COURT ARCHIVE

Delhi High Court judgments, 2010

3,927 judgments · page 119 of 197

High Courts17 May 2010

Jitender Nath Vs Ram Phal Bansal and Another Rajneesh Goenka and Others Vs State and Another

Delhi High Court · (2010) 170 DLT 282 : (2010) 7 RCR(Criminal) 1016

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 209, 227, 397Penal Code, 1860 (IPC) — Section 120, 120B, 20, 201, 331

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High Courts17 May 2010

Ishwar Singh Vs Union of India (UOI) and Another

Delhi High Court · (2010) 05 DEL CK 0025

Land Acquisition Act, 1894 — Section 23(1A), 4, 6

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High Courts17 May 2010Dismissed

Sh. B.N. Mahajan Vs Union of India (UOI) and Others

Delhi High Court · (2010) 05 DEL CK 0023

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(2)Dena Bank (Employees) Pension Regulations, 1995 — Regulation 2, 22, 29, 29(2)

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High Courts17 May 2010

Neeta Trehan and Others Vs Gopal Krishan and Others

Delhi High Court · (2011) ACJ 2029

Motor Vehicles Act, 1939 — Section 95, 95(1), 95(2)

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High Courts17 May 2010

Delhi Transport Corporation Vs The Presiding Officer, Labour Court V and Another

Delhi High Court · (2010) 05 DEL CK 0020

Constitution of India, 1950 — Article 14Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 14(10)Industrial Disputes Act, 1947 — Section 17B, 2, 25F

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High Courts17 May 2010Dismissed

K.L. Pathak Vs Genral Menager, Northern Railway and Others

Delhi High Court · (2010) 05 DEL CK 0017

Constitution of India, 1950 — Article 14, 16, 226

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High Courts17 May 2010Partly Allowed

S.M. Wahi Vs Director of Income Tax and Another

Delhi High Court · (2010) 4 ILR Delhi 743

Benami Transactions (Prohibition) Act, 1988 — Section 4(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Foreign Exchange Regulation Act, 1973 — Section 2

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High Courts15 May 2010Dismissed

Arati Bhargava and Another Vs Madhur Bhargava and Others

Delhi High Court · (2010) 159 PLR 11

Civil Procedure Code, 1908 (CPC) — Section 2

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High Courts14 May 2010Dismissed

Krishak Bharti Cooperative Ltd. Vs Ramesh Chander Bawa National Agricultural Cooperative Federation of India Ltd. Vs B.M. Verma

Delhi High Court · (2010) 05 DEL CK 0354

Constitution of India, 1950 — Article 12, 226Income Tax Act, 1922 — Section 10(2), 10(5)Right to Information Act, 2005 — Section 2, 24, 3, 4(1), 4(2)

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High Courts14 May 2010

Buddhadev Maity and Others Vs Union of India (UOI) and Others

Delhi High Court · (2010) 4 LLJ 451

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2), 3, 4General Labour (Regulation and Abolition) Central Rules, 1971 — Rule 25(2)

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High Courts14 May 2010

Punjab Stainless Steel Inds. Vs Commissioner of Income Tax-VII and Another

Delhi High Court · (2010) 324 ITR 396 : (2011) 196 TAXMAN 404

Income Tax Act, 1961 — Section 260A, 36(1), 40

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High Courts14 May 2010Dismissed

Glaxo Smithkline Consumer Healthcare Limited Vs Presiding Officer Labour Court-IX and Another

Delhi High Court · (2010) 4 LLJ 739

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 33(2)

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High Courts14 May 2010

Rajesh Khanna and Another Vs Asha Mehra

Delhi High Court · (2010) 5 ILR Delhi 495

Succession Act, 1925 — Section 105, 109, 113, 5, 73

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High Courts14 May 2010Dismissed

Taj Mahal Hotel Vs Industrial Tribunal-I and Others

Delhi High Court · (2010) 4 LLJ 804

Industrial Disputes Act, 1947 — Section 17B, 33(2)

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High Courts14 May 2010

R.L. Moria Vs Chairman-Cum-Managing Director Ial and Others Indian Airlines Limited Vs Union of India (UOI) and Another

Delhi High Court · (2011) 1 LLJ 48

Constitution of India, 1950 — Article 14, 16, 21, 226, 227Industrial Disputes Act, 1947 — Section 10, 33(2)Prevention of Corruption Act, 1947 — Section 6(1)

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High Courts14 May 2010Disposed Off