High Courts01 Apr 2013
Radhey Shyam Vs NDMC and Others
Delhi High Court · (2013) 4 SCT 38
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 307, 323
COURT ARCHIVE
Delhi High Court judgments
1,36,095 judgments · page 4,089 of 6,805
High Courts01 Apr 2013
CAPART and Another Vs B.R. Suman
Delhi High Court · (2013) 04 DEL CK 0380
Constitution of India, 1950 — Article 226
High Courts01 Apr 2013
Darshan Singh and Others Vs Food Corporation of India
Delhi High Court · (2013) 2 LLJ 791
High Courts01 Apr 2013Dismissed
Diwakar Sharma Vs CBI
Delhi High Court · (2013) 4 AD 1 : (2013) 2 JCC 970
High Courts01 Apr 2013Allowed
Nighat Parveen Vs MCD and Others
Delhi High Court · (2013) 04 DEL CK 0298
High Courts01 Apr 2013
Dharampal and Satyapal Sons Pvt. Ltd. Vs CIT Delhi II
Delhi High Court · (2013) 4 AD 261 : (2013) 198 ECR 158 : (2014) 25 GSTR 22
Central Excises and Salt Act, 1944 — Section 11A, 11A(1)
High Courts01 Apr 2013Dismissed
Sh. Arvind Pratap Singh Vs Union of India and Another
Delhi High Court · (2013) 7 AD 220
High Courts01 Apr 2013
Vikas Kumar and Another Vs Union of India and Others
Delhi High Court · (2013) 04 DEL CK 0168
High Courts01 Apr 2013
Union of India and Another Vs Sanjeev Kapur and Others
Delhi High Court · (2013) 4 SCT 41
High Courts01 Apr 2013Allowed
Capt. R.L. Mathur Vs UOI and Others
Delhi High Court · (2014) 3 SCT 588
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 16, 226
High Courts01 Apr 2013Dismissed
Nikhil Kapoor Vs State Bank of Patiala and Another
Delhi High Court · (2013) 04 DEL CK 0108
High Courts01 Apr 2013
Kare Partners Group India Pvt. Ltd. and Another Vs Dr. Akhil Bhargava and Others
Delhi High Court · (2013) 04 DEL CK 0105
Arbitration and Conciliation Act, 1996 — Section 17, 2(1)(e), 37Civil Procedure Code, 1908 (CPC) — Section 114, 20
High Courts01 Apr 2013Allowed
Bharat Sanchar Nigam Ltd. Vs Surjeet Singh Chawla
Delhi High Court · (2013) 2 LLN 375 : (2013) LLR 720 : (2013) 3 SCT 651
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 142, 226Territorial Army Act, 1948 — Section 6A
High Courts01 Apr 2013Dismissed
Sh. Om Braham Vs Food Corporation of India and Others
Delhi High Court · (2013) 04 DEL CK 0091
Food Corporations Act, 1964 — Section 12A, 12A(4), 12A(4)(b)
High Courts01 Apr 2013Dismissed
Badan Lal (Sh.) Vs Sh. Rajesh Gullah
Delhi High Court · (2013) 4 AD 561
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6General Clauses Act, 1897 — Section 27
High Courts01 Apr 2013
Union of India Vs Umesh Nanda and Another
Delhi High Court · (2013) 4 LLN 201 : (2014) 3 SCT 571
High Courts01 Apr 2013
Commissioner of Income Tax Vs Aradhana Drinks and Beverages Pvt. Ltd.
Delhi High Court · (2013) 4 AD 461
Income Tax Act, 1961 — Section 69
High Courts01 Apr 2013
Dharam Singh @ Binder Vs State
Delhi High Court · (2013) 2 JCC 835
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 452