COURT ARCHIVE

Delhi High Court judgments, 2010

3,927 judgments · page 144 of 197

High Courts26 Mar 2010Allowed

Bhupendra V.Shah Vs Union of India (UOI) and Others

Delhi High Court · (2010) 03 DEL CK 0276

Foreign Exchange Management (Export of Goods and Services) Regulations, 2000 — Regulation 13(1)(2), 9Foreign Exchange Management Act, 1999 — Section 8Foreign Exchange Regulation Act, 1973 — Section 12

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High Courts26 Mar 2010

Shri Sushil Ahuja and Others Vs State Bank of India Officers'' Association and Others

Delhi High Court · (2010) 03 DEL CK 0272

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11, 9Constitution of India, 1950 — Article 323A, 323BPunjab Town Improvement Act, 1922 — Section 42, 44A

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High Courts26 Mar 2010Dismissed

Atma Ram Properties (P) Ltd. Vs Allied Motors (P) Ltd.

Delhi High Court · (2011) 176 DLT 436 : (2011) 163 PLR 5 : (2011) 1 RCR(Rent) 383

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14, 14(1), 16, 16(1), 16(2)

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High Courts26 Mar 2010

Kanhaiya Lal Vs Union of India (UOI) and Others

Delhi High Court · (2011) 179 DLT 288 : (2011) 130 FLR 109 : (2011) 4 LLJ 117 : (2012) 2 SLJ 478

Constitution of India, 1950 — Article 226, 227, 49Industrial Disputes Act, 1947 — Section 2, 4, 4(1), 5

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High Courts26 Mar 2010

Sh. Ashok Chopra, Sh. Davinder Chopra and Sh. Rakesh Chopra Vs Syndicate Bank and Another

Delhi High Court · (2010) 03 DEL CK 0241

Civil Procedure Code, 1908 (CPC) — Section 2(12)Evidence Act, 1872 — Section 91, 92Limitation Act, 1963 — Article 113

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High Courts26 Mar 2010Dismissed

Mr. Rajinder Kumar Aggarwal Vs Lieutenant Governor of Delhi and Others

Delhi High Court · (2010) 5 ILR Delhi 148

Constitution of India, 1950 — Article 141Land Acquisition Act, 1894 — Section 11A, 12, 16, 17, 17(1)

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High Courts26 Mar 2010Dismissed

Consep India Pvt. Ltd. Vs CEPCO Industries Pvt. Ltd.

Delhi High Court · (2010) 3 ILR Delhi 766

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 23 Rule 1, Order 23 Rule 1A, Order 6 Rule 4, 2(12)Constitution of India, 1950 — Article 14, 19(1), 21Delhi Rent Control Act, 1958 — Section 14, 14(1), 15(1), 4, 6

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High Courts26 Mar 2010Allowed

Sunila Wadhawan and Others Vs Silver Smith India Ltd.

Delhi High Court · (2010) 03 DEL CK 0234

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 116

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High Courts26 Mar 2010

Ansul Industries Vs Shri Vineet Kumar and Others

Delhi High Court · (2010) 168 DLT 163 : (2010) 42 PTC 655

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 39 Rule 4, 151Transfer of Property Act, 1882 — Section 6

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High Courts26 Mar 2010

Girajo Devi and Others Vs State (Delhi Admn.)

Delhi High Court · (2010) 2 DMC 713

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 304B, 304B(1), 34, 342, 406

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High Courts26 Mar 2010

Bajaj Allianz Gen Insurance Co. Ltd. Vs Aasma and Others

Delhi High Court · (2010) 03 DEL CK 0226

Motor Vehicles Act, 1988 — Section 163A, 166, 168, 170

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High Courts26 Mar 2010Dismissed

Delhi Jal Board and Others Vs Attar Singh

Delhi High Court · (2010) 03 DEL CK 0196

Constitution of India, 1950 — Article 226

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High Courts26 Mar 2010

L and T Transportation Infrastructure Ltd. Vs Ministry of Shipping Road Transport and Highways

Delhi High Court · (2010) 03 DEL CK 0189

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3

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High Courts26 Mar 2010

Bajaj Allianz Gen Insurance Co. Ltd. Vs Gouri and Others

Delhi High Court · (2010) 03 DEL CK 0117

Motor Vehicles Act, 1988 — Section 163A, 166, 168, 170

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High Courts26 Mar 2010

United India Insurance Co. Vs Baby Kashwi Aggarwal and Others Baby Kashwi Agarwal Vs United India Insurance Co. and Others

Delhi High Court · (2012) ACJ 296 : (2012) 2 TAC 612

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1

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High Courts26 Mar 2010Allowed

Mst. Mastura Sultan and Others Vs Dy. Custodian Gen. of Evacuee Property

Delhi High Court · (2010) 3 ILR Delhi 742

Administration of Evacuee Property Act, 1950 — Section 27, 27, 4, 5, 6Administration of Evacuee Property Ordinance, 1949 — Section 30, 8Delhi Rent Control Act, 1958 — Section 14(1)

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High Courts26 Mar 2010