High Courts14 Jul 2010
M/s Barmalt India Pvt. Ltd. Vs K.S. Mehra and Others
Delhi High Court · (2010) 07 DEL CK 0187
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 100 of 197
High Courts14 Jul 2010Dismissed
Subrata Mukherjee Vs Achin Vinayak and Others
Delhi High Court · (2010) 07 DEL CK 0072
Constitution of India, 1950 — Article 226, 227University Grants Commission (Minimum Qualifications Required for the Appointment and Career Advancement of Teachers in Universities and Institutions Affiliated to it) Regulations, 2000 — Regulation 5(5)University Grants Commission Act, 1956 — Section 16, 16(1), 2, 3
High Courts14 Jul 2010
Ghalib Apartments Residents Welfare Association Vs Registrar Coop. Societies and Others
Delhi High Court · (2010) 173 DLT 372 : (2010) 119 DRJ 251 : (2011) 7 RCR(Civil) 2485
Constitution of India, 1950 — Article 226Delhi Co-operative Societies Act, 1972 — Section 32, 60Evidence Act, 1872 — Section 44
High Courts14 Jul 2010
Commissioner of Income Tax Vs M/s. Pratap Steel Rolling Mills
Delhi High Court · (2010) 07 DEL CK 0033
Delhi Sales Tax Act, 1975 — Section 2, 2(9), 23, 24, 27Delhi Sales Tax Rules, 1975 — Rule 23, 23A
High Courts13 Jul 2010Allowed
Om Prakash Singh and Others Vs Union of India (UOI) and Others
Delhi High Court · (2010) 07 DEL CK 0360
Constitution of India, 1950 — Article 226, 227
High Courts13 Jul 2010Dismissed
Commissioner of Income Tax Vs Dhanpat Rai
Delhi High Court · (2011) 1 ILR Delhi 20
Income Tax Act, 1961 — Section 260A, 263
High Courts13 Jul 2010Dismissed
Shri Mange Ram Vs DDA and Others
Delhi High Court · (2010) 171 DLT 46
Constitution of India, 1950 — Article 226
High Courts13 Jul 2010Dismissed
Santosh Kumar Dubey Vs Govt. of NCT of Delhi
Delhi High Court · (2010) 07 DEL CK 0346
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 9
High Courts13 Jul 2010Dismissed
Director of IT Vs Help Age India
Delhi High Court · (2010) 07 DEL CK 0268
Income Tax Act, 1961 — Section 11, 12, 13, 13(1), 143(1)
High Courts13 Jul 2010Allowed
Anil Saxena Vs State
Delhi High Court · (2011) 1 AD 445 : (2010) 7 RCR(Criminal) 1471
Penal Code, 1860 (IPC) — Section 420, 464, 467, 468, 471
High Courts13 Jul 2010Dismissed
Indian Sugar Exim Corporation Ltd. Vs Subhash Chand Kohli and Chandra Mohan Kohli
Delhi High Court · (2010) 171 DLT 176
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 12, Order 26 Rule 10, Order 26 Rule 9
High Courts13 Jul 2010Dismissed
Joice Michael Vs Union of India and Others
Delhi High Court · (2010) 07 DEL CK 0253
Central Industrial Security Force Rules, 1969 — Rule 15, 19Penal Code, 1860 (IPC) — Section 279, 338
High Courts13 Jul 2010Disposed Off
M/s Rama Construction Company Vs High Court of Delhi
Delhi High Court · (2010) 07 DEL CK 0227
Arbitration and Conciliation Act, 1996 — Section 11, 11(10)
High Courts13 Jul 2010Dismissed
Rahul Kumar Mishra Vs Union of India and Others
Delhi High Court · (2010) 07 DEL CK 0223
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Central Reserve Police Force Rules, 1955 — Rule 16
High Courts13 Jul 2010Dismissed
K.O. Mathai Vs UOI and Others
Delhi High Court · (2010) 07 DEL CK 0178
Pharmacy Act, 1948 — Section 31, 32, 33
High Courts13 Jul 2010Dismissed
H.C. Sukhbir Singh Vs UOI and Ors
Delhi High Court · (2010) 07 DEL CK 0139
Constitution of India, 1950 — Article 226
High Courts13 Jul 2010Dismissed
Surya Kiran Maintenance Society Vs Shri Shiv Sharma and Another
Delhi High Court · (2010) 07 DEL CK 0104
Limitation Act, 1963 — Section 5
High Courts12 Jul 2010Allowed
Sanjay Mehra & Ors Vs Sunil Malhotra & Anr
Delhi High Court · (2010) 170 DLT 797
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Delhi Rent Control Act, 1958 — Section 14(1), 14(1)(a), 14(1)(b), 14(1)(e), 14(1)(g), 14(1)(k), 14(6), 14(7), 19, 25B, 25B(4), 25B(5), 25B(7), 25B(8)
High Courts12 Jul 2010Dismissed
Govt. of NCT of Delhi and Another Vs Amit Kumar
Delhi High Court · (2010) 07 DEL CK 0329
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 452
High Courts12 Jul 2010Dismissed
Smiths Detection (Asia Pacific) Pte Ltd. and Another Vs Union of India (UOI)
Delhi High Court · (2010) 119 DRJ 238
Constitution of India, 1950 — Article 14, 19(1)