High Courts12 Dec 2011Dismissed
BRM Lease and Credit Limited Vs Joginder Singh
Delhi High Court · (2012) 2 AD 181
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 4,420 of 6,778
High Courts12 Dec 2011Allowed
Naresh Kumar and Others Vs State and Others
Delhi High Court · (2011) 12 DEL CK 0214
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 34, 447, 467, 468, 471
High Courts12 Dec 2011Allowed
Som Dutt and Others Vs State and Another
Delhi High Court · (2011) 12 DEL CK 0213
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 324, 379, 420, 452, 467
High Courts12 Dec 2011Allowed
Satbir Singh and Another Vs Balraj Singh and Another
Delhi High Court · (2011) 12 DEL CK 0212
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 34, 380, 411, 488
High Courts12 Dec 2011Dismissed
Aniruddha Dutta and Others Vs Bhawani Shankar Basu and Others
Delhi High Court · (2012) 127 DRJ 46
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
High Courts12 Dec 2011
Delhi Cantonment Board Vs Sh. D.P. Mittal
Delhi High Court · (2011) 12 DEL CK 0167
High Courts12 Dec 2011
Commissioner of Income Tax Vs Monto Motors Ltd.
Delhi High Court · (2012) 206 TAXMAN 43
Income Tax Act, 1961 — Section 260A
High Courts12 Dec 2011Allowed
JL Gugnani and Another Vs Krishna Estate and Others
Delhi High Court · (2011) 12 DEL CK 0158
Civil Procedure Code, 1908 (CPC) — Section 149, 151
High Courts12 Dec 2011Dismissed
Om Prakash Rai, Ct./Dvr Vs Union of India and Others
Delhi High Court · (2011) 12 DEL CK 0156
Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 226
High Courts12 Dec 2011Dismissed
Sh. Shailesh Gupta Vs Smt. Renu
Delhi High Court · (2012) 186 DLT 78 : (2012) 1 DMC 5
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24
High Courts12 Dec 2011Disposed Off
Commissioner of Income Tax Vs WIMCO Seedlings Ltd.
Delhi High Court · (2012) 204 TAXMAN 97
Income Tax Act, 1961 — Section 115, 147, 14A, 14A(1), 15
High Courts12 Dec 2011Disposed Off
Commissioner of Income Tax Vs Wimco Seedlings Ltd.
Delhi High Court · (2012) 204 TAXMAN 97
Income Tax Act, 1961 — Section 115J, 147, 14A, 14A(1), 15
High Courts12 Dec 2011
Rajiv Sarin Vs M/s Durable Electricals Ltd.
Delhi High Court · (2011) 12 DEL CK 0021
High Courts12 Dec 2011
Dhanwantri Ayurvedic Medical College and Hospital and Another Vs UOI and Another
Delhi High Court · (2012) 3 AD 650 : (2012) 186 DLT 75
Indian Medicine Central Council Act, 1970 — Section 13A, 9
High Courts09 Dec 2011Dismissed
Glaxo Smith Kline Pharmaceuticals Ltd. and Anr Vs Union of India and Another
Delhi High Court · (2011) 185 DLT 540
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BEssential Commodities Act, 1955 — Section 7A
High Courts09 Dec 2011Disposed Off
A.V.R. Rao Vs Delhi Public School and Others
Delhi High Court · (2011) 12 DEL CK 0377
High Courts09 Dec 2011Allowed
Rajendra Kumar Vs BSES Yamuna Power Ltd.
Delhi High Court · (2012) ELR 401 : (2012) 2 JCC 1041
Criminal Procedure Code, 1973 (CrPC) — Section 251
High Courts09 Dec 2011Dismissed
B.M. Bhatnagar Vs Hindustan Vegetable Oils Corporation Ltd. and Others
Delhi High Court · (2012) 3 AD 69 : (2012) 186 DLT 80
Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 14Hindustan Vegetable Oils Corporation Ltd. (Conduct Discipline and Appeal) Rules, 1985 — Rule 26(3), 4(1), 5(10), 5(2), 5(9)
High Courts09 Dec 2011Dismissed
State Vs Rajesh @ Raju
Delhi High Court · (2011) 12 DEL CK 0350
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Dec 2011Dismissed
Computech Electronics Vs Unitel Techonology
Delhi High Court · (2011) 185 DLT 670
Criminal Procedure Code, 1973 (CrPC) — Section 378, 482Negotiable Instruments Act, 1881 (NI) — Section 142