High Courts18 Oct 2011Dismissed

Sh. Rajinder and Others Vs Harsh Vohra and Others

Delhi High Court · (2011) 10 DEL CK 0237

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 16, Order 14 Rule 5, Order 2 Rule 2, Order 20 Rule 1, 35Constitution of India, 1950 — Article 226, 227, 300ACriminal Procedure Code, 1973 (CrPC) — Section 340
High Courts18 Oct 2011Disposed Off

Romesh Sharma Vs CBI

Delhi High Court · (2011) 9 AD 315

Criminal Procedure Code, 1973 (CrPC) — Section 395, 436(A), 439Penal Code, 1860 (IPC) — Section 395, 436A
High Courts18 Oct 2011Dismissed

Mangal Vs State

Delhi High Court · (2011) 184 DLT 428

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 320, 376
High Courts18 Oct 2011

Devender Vs State

Delhi High Court · (2011) 10 AD 113 : (2011) 185 DLT 655 : (2012) 1 ILR Delhi 299

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts17 Oct 2011Disposed Off

Somnath Manocha Vs Punjab and Sind Bank and Others

Delhi High Court · (2011) 9 AD 476

Constitution of India, 1950 — Article 62Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 2, 2(1)(iii)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 9