High Courts19 Sept 2011Disposed Off
Commandant Shamsher Singh Malik Vs UOI and Others
Delhi High Court · (2011) 09 DEL CK 0553
Coast Guard Act, 1978 — Section 123(1)Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Delhi High Court judgments
1,35,516 judgments · page 4,475 of 6,776
High Courts19 Sept 2011Dismissed
State Vs Upender Ram and Others
Delhi High Court · (2011) 09 DEL CK 0531
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 302
High Courts19 Sept 2011Dismissed
Shri C.S. Ahluwalia Vs Mohd. Salim Khatri and Another
Delhi High Court · (2011) 183 DLT 308
Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts19 Sept 2011Dismissed
Ex. Gnr. Naresh Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2012) 1 ILR Delhi 156
Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 14Pension Regulations, 1961 — Regulation 173, 423
High Courts19 Sept 2011Disposed Off
Management of Pacco Industrial Corporation Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2011) 09 DEL CK 0458
High Courts19 Sept 2011Dismissed
Shri Ramesh Chander Dheer Vs Shri Jang Bahadur Singh and Another
Delhi High Court · (2011) 8 AD 507 : (2011) 183 DLT 377 : (2011) 126 DRJ 652 : (2012) 2 TAC 180
Penal Code, 1860 (IPC) — Section 279, 337
High Courts19 Sept 2011Dismissed
Mr. Harsha Gupta Vs Insulation and Electrical Products (P) Ltd.
Delhi High Court · (2011) 183 DLT 557 : (2012) 1 ILR Delhi 140
Constitution of India, 1950 — Article 226, 227Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15(1), 26, 27Punjab Relief of Indebtedness Act, 1934 — Section 27, 27(2)
High Courts19 Sept 2011
Commissioner of Income Tax Vs KJS India P. Ltd.
Delhi High Court · (2012) 340 ITR 380
High Courts19 Sept 2011Dismissed
Pushpa Devi Vs Laxman Singh
Delhi High Court · (2011) 09 DEL CK 0242
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 25, 38
High Courts19 Sept 2011
Post Graduate Institute of Medical Education and Research and Others Vs Ajay Sehgal and Others
Delhi High Court · (2011) 09 DEL CK 0205
Constitution of India, 1950 — Article 141, 226, 227
High Courts19 Sept 2011Dismissed
Sanjay Prasad Vs Union of India (UOI) and Another
Delhi High Court · (2011) 09 DEL CK 0204
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19Constitution of India, 1950 — Article 226, 227, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 360, 428
High Courts19 Sept 2011Allowed
Bhagwandas Auto Finance Ltd. and Others Vs State and Others
Delhi High Court · (2011) 09 DEL CK 0203
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420
High Courts19 Sept 2011Dismissed
Amit Chaturvedi and Others Vs State and Others
Delhi High Court · (2011) 09 DEL CK 0202
Companies Act, 1956 — Section 58ACriminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420
High Courts19 Sept 2011
Walaiti Lal Kohli thru L.Rs. Vs Earl Chawla P. Ltd. and Another
Delhi High Court · (2011) 09 DEL CK 0178
Civil Procedure Code, 1908 (CPC) — Section 20Limitation Act, 1963 — Section 19
High Courts19 Sept 2011Dismissed
Champagne Moet and Chandon Vs Union of India (UOI) and Others
Delhi High Court · (2011) 183 DLT 99 : (2012) 49 PTC 429
Constitution of India, 1950 — Article 226Trade and Merchandise Marks Act, 1958 — Section 11, 12(3), 33, 9
High Courts19 Sept 2011Allowed
Kusum Lata Vs Shyam Mohan Sharma
Delhi High Court · (2011) 09 DEL CK 0141
Delhi Rent Control Act, 1958 — Section 14(1), 25B(4), 25B(8)
High Courts19 Sept 2011
Baljinder Kaur and Others Vs Sanjiv Saini and Another
Delhi High Court · (2011) ACJ 2608 : (2011) 10 AD 656 : (2011) 183 DLT 327 : (2012) 2 TAC 602
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Criminal Procedure Code, 1973 (CrPC) — Section 174Motor Vehicles Act, 1988 — Section 140, 149(2), 162, 163A, 166
High Courts19 Sept 2011
The Institute of Chartered Accountants of India and Another Vs The Director General of Income Tax (Exemptions) and Others
Delhi High Court · (2012) 347 ITR 99
Central Provinces and Berar Sales Tax Act, 1947 — Section 2(c)Chartered Accountants (Amendment) Act, 1959 — Section 13, 30, 30(2)Chartered Accountants Act, 1949 — Section 15, 30(A), 9
High Courts19 Sept 2011Dismissed
Vikramaditya Bhartia Vs DDA
Delhi High Court · (2011) 09 DEL CK 0059