High Courts30 Sept 2010Dismissed
State Vs Ameeruddin @ Ameera
Delhi High Court · (2010) 09 DEL CK 0032
Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 302, 381, 383, 404, 411
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 52 of 197
High Courts30 Sept 2010Dismissed
State Vs Vijay and Others
Delhi High Court · (2010) 09 DEL CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 161Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 120B, 363, 364A
High Courts30 Sept 2010
Dr. Gyanandra Kumar Vs Bses Rajdhani Power Ltd. and Others
Delhi High Court · (2010) 09 DEL CK 0030
Delhi Municipal Corporation Act, 1957 — Section 298, 320
High Courts30 Sept 2010Dismissed
Shahid Riza @ Raju Vs State
Delhi High Court · (2010) 09 DEL CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 211, 428, 464Penal Code, 1860 (IPC) — Section 307, 313, 326
High Courts29 Sept 2010Dismissed
Gurmeet Singh Vs State N.C.T. of Delhi
Delhi High Court · (2010) 119 DRJ 678
Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 154, 156, 311Penal Code, 1860 (IPC) — Section 34, 376(2)
High Courts29 Sept 2010Dismissed
Sushil Kumar Vs IBM India Pvt. Ltd. and Another
Delhi High Court · (2010) 09 DEL CK 0332
Companies Act, 1956 — Section 2(24), 5Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts29 Sept 2010Allowed
Sh. Pawan Kumar Vs State (Govt. of NCT) of Delhi
Delhi High Court · (2010) 09 DEL CK 0331
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts29 Sept 2010Allowed
Advance Ispat India Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2011) 202 TAXMAN 147
Income Tax Act, 1961 — Section 80HHC, 80HHC(3), 80HHC(3)(b), 80HHC(3)(b)(a)
High Courts29 Sept 2010Partly Allowed
Union of India (UOI) Vs Gaya S. Gayatrinath @ Subramonium Gayatrinath
Delhi High Court · (2010) 09 DEL CK 0255
Extradition Act, 1962 — Section 10, 10, 10(1), 5, 7
High Courts29 Sept 2010
Lt. Governor of Delhi Vs S.C. Gupta and Others
Delhi High Court · (2010) 09 DEL CK 0234
All India Services (Discipline and Appeal) Rules, 1969 — Rule 8(19)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(18)
High Courts29 Sept 2010Dismissed
State Vs Subhash Chand
Delhi High Court · (2012) 2 JCC 1052
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts29 Sept 2010Dismissed
Union of India Vs Balendra Kumar
Delhi High Court · (2012) 277 ELT 322
Right to Information Act, 2005 — Section 10(1), 11, 11(1), 8(1)
High Courts29 Sept 2010Dismissed
Gopal @ Nizam Vs The State (NCT of Delhi)
Delhi High Court · (2010) 09 DEL CK 0185
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 394, 397, 399, 402
High Courts29 Sept 2010Allowed
Cadila Healthcare Ltd. Vs Diat Foods (India)
Delhi High Court · (2010) 173 DLT 141 : (2010) 44 PTC 318
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 12
High Courts29 Sept 2010Dismissed
Union of India (UOI) and Others Vs Pramod Kumar Pandey
Delhi High Court · (2010) 09 DEL CK 0140
Constitution of India, 1950 — Article 14, 16Railway Services (Pension) Rules, 1993 — Rule 106, 107, 41, 41(2)
High Courts29 Sept 2010Dismissed
Sunil DUA Vs The Commissioner of Income Tax
Delhi High Court · (2010) 09 DEL CK 0111
Income Tax Act, 1961 — Section 132, 132A, 142(1), 158BC, 158BC(2)
High Courts29 Sept 2010
Amit Narain Misra Vs State and Another
Delhi High Court · (2010) 119 DRJ 676
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Sept 2010
Parveen Vs State of Delhi and Others
Delhi High Court · (2010) 09 DEL CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 107, 110(G), 151
High Courts29 Sept 2010Dismissed
Syndicate Bank Vs Mullangie Spintex Pvt. Ltd. and Others
Delhi High Court · (2010) 4 BC 528 : (2010) 173 DLT 29 : (2010) 120 DRJ 212
Constitution of India, 1950 — Article 226, 227Insurance Act, 1938 — Section 38Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 17, 18
High Courts28 Sept 2010
Andaleeb Sehgal Vs Union of India (UOI) and Another
Delhi High Court · AIR 2011 Delhi 29 : (2010) 173 DLT 296 : (2010) 119 DRJ 404 : (2011) 6 RCR(Civil) 1456
Central Sales Tax Act, 1956 — Section 3, 4, 5(1), 5(3)Civil Procedure Code, 1908 (CPC) — Section 31(1), 34Commissions of Inquiry Act, 1952 — Section 10, 10(7), 10A, 11, 27