High Courts13 May 2010
Rampal Vs The State
Delhi High Court · (2010) 05 DEL CK 0281
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 120 of 197
High Courts13 May 2010Disposed Off
Phool Singh Vs Thomas Vergis, G.M., Northern RA
Delhi High Court · (2010) 05 DEL CK 0226
High Courts13 May 2010Dismissed
Vikas Kumar Vs UPSC
Delhi High Court · (2010) 05 DEL CK 0211
Constitution of India, 1950 — Article 226
High Courts13 May 2010
Pooja Devi and Others Vs Jagvider Singh
Delhi High Court · (2010) 05 DEL CK 0201
Motor Vehicles Act, 1988 — Section 168, 169Penal Code, 1860 (IPC) — Section 279, 304A
High Courts13 May 2010
Louis Vuitton Malletier Vs Atul Jaggi and Another
Delhi High Court · (2010) 44 PTC 99
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts13 May 2010Allowed
Shikha Bhatia Vs Gaurav Bhatia and Others
Delhi High Court · (2011) 178 DLT 128
Constitution of India, 1950 — Article 142Contract Act, 1872 — Section 23Hindu Marriage Act, 1955 — Section 13B, 23, 9
High Courts13 May 2010Dismissed
Sangeeta Sarin Vs Kamlendra Maliah
Delhi High Court · (2011) 1 DMC 174 : (2011) 2 RCR(Civil) 646 : (2011) 2 RCR(Civil) 646
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Guardians and Wards Act, 1890 — Section 7Hindu Marriage Act, 1955 — Section 13B(1), 13B(2), 26
High Courts13 May 2010
Association for Social Justice and Research Vs Union of India and Others
Delhi High Court · (2012) 166 PLR 1
Hindu Marriage Act, 1955 — Section 11, 12, 15, 18, 5Penal Code, 1860 (IPC) — Section 363, 376Prohibition of Child Marriage Act, 2006 — Section 2, 3
High Courts13 May 2010
Shokeen and Another Vs State
Delhi High Court · (2010) 05 DEL CK 0050
Evidence Act, 1872 — Section 65BPenal Code, 1860 (IPC) — Section 302, 392, 411
High Courts12 May 2010
Naresh Vs State of NCT of Delhi
Delhi High Court · (2010) 05 DEL CK 0352
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)Penal Code, 1860 (IPC) — Section 302, 498A
High Courts12 May 2010
Commissioner of Income Tax Vs Winstral Petrochemicals Pvt. Ltd.
Delhi High Court · (2011) 330 ITR 603
Income Tax Act, 1961 — Section 133(6), 143(1), 148, 68
High Courts12 May 2010Dismissed
Sh. Jai Ram Vs Union of India (UOI) and Others
Delhi High Court · (2010) 05 DEL CK 0341
Constitution of India, 1950 — Article 226
High Courts12 May 2010
State Vs Kiran
Delhi High Court · (2010) 05 DEL CK 0338
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 120B, 34, 363, 364
High Courts12 May 2010Allowed
R.L. Sethi Vs Union of India (UOI)
Delhi High Court · (2010) 05 DEL CK 0337
High Courts12 May 2010Dismissed
Rolex Processors (P) Ltd. Vs Textile Committee
Delhi High Court · (2010) 176 ECR 167
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 2
High Courts12 May 2010
Kali Ram Vs State
Delhi High Court · (2010) 05 DEL CK 0333
Arms Act, 1959 — Section 27, 5Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 10
High Courts12 May 2010Dismissed
D.D.A. Mazdoor Union (Regd.) and Others Vs The Lieutenant Governor NCT of Delhi and Others
Delhi High Court · (2010) 05 DEL CK 0327
Constitution of India, 1950 — Article 14, 226
High Courts12 May 2010
Puneet Bajaj Vs Baldev Kumar Pahwa Baldev Kumar Pahwa Vs Puneet Bajaj
Delhi High Court · (2010) 05 DEL CK 0270
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15, 15(1), 26
High Courts12 May 2010Dismissed
National Water Development Agency and Another Vs T.M. Sampath
Delhi High Court · (2010) 05 DEL CK 0199
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)Constitution of India, 1950 — Article 226
High Courts12 May 2010Dismissed
Sushila Devi and Another Vs Union of India and Others
Delhi High Court · (2010) 05 DEL CK 0179
Constitution of India, 1950 — Article 14, 16, 226