High Courts07 Dec 2010Dismissed
Rajasthan Roadways Transport Corporation Vs Smt. Mukesh and Others
Delhi High Court · (2010) 12 DEL CK 0086
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 16 of 197
High Courts07 Dec 2010Dismissed
Anant Raj Agencies P. Ltd. Vs Regional Director, ESI Corporation and Another
Delhi High Court · (2011) 121 DRJ 293 : (2011) 128 FLR 580 : (2011) 2 LLJ 429 : (2011) LLR 204
Employees State Insurance Act, 1948 — Section 1(4), 1(5), 1(6), 75, 82
High Courts07 Dec 2010
Vibhor Anand and Others Vs Vice Chancellor, GGSIP University and Others
Delhi High Court · (2010) 12 DEL CK 0038
Constitution of India, 1950 — Article 226
High Courts07 Dec 2010
State Bank of India Vs Khushal Singh Tanwar and Another
Delhi High Court · (2010) 12 DEL CK 0029
Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Article 1, 65
High Courts07 Dec 2010Dismissed
Shri Kranti Arora Vs Birla Vxl Ltd.
Delhi High Court · (2010) 12 DEL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Delhi Rent Control Act, 1958 — Section 50
High Courts07 Dec 2010
Gajraj Singh and Another Vs Balraj Singh and Others
Delhi High Court · (2010) 12 DEL CK 0001
High Courts06 Dec 2010Allowed
Court on its Own Motion Vs State
Delhi High Court · (2011) CriLJ 1347 : (2011) 1 JCC 77
Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 139, 154, 154(1), 155, 156Evidence Act, 1872 — Section 112, 123, 162, 74, 76
High Courts06 Dec 2010Allowed
Dr. Sonal Jain Vs Director, AIIMS
Delhi High Court · (2010) 12 DEL CK 0410
Constitution of India, 1950 — Article 21
High Courts06 Dec 2010Dismissed
Asha Ram Vs The Food Corporation of India
Delhi High Court · (2010) 12 DEL CK 0409
Food Corporations Rules, 1965 — Rule 54, 57(2)
High Courts06 Dec 2010Disposed Off
Srishti Solkar and Another Vs Mahavir Sr. Model School and Others
Delhi High Court · (2011) 1 AD 319
Delhi School Education Act, 1973 — Section 28Limitation Act, 1963 — Article 113
High Courts06 Dec 2010Dismissed
Bharat Bhushan Pahwa Vs Metal Foreign Pvt. Ltd.
Delhi High Court · (2010) 12 DEL CK 0389
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts06 Dec 2010Disposed Off
Ved Parkash Vs State of Delhi
Delhi High Court · (2010) 12 DEL CK 0386
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29
High Courts06 Dec 2010Dismissed
Shri Tek Chand Vs Estate Officer, Delhi Jal Board and Another
Delhi High Court · (2010) 12 DEL CK 0378
Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 7(2)(2A), 9
High Courts06 Dec 2010Partly Allowed
Prithvi Singh Vs State
Delhi High Court · (2011) 1 AD 178 : (2011) 1 JCC 272
Penal Code, 1860 (IPC) — Section 146, 147, 148, 149, 186
High Courts06 Dec 2010Dismissed
Greaves Cotton Ltd. Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2011) 4 LLJ 592 : (2012) 1 SLJ 285
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 10, 11, 13, 15, 16Industrial Disputes Act, 1947 — Section 10, 11(3), 16, 17, 17A
High Courts06 Dec 2010Dismissed
All India Researchers'' Coordination Committee and Others Vs Union of India (UOI) and Others
Delhi High Court · (2011) 121 DRJ 297
Constitution of India, 1950 — Article 14, 226University Grants Commission Act, 1956 — Section 12, 12A, 14, 2, 20
High Courts06 Dec 2010Dismissed
Shriom Dalal Vs All India Council For Technical Education and Another
Delhi High Court · (2010) 12 DEL CK 0265
All India Council for Technical Education (Group A, B and C Posts) Recruitment Regulations, 2007 — Regulation 6
High Courts06 Dec 2010Dismissed
Abhijit Roy Vs State NCT of Delhi
Delhi High Court · (2010) 12 DEL CK 0264
Penal Code, 1860 (IPC) — Section 120B, 419, 420, 469
High Courts06 Dec 2010Dismissed
Sahara India Pariwar Vs State and Another
Delhi High Court · (2011) 1 JCC 672
Penal Code, 1860 (IPC) — Section 120B, 408
High Courts06 Dec 2010Allowed
Mahanagar Telephone Nigam Ltd. Vs Bharat Bhushan Sharma
Delhi High Court · (2010) 12 DEL CK 0253
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14, 96Companies Act, 1956 — Section 2(30), 96