High Courts27 Sept 2010Dismissed
Ramesh Kumar Jatav Vs Union of India (UOI) and Others
Delhi High Court · (2010) 09 DEL CK 0294
Central Industrial Security Force Act, 1968 — Section 18Central Industrial Security Force Rules, 1969 — Rule 34
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,525 of 6,586
High Courts27 Sept 2010Allowed
Mahabir Prasad and Another Vs State
Delhi High Court · (2011) 1 ILR Delhi 166
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts27 Sept 2010Dismissed
Commissioner of Income Tax Vs Rajedev Singh and Co.
Delhi High Court · (2011) 202 TAXMAN 433
High Courts27 Sept 2010Dismissed
Denel (Proprietary Limited) South Africa Vs Lord Gordon Slynn and Others
Delhi High Court · (2010) 09 DEL CK 0248
Arbitration and Conciliation Act, 1996 — Section 14, 14(2), 15(2), 17, 25
High Courts27 Sept 2010Dismissed
Dr. Rajiva Kumar Tiwari Vs Union of India (UOI) and Others
Delhi High Court · (2011) 1 ILR Delhi 161
Evidence Act, 1872 — Section 73
High Courts27 Sept 2010Allowed
Joginder Singh and Another Vs Union of India (UOI) and Another
Delhi High Court · (2010) 09 DEL CK 0177
Land Acquisition Act, 1894 — Section 19
High Courts27 Sept 2010Allowed
Mange Ram Vs Union of India (UOI) and Another
Delhi High Court · (2010) 09 DEL CK 0176
Land Acquisition Act, 1894 — Section 19
High Courts27 Sept 2010Dismissed
Anil Pandey Vs IDBI Bank Ltd.
Delhi High Court · (2010) 09 DEL CK 0174
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Sept 2010Dismissed
Arvind Kumar Adukia Vs State of NCT of Delhi and Another
Delhi High Court · (2010) 173 DLT 738 : (2011) 1 JCC 98 : (2011) 6 RCR(Criminal) 1298
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 195(1), 195(1)(3), 340Penal Code, 1860 (IPC) — Section 120B, 172, 173, 174, 175
High Courts27 Sept 2010Dismissed
Renu Mittal Vs Anil Mittal and Others
Delhi High Court · (2010) 173 DLT 269 : (2010) 2 DMC 775 : (2010) 119 DRJ 306
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 406, 498AProtection of Women From Domestic Violence Act, 2005 — Section 12, 12(2)
High Courts27 Sept 2010
Navjeet @ Prince and Others Vs State
Delhi High Court · (2010) 09 DEL CK 0171
Criminal Procedure Code, 1973 (CrPC) — Section 100(5), 161, 313, 391Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 324
High Courts27 Sept 2010Dismissed
Girwar Singh Vs Ramjas Foundation
Delhi High Court · (2010) 09 DEL CK 0118
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Evidence Act, 1872 — Section 116
High Courts27 Sept 2010Dismissed
Commissioner of Income Tax Vs New Age Infosys Pvt. Ltd.
Delhi High Court · (2010) 09 DEL CK 0094
Income Tax Act, 1961 — Section 260A, 68
High Courts27 Sept 2010
Ram Mahesh Yadav Vs The State
Delhi High Court · (2010) 09 DEL CK 0015
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts27 Sept 2010Dismissed
Union of India (UOI) Vs Naveen Kumar Peer
Delhi High Court · (2010) 09 DEL CK 0014
Penal Code, 1860 (IPC) — Section 403, 406, 408, 409, 420
High Courts27 Sept 2010Dismissed
Ashutosh Agarwal and Another Vs Union of India (UOI) and Others
Delhi High Court · (2010) 09 DEL CK 0013
Constitution of India, 1950 — Article 14, 16, 226, 227, 309Government of India Promulgated Indian Foreign Service Branch B (Recruitment, Cadre, Seniority and Promotion) Rules, 1964 — Rule 12, 13, 13(1), 13(2), 13(3)
High Courts27 Sept 2010Allowed
Smt. Pushpa Devi Vs Late Sh. Maharaj Kumar Mehta and Another (through his legal heirs)
Delhi High Court · (2010) 173 DLT 221
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 6 Rule 17Specific Relief Act, 1963 — Section 15, 19
High Courts27 Sept 2010Dismissed
Department of Customs Vs Luke Antony Kocherry
Delhi High Court · (2011) 264 ELT 182 : (2013) 4 JCC 2318
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 417, 418, 423Customs Act, 1962 — Section 102, 108, 110, 132, 135(1)Evidence Act, 1872 — Section 101, 106, 58
High Courts24 Sept 2010
Humboldt Wedag India Pvt. Ltd. Vs Dalmia Cement Ventures Ltd.
Delhi High Court · (2010) 4 BC 595 : (2010) 173 DLT 8 : (2010) 119 DRJ 114
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts24 Sept 2010Allowed
Aniruddha Bahal Vs State
Delhi High Court · (2010) 172 DLT 268 : (2010) 119 DRJ 102
Constitution of India, 1950 — Article 51ACriminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 12, 13, 24