COURT ARCHIVE

Delhi High Court judgments

1,35,436 judgments · page 4,480 of 6,772

High Courts08 Sept 2011Allowed

Hindalco Industries Limited Vs Suman Lata Tuteja and Others

Delhi High Court · (2011) 185 DLT 301 : (2012) 2 LLJ 526 : (2011) LLR 1197 : (2012) 2 SLJ 194

Delhi Shops and Establishments Act, 1954 — Section 2Industrial Disputes Act, 1947 — Section 11, 12, 12(3), 12(4), 17B

High Courts08 Sept 2011Allowed

Harbans Lal Pahwa Vs The Lieutenant Governor and Others

Delhi High Court · (2011) 09 DEL CK 0354

High Courts08 Sept 2011Dismissed

Krishan Chander Vs DDA

Delhi High Court · (2011) 09 DEL CK 0353

High Courts08 Sept 2011Dismissed

Union of India (UOI) Vs Shri Pappu and Another

Delhi High Court · (2011) 09 DEL CK 0346

Railway Claims Tribunal Act, 1987 — Section 23

High Courts08 Sept 2011

Sh. Jagdish Prasad Vs State (Govt. of NCT of Delhi)

Delhi High Court · (2011) 184 DLT 285

Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Motor Vehicles Act, 1988 — Section 133Penal Code, 1860 (IPC) — Section 279, 304

High Courts08 Sept 2011Dismissed

Shri Kayum Khan @ Ayub Khan Vs Smt. Maharani Devi

Delhi High Court · (2011) 09 DEL CK 0137

Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 8

High Courts08 Sept 2011Dismissed

Ms. Meera Vs Ram Dev Sharma and Another

Delhi High Court · (2011) 09 DEL CK 0136

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts08 Sept 2011

Logistics India and Others Vs MCD

Delhi High Court · (2011) 8 AD 697 : (2011) 4 JCC 2722

Delhi Municipal Corporation Act, 1957 — Section 416, 417, 430

High Courts08 Sept 2011

Beutex India (P) Ltd. Vs CIT

Delhi High Court · (2012) 204 TAXMAN 181

Income Tax Act, 1961 — Section 131, 254(2), 260A, 68

High Courts08 Sept 2011

Jange Ram Gandwal Vs Chairman and Managing Director Syndicate Bank and Another

Delhi High Court · (2011) 09 DEL CK 0034

Constitution of India, 1950 — Article 226

High Courts08 Sept 2011

Abdul Shahzad Vs The State (Govt. of NCT of Delhi)

Delhi High Court · (2011) 09 DEL CK 0023

Penal Code, 1860 (IPC) — Section 34, 394Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4, 6

High Courts07 Sept 2011Dismissed

Sudhansh Sharma Vs Indira Gandhi National Open University

Delhi High Court · (2011) 09 DEL CK 0558

High Courts07 Sept 2011Disposed Off

DRS Logistics (P) Ltd. Vs DRS Dilip Roadlines (Pvt) Ltd. and Others

Delhi High Court · (2012) 4 AD 439 : (2012) 2 ILR Delhi 1 : (2011) 48 PTC 209

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 38Trade Marks Act, 1999 — Section 29, 30, 30(1), 49, 49(2)

High Courts07 Sept 2011Dismissed

Satish Mehra Vs Anita Mehra

Delhi High Court · (2011) 09 DEL CK 0360

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 354, 376

High Courts07 Sept 2011Dismissed

ICICI Prudential Asset Management Company Ltd. Vs Union of India (UOI) and Another

Delhi High Court · (2011) 09 DEL CK 0352

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Industrial Disputes Act, 1947 — Section 10, 10(5), 2

High Courts07 Sept 2011

Progetto Grano S.P.A. Vs Shri Lal Mahal Limited

Delhi High Court · (2011) 184 DLT 489

Arbitration and Conciliation Act, 1996 — Section 47, 48, 48(1), 48(2), 49Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 3 Rule 5, 119Contract Act, 1872 — Section 196

High Courts07 Sept 2011Allowed

CSIR Vs S.C. Lali and Others

Delhi High Court · (2011) 09 DEL CK 0126

Constitution of India, 1950 — Article 16(4), 335

High Courts07 Sept 2011Dismissed

Sh. Jagmohan Khera Vs Sh. Gopal Kishan Khera

Delhi High Court · (2011) 09 DEL CK 0125

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 6 Rule 17Constitution of India, 1950 — Article 227

High Courts07 Sept 2011Dismissed

Vinod Kumar Babuta Vs Anil Kumar Babuta and Others

Delhi High Court · (2011) 09 DEL CK 0124

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 18 Rule 17, Order 18 Rule 4, Order 47 Rule 1, Order 7 Rule 14Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

High Courts07 Sept 2011Dismissed

Pappu Vs State of Delhi

Delhi High Court · (2011) 185 DLT 640

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302