COURT ARCHIVE

Delhi High Court judgments, 2010

3,927 judgments · page 59 of 197

High Courts21 Sept 2010Dismissed

Radiant Overseas Pvt. Ltd. Vs Insurance Regulatory and Development Authority of India and Another

Delhi High Court · (2010) 173 DLT 730 : (2011) 161 PLR 48 : (2011) 7 RCR(Civil) 2265 : (2011) 105 SCL 54

Insurance Act, 1938 — Section 2(10), 2(15), 2(7A), 2(9), 2C(1)Insurance Regulatory and Development Authority Act, 1999 — Section 14(1), 30

High Courts21 Sept 2010Allowed

Sanjeev Bhaskar Vs Mines Tribunal, Govt. of India and Others

Delhi High Court · (2010) 09 DEL CK 0149

Mineral Concession Rules, 1960 — Rule 24A(10), 24A(6), 25A(2), 26(1), 27(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 30, 9A

High Courts21 Sept 2010Dismissed

Mehrasons Jewellers Pvt. Ltd. Vs Municipal Corporation of Delhi

Delhi High Court · (2010) 09 DEL CK 0092

High Courts21 Sept 2010Allowed

Hari Prasad Meena Vs State

Delhi High Court · (2010) 09 DEL CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 164, 311Evidence Act, 1872 — Section 118

High Courts20 Sept 2010Dismissed

Rich Products Corporation and Another Vs Indo-Nippon Foods Limited

Delhi High Court · (2010) 44 PTC 515 : (2010) 42 PTC 660

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts20 Sept 2010Dismissed

Vipul Bhole and Another Vs The School of Planning and Architecture and Others

Delhi High Court · (2010) 173 DLT 349

Council of Architecture (Minimum Standards of Architectural Education) Regulations, 1983 — Regulation 7(3), 7(5), 8

High Courts20 Sept 2010

The Commissioner of Income Tax Vs M.M.T.C. Ltd.

Delhi High Court · (2010) 09 DEL CK 0347

High Courts20 Sept 2010Disposed Off

Smt. Raj Rani Sharma Vs Smt. Gayatri Kukreja and Another

Delhi High Court · (2010) 119 DRJ 633

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4

High Courts20 Sept 2010Dismissed

Suresh Vs State

Delhi High Court · (2010) 09 DEL CK 0296

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 376

High Courts20 Sept 2010Dismissed

Mukesh Singh Vs Inspector General CISF and Others

Delhi High Court · (2010) 09 DEL CK 0291

High Courts20 Sept 2010Dismissed

The Secretary (Education) Vs Sh. Puran Singh Khatkar and Another

Delhi High Court · (2010) 09 DEL CK 0289

Constitution of India, 1950 — Article 14, 16

High Courts20 Sept 2010

Beena Chattree Vs DDA and Others

Delhi High Court · (2010) 09 DEL CK 0288

High Courts20 Sept 2010Dismissed

ESS AAR Universal Pvt. Ltd. and Others Vs Shri Girish Mehra

Delhi High Court · (2010) 09 DEL CK 0285

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, Order 7 Rule 11, 11Contract Act, 1872 — Section 128Limitation Act, 1963 — Article 54, 55, 14, 18, 20

High Courts20 Sept 2010Dismissed

Commissioner of Income Tax Vs R.P. Singh and Co. Pvt. Ltd.

Delhi High Court · (2012) 340 ITR 217

Income Tax Act, 1961 — Section 269SS, 271D, 68

High Courts20 Sept 2010Allowed

ADIL and Others Vs State and Another

Delhi High Court · (2011) 1 Crimes 1 : (2010) 2 DMC 861 : (2010) 119 DRJ 297

Protection of Women From Domestic Violence Act, 2005 — Section 12, 2, 23

High Courts20 Sept 2010Allowed

Standard Chartered Bank Vs Directorate of Enforcement

Delhi High Court · (2010) 172 DLT 547 : (2010) 104 SCL 159

Foreign Exchange (Amendment) Act, 1999 — Section 19Foreign Exchange Regulation Act, 1973 — Section 49, 6(4), 6(5), 68, 73(3)

High Courts20 Sept 2010Dismissed

Neeraj Kumar and Another Vs Commissioner of Central Excise

Delhi High Court · (2010) 09 DEL CK 0259

Central Excise Rules, 2002 — Rule 11(1), 11(7), 25(1)Central Excises and Salt Act, 1944 — Section 40Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

High Courts20 Sept 2010Dismissed

Commissioner of Income Tax Vs Moorti Devi

Delhi High Court · (2010) 09 DEL CK 0230

Income Tax Act, 1961 — Section 132, 260A, 271(1)

High Courts20 Sept 2010Dismissed

Lalit Kumar @ Sonu Vs State of NCT of Delhi

Delhi High Court · (2010) 09 DEL CK 0201

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 114, 8, 9Penal Code, 1860 (IPC) — Section 161, 376

High Courts20 Sept 2010Dismissed

Mange Ram Vs Delhi Development Authorities and Others

Delhi High Court · (2010) 120 DRJ 45

Constitution of India, 1950 — Article 14, 226