High Courts24 May 2010
The Management of HPL India Ltd. Vs The Secretary (Labour), Govt. of NCT of Delhi and Another
Delhi High Court · (2010) 05 DEL CK 0151
Industrial Disputes Act, 1947 — Section 10, 17B, 18, 18(3), 2
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 115 of 197
High Courts24 May 2010Allowed
S.R. Batliboi and Associates Vs Union of India (UOI) and Others
Delhi High Court · (2010) 05 DEL CK 0150
Finance Act, 1994 — Section 65(105), 66AFinance Act, 2006 — Section 66A
High Courts24 May 2010Disposed Off
Commissioner of Income Tax Vs Zoom Communication Pvt. Ltd.
Delhi High Court · (2010) 233 CTR 465 : (2010) 327 ITR 510
Income Tax Act, 1961 — Section 10(33), 143(1), 14A, 271(1), 32(1)
High Courts24 May 2010Dismissed
Super Cassettes Industries Ltd. Vs Hamar Television Network Pvt. Ltd. and Another
Delhi High Court · (2010) 6 ILR Delhi 230 : (2011) 45 PTC 70
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Constitution of India, 1950 — Article 19(1)Copyright Act, 1957 — Section 13(1), 14, 17, 19, 2
High Courts24 May 2010
Vidya Devi and Others Vs Ram Narain and Others
Delhi High Court · (2010) 05 DEL CK 0046
High Courts24 May 2010Dismissed
United India Insurance Co. Ltd. Vs Lukni Devi and Others
Delhi High Court · (2010) 05 DEL CK 0038
High Courts24 May 2010
Deepak Kumar Vs State (G.N.C.T.) of Delhi
Delhi High Court · (2010) 05 DEL CK 0011
High Courts24 May 2010Allowed
National Insurance Co. Ltd. Vs Nirmal Kaur and Others
Delhi High Court · (2010) 05 DEL CK 0010
High Courts24 May 2010Dismissed
New India Assurance Co. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2010) 101 SCL 139
High Courts24 May 2010Dismissed
Arun Kumar Srivastav and Others Vs State of Haryana and Others
Delhi High Court · (2010) 05 DEL CK 0008
High Courts24 May 2010Allowed
Mukesh Kapoor Vs Shri Munna Lal and Others
Delhi High Court · (2010) 05 DEL CK 0007
High Courts21 May 2010Allowed
Prime Industries Ltd. Vs Seil Ltd. and Another
Delhi High Court · (2010) 05 DEL CK 0291
Arbitration and Conciliation Act, 1996 — Section 11(6), 13(2), 16, 2(1), 34Council of Arbitration Rules — Rule 20, 21, 22General Clauses Act, 1897 — Section 13(2)
High Courts21 May 2010
Shri Viney Kumar Mahajan Vs Smt. Vishambhari Devi
Delhi High Court · (2010) 118 DRJ 674
Delhi Rent Control Act, 1958 — Section 45Evidence Act, 1872 — Section 116
High Courts21 May 2010
Naresh Kumar Jain Vs Union of India (UOI) and Others
Delhi High Court · (2010) 05 DEL CK 0265
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 188Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 2, 24, 24A, 27A
High Courts21 May 2010Allowed
Mohd. Jabbar Vs State
Delhi High Court · (2010) 05 DEL CK 0256
Evidence Act, 1872 — Section 27
High Courts21 May 2010Dismissed
Smt. Shakuntala Vs Delhi Transport Corporation
Delhi High Court · (2010) 05 DEL CK 0178
Constitution of India, 1950 — Article 226
High Courts21 May 2010Allowed
Smt. Kanta Rani Vs The District and Sessions Judge
Delhi High Court · (2010) 05 DEL CK 0145
High Courts21 May 2010Dismissed
Rakesh Jain and Others Vs Vinod Kumar Bhola
Delhi High Court · (2010) 118 DRJ 696 : (2010) 4 ILR Delhi 366
Stamp Act, 1899 — Section 35, 36, 61
High Courts21 May 2010Dismissed
Smt. Krishna Mittal Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2010) 05 DEL CK 0143
Arbitration and Conciliation Act, 1996 — Section 11Limitation Act, 1963 — Section 14, 18, 3
High Courts21 May 2010
Bhagat Singh Vs State
Delhi High Court · (2010) 05 DEL CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8), 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 304