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Delhi High Court judgments, 2010

3,927 judgments · page 110 of 197

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High Courts02 Jun 2010Dismissed

Srinivas Malliah Memorial Theatre Crafts Trust (Regd.) Vs Regional Provident Fund Commissioner and Others

Delhi High Court · (2010) 06 DEL CK 0042

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7A
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High Courts02 Jun 2010Dismissed

LT. Col. Ashok M. Chacko Retd. Vs UOI and Others

Delhi High Court · (2010) 06 DEL CK 0036

Constitution of India, 1950 — Article 12, 226
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High Courts02 Jun 2010Dismissed

Indus Valley Estates and Farms Ltd. Vs Securities and Exchange Board of India

Delhi High Court · (2010) 101 SCL 319

Securities and Exchange Board of India Act, 1992 — Section 24(1), 27
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High Courts02 Jun 2010

Jagjit Singh and Others Vs Union of India (UOI) and Others

Delhi High Court · (2010) 06 DEL CK 0012

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2009 — Section 3, 4, 6
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High Courts02 Jun 2010Dismissed

Bhagwan Dass Vs State (NCT) of Delhi

Delhi High Court · (2010) 6 ILR Delhi 285

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 300
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High Courts02 Jun 2010

Guru Teg Bahadur Hospital Vs Sushil Kumar and Others

Delhi High Court · (2010) 06 DEL CK 0005

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 25F
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High Courts02 Jun 2010Dismissed

Smt. Leela Sharma Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2010) 170 DLT 505

Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 11, 8(2), 8(3), 8(4)Delhi School Education Rules, 1973 — Rule 110, 120, 120(3)
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High Courts01 Jun 2010Dismissed

Maharashtra Freight Carriers Pvt. Ltd. Vs Kusum Lata and Others

Delhi High Court · (2011) ACJ 2553 : (2010) 127 FLR 648

Workmens Compensation Act, 1923 — Section 31, 4A
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High Courts01 Jun 2010Dismissed

Prem Nath and Others Vs Oil and Natural Gas Corporation and Others

Delhi High Court · (2010) 06 DEL CK 0064

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 2, 3
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High Courts01 Jun 2010Allowed

Madhu Mehra Vs Pritpal Singh

Delhi High Court · (2010) 6 ILR Delhi 282 : (2010) 159 PLR 48

Arbitration and Conciliation Act, 1996 — Section 31, 31(7)
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High Courts01 Jun 2010Dismissed

Ashok Kumar Khurana Vs Lokeshwar Nath Gulati and Others

Delhi High Court · (2012) ACJ 556 : (2011) 1 TAC 260

Evidence Act, 1872 — Section 106
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High Courts01 Jun 2010Dismissed

National Insurance Co. Ltd. Vs Anshu Gupta and Another

Delhi High Court · (2012) ACJ 1052 : (2011) 2 TAC 126

Motor Vehicles Act, 1988 — Section 149(2)
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High Courts01 Jun 2010Dismissed

Lekh Raj Singh Vs UOI and Others

Delhi High Court · (2010) 06 DEL CK 0045

Army Act, 1950 — Section 154(2), 164(2), 179
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High Courts01 Jun 2010Dismissed

A.K. Malhotra and Another Vs DDA

Delhi High Court · (2010) 06 DEL CK 0038

Constitution of India, 1950 — Article 226, 32
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High Courts01 Jun 2010

TP Selvam Vs Group Commandant CISF and Others

Delhi High Court · (2010) 06 DEL CK 0035

Central Industrial Security Force Rules, 1969 — Rule 54
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High Courts01 Jun 2010

Giriraj Kishore Verma Vs Central Registrar of Co-operative Societies and Others

Delhi High Court · (2010) 06 DEL CK 0031

Multi State Cooperative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding up and Execution of Decrees, Orders and Decisions) Rules, 1985 — Rule 19Multi-State Cooperative Societies Act, 1984 — Section 77, 80, 81(2), 84Multi-State Cooperative Societies Rules, 1985 — Rule 19, 19(M)
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High Courts01 Jun 2010

Rameshwari and Others Vs D.T.C. and Others

Delhi High Court · (2012) ACJ 217

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
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High Courts01 Jun 2010

Oriental Fire and General Insurance Co. Ltd. Vs Arjun Thapa and Others

Delhi High Court · (2010) 06 DEL CK 0029

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)Constitution of India, 1950 — Article 12Evidence Act, 1872 — Section 95
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High Courts01 Jun 2010Allowed

Kiran Bhardwaj and Another Vs Reliance Gen. Insurance Co. Ltd. and Others

Delhi High Court · (2011) 5 AD 488 : (2011) 124 DRJ 326

Motor Vehicles Act, 1988 — Section 140, 166Penal Code, 1860 (IPC) — Section 279, 304A, 338
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High Courts01 Jun 2010

Saroj Gupta and others Vs Ram Akbal and others

Delhi High Court · (2011) ACJ 2394

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