COURT ARCHIVE

Delhi High Court judgments

1,35,105 judgments · page 4,487 of 6,756

High Courts08 Aug 2011Dismissed

CT. Narender Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2011) 08 DEL CK 0082

Border Security Force Act, 1968 — Section 117(2), 46Border Security Force Rules, 1969 — Rule 45, 68, 93Constitution of India, 1950 — Article 136, 226, 32

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High Courts08 Aug 2011

Rajesh Batra Vs Ranbir Singh Ahlawat

Delhi High Court · (2011) 08 DEL CK 0069

Arbitration and Conciliation Act, 1996 — Section 16(2), 34

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High Courts08 Aug 2011Allowed

H.K. Dua Vs Jagat Singh

Delhi High Court · (2012) CriLJ 1039

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 500Press and Registration of Books Act, 1867 — Section 1, 1(1), 5(1), 7

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High Courts08 Aug 2011

J.P. Yadav Vs Union of India (UOI) and Others

Delhi High Court · (2011) 08 DEL CK 0037

Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7, 7(2), 9

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High Courts08 Aug 2011Dismissed

Medical Point (I) Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2011) 4 BC 622

Constitution of India, 1950 — Article 14, 226, 32

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High Courts08 Aug 2011Dismissed

Dr. V. Dharmalingam Vs Union of India (UOI) and Others

Delhi High Court · (2011) 08 DEL CK 0024

Indian Medicine Central Council Act, 1970 — Section 31, 5

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High Courts05 Aug 2011Allowed

Dr. K.K. Saini Vs Union of India (UOI) and Others

Delhi High Court · (2011) 08 DEL CK 0507

Constitution of India, 1950 — Article 226

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High Courts05 Aug 2011Dismissed

Suresh Kalmadi (in Judicial Custody) Vs Union of India (UOI) and Others

Delhi High Court · (2011) 125 DRJ 9 : (2011) 6 ILR Delhi 795

Civil Procedure Code, 1908 (CPC) — Section 135AConstitution of India, 1950 — Article 105(1), 19(2), 194(1), 21, 326Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

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High Courts05 Aug 2011Allowed