High Courts19 Aug 2010
Union of India (UOI) Vs Manjeet Singh
Delhi High Court · (2010) 08 DEL CK 0111
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(18), 16
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 78 of 197
High Courts19 Aug 2010Allowed
Smt. Bhagwati Vs Union of India (UOI) and Others
Delhi High Court · (2010) 08 DEL CK 0078
High Courts19 Aug 2010Dismissed
Mr. Ashok Kumar Gupta Vs Ms. Renu Chawla and Mr. Praveen Gupta Purporting to be Proprietor Mahajan Traders
Delhi High Court · (2010) 08 DEL CK 0050
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 227
High Courts19 Aug 2010Dismissed
Bernard Soreng and Rajender Prasad Sharma Vs State Transport Authority, NCT of Delhi
Delhi High Court · (2010) 171 DLT 501
Constitution of India, 1950 — Article 14, 19, 21Motor Vehicles Act, 1988 — Section 71, 71(3), 72, 72(2), 80
High Courts19 Aug 2010Allowed
Harbhagwan (since deceased) through LRs. Vs Abdul Majid (since deceased) through LRs.
Delhi High Court · (2010) 171 DLT 474
Civil Procedure Code, 1908 (CPC) — Section 100, 103Delhi Rent Control Act, 1958 — Section 27
High Courts18 Aug 2010
Harinder Singh Kochar Vs State & Others
Delhi High Court · (2010) 08 DEL CK 0371
Code Of Civil Procedure, 1908 — Section 113, Order 46 Rule 1, Order 23 Rule 3Indian Succession Act, 1925 — Section 237, 280, 281, 282, 283, 294, 295, 301Evidence Act, 1872 — Section 63
High Courts18 Aug 2010Allowed
Union of India (UOI) Vs Phool Dev Singh
Delhi High Court · (2010) 08 DEL CK 0354
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 12, 14, 142, 16, 162
High Courts18 Aug 2010
Municipal Corporation of Delhi Vs Sangeeta Bansal
Delhi High Court · (2010) 08 DEL CK 0353
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(6), 10(7)Municipal Corporation of Delhi Service (Control and Appeal) Regulations, 1959 — Regulation 5
High Courts18 Aug 2010
Y.S. Dwivedi and Another Vs Union of India (UOI) and Others
Delhi High Court · (2010) 08 DEL CK 0352
High Courts18 Aug 2010Allowed
Kulwant Singh Vs State (Govt. of N.C.T. of Dlehi)
Delhi High Court · (2010) 08 DEL CK 0324
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts18 Aug 2010Allowed
Bhim Singh and Others Vs State
Delhi High Court · (2010) 171 DLT 718 : (2010) 7 RCR(Criminal) 995
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts18 Aug 2010
Director of Income Tax Vs Shree Visheshwar Nath Memorial Public Ch. Trust
Delhi High Court · (2011) 333 ITR 248 : (2010) 194 TAXMAN 280
Companies Act, 1956 — Section 2(12)Income Tax Act, 1961 — Section 11, 11(5), 13(1), 2(12), 2(15)
High Courts18 Aug 2010
Lalit Beniwal Vs State and Others
Delhi High Court · (2010) 08 DEL CK 0229
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 307, 337, 506
High Courts18 Aug 2010Allowed
Union of India (UOI) Vs The Delhi Wakf Board and The Commissioner of Wakfs
Delhi High Court · (2010) 08 DEL CK 0221
Civil Procedure Code, 1908 (CPC) — Section 79Waqf Act, 1954 — Section 3, 4, 4(3), 5, 56Waqf Act, 1995 — Section 89
High Courts18 Aug 2010Dismissed
Dr. Subramanian Swamy Vs Dr. Manmohan Singh and Another
Delhi High Court · (2010) 08 DEL CK 0196
Constitution of India, 1950 — Article 226
High Courts18 Aug 2010
Harsh Sethi Vs Guru Gobind Singh Indraprastha University and Others
Delhi High Court · (2010) 08 DEL CK 0176
High Courts18 Aug 2010
Renu Bala Vs Jagdeep Chiller
Delhi High Court · (2010) 171 DLT 314 : (2010) 2 DMC 329
Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 10, 10(1), 13, 13(1), 23Hindu Marriage Rules, 1979 — Rule 9
High Courts18 Aug 2010
Commissioner of Income Tax Vs Noble Resources and Trading Pvt. Ltd.
Delhi High Court · (2011) 202 TAXMAN 223
Income Tax Act, 1961 — Section 139, 141(2), 141(A), 142(1), 143(3)
High Courts18 Aug 2010Dismissed
Badruddin Vs Govt. of NCT of Delhi
Delhi High Court · (2010) 08 DEL CK 0102
Administrative Tribunals Act, 1985 — Section 19Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 15(2)
High Courts18 Aug 2010
Electro Steel Castings Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2010) 08 DEL CK 0049
Mineral Concession Rules, 1960 — Rule 21(2), 24A(3), 24B, 26, 26(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 4A, 4A(4), 8(2), 8(3)