COURT ARCHIVE

Delhi High Court judgments, 2010

3,927 judgments · page 155 of 197

High Courts10 Mar 2010

Sh. Than Singh and Another Vs Sh. Ram Pal and Others

Delhi High Court · (2010) 03 DEL CK 0330

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 8, Order 9 Rule 9Delhi Land Reforms Act, 1954 — Section 144, 185, 2Registration Act, 1908 — Section 17, 17(1), 17(2), 18(1), 47

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High Courts10 Mar 2010Allowed

Binay Kumar Vs Riyazuddin Ansari and Others

Delhi High Court · (2012) ACJ 682 : (2011) 2 TAC 105

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

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High Courts10 Mar 2010Dismissed

Sh. Anil Kumar Vs Ms. Manisha

Delhi High Court · (2010) 03 DEL CK 0308

Hindu Marriage Act, 1955 — Section 24

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High Courts10 Mar 2010Allowed

Ex. L/NK Ved Prakash Vs UOI and Others

Delhi High Court · (2010) 03 DEL CK 0298

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 11

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High Courts10 Mar 2010

Const. Ram Kishan Yadav Vs Union of India and Others

Delhi High Court · (2010) 03 DEL CK 0297

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(8)

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High Courts10 Mar 2010Allowed

Lakhi Ram Solanki (Dr.) and Others Vs Onkar Nath and Others

Delhi High Court · (2011) 2 TAC 140

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

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High Courts10 Mar 2010Dismissed

Agra Tour and Travels Vs Govt. of N.C.T. of Delhi and Another

Delhi High Court · (2010) 03 DEL CK 0230

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 25F

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High Courts10 Mar 2010

Birbal Mahey Vs Union of India (UOI) and Others

Delhi High Court · (2010) 03 DEL CK 0212

Central Industrial Security Force Rules, 2001 — Rule 36(21)Constitution of India, 1950 — Article 226, 309

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High Courts10 Mar 2010Dismissed

Dawar Rubber Industries Vs Union of India (UOI)

Delhi High Court · (2010) 03 DEL CK 0185

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts10 Mar 2010

Swaminath Mahato Vs The Management of Hotel Kanishka and Another

Delhi High Court · (2010) 03 DEL CK 0184

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

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High Courts10 Mar 2010Allowed

Om Prakash Vs Lamba Plastics

Delhi High Court · (2010) 3 LLJ 557

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 65A, 65B

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High Courts10 Mar 2010

Delhi Public School Society Vs Delhi Public School

Delhi High Court · (2010) 03 DEL CK 0157

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10A

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High Courts10 Mar 2010

GAIL (India) Ltd. Vs BELL Ceramics Pvt. Ltd and Others

Delhi High Court · (2010) 03 DEL CK 0047

Arbitration and Conciliation Act, 1996 — Section 19, 34Contract Act, 1872 — Section 70, 73

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High Courts10 Mar 2010Allowed

Mukesh Vs State

Delhi High Court · (2010) CriLJ 3211 : (2010) 2 Crimes 441

Penal Code, 1860 (IPC) — Section 302, 324

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High Courts10 Mar 2010Allowed

Surjeet Singh and Another Vs State

Delhi High Court · (2011) 2 Crimes 347

Penal Code, 1860 (IPC) — Section 34, 342, 364A, 380, 384

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High Courts10 Mar 2010

Jag Mal Singh and Others Vs Gaon Sabha Tiggipur and Others

Delhi High Court · (2010) 03 DEL CK 0041

Delhi Land Reforms Act, 1954 — Section 85, 86A

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High Courts09 Mar 2010

Shri Anil Narendra, Managing Director, Vir Arjun Newspaper Pvt. Ltd. Vs The State (Govt. of N.C.T. of Delhi) and Sh. Shivji Prasad, Enforcement Officer

Delhi High Court · (2010) 03 DEL CK 0412

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14ACPenal Code, 1860 (IPC) — Section 405, 406, 409

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High Courts09 Mar 2010Dismissed