High Courts23 Apr 2010
People for Animals Vs Union of India (UOI)
Delhi High Court · (2010) 04 DEL CK 0258
Arms Act, 1959 — Section 2
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 131 of 197
High Courts23 Apr 2010Dismissed
Raj Kumari Vs State
Delhi High Court · (2010) 2 Crimes 545
Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Apr 2010Dismissed
Residents Welfare and Recreation Association (Regd.) and Others Vs DDA and Others
Delhi High Court · (2010) 04 DEL CK 0237
Constitution of India, 1950 — Article 226, 32
High Courts23 Apr 2010Dismissed
Value Advisory Services (P.) Ltd. Vs Registrar of Companies and Another
Delhi High Court · (2011) 105 CLA 214 : (2011) 165 CompCas 189
Companies (Amendment) Act, 2000 — Section 3(3), 3(5)Companies Act, 1956 — Section 560, 560(6)
High Courts23 Apr 2010Dismissed
Ashok Kumar Mittal and Others Vs Union of India and Others
Delhi High Court · (2010) 4 ILR Delhi 658
Land Acquisition Act, 1894 — Section 4, 6Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 6
High Courts23 Apr 2010
Guddu Vs State
Delhi High Court · (2010) 04 DEL CK 0110
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 302, 326, 34, 392
High Courts23 Apr 2010
Umesh Dutt Vs State (Govt. of NCT, Delhi)
Delhi High Court · (2010) 04 DEL CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts23 Apr 2010Allowed
Babita Das Vs The Secretary Ministry of Public Grievances amd Administrative Reforms Govt. of India and Another
Delhi High Court · (2010) 04 DEL CK 0105
Constitution of India, 1950 — Article 226
High Courts23 Apr 2010Dismissed
Anu Ahluwalia and Others Vs Bennett Coleman and Co. Ltd. and Another
Delhi High Court · (2010) 04 DEL CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
High Courts23 Apr 2010
Khurshid Vs The State (N.C.T. of Delhi)
Delhi High Court · (2010) 04 DEL CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts23 Apr 2010
Marico Limited Vs Agro Tech Foods Ltd.
Delhi High Court · (2010) 43 PTC 39
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Monopolies and Restrictive Trade Practices Act, 1969 — Section 12APrevention of Food Adulteration Rules, 1955 — Rule 26A, 62A
High Courts22 Apr 2010
Mohd. Jahangir @ Viya @ Chottu Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2010) 04 DEL CK 0377
Criminal Procedure Code, 1973 (CrPC) — Section 428Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2, 20, 7A, 7A(1)Penal Code, 1860 (IPC) — Section 302, 34, 392
High Courts22 Apr 2010Dismissed
Ram Kumar Singh and Another Vs Delhi Jal Board and Others
Delhi High Court · (2010) 04 DEL CK 0322
Constitution of India, 1950 — Article 226
High Courts22 Apr 2010
Ashok Sehgal and Another Vs State
Delhi High Court · (2010) 04 DEL CK 0306
Criminal Procedure Code, 1973 (CrPC) — Section 271BPenal Code, 1860 (IPC) — Section 299, 299(C), 300, 304
High Courts22 Apr 2010Allowed
Complete Dewatering Systems Pvt. Ltd. Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2010) 04 DEL CK 0297
Industrial Disputes Act, 1947 — Section 33(2)
High Courts22 Apr 2010Dismissed
Government of NCT of Delhi Vs Hira Singh Rawat
Delhi High Court · (2010) 04 DEL CK 0261
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226
High Courts22 Apr 2010Allowed
Super Cassettes Industries Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2010) 44 PTC 83
Trade and Merchandise Marks Act, 1958 — Section 9Trade Marks Act, 1999 — Section 11(1), 11(2), 17, 2(1)
High Courts22 Apr 2010Dismissed
Sh. O.P. Kaushik Vs The Management of Indian Red Cross Society and Others
Delhi High Court · (2010) 04 DEL CK 0094
Constitution of India, 1950 — Article 226
High Courts22 Apr 2010Dismissed
Ashok Kumar Kohli Vs State
Delhi High Court · (2010) 04 DEL CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300
High Courts22 Apr 2010Allowed
Musharrat Ali Vs Rais Azam
Delhi High Court · (2010) 170 DLT 320
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9, 151Limitation Act, 1963 — Section 5