High Courts22 Sept 2011Allowed
Dharamraj @ Sanjay @ Siktan Vs State NCT of Delhi
Delhi High Court · (2011) 9 AD 735
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 4,474 of 6,778
High Courts22 Sept 2011Allowed
Union of India (UOI) Vs Radha Devi
Delhi High Court · (2011) 10 AD 426 : (2012) 2 TAC 677
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123, 124A
High Courts22 Sept 2011Dismissed
Ex. L/NK. Fateh Singh Vs Union of India (UOI) and Others
Delhi High Court · (2011) 09 DEL CK 0001
Border Security Force Act, 1968 — Section 11Border Security Force Rules, 1969 — Rule 22, 22(2), 28A
High Courts21 Sept 2011Allowed
S. Ahluwalia Vs Union of India (UOI) and Others
Delhi High Court · (2011) 09 DEL CK 0515
High Courts21 Sept 2011Allowed
Delhi Transport Corporation Vs Basu Dev
Delhi High Court · (2011) 09 DEL CK 0511
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Sept 2011Disposed Off
Baldev Raj Vs Oriental Insurance Company Ltd. and Others
Delhi High Court · (2011) 09 DEL CK 0510
High Courts21 Sept 2011Allowed
Vimal Chandra Pandey Vs Union of India (UOI) and Others
Delhi High Court · (2011) 09 DEL CK 0432
Constitution of India, 1950 — Article 311Delhi and Andaman and Nicobar Civil Service (Amendment) Rules, 1989 — Rule 31Penal Code, 1860 (IPC) — Section 161
High Courts21 Sept 2011Dismissed
Rajesh Kumar Vs Ramesh Budha and Others
Delhi High Court · (2011) 09 DEL CK 0405
High Courts21 Sept 2011Disposed Off
Dr. M.L. Bhuyan Vs Union of Delhi (UOI) and Others
Delhi High Court · (2011) 09 DEL CK 0398
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(18)
High Courts21 Sept 2011Disposed Off
Meera Gupta and Others Vs Madan Lal Batra
Delhi High Court · (2012) 1 BC 433 : (2012) 2 Crimes 351 : (2011) 184 DLT 570 : (2012) 1 RCR(Civil) 763 : (2012) 1 RCR(Criminal) 233
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts21 Sept 2011Allowed
Delhi Development Authority Vs H.C. Sareen
Delhi High Court · (2011) 09 DEL CK 0269
Civil Procedure Code, 1908 (CPC) — Section 96Delhi Development Act, 1957 — Section 53
High Courts21 Sept 2011Dismissed
R and R International Vs Indu Sharma
Delhi High Court · (2011) 09 DEL CK 0268
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 91, 92
High Courts21 Sept 2011Allowed
State Bank of India Vs Shri S.K. Garg
Delhi High Court · (2011) 183 DLT 456
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226
High Courts21 Sept 2011
Smt. Harcharan Kaur Vs Shri Balbir Singh Rana
Delhi High Court · (2011) 09 DEL CK 0241
Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468
High Courts21 Sept 2011Allowed
Kavita Aggarwal Vs State and Another
Delhi High Court · (2012) 1 BC 626 : (2012) 186 DLT 180 : (2012) 3 JCC 226
Companies Act, 1956 — Section 2(24), 5Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
High Courts21 Sept 2011
G.S. Meena Vs State and Others
Delhi High Court · (2012) 1 JCC 710
Constitution of India, 1950 — Article 136, 142, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 107, 151
High Courts21 Sept 2011Allowed
Mrs. Satinder Punn Vs State and Another
Delhi High Court · (2011) 09 DEL CK 0158
Succession Act, 1925 — Section 276
High Courts21 Sept 2011
Daljit Kaur Vs Governing Body Guru Harkishan Public School and Others
Delhi High Court · (2011) 8 AD 306 : (2011) 185 DLT 289 : (2012) 2 SLJ 103
Delhi School Education Act, 1973 — Section 4, 8(3)Delhi School Education Rules, 1973 — Rule 56Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts21 Sept 2011Dismissed
Formosa Plastics Corporation Vs Lt. Governor and Others
Delhi High Court · (2011) 183 DLT 747
Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 154(3), 156(3), 195, 195(1)Penal Code, 1860 (IPC) — Section 193, 194, 195, 196, 467