High Courts21 Oct 2010Disposed Off
Haryana State Co-Operative Supply and Marketing Federation Ltd. and Another Vs B.S. Bedi and Another
Delhi High Court · (2010) 10 DEL CK 0156
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 43 of 197
High Courts21 Oct 2010Dismissed
Anshoo Pandey and Others Vs Union of India (UOI) and Others
Delhi High Court · (2010) 10 DEL CK 0145
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227
High Courts21 Oct 2010Dismissed
Union of India (UOI) and Another Vs S.K. Mathur and Another Union of India (UOI) Vs D.K. Srivastava
Delhi High Court · (2010) 10 DEL CK 0144
Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 11, 9Central Civil Services (Pension) Rules, 1972 — Rule 69, 9, 9(1), 9(2), 9(4)
High Courts21 Oct 2010Dismissed
Ganesh Chandra Gupta Vs Union of India (UOI)
Delhi High Court · (2010) 10 DEL CK 0106
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts21 Oct 2010Dismissed
Shri Ram Pal Vs Delhi Transport Corporation and Others
Delhi High Court · (2010) 10 DEL CK 0098
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts21 Oct 2010Dismissed
Hindustan Everest Tools Ltd. Vs Vijay Lunia
Delhi High Court · (2010) 10 DEL CK 0054
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20
High Courts21 Oct 2010Dismissed
Jai Bhagwan Vs Commissioner of Police and Others
Delhi High Court · (2010) 173 DLT 510
Delhi Police Act, 1978 — Section 21
High Courts21 Oct 2010Allowed
DKM Cassette P. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2010) 174 DLT 38 : (2010) 182 ECR 179 : (2010) 260 ELT 404
Central Excise Rules, 1944 — Rule 173QCustoms Act, 1962 — Section 14(1)Foreign Trade (Development and Regulation) Act, 1992 — Section 20(2)
High Courts21 Oct 2010Allowed
Smt. Anita Khosla Vs State and Others
Delhi High Court · (2010) 173 DLT 290 : (2010) 120 DRJ 129
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 276, 63
High Courts20 Oct 2010Dismissed
Lt. Col. Nafe Singh Bhardwaj Vs Lt. Governor of Delhi and Others
Delhi High Court · (2010) 10 DEL CK 0252
Land Acquisition Act, 1894 — Section 4
High Courts20 Oct 2010Allowed
Smt. Sunita Devi Vs Shri Om Prakash
Delhi High Court · (2010) 174 DLT 471 : (2011) 1 DMC 264 : (2011) 2 RCR(Civil) 640 : (2011) 2 RCR(Civil) 640
Criminal Procedure Code, 1973 (CrPC) — Section 313Hindu Marriage Act, 1955 — Section 10, 13, 13(1), 28Penal Code, 1860 (IPC) — Section 302
High Courts20 Oct 2010Disposed Off
Chet Ram Vs The State (Govt. of Nct of Delhi)
Delhi High Court · (2010) 10 DEL CK 0204
Penal Code, 1860 (IPC) — Section 34, 392
High Courts20 Oct 2010Allowed
Pearey Lal Bhawan Association Vs Satya Developers Pvt. Ltd.
Delhi High Court · (2010) 173 DLT 685 : (2011) 1 ILR Delhi 604 : (2011) 23 STR 213 : (2011) 31 STT 51 : (2011) 40 VST 117
Central Excises and Salt Act, 1944 — Section 12A, 12BFinance Act, 1994 — Section 64, 65Sales of Goods Act, 1930 — Section 64A
High Courts20 Oct 2010Dismissed
Director General (Prison) Vs Satbir Singh
Delhi High Court · (2010) 10 DEL CK 0193
High Courts20 Oct 2010Dismissed
Lt. Cdr. Narender Vs Ms. Smita
Delhi High Court · (2010) 10 DEL CK 0178
Hindu Marriage Act, 1955 — Section 10, 13(1)
High Courts20 Oct 2010Allowed
Ram Krishan and Sons Charitable Trust Vs Shaurya Educational Institute /Society and Others
Delhi High Court · (2011) 1 AD 303 : (2011) 1 ARBLR 34 : (2010) 120 DRJ 452 : (2010) 44 PTC 778
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 9
High Courts20 Oct 2010Dismissed
Kundan Infrastructures Vs NDMC and Another
Delhi High Court · (2010) 174 DLT 1 : (2010) 120 DRJ 489 : (2011) 1 ILR Delhi 253
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Delhi Electricity Reform Act, 2000 — Section 1(2)Electricity (Supply) Act, 1948 — Section 49, 49(1)
High Courts20 Oct 2010Disposed Off
Pooja Saxena Vs State and Another
Delhi High Court · (2011) 1 AD 359 : (2011) 1 Crimes 378
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Dowry Prohibition Act, 1961 — Section 3, 7(3)
High Courts20 Oct 2010Disposed Off
Indo-Pacific Investments Private Ltd. Vs Bistro Hospitality Management Private Limited
Delhi High Court · (2010) 10 DEL CK 0143
Companies Act, 1956 — Section 235, 251, 391, 394
High Courts20 Oct 2010Disposed Off
Holly International Private Ltd. Vs Registrar of Companies
Delhi High Court · (2010) 1 BC 577 : (2010) 174 DLT 10
Companies Act, 1956 — Section 560, 560(5), 560(6)