COURT ARCHIVE

Delhi High Court judgments, 2010

3,927 judgments · page 69 of 197

High Courts07 Sept 2010Dismissed

Kunth Securities Pvt. Ltd. Vs Punjab and Sind Bank Ltd. and Others

Delhi High Court · (2010) 4 BC 461 : (2010) 172 DLT 289 : (2010) 119 DRJ 258

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 126

High Courts07 Sept 2010Dismissed

Delhi Metro Rail Corporation Limited Vs Simplex Infrastructure Ltd.

Delhi High Court · (2010) 09 DEL CK 0433

Arbitration and Conciliation Act, 1996 — Section 34Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 — Section 18(1)Building and Other Construction Workers Welfare Cess Act, 1996 — Section 2, 2(1), 3, 3(3), 4

High Courts07 Sept 2010Dismissed

Ex. Constable Ram Kumar Vs Union of India (UOI)

Delhi High Court · (2010) 09 DEL CK 0424

Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 15.2Punjab Police (Amendment) Rules, 1974 — Rule 16.24, 16.38, 16.38(1)

High Courts07 Sept 2010

Commissioner of Income Tax Vs Rock Fort Metal and Minerals Limited

Delhi High Court · (2011) 198 TAXMAN 497

Income Tax Act, 1961 — Section 260A, 68

High Courts07 Sept 2010Dismissed

Commissioner of Income Tax Vs Devi Das Garg

Delhi High Court · (2010) 09 DEL CK 0395

Income Tax Act, 1961 — Section 132(1), 143(2), 260A

High Courts07 Sept 2010

Anup Singh Vs Director General, BSF and Another

Delhi High Court · (2010) 09 DEL CK 0394

Prevention of Corruption Act, 1988 — Section 7

High Courts07 Sept 2010

D.B. Corp. Ltd. Vs Registrar of Newspapers for India

Delhi High Court · (2010) 172 DLT 646 : (2010) 119 DRJ 505

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11APress and Registration of Books Act, 1867 — Section 5, 5(2), 5(5), 6, 8B

High Courts07 Sept 2010

Nidhi Mahajan Vs State and Others

Delhi High Court · (2010) 09 DEL CK 0345

Penal Code, 1860 (IPC) — Section 34, 406, 498A

High Courts07 Sept 2010Allowed

Ravinder Kumar Sharma Vs Union of India (UOI) and Others

Delhi High Court · (2010) 09 DEL CK 0330

Central Excises and Salt Act, 1944 — Section 1, 14

High Courts07 Sept 2010Dismissed

Yash Pal Vs Secretary, Public Enterprises Selection Board and Others

Delhi High Court · (2010) 09 DEL CK 0278

Constitution of India, 1950 — Article 14, 16, 226Contract Act, 1872 — Section 11

High Courts07 Sept 2010

Delhi Transport Corporation Vs Ram Niwas

Delhi High Court · (2010) 09 DEL CK 0253

Industrial Disputes Act, 1947 — Section 33(C)(2)

High Courts07 Sept 2010Dismissed

Laddan Steel Ware Mfg. Co. Vs C.C. (Import and General), New Delhi

Delhi High Court · (2012) 275 ELT 47 : (2012) 28 STR 309

High Courts07 Sept 2010

Commissioner of Income Tax Vs Smt. Seema Tripathi

Delhi High Court · (2010) 328 ITR 268 : (2011) 198 TAXMAN 480

Income Tax Act, 1961 — Section 131, 132, 147, 148, 260A

High Courts07 Sept 2010Dismissed

Shri Surinder Kumar Arora Vs Shri Bhola Nath

Delhi High Court · (2010) 09 DEL CK 0152

Civil Procedure Code, 1908 (CPC) — Section 47Evidence Act, 1872 — Section 58

High Courts07 Sept 2010Dismissed

Brij Fertilizers Pvt. Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2010) 09 DEL CK 0127

High Courts07 Sept 2010Allowed

Apurva and Another Vs Union of India (UOI) and Another

Delhi High Court · (2010) 172 DLT 326 : (2010) 120 DRJ 196 : (2010) 6 SLR 662

Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 3, 4, 5, 5(1)

High Courts07 Sept 2010Dismissed

Union of India (UOI) and Another Vs Sanjay Kumar and Others Director General, Doordarshan Vs Neeraj Bhanot

Delhi High Court · (2010) 09 DEL CK 0125

Prasar Bharati (Broadcasting Corporation of India) Act, 1990 — Section 11

High Courts07 Sept 2010Dismissed

Santosh Kumar Meena Vs GNCT of Delhi and Others

Delhi High Court · (2010) 09 DEL CK 0124

Contract Act, 1872 — Section 20

High Courts07 Sept 2010Dismissed

K.J. John Vs State

Delhi High Court · (2010) 09 DEL CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 118, 47Penal Code, 1860 (IPC) — Section 300, 302, 304, 307

High Courts07 Sept 2010Dismissed

Swawlambi Educational Trust and Another Vs Union of India (UOI) and Another

Delhi High Court · (2010) 09 DEL CK 0056

Constitution of India, 1950 — Article 226