High Courts18 Aug 2010Allowed
Bhim Singh and Others Vs State
Delhi High Court · (2010) 171 DLT 718 : (2010) 7 RCR(Criminal) 995
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,549 of 6,586
High Courts18 Aug 2010
Director of Income Tax Vs Shree Visheshwar Nath Memorial Public Ch. Trust
Delhi High Court · (2011) 333 ITR 248 : (2010) 194 TAXMAN 280
Companies Act, 1956 — Section 2(12)Income Tax Act, 1961 — Section 11, 11(5), 13(1), 2(12), 2(15)
High Courts18 Aug 2010
Lalit Beniwal Vs State and Others
Delhi High Court · (2010) 08 DEL CK 0229
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 307, 337, 506
High Courts18 Aug 2010Allowed
Union of India (UOI) Vs The Delhi Wakf Board and The Commissioner of Wakfs
Delhi High Court · (2010) 08 DEL CK 0221
Civil Procedure Code, 1908 (CPC) — Section 79Waqf Act, 1954 — Section 3, 4, 4(3), 5, 56Waqf Act, 1995 — Section 89
High Courts18 Aug 2010Dismissed
Dr. Subramanian Swamy Vs Dr. Manmohan Singh and Another
Delhi High Court · (2010) 08 DEL CK 0196
Constitution of India, 1950 — Article 226
High Courts18 Aug 2010
Harsh Sethi Vs Guru Gobind Singh Indraprastha University and Others
Delhi High Court · (2010) 08 DEL CK 0176
High Courts18 Aug 2010
Renu Bala Vs Jagdeep Chiller
Delhi High Court · (2010) 171 DLT 314 : (2010) 2 DMC 329
Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 10, 10(1), 13, 13(1), 23Hindu Marriage Rules, 1979 — Rule 9
High Courts18 Aug 2010
Commissioner of Income Tax Vs Noble Resources and Trading Pvt. Ltd.
Delhi High Court · (2011) 202 TAXMAN 223
Income Tax Act, 1961 — Section 139, 141(2), 141(A), 142(1), 143(3)
High Courts18 Aug 2010Dismissed
Badruddin Vs Govt. of NCT of Delhi
Delhi High Court · (2010) 08 DEL CK 0102
Administrative Tribunals Act, 1985 — Section 19Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 15(2)
High Courts18 Aug 2010
Electro Steel Castings Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2010) 08 DEL CK 0049
Mineral Concession Rules, 1960 — Rule 21(2), 24A(3), 24B, 26, 26(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 4A, 4A(4), 8(2), 8(3)
High Courts18 Aug 2010Dismissed
Aisha Begum and Others Vs Mohd. Ibrahim (deceased thr. LRs.)
Delhi High Court · (2010) 08 DEL CK 0023
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100Court Fees Act, 1870 — Section 7Evidence Act, 1872 — Section 116
High Courts18 Aug 2010Dismissed
Choudhary Ali Zia Kabir Vs Guru Gobind Singh Indraprastha University and Another
Delhi High Court · (2010) 08 DEL CK 0002
Legal Education Rules, 2008 — Rule 12
High Courts17 Aug 2010Dismissed
IFCI Ltd. Vs Ravinder Balwani
Delhi High Court · (2011) 2 BC 69
Companies Act, 1956 — Section 4A, 4A(2), 87(2)Constitution of India, 1950 — Article 12Industrial Finance Corporation (Transfer of Undertaking and Repeal) Act, 1993 — Section 11, 11(1), 2, 3
High Courts17 Aug 2010Dismissed
Shri Poonya Ram through LRs. Vs Shri Durga Prasad (substituted by Shri Jagdish Prasad Awasthi)
Delhi High Court · (2010) 08 DEL CK 0294
Benami Transactions (Prohibition) Act, 1988 — Section 2Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 92
High Courts17 Aug 2010Disposed Off
Shyam College of Education Vs National Council for Teacher Education and Another
Delhi High Court · (2010) 08 DEL CK 0236
National Council for Teacher Education Act, 1993 — Section 17
High Courts17 Aug 2010Dismissed
Kumari Jyoti Gupta Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2010) 08 DEL CK 0235
High Courts17 Aug 2010
Miss Harleen K. Bains Vs The University of Delhi and Another
Delhi High Court · (2010) 08 DEL CK 0181
High Courts17 Aug 2010Dismissed
Chand Kishan Razdaan Vs Hema Saxena and Another
Delhi High Court · (2010) 08 DEL CK 0174
Penal Code, 1860 (IPC) — Section 34, 418, 420, 506
High Courts17 Aug 2010Dismissed
Dipen Sunil Nayak through his Father Sunil K. Nayak Vs Central Board of Secondary School and Another
Delhi High Court · (2010) 08 DEL CK 0170
Constitution of India, 1950 — Article 226
High Courts17 Aug 2010Dismissed
Govt. of Nct of Delhi Vs Shyam Sunder Goel
Delhi High Court · (2010) 08 DEL CK 0168
Constitution of India, 1950 — Article 191(1)Delhi Municipal Corporation Act, 1957 — Section 17(1), 9(1), 9A