High Courts14 Sept 2011Dismissed
Himalayan Advertising Vs Yogesh Kapur, M.D., D.T.C
Delhi High Court · (2011) 09 DEL CK 0054
COURT ARCHIVE
Delhi High Court judgments
1,35,468 judgments · page 4,478 of 6,774
High Courts13 Sept 2011Allowed
Bhagwati Devi and Others Vs D.T.C. and Another
Delhi High Court · (2012) 1 ILR Delhi 103
Motor Vehicles Act, 1939 — Section 92
High Courts13 Sept 2011Disposed Off
Kamal Kumar and Another Vs K. G. Dutta and Another
Delhi High Court · (2011) 8 AD 576 : (2011) 184 DLT 744 : (2011) 4 JCC 254 : (2012) 1 RCR(Criminal) 286
Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 406, 420
High Courts13 Sept 2011Disposed Off
United India Insurance Company Ltd. Vs Neena Somani and Others Neena Somani and Others Vs United India Insurance Company Ltd. and Another
Delhi High Court · (2011) 09 DEL CK 0560
Motor Vehicles Act, 1988 — Section 122, 126, 127, 133, 166
High Courts13 Sept 2011Allowed
Harpreet Kaur and Others Vs Dharam Pal Singh and Others
Delhi High Court · (2012) 1 AD 117 : (2011) 184 DLT 759
Income Tax Act, 1961 — Section 143(3)Motor Vehicles Act, 1988 — Section 140, 166
High Courts13 Sept 2011Allowed
Sh. Nareshkumar Gupta Vs Govt. of Nct of Delhi and Another
Delhi High Court · (2011) 09 DEL CK 0548
High Courts13 Sept 2011Allowed
Mr. Rajan Bihari Lal Raheja and Others Vs Planman Consulting India Pvt. Ltd. and Another
Delhi High Court · (2011) 185 DLT 154 : (2011) 126 DRJ 468 Supp
Constitution of India, 1950 — Article 19Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 35, 406, 420
High Courts13 Sept 2011Dismissed
Ex. Const./GD Rana Pratap Singh Vs Union of India (UOI) and Others
Delhi High Court · (2011) 09 DEL CK 0409
Border Security Force Act, 1968 — Section 117Border Security Force Rules, 1969 — Rule 45, 48(3), 93Constitution of India, 1950 — Article 136, 226, 32
High Courts13 Sept 2011Allowed
Rajesh Sharma Vs Krishan Pal and Another
Delhi High Court · (2011) 8 AD 46 : (2011) 183 DLT 791
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 6 Rule 17Delhi Land Reforms Act, 1954 — Section 185
High Courts13 Sept 2011Dismissed
Deepak Saraswat and Another Vs GNCT Delhi and Another
Delhi High Court · (2011) 9 AD 689
Constitution of India, 1950 — Article 226
High Courts13 Sept 2011Disposed Off
ITI Ltd. Vs Par Pressings
Delhi High Court · (2011) 09 DEL CK 0308
Arbitration and Conciliation Act, 1996 — Section 19(4), 34, 81Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 23
High Courts13 Sept 2011
Raju Vs State (Govt. of NCT) of Delhi
Delhi High Court · (2011) 184 DLT 100
Constitution of India, 1950 — Article 226Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 2, 7A, 7A(2)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12(3)
High Courts13 Sept 2011Dismissed
Harvinder Pal Saini Vs State State Vs Sanjay @ Sanju
Delhi High Court · (2012) 1 JCC 321
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 106, 9
High Courts13 Sept 2011Dismissed
Employees'' State Insurance Corporation Vs Intercraft Limited and Another
Delhi High Court · (2011) 09 DEL CK 0214
Employees State Insurance Act, 1948 — Section 2(9), 45A, 82Evidence Act, 1872 — Section 102, 106
High Courts13 Sept 2011Dismissed
Iqbal Khatri and Others Vs Employees State Insurance Corporation and Another Dheeraj Tanwar Vs ESIC and Another
Delhi High Court · (2011) 9 AD 695
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227, 341, 342
High Courts13 Sept 2011
Virender Yadav @ Vicky @ Chhotu Vs State of Delhi
Delhi High Court · (2011) 8 AD 53 : (2011) 185 DLT 743
Arms Act, 1959 — Section 25, 27, 39Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7A(2)
High Courts13 Sept 2011
Laxman Vs State of NCT of Delhi
Delhi High Court · (2011) 8 AD 259 : (2011) 4 JCC 2724
Evidence Act, 1872 — Section 106
High Courts13 Sept 2011Dismissed
Rajendra Kumar Aggarwal Vs Union of India (UOI) and Others
Delhi High Court · (2011) 09 DEL CK 0171
Central Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4Criminal Procedure Code, 1973 (CrPC) — Section 340Specific Relief Act, 1963 — Section 41
High Courts13 Sept 2011Dismissed
Chemical Sales Corporation and Others Vs A and A Laxmi Sales and Service Private Limited and Others
Delhi High Court · (2011) 09 DEL CK 0170
Arbitration and Conciliation Act, 1996 — Section 14(2), 15(1), 15(2), 32(2), 34(4)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts13 Sept 2011Dismissed
M/S Haryana Roadways Vs Prem Prakash Suri and Others
Delhi High Court · (2011) 09 DEL CK 0088