COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,537 of 6,586

High Courts10 Sept 2010Allowed

Bank of India Vs State and Others

Delhi High Court · (2010) 119 DRJ 401

Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 15, 16, 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)

High Courts10 Sept 2010Allowed

Director General I.C.F.R.E. and Another Vs Ram Prakash and Others J.S. Saxena and Others Vs Union of Indian (UOI) and Others

Delhi High Court · (2010) 173 DLT 201

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 136, 14, 16, 226, 227

High Courts10 Sept 2010Dismissed

State Vs Mehrunisa and Others

Delhi High Court · (2010) 09 DEL CK 0099

Penal Code, 1860 (IPC) — Section 120A, 120B, 121, 121A, 489A

High Courts10 Sept 2010

Sukhmal Chand Jain Vs State

Delhi High Court · (2010) 09 DEL CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 401, 428Penal Code, 1860 (IPC) — Section 420, 468, 471, 511

High Courts10 Sept 2010

Sunil Bhatnagar Vs Kendriya Vidhalaya Sangathan and Another

Delhi High Court · (2010) 172 DLT 307

High Courts10 Sept 2010Dismissed

The Commissioner of Income Tax Vs Jagat Diagnostics Pvt. Ltd.

Delhi High Court · (2010) 09 DEL CK 0029

Income Tax Act, 1961 — Section 260A, 68

High Courts10 Sept 2010Dismissed

Union of India (UOI) and Others Vs Ram Kishore and Others

Delhi High Court · (2010) 09 DEL CK 0027

Constitution of India, 1950 — Article 14, 16

High Courts09 Sept 2010Allowed

Dr. Punita K. Sodhi Vs Union of India (UOI) and Others

Delhi High Court · (2011) 1 LLJ 371

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Central Civil Services (Conduct) Rules, 1964 — Rule 3(1), 3CConstitution of India, 1950 — Article 11, 14, 15, 19(1), 2

High Courts09 Sept 2010

Bidhyut Chakraborty Vs State and Others

Delhi High Court · (2010) 09 DEL CK 0417

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354, 506, 509

High Courts09 Sept 2010

Paragon and Others Vs State and Another

Delhi High Court · (2011) 1 Crimes 576

Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts09 Sept 2010Dismissed

Commissioner of Income Tax Vs Julania Finance Pvt. Ltd.

Delhi High Court · (2010) 09 DEL CK 0397

Income Tax Act, 1961 — Section 260A, 68

High Courts09 Sept 2010

Nitin Saxena Vs State and Another

Delhi High Court · (2010) 09 DEL CK 0392

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354

High Courts09 Sept 2010Dismissed

National Insurance Co. Ltd. Vs Sh. Rajesh Jha and Sh. Vijay Kumar Vinayak

Delhi High Court · (2010) 09 DEL CK 0380

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227

High Courts09 Sept 2010Dismissed

Biju Varghese Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2010) 09 DEL CK 0343

Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 15, 15(2), 16, 16(4)

High Courts09 Sept 2010Dismissed

Radhey Shyam Vs State

Delhi High Court · (2011) CriLJ 250

Arms Act, 1959 — Section 25Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 7Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 19

High Courts09 Sept 2010Dismissed

State (NCT of Delhi) Vs Sher Khan and Another

Delhi High Court · (2010) 09 DEL CK 0274

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 392, 397

High Courts09 Sept 2010Dismissed

Ram Dass Chela of Late Mahant Net Ram Vs The Thakurdwara Radha Krishan (Regd. Soc.)

Delhi High Court · (2010) 173 DLT 549 : (2010) 7 RCR(Criminal) 1473

Criminal Procedure Code, 1973 (CrPC) — Section 100, 145, 299Evidence Act, 1872 — Section 145, 33, 35, 36, 37Police Act, 1861 — Section 25

High Courts09 Sept 2010Dismissed

Ramesh Kumar @ Sonu Vs State (NCT of Delhi)

Delhi High Court · (2010) 09 DEL CK 0264

Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 428Penal Code, 1860 (IPC) — Section 392, 394, 397

High Courts09 Sept 2010Allowed

The Bank of Nova Scotia Vs Union of India (UOI) and Another

Delhi High Court · (2011) 1 AD 103

Adjudication Proceedings and Appeal Rules, 1974 — Rule 10, 3, 3(3)Foreign Exchange Management Act, 1999 — Section 49(3), 49(4)Foreign Exchange Regulation Act, 1973 — Section 50, 51, 8(1), 9(1)(C)

High Courts09 Sept 2010Allowed

Vinod Kumar Aneja (since deceased) through his Legal heirs Ms. Veena Aneja and Others Vs New India Assurance Company Ltd. and Others

Delhi High Court · (2010) 09 DEL CK 0220

Insurance Act, 1938 — Section 64Redressal of Public Grievances Rules, 1998 — Rule 12(3)