High Courts26 Sept 2011
Dr. (Col.) Subhash Chandra Talwar and Another Vs Choithram Memorial Hospital and Others
Delhi High Court · (2011) 09 DEL CK 0256
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 4,470 of 6,778
High Courts26 Sept 2011
Akhilesh Kumar Verma Vs Maruti Udyog Ltd. and Others
Delhi High Court · (2011) 9 AD 90 : (2009) 2 ILR Delhi 72
Constitution of India, 1950 — Article 12, 311
High Courts26 Sept 2011
Hem Chander Malik Vs Union of India (UOI) and Others
Delhi High Court · (2011) 09 DEL CK 0236
Delhi Development Act, 1957 — Section 11ALand Acquisition Act, 1894 — Section 4
High Courts26 Sept 2011
Sushil Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2011) 09 DEL CK 0235
Land Acquisition Act, 1894 — Section 18, 4, 4(1), 6
High Courts26 Sept 2011
Abha Pathak Vs Gyandeep Education Society and Others
Delhi High Court · (2011) 09 DEL CK 0233
Delhi School Education Act, 1973 — Section 8Delhi School Education Rules, 1973 — Rule 118, 120, 20(1)
High Courts26 Sept 2011Allowed
Rashmi Joshi and Others Vs Ganpat @ Bunti and Others
Delhi High Court · (2011) 09 DEL CK 0166
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts26 Sept 2011Allowed
Bimla Gupta and Others Vs Mahinder Singh and Others
Delhi High Court · (2012) 1 ILR Delhi 168 : (2012) 2 TAC 800
Motor Vehicles Act, 1939 — Section 95(2), 96
High Courts26 Sept 2011
Anjana Biloha and Others Vs R.K. Jain and Another
Delhi High Court · (2011) 09 DEL CK 0116
High Courts26 Sept 2011
Ankit Abhishek Vs University of Delhi and Others
Delhi High Court · (2011) 09 DEL CK 0108
Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 3, 5, 5(1)
High Courts26 Sept 2011
Gaurav Sharda and Another Vs State of NCT of Delhi and Another
Delhi High Court · (2011) 09 DEL CK 0107
Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 34, 340, 406, 420, 467
High Courts26 Sept 2011
Jyoti Build Tech Pvt. Ltd. and Others Vs Mideast Pipeline Products
Delhi High Court · (2011) 183 DLT 680
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Sept 2011
Rajbir Singh Vs Union of India (UOI) and Others
Delhi High Court · (2011) 09 DEL CK 0091
Central Industrial Security Force Act, 1968 — Section 18Central Industrial Security Force Rules, 1969 — Rule 34(6), 34(6), 34(9)
High Courts26 Sept 2011Dismissed
Shri Rai Singh Vs The State and Others
Delhi High Court · (2011) 183 DLT 757
Succession Act, 1925 — Section 299, 384
High Courts26 Sept 2011Dismissed
Abdul Kalam Vs Smt. Khatoon Begum
Delhi High Court · (2011) 09 DEL CK 0068
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6
High Courts23 Sept 2011Dismissed
Bijender Singh Vs Transport Commissioner and Another
Delhi High Court · (2011) 09 DEL CK 0539
High Courts23 Sept 2011Disposed Off
Shane Alam Vs Metro Roadlines and Another
Delhi High Court · (2011) 09 DEL CK 0534
Motor Vehicles Act, 1988 — Section 173
High Courts23 Sept 2011Dismissed
Virendra Sahlot Vs Gurvir Inder Singh and Another
Delhi High Court · (2011) 184 DLT 575
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 9 Rule 7, 151
High Courts23 Sept 2011Disposed Off
Badri Nath and Another Vs Sr. Section Engineer Motor and Another
Delhi High Court · (2011) 10 AD 94 : (2012) 2 TAC 855
High Courts23 Sept 2011Dismissed
Pati Ram Vs State (Nct of Delhi)
Delhi High Court · (2011) 09 DEL CK 0524
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 27, 313Penal Code, 1860 (IPC) — Section 114, 149, 201, 302, 34