COURT ARCHIVE

Delhi High Court judgments, 2010

3,927 judgments · page 79 of 197

High Courts18 Aug 2010Dismissed

Aisha Begum and Others Vs Mohd. Ibrahim (deceased thr. LRs.)

Delhi High Court · (2010) 08 DEL CK 0023

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100Court Fees Act, 1870 — Section 7Evidence Act, 1872 — Section 116

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High Courts18 Aug 2010Dismissed

Choudhary Ali Zia Kabir Vs Guru Gobind Singh Indraprastha University and Another

Delhi High Court · (2010) 08 DEL CK 0002

Legal Education Rules, 2008 — Rule 12

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High Courts17 Aug 2010Dismissed

IFCI Ltd. Vs Ravinder Balwani

Delhi High Court · (2011) 2 BC 69

Companies Act, 1956 — Section 4A, 4A(2), 87(2)Constitution of India, 1950 — Article 12Industrial Finance Corporation (Transfer of Undertaking and Repeal) Act, 1993 — Section 11, 11(1), 2, 3

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High Courts17 Aug 2010Dismissed

Shri Poonya Ram through LRs. Vs Shri Durga Prasad (substituted by Shri Jagdish Prasad Awasthi)

Delhi High Court · (2010) 08 DEL CK 0294

Benami Transactions (Prohibition) Act, 1988 — Section 2Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 92

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High Courts17 Aug 2010Disposed Off

Shyam College of Education Vs National Council for Teacher Education and Another

Delhi High Court · (2010) 08 DEL CK 0236

National Council for Teacher Education Act, 1993 — Section 17

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High Courts17 Aug 2010Dismissed

Kumari Jyoti Gupta Vs Govt. of N.C.T. of Delhi and Others

Delhi High Court · (2010) 08 DEL CK 0235

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High Courts17 Aug 2010

Miss Harleen K. Bains Vs The University of Delhi and Another

Delhi High Court · (2010) 08 DEL CK 0181

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High Courts17 Aug 2010Dismissed

Chand Kishan Razdaan Vs Hema Saxena and Another

Delhi High Court · (2010) 08 DEL CK 0174

Penal Code, 1860 (IPC) — Section 34, 418, 420, 506

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High Courts17 Aug 2010Dismissed

Dipen Sunil Nayak through his Father Sunil K. Nayak Vs Central Board of Secondary School and Another

Delhi High Court · (2010) 08 DEL CK 0170

Constitution of India, 1950 — Article 226

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High Courts17 Aug 2010Dismissed

Govt. of Nct of Delhi Vs Shyam Sunder Goel

Delhi High Court · (2010) 08 DEL CK 0168

Constitution of India, 1950 — Article 191(1)Delhi Municipal Corporation Act, 1957 — Section 17(1), 9(1), 9A

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High Courts17 Aug 2010Dismissed

Commissioner of Income Tax Vs Naveen Gera

Delhi High Court · (2010) 328 ITR 516 : (2011) 198 TAXMAN 93

Income Tax Act, 1961 — Section 132, 142A, 153A, 260A, 56

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High Courts17 Aug 2010Dismissed

Santosh @ Mustafa Vs State

Delhi High Court · (2010) 08 DEL CK 0058

Penal Code, 1860 (IPC) — Section 34, 392, 397

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High Courts17 Aug 2010Dismissed

Bharat Bhushan Gulati Vs Hari Singh

Delhi High Court · (2010) 08 DEL CK 0051

Delhi Land Reforms Act, 1954 — Section 81Delhi Municipal Corporation Act, 1957 — Section 507, 507ADelhi Rent Control Act, 1958 — Section 81

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High Courts16 Aug 2010Dismissed

Rajan Behl Vs State

Delhi High Court · (2010) 08 DEL CK 0358

Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 384(4), 393, 397Trade and Merchandise Marks Act, 1958 — Section 78, 79

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High Courts16 Aug 2010Dismissed

Brahler ICS India Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Delhi High Court · (2010) 08 DEL CK 0355

Constitution of India, 1950 — Article 226

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High Courts16 Aug 2010

Commissioner of Income Tax Vs Vikas Polymers

Delhi High Court · (2010) 236 CTR 476 : (2012) 341 ITR 537 : (2010) 194 TAXMAN 57

Income Tax Act, 1961 — Section 120, 144A, 256(1), 263, 263(1)

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High Courts16 Aug 2010

Commissioner of Income Tax Vs HLT Finance (P) Ltd.

Delhi High Court · (2011) 201 TAXMAN 28

Income Tax Act, 1961 — Section 260A, 68

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High Courts16 Aug 2010Allowed

Dy. Director of Education and Another Vs Veena Sharma

Delhi High Court · (2010) 08 DEL CK 0301

Central Services (Temporary) Services Rules, 1965 — Rule 5(1), 5(2)Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 11, 8, 8(2), 9

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High Courts16 Aug 2010Dismissed

National Textile Corporation Limited Vs Sh. Kunj Behari Lal

Delhi High Court · AIR 2010 Delhi 199 : (2011) 167 CompCas 29

Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1)

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High Courts16 Aug 2010

Mukesh Hans and Another Vs Smt. Uma Bhasin and Others

Delhi High Court · (2010) 08 DEL CK 0289

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 6 Rule 4Companies Act, 1956 — Section 322, 323, 34, 446Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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