High Courts31 Oct 2011Dismissed
Ved Prakash Vs Sri Om
Delhi High Court · (2011) 184 DLT 634 : (2012) 1 ILR Delhi 598
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 402, 406, 506
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 4,452 of 6,778
High Courts31 Oct 2011Dismissed
Ram Prakash Mehra Vs Union Bank of India and Others
Delhi High Court · (2011) 10 DEL CK 0240
Companies Act, 1956 — Section 529ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 2(1), 34Transfer of Property Act, 1882 — Section 3, 69, 69A
High Courts31 Oct 2011Disposed Off
M/S Shree Rajmoti Industries Vs M/S Giriraj Sugandh Industries and Another
Delhi High Court · (2011) 184 DLT 302 : (2012) 49 PTC 102
Trade Marks Act, 1999 — Section 134, 135, 62
High Courts31 Oct 2011Disposed Off
Jyoti Sarup Mittal Engineer and Contractors Vs Acon Construction (India) Pvt. Ltd. and Another
Delhi High Court · (2011) 10 DEL CK 0218
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts31 Oct 2011Disposed Off
Narain Singh and Another Vs Delhi Administration and Others
Delhi High Court · (2011) 10 DEL CK 0215
Delhi Panchayat Raj Rules, 1959 — Rule 178Delhi Police Act, 1978 — Section 100, 119, 65
High Courts31 Oct 2011Dismissed
Anup Singh Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2011) 10 DEL CK 0214
Constitution of India, 1950 — Article 226, 227Delhi Land Reforms Act, 1954 — Section 31, 33, 42, 73, 74
High Courts31 Oct 2011Allowed
Salma Khan Vs University of Delhi and Another
Delhi High Court · (2011) 10 DEL CK 0204
High Courts31 Oct 2011Dismissed
State Vs Mohd. Ashraf
Delhi High Court · (2011) 10 DEL CK 0199
Penal Code, 1860 (IPC) — Section 376, 506
High Courts31 Oct 2011Dismissed
Shri Suniti Ranjan Roy Vs Shri Pabitra Kumar Sengupta
Delhi High Court · (2011) 10 DEL CK 0198
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 100, 96Transfer of Property Act, 1882 — Section 106, 111, 113, 116
High Courts31 Oct 2011Disposed Off
R. Radhakrishanan and Others Vs State NCT of Delhi and Another
Delhi High Court · (2011) 10 DEL CK 0176
Penal Code, 1860 (IPC) — Section 148, 149, 308, 323, 34
High Courts31 Oct 2011Allowed
Mobin Khan and Others Vs State NCT of Delhi and Another
Delhi High Court · (2011) 10 DEL CK 0175
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts31 Oct 2011Dismissed
National Aviation Company of India Ltd. Vs General Commerce Ltd. and Others
Delhi High Court · (2011) 10 DEL CK 0172
High Courts31 Oct 2011
Karnail Singh and Another Vs State
Delhi High Court · (2011) 10 DEL CK 0136
Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts31 Oct 2011Dismissed
Narayan Lal Meena Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2011) 10 DEL CK 0135
Administrative Tribunals Act, 1985 — Section 19
High Courts31 Oct 2011Allowed
Zile Singh and Others Vs State Nct of Delhi and Others
Delhi High Court · (2011) 10 DEL CK 0132
Penal Code, 1860 (IPC) — Section 186, 332, 34, 352
High Courts31 Oct 2011Dismissed
Baljeet Singh Vs Financial Commissioner and Others
Delhi High Court · (2011) 10 DEL CK 0131
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 21(2), 21(3), 42
High Courts31 Oct 2011Dismissed
Rajasthan Vanaspati Products Limited Vs Union of India and Another
Delhi High Court · (2011) 10 DEL CK 0129
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts31 Oct 2011
Ranjit Kaur and Anohter Vs S. Manmohan Singh (Now Deceased) Through Legal Heirs
Delhi High Court · (2011) 10 DEL CK 0126
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 26, 27
High Courts31 Oct 2011
Sumitra Devi Monga Vs Sham Monga and Another
Delhi High Court · (2011) 10 DEL CK 0123
High Courts31 Oct 2011
South African Breweries International (Finance) B.V. and Another Vs Mohan Goldwater Breweries Ltd. and Another
Delhi High Court · (2011) 184 DLT 252 : (2011) 48 PTC 380
Civil Procedure Code, 1908 (CPC) — Section 20Copyright Act, 1957 — Section 60Trade Marks Act, 1999 — Section 142