High Courts24 Nov 2009Dismissed
Rajesh Jain Vs The State (N.C.T. of Delhi) and Others
Delhi High Court · (2010) 7 RCR(Criminal) 84
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 190, 192, 200
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,690 of 6,586
High Courts24 Nov 2009Dismissed
The New India Assurance Co. Ltd. Vs Smt. Vijay Kumari Thakur and Others
Delhi High Court · (2009) 11 DEL CK 0282
High Courts24 Nov 2009Allowed
AGM Protection Devices Ltd. Vs Deputy Commissioner of Income Tax
Delhi High Court · (2010) 324 ITR 334 : (2010) 191 TAXMAN 191
Income Tax Act, 1961 — Section 68
High Courts24 Nov 2009
Dwarika Prasad Pant and Others Vs Chief Secretary and Others
Delhi High Court · (2009) 7 ILR Delhi 765
High Courts24 Nov 2009Dismissed
The New India Assurance Co. Ltd. Vs Sunita and Others
Delhi High Court · (2009) 11 DEL CK 0203
High Courts24 Nov 2009
Maa Kamakhya Darbar Fragrances India Vs Shanti Dhoop Karyala and Another
Delhi High Court · (2010) 6 RCR(Civil) 537
Trade Marks Act, 1999 — Section 21(4)
High Courts24 Nov 2009
Desh Kumar and Others Vs Indian Institute of Architects and Others
Delhi High Court · (2009) 11 DEL CK 0114
High Courts24 Nov 2009
Kumar Suman Singh @ Ranjeet Singh Vs The State
Delhi High Court · (2010) 170 DLT 687 : (2010) 6 RCR(Criminal) 2248
Antiquities and Art Treasures Act, 1972 — Section 25Bureau of Indian Standards Act, 1986 — Section 11, 30, 33Constitution of India, 1950 — Article 142, 226, 227
High Courts24 Nov 2009Dismissed
K.K. Kaushik Vs Union of India (UOI) and Others
Delhi High Court · (2009) 11 DEL CK 0066
Constitution of India, 1950 — Article 226Delhi Police Act, 1978 — Section 5Delhi Police Rules, 1980 — Rule 49, 63
High Courts24 Nov 2009
Ajit Singh Vs State (Govt. of N.C.T. of Delhi)
Delhi High Court · (2010) 1 Crimes 116
Criminal Procedure Code, 1973 (CrPC) — Section 107, 150, 482Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts24 Nov 2009Dismissed
Rai Singh Vs State
Delhi High Court · (2009) 11 DEL CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 376
High Courts23 Nov 2009Disposed Off
Agarwal Grain Syndicates and Others Vs National Consumer Disputes Redressal Commission and Another
Delhi High Court · AIR 2010 Delhi 40 : (2009) 7 ILR Delhi 752 : (2010) 7 RCR(Civil) 831
Consumer Protection Act, 1986 — Section 13(3B), 17, 19, 2, 21
High Courts23 Nov 2009Allowed
James J. Pongrace Vs Power Machines (India) Ltd. and Another
Delhi High Court · (2010) 1 BC 244 : (2010) 6 RCR(Civil) 599
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)
High Courts23 Nov 2009Dismissed
Ex. Constable Jai Singh @ Jai Pal Singh Vs Union of India (UOI) and Dy. Commissioner of Police, 10th Bn. DAP
Delhi High Court · (2009) 11 DEL CK 0360
High Courts23 Nov 2009Allowed
Oriental Insurance Co. Ltd. Vs Jitender Kumar and Others
Delhi High Court · (2009) 7 ILR Delhi 728
High Courts23 Nov 2009Dismissed
Durga Travels and Tours and Another Vs Union of India (UOI) and Others
Delhi High Court · (2010) 6 RCR(Civil) 926
Rail Travellers Service Agents Rules, 1985 — Rule 6
High Courts23 Nov 2009Disposed Off
Shambhu Prasad Prajapati Vs Govt. of NCT Delhi and Others
Delhi High Court · (2009) 11 DEL CK 0338
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83
High Courts23 Nov 2009Dismissed
Banyan Tree Holding (P) Limited Vs A. Murali Krishna Reddy and Another
Delhi High Court · (2010) 42 PTC 361
Civil Procedure Code, 1908 (CPC) — Section 20Copyright Act, 1957 — Section 62(2)Trade Marks Act, 1999 — Section 134(2)
High Courts23 Nov 2009Dismissed
Shri Ram Kishan Vs The Administrator Union Territory of Delhi, Govt. of NCT of Delhi, The Director of Education Govt. of NCT of Delhi and Union Public Service Commission
Delhi High Court · (2009) 11 DEL CK 0317
High Courts23 Nov 2009Disposed Off
Brahm Singh Vs The State (N.C.T. of Delhi)
Delhi High Court · (2009) 11 DEL CK 0283
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361Penal Code, 1860 (IPC) — Section 319, 339, 34, 378, 379Probation of Offenders Act, 1958 — Section 4, 6