High Courts29 Apr 2010
Chand Miyan @ Sonu Vs State
Delhi High Court · (2010) 04 DEL CK 0339
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 324, 34
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 127 of 197
High Courts29 Apr 2010Dismissed
Surjit Singh and Another Vs State of Delhi
Delhi High Court · (2010) 04 DEL CK 0294
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 34, 392, 395, 412
High Courts29 Apr 2010Dismissed
Yash Khanna Vs Bhawna @ Bhawna Khanna
Delhi High Court · (2010) 04 DEL CK 0241
Hindu Marriage Act, 1955 — Section 24, 9
High Courts29 Apr 2010Allowed
Birinder Kaur Bajwa Vs Director (Drawback) (Drawback Division) Department of Revenue, Min of Finance and Others
Delhi High Court · (2010) 04 DEL CK 0189
Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 16(2), 16(3), 16(A)(1), 16(A)(4), 16A
High Courts29 Apr 2010Dismissed
Delhi Transport Corporation and Another Vs Sh. Bhim Singh
Delhi High Court · (2010) 04 DEL CK 0164
Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 19General Provisions Act — Section 6N
High Courts29 Apr 2010Dismissed
National Highways Authority of India Vs Andhra Expressway Limited
Delhi High Court · (2010) 04 DEL CK 0119
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)
High Courts29 Apr 2010Dismissed
Canara Bank Vs Union of India (UOI) and Others
Delhi High Court · (2010) 6 ILR Delhi 133
Industrial Disputes Act, 1947 — Section 17B
High Courts29 Apr 2010
D.M. Entertainment Pvt. Ltd. Vs Baby Gift House and Others
Delhi High Court · (2010) 04 DEL CK 0034
High Courts28 Apr 2010Dismissed
Otik Hotels and Resorts Pvt. Ltd. and Sh. Harjeet Singh Bedi, Director, Otil Hotels and Resorts Pvt. Ltd. Vs Indian Railway Catering and Tourism Corporation Ltd.
Delhi High Court · (2010) 04 DEL CK 0340
High Courts28 Apr 2010Allowed
Union of India (UOI) Vs Shekhar Suman
Delhi High Court · (2010) 04 DEL CK 0305
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 226
High Courts28 Apr 2010
Commissioner of Income Tax Vs Paradise Holidays
Delhi High Court · (2010) 325 ITR 13 : (2010) 195 TAXMAN 291
Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 144, 145(1)
High Courts28 Apr 2010Allowed
Smt. Saroj Vs State
Delhi High Court · (2010) 04 DEL CK 0284
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts28 Apr 2010Allowed
Sunita Devi Vs Life Insurance Corporation of India and Another
Delhi High Court · (2010) 04 DEL CK 0280
Airlines Employees Self Contributory Superannuation Pension Rules — Rule 20
High Courts28 Apr 2010Dismissed
Sh. Ram Chet Vs Renutrol Limited and Another
Delhi High Court · (2010) 04 DEL CK 0278
Industrial Disputes Act, 1947 — Section 10(3), 17B, 33, 33(2), 33A
High Courts28 Apr 2010Dismissed
Rajeshwar Tewari Vs Delhi Jal Board
Delhi High Court · (2010) 04 DEL CK 0264
Administrative Tribunals Act, 1985 — Section 9Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Constitution of India, 1950 — Article 226
High Courts28 Apr 2010Dismissed
Delhi Transport Corporation Vs Jai Pal Singh
Delhi High Court · (2010) 04 DEL CK 0251
Constitution of India, 1950 — Article 226Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Rule 10(5), 15Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts28 Apr 2010Dismissed
Jamaluddin Vs Mohd. Usman (Now Deceased) and Others
Delhi High Court · (2010) 04 DEL CK 0240
Delhi Municipal Corporation Act, 1957 — Section 477, 478
High Courts28 Apr 2010Disposed Off
Sher Singh Decd. thr. LR''s Vs Union of India and Another
Delhi High Court · (2010) 04 DEL CK 0234
Land Acquisition Act, 1894 — Section 4
High Courts28 Apr 2010Dismissed
Commissioner of Income Tax Vs Gillette Diversified Operations (P.) Ltd.
Delhi High Court · (2010) 324 ITR 226 : (2011) 198 TAXMAN 154
High Courts28 Apr 2010Dismissed
New India Assurance Co. Ltd. Vs Suminder Kaur and others
Delhi High Court · (2011) ACJ 2089