COURT ARCHIVE

Delhi High Court judgments, 2010

3,927 judgments · page 139 of 197

High Courts13 Apr 2010Dismissed

Kailash Chand Vs State

Delhi High Court · (2010) 04 DEL CK 0298

High Courts13 Apr 2010

Hindustan Paper Corporation Ltd. Vs Delhi Paper Products and Others

Delhi High Court · (2010) 04 DEL CK 0267

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 17, 2(9), 28Contract Act, 1872 — Section 73

High Courts13 Apr 2010Dismissed

Director Education, Directorate of Education Vs Rani Devi and Others

Delhi High Court · (2010) 04 DEL CK 0244

High Courts13 Apr 2010Dismissed

CT (T) M.A. Baiju Vs UOI and Others

Delhi High Court · (2010) 04 DEL CK 0190

Border Security Force Act, 1968 — Section 2Border Security Force Rules, 1969 — Rule 14A

High Courts13 Apr 2010Dismissed

Shri Atul Rawal Vs S.B. Equipments

Delhi High Court · (2010) 5 ILR Delhi 180 : (2010) 43 PTC 521

High Courts13 Apr 2010

Dharam Chand Handa Vs State and Others

Delhi High Court · (2010) 04 DEL CK 0142

Arbitration and Conciliation Act, 1996 — Section 11, 9Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(2), 145(4), 145(6)

High Courts13 Apr 2010

R.K. Garg Vs Union of India (UOI) and Others

Delhi High Court · (2010) 04 DEL CK 0140

Arbitration and Conciliation Act, 1996 — Section 8Companies Act, 1956 — Section 10FConstitution of India, 1950 — Article 227

High Courts13 Apr 2010

Chamela Vs State

Delhi High Court · (2010) 04 DEL CK 0135

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304, 304

High Courts13 Apr 2010

Bina Sharma Vs Anita and Others Returning Officer Vs Bina Sharma and Others

Delhi High Court · (2010) 04 DEL CK 0043

Constitution of India, 1950 — Article 226Delhi Municipal Corporation (Election of Councillors) Rules, 1958 — Rule 15, 18(7)Delhi Municipal Corporation (Preparation of Electoral Rolls) Rules, 1960 — Rule 15(4), 18(2), 2, 32

High Courts13 Apr 2010

Shri Nath Vs State

Delhi High Court · (2010) 04 DEL CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 313

High Courts13 Apr 2010

Vikas Vs Satish Kumar and Others

Delhi High Court · (2010) 04 DEL CK 0012

Constitution of India, 1950 — Article 226Delhi Municipal Corporation (Election of Councillors) Rules, 1958 — Rule 17Delhi Municipal Corporation Act, 1957 — Section 19(1), 19(2)

High Courts13 Apr 2010

Pradeep Pillai Vs State

Delhi High Court · (2010) 04 DEL CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 174, 176(2), 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 364A

High Courts13 Apr 2010Allowed

Smt. Rajeshwari Kaushik Vs Shri Kuldeep Singh

Delhi High Court · (2010) 04 DEL CK 0009

Delhi Rent Control Act, 1958 — Section 14, 14(1), 14(2), 15(1)

High Courts12 Apr 2010

Commissioner of Income Tax Vs Auto Kashyap India (P) Ltd.

Delhi High Court · (2010) 233 CTR 166 : (2011) 330 ITR 435 : (2010) 190 TAXMAN 409

Income Tax Act, 1961 — Section 36(1), 41

High Courts12 Apr 2010Dismissed

Radhey Shyam Vs Government of NCT of Delhi and Others

Delhi High Court · (2010) 04 DEL CK 0243

Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 15(2), 16(3), 22(48)

High Courts12 Apr 2010Dismissed

Municipal Corporation of Delhi and others Vs Rani Devi and another

Delhi High Court · (2010) 04 DEL CK 0227

Constitution of India, 1950 — Article 226

High Courts12 Apr 2010Dismissed

K. Narsimha Vs Ministry of Home Affairs and Others

Delhi High Court · (2010) 04 DEL CK 0226

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

High Courts12 Apr 2010Dismissed

Devi Dayal Sharma Vs Hemant Kumar and Others

Delhi High Court · (2010) 04 DEL CK 0196

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3

High Courts12 Apr 2010Dismissed

Delhi Development Authority Vs Sh. Dewan Singh and another

Delhi High Court · (2010) 04 DEL CK 0194

Constitution of India, 1950 — Article 226

High Courts12 Apr 2010Dismissed

Harish Kumar Vs Savitri Devi

Delhi High Court · (2010) 158 PLR 55

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Delhi Rent Control Act, 1958 — Section 14(2), 15(1), 27