COURT ARCHIVE

Delhi High Court judgments, 2010

3,927 judgments · page 143 of 197

High Courts05 Apr 2010

Smt. Harbhajan Kaur Vs The Director of Education (NCT of Delhi) and Another

Delhi High Court · (2010) 3 SLR 241

Constitution of India, 1950 — Article 14, 16Delhi School Education Act, 1973 — Section 20, 20(1)Delhi School Education Rules, 1973 — Rule 47, 96, 97, 98

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High Courts05 Apr 2010

Anil Kumar Vs DDA

Delhi High Court · (2010) 04 DEL CK 0212

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High Courts05 Apr 2010Allowed

Delhi Transport Corporation Vs Rajbir Singh and Others

Delhi High Court · (2010) 4 ILR Delhi 335

Industrial Disputes Act, 1947 — Section 33(1), 33(2)

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High Courts05 Apr 2010

Ashok Kumar Garg Vs State of Delhi and Others

Delhi High Court · (2010) 04 DEL CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(1), 190, 190(1)Penal Code, 1860 (IPC) — Section 34, 406, 420, 468, 471

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High Courts05 Apr 2010Dismissed

Delhi Development Authority Vs Shri Kundan and Others

Delhi High Court · (2010) 3 SLR 184

Constitution of India, 1950 — Article 309Delhi Development Act, 1957 — Section 56, 56(1), 56(2)Delhi Water Board Act, 1998 — Section 51(3)

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High Courts05 Apr 2010Dismissed

Mrs. S.S. Manohara Vs Director of Education and Others

Delhi High Court · (2010) 04 DEL CK 0046

Delhi School Education Rules, 1973 — Rule 75, 96

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High Courts05 Apr 2010

H.C. Dhyani and Others Vs Registrar of Trade Union and Others

Delhi High Court · (2010) 04 DEL CK 0039

Trade Unions Act, 1926 — Section 22, 28

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High Courts05 Apr 2010Allowed

Syed Ashraf Hasnain Rizvi Vs Union of India (UOI) and Others

Delhi High Court · (2010) 04 DEL CK 0038

Civil Procedure Code, 1908 (CPC) — Section 86, 86(1), 86(3), 87

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High Courts05 Apr 2010

Union of India (UOI) and Others Vs Conbes India Pvt. Ltd. Conbes India Pvt. Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2010) 04 DEL CK 0036

Arbitration Act, 1940 — Section 14, 17, 29, 30, 33Arbitration and Conciliation Act, 1996 — Section 31(7), 34Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts05 Apr 2010Allowed