High Courts25 Feb 2010
All India Radio Vs Unibros and Another
Delhi High Court · (2010) 02 DEL CK 0164
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 55, 73
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 163 of 197
High Courts25 Feb 2010Dismissed
Professional Assistance For Development Action Vs Presiding Officer, Employees Provident Fund Appellate Tribunal and Another
Delhi High Court · (2010) 125 FLR 961 : (2011) 3 LLJ 119
High Courts25 Feb 2010
Pappu Kumar Vs State
Delhi High Court · (2010) 02 DEL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 10, 11, 12, 13, 14
High Courts24 Feb 2010Dismissed
Indian Institute of Science Vs National Building Construction Corporation Ltd.
Delhi High Court · (2010) 158 PLR 7 : (2011) 7 RCR(Civil) 865
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7, 151Limitation Act, 1963 — Section 5
High Courts24 Feb 2010
Management of Garrison Engineer Vs Bachhu Singh
Delhi High Court · (2010) 115 DRJ 576 : (2010) 4 ILR Delhi 127
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 25F, 25G, 25H, 25JLimitation Act, 1963 — Article 137
High Courts24 Feb 2010
Commissioner of Income Tax Vs Anil Kumar Sharma
Delhi High Court · (2011) 335 ITR 83 : (2010) 194 TAXMAN 504
Income Tax Act, 1961 — Section 142, 143, 263
High Courts24 Feb 2010Dismissed
Merisant Company 2 Sarl and Another Vs Equal Minerals and Another
Delhi High Court · (2010) 42 PTC 685
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 28
High Courts24 Feb 2010Allowed
U.B. Saxena Vs Administrative Officer (HR) and Another
Delhi High Court · (2010) 115 DRJ 635 : (2010) 4 SLR 525
High Courts24 Feb 2010Dismissed
Narain Singh through LRs. and Others Vs Shanti Devi through LRs and Others
Delhi High Court · (2010) 115 DRJ 601
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(4)
High Courts24 Feb 2010
Narain Dass and Others Vs The Registrar of Cooperative Societies and Others
Delhi High Court · (2010) 02 DEL CK 0268
Delhi Co-operative Societies Act, 1972 — Section 70Delhi Co-operative Societies Act, 2003 — Section 59(1)
High Courts24 Feb 2010Allowed
National Insurance Co. Ltd Vs Santosh Tirkey and Ors
Delhi High Court · (2010) 02 DEL CK 0263
High Courts24 Feb 2010
Naresh Kumar Vs Municipal Corporation of Delhi
Delhi High Court · (2011) 179 DLT 237 : (2011) 4 LLJ 535 : (2012) 2 SLJ 466
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25FLimitation Act, 1963 — Article 137
High Courts24 Feb 2010Dismissed
Sher Singh Vs UOI and Anr
Delhi High Court · (2010) 02 DEL CK 0238
Constitution of India, 1950 — Article 226Statistical Service Rules, 1961 — Rule 13
High Courts24 Feb 2010Allowed
Zyxel Technology India Private Limited Vs Mahendra Kumar Lalwani and Others
Delhi High Court · (2010) 02 DEL CK 0218
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts24 Feb 2010Dismissed
Multipurpose Training Center for Deaf Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2010) 115 DRJ 564 Supp : (2010) 125 FLR 691 : (2010) 3 LLJ 665
Constitution of India, 1950 — Article 226Delhi Shops and Establishments Act, 1954 — Section 2(5)Factories Act, 1948 — Section 7(1)
High Courts24 Feb 2010
Commissioner of Income Tax Vs Forech India Ltd.
Delhi High Court · (2010) 231 CTR 267 : (2010) 329 ITR 336
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 260A
High Courts24 Feb 2010
Ajay Kohli Vs Ansal Properties and Industries Ltd.
Delhi High Court · (2010) 02 DEL CK 0014
High Courts23 Feb 2010Dismissed
Rakesh Kumar Gupta Vs Central Bank of India and Others
Delhi High Court · (2010) 02 DEL CK 0383
High Courts23 Feb 2010
Sobat Singh Vs Ramesh Chandra Gupta and Another
Delhi High Court · (2011) ACJ 2062 : (2010) 6 ILR Delhi 11
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Delhi Motor Accidents Claims Tribunal Rules, 2008 — Rule 31, 32Motor Vehicles Act, 1988 — Section 168, 168(3), 169, 174