High Courts04 Jun 2010
National Insurance Company Ltd. Vs Raj Kumari and Others
Delhi High Court · (2010) 06 DEL CK 0026
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 109 of 197
High Courts04 Jun 2010
Haryana Roadways Vs Rajendra Singh Bist and Others
Delhi High Court · (2011) 2 TAC 122
High Courts04 Jun 2010Allowed
Nirmala and Others Vs Government of NCT of Delhi and Others
Delhi High Court · (2011) 7 RCR(Civil) 965
Constitution of India, 1950 — Article 14, 16, 19, 31A, 31BDelhi Land Reforms Act, 1954 — Section 50Hindu Succession (Amendment) Act, 2005 — Section 4(1), 4(2), 48, 52, 6
High Courts04 Jun 2010
Bhushan Steel Ltd. Vs Singapore International Arbitration Centre and Another
Delhi High Court · (2010) 6 ILR Delhi 295
Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(1), 16(2), 16(4)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 16, 17, 18, 19Specific Relief Act, 1963 — Section 34, 41
High Courts04 Jun 2010Dismissed
Virender Singh Pan War Vs Union of India (UOI) and Another
Delhi High Court · (2010) 06 DEL CK 0010
Constitution of India, 1950 — Article 226
High Courts04 Jun 2010Dismissed
Sharex Acting through Vinod Kumar Chadha Vs Smt. Sudershan Suri
Delhi High Court · (2010) 170 DLT 600 : (2011) 7 RCR(Civil) 1023
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 151Evidence Act, 1872 — Section 91, 92
High Courts03 Jun 2010
Saroj Rani Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2010) 5 ILR Delhi 407
Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 176, 176(1A)Penal Code, 1860 (IPC) — Section 302
High Courts03 Jun 2010
Onkar Nath Bhaskar and Another Vs S.S. Bakshi and Another
Delhi High Court · (2010) 06 DEL CK 0050
Succession Act, 1925 — Section 263, 264
High Courts03 Jun 2010Dismissed
Commissioner of Income Tax Vs IFCI Ltd.
Delhi High Court · (2011) 199 TAXMAN 21
Income Tax Act, 1961 — Section 260A, 271(1)
High Courts03 Jun 2010Allowed
Haldiram Bhujiawala and Another Vs Anand Kumar Deepak Kr. and Another
Delhi High Court · (2010) 4 ILR Delhi 753 : (2010) 43 PTC 771
High Courts03 Jun 2010Dismissed
Himalaya Drug Co. Vs SBL Limited
Delhi High Court · (2010) 43 PTC 739
Trade and Merchandise Marks Act, 1958 — Section 111(3), 28, 29, 29(1), 78Trade Marks Act, 1999 — Section 125
High Courts03 Jun 2010Dismissed
Dr. Umesh Kumar Vs Jamia Millia Islamia and Another
Delhi High Court · (2010) 06 DEL CK 0032
High Courts03 Jun 2010Dismissed
Varsha Kapoor Vs UOI and Others
Delhi High Court · (2010) 4 ILR Delhi 383 : (2010) 7 RCR(Criminal) 1305
Constitution of India, 1950 — Article 14, 15, 15(3), 21Penal Code, 1860 (IPC) — Section 304B, 498AProtection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 19(1), 19(1)(b)
High Courts03 Jun 2010
Budh Ram @ Pappu and Others Vs State
Delhi High Court · (2010) 06 DEL CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Penal Code, 1860 (IPC) — Section 201, 302, 304B, 307, 34
High Courts03 Jun 2010
Shubhra Chit Fund (P) Ltd. Vs Ram Kumar Shastri and Others
Delhi High Court · (2010) 06 DEL CK 0016
High Courts03 Jun 2010
Balwinder Singh Vs Union of India (UOI) and Others
Delhi High Court · (2010) 172 DLT 200 : (2010) 5 ILR Delhi 559
Border Security Force Act, 1968 — Section 117, 26, 40, 42, 48Border Security Force Rules, 1969 — Rule 101(4), 109, 109(3), 122, 122(1)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8
High Courts03 Jun 2010Dismissed
Paul Properties Pvt. Ltd. and Another Vs Estate Officer Life Insurance Corp. of India and Another
Delhi High Court · (2010) 06 DEL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151, 2(15)Constitution of India, 1950 — Article 136, 226, 227Evidence Act, 1872 — Section 18
High Courts03 Jun 2010Allowed
Swarn Darshan Impex (P) Ltd. Vs Commissioner, Value Added Tax and Another
Delhi High Court · (2010) 31 VST 475
Delhi Value Added Tax Act, 2004 — Section 25, 26, 27, 38, 38(1)
High Courts02 Jun 2010Dismissed
Dr. Rajeev Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2010) 172 DLT 493 : (2010) 6 SLR 599
Constitution of India, 1950 — Article 136
High Courts02 Jun 2010Dismissed
Grasim Industries Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2010) 177 ECR 195 : (2010) 256 ELT 553
Central Excise Rules, 2002 — Rule 18Central Excises and Salt Act, 1944 — Section 35EE