COURT ARCHIVE

Delhi High Court judgments, 2010

3,927 judgments · page 137 of 197

High Courts16 Apr 2010Dismissed

Gas Authority of India Limited Vs Kalyani Mukund Limtied

Delhi High Court · (2010) 04 DEL CK 0275

Arbitration and Conciliation Act, 1996 — Section 16, 34, 34(2)Contract Act, 1872 — Section 23, 73Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 7(1)

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High Courts16 Apr 2010Disposed Off

Khushi Ram Deceased Thr. Lrs and Others Vs Union of India and Another

Delhi High Court · (2010) 04 DEL CK 0218

Land Acquisition Act, 1894 — Section 4

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High Courts16 Apr 2010Disposed Off

Hawa Singh Vs Union of India and Another

Delhi High Court · (2010) 04 DEL CK 0217

Land Acquisition Act, 1894 — Section 4

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High Courts16 Apr 2010

Lodhi Property Co. Ltd. Vs Under Secretary (ITA-II) Department of Revenue

Delhi High Court · (2010) 191 TAXMAN 74

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 119(2), 119(2)(b), 139, 139(1)

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High Courts16 Apr 2010

Neha Harneja Vs Delhi Development Authority

Delhi High Court · (2010) 04 DEL CK 0213

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High Courts16 Apr 2010

Karan Singh Vs Union of India and Another

Delhi High Court · (2010) 04 DEL CK 0183

Land Acquisition Act, 1894 — Section 4

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High Courts16 Apr 2010Allowed

P. Rama Krishna Vs The Institute of Chartered Accountants of India and Others

Delhi High Court · (2010) 04 DEL CK 0150

Chartered Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007 — Rule 11, 7, 9Chartered Accountants Act, 1949 — Section 21, 21(1), 21(3), 21(4), 21(5)Chartered Accountants Regulations, 1988 — Regulation 168

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High Courts16 Apr 2010Dismissed

Smt. Tarawati (now deceased) through her Legal Representative Shri I.D. Tyagi Vs Shashi Kumar Mahajan (now deceased) through his Legal representatives

Delhi High Court · (2010) 4 ILR Delhi 646

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 41 Rule 33, Order 7 Rule 11, 151, 35ATransfer of Property Act, 1882 — Section 52

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High Courts16 Apr 2010

Kishan Pal Vs State

Delhi High Court · (2010) 04 DEL CK 0148

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 376, 376(2), 506

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High Courts16 Apr 2010Allowed

Lodhi Property Company Limted Vs Under Secretary (ITA-II) Department of Revenue

Delhi High Court · (2010) 323 ITR 441

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 119(2), 139, 139(1), 139(3)

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High Courts16 Apr 2010Dismissed

Sh. Arun Kumar Rao Vs Union of India (UOI) and Another

Delhi High Court · (2010) 04 DEL CK 0138

Constitution of India, 1950 — Article 226

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High Courts16 Apr 2010

Central Collieries Company Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2010) 169 DLT 149

Coal Mines (Nationalisation) Act, 1973 — Section 3(3)Electricity (Supply) Act, 1948 — Section 44Mineral Concession Rules, 1960 — Rule 27(3), 57

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High Courts16 Apr 2010

Ram Kumar Vs Union of India (UOI) and Another

Delhi High Court · (2010) 04 DEL CK 0024

Land Acquisition Act, 1894 — Section 4

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High Courts16 Apr 2010

Ram Singh Vs Union of India (UOI) and Another

Delhi High Court · (2010) 04 DEL CK 0023

Land Acquisition Act, 1894 — Section 4

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High Courts16 Apr 2010Dismissed

Ajanta Arts Company Vs Union of India (UOI) and Others

Delhi High Court · (2010) 178 ECR 5 : (2010) 256 ELT 35

Bill of Entry Regulations — Regulation 3Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 150, 46, 46(1), 47, 48

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High Courts16 Apr 2010

Ashok Kumar Aggarwal Vs Union of India (UOI) and Others

Delhi High Court · (2010) 04 DEL CK 0008

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164, 2, 340, 340(1), 482Penal Code, 1860 (IPC) — Section 120B, 193, 195, 195(1), 467

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High Courts15 Apr 2010