High Courts20 Sept 2010Allowed
Lajpat Rai Sobti Vs Govt. of Nct of Delhi and Others
Delhi High Court · (2011) 1 AD 279 : (2011) 121 DRJ 106
Constitution of India, 1950 — Article 226Delhi Electricity Reform (Transfer Scheme) Rules, 2001 — Rule 3
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 60 of 197
High Courts20 Sept 2010
Govt. of NCT of Delhi and Others Vs Naresh Kumar
Delhi High Court · (2010) 173 DLT 563 : (2011) 1 ILR Delhi 132
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1), 5(2)Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts20 Sept 2010
Commissioner of Income Tax Vs Jaipur Golden Transport Co. (Regd.)
Delhi High Court · (2011) 201 TAXMAN 151
Income Tax Act, 1961 — Section 142(2A), 145, 260A, 68
High Courts20 Sept 2010Dismissed
Sh. Satish Chand Kapoor (deceased) through LR''s. Vs The Financial Commissioner and Another
Delhi High Court · (2010) 09 DEL CK 0081
Delhi Land Reforms Act, 1954 — Section 43, 67, 85
High Courts20 Sept 2010Dismissed
BSNL and Others Vs Shushil Kumar
Delhi High Court · (2010) 09 DEL CK 0069
High Courts20 Sept 2010
Sh. Anil Kumar Sanghi and Another Vs Sh. Hari Kishan Sanghi and Others
Delhi High Court · (2010) 09 DEL CK 0035
Civil Procedure Code Amendment Act, 1976 — Order 14 Rule 2Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), Order 7 Rule 11Companies Act, 1956 — Section 155
High Courts20 Sept 2010
Vice Admiral S. Jain (Retd.) and Others Vs MCD and Another
Delhi High Court · (2010) 09 DEL CK 0008
High Courts17 Sept 2010
Bhim Singh Vs Tehsildar (Narela) and Others
Delhi High Court · (2010) 09 DEL CK 0427
Delhi Land Revenue Act, 1954 — Section 26
High Courts17 Sept 2010Dismissed
Raju @ Somnath Vs The State (NCET of Delhi)
Delhi High Court · (2010) 09 DEL CK 0353
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 328, 34, 379
High Courts17 Sept 2010Dismissed
Director General of Central Excise Intelligence Vs Murarilal Harishchandra Jaiswal Pvt. Ltd. and Others
Delhi High Court · (2010) 172 DLT 593 : (2013) 291 ELT 484
Central Excises and Salt Act, 1944 — Section 11, 11A, 11AB, 11BB(1), 31Constitution of India, 1950 — Article 136, 226, 227Income Tax Act, 1961 — Section 245C
High Courts17 Sept 2010Dismissed
Jyoti Goswami Vs Union of India (UOI) and Others
Delhi High Court · (2010) 09 DEL CK 0348
High Courts17 Sept 2010Dismissed
Sh. Ganpat Ram Vs Union of India (UOI) and The Estate Officer, Central Public Works Department
Delhi High Court · (2010) 172 DLT 657
Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 9
High Courts17 Sept 2010Dismissed
Mohd. Rehmatullah Vs State (NCT) of Delhi and Others
Delhi High Court · (2010) 09 DEL CK 0325
Constitution of India, 1950 — Article 226
High Courts17 Sept 2010Dismissed
The Commissioner of Income Tax Vs Flawless Holding and Industries Ltd.
Delhi High Court · (2010) 09 DEL CK 0324
Income Tax Act, 1961 — Section 260A
High Courts17 Sept 2010Dismissed
The Commissioner of Income Tax Vs Epicurean Hospitality Services
Delhi High Court · (2010) 09 DEL CK 0269
Income Tax Act, 1961 — Section 260A, 68
High Courts17 Sept 2010Dismissed
Morgan Tectronics Ltd. Vs State and Another
Delhi High Court · (2010) 09 DEL CK 0204
Constitution of India, 1950 — Article 226, 227Foreign Exchange Regulation Act, 1973 — Section 13, 18(1), 18A, 19(1), 44(2)Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts17 Sept 2010
Karan Singh Yadav Vs Union of India (UOI) and Others
Delhi High Court · (2010) 09 DEL CK 0203
Central Excise Rules, 1944 — Rule 173(Q)(1), 173B, 173F(3), 173G(1), 173G(2)Central Excises and Salt Act, 1944 — Section 11A(1), 2, 3, 6Constitution of India, 1950 — Article 14, 16, 16(1), 162, 19(1)
High Courts17 Sept 2010Allowed
S.S.P. Buildcon P. Ltd. Vs M.C.D. and Another
Delhi High Court · (2010) 173 DLT 354 : (2010) 119 DRJ 57 : (2011) 6 RCR(Civil) 1559
Land Acquisition Act, 1894 — Section 4, 6
High Courts17 Sept 2010Allowed
Padam Chand and Another Vs Lakshmi Devi (since deceased) through L.Rs. and Others Phool Chand Jain Vs Padam Chand Jain and and Another
Delhi High Court · (2010) 173 DLT 604 : (2011) 1 RCR(Rent) 39
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 41 Rule 27, 41Delhi Rent Control Act, 1958 — Section 14, 14(1)Penal Code, 1860 (IPC) — Section 380, 448
High Courts17 Sept 2010Dismissed
The Commissioner of Income Tax Vs Insilco Ltd.
Delhi High Court · (2010) 09 DEL CK 0051
Income Tax Act, 1961 — Section 115JA, 260A, 271(1)