High Courts23 Sept 2011Dismissed
Dukhniwaran Taxi Stand Vs DDA and Another
Delhi High Court · (2011) 09 DEL CK 0522
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 4,471 of 6,778
High Courts23 Sept 2011Dismissed
Oriental Insurance Company Ltd. Vs Ram Raj Singh and Others
Delhi High Court · (2011) 09 DEL CK 0519
Motor Vehicles Act, 1988 — Section 149(2), 163A, 166
High Courts23 Sept 2011Disposed Off
Govt. of India (Deptt. of Revenue) and Another Vs Appellate Authority for Industrial and Fiancial Reconstruction and Others
Delhi High Court · (2011) 183 DLT 345
BIFR Regulations, 1987 — Regulation 13General Clauses Act, 1897 — Section 18(3), 19, 19(1), 19(2), 19(3)Income Tax Act, 1961 — Section 115JB, 115JB(1), 139, 41(1), 43B
High Courts23 Sept 2011Dismissed
Amar Mishra and Others Vs State of Delhi
Delhi High Court · (2011) 8 AD 590
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 164, 39Evidence Act, 1872 — Section 27
High Courts23 Sept 2011Allowed
Ravi @ Monu and Another Vs State Govt. of NCT of Delhi and Another
Delhi High Court · (2011) 09 DEL CK 0508
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 323, 34
High Courts23 Sept 2011Disposed Off
Sitare and Others Vs DDA and Others
Delhi High Court · (2011) 09 DEL CK 0499
High Courts23 Sept 2011Dismissed
Govt. of NCT of Delhi Vs Shri Mukesh Kumar
Delhi High Court · (2011) 09 DEL CK 0494
High Courts23 Sept 2011Disposed Off
Hira Lal Ram and Others Vs Union of India
Delhi High Court · (2011) 8 AD 638 : (2012) 2 TAC 693
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123, 124A
High Courts23 Sept 2011Allowed
Suresh Pal Singh and Others Vs State NCT of Delhi and Others
Delhi High Court · (2011) 09 DEL CK 0436
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 308, 34, 427
High Courts23 Sept 2011Disposed Off
Mr. Carlos Alberto Perez Lafuente Vs Union of India (UOI) and Others
Delhi High Court · (2011) 09 DEL CK 0426
Patents (Amendment) Act, 2005 — Section 11, 11(6), 135, 2Patents Act, 1970 — Section 11B, 11B(3), 11B(4), 16(3), 35Patents Rules, 2003 — Rule 23, 24B, 24B(1)
High Courts23 Sept 2011Allowed
Dwarika Mahto and Others Vs Union of India
Delhi High Court · (2013) ACJ 768 : (2011) 8 AD 489 : (2012) 2 TAC 791
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123, 124A, 2(29)
High Courts23 Sept 2011Allowed
Kailash Chand (Shri) Vs Mother Diary Fruits and Vegetables Pvt. Ltd.
Delhi High Court · (2011) 8 AD 531 : (2011) 183 DLT 235
Arbitration and Conciliation Act, 1996 — Section 11(6), 9Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 Sept 2011Dismissed
Tani Vs State and Another
Delhi High Court · (2011) 09 DEL CK 0401
Penal Code, 1860 (IPC) — Section 406, 420, 465, 467, 468
High Courts23 Sept 2011Dismissed
Prem Pal Singh and Others Vs State and Another
Delhi High Court · (2011) 09 DEL CK 0400
Penal Code, 1860 (IPC) — Section 308, 325, 34, 354, 395Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts23 Sept 2011Allowed
R.P. Keshari Vs Central Registrar of Cooperative Societies and Another
Delhi High Court · (2011) 09 DEL CK 0374
Constitution of India, 1950 — Article 226
High Courts23 Sept 2011Partly Allowed
Mohd Islam Vs State, NCT of Delhi
Delhi High Court · (2011) 09 DEL CK 0373
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4, 6
High Courts23 Sept 2011Dismissed
Davinder Aggarwal Vs Bennett Colemn and Co. Ltd.
Delhi High Court · (2011) 09 DEL CK 0369
Limitation Act, 1963 — Section 14Specific Relief Act, 1963 — Section 14
High Courts23 Sept 2011Dismissed
Const. Amar Singh Vs Union of India (UOI) and Others
Delhi High Court · (2011) 09 DEL CK 0327
High Courts23 Sept 2011
Smt. Santosh Singla Vs Income Tax Officer
Delhi High Court · (2012) 345 ITR 8 : (2012) 211 TAXMAN 42
Income Tax Act, 1961 — Section 143, 143(1), 144(3), 254(2), 68
High Courts23 Sept 2011
Mrs. Rekha Vohra Bhalla Vs Shri Kuldeep Kumar Patil and Others Goldy and Another Vs Rekha Vohra Bhalla
Delhi High Court · (2011) 09 DEL CK 0273
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2