High Courts13 Oct 2009Disposed Off
Mrs. Renu Singh Vs Rajiv Rastogi and Another
Delhi High Court · (2009) 10 DEL CK 0172
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 52
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,716 of 6,586
High Courts13 Oct 2009Dismissed
Anil Sharma Vs Central Soil and Material Research Station
Delhi High Court · (2009) 10 DEL CK 0171
High Courts13 Oct 2009
Integ Electronics Vs Shri Sunil Kumar and Another
Delhi High Court · (2009) 10 DEL CK 0163
Constitution of India, 1950 — Article 226
High Courts13 Oct 2009Dismissed
Ravinder Kumar Vs Central Information Commissioner and Others
Delhi High Court · (2009) 10 DEL CK 0143
Right to Information Act, 2005 — Section 2, 8(1)
High Courts13 Oct 2009
Darbari Lal Kataria, Adarsh Cable Industries and Gaurav Fans and Another Vs Delhi Pollution Control Committee
Delhi High Court · (2009) 10 DEL CK 0107
High Courts13 Oct 2009Dismissed
Tara Singh Vs State of Delhi
Delhi High Court · (2010) 1 Crimes 186
Criminal Procedure Code, 1973 (CrPC) — Section 313Foreigners Act, 1946 — Section 14Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts13 Oct 2009
Mohinder Singh Vs Lt. Governor and Another Govt. of NCT of Delhi Vs Mohinder Singh
Delhi High Court · (2009) 10 DEL CK 0063
Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226
High Courts13 Oct 2009
Thirani Chemicals Ltd. Vs Shree Ram Plast and Another
Delhi High Court · (2009) 10 DEL CK 0060
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27
High Courts13 Oct 2009
Manmohan Kishan Malik Vs Avtar Kishan Malik (Deceased) though Legal Representatives and Others
Delhi High Court · (2010) 6 RCR(Civil) 515
Delhi Co-operative Societies Act, 1972 — Section 20, 26Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 21, 22, 23, 42Insurance Act, 1938 — Section 44, 44(1)
High Courts13 Oct 2009Allowed
Delhi Transport Corporation Vs Shri Sem Pal, Conductor
Delhi High Court · (2009) 10 DEL CK 0020
High Courts13 Oct 2009
K.C. Tanwar and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 10 DEL CK 0018
High Courts13 Oct 2009Dismissed
Ex. SI Satya Brat Singh Vs Union of India (UOI) and Others
Delhi High Court · (2009) 10 DEL CK 0017
High Courts13 Oct 2009Dismissed
Punit Pruti and Others Vs State Govt. of N.C.T. of Delhi and Another
Delhi High Court · (2011) 1 BC 76 : (2010) CriLJ 1111 : (2010) 1 Crimes 439
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 415, 420, 469, 471
High Courts13 Oct 2009
Laxman Das Vs State
Delhi High Court · (2009) 10 DEL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 80Penal Code, 1860 (IPC) — Section 420, 467, 471, 474Succession Act, 1925 — Section 217, 222, 224, 227, 276
High Courts13 Oct 2009
Nadeem Vs The State (Govt. of NCT of Delhi)
Delhi High Court · (2009) 10 DEL CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 292, 376, 506
High Courts13 Oct 2009Dismissed
Prashant Goel Vs State and Another
Delhi High Court · (2009) 10 DEL CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Oct 2009Dismissed
Delhi Development Authority Vs Chugh Kathuria Engineers Pvt. Ltd.
Delhi High Court · (2009) 10 DEL CK 0327
Arbitration Act, 1940 — Section 39
High Courts12 Oct 2009
Sanjiv Sapra Vs State
Delhi High Court · (2009) 10 DEL CK 0326
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 217, 63
High Courts12 Oct 2009Disposed Off
Shri Prem Chandra Jain (Deceased) represented by LR''s Shri Bharat Bhushan Jain, Advocate and Others Vs Shri Sri Ram (Deceased) and Others
Delhi High Court · (2009) 7 ILR Delhi 605
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 2, 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 61, 63, 64, 65, 65A
High Courts12 Oct 2009Disposed Off
Shri Aita Ram Vs Hindustan Times Ltd. and Another
Delhi High Court · (2009) 10 DEL CK 0307
Industrial Disputes Act, 1947 — Section 25FF