COURT ARCHIVE

Delhi High Court judgments

1,34,467 judgments · page 4,508 of 6,724

High Courts06 May 2011

Commissioner of Wealth Tax Vs Chelsford Club Ltd

Delhi High Court · (2011) 5 AD 243 : (2011) 243 CTR 89 : (2011) 5 ILR Delhi 251

Constitution of India, 1950 — Article 252Finance Act, 1983 — Section 40(3)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3)

High Courts06 May 2011Dismissed

Steel Authority of India Limited Vs Competition Commission of India and Others

Delhi High Court · (2011) 180 DLT 84 : (2011) 8 RCR(Civil) 1273 : (2011) 107 SCL 383

Competition Act, 2002 — Section 19, 26(1), 3(4), 4(1), 57Competition Commission of India (General) Regulations, 2009 — Regulation 20(2), 35

High Courts06 May 2011Dismissed

Sh. Harish Chander Vs Sh. Kishori lal (deceased) through LRs.

Delhi High Court · (2011) 05 DEL CK 0099

High Courts06 May 2011

Rakesha and Others Vs Amzad Ali and Others

Delhi High Court · (2011) 4 TAC 626

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts06 May 2011

Nupur Roy Chowdhury Vs University of Delhi and Others

Delhi High Court · (2011) 05 DEL CK 0070

High Courts06 May 2011

H.G.S. Pahwa Vs Punjab National Bank and Others

Delhi High Court · (2011) 05 DEL CK 0069

High Courts06 May 2011Dismissed

Dr. V.P. Sharma Vs Manu Khanna

Delhi High Court · (2011) 05 DEL CK 0068

High Courts06 May 2011

Shri Amit Singh and Another Vs The State and Drugs Control Department

Delhi High Court · (2011) 05 DEL CK 0056

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 3

High Courts06 May 2011Allowed

Lekh Ram through His L.Rs. Vs Shyam Lal through His L.Rs.

Delhi High Court · (2011) 05 DEL CK 0035

Constitution of India, 1950 — Article 141Delhi Land Reforms Act, 1954 — Section 1(2), 150(3), 185, 3(3), 33Delhi Municipal Corporation Act, 1957 — Section 507

High Courts06 May 2011Dismissed

Smt. Kamlesh Purohit Vs Jay Pee Exports Ltd.

Delhi High Court · (2011) 05 DEL CK 0009

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

High Courts05 May 2011Dismissed

BSES Rajdhani Power Ltd. Vs Rajwant Singh

Delhi High Court · (2011) 180 DLT 163 : (2011) ELR 1107

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 31(3), 49, 54, 79Electricity Act, 1910 — Section 24

High Courts05 May 2011Dismissed

Mrs. Suman Bakshi Vs Family Planning Assn. of India (FPAI) and Another

Delhi High Court · (2011) 05 DEL CK 0429

Family Planning Association of India General Rules and Service Regulations, 1984 — Regulation 42(3)

High Courts05 May 2011Dismissed

Devi Darshan Seth Vs Union of India (UOI) and Others

Delhi High Court · (2011) 124 DRJ 204 : (2011) 4 ILR Delhi 570

Competition Act, 2002 — Section 17, 63

High Courts05 May 2011Dismissed

National Organic Chemical Industries Ltd. Vs Arvind Aggarwal and Another

Delhi High Court · (2011) 05 DEL CK 0357

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 2(12)

High Courts05 May 2011Dismissed

Mohd. Ifraz @ Sonu Master @ Katua Vs The State (Govt. of NCT of Delhi)

Delhi High Court · (2011) 05 DEL CK 0226

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4, 6

High Courts05 May 2011Dismissed

Vijender Singh Vs Eicher Motors Limited and Another

Delhi High Court · (2011) 05 DEL CK 0172

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts05 May 2011Allowed

Naresh Amar Vs State and Another

Delhi High Court · (2011) 05 DEL CK 0170

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 403, 406, 420

High Courts05 May 2011

BSES Yamuna Power Ltd. Vs Sh. S.K. Choudhary and Another

Delhi High Court · (2011) 05 DEL CK 0142

High Courts05 May 2011Dismissed

Narendra Kumar Tripathi Vs Union of India (UOI) and Others

Delhi High Court · (2011) 05 DEL CK 0134

High Courts05 May 2011Dismissed

Ram Narain Gupta and Others Vs Gaon Sabha

Delhi High Court · (2011) 05 DEL CK 0133

Delhi Land Reforms Act, 1954 — Section 81Delhi Land Reforms Rules, 1954 — Rule 13, 14Delhi Municipal Corporation Act, 1957 — Section 507