High Courts28 Jul 2010Dismissed
Union of India (UOI) and Another Vs Mrs. Veena Kohli
Delhi High Court · (2010) 5 ILR Delhi 723
Army Rules, 1954 — Rule 177, 184Right to Information Act, 2005 — Section 1, 1(2), 8(1)
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 91 of 197
High Courts28 Jul 2010Dismissed
Sh. J.K. Pali Vs Union of India (UOI) and Others
Delhi High Court · (2010) 07 DEL CK 0293
Constitution of India, 1950 — Article 16, 16(4)Delhi Higher Judicial Services Rules, 1970 — Rule 12(2), 7
High Courts28 Jul 2010Dismissed
Metlon India Pvt. Ltd. and Others Vs Ester Industries Ltd.
Delhi High Court · (2010) 4 Crimes 119
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Jul 2010Dismissed
Director of Income Tax 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 2010Disposed Off
Mrs. Neelam and Others Vs The Financial Commissioner and Others Roshan Lal Jain Vs Registrar of Cooperative Societies and Others
Delhi High Court · (2010) 07 DEL CK 0229
High Courts28 Jul 2010Dismissed
Commissioner of Income Tax Vs Indomag Steel Technology Ltd.
Delhi High Court · (2010) 328 ITR 37
High Courts28 Jul 2010Allowed
Smt. Shradhanjali Sahoo @ Lina Vs Surendra Nath Sahoo
Delhi High Court · (2011) 2 RCR(Civil) 657 : (2011) 2 RCR(Civil) 657
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9, 104Hindu Marriage Act, 1955 — Section 13(1), 28(1)
High Courts28 Jul 2010
The Commissioner of Income Tax Vs Sraya Industries P. Ltd.
Delhi High Court · (2010) 236 CTR 634 : (2010) 328 ITR 29 : (2011) 199 TAXMAN 132
Finance Act, 1977 — Section 28Income Tax Act, 1961 — Section 256(1), 32A, 32A(1), 32A(2), 32A(2A)
High Courts28 Jul 2010Dismissed
BSES, Rajdhani Yamuna Power Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2011) 1 LLJ 748
Constitution of India, 1950 — Article 226, 227, 311(2)Delhi Electric Supply Undertaking (Delhi Municipal Corporation) Service (Conduct and Appeal) Rules — Rule 10Delhi Municipal Corporation Act, 1957 — Section 95
High Courts28 Jul 2010Allowed
Azeezia Institute of Medical Sciences and Research Vs Union of India (UOI) and Another
Delhi High Court · (2010) 07 DEL CK 0083
Indian Medical Council Act, 1956 — Section 10A, 10A(4), 3B
High Courts28 Jul 2010Dismissed
Sh. Arun Grover Vs Ritu Grover
Delhi High Court · (2010) 07 DEL CK 0076
Constitution of India, 1950 — Article 227Guardians and Wards Act, 1890 — Section 12, 17, 25Hindu Minority and Guardianship Act, 1956 — Section 13
High Courts28 Jul 2010
M.M. Chhabra and Sons (HUF) Vs Colour Plus Fashions Ltd. A+
Delhi High Court · (2010) 07 DEL CK 0075
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 22 Rule 6, Order 39 Rule 10
High Courts28 Jul 2010Dismissed
Rajesh Agarwal Vs State and Another Sachin Sangal Vs Pieco Call Tech Pvt. Ltd. Sardar Manjeet Singh Kohli Vs State of NCT of Delhi and Another Shri Pradeep Aggarwal and Others Vs Shri Y.K. Goel
Delhi High Court · (2010) 7 AD 57 : (2010) 4 CivCC 364 : (2010) 159 CompCas 13 : (2011) 2 Crimes 711 : (2010) 171 DLT 51 : (2010) 6 ILR Delhi 610 : (2010) 4 RCR(Civil) 94 : (2010) 4 RCR(Criminal) 124
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 207, 251, 260, 261, 262Evidence Act, 1872 — Section 106
High Courts28 Jul 2010Dismissed
Municipal Corporation of Delhi Vs Sh. Chatar Singh
Delhi High Court · (2010) 119 DRJ 351
Central Civil Services Qualification Service Rules — Rule 13, 27, 28Constitution of India, 1950 — Article 21
High Courts27 Jul 2010Allowed
Principal Director of Audit and Another Vs Bharti Parveen and Others
Delhi High Court · (2010) 07 DEL CK 0390
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Penal Code, 1860 (IPC) — Section 354, 506
High Courts27 Jul 2010Dismissed
Municipal Corporation of Delhi Vs Ram Niwas
Delhi High Court · (2010) 07 DEL CK 0389
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 279, 325, 338, 34
High Courts27 Jul 2010
Shri Surender Vs Smt. Roshani, Sh. Krishan Pal, Sh. Rajender @ Ravinder and Sh. Tej Singh
Delhi High Court · (2010) 07 DEL CK 0382
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 41
High Courts27 Jul 2010Dismissed
The Commissioner of Income Tax-IV Vs Givo Ltd.
Delhi High Court · (2010) 07 DEL CK 0372
Income Tax Act, 1961 — Section 260A
High Courts27 Jul 2010Allowed
Indian Institute of Banking and Finance Vs Mukul Srivastava
Delhi High Court · AIR 2010 Delhi 203
Right to Information Act, 2005 — Section 2
High Courts27 Jul 2010Dismissed
Shri Suresh Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2010) 07 DEL CK 0326
Central Reserve Police Force Act, 1949 — Section 10, 12, 12(1), 16(2)Central Reserve Police Force Rules, 1955 — Rule 27