Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 228, 275, 276, 278, 279Penal Code, 1860 (IPC) — Section 120B, 409

Read judgment

High Courts22 May 2008Allowed

Colonel R. Jayaprasad Vs Union of India (UOI) and Others

Delhi High Court · (2008) 151 DLT 435

Army Act, 1950 — Section 27Constitution of India, 1950 — Article 226Defence Services Regulations — Regulation 105

Read judgment

High Courts22 May 2008Dismissed

Ashok Kumar Dua Vs Ranbir Kumar Dua and Another

Delhi High Court · AIR 2008 Delhi 171 : (2009) 1 CivCC 246 : (2008) 151 DLT 469 : (2008) 104 DRJ 662

Succession Act, 1925 — Section 276

Read judgment

High Courts22 May 2008Allowed

Akhilesh Pratap Singh Vs Director General, ITBP

Delhi High Court · (2008) 103 DRJ 433 : (2009) 1 ILR Delhi 157 : (2009) 3 SLJ 281

Penal Code, 1860 (IPC) — Section 307, 504, 506

Read judgment

High Courts22 May 2008Dismissed

Vijay Kumar Sharma Vs State of NCT

Delhi High Court · (2008) 05 DEL CK 0200

Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 173(8), 438, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420

Read judgment

High Courts22 May 2008

Akhilesh Pratap Singh Vs Director General, I.T.B.P.

Delhi High Court · (2008) 118 FLR 344

Penal Code, 1860 (IPC) — Section 307, 504, 506

Read judgment

High Courts22 May 2008

United Bank of India Vs P.K. Duggal (thru. LR)

Delhi High Court · (2008) 2 ILR Delhi 1156

Read judgment

High Courts22 May 2008

Era Infra Engineering Ltd. Vs Union of India (UOI)

Delhi High Court · (2008) 219 CTR 103 : (2008) 11 STR 3 : (2010) 33 VST 153

Finance Act, 1994 — Section 67, 67(3)

Read judgment

High Courts22 May 2008

Mrs. Pamela Manmohan Singh Vs Mrs. Harnam Kaur and Others

Delhi High Court · (2008) 153 DLT 371 : (2008) 104 DRJ 221

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 2

Read judgment

High Courts22 May 2008

Jai Singh and Another Vs Secretary Law and Judicial and Others

Delhi High Court · (2008) 2 ILR Delhi 1166

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3Delhi Land Reforms Act, 1954 — Section 18, 18(1), 18(2)Penal Code, 1860 (IPC) — Section 440

Read judgment

High Courts21 May 2008Dismissed

Delhi Transport Corporation Vs Ek Lakh Hussain

Delhi High Court · (2008) 103 DRJ 455 : (2008) 118 FLR 857 : (2008) 2 ILR Delhi 1147

Industrial Disputes Act, 1947 — Section 17B

Read judgment

High Courts21 May 2008Allowed

Sanjeev R. Apte Vs I.F.C.I. Ltd. and Others

Delhi High Court · (2009) 3 PLR 44

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(6), 22(1)Recovery of Debts Due to Banks and Financial Institutions Rules, 1993 — Rule 18

Read judgment

High Courts21 May 2008Dismissed