High Courts08 Sept 2010Dismissed
Raj Bahadur Singh and Others Vs The Management of Sawhney Gas Agency
Delhi High Court · (2010) 172 DLT 502 : (2012) 3 SLJ 207
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 25F
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 68 of 197
High Courts08 Sept 2010Dismissed
Union of India (UOI) Vs Phool Singh and Others
Delhi High Court · (2010) 09 DEL CK 0346
Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 18
High Courts08 Sept 2010Dismissed
Rao O.P.M. College of Education Vs National Council for Teacher Education
Delhi High Court · (2010) 09 DEL CK 0340
National Council for Teacher Education Act, 1993 — Section 18(5)
High Courts08 Sept 2010Allowed
Rajinder Singh Rana Vs Union of India (UOI) and Another
Delhi High Court · (2010) 172 DLT 481
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 33, 47, 47(2)
High Courts08 Sept 2010Allowed
Davinder Singh Vs Varinder Singh
Delhi High Court · (2010) 09 DEL CK 0276
High Courts08 Sept 2010Allowed
Basant Lal Memorial College of Education Vs National Council for Teacher Education and Another
Delhi High Court · (2010) 09 DEL CK 0265
National Council for Teacher Education Act, 1993 — Section 17
High Courts08 Sept 2010Allowed
Anuvind Metal Products Pvt. Ltd. Vs The Registrar of Companies
Delhi High Court · (2011) 105 SCL 269
Companies (Court) Rules, 1959 — Rule 94Companies Act, 1956 — Section 162, 560, 560(1), 560(2), 560(3)
High Courts08 Sept 2010Dismissed
Active Enterprises Private Limited Vs Radhika Fibres (I) Ltd.
Delhi High Court · (2010) 09 DEL CK 0190
Companies Act, 1956 — Section 433, 434
High Courts08 Sept 2010
Akshay Chaudhary and Another Vs University of Delhi and Another
Delhi High Court · (2010) 09 DEL CK 0151
Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Sept 2010Dismissed
Mr. Rajinder Singh and Smt. Nirmala Yadav Vs Sh. Bharat Singh, Ishwar Singh and Sh. Raj Singh
Delhi High Court · (2010) 09 DEL CK 0130
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts08 Sept 2010Dismissed
Syed Shabeeb Raza Bilgrami and Others Vs The School of Planning and Architecture
Delhi High Court · (2010) 172 DLT 474 : (2010) 119 DRJ 538
High Courts08 Sept 2010Allowed
The Bailiffs Amnis Association Vs GNCT of Delhi and Others
Delhi High Court · (2010) 172 DLT 498
Delhi Land Reforms Rules, 1954 — Rule 75, 75(1), 75(5), 79, 81
High Courts08 Sept 2010Dismissed
Union of India (UOI) Vs Phool Singh
Delhi High Court · (2010) 09 DEL CK 0078
Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 18
High Courts08 Sept 2010Dismissed
Union of India (UOI) Vs Harbans Singh and Others
Delhi High Court · (2010) 09 DEL CK 0077
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 151Land Acquisition Act, 1894 — Section 18
High Courts08 Sept 2010Dismissed
Larsen and Toubro Limited and Another Vs Union of India (UOI) and Others
Delhi High Court · (2010) 4 BC 553 : (2010) 172 DLT 454 : (2010) 120 DRJ 680
Constitution of India, 1950 — Article 226
High Courts08 Sept 2010Allowed
The Commissioner of Income Tax Vs Napcon Turbo Chargers Ltd.
Delhi High Court · (2010) 09 DEL CK 0045
Income Tax Act, 1961 — Section 260A
High Courts08 Sept 2010
Commissioner of Income Tax Vs Exxon Mobil Lubricants Pvt. Ltd.
Delhi High Court · (2010) 328 ITR 17
Companies Act, 1956 — Section 326Income Tax Act, 1961 — Section 260A
High Courts08 Sept 2010Dismissed
State Vs Pankaj @ Sonu
Delhi High Court · (2010) 09 DEL CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 328, 376Penal Code, 1860 (IPC) — Section 328, 366, 376
High Courts07 Sept 2010Allowed
Govt. of NCT of Delhi and Others Vs H.C. Ram Kumar
Delhi High Court · (2010) 09 DEL CK 0442
Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 29(3)
High Courts07 Sept 2010
Om Prakash Vs Sh. G.P. Tiwari and Shri Subhash Kumar Tiwari
Delhi High Court · (2010) 09 DEL CK 0439
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 21