COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,943 of 6,586

High Courts11 Jun 2008Dismissed

State (Delhi Administration) Vs Virender Kumar and Others

Delhi High Court · (2009) 109 DRJ 71 : (2009) 5 RCR(Criminal) 962

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 279

Read judgment

High Courts06 Jun 2008

Bal Kishan Vs State

Delhi High Court · (2008) 105 DRJ 379

Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 482Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 279, 304A

Read judgment

High Courts06 Jun 2008Dismissed

Anee Patricia Dyook and Others Vs Indian Airlines Ltd.

Delhi High Court · (2012) 7 AD 206

Constitution of India, 1950 — Article 12, 14, 16, 19

Read judgment

High Courts04 Jun 2008Dismissed

Dinkar Dogra Vs Directorate of Enforcement

Delhi High Court · (2008) 06 DEL CK 0004

Foreign Exchange Management Act, 1999 — Section 18(2), 18(3), 35Foreign Exchange Regulation Act, 1973 — Section 49, 54

Read judgment

High Courts04 Jun 2008

Commissioner of Police and Others Vs Rajender Singh and Others Prem Singh Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2008) 151 DLT 322 : (2008) 104 DRJ 176 : (2008) 2 ILR Delhi 1235

Administrative Tribunals Act, 1985 — Section 14, 14(1), 14(3), 22(3), 3Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

Read judgment

High Courts30 May 2008Dismissed

Bandhu Machinery P. Ltd. Vs Om Parkash Sikka and Others

Delhi High Court · AIR 2009 Delhi 33 : (2008) 105 DRJ 267 : (2009) 5 RCR(Civil) 601

Transfer of Property Act, 1882 — Section 106, 106(3), 107

Read judgment

High Courts30 May 2008Dismissed

Bhupinder Singh Patel Vs CBI

Delhi High Court · (2008) CriLJ 4396 : (2008) 4 RCR(Criminal) 605

Constitution of India, 1950 — Article 19(1), 19(2)Criminal Procedure Code, 1973 (CrPC) — Section 227, 395, 401General Clauses Act, 1897 — Section 3, 4

Read judgment

High Courts30 May 2008

Maharaji Educational Trust and Another Vs Housing and Urban Dev. Corp. Ltd.

Delhi High Court · (2008) 151 DLT 176 : (2008) 106 DRJ 162

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts30 May 2008

Col. R.P.S. Dhillon Vs Union of India (UOI) and Others

Delhi High Court · (2008) 104 DRJ 334

Read judgment

High Courts30 May 2008

Gurnam Singh IC - 28082 K Vs Union of India (UOI) and Others

Delhi High Court · (2008) 104 DRJ 505

Army Act, 1950 — Section 139, 164, 164(2), 40, 47Army Rules, 1954 — Rule 37, 37(1), 37(3), 41, 44

Read judgment

High Courts30 May 2008Dismissed

Capt. P.N. Sharma Vs Chairman-cum-Managing Director, Indian Airlines Ltd. and Others

Delhi High Court · (2008) 05 DEL CK 0192

Criminal Procedure Code, 1973 (CrPC) — Section 340

Read judgment

High Courts30 May 2008Dismissed

Pratibha Lalwani and Another Vs Union of India (UOI) and Others

Delhi High Court · (2008) 105 DRJ 464

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4, 151Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 340

Read judgment

High Courts30 May 2008Dismissed

Indus Ind Bank Ltd. Vs Balvinder Singh and Another

Delhi High Court · (2008) 104 DRJ 259

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

Read judgment

High Courts30 May 2008Dismissed

Deepali Design and Exhibits P. Ltd. and Another Vs Union of India (UOI) and Others

Delhi High Court · (2008) 104 DRJ 186

Constitution of India, 1950 — Article 226

Read judgment

High Courts30 May 2008

John Tinson Co. Pvt. Ltd. Vs Bank of India and Another

Delhi High Court · (2008) 105 DRJ 358 : (2009) 5 RCR(Civil) 140 : (2008) 2 RCR(Rent) 487

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 27Delhi Rent Control Act, 1958 — Section 81

Read judgment

High Courts30 May 2008Dismissed

Maman Chand Vs State

Delhi High Court · (2008) 105 DRJ 84

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302

Read judgment

High Courts30 May 2008Dismissed

Royal Sundram Alliance Insurance Company Ltd. Vs Shri Ram Rattan and Others

Delhi High Court · (2008) 104 DRJ 312 : (2008) 2 ILR Delhi 1227

Motor Vehicles Act, 1988 — Section 173

Read judgment

High Courts30 May 2008

Madan Lal Sharma Vs Sir Chottu Ram Educational Trust and Others

Delhi High Court · (2008) 151 DLT 579

All India Council for Technical Education Act, 1987 — Section 10Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 12, 226

Read judgment

High Courts30 May 2008Dismissed

K.V. Chandrasekharan Vs Union of India (UOI) and Others

Delhi High Court · (2009) 2 SLR 275

Admiralty Courts Act, 1861 — Section 7Constitution of India, 1950 — Article 12, 14, 19(2), 226Electricity (Supply) Act, 1948 — Section 79

Read judgment

High Courts30 May 2008Dismissed

Rakesh Kumar Vs Gandharv Singh

Delhi High Court · (2008) 155 DLT 750

Delhi Rent Control Act, 1958 — Section 14(2), 15(1), 15(7)

Read judgment