High Courts10 Nov 2009
LT. Governor and Others Vs Shri C.L. Bavalia
Delhi High Court · (2009) 11 DEL CK 0295
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,699 of 6,586
High Courts10 Nov 2009Disposed Off
Pappan Vs State (Govt. of N.C.T. of Delhi)
Delhi High Court · (2010) 3 RCR(Criminal) 616
Criminal Procedure Code, 1973 (CrPC) — Section 197, 357(3)Penal Code, 1860 (IPC) — Section 279, 304AProbation of Offenders Act, 1958 — Section 4
High Courts10 Nov 2009Allowed
Sh. Bishwajeet Singh Vs Sh. Bikramjit Singh and Others
Delhi High Court · (2009) 11 DEL CK 0262
High Courts10 Nov 2009Dismissed
Union of India (UOI) and Others Vs Sher Singh
Delhi High Court · (2009) 11 DEL CK 0246
High Courts10 Nov 2009Disposed Off
Anita J. Gursahani and Another Vs Chief Information Commissioner
Delhi High Court · (2010) 166 DLT 77
Prevention of Corruption Act, 1988 — Section 2Right to Information Act, 2005 — Section 11(1), 8(1)
High Courts10 Nov 2009Allowed
Manju Devi and Others Vs Bhola Ram and Others
Delhi High Court · (2009) 7 ILR Delhi 654
High Courts10 Nov 2009Dismissed
State of U.P. Vs Rita Rani Grover and Others
Delhi High Court · (2009) 11 DEL CK 0199
High Courts10 Nov 2009
Kundan Lal Gera and Another Vs Krishan Lal and Another
Delhi High Court · (2009) 11 DEL CK 0197
High Courts10 Nov 2009
Mohd. Azhar and Others Vs State
Delhi High Court · (2009) 11 DEL CK 0166
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 307, 323, 34, 341
High Courts10 Nov 2009
Liaqat Ali Vs State of N.C.T. Delhi
Delhi High Court · (2010) 167 DLT 442 : (2010) 7 RCR(Criminal) 79
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 428Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts10 Nov 2009
Doodh Nath Mahadeo Mandir Sabha (Registered) Vs Union of India (UOI) and Another
Delhi High Court · (2009) 11 DEL CK 0153
High Courts10 Nov 2009
Mussarat Begum Vs State of Delhi and Others
Delhi High Court · (2010) 1 Crimes 898
Criminal Procedure Code, 1973 (CrPC) — Section 29, 30, 321, 322, 360Penal Code, 1860 (IPC) — Section 314, 34, 360, 397, 401Probation of Offenders Act, 1958 — Section 4
High Courts10 Nov 2009Dismissed
Rajender Singh @ Master Vs State
Delhi High Court · (2009) 5 ILR Delhi 80
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts10 Nov 2009Dismissed
Modern Maintenance Services Vs All India Fine Arts and Crafts Society and Another
Delhi High Court · (2009) 11 DEL CK 0092
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3B, 151Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts10 Nov 2009Allowed
Union of India (UOI) Vs Shri K.P. Dangi and Shri R.K. Ghosh
Delhi High Court · (2009) 11 DEL CK 0087
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 226
High Courts10 Nov 2009
Poonam Manshani Vs J and K Bank Ltd. and Another
Delhi High Court · AIR 2010 Delhi 28 : (2010) 6 RCR(Civil) 227
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 18, 18(1)
High Courts10 Nov 2009
Patiala Distillers and Mfrs. Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2009) 164 DLT 688 : (2010) 42 PTC 359 : (2010) 7 RCR(Civil) 2223
Trade and Merchandise Marks Rules, 1959 — Rule 54Trade Marks Act, 1999 — Section 100
High Courts09 Nov 2009Allowed
Mr. Suresh Kumar Sahgal, Mrs. Pushpa Badhwar and Mrs. Raj Sethi Vs State
Delhi High Court · (2009) 11 DEL CK 0422
High Courts09 Nov 2009Allowed
Continental Carbon India Ltd. Vs Modi Rubber Ltd.
Delhi High Court · (2010) 1 BC 576 : (2009) 152 CompCas 398 : (2010) 6 RCR(Civil) 178
Advocates Act, 1961 — Section 48AASick Industrial Companies (Special Provisions) Act, 1985 — Section 19(3), 19(4), 25, 25(1)Wealth Tax Act, 1957 — Section 18(2A)