COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,582 of 6,586

High Courts31 May 2010Dismissed

Stokely Van Camp, Inc. and Another Vs Heinz India Private Limited

Delhi High Court · (2010) 171 DLT 16 : (2010) 44 PTC 381 : (2011) 7 RCR(Civil) 2520

Copyright Act, 1957 — Section 13Trade Marks Act, 1999 — Section 124, 124(1), 124(5), 2, 28

High Courts31 May 2010

Hukum Devi and Others Vs Chander Bhan and Others National Insurance Co. Ltd. Vs Smt. Hukami Devi and Others

Delhi High Court · (2010) 05 DEL CK 0274

Motor Vehicles Act, 1939 — Section 95(2)

High Courts31 May 2010Dismissed

Delhi Development Authority Vs Sh. Yudhister Yadav

Delhi High Court · (2010) 05 DEL CK 0232

High Courts31 May 2010Dismissed

Delhi Development Authority Vs Sh. Shailender Kumar

Delhi High Court · (2010) 05 DEL CK 0231

Constitution of India, 1950 — Article 226

High Courts31 May 2010Dismissed

Delhi Development Authority Vs Sh. R.K. Jain

Delhi High Court · (2010) 05 DEL CK 0230

High Courts31 May 2010Dismissed

Purshottam Das Vs Pratik Jain

Delhi High Court · (2010) 05 DEL CK 0209

Delhi Rent Control Act, 1958 — Section 50

High Courts31 May 2010Dismissed

Kailash Wati and Another Vs Gurmail Singh and Others

Delhi High Court · (2011) 1 TAC 569

High Courts31 May 2010Dismissed

Suraj @ Kishan Vs State

Delhi High Court · (2010) 05 DEL CK 0180

Criminal Procedure Code, 1973 (CrPC) — Section 161, 82, 83Penal Code, 1860 (IPC) — Section 120B, 302, 34, 392, 394

High Courts31 May 2010

Shishir Kumar @ Chunnu Vs State

Delhi High Court · (2010) 05 DEL CK 0149

High Courts31 May 2010Dismissed

Abhishek Sharma Vs State

Delhi High Court · (2010) CriLJ 4539

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307

High Courts31 May 2010

Hansa Devi and Others Vs Parashar Parsad and Others National Insurance Co. Ltd. Vs Jhaman Singh Chauhan and Others

Delhi High Court · (2012) ACJ 707 : (2011) 2 TAC 413

High Courts31 May 2010Dismissed

National Insurance Co. Ltd. Vs Ashok Kumar Sar and Another

Delhi High Court · (2010) 05 DEL CK 0115

Motor Vehicles Act, 1939 — Section 95, 95(2)

High Courts31 May 2010

Houghton Mifflin Company Vs Rajinder Kumar Arya C+

Delhi High Court · (2010) 171 DLT 211 : (2010) 44 PTC 240

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Copyright Act, 1957 — Section 14, 19, 19(2), 19(3), 19(4)

High Courts31 May 2010Dismissed

Sh. Satish Kumar Kukreja Vs Additional Secretary (HE), Ministry of HRD and Others

Delhi High Court · (2010) 05 DEL CK 0085

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(2), 14(8)Constitution of India, 1950 — Article 226Education Code — Article 80, 80

High Courts31 May 2010Dismissed

Hartraj Singh Vs Godrej Agrovet Ltd and Another

Delhi High Court · (2010) 170 DLT 623 : (2010) 5 RCR(Criminal) 666

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts31 May 2010Allowed

H.B. Chaturvedi Vs C.B.I.

Delhi High Court · (2011) 1 AD 447 : (2010) 171 DLT 223 : (2011) 6 RCR(Criminal) 2402

Companies Act, 1956 — Section 391Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 437(3), 439, 439(1)

High Courts31 May 2010Dismissed

International Finance Corporation Vs Bihar Sponge and Iron Ltd. and Others

Delhi High Court · AIR 2010 Delhi 142 : (2010) 118 DRJ 678

Companies Act, 1956 — Section 391, 392, 393, 394, 529AConstitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 41

High Courts28 May 2010Dismissed

R.N. Dhawan Vs D.D.A. and Another

Delhi High Court · (2010) 05 DEL CK 0348

Railway Services (Pension) Rules, 1993 — Rule 53(1), 53(3)

High Courts28 May 2010Allowed

Shri Jayesh Kanaiya Lal Shukla, Managing Director of Parth Parenteral P. Ltd., Shri Shaileshbhai Chauturvedi, Marketing Executive of Parth Prenteral P. Ltd. and Parth Parenteral P. Ltd. Vs RFCL Ltd. and Ranbaxy Laboratories Ltd.

Delhi High Court · (2010) 43 PTC 357

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Specific Relief Act, 1963 — Section 21, 34, 41(J)

High Courts28 May 2010Allowed

Rakesh Vs State

Delhi High Court · (2010) 05 DEL CK 0346

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164(4), 167, 167(1)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364, 364A