High Courts03 Oct 2011
Mrs. Jyoti Khanna Vs Registrar Cooperative Societies and Another
Delhi High Court · (2011) 10 DEL CK 0103
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 4,464 of 6,778
High Courts03 Oct 2011Allowed
Phoola Rani Vs Rameshwar Sharma
Delhi High Court · (2011) 10 DEL CK 0102
Delhi Rent Control Act, 1958 — Section 14(1), 25B(4), 25B(5), 25B(8)
High Courts03 Oct 2011Allowed
Managing Committee Frank Anthony Public School and Another Vs C.S. Clarke and Others
Delhi High Court · (2011) 8 AD 581 : (2011) 184 DLT 550 : (2011) 126 DRJ 642 : (2012) 2 ILR Delhi 35 : (2011) LLR 1201
Constitution of India, 1950 — Article 226, 30(1)Criminal Procedure Code, 1973 (CrPC) — Section 340Delhi School Education Act, 1973 — Section 10, 11, 12, 13, 14
High Courts03 Oct 2011Dismissed
Vijay Kumar @ Vijay Vs State
Delhi High Court · (2011) 8 AD 610
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 82, 83Penal Code, 1860 (IPC) — Section 201, 292, 302, 34, 380
High Courts03 Oct 2011
Oriental Insurance Company Ltd. Vs Shivam Bhagat and Others
Delhi High Court · (2011) 10 DEL CK 0032
Constitution of India, 1950 — Article 142, 142Insurance Act, 1938 — Section 64Motor Vehicles Act, 1988 — Section 140, 147(5), 149(1), 163A, 166
High Courts03 Oct 2011Allowed
S. Gurdeep Singh Dang Vs Sh. Raj Kumar Kohli and Others
Delhi High Court · (2011) 10 DEL CK 0010
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 96
High Courts03 Oct 2011
Shahnawaz Vs State N.C.T. of Delhi Salim @ Allahdiya Vs State (G.N.C.T.) of Delhi Pradeep Vs State
Delhi High Court · (2011) 9 AD 58 : (2011) 183 DLT 761
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2(4), 7A
High Courts01 Oct 2011Dismissed
Dalbir Malik Vs GNCTD and Others
Delhi High Court · (2011) 8 AD 485 : (2011) 183 DLT 574
Delhi Municipal Corporation Act, 1957 — Section 417, 422Delhi Police Act, 1978 — Section 120, 28
High Courts30 Sept 2011Dismissed
Satish Chander Vs C.B.I.
Delhi High Court · (2011) 9 AD 270
Criminal Procedure Code, 1973 (CrPC) — Section 107, 150, 161, 313, 340Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 167, 192, 193, 196, 308
High Courts30 Sept 2011Dismissed
Madhu Kora Vs Election Commission of India
Delhi High Court · (2011) 09 DEL CK 0504
Conduct of Elections Rules, 1961 — Rule 86, 89, 90Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 100, 10A, 123, 123(6), 77
High Courts30 Sept 2011Disposed Off
Om Prakash Vs Bhagat Singh and Others
Delhi High Court · (2011) 09 DEL CK 0503
High Courts30 Sept 2011Disposed Off
Shri Shamsher Singh Vs Shri Jagdish Kumar and Others
Delhi High Court · (2011) 09 DEL CK 0502
High Courts30 Sept 2011Dismissed
New India Insurance Company Ltd. Vs Sh. Devender Pal Singh and Others
Delhi High Court · (2011) 09 DEL CK 0500
High Courts30 Sept 2011Disposed Off
Commissioner of Income Tax Vs Mohair Investment and Trading Company P. Ltd.
Delhi High Court · (2011) 9 AD 37 : (2011) 245 CTR 312 : (2011) 184 DLT 23 : (2012) 345 ITR 51 : (2012) 211 TAXMAN 197
Income Tax Act, 1961 — Section 115O(5), 14A, 246A, 253, 271(1)
High Courts30 Sept 2011Dismissed
H.D. Bhatt Vs Union of India and Others
Delhi High Court · (2011) 9 AD 344
High Courts30 Sept 2011Dismissed
Dr. Vinod Puri Vs Union of India and Others
Delhi High Court · (2011) 09 DEL CK 0486
Constitution of India, 1950 — Article 14, 309
High Courts30 Sept 2011
S/S. Bhagat Motor Co. P. Ltd. Vs S.K. Abrol DCIT
Delhi High Court · (2011) 09 DEL CK 0478
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Income Tax Act, 1961 — Section 143(2), 271(1), 276C(1), 277, 279
High Courts30 Sept 2011Allowed
Surender Singh Dabas and Others Vs State and Others
Delhi High Court · (2011) 09 DEL CK 0449
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 328, 34, 406, 498A
High Courts30 Sept 2011Dismissed
Director of Income Tax Vs BBC Worldwide Ltd.
Delhi High Court · (2011) 203 TAXMAN 554
Constitution of India, 1950 — Article 5(4), 7Income Tax Act, 1961 — Section 154, 9(1), 92, 92C, 92C(1)Income Tax Rules, 1962 — Rule 10B
High Courts30 Sept 2011Allowed
Commissioner of Central Excise Vs Prabhat Zarda Factory (I) Pvt. Ltd.
Delhi High Court · (2011) 183 DLT 659 : (2011) 188 ECR 162 : (2012) 281 ELT 665
Central Excises and Salt Act, 1944 — Section 11AC