COURT ARCHIVE

Delhi High Court judgments, 2010

3,927 judgments · page 147 of 197

High Courts23 Mar 2010Allowed

Rajesh Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2010) 03 DEL CK 0132

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Central Reserve Police Force Rules, 1955 — Rule 14Criminal Procedure Code, 1973 (CrPC) — Section 313

Read judgment

High Courts23 Mar 2010Dismissed

Sh. Ravinder Kumar Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2010) 03 DEL CK 0125

Central Services (Temporary Services) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 226

Read judgment

High Courts23 Mar 2010Dismissed

Mohd. Sarfaraj Vs State

Delhi High Court · (2010) 03 DEL CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 313

Read judgment

High Courts23 Mar 2010

Inderjeet Vs Union of India (UOI) and Others

Delhi High Court · (2010) 03 DEL CK 0006

Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 48

Read judgment

High Courts23 Mar 2010

Chattar Singh and Others Vs MCD

Delhi High Court · (2010) 03 DEL CK 0005

Read judgment

High Courts23 Mar 2010

State Trading Corporation (India) Ltd. Vs Khushi Ram Behari Lal and Another

Delhi High Court · (2010) 03 DEL CK 0004

Arbitration and Conciliation Act, 1996 — Section 30, 33, 34, 34(2)

Read judgment

High Courts23 Mar 2010

Anjum and Others Vs Rakesh Jain and Others

Delhi High Court · (2010) 03 DEL CK 0003

Read judgment

High Courts23 Mar 2010

Central Board of Secondary Education Vs Ramayana Press

Delhi High Court · (2010) 03 DEL CK 0002

Arbitration and Conciliation Act, 1996 — Section 34

Read judgment

High Courts23 Mar 2010Allowed

Sidharth Sareen and Another Vs Hira Realtors Pvt. Ltd. and Others

Delhi High Court · (2010) 168 ELT 621 : (2010) 4 ILR Delhi 262

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Read judgment

High Courts22 Mar 2010

Naresh Vs State (N.C.T. of Delhi)

Delhi High Court · (2010) 03 DEL CK 0404

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Motor Vehicles Act, 1988 — Section 117, 181

Read judgment

High Courts22 Mar 2010Dismissed

Piyush Colonisers Pvt. Ltd. and Another Vs Swami Nath Shanker

Delhi High Court · (2010) 03 DEL CK 0401

Constitution of India, 1950 — Article 227

Read judgment

High Courts22 Mar 2010

Hotel Swagat Palace Vs MCD

Delhi High Court · (2010) 03 DEL CK 0399

Delhi Municipal Corporation Act, 1957 — Section 477, 478

Read judgment

High Courts22 Mar 2010Dismissed

Gurdev Singh Vs State

Delhi High Court · (2010) 03 DEL CK 0394

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 338

Read judgment

High Courts22 Mar 2010Dismissed

Avtar Krishan Ahuja Vs Dr. Gurbinder Singh Sadana

Delhi High Court · (2010) 03 DEL CK 0370

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7

Read judgment

High Courts22 Mar 2010Dismissed

Sarita Perwal and Another Vs Pankaj Prakash

Delhi High Court · (2010) 03 DEL CK 0365

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10Contempt of Courts Act, 1971 — Section 10, 11

Read judgment

High Courts22 Mar 2010Dismissed

Akram @ Chiti Vs State

Delhi High Court · (2010) 03 DEL CK 0359

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 392, 397

Read judgment

High Courts22 Mar 2010Dismissed

Shri Gurmeet Singh Chopra Vs Smt. Taruna Chopra and Others

Delhi High Court · (2010) 03 DEL CK 0354

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Succession Act, 1925 — Section 213, 213(1), 299

Read judgment

High Courts22 Mar 2010Dismissed

Bhoondey Vs Union of India (UOI)

Delhi High Court · (2010) 03 DEL CK 0347

Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 28A

Read judgment

High Courts22 Mar 2010Dismissed

Jivendra Gautam Vs Veena Gautam

Delhi High Court · (2010) 03 DEL CK 0334

Read judgment

High Courts22 Mar 2010Dismissed

Govt. of NCT of Delhi and Ors Vs Sh. Jagmohan

Delhi High Court · (2010) 03 DEL CK 0322

Constitution of India, 1950 — Article 226Delhi Police (Promotion and Confirmation) Rules, 1980 — Rule 19

Read judgment