High Courts09 May 2011
Bal Krishan Khanna Vs Ravi Kanta Madhok
Delhi High Court · (2011) 05 DEL CK 0109
Delhi Rent Control Act, 1958 — Section 25B(8)
COURT ARCHIVE
Delhi High Court judgments
1,34,467 judgments · page 4,507 of 6,724
High Courts09 May 2011
Ex. H.C. Jatan Singh Vs Union of India (UOI) and Others
Delhi High Court · (2011) 05 DEL CK 0108
Central Reserve Police Force Act, 1949 — Section 11(1)
High Courts09 May 2011Allowed
D.T.C. Vs Jai Bhagwan
Delhi High Court · (2011) 05 DEL CK 0064
Industrial Disputes Act, 1947 — Section 17B
High Courts09 May 2011Dismissed
Hardas Singh and Pratap Singh L.Rs. of late Sumitra Devi Proprietor, Gurdial Singh Rajinder Singh Fuel Depot Vs Union of India (UOI) and Another
Delhi High Court · (2011) 180 DLT 68
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts09 May 2011
Anil Engineering Works Vs Secretary Labour and Labour Commr. and Another
Delhi High Court · (2011) 05 DEL CK 0034
Civil Procedure Code, 1908 (CPC) — Section 151Industrial Disputes Act, 1947 — Section 17B
High Courts09 May 2011Dismissed
Devendra Kumar Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2011) 181 DLT 187 : (2011) 6 ILR Delhi 290
Advocates Act, 1961 — Section 15, 2, 3, 3(2), 4Constitution of India, 1950 — Article 14, 16, 171, 19, 21Delhi Bar Council Election Rules, 1968 — Rule 15, 2, 31(A), 7, 7A
High Courts09 May 2011Allowed
Goldy Construction Company Vs Municipal Corporation of Delhi
Delhi High Court · (2011) 05 DEL CK 0024
High Courts09 May 2011
Space 2000 SPA Vs Goetze (India) Ltd.
Delhi High Court · (2011) 05 DEL CK 0023
Limitation Act, 1963 — Section 14
High Courts09 May 2011
Snab Publishers Pvt. Ltd. Vs Variety Book Depot
Delhi High Court · (2011) 05 DEL CK 0022
Arbitration and Conciliation Act, 1996 — Section 11, 16, 17, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts09 May 2011Dismissed
Bharat Gupta Vs Union of India (UOI) and Others
Delhi High Court · (2011) 05 DEL CK 0012
Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4
High Courts09 May 2011Dismissed
Samar Singh Puri Vs The State (NCT of Delhi)
Delhi High Court · (2011) 05 DEL CK 0003
Penal Code, 1860 (IPC) — Section 308, 323, 324, 354
High Courts06 May 2011
Shri Shish Ram Vs The State (NCT)
Delhi High Court · (2011) 05 DEL CK 0481
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 120B, 489B, 489C
High Courts06 May 2011
Jaswant Singh Vs Amar Nath Mehra (since deceased) through his L.R.
Delhi High Court · (2011) 05 DEL CK 0474
Limitation Act, 1963 — Section 5
High Courts06 May 2011
Pramila Sachdeva Vs Kuldip Singh and Others
Delhi High Court · (2011) 4 TAC 511
High Courts06 May 2011
Commissioner of Income Tax Vs Modi Stone Ltd.
Delhi High Court · (2011) 203 STT 123 : (2011) 203 TAXMAN 123
High Courts06 May 2011Dismissed
Sh. Amit Gupta and Others Vs Sh. Dwarka Nath @ Mast Ram through his LRs and Others
Delhi High Court · (2011) 5 AD 444
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Delhi Rent Control Act, 1958 — Section 14(1)(6), 17(2), 25B(8)Penal Code, 1860 (IPC) — Section 302
High Courts06 May 2011
United Cutlery Works Vs Delhi State Industrial Development Corporation Limited
Delhi High Court · (2011) 05 DEL CK 0311
High Courts06 May 2011Dismissed
Shri Brij Pal Singh Vs CBI
Delhi High Court · (2011) 7 AD 371 : (2011) 5 ILR Delhi 220
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 344, 465Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 19, 20
High Courts06 May 2011Disposed Off
CWT Vs Chelmsford Club Ltd.
Delhi High Court · (2011) 05 DEL CK 0269
Constitution of India, 1950 — Article 252Finance Act, 1983 — Section 40(3)Urban Land (Ceiling and Regulation) Repeal Ordinance, 1999 — Section 5