COURT ARCHIVE

Delhi High Court judgments, 2010

3,927 judgments · page 157 of 197

High Courts08 Mar 2010Dismissed

Magnostar Telecommunications Vs Kotak Mahindra Bank Ltd.

Delhi High Court · (2010) 03 DEL CK 0220

Arbitration and Conciliation Act, 1996 — Section 11Limitation Act, 1963 — Section 14(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(10), 19(6), 19(7), 19(8)

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High Courts08 Mar 2010

Sh. Balkishan and Others Vs Sh. Ramesh Singh and Others

Delhi High Court · (2010) 03 DEL CK 0219

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

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High Courts08 Mar 2010

Luxmi Vs Mohinder Prasad and Others

Delhi High Court · (2012) ACJ 841

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

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High Courts08 Mar 2010

National Insurance Co. Ltd. Vs Kavita Chopra and Others

Delhi High Court · (2010) 4 ILR Delhi 180

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

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High Courts08 Mar 2010

Harbans Lal Dhadra Vs New India Assurance Co. Ltd. and Others

Delhi High Court · (2011) 2 TAC 154

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

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High Courts08 Mar 2010Dismissed

National Highways Authority of India Vs Unitech-NCC Joint Venture

Delhi High Court · (2010) 03 DEL CK 0166

Arbitration and Conciliation Act, 1996 — Section 28(3), 34Contract Act, 1872 — Section 14Evidence Act, 1872 — Section 91, 92, 95

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High Courts08 Mar 2010Allowed

R.K. Gupta Vs Regional Labour Commissioner and Others

Delhi High Court · (2010) 03 DEL CK 0165

Payment of Gratuity Act, 1972 — Section 2, 7(3A), 7(7), 8

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High Courts08 Mar 2010

Shobha Gulhar Vs Ram Pal

Delhi High Court · (2010) 03 DEL CK 0148

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High Courts08 Mar 2010

V.K. Tours and Transport Vs Mafatlal Finance Co. Ltd.

Delhi High Court · (2010) 3 BC 701 : (2011) 1 CivCC 149 : (2011) 7 RCR(Civil) 1977

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 9 Rule 13, 151

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High Courts08 Mar 2010

Union of India (UOI) and Ministry of Works and Housing Vs Savitri Devi (Deceased) through East West Rescue (Pvt.) Ltd.

Delhi High Court · (2010) 167 DLT 691 : (2010) 3 ILR Delhi 657

Delhi Rent Control Act, 1958 — Section 14(1), 21

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High Courts08 Mar 2010

Vidhya Rani and Madan Lal Vs State (Delhi Admn.)

Delhi High Court · (2010) 03 DEL CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 324

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High Courts08 Mar 2010Dismissed

Municipal Corporation of Delhi Vs Hospital Employees Union and Others

Delhi High Court · (2010) 03 DEL CK 0064

Constitution of India, 1950 — Article 226

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High Courts08 Mar 2010Dismissed

K.C. Jain (Deceased) through LR''s Vs Union of India (UOI) and Others

Delhi High Court · (2010) 03 DEL CK 0063

Delhi Development Act, 1957 — Section 11

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High Courts08 Mar 2010Dismissed

Constable Suresh Pal Vs The Commisioner of Police and Another

Delhi High Court · (2010) 03 DEL CK 0062

Administrative Act — Section 19Constitution of India, 1950 — Article 226

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High Courts08 Mar 2010Dismissed

B.C. Sharma Vs Union of India (UOI) and Others

Delhi High Court · (2010) 03 DEL CK 0059

Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Conduct) Rules, 1964 — Rule 15, 15(2), 3(1)Constitution of India, 1950 — Article 226

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High Courts06 Mar 2010