High Courts04 Feb 2009
Shri Mir Singh Vs Union of India (UOI)
Delhi High Court · (2010) 8 RCR(Civil) 1385
Civil Procedure Code, 1908 (CPC) — Section 151, 153Land Acquisition Act, 1894 — Section 17, 18, 19, 28, 4
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,864 of 6,586
High Courts04 Feb 2009Allowed
Mohd. Rashid Vs State
Delhi High Court · (2009) 02 DEL CK 0179
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts04 Feb 2009Dismissed
Maksood Ali Vs State
Delhi High Court · (2009) 02 DEL CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts04 Feb 2009Dismissed
Varindera Constructions Ltd. Vs Union of India (UOI)
Delhi High Court · (2009) 02 DEL CK 0173
Arbitration Act, 1940 — Section 20Constitution of India, 1950 — Article 19, 226, 25
High Courts03 Feb 2009Dismissed
Sheela Devi Vs Municipal Corporation of Delhi
Delhi High Court · (2009) 02 DEL CK 0277
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts03 Feb 2009Disposed Off
Mideast Shipping Co. India Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 02 DEL CK 0252
Foreign Trade (Development and Regulation) Act, 1992 — Section 19
High Courts03 Feb 2009
Faisal and Others Vs Medical Council of India and Another
Delhi High Court · (2009) 02 DEL CK 0221
High Courts03 Feb 2009Dismissed
Subhash Vs State of NCT of Delhi
Delhi High Court · (2009) 02 DEL CK 0203
Penal Code, 1860 (IPC) — Section 120B, 302
High Courts03 Feb 2009Dismissed
Satbir Singh @ Gattu Vs The State (G.N.C.T. of Delhi)
Delhi High Court · (2009) 02 DEL CK 0190
High Courts03 Feb 2009
Dayanand Dec. thr. Lr''s Vs Union of India (UOI)
Delhi High Court · (2009) 157 DLT 210 : (2010) 8 RCR(Civil) 1658
High Courts03 Feb 2009Dismissed
Smt. Savitri Goenka Vs Kanti Bhai Damani and Others
Delhi High Court · (2010) 8 RCR(Civil) 1530
High Courts03 Feb 2009Dismissed
Babu Ram Sagar Vs The Presiding Officer, Labour Court No. VII and Another
Delhi High Court · (2009) 164 DLT 691 : (2009) 122 FLR 79 : (2009) 3 LLJ 128 : (2009) 7 SLR 472
High Courts02 Feb 2009
Pardeep Kumar Vs The State (Delhi Administration)
Delhi High Court · (2009) 02 DEL CK 0298
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 304, 324, 326, 34
High Courts02 Feb 2009
Sabar Bhatti Vs State
Delhi High Court · (2010) 6 RCR(Criminal) 1629
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts02 Feb 2009Allowed
BSES Rajdhani Power Ltd. Vs State NCT Delhi and Another
Delhi High Court · (2009) 5 RCR(Criminal) 374
Criminal Procedure Code, 1973 (CrPC) — Section 247, 250, 256, 256(1), 344Electricity Act, 2003 — Section 135, 151Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Feb 2009Allowed
Aslam Vs State
Delhi High Court · (2009) 02 DEL CK 0281
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302
High Courts02 Feb 2009Disposed Off
Rita Sikka Vs Union of India (UOI) and Others
Delhi High Court · (2009) 02 DEL CK 0251
Citizenship Act, 1955 — Section 10(4), 7A, 7B(1)
High Courts02 Feb 2009Dismissed
Vishwambhar Nath Misra Vs Union of India (UOI) and Another
Delhi High Court · (2009) 02 DEL CK 0250
Constitution of India, 1950 — Article 226