High Courts22 Apr 2010
Mrs. Veena Nirmal Singh Vs State
Delhi High Court · (2010) 04 DEL CK 0078
Evidence Act, 1872 — Section 68
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 132 of 197
High Courts21 Apr 2010
P.N. Kumar and Another Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2010) 04 DEL CK 0356
Constitution of India, 1950 — Article 14Delhi Municipal Corporation Act, 1957 — Section 114, 114(1), 116, 116(1), 116(2)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20
High Courts21 Apr 2010Allowed
Dr. (Mrs.) Kamlesh Vasudeva Vs Municipal Corporation of Delhi and Union of India (UOI)
Delhi High Court · (2010) 119 DRJ 223
High Courts21 Apr 2010Allowed
Bablu Haldhar Vs State
Delhi High Court · (2010) 04 DEL CK 0336
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts21 Apr 2010Dismissed
Union of India (UOI) and Others Vs Shri Palley Ram
Delhi High Court · (2010) 04 DEL CK 0335
High Courts21 Apr 2010Dismissed
Smt. Vinita Arora Vs Escorts Securities Ltd. and Another
Delhi High Court · (2010) 04 DEL CK 0334
Arbitration and Conciliation Act, 1996 — Section 16, 18, 19, 34, 34(2)Securities Contracts (Regulation) Rules, 1957 — Rule 15, 15(2), 5, 8(1), 8(3)
High Courts21 Apr 2010Allowed
Indian Explosives Ltd. Vs Registrar of Companies
Delhi High Court · (2010) 04 DEL CK 0313
Companies Act, 1913 — Section 247(6)Companies Act, 1956 — Section 560, 560(5), 560(6)
High Courts21 Apr 2010Dismissed
Indra Kishore Prasad Vs Government of NCT of Delhi and Others
Delhi High Court · (2010) 04 DEL CK 0310
Central Board of Secondary Education Rules — Rule 13.1, 14Constitution of India, 1950 — Article 226
High Courts21 Apr 2010
Ashok Kumar Sharma Vs Shashi Bala
Delhi High Court · (2010) 04 DEL CK 0266
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts21 Apr 2010Allowed
Mudra Communications Ltd. Vs Ganesh Kumar and Others
Delhi High Court · (2010) 126 FLR 279 : (2011) 1 LLJ 343
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17BMotor Vehicles Act, 1988 — Section 180
High Courts21 Apr 2010Disposed Off
Hari Kishan Madan Vs D.D.A.
Delhi High Court · (2010) 04 DEL CK 0231
High Courts21 Apr 2010
Municipal Corporation of Delhi Vs Major General Inderpal Singh Kahai and Smt. Jagmala Rekhi
Delhi High Court · (2010) 04 DEL CK 0199
Delhi Municipal Corporation Act, 1957 — Section 116G, 116G(2), 169, 169(1)
High Courts21 Apr 2010Dismissed
Sushil Kumar Vs Commissioner of Police and Others
Delhi High Court · (2010) 04 DEL CK 0162
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 226Delhi Police Act, 1978 — Section 21, 22
High Courts21 Apr 2010
Greenways Shipping Agency Pvt. Ltd. Vs United India Insurance Co. Ltd. and Another
Delhi High Court · (2010) 04 DEL CK 0118
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151
High Courts21 Apr 2010Dismissed
Jindal Exports Ltd. Vs Fuerst Day Lawson
Delhi High Court · AIR 2010 Delhi 135 : (2010) 5 ILR Delhi 219 : (2011) 7 RCR(Civil) 1041
Arbitration Act, 1940 — Section 16, 34, 39, 39(1), 39(2)Arbitration and Conciliation Act, 1996 — Section 37, 44, 45, 47, 50Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 104(2), 4
High Courts21 Apr 2010
Natasha Kohli Vs Man Mohan Kohli and Others
Delhi High Court · (2010) 2 DMC 751
High Courts21 Apr 2010
S. Manjit Singh Vs Gian Chand and Another
Delhi High Court · (2010) 04 DEL CK 0102
High Courts21 Apr 2010Dismissed
Kiran Hasija Vs Escorts Securities Ltd. and Another
Delhi High Court · (2010) 04 DEL CK 0095
Arbitration and Conciliation Act, 1996 — Section 16, 18, 19, 34, 34(2)Securities Contracts (Regulation) Rules, 1957 — Rule 15, 15(2), 5, 8(1), 8(3)
High Courts21 Apr 2010
Shri Shanti Sarup and Others Vs Union of India (UOI) and Others
Delhi High Court · (2010) 04 DEL CK 0053
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 151Constitution of India, 1950 — Article 227Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)