High Courts01 Oct 2010Dismissed
Cogent Ventures (India) Ltd. Vs Raj Karan
Delhi High Court · (2010) 10 DEL CK 0229
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,521 of 6,586
High Courts01 Oct 2010Allowed
Meenu Malhotra and Others Vs United India Insurance Co. Ltd.
Delhi High Court · (2011) 1 TAC 47
High Courts01 Oct 2010Dismissed
The Commissioner of Income Tax Vs Life Long India Ltd.
Delhi High Court · (2010) 10 DEL CK 0187
Income Tax Act, 1961 — Section 260A
High Courts01 Oct 2010Dismissed
The Commissioner of Income Tax Vs J.J. Jindal Infin Pvt. Ltd.
Delhi High Court · (2010) 10 DEL CK 0186
Income Tax Act, 1961 — Section 260A, 68
High Courts01 Oct 2010Dismissed
Satyanand Vs Jagdish Singh
Delhi High Court · (2010) 10 DEL CK 0159
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, Order 11 Rule 3
High Courts01 Oct 2010
Ex-Const Vijender Singh Vs Union of India (UOI) and Others
Delhi High Court · (2011) 1 ILR Delhi 200
Army Rules, 1954 — Rule 115, 115(2), 115(2A), 125Border Security Force Act, 1968 — Section 117(2), 20, 41Border Security Force Rules, 1969 — Rule 101, 101(3), 142, 142(2), 81
High Courts01 Oct 2010Dismissed
Rehmat Bee Vs Noor Mohd. and Others
Delhi High Court · (2010) 120 DRJ 85
Delhi Municipal Corporation (Amendment) Act, 2003 — Section 147Delhi Municipal Corporation Act, 1957 — Section 147Penal Code, 1860 (IPC) — Section 420, 506
High Courts01 Oct 2010Dismissed
Roshan Lal Vohra and Sons and Another Vs M.C.D. and Others
Delhi High Court · (2010) 10 DEL CK 0083
High Courts01 Oct 2010Allowed
The Nav Nirman Cooperative Group Housing Society Ltd. Vs A.K. Murarka and Others Vijay Gupta and Others Vs The Nav Nirman Cooperative Group Housing Society Ltd. and Others
Delhi High Court · (2010) 119 DRJ 614
Constitution of India, 1950 — Article 226, 227Delhi Co-operative Societies Act, 1972 — Section 60Delhi Co-operative Societies Act, 2003 — Section 118, 91
High Courts01 Oct 2010
Sushil Kumar Vs Oriental Insurance Co. Ltd.
Delhi High Court · (2011) 1 TAC 73
High Courts01 Oct 2010Dismissed
The Commissioner of Income Tax Vs Evergrowing Iron and Finvest Ltd.
Delhi High Court · (2010) 10 DEL CK 0033
Income Tax Act, 1961 — Section 260A, 68
High Courts01 Oct 2010Dismissed
Ishan Systems Pvt. Ltd. Vs Vijaya Bank and Others
Delhi High Court · (2010) 10 DEL CK 0030
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 3
High Courts01 Oct 2010
Mahika Enterprises and Another Vs State (NCT of Delhi) and Another
Delhi High Court · AIR 2011 Delhi 306 : (2011) 1 BC 210 : (2010) 173 DLT 361 : (2010) 7 RCR(Criminal) 1769
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Sept 2010
Dr. Saiprasad Gangadhar Shinde Vs The Secretary, Ministry of Heath and Others
Delhi High Court · (2010) 09 DEL CK 0376
High Courts30 Sept 2010Dismissed
Munna Lal Vs Om Prakash Kapoor
Delhi High Court · (2010) 09 DEL CK 0375
High Courts30 Sept 2010Dismissed
Islamuddin Vs State (NCT of Delhi)
Delhi High Court · (2010) 09 DEL CK 0366
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 34, 395, 399, 402
High Courts30 Sept 2010
Abdur Razzaq Jowon @ Aslam Vs State
Delhi High Court · (2010) 119 DRJ 660
Criminal Procedure Code, 1973 (CrPC) — Section 428Explosive Substances Act, 1908 — Section 5Foreigners Act, 1946 — Section 14
High Courts30 Sept 2010Dismissed
Commissioner of Income Tax Vs Vistar Construction Pvt. Ltd.
Delhi High Court · (2010) 119 DRJ 667
Companies Act, 1956 — Section 433, 439Finance Act, 1987 — Section 36(1)Income Tax Act, 1961 — Section 260A, 263, 28, 36(1), 36(2)
High Courts30 Sept 2010Dismissed
Sh. Prabhjot Singh and Another and Sh. Balbir Singh Vs Col. (Retd.) Hargobind Singh and Sh. Hargursaran Singh Smt. Namrata Chandi through her Attorney Sh. Harbans Singh Vs Smt. Amrinder Kaur and Sh. Hargursaran Singh Hargursharan Singh Major Vs Col. Sh. Hargobind Singh through attorney Parminder Kaur, Prabhjot Singh Major and Balbir Singh Major
Delhi High Court · (2010) 119 DRJ 621
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 11, 100(3), 104Specific Relief Act, 1963 — Section 34