COURT ARCHIVE

Delhi High Court judgments

1,35,436 judgments · page 4,479 of 6,772

High Courts09 Sept 2011Dismissed

The United India Insurance Co. Ltd. Vs Jaswant Singh and Others

Delhi High Court · (2013) ACJ 56 : (2012) 2 TAC 552

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Motor Vehicles Act, 1988 — Section 140, 149(2), 166

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High Courts09 Sept 2011Partly Allowed

Rajasthan State Road Transport Corporation Vs Usha Rani

Delhi High Court · (2012) 2 TAC 914

Motor Accidents Claims Tribunal Act — Section 140, 163A, 166Penal Code, 1860 (IPC) — Section 279, 304, 337

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High Courts09 Sept 2011Dismissed

Commissioner of Police Vs H.C. Laxmi Chand

Delhi High Court · (2011) 8 AD 227 : (2011) 185 DLT 135 : (2012) 1 ILR Delhi 46

Administrative Tribunals Act, 1956 — Section 19Constitution of India, 1950 — Article 226, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 232, 247, 313

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High Courts09 Sept 2011Dismissed

HT Media Ltd. Vs K.T.S. Sarao and Another

Delhi High Court · (2012) 3 JCC 2232

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 397, 482Penal Code, 1860 (IPC) — Section 120B, 34, 499, 500, 501

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High Courts09 Sept 2011Disposed Off

Commissioner of Income Tax Vs Lord Buildcons Pvt. Ltd.

Delhi High Court · (2011) 339 ITR 1

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High Courts09 Sept 2011

GE Capital Transportation Financial Services Ltd. Vs Rahisuddin Khan

Delhi High Court · (2011) 8 AD 1 : (2012) 1 BC 52 : (2011) 182 DLT 385

Constitution of India, 1950 — Article 141, 226Criminal Procedure Code, 1973 (CrPC) — Section 138, 177, 178, 179, 190(1)General Clauses Act, 1897 — Section 27

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High Courts09 Sept 2011

Raju Bhojwani Vs Chief Commissioner of Income Tax-XI

Delhi High Court · (2012) 2 ILR Delhi 22 : (2011) 202 TAXMAN 226

Direct Tax Laws (Amendment) Act, 1987 — Section 234A, 234B, 234CIncome Tax Act, 1961 — Section 119(2), 147, 80HHC

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High Courts09 Sept 2011

Jewellers Om Prakash and Another Vs The Chief Commissioner of Income Tax and Others

Delhi High Court · (2011) 202 TAXMAN 71

Income Tax Act, 1961 — Section 132(4)(B), 132(5), 154, 220(2), 220(A)

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High Courts09 Sept 2011Dismissed

Nathu Ram Vs Delhi transport Corporation

Delhi High Court · (2011) 09 DEL CK 0209

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High Courts09 Sept 2011Allowed

Ruchi Singhal Vs Delhi Development Authority

Delhi High Court · (2011) 8 AD 62 : (2011) 182 DLT 622

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High Courts09 Sept 2011Dismissed

Kishori @ Nawal Kishore Vs State (NCT of Delhi)

Delhi High Court · (2011) 8 AD 21

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 394, 397

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High Courts09 Sept 2011Dismissed

Narinder Kumar Anand and Another Vs Ashok

Delhi High Court · (2011) 09 DEL CK 0185

Delhi Rent Control Act, 1958 — Section 25B

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High Courts09 Sept 2011Dismissed

Simplex Engineering and Foundry Works Pvt. Ltd. and Others Vs Ministry of Railways and Another and Others etc. etc.

Delhi High Court · (2011) 4 ARBLR 13 : (2011) 184 DLT 640

Arbitration and Conciliation Act, 1996 — Section 11, 19, 2, 34, 36Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 41 Rule 11, 115, 96

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High Courts09 Sept 2011Dismissed

State Vs Parmod Kumar and Others

Delhi High Court · (2011) 09 DEL CK 0086

Criminal Procedure Code, 1973 (CrPC) — Section 129, 132Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 332

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High Courts09 Sept 2011Dismissed

Prem Kumar and Others Vs Lt. Governor, NCT of Delhi and Others Smt. Krishna Bhalla and Others Vs DDA and Another

Delhi High Court · (2011) 09 DEL CK 0057

Delhi Development Act, 1957 — Section 30(1), 31A

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High Courts09 Sept 2011

Ashraf @ Danny Vs State

Delhi High Court · (2011) 09 DEL CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 392, 397, 452Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4, 6

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High Courts08 Sept 2011Dismissed