High Courts08 Jul 2011
Pratap Singh Vs Punjab and Sind Bank and Others
Delhi High Court · (2011) 07 DEL CK 0031
Punjab and Sind Bank (Officers) Service Regulations, 1982 — Rule 20(2), 6
COURT ARCHIVE
Delhi High Court judgments
1,34,815 judgments · page 4,497 of 6,741
High Courts08 Jul 2011Dismissed
Vijay Pal Singh Vs State of Delhi
Delhi High Court · (2011) 6 AD 18 : (2012) CriLJ 11 : (2011) 3 Crimes 150
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 25, 26
High Courts07 Jul 2011
Bhagwan Singh Vs Union of India (UOI) and Another
Delhi High Court · (2011) 07 DEL CK 0440
High Courts07 Jul 2011Dismissed
State Vs Dewan Singh
Delhi High Court · (2011) 07 DEL CK 0439
Penal Code, 1860 (IPC) — Section 307
High Courts07 Jul 2011Allowed
North Delhi Power Ltd. Vs Surender Kumar
Delhi High Court · (2011) 182 DLT 179 : (2011) 6 ILR Delhi 584 : (2011) 3 JCC 2211
Electricity Act, 1910 — Section 39, 44Electricity Act, 2003 — Section 135, 135(2)General Clauses Act, 1897 — Section 6
High Courts07 Jul 2011
Commissioner of Central Excise Vs Padmini Polymers
Delhi High Court · (2011) 187 ECR 406
Central Excise Rules, 1944 — Rule 173Q(2), 209A, 57A, 57CC(9)Central Excises and Salt Act, 1944 — Section 11AB, 14, 5A(1)
High Courts07 Jul 2011Dismissed
Union of India (UOI) and Others Vs S.C. Sharma
Delhi High Court · (2011) 07 DEL CK 0414
Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226
High Courts07 Jul 2011Allowed
Kali Charan and Others Vs State.
Delhi High Court · (2011) 7 AD 344 : (2011) 124 DRJ 588
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts07 Jul 2011Dismissed
Nivedita Sharma Vs The Industrial Credit and Investment Corporation of India and Others
Delhi High Court · (2012) 106 CLA 23 : (2012) 171 CompCas 135
Companies Act, 1956 — Section 205A, 205CConstitution of India, 1950 — Article 14Prevention of Food Adulteration Rules, 1955 — Rule 5
High Courts07 Jul 2011Dismissed
Dharam Singh Vs Union of India (UOI) and Others
Delhi High Court · (2011) 07 DEL CK 0295
Administrative Tribunals Act, 1985 — Section 17Constitution of India, 1950 — Article 226Contempt of Courts Rules, 1980 — Rule 12
High Courts07 Jul 2011Disposed Off
Dr. Anand Prakash Vs The Appropriate Authority under The I.T.
Delhi High Court · (2011) 07 DEL CK 0294
Income Tax Act, 1961 — Section 269UD, 269UF, 269UG
High Courts07 Jul 2011Dismissed
Jai Kishan Vs Canara Bank and Another
Delhi High Court · (2011) 07 DEL CK 0293
High Courts07 Jul 2011Disposed Off
United India Assurance Company Ltd. Vs Ahilya Devi and Others
Delhi High Court · (2011) 07 DEL CK 0292
Motor Vehicles Act, 1939 — Section 163, 167
High Courts07 Jul 2011Allowed
Delhi Metro Rail Corporation Ltd. Vs Samrat Ranga and Others
Delhi High Court · (2013) ACJ 1107 : (2011) 6 ILR Delhi 595
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Motor Vehicles Act, 1988 — Section 165, 168, 2(30)
High Courts07 Jul 2011Dismissed
Ritu Vats Vs Vice Chancellor University of Delhi
Delhi High Court · (2011) 07 DEL CK 0257
Constitution of India, 1950 — Article 226
High Courts07 Jul 2011
Nishit Kumar Jain Vs Union of India (UOI) and Others
Delhi High Court · (2011) 5 AD 752
Constitution of India, 1950 — Article 309Defence Research and Development Service Rules, 1979 — Rule 1(2), 6, 7, 8, 8(2)
High Courts07 Jul 2011
Jai Ambey Store Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2011) 07 DEL CK 0174
High Courts07 Jul 2011Dismissed
Ramesh Vs State N.C.T. of Delhi
Delhi High Court · (2011) 6 AD 72 : (2011) 3 JCC 2203
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 34
High Courts07 Jul 2011
Vinay Sharma Vs Union of India (UOI) and Others
Delhi High Court · (2011) 07 DEL CK 0143
High Courts07 Jul 2011Dismissed
Gunner Storehand (GD) Banarasi Lal Vs Union of India (UOI) and Another
Delhi High Court · (2011) 07 DEL CK 0142
Army Act, 1950 — Section 18, 3, 69