High Courts04 Nov 2009Dismissed
Rajinder Jaina Vs Central Information Commission and Others
Delhi High Court · (2009) 164 DLT 153 : (2010) 8 RCR(Civil) 857
Right to Information Act, 2005 — Section 8(1)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,703 of 6,586
High Courts04 Nov 2009Disposed Off
Sonu @ Kapil Vs The State (NCT of Delhi)
Delhi High Court · (2009) 11 DEL CK 0366
Penal Code, 1860 (IPC) — Section 34, 392, 394, 397
High Courts04 Nov 2009Dismissed
Commissioner of Income Tax Vs KSA Technopak (India) (P) Ltd.
Delhi High Court · (2009) 11 DEL CK 0274
High Courts04 Nov 2009Dismissed
National Insurance Co. Ltd. and Others Vs Raj Mala and Others
Delhi High Court · (2009) 7 ILR Delhi 461
Motor Vehicles Act, 1988 — Section 170
High Courts04 Nov 2009Allowed
Ram Murti Goel and Others Vs Darshan Singh and Others
Delhi High Court · (2009) 7 ILR Delhi 640
High Courts04 Nov 2009Disposed Off
Whale Stationary Products Ltd. and Others Vs Union of India (UOI) and Another
Delhi High Court · (2009) 11 DEL CK 0256
Companies Act, 1956 — Section 4
High Courts04 Nov 2009Dismissed
Flemingo Duty Free Shop P. Ltd. and Another Vs Union of India (UOI) and Others
Delhi High Court · (2009) 11 DEL CK 0255
Constitution of India, 1950 — Article 14
High Courts04 Nov 2009Dismissed
Dr. S. Chakravarthy, Ex-Member, MRTP Commission Vs Union of India (UOI)
Delhi High Court · (2009) 11 DEL CK 0236
Administrative Tribunals Act, 1985 — Section 19Monopolies and Restrictive Trade Practices Act, 1969 — Section 5(2), 6(5)Monopolies and Restrictive Trade Practices Commission (Conditions of Service of Chairman and Members) Rules, 1970 — Rule 3, 4
High Courts04 Nov 2009
Ramvir Vs State
Delhi High Court · (2009) 11 DEL CK 0230
Criminal Procedure Code, 1973 (CrPC) — Section 164, 428Penal Code, 1860 (IPC) — Section 361, 363, 366, 375, 376
High Courts04 Nov 2009
Hardwari Lal Vs State
Delhi High Court · (2009) 164 DLT 325 : (2010) 6 RCR(Criminal) 2088
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 326, 34
High Courts04 Nov 2009
Bajaj Allianz General Insurance Co. Ltd. Vs Kamla Bist and Others
Delhi High Court · (2010) 3 ACC 55
Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 165(1), 166, 166(2), 166(3), 166(4)Succession Act, 1925 — Section 306
High Courts04 Nov 2009Dismissed
Rajesh Maan and Others Vs Delhi Metro Rail Corporation
Delhi High Court · (2009) 164 DLT 309 : (2010) 8 RCR(Civil) 1010
Constitution of India, 1950 — Article 14, 226
High Courts04 Nov 2009Dismissed
Ispat Industries Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 11 DEL CK 0128
Mineral Concession Rules, 1960 — Rule 37, 54, 55Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(4), 30, 5(1)
High Courts04 Nov 2009Dismissed
Centurian Services (P) Limited Vs Dharamveer
Delhi High Court · (2009) 165 DLT 130 : (2010) 124 FLR 321 : (2010) 2 LLJ 748 : (2010) 157 PLR 6
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33(2), 33A
High Courts04 Nov 2009
Smt. Brijesh Devi, Master Sachin and Master Sagar Vs Union of India (UOI)
Delhi High Court · (2011) ACJ 1179
Railway Claims Tribunal Act, 1987 — Section 17(1), 17(2), 23, 5
High Courts04 Nov 2009Dismissed
Indian Council of Agricultural Research (ICAR) and Others Vs Dr. Sukh Pal Singh
Delhi High Court · (2009) 11 DEL CK 0116
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Constitution of India, 1950 — Article 226
High Courts04 Nov 2009
Patti Ram Vs Kushal Pal Singh
Delhi High Court · (2009) 7 ILR Delhi 630 : (2011) 2 TAC 521
High Courts04 Nov 2009
Union of India (UOI) and Another Vs R.S. Sahdev and Another
Delhi High Court · (2010) 4 SLR 264
Central Civil Services (Conduct) Rules, 1964 — Rule 15, 3(1)Constitution of India, 1950 — Article 226
High Courts04 Nov 2009
Mithilesh Vs State
Delhi High Court · (2010) 1 Crimes 648
Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(3), 13(5), 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 53, 54, 55