COURT ARCHIVE

Delhi High Court judgments, 2010

3,927 judgments · page 168 of 197

High Courts17 Feb 2010

Ramesh Kumar Jain Vs Sandeep Jain and Others

Delhi High Court · (2010) 3 AD 831

Arbitration and Conciliation Act, 1996 — Section 5, 8, 8(1), 8(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, Order 7 Rule 10, 89

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High Courts17 Feb 2010

Vinod Kumar Vs State

Delhi High Court · (2010) 02 DEL CK 0122

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High Courts17 Feb 2010Dismissed

Jayram Banan and Another Vs Anand Prakash Gupta and Others

Delhi High Court · (2010) 4 ILR Delhi 111

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High Courts17 Feb 2010

Delhi Subordinate Services Selection Board and Another Vs Ms. Anu Devi and Another

Delhi High Court · (2010) 02 DEL CK 0025

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High Courts17 Feb 2010Dismissed

Surjeet Singh Uppal Vs Rajesh Sommal and Others

Delhi High Court · (2010) 02 DEL CK 0007

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High Courts17 Feb 2010Dismissed

M.M.T.C. Ltd. Vs Belecom J.V.

Delhi High Court · (2010) 02 DEL CK 0006

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High Courts17 Feb 2010

Gopal Mishra Vs State and Another

Delhi High Court · (2010) 2 BC 237 : (2010) 167 DLT 387 : (2010) 5 RCR(Criminal) 743

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

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High Courts16 Feb 2010

Puma Stationer P. Ltd. and Another Vs Hindustan Pencils Ltd.

Delhi High Court · (2010) 43 PTC 479

Civil Procedure Code, 1908 (CPC) — Section 151Trade and Merchandise Marks Act, 1958 — Section 107, 111, 111(1), 111(2), 46Trade Marks Act, 1999 — Section 124, 124(1), 30(2)

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High Courts16 Feb 2010

Commissioner of Income Tax Vs Jyoti Limboo

Delhi High Court · (2010) 232 CTR 183 : (2010) 323 ITR 624

Income Tax Act, 1961 — Section 132(1)

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High Courts16 Feb 2010

Ajay Kumar Jain Vs Lieutenant Governor and Others

Delhi High Court · (2010) 02 DEL CK 0337

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High Courts16 Feb 2010Disposed Off

Satellite Telecommunications Co. Ltd. Vs Asstt. Director of IT (International Taxation)

Delhi High Court · (2010) 232 CTR 177 : (2010) 191 TAXMAN 177

Income Tax Act, 1961 — Section 254(2)

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High Courts16 Feb 2010Dismissed

Union of India Vs Tej Ram

Delhi High Court · (2010) 02 DEL CK 0321

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Pension) Rules, 1972 — Rule 17, 32, 9(1), 9(2)Constitution of India, 1950 — Article 226

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High Courts16 Feb 2010Allowed