COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,526 of 6,586

High Courts24 Sept 2010Allowed

R.G. Stone Urological Research Institute Vs Union of India (UOI) and Others

Delhi High Court · (2010) 173 DLT 385 : (2010) 119 DRJ 27 : (2011) 263 ELT 366

Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 159A

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High Courts24 Sept 2010Dismissed

Rajesh Bhutani Vs Union of India (UOI)

Delhi High Court · (2010) 09 DEL CK 0403

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High Courts24 Sept 2010Allowed

Hira Singh (since deceased) through L.Rs Vs Delhi Wakf Board

Delhi High Court · (2010) 173 DLT 337 : (2011) 6 RCR(Civil) 1540

Evidence Act, 1872 — Section 101, 91Limitation Act, 1963 — Article 64Public Wakfs (Extension of Limitation) Act, 1959 — Section 3, 4, 4(3), 5(2), 6

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High Courts24 Sept 2010

Natasha Kohli Vs Mon Mohan Kohli

Delhi High Court · (2010) 172 DLT 516 : (2010) 119 DRJ 44

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Protection of Women From Domestic Violence Act, 2005 — Section 17

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High Courts24 Sept 2010Dismissed

Millenium Glass Industries Vs Gas Authority of India Ltd.

Delhi High Court · (2010) 173 DLT 333

Constitution of India, 1950 — Article 226(1)

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High Courts24 Sept 2010

Rajesh Tyagi and Others Vs Jaibir Singh and Others

Delhi High Court · (2010) 09 DEL CK 0383

Motor Vehicles Act, 1988 — Section 158(6)

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High Courts24 Sept 2010

Sh. Parveen Kumar Vs Registrar of Cooperative Societies and Another

Delhi High Court · (2010) 173 DLT 271

Constitution of India, 1950 — Article 226, 227

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High Courts24 Sept 2010

State Vs Ravi Verma and Others

Delhi High Court · (2010) 09 DEL CK 0379

Penal Code, 1860 (IPC) — Section 34, 420, 468, 471

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High Courts24 Sept 2010Dismissed

Sh. Durga Prasad Vs The Govt. of NCT of Delhi and Others

Delhi High Court · (2010) 09 DEL CK 0378

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High Courts24 Sept 2010

Shobha Chand Vs Dy. Commissioner (SW) and Others

Delhi High Court · (2010) 09 DEL CK 0377

Delhi Land Reforms Act, 1954 — Section 86ADelhi Land Revenue Rules, 1962 — Rule 63

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High Courts24 Sept 2010Dismissed

Director of Income Tax (Exemptions) Vs Delhi International Football League

Delhi High Court · (2010) 09 DEL CK 0328

Income Tax Act, 1961 — Section 12AA, 2(15), 260A

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High Courts24 Sept 2010Allowed

Sukhdev Singh Vs Union of India (UOI) and Others

Delhi High Court · (2010) 120 DRJ 377

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High Courts24 Sept 2010Dismissed

Jasmeet Kaur Vs Pawan Kumar

Delhi High Court · (2010) 119 DRJ 594 : (2010) 6 ILR Delhi 806 : (2011) 161 PLR 6 : (2011) 2 RCR(Civil) 644 : (2011) 2 RCR(Civil) 644

Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 366, 420, 468, 471

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High Courts24 Sept 2010Allowed

Nandan Singh Manral Vs State and Others

Delhi High Court · (2011) 2 RCR(Criminal) 271

Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 2

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High Courts24 Sept 2010Allowed

State thru. C.B.I. Vs R.P. Tiwari

Delhi High Court · (2010) 09 DEL CK 0226

Limitation Act, 1963 — Section 5

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High Courts24 Sept 2010Allowed

Virender Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2011) 1 AD 344

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27, 30

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High Courts24 Sept 2010

Fusion Toonz Vs Bhasin Infotech and Infrastructure Pvt. Ltd. and Others

Delhi High Court · (2010) 44 PTC 729

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Copyright Act, 1957 — Section 17

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High Courts24 Sept 2010Dismissed

Mr. Murari Lal (Deceased) (through Shri Pawan Kumar Arora, Legal heir and Son) Vs Shri Sunder Singh and Another and Shri Balbir Singh both and Another

Delhi High Court · (2010) 172 DLT 402 : (2010) 119 DRJ 1

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, 47Constitution of India, 1950 — Article 226, 227

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High Courts24 Sept 2010

Employees State Insurance Corporation Vs Niranjan Industries

Delhi High Court · (2011) 128 FLR 164 : (2011) 1 LLJ 797

Employees State Insurance Act, 1948 — Section 44, 45, 45(2), 45A, 45A(I)

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High Courts24 Sept 2010Dismissed

Commissioner of Income Tax Vs Anil Kumar Batra

Delhi High Court · (2010) 09 DEL CK 0026

Income Tax Act, 1961 — Section 144, 145(3), 260A

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