High Courts02 Jul 2010Dismissed
Budhiraja Electricals Vs Rites
Delhi High Court · (2010) 07 DEL CK 0127
Arbitration Act, 1940 — Section 20, 29, 30, 33
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 106 of 197
High Courts02 Jul 2010
Jeevan Engineering Works Vs Union of India (UOI)
Delhi High Court · (2010) 07 DEL CK 0126
Arbitration Act, 1940 — Section 29, 30, 33
High Courts02 Jul 2010
R.S. Avtar Singh and Co. Vs National Project Construction Corporation Ltd. and Another
Delhi High Court · (2010) 07 DEL CK 0125
Arbitration Act, 1940 — Section 14, 29, 30, 33Partnership Act, 1932 — Section 69
High Courts02 Jul 2010
Duke Fashions (India) Ltd. Vs Girish Hosiery and Others Girish Hosiery Pvt. Ltd. Vs Duke Fashions (India) Ltd.
Delhi High Court · (2010) 07 DEL CK 0124
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Trade and Merchandise Marks Act, 1958 — Section 11, 12(1), 17, 28(3)Trade Marks Act, 1999 — Section 11, 12, 12(2), 12(3), 124
High Courts02 Jul 2010
Sudershan Singh Vs Amrit Lata Jhamb
Delhi High Court · (2010) 07 DEL CK 0106
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 5, Order 9 Rule 9, 151Delhi Rent Control Act, 1958 — Section 14(1), 2(1), 2(11)
High Courts02 Jul 2010Dismissed
Ram Kishan Sharma Vs Layak Ram Sharma
Delhi High Court · (2010) 07 DEL CK 0105
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 12 Rule 8
High Courts02 Jul 2010
Gurvender Singh Saini Vs School Management of Guru Harkrishan Public School and Others
Delhi High Court · (2010) 07 DEL CK 0080
Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 10Delhi School Education Rules, 1973 — Rule 115
High Courts02 Jul 2010Allowed
Sh. Dev Dutt Sharma Vs Managing Society National Public School and Others
Delhi High Court · (2010) 07 DEL CK 0079
Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 10, 10(1), 10(2), 4(1)Delhi School Education Rules, 1973 — Rule 45, 47
High Courts02 Jul 2010Dismissed
Union of India (UOI) Vs S. Ranjan and Brothers
Delhi High Court · (2010) 07 DEL CK 0048
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)
High Courts02 Jul 2010Dismissed
Hazari Lal and Another Vs Financial Commissioner and Another
Delhi High Court · (2010) 07 DEL CK 0047
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6Limitation Act, 1963 — Section 5
High Courts02 Jul 2010
Guru Nanak Khalsa College Vs National Council for Teacher Education and Another
Delhi High Court · (2010) 07 DEL CK 0037
National Council for Teacher Education Act, 1993 — Section 14, 18National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2007 — Regulation 7, 7(1), 8, 8(10)National Council for Teachers Education Rules, 1997 — Rule 10, 11
High Courts02 Jul 2010Dismissed
Brig. (Retd.) Ujjal Dasgupta Vs Cabinet Secretariat
Delhi High Court · (2010) 07 DEL CK 0031
Right to Information Act, 2005 — Section 24, 24(1), 8(1)
High Courts02 Jul 2010Dismissed
Ind-swift Limited Vs Union of India (UOI) and Others
Delhi High Court · (2010) 07 DEL CK 0028
Constitution of India, 1950 — Article 226
High Courts02 Jul 2010
Shri Labh Chand Jain Vs Shri Sugan Chand Jain and Others
Delhi High Court · (2010) 07 DEL CK 0024
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts02 Jul 2010
Shahid Ali Vs Tota Ram and Others
Delhi High Court · (2010) 07 DEL CK 0018
Motor Vehicles Act, 1988 — Section 8, 9Workmens Compensation Act, 1923 — Section 2(1)
High Courts02 Jul 2010
Religare Finvest Limited Vs Sambath Kumar A
Delhi High Court · (2011) 1 BC 29 : (2010) 171 DLT 165 : (2010) 5 ILR Delhi 602 : (2011) 1 RCR(Criminal) 14
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 201, 202Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jul 2010Dismissed
Central Government Employees Consumer Cooperative Society Ltd. Workers Union Vs Union of India (UOI) and Others
Delhi High Court · (2010) 07 DEL CK 0426
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 2
High Courts01 Jul 2010
Delhi Transport Corporation Vs Delhi Administration and Others
Delhi High Court · (2010) 07 DEL CK 0425
Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 9Industrial Disputes Act, 1947 — Section 17B, 25FPersons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts01 Jul 2010
National Airports Authority Vs Sudershan Kumar and Others
Delhi High Court · (2010) 171 DLT 468 : (2010) 127 FLR 111 : (2010) 4 LLJ 557 : (2011) 162 PLR 20
Minimum Wages (Central) Rules, 1950 — Rule 25Minimum Wages Act, 1948 — Section 12, 14, 2, 22, 25
High Courts01 Jul 2010
Vivek Kochher and Another Vs KYK Corporation Ltd. and Others
Delhi High Court · (2010) 171 DLT 569 : (2010) 44 PTC 229 : (2010) 43 PTC 760
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4