High Courts12 Mar 2010Allowed
Suraj Bhan Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2010) 4 ILR Delhi 559
Constitution of India, 1950 — Article 21, 226
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 154 of 197
High Courts12 Mar 2010
Smt. Leena Joseph Vs Mohd. Fazil and Another
Delhi High Court · (2010) 03 DEL CK 0035
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Mar 2010Dismissed
B.P. Sharma thru. L.Rs. Vs Javitri Sharma
Delhi High Court · (2010) 03 DEL CK 0034
High Courts12 Mar 2010Allowed
Pee Aar Electrodes Vs The Regional Provident Fund Commissioner and Another
Delhi High Court · (2010) 125 FLR 610 : (2010) 3 LLJ 355
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2, 7A, 7D
High Courts12 Mar 2010Dismissed
Sh. Nandji Vs Renutrol Limited
Delhi High Court · (2010) 03 DEL CK 0029
Industrial Disputes Act, 1947 — Section 10(3), 33, 33A
High Courts12 Mar 2010Dismissed
Raj Kumar @ Petal Vs The State (Govt. of NCT of Delhi)
Delhi High Court · (2010) 03 DEL CK 0028
Penal Code, 1860 (IPC) — Section 34, 376
High Courts11 Mar 2010Dismissed
Union of India (UOI) and Another Vs S. Narayan and Sons
Delhi High Court · (2010) 03 DEL CK 0393
Arbitration and Conciliation Act, 1996 — Section 34
High Courts11 Mar 2010Dismissed
M.L. Banga Vs The Chief General Manager
Delhi High Court · (2011) 128 FLR 990
Central Civil Services (Pension) Rules, 1972 — Rule 50Payment of Gratuity (Amendment) Act, 1998 — Section 4Payment of Gratuity Act, 1972 — Section 4
High Courts11 Mar 2010Dismissed
M.K. Bainiwal Vs Union of India (UOI) and Others
Delhi High Court · (2010) 03 DEL CK 0238
Constitution of India, 1950 — Article 226, 227
High Courts11 Mar 2010
Union of India (UOI) Vs Harbhagwan Harbhajan Lal
Delhi High Court · (2010) 03 DEL CK 0235
Arbitration and Conciliation Act, 1996 — Section 31(5), 34, 34(3)Limitation Act, 1963 — Section 5
High Courts11 Mar 2010Dismissed
Vinod Kumar Gujral Vs Union of India (UOI) and Others
Delhi High Court · (2010) 03 DEL CK 0206
Delhi Development Act, 1957 — Section 11Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts11 Mar 2010Dismissed
Union of India (UOI) Vs Shri Suresh Chand Jain
Delhi High Court · (2010) 03 DEL CK 0188
Arbitration and Conciliation Act, 1996 — Section 31(7), 34
High Courts11 Mar 2010
Balbir Singh Vs State
Delhi High Court · (2010) 168 DLT 406
Criminal Procedure Code, 1973 (CrPC) — Section 161, 216, 217, 228, 240Evidence Act, 1872 — Section 106, 114, 45Penal Code, 1860 (IPC) — Section 302, 304, 304B, 34, 498A
High Courts11 Mar 2010
Rakesh Kumar Vs State of Delhi
Delhi High Court · (2010) 03 DEL CK 0153
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 201, 328, 380, 395, 452
High Courts11 Mar 2010
Rajesh @ Rajbir Vs State
Delhi High Court · (2010) 03 DEL CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 390, 394, 397
High Courts11 Mar 2010Dismissed
Ms. Anjana Vs Estate Officer, Safdurjung Hospital
Delhi High Court · (2010) 03 DEL CK 0045
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 9
High Courts11 Mar 2010Allowed
Telefonaktiebolaget LM Ericsson (PUBL) Vs Union of India (UOI) and Others
Delhi High Court · (2010) 44 PTC 249
Patents Act, 1970 — Section 117A, 11B, 11B(1), 11B(3), 12Patents Rules, 2003 — Rule 129, 138, 24(1)
High Courts11 Mar 2010
Ranjan Kumar Singh and Another Vs Angoori Singh and Others
Delhi High Court · (2010) 03 DEL CK 0039
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11, 151Limitation Act, 1963 — Section 10Succession Act, 1925 — Section 302, 317, 366
High Courts11 Mar 2010
National Highways Authority of India Vs OSE-GIL J.V.
Delhi High Court · (2010) 03 DEL CK 0038
Arbitration and Conciliation Act, 1996 — Section 34
High Courts10 Mar 2010Dismissed
Sat Prakash Rana Vs The Lieutenant Governor of Delhi and Another
Delhi High Court · AIR 2010 Delhi 100 : (2010) 6 ILR Delhi 66
Constitution of India, 1950 — Article 21Delhi Lokayukta and Upalokayukta (Investigation) Rules, 1998 — Rule 15, 16Delhi Lokayukta and Upalokayukta Act, 1995 — Section 10, 12, 12(1), 12(2), 13(2)