High Courts21 Jul 2010
O.P. Sharma Vs Union of India (UOI) and Another
Delhi High Court · (2010) 07 DEL CK 0057
Border Security Force Act, 1968 — Section 141
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 95 of 197
High Courts21 Jul 2010Dismissed
Ch. Sarup Singh General Secretary MTNL Staff Union Class (III and IV) Vs Shri Mange Ram Sharma and Others
Delhi High Court · (2010) 07 DEL CK 0043
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 20, 21, 226, 227, 7Trade Unions Act, 1926 — Section 22
High Courts21 Jul 2010
Delton Cables Ltd. Vs Sh. Kishore Kumar Sharma, Sh. Ashok Kumar Sharma, Sh. Anup Kumar Sharma and Sh. Vinod Kumar Sharma
Delhi High Court · (2010) 07 DEL CK 0042
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 151Constitution of India, 1950 — Article 226, 227Court Fees Act, 1870 — Section 7
High Courts21 Jul 2010Allowed
Sonu Arora Vs State
Delhi High Court · (2010) 173 DLT 326
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts21 Jul 2010Allowed
R.K. Bansal and Others Vs GNCTD and Others
Delhi High Court · (2010) 171 DLT 201 : (2011) 7 RCR(Civil) 2551
Delhi (Control of Building Operations) Act, 1955 — Section 19, 3Delhi (Control of Building Operations) Regulations, 1955 — Regulation 5(3)
High Courts20 Jul 2010
S.K. Sarawagi and Co. Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Delhi High Court · (2010) 171 DLT 579 : (2011) 6 RCR(Civil) 1076
Mineral Concession Rules, 1960 — Rule 12, 12(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(1), 11(2), 11(3), 11(5), 5(1)
High Courts20 Jul 2010
Ishwar Devi and Another Vs Union of India (UOI) and Others
Delhi High Court · (2010) 07 DEL CK 0396
High Courts20 Jul 2010
Smt. Kamlesh Vs Delhi Development Authority
Delhi High Court · (2010) 471 DLT 172
High Courts20 Jul 2010
Puneet and Another Vs Union of India (UOI) and Others
Delhi High Court · (2010) 07 DEL CK 0338
High Courts20 Jul 2010
Delhi Development Authority Vs Smt. Prakash Malik
Delhi High Court · (2010) 07 DEL CK 0312
High Courts20 Jul 2010
Rakesh Vs State of NCT of Delhi
Delhi High Court · (2010) 07 DEL CK 0309
Arms Act, 1959 — Section 2, 25Penal Code, 1860 (IPC) — Section 378, 390, 392, 393, 397
High Courts20 Jul 2010Allowed
CT./GD Ugma Ram Godara Vs Union of India and Others
Delhi High Court · (2010) 07 DEL CK 0252
High Courts20 Jul 2010Dismissed
Commissioner of Income Tax Vs Green Valley Agro Mills Ltd.
Delhi High Court · (2011) 335 ITR 347 : (2012) 20 TAXMAN 493
Income Tax Act, 1961 — Section 147, 147(a), 269, 269A, 269C
High Courts20 Jul 2010Dismissed
Sayed Mohammed Rafey Vs Mumtaz Ahmad and Others
Delhi High Court · (2010) 07 DEL CK 0236
Civil Procedure Code, 1908 (CPC) — Section 89Court Fees Act, 1870 — Section 16
High Courts20 Jul 2010Dismissed
Ansul Industries Vs Vineet Kumar and Others
Delhi High Court · (2010) 44 PTC 36
Transfer of Property Act, 1882 — Section 6(e)
High Courts20 Jul 2010Dismissed
Shri Om Prakash Sabharwal Vs UOI and Another
Delhi High Court · (2010) 07 DEL CK 0198
Constitution of India, 1950 — Article 226Land Acquisition (Amendment) Act, 1984 — Section 11(A)Land Acquisition Act, 1894 — Section 4, 6
High Courts20 Jul 2010Dismissed
Ajay Kumar Sanghi Vs Union of India and Others
Delhi High Court · (2010) 5 ILR Delhi 705
Constitution of India, 1950 — Article 226Delhi Land Reforms Act, 1954 — Section 81Delhi Land Revenue Act, 1954 — Section 27, 64, 81, 82(2)
High Courts20 Jul 2010
Ishwar Singh Vs State and Another
Delhi High Court · (2010) 07 DEL CK 0184
Electricity Act, 1910 — Section 39, 44Penal Code, 1860 (IPC) — Section 379
High Courts20 Jul 2010
Pataka Industries Pvt. Ltd. and Others Vs Society For Voice of Human Rights and Justice and Others Mussadi Lal-Ram Swaroop Vs Society For Voice of Human Rights and Justice and Another
Delhi High Court · (2010) 07 DEL CK 0022
Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section 10, 20, 8, 8(2), 9Criminal Procedure Code, 1973 (CrPC) — Section 482Tobacco Packaging and Labeling Rules, 2008 — Rule 1
High Courts19 Jul 2010Dismissed
Director of Income Tax (Exemption) Vs Dharamshila Cancer Foundation and Research Cenre
Delhi High Court · (2010) 07 DEL CK 0399
Income Tax Act, 1961 — Section 11, 12, 260A