COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,542 of 6,586

High Courts01 Sept 2010Dismissed

Mr. Manjunath Hedge and Others Vs Jaypee Brothers Medical Publishers (P) Ltd.

Delhi High Court · (2010) 44 PTC 534

Civil Procedure Code, 1908 (CPC) — Section 11, 151, 24Contract Act, 1872 — Section 25, 27Delhi High Court Act, 1966 — Section 10

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High Courts01 Sept 2010Dismissed

Sharad Kumar Pandey Vs Mamta Pandey

Delhi High Court · (2010) 171 DLT 565 : (2010) 2 DMC 600 : (2010) 118 DRJ 625 : (2010) 7 RCR(Criminal) 1389

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 10, 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(4), 13, 14, 18

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High Courts01 Sept 2010Dismissed

Sh. Madan Lal (Since Deceased Smt. Ramrameshwari Devi and Others), Sh. Krishan Gopal and Sh. Manohar Lal Sharma both Vs Sh. Ram Parshad (Since Deceased through his legal Heirs. Smt. Nirmala Devi (Wife) and Others)

Delhi High Court · (2011) 162 PLR 32

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 5, Order 20 Rule 5, Order 7 Rule 11, 151Constitution of India, 1950 — Article 226, 227

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High Courts01 Sept 2010Dismissed

Pumpkin Studio Pvt. Ltd. Vs S. Harjnder Singh Chadha (H.U.F.) through its Karta, S. Harjinder Singh Chaddha

Delhi High Court · (2010) 171 DLT 679

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1(5), Order 14 Rule 1(6), Order 7 Rule 11, Order 8 Rule 6AConstitution of India, 1950 — Article 226, 227

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High Courts01 Sept 2010

Commissioner of Income Tax Vs Mr. Fedders Lloyed Corpn. (P) Ltd.

Delhi High Court · (2010) 09 DEL CK 0067

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 17(1)Income Tax Act, 1961 — Section 154, 32A

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High Courts01 Sept 2010Dismissed

Niaz Mohammad Vs The State (Govt. of NCT of Delhi) and Another

Delhi High Court · (2010) 09 DEL CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 397Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts01 Sept 2010Allowed

Civtech Engineers Pvt. Ltd. Vs M.N. Securities (P) Ltd. and Another

Delhi High Court · (2010) 09 DEL CK 0010

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Contract Act, 1872 — Section 229

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High Courts31 Aug 2010Allowed

Union of India (UOI) and Others Vs H.L. Gulati

Delhi High Court · (2010) 08 DEL CK 0326

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3(1), 3(2)Central Civil Services (Pension) Rules, 1972 — Rule 69, 9, 9(1), 9(2)

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High Courts31 Aug 2010Allowed

Mohit Kumar Vs Himalayan Institute Hospital Trust

Delhi High Court · (2010) 172 DLT 716 : (2010) 119 DRJ 285 : (2011) 162 PLR 24

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

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High Courts31 Aug 2010

M.M. Rai Khanna and Another Vs The State and Another

Delhi High Court · (2010) 08 DEL CK 0309

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 173(2), 250Penal Code, 1860 (IPC) — Section 34, 415, 420, 467, 468

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High Courts31 Aug 2010Dismissed

Commissioner of Income Tax Vs BSES Yamuna Powers Ltd.

Delhi High Court · (2013) 358 ITR 47

Income Tax Act, 1961 — Section 260A

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High Courts31 Aug 2010Dismissed

Commissioner of Income Tax Vs BSES Rajdhani Powers Ltd.

Delhi High Court · (2010) 08 DEL CK 0305

Income Tax Act, 1961 — Section 260A

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High Courts31 Aug 2010Allowed

Sh. Rajiv Kumar Gupta Vs Sh. Sunil Shakt and Others

Delhi High Court · (2010) 119 DRJ 639

Limitation Act, 1963 — Section 5, 6, 6(1), 8

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High Courts31 Aug 2010Dismissed

Dr. Ashok Kumar Vs Guru Gobind Singh Indraprastha University and Others

Delhi High Court · (2010) 08 DEL CK 0263

Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 2

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High Courts31 Aug 2010Dismissed

Commissioner of Income Tax Vs Raghvi Finance Ltd.

Delhi High Court · (2010) 08 DEL CK 0262

Income Tax Act, 1961 — Section 260A, 68

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High Courts31 Aug 2010Dismissed

Janak Dulari Mehta through Constituted Attorney Shri S.M. Mehta Vs Sh. Ramji Dass through legal representative Smt. Shanta Bhatia

Delhi High Court · (2010) 08 DEL CK 0222

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(3), Order 16 Rule 6, Order 22 Rule 3, Order 22 Rule 5, 151Constitution of India, 1950 — Article 227

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High Courts31 Aug 2010

Gurpreet Kaur Vs Delhi Sikh Gurudwara Management Committee and Others Delhi Sikh Gurudwara Management Committee and Another Vs Ms. Sheela Devi and Another

Delhi High Court · (2010) 08 DEL CK 0218

Constitution of India, 1950 — Article 30(1)Delhi School Education Act, 1973 — Section 11, 130, 15, 15(1), 15(2)Delhi School Education Rules, 1973 — Rule 130, 130(3), 130(5), 15, 183

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High Courts31 Aug 2010Dismissed

V.L. Personal Care (P) Ltd. Vs State and Another

Delhi High Court · AIR 2011 Delhi 307

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 409, 467, 468, 471

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High Courts31 Aug 2010

Smt. Bishni Devi and Others Vs Municipal Corporation of Delhi and Others

Delhi High Court · (2010) 08 DEL CK 0164

Constitution of India, 1950 — Article 226

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High Courts31 Aug 2010

Dr. Gurpreet Singh Vs New Delhi Municipal Council and Others

Delhi High Court · (2010) 08 DEL CK 0163

Constitution of India, 1950 — Article 226

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