High Courts05 Oct 2011Dismissed
Abhishek Pratap Ajay and Others Vs Bharat Sanchar Nigam Limited and Others
Delhi High Court · (2011) 10 DEL CK 0247
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 4,463 of 6,778
High Courts05 Oct 2011Allowed
Krishan Kumar Nagar Vs The Manangement of Delhi Transport Corporation
Delhi High Court · (2011) 9 AD 54 : (2011) 126 DRJ 639 : (2012) 132 FLR 140 : (2011) LLR 1191
High Courts05 Oct 2011Allowed
Sunil Kumar Vs Sahi Ram
Delhi High Court · (2011) 10 DEL CK 0156
Delhi Rent Control Act, 1958 — Section 14(1), 19, 25B(4), 25B(8), 48
High Courts05 Oct 2011Disposed Off
(S/K) Kaluva Balmiki Vs The Commandant and Another
Delhi High Court · (2011) 10 DEL CK 0141
Central Reserve Police Force Act, 1949 — Section 11Central Reserve Police Force Rules, 1955 — Rule 27
High Courts05 Oct 2011Dismissed
Jai Prakash Vs Union of India (UOI) and Others
Delhi High Court · (2011) 10 DEL CK 0018
Administrative Tribunals Act, 1980 — Section 21
High Courts05 Oct 2011
Sudesh Kumar Shukla Vs Guru Harkrishan Public School and Others
Delhi High Court · (2011) 183 DLT 608 : (2011) 126 DRJ 629
Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 8(3)
High Courts03 Oct 2011Dismissed
Harpal Singh Vs Leela Devi
Delhi High Court · (2011) 10 DEL CK 0271
Delhi Rent Control Act, 1958 — Section 14(1), 25B(4), 25B(8)
High Courts03 Oct 2011Disposed Off
In Re: Reckitt Benckiser (India) Ltd.
Delhi High Court · (2011) 105 CLA 81 : (2011) 167 CompCas 541 : (2011) 109 SCL 636
Companies (Court) Rules, 1959 — Rule 46, 47, 61, 67Companies Act, 1956 — Section 100, 100(1), 101, 102, 103Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 21(3)
High Courts03 Oct 2011Allowed
Devki Nandan Malhotra and Others Vs Rajendra Singh and Others
Delhi High Court · (2011) 10 AD 251 : (2012) 2 TAC 843
Motor Vehicles Act, 1988 — Section 140, 163A, 166
High Courts03 Oct 2011Allowed
National Insurance Company Ltd. Vs Smt. Durgesh Nandini Sharma and Others Smt. Durgesh Nandini Sharma and Others Vs National Insurance Company Ltd. and Others
Delhi High Court · (2011) 10 DEL CK 0267
Motor Vehicles Act, 1939 — Section 110A, 2, 3, 92A, 95(2)
High Courts03 Oct 2011Dismissed
Shambhu Dayal Sharma Vs MCD and Others
Delhi High Court · (2011) 184 DLT 623
Constitution of India, 1950 — Article 101(3), 190, 191, 191(1), 192Delhi Municipal Corporation Act, 1957 — Section 14, 15, 15(2), 17, 2(27)Delhi University Act, 1922 — Section 21, 28, 3(2), 4(7)
High Courts03 Oct 2011Disposed Off
Parul Bharti Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2011) 10 DEL CK 0245
Delhi School Education Act, 1973 — Section 8(3)
High Courts03 Oct 2011Disposed Off
Ram Dev Vs The State of NCT of Delhi
Delhi High Court · (2011) 10 DEL CK 0243
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376
High Courts03 Oct 2011Disposed Off
Anil Vs State of The NCT of Delhi
Delhi High Court · (2012) 1 JCC 10
High Courts03 Oct 2011Disposed Off
Ms. Salma Khan Vs University of Delhi
Delhi High Court · (2012) 1 AD 42
Constitution of India, 1950 — Article 226
High Courts03 Oct 2011Dismissed
New Hariom Industries and Another Vs Dandi Salt P. Ltd.
Delhi High Court · (2011) 9 AD 33 : (2011) 48 PTC 231
Copyright Act, 1957 — Section 63
High Courts03 Oct 2011
Shiv Charan and Others Vs State
Delhi High Court · (2012) 1 ILR Delhi 211
Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 155(4), 171, 172Drugs and Cosmetics Act, 1940 — Section 20, 20A, 21, 22(3), 22(3)Penal Code, 1860 (IPC) — Section 186, 198(1), 332, 34, 353
High Courts03 Oct 2011Dismissed
Constable Maha Singh Vs Delhi Police and Another
Delhi High Court · (2011) 10 DEL CK 0121
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226
High Courts03 Oct 2011Allowed
Raj Kumar Vs The State (NCT of Delhi)
Delhi High Court · (2011) 9 AD 45 : (2012) 127 DRJ 321
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 65(B)(2)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 363
High Courts03 Oct 2011
Anuj Sharma and Others Vs University of Delhi
Delhi High Court · (2011) 10 DEL CK 0104
Constitution of India, 1950 — Article 226