High Courts22 Mar 2010
Brij Bhushan Vs State and Another
Delhi High Court · (2010) 168 DLT 334
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 226, 356Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(1), 161, 195, 197
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 149 of 197
High Courts22 Mar 2010
Shyam Sunder Malhotra Vs National Small Scale Industries Corp. Ltd.
Delhi High Court · (2010) 03 DEL CK 0013
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 35A, 35B
High Courts22 Mar 2010Dismissed
Sonia Singh Vs Manmohin Kaur and Others
Delhi High Court · (2010) 03 DEL CK 0012
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts22 Mar 2010Dismissed
Kannu through L.Rs. Vs Daulat Ram through L.Rs.
Delhi High Court · (2010) 03 DEL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 2(2), 47Constitution of India, 1950 — Article 227
High Courts19 Mar 2010Allowed
Pharmex Drug I.P. Ltd. Vs Addl. Director General of Foreign Trade
Delhi High Court · (2010) 255 ELT 26
Foreign Trade (Development and Regulation) Act, 1992 — Section 11(2), 13
High Courts19 Mar 2010Allowed
Oriental Insurance Co. Ltd Vs Baby Rinki and Ors
Delhi High Court · (2010) 03 DEL CK 0317
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts19 Mar 2010Disposed Off
Dr. Radha Dubey Vs Government of National Capital Territory of Delhi and Others
Delhi High Court · (2010) 03 DEL CK 0303
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts19 Mar 2010Allowed
United India Insurance Co. Ltd Vs Sajitha Muhammed and Others
Delhi High Court · (2010) 03 DEL CK 0301
High Courts19 Mar 2010Dismissed
Union of India and Ors Vs Mrs. Neelam
Delhi High Court · (2010) 03 DEL CK 0279
Constitution of India, 1950 — Article 226
High Courts19 Mar 2010
Toyota Jidosha Kabushiki Kaisha Vs Deepak Mangal and Others
Delhi High Court · (2010) 4 ILR Delhi 220 : (2010) 43 PTC 161
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 340Trade Marks Act, 1999 — Section 28(1), 28(2), 29, 29(2), 30
High Courts19 Mar 2010
Guddu Vs State (N.C.T. of Delhi)
Delhi High Court · (2010) 03 DEL CK 0227
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 363, 376
High Courts19 Mar 2010Dismissed
Manoj and Others Vs State
Delhi High Court · (2010) 03 DEL CK 0055
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Mar 2010Dismissed
R.G. Oswal Hosiery Industries Vs Union of India (UOI) and Others
Delhi High Court · (2010) 4 ILR Delhi 251 : (2010) 43 PTC 451
Trade and Merchandise Marks Act, 1958 — Section 107, 25(2), 46, 48, 49Trade and Merchandise Marks Rules, 1959 — Rule 63(3), 66, 67Trade Marks Act, 1999 — Section 145
High Courts19 Mar 2010Dismissed
Shri Ved Prakash Ahuja Vs Raj Rani Chhatwal and Others
Delhi High Court · (2010) 03 DEL CK 0014
Delhi Rent Control Act, 1958 — Section 14(1), 14D, 25B
High Courts18 Mar 2010
Yashvir Singh Vs BSES Yamuna Power Ltd.
Delhi High Court · (2010) 03 DEL CK 0421
High Courts18 Mar 2010Allowed
B.S.E.S. Rajdhani Power Ltd. Vs D.R. Bajaj and Another
Delhi High Court · (2010) 03 DEL CK 0367
High Courts18 Mar 2010
State of Haryana and Another Vs A.C. Aggarwal, IAS (Retd.) and Another
Delhi High Court · (2010) 169 DLT 58
Constitution of India, 1950 — Article 226
High Courts18 Mar 2010Allowed
Surendri and Others Vs Satpal and Another
Delhi High Court · (2012) ACJ 459 : (2011) 2 TAC 149
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts18 Mar 2010
Yad Ram Vs Union of India (UOI) and Another
Delhi High Court · (2010) 03 DEL CK 0248
Land Acquisition Act, 1894 — Section 30, 31, 4
High Courts18 Mar 2010Dismissed
Dropti Devi Vs Union of India (UOI) and Others
Delhi High Court · (2010) 03 DEL CK 0247
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 14, 19, 21, 22, 226Foreign Exchange Management Act, 1999 — Section 37