Delhi High Court Judgments 2010 — Page 31

Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 43Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2(1), Order 41 Rule 3, 122, 129Delhi High Court Act, 1966 — Section 7

Read judgment

High Courts12 Nov 2010Allowed

Sandeep Thapar Vs SME Technologies Pvt. Ltd. Earlier Known as Kalpataru Energy Venture Pvt. Ltd.

Delhi High Court · (2011) 1 ILR Delhi 700

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 10 Rule 1, Order 8 Rule 2, 151

Read judgment

High Courts12 Nov 2010Disposed Off

Shri Pramod Khanna and Smt. Kiran B. Khanna Vs Shri Subodh Khanna and Smt. Ruby Khanna Shri Subodh Khanna and Smt. Ruby Khanna Vs Shri Pramod Khanna and Smt. Kiran B. Khanna

Delhi High Court · (2010) 120 DRJ 381

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151

Read judgment

High Courts12 Nov 2010Dismissed

Govt. of NCT, Delhi Vs Dinesh Kumar

Delhi High Court · (2010) 11 DEL CK 0346

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 34, 363, 367, 370

Read judgment

High Courts12 Nov 2010Dismissed

Shri Ajay Kumar Gaur Vs Smt. Monika Sharma

Delhi High Court · (2011) 1 AD 160 : (2011) 1 DMC 105 : (2011) 121 DRJ 10

Hindu Marriage Act, 1955 — Section 10, 13(1), 28

Read judgment

High Courts12 Nov 2010Allowed

Jagdish Prasad (since deceased) through L.Rs. Vs Nand Ram (since deceased) through L.Rs. and Others

Delhi High Court · (2010) 11 DEL CK 0322

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 11Land Acquisition Act, 1894 — Section 30, 31Limitation Act, 1963 — Article 66, 67, 3

Read judgment

High Courts12 Nov 2010Dismissed

Tej Singh Vs Union of India (UOI) and Others

Delhi High Court · (2010) 11 DEL CK 0301

Penal Code, 1860 (IPC) — Section 380

Read judgment

High Courts12 Nov 2010Allowed

Amrik Singh Vs State

Delhi High Court · (2011) 1 AD 101 : (2011) 121 DRJ 145 : (2011) 1 JCC 58

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307

Read judgment

High Courts12 Nov 2010Dismissed

Glaxosmithkline Consumer Healthcare Ltd. Vs Heinz India (P) Ltd. Heinz India (P) Ltd. Vs Glaxosmithkline Consumer Healthcare Ltd.

Delhi High Court · (2010) 11 DEL CK 0227

Constitution of India, 1950 — Article 19(1)

Read judgment

High Courts12 Nov 2010Disposed Off

Mrigendra Pritam Vikramsingh Steiner and Others Vs Jaswinder Singh and Others

Delhi High Court · (2011) 1 AD 65 : (2010) 120 DRJ 667 : (2011) 1 ILR Delhi 668

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 40 Rule 1, Order 7 Rule 11, Order 7 Rule 14, 151Hindu Succession Act, 1956 — Section 8

Read judgment

High Courts12 Nov 2010Dismissed

ERA Constructions India Ltd. now ERA Infra Engineering Ltd. Vs Commissioner, Workmen Compensation and Others

Delhi High Court · (2011) 1 TAC 409

Constitution of India, 1950 — Article 136Workmens Compensation Act, 1923 — Section 19, 2, 2(1), 3, 3(1)

Read judgment

High Courts12 Nov 2010Dismissed

The Executive Engineer (Irrigation and Flood Control) Vs Shree Ram Construction Co. Power Grid Corpn. of India Ltd. Vs BWL Limited Union of India (UOI) Vs Ogilvy and Mather Ltd. Saibaba CGHS Ltd. Vs Vishnu Promoters Pvt. Ltd.

Delhi High Court · (2010) 10 AD 180 : (2010) 120 DRJ 615

Arbitration and Conciliation Act, 1996 — Section 29(2), 33, 34, 34(2), 34(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106(3), Order 22 Rule 3, Order 41 Rule 3, Order 7 Rule 10, Order 7 Rule 10ALimitation Act, 1963 — Section 14, 4, 5

Read judgment

High Courts12 Nov 2010Dismissed

Fountainhead Motels Pvt. Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2010) 120 DRJ 710

Constitution of India, 1950 — Article 226, 227Delhi Land Reforms Act, 1954 — Section 24Land Acquisition Act, 1894 — Section 10, 11, 17(1), 18, 4

Read judgment

Delhi High Court judgments, 2010