High Courts30 Jul 2010Allowed
MCD Vs Chander Prakash Gupta Union of India (UOI) and Others Vs Nand Ram
Delhi High Court · (2010) 6 ILR Delhi 648
Constitution of India, 1950 — Article 21
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 90 of 197
High Courts30 Jul 2010Dismissed
Mukund Lal Vs Commissioner of Police and Others
Delhi High Court · (2010) 07 DEL CK 0081
High Courts30 Jul 2010Dismissed
Bhushan Kumar and Another Vs State and Another
Delhi High Court · (2010) 07 DEL CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts30 Jul 2010Allowed
Kamlesh Kumar Kamal Vs Union of India (UOI) and Others
Delhi High Court · (2010) 07 DEL CK 0068
High Courts30 Jul 2010
Mitsubishi Corporation India P. Ltd. Vs The Value Added Tax Officer and Another
Delhi High Court · (2010) 172 DLT 487 : (2010) 34 VST 417
Central Sales Tax Act, 1956 — Section 3, 6, 6(1), 6(1A), 6(2)Delhi Value Added Tax Act, 2004 — Section 74
High Courts29 Jul 2010Dismissed
Saleem @ Nakta Vs State (Govt. of NCT)
Delhi High Court · (2010) 07 DEL CK 0330
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 387, 511
High Courts29 Jul 2010
Union of India (UOI) and Another Vs A.K. Singhal and Others
Delhi High Court · (2010) 07 DEL CK 0316
Administrative Tribunals Act, 1985 — Section 20(2)Constitution of India, 1950 — Article 226, 227
High Courts29 Jul 2010Dismissed
Ramesh Mohan Mittal Vs Suresh Kumar Arora and Another
Delhi High Court · (2010) 07 DEL CK 0242
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 100Evidence Act, 1872 — Section 114
High Courts29 Jul 2010
Commissioner of Customs (I and G) Vs Singapore Airlines Ltd.
Delhi High Court · (2010) 259 ELT 642
Customs Act, 1962 — Section 129(A)Finance Act, 1979 — Section 35, 35(2), 38Inland Air Travel Tax Rules, 1989 — Rule 11, 12, 13, 9
High Courts29 Jul 2010
Raj Kumar Dua and Another Vs Naresh Adhlakha and Others
Delhi High Court · (2010) 07 DEL CK 0154
Arbitration Act, 1940 — Section 11, 5Arbitration and Conciliation Act, 1996 — Section 11(6), 12, 12(3), 12(4), 13Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts29 Jul 2010
Delhi Development Authority Vs Shree Durga Construction Co. and Shri Ashwini Kumar Chodha
Delhi High Court · (2010) 07 DEL CK 0150
Civil Procedure Code, 1908 (CPC) — Section 151, 89Constitution of India, 1950 — Article 227
High Courts29 Jul 2010
Harish Kumar Vs State
Delhi High Court · (2010) 07 DEL CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 376, 493
High Courts29 Jul 2010
Regent Automobiles Ltd. and Another Vs Sachin Bhaskar and Another
Delhi High Court · (2010) 07 DEL CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 482Penal Code, 1860 (IPC) — Section 120B, 418, 420, 463, 465
High Courts29 Jul 2010
Aggarwal Structural Consultants (P) Ltd. and Others Vs Public Works Department Govt. of NCT of Delhi
Delhi High Court · (2010) 07 DEL CK 0060
Constitution of India, 1950 — Article 226
High Courts29 Jul 2010
Charanjit Thukral and Another Vs Deepak Thukral and Another
Delhi High Court · (2010) 07 DEL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts28 Jul 2010Dismissed
Rajesh Agarwal Vs State & Anr
Delhi High Court · (2010) 07 DEL CK 0427
Constitution Of India, 1950 — Article 21Negotiable Instrument Act, 1881 — Section 138, 143, 144, 145, 145(1), 145(2)Code Of Criminal Procedure, 1973 — Section 63, 63, 64, 65, 207, 251, 260, 261, 262, 262(g), 263, 263(263(h), 264, 265, 482
High Courts28 Jul 2010Dismissed
Ajit Kumar and Others Vs Lt. Governor of Delhi and Others
Delhi High Court · (2010) 07 DEL CK 0388
High Courts28 Jul 2010Dismissed
Director of Income Tax (Exemption) Vs ACME Educational Society
Delhi High Court · (2010) 326 ITR 146
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 3Companies Act, 1956 — Section 3
High Courts28 Jul 2010
Rajinder Singh Vs State (NCT of Delhi) and Another
Delhi High Court · (2010) 07 DEL CK 0331
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 399, 399(1), 399(2)Penal Code, 1860 (IPC) — Section 120B, 406, 420, 465, 467
High Courts28 Jul 2010
Ms. Tanya Sharma and Others Vs Sh. Judge Chawla and Others
Delhi High Court · (2010) 171 DLT 287
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 12 Rule 6, Order 2 Rule 2, Order 22 Rule 6, Order 39 Rule 1Constitution of India, 1950 — Article 38, 39, 39AHindu Succession Act, 1956 — Section 25, 27, 8