Court · (2013) 7 AD 670
Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 14, 21, 226, 39ACriminal Procedure Code, 1973 (CrPC) — Section 200, 327, 352, 378(1), 482
High Courts03 May 2013Dismissed
G.K. Jha Vs The Presiding Officers and Others
Delhi High Court · (2013) 139 FLR 35 : (2013) LabIC 3266 : (2013) 2 LLN 619 : (2013) LLR 681
Industrial Disputes Act, 1947 — Section 2(s), 6, 6(2)Sales Promotion Employees (conditions Of Service) Act, 1976 — Section 2, 2(d)
High Courts03 May 2013
M/s. Air India Ltd. Vs Commissioner Adjudication, Service Tax
Delhi High Court · (2013) 21 GSTR 579 : (2013) 30 STR 449 : (2013) 40 STT 49 : (2013) 63 VST 337
Finance Act, 1994 — Section 65(19), 66A
High Courts03 May 2013Dismissed
K.J. Mehta General Hospital and College of Medical Sciences and Another Vs The Board of Governor in Supersession of Medical Council of India
Delhi High Court · (2013) 200 DLT 603
Indian Medical Council Act, 1956 — Section 10A, 10A(7), 10B, 10C, 19(a)(8)
High Courts03 May 2013Allowed
LML Ltd. Vs Sunil Mittal
Delhi High Court · (2013) 1 BC 694 : (2013) 200 DLT 398 : (2013) 136 DRJ 166
High Courts03 May 2013Dismissed
Tops Security Ltd. Vs Tops Detective and Security Services Ltd.
Delhi High Court · (2013) 05 DEL CK 0034
Constitution of India, 1950 — Article 226, 227Delhi School Education Act, 1973 — Section 2(5), 2(9)Minimum Wages Act, 1948 — Section 2(g), 20, 27