High Courts25 Jul 2011
Hanuman Sarin Vs Union of India (UOI) and Others
Delhi High Court · (2011) 07 DEL CK 0012
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
COURT ARCHIVE
Delhi High Court judgments
1,34,980 judgments · page 4,493 of 6,749
High Courts25 Jul 2011Dismissed
Union of India (UOI) Vs Pushpa Rani
Delhi High Court · (2011) 07 DEL CK 0007
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 151Limitation Act, 1963 — Section 5
High Courts25 Jul 2011Dismissed
Devinder Kumar Gupta Vs Realogy Corporation and Another JSM Corpn. Pvt. Ltd. Vs IndoChine India Ltd. Bhushan Steel Ltd. Vs Singapore Intl. Arbitration Centre WPIL Ltd. Vs NTPC Ltd.
Delhi High Court · (2011) 3 ARBLR 227 : (2011) 125 DRJ 129
Arbitration and Conciliation Act, 1996 — Section 11(A)(6), 16, 24, 34, 45Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 1, Order 7 Rule 11Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3
High Courts22 Jul 2011Allowed
Shanti Yadav and Others Vs Union of India (UOI) and Others
Delhi High Court · (2011) 182 DLT 290
Constitution of India, 1950 — Article 12, 14, 226, 32
High Courts22 Jul 2011Dismissed
Chanchal Jain Vs Securities Exchange Board of India and Others
Delhi High Court · (2012) 109 CLA 108 : (2012) 173 CompCas 414 : (2012) 2 CompLJ 256 : (2011) 125 DRJ 475 : (2011) 108 SCL 643
Securities and Exchange Board of India Act, 1992 — Section 11, 11(1), 11(2), 11(2A), 11(3)
High Courts22 Jul 2011Allowed
Chinta Devi Vs Rajesh Arora Air Custom Officer
Delhi High Court · (2011) 187 ECR 154 : (2011) 3 JCC 2152
Customs Act, 1962 — Section 108, 111, 132, 135(1), 138(A)
High Courts22 Jul 2011Disposed Off
Rabindra Jha Vs Union of India (UOI) and Another
Delhi High Court · (2011) 07 DEL CK 0376
High Courts22 Jul 2011Disposed Off
Chhagan Lal Vs Union of India (UOI) and Others
Delhi High Court · (2011) 07 DEL CK 0375
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 337Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts22 Jul 2011Dismissed
Customs Vs Dina Aruna Gupta
Delhi High Court · (2011) 6 AD 676 : (2011) 3 JCC 2250
Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 102, 108, 132, 133, 134
High Courts22 Jul 2011Dismissed
Ram Raj Chaurasia Vs Ram Bakshi and Another
Delhi High Court · (2011) 07 DEL CK 0267
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 13 Rule 1
High Courts22 Jul 2011Dismissed
Om Prakash Vs State NCT of Delhi
Delhi High Court · (2011) 3 JCC 2069
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts22 Jul 2011
Ritu Preti Kapoor Vs Vineet Perti
Delhi High Court · (2011) 07 DEL CK 0233
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 13(1), 13(2), 13B, 13B(2), 28
High Courts22 Jul 2011Dismissed
S. Krishan Sharma Vs Hada Developers Pvt. Ltd.
Delhi High Court · (2011) 07 DEL CK 0221
Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142Penal Code, 1860 (IPC) — Section 420
High Courts22 Jul 2011Dismissed
State Vs Manjit and Others
Delhi High Court · (2011) 07 DEL CK 0218
Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 120B, 302, 34, 392, 411
High Courts22 Jul 2011Dismissed
Delhi Tourism and Transportation Development Corporation Ltd. Vs Seth Properties and Others
Delhi High Court · (2011) 07 DEL CK 0210
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 96Delhi Rent Control Act, 1958 — Section 50, 6A
High Courts22 Jul 2011Dismissed
Bharat Singh and Others Vs Union of India (UOI) and Others
Delhi High Court · (2011) 07 DEL CK 0203
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Land Acquisition Act, 1894 — Section 4
High Courts22 Jul 2011Dismissed
Anand Prakash and Another Vs State (NCT of DELHI) and Another
Delhi High Court · (2011) 07 DEL CK 0111
High Courts22 Jul 2011Dismissed
Jagannath and Others Vs Laxmi Auto Agency
Delhi High Court · (2011) 07 DEL CK 0080
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1
High Courts22 Jul 2011
J.K. Shah Vs Birla Cotton Spinning and Weaving Mills Ltd. and Another
Delhi High Court · (2011) 8 AD 91
Civil Procedure Code, 1908 (CPC) — Section 96Companies Act, 1956 — Section 383AConstitution of India, 1950 — Article 226, 311