COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,752 of 6,586

High Courts17 Aug 2009

Vinod Kumar Sahadev Vs Union of India (UOI) and Others

Delhi High Court · (2010) 1 Crimes 204 : (2010) 6 RCR(Criminal) 1573

Constitution of India, 1950 — Article 136, 21Customs Act, 1962 — Section 108, 138B, 138B(1)Evidence Act, 1872 — Section 24, 25, 26, 27, 28

High Courts17 Aug 2009Allowed

R.K. Mishra and Others Vs State and Another

Delhi High Court · (2010) CriLJ 1292

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 435, 436Prevention of Damage to Public Property Act, 1984 — Section 4

High Courts17 Aug 2009Dismissed

Ram Chander Education Society Vs Ashok Kumar Nigam and Another

Delhi High Court · (2009) 08 DEL CK 0425

Contempt of Courts Act, 1971 — Section 2

High Courts17 Aug 2009

National Highways Authority of India Vs Afcons Infrastructure Ltd.

Delhi High Court · (2009) 08 DEL CK 0424

High Courts17 Aug 2009

Village Kishangarh Welfare Association Vs Union of India (UOI) Ors.

Delhi High Court · (2009) 08 DEL CK 0372

High Courts17 Aug 2009Dismissed

Mohd. Amir and Others Vs Jamia Millia Islamia and Others

Delhi High Court · (2009) 08 DEL CK 0371

High Courts17 Aug 2009Dismissed

Madho Singh Chauhan Vs State (GNCT of Delhi) and Others

Delhi High Court · (2010) 6 RCR(Criminal) 2300

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 200, 210, 311Delhi Police Act, 1978 — Section 112Penal Code, 1860 (IPC) — Section 120B, 34, 341, 379, 406

High Courts17 Aug 2009Disposed Off

Aadik Exports Vs Directorate of Enforcement

Delhi High Court · (2010) 98 SCL 28

Foreign Exchange Regulation Act, 1973 — Section 18(2), 18(3)

High Courts17 Aug 2009Disposed Off

New Delhi Municipal Council Vs Union of India (UOI) and Others Workmen of The Horticulture Wing of The New Delhi Municipal Council Vs New Delhi Municipal Council

Delhi High Court · (2009) 08 DEL CK 0279

New Delhi Municipal Council Act, 1994 — Section 34

High Courts17 Aug 2009Dismissed

Commissioner of Income Tax Vs Franus Waezicarg

Delhi High Court · (2009) 08 DEL CK 0269

Income Tax Act, 1961 — Section 271(1)(c), 80O

High Courts17 Aug 2009Dismissed

Municipal Corporation of Delhi Vs Shri Jai Prakash

Delhi High Court · (2009) 08 DEL CK 0233

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 5

High Courts17 Aug 2009

Reliance General Insurance Co. Ltd. Vs Usha Devi and Others

Delhi High Court · (2009) 08 DEL CK 0188

High Courts17 Aug 2009Dismissed

Mahesh Makhija Vs State (NCT of Delhi)

Delhi High Court · (2009) 08 DEL CK 0159

Penal Code, 1860 (IPC) — Section 325, 376

High Courts17 Aug 2009

Director General Works, CPWD Vs Eknath

Delhi High Court · (2009) 7 ILR Delhi 479

Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 33(2), 33A

High Courts17 Aug 2009Allowed

Shivani and Another Vs State

Delhi High Court · (2010) CriLJ 676

Penal Code, 1860 (IPC) — Section 302, 34, 498A

High Courts17 Aug 2009

Shakuntla Gupta and Others Vs D.T.C. and Others

Delhi High Court · (2009) ILR Delhi 857 Supp

Motor Vehicles Act, 1988 — Section 171

High Courts17 Aug 2009

Mohd. Rizwan Vs State (NCT Govt. of Delhi) and Others

Delhi High Court · (2009) 08 DEL CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 356, 379, 397(3)

High Courts17 Aug 2009

Commissioner of Income Tax Vs Deeksha Holidays Ltd.

Delhi High Court · (2010) 186 TAXMAN 183

Income Tax Act, 1961 — Section 271(1)

High Courts17 Aug 2009

Poorvanchal Caterers Vs Union of India (UOI) and Others

Delhi High Court · (2009) 08 DEL CK 0020

High Courts17 Aug 2009

Rajive Stock Brokers Limited Vs Smt. Saroj Bala

Delhi High Court · (2009) 08 DEL CK 0005

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(3)Companies Act, 1956 — Section 51