High Courts25 May 2011Dismissed
Dharam Raj Vs Delhi Transport Corporation
Delhi High Court · (2011) 05 DEL CK 0219
COURT ARCHIVE
Delhi High Court judgments
1,34,648 judgments · page 4,503 of 6,733
High Courts25 May 2011Dismissed
Reena Yadav and Others Vs Satish Kumar Yadav
Delhi High Court · (2011) 05 DEL CK 0140
High Courts25 May 2011
Shri Ishwar Dass Vs Union of India (UOI) and Another
Delhi High Court · (2011) 05 DEL CK 0087
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 151Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 7, 7(2)
High Courts25 May 2011
Milano Impex P. Ltd. Vs Egle Footwear P. Ltd. and Others
Delhi High Court · (2012) 188 DLT 202
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3, Order 18 Rule 3(4)(2), Order 18 Rule 3(4)(3), Order 18 Rule 4
High Courts25 May 2011Dismissed
Event and Entertainment Management Association Vs Union of India (UOI) and Others
Delhi High Court · (2011) 182 DLT 100 : (2011) 46 PTC 405
Constitution of India, 1950 — Article 14, 19(1), 226Copyright (Amendment) Act, 1994 — Section 33(1), 33(4)Copyright Act, 1957 — Section 14, 18, 2, 30, 31
High Courts24 May 2011Dismissed
Yudhvir Singh Vs Land Acquisition Collector
Delhi High Court · (2011) 5 AD 595 : (2011) 180 DLT 425 : (2011) 124 DRJ 265 : (2011) 4 ILR Delhi 365 : (2011) 8 RCR(Civil) 1634
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 18(1), 18(2), 19
High Courts24 May 2011Dismissed
Shri Prabhu Dayal Vs Shri Udal Ram (deceased) through legal heirs and Others
Delhi High Court · (2011) 05 DEL CK 0454
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35
High Courts24 May 2011Dismissed
Sh. Manohar Lal (deceased) through Legal Heirs Vs Prem Nath Gera (deceased) through Legal Heirs
Delhi High Court · (2011) 163 PLR 14 : (2011) 1 RCR(Rent) 464
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15(1), 15(7), 39
High Courts24 May 2011Dismissed
Rambir Singh Vs Union of India (UOI) and Another
Delhi High Court · (2011) 05 DEL CK 0407
High Courts24 May 2011Dismissed
JK College of Nursing and Paramedicals Vs Union of India (UOI) and Others
Delhi High Court · (2012) 132 FLR 46 : (2011) LLR 1013
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7, 7AEvidence Act, 1872 — Section 101, 106
High Courts24 May 2011Dismissed
Yogesh Yadav Vs Union of India (UOI) and Another Vikas Gachli Vs Competition Commission of India
Delhi High Court · (2011) 108 SCL 12
High Courts24 May 2011Dismissed
State Vs Kiran Chand
Delhi High Court · (2011) 05 DEL CK 0282
Penal Code, 1860 (IPC) — Section 304B, 34, 498, 498A
High Courts24 May 2011Allowed
Arun kumar @ Tinku and Another Vs State
Delhi High Court · (2011) 3 JCC 1736
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7Penal Code, 1860 (IPC) — Section 201, 302, 323, 34, 506(II)
High Courts24 May 2011Allowed
Dev Lal Vs State State Vs Jasoda and Others
Delhi High Court · (2013) 3 Crimes 66 : (2012) 3 JCC 1978 : (2011) 3 JCC 2138
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 120B, 34, 363, 364A
High Courts24 May 2011Dismissed
Dipin Arora Vs Shivaji College and Others
Delhi High Court · (2011) 05 DEL CK 0229
High Courts24 May 2011Allowed
Sh. Ghanshyam Dass Gupta and Another Vs Sh. Prem Chand
Delhi High Court · (2011) 7 AD 268
Delhi Rent Control (Amendment) Act, 1975 — Section 2(1)Delhi Rent Control (Amendment) Act, 1976 — Section 18, 3Delhi Rent Control Act, 1958 — Section 50
High Courts24 May 2011Allowed
Municipal Corporation of Delhi Vs Shiv Lal and Others
Delhi High Court · (2011) 05 DEL CK 0181
Land Acquisition Act, 1894 — Section 16
High Courts24 May 2011
Anna Wankhade Vs Central Bureau of Investigation
Delhi High Court · (2011) 5 AD 500
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(2), 7
High Courts24 May 2011Dismissed
Tej Pal Vs State
Delhi High Court · (2011) 05 DEL CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 363, 364A
High Courts24 May 2011
Commissioner of Income Tax Vs Betterways Finance and Leasing Pvt. Ltd.
Delhi High Court · (2011) 200 TAXMAN 97
Contract Act, 1872 — Section 62Income Tax Act, 1961 — Section 260AIncome Tax Rules, 1962 — Rule 46A