COURT ARCHIVE

Delhi High Court judgments

1,35,365 judgments · page 4,482 of 6,769

High Courts01 Sept 2011Dismissed

Sajjan Singh Grewal Vs Delhi Transport Corporation and Others Delhi Transport Corporation Vs Sajjan singh Grewal

Delhi High Court · (2011) 9 AD 75

Administrative Tribunals Act, 1985 — Section 21(1)(3)Criminal Procedure Code, 1973 (CrPC) — Section 20(1), 20(2), 20(3)Penal Code, 1860 (IPC) — Section 34, 379, 411

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High Courts01 Sept 2011

Sadhna Bhardwaj Vs The Department of Health and Family Welfare

Delhi High Court · (2012) 1 AD 350 : (2011) 184 DLT 510 : (2012) 4 RCR(Civil) 1

Transplantation of Human Organs and Tissues Act, 1994 — Section 13, 2, 24(1), 3(1), 9(1)Transplantation of Human Organs Rules, 1995 — Rule 4(4), 4A, 6B, 6F

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High Courts01 Sept 2011

Executive Engineer ''A'' Div., CPWD Vs Radhey Lal

Delhi High Court · (2011) 8 AD 243

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 17B

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High Courts01 Sept 2011

Vikas Tyagi and Another Vs State

Delhi High Court · (2011) 4 JCC 2696

Penal Code, 1860 (IPC) — Section 307, 34, 364A, 365, 367

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High Courts01 Sept 2011Dismissed

M.C. Mishra Vs Union of India (UOI) and Others

Delhi High Court · (2011) 09 DEL CK 0174

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High Courts01 Sept 2011

Bangalore International Airport Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2011) 09 DEL CK 0162

Airports Economic Regulatory Authority of India Act, 2008 — Section 13, 17, 18, 31

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High Courts01 Sept 2011Dismissed

White Metals P. Ltd. and Others Vs Kanika Metals P. Ltd.

Delhi High Court · (2012) 1 BC 333 : (2011) 184 DLT 578

Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 120B, 24, 405, 406, 415

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High Courts01 Sept 2011Dismissed

Shri O.N. Sharma and Another Vs Shri Raj Kishore Gupta and Another

Delhi High Court · (2012) 187 DLT 130

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 11Constitution of India, 1950 — Article 137Hotel and Lodging House Rates Control Act, 1947 — Section 12

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High Courts01 Sept 2011Dismissed

Steel Authority of India Ltd Vs AMCI Pty Ltd. and Another

Delhi High Court · (2011) 7 AD 644 : (2011) 3 ARBLR 502

Arbitration and Conciliation Act, 1996 — Section 11, 34, 34(3), 36, 48Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 41 Rule 5, 47Registration Act, 1908 — Section 17

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High Courts01 Sept 2011Allowed

Surat Singh Vs Municipal Corporation of Delhi

Delhi High Court · (2011) 09 DEL CK 0029

Constitution of India, 1950 — Article 14

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High Courts01 Sept 2011Dismissed

Ravi Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2011) 09 DEL CK 0028

Border Security Force Act, 1968 — Section 141Central Reserve Police Force Act, 1949 — Section 18Central Reserve Police Force Rules, 1955 — Rule 105, 105(4), 8

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High Courts01 Sept 2011

Gita Abhayankar Vs Vikram Abhyankar and Others

Delhi High Court · (2011) 09 DEL CK 0007

Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5

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High Courts01 Sept 2011

Union of India and Another Vs Central Colleries Company and Another

Delhi High Court · (2011) 10 AD 628 : (2011) 185 DLT 250 : (2012) 2 FLR 112

Coal Mines (Nationalisation) Act, 1973 — Section 3(iii)Companies Act, 1956 — Section 3Mines and Minerals (Development and Regulation) Act, 1957 — Section 19, 30, 5, 5(1), 5(2)(b)

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High Courts30 Aug 2011Dismissed

Laxmi Narain Vs Bhagwanti

Delhi High Court · (2011) 08 DEL CK 0449

Delhi Rent Control Act, 1958 — Section 14(1), 25B(8)

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High Courts30 Aug 2011Dismissed

AAR BEE Exports Vs Union of India (UOI) and Others

Delhi High Court · (2011) 274 ELT 8 : (2012) 27 STR 418 : (2013) 38 STT 70

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts30 Aug 2011Dismissed

Rajan Vs IFFCO Tokyo General Insurance Company Ltd.

Delhi High Court · (2011) 08 DEL CK 0444

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High Courts30 Aug 2011Disposed Off

Dushyant Verma Vs Tek Chand

Delhi High Court · (2012) 2 BC 220

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts30 Aug 2011Dismissed

Suresh Kalmadi Vs Union of India (UOI) and Others

Delhi High Court · (2012) 1 RCR(Criminal) 543

Civil Procedure Code, 1908 (CPC) — Section 135(A)Constitution of India, 1950 — Article 105, 118, 121, 14, 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 439

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High Courts30 Aug 2011Dismissed

Y.S. Tomar Vs Food Corporation of India and Others

Delhi High Court · (2011) 08 DEL CK 0438

Food Corporation of India Staff Regulations, 1971 — Regulation 56, 56(2), 63(2)

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High Courts30 Aug 2011Dismissed

Rolls Royce PLC Vs Director of Income Tax International Taxation Director of Income Tax International Taxation Vs Rolls Royce PLC

Delhi High Court · (2011) 244 CTR 372 : (2011) 339 ITR 147 : (2011) 202 TAXMAN 309

Constitution of India, 1950 — Article 5, 5(1), 5(2), 5(4), 7Income Tax Act, 1961 — Section 147, 148, 5(2), 9(1)Income Tax Rules, 1962 — Rule 10

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