COURT ARCHIVE

Delhi High Court judgments, 2010

3,927 judgments · page 81 of 197

High Courts13 Aug 2010Allowed

Mount Carmel School Society and Another Vs The Govt. of NCT of Delhi and Another

Delhi High Court · (2010) 08 DEL CK 0245

Constitution of India, 1950 — Article 30, 30(1), 32Delhi School Education Act, 1973 — Section 10, 11, 12, 14, 24(4)Delhi School Education Rules, 1973 — Rule 110, 110(1), 110(2), 110(3), 96

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High Courts13 Aug 2010Dismissed

Commissioner of Income Tax Vs International Travel House Ltd.

Delhi High Court · (2012) 344 ITR 554 : (2010) 194 TAXMAN 324

Income Tax Act, 1961 — Section 142(1), 142(2), 143(1), 143(2), 143(3)

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High Courts13 Aug 2010

Commissioner of Income Tax Vs Smt. Suraj Devi

Delhi High Court · (2010) 328 ITR 604 : (2011) 197 TAXMAN 173

Income Tax Act, 1961 — Section 132(4), 141A, 142(1A), 147, 260A

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High Courts13 Aug 2010Dismissed

Sh. Bhola Nath and Another Vs Smt. Bhaggo and Others

Delhi High Court · (2010) 08 DEL CK 0147

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High Courts13 Aug 2010Dismissed

Vijay Verma Vs State N.C.T. of Delhi and Another

Delhi High Court · (2010) 118 DRJ 707 : (2011) 1 ILR Delhi 36 : (2011) 3 KLT 28

Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 2

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High Courts13 Aug 2010

Ram Naresh Mudgal and Others Vs Munesh Chand Gupta

Delhi High Court · (2010) 171 DLT 684

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Evidence Act, 1872 — Section 63, 65, 66, 74

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High Courts13 Aug 2010Dismissed

S.N. Arora Vs Brokers and Brokers Pvt. Ltd. Bankey Bihari Expotrades (P) Ltd. Vs Raj Khurana Shri Bhagwan Vs Shri Mahipal Singh

Delhi High Court · AIR 2011 Delhi 89 : (2010) 118 DRJ 631

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 97Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 40, 52

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High Courts13 Aug 2010

PTC India Ltd. Vs Jaypee Karcham Hydro Corporation Ltd.

Delhi High Court · (2010) ELR 976

Arbitration and Conciliation Act, 1996 — Section 11, 37, 37(1), 9Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) (Amendment) Regulations, 2009 — Regulation 4, 44, 5, 5(1)Contract Act, 1872 — Section 2

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High Courts12 Aug 2010Dismissed

Gulam Rashid Ali Vs Kaushar Parveen and Another

Delhi High Court · (2010) 171 DLT 340 : (2010) 2 DMC 371 : (2010) 4 RCR(Civil) 84 : (2010) 5 RCR(Criminal) 794

Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)

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High Courts12 Aug 2010Dismissed

Mohan Lal Jatia Vs Registrar General, Supreme Court of India

Delhi High Court · (2010) 171 DLT 335 : (2011) 6 RCR(Criminal) 67

Criminal Procedure Code, 1973 (CrPC) — Section 175, 178, 179, 180, 195Penal Code, 1860 (IPC) — Section 120B, 193, 218, 228, 420

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High Courts12 Aug 2010Allowed

State (Govt. of Nct Delhi) Vs Rajesh

Delhi High Court · (2010) 5 ILR Delhi 784

Arms Act, 1959 — Section 14, 25, 27, 3, 39Criminal Procedure Code, 1973 (CrPC) — Section 132, 397, 401Penal Code, 1860 (IPC) — Section 34, 392, 397, 411

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High Courts12 Aug 2010Allowed