High Courts07 Dec 2009
V.S. Thakur Vs State and Another
Delhi High Court · (2010) 1 JCC 40
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 3, 72
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,682 of 6,586
High Courts07 Dec 2009Dismissed
Gujral Tours and Travels P. Ltd. Vs Anup Gulati
Delhi High Court · (2009) 12 DEL CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts07 Dec 2009
Microsoft Corporation and Another Vs Dhiren Gopal and Others
Delhi High Court · (2009) ILR Delhi 354 Supp : (2010) 42 PTC 1
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 151Copyright Act, 1957 — Section 62, 62(2)Trade Marks Act, 1999 — Section 134, 62
High Courts07 Dec 2009
Shri Bhagwan Dass Vs Smt. Rama Devi and The State (Govt. of NCT of Delhi)
Delhi High Court · (2009) 12 DEL CK 0083
Evidence Act, 1872 — Section 63, 68Succession Act, 1925 — Section 63
High Courts07 Dec 2009
T.S. Dagar and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 12 DEL CK 0071
High Courts07 Dec 2009
Smt. Kaushalya @ Tilla Vs The State
Delhi High Court · (2009) 12 DEL CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 302
High Courts07 Dec 2009
Siel Edible Oils Limited (SEOL) Vs Khemka Sales (P) Ltd.
Delhi High Court · (2010) 42 PTC 357 : (2010) 42 PTC 154
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 124, 124(1), 124(4), 57(2)
High Courts07 Dec 2009Dismissed
Dilwar Singh Vs Commissioner of Police and Another
Delhi High Court · (2009) 12 DEL CK 0043
Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 12
High Courts07 Dec 2009Dismissed
Bindra Prasad Tiwari Vs Manoj Kumar and Another
Delhi High Court · (2009) 12 DEL CK 0039
High Courts05 Dec 2009
Ghanshyam @ Bablu Vs State
Delhi High Court · (2009) 12 DEL CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 392, 395, 397
High Courts04 Dec 2009Dismissed
Sh. Ravindra Kishore Sinha Vs Smt. Manjula Bhushan
Delhi High Court · (2010) 166 DLT 121
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Evidence Act, 1872 — Section 91, 92
High Courts04 Dec 2009Dismissed
Sandeep Khanna Sole Prop. of Kripa Overseas Vs National Agricultural Co-operative Marketing Federation of India Ltd.
Delhi High Court · (2009) 12 DEL CK 0407
Arbitration and Conciliation Act, 1996 — Section 34, 9Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts04 Dec 2009Dismissed
Ram Karan Vs State (Delhi Admn.)
Delhi High Court · (2010) 1 JCC 287
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts04 Dec 2009Dismissed
Satish Khosla Vs Union of India (UOI) and Others
Delhi High Court · (2009) 12 DEL CK 0319
High Courts04 Dec 2009Allowed
Mrs. Sneh Bahl and Others Vs State and Another
Delhi High Court · (2009) 12 DEL CK 0318
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 Dec 2009Disposed Off
Brijpal Singh Vs State
Delhi High Court · (2009) 12 DEL CK 0315
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 114Penal Code, 1860 (IPC) — Section 286, 304A, 80
High Courts04 Dec 2009Dismissed
NCB Vs Aziz Ahmad
Delhi High Court · (2010) 6 RCR(Criminal) 2197
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Customs Act, 1962 — Section 108Evidence Act, 1872 — Section 25, 26, 30
High Courts04 Dec 2009Dismissed
Ajit Singh Vs Union of India (UOI) and Others
Delhi High Court · (2009) 12 DEL CK 0298
High Courts04 Dec 2009Dismissed
Dhananjay Kumar Vs CRPF and Another
Delhi High Court · (2009) 12 DEL CK 0297
High Courts04 Dec 2009Dismissed
Union of India (UOI) Vs POPI (Decd.) thr. LRs.
Delhi High Court · (2009) 12 DEL CK 0281
Land Acquisition Act, 1894 — Section 4, 6