High Courts16 Aug 2010Dismissed
Rajesh Rana Vs State and Another
Delhi High Court · (2010) 08 DEL CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 384(4), 393, 397Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,551 of 6,586
High Courts16 Aug 2010Dismissed
Director of Income Tax (Exemption) Vs PRADAN Property Holding Trust
Delhi High Court · (2010) 08 DEL CK 0057
Income Tax Act, 1961 — Section 11, 12AA
High Courts16 Aug 2010
Sh. Surender Joshi Vs Amardeep Mantaj Singh
Delhi High Court · (2010) 08 DEL CK 0047
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, 151
High Courts16 Aug 2010Dismissed
Rajpal Kumar and Another Vs Food Corporation of India
Delhi High Court · (2010) 171 DLT 687
Constitution of India, 1950 — Article 14, 16
High Courts16 Aug 2010Dismissed
Dr. Veena Wadha and Others Vs Union of India (UOI) and Others Dr. (Mrs.) Vimla K. Ajwani Vs Union of India (UOI)
Delhi High Court · (2010) 08 DEL CK 0017
Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Pension) Rules, 1972 — Rule 33, 49, 49(2)Central Civil Services (Revised Pay) Rules, 1997 — Rule 7(D)
High Courts16 Aug 2010Dismissed
Ms. Jyoti Yadav and Another Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2010) 08 DEL CK 0005
High Courts16 Aug 2010Dismissed
A.K. Gupta Vs State
Delhi High Court · (2010) 171 DLT 609 : (2010) 7 RCR(Criminal) 1681
High Courts13 Aug 2010Dismissed
Vidyawanti (Deceased) through LRs. Vs Gauri Biswas
Delhi High Court · (2010) 08 DEL CK 0314
Evidence Act, 1872 — Section 145, 73, 74, 79Land Acquisition Act, 1894 — Section 10, 16, 4, 6, 9Transfer of Property Act, 1882 — Section 53A
High Courts13 Aug 2010
Shri Rohit Shekhar Vs Shri Narayan Dutt Tiwari and Another
Delhi High Court · (2010) 08 DEL CK 0275
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4), Order 32 Rule 1, Order 32 Rule 10Constitution of India, 1950 — Article 361, 361(4)
High Courts13 Aug 2010Dismissed
Gitarattan Institute of Advanced Studies and Training Vs Director Higher Education and Another Surajmal Memorial Education Society (Regd.) Vs All India Council For Technical Education and Others Pradeep Memorial Comprehensive College of Education and Another Vs Ggsip University and Others
Delhi High Court · (2010) 08 DEL CK 0271
Guru Gobind Singh Indraprastha University Act, 1998 — Section 16, 21, 28, 4(2)National Council for Teacher Education Act, 1993 — Section 14(3), 14(6)National Council for Teachers Education Regulations, 2009 — Regulation 12, 7(11), 7(9), 8
High Courts13 Aug 2010Allowed
Mount Carmel School Society and Another Vs The Govt. of NCT of Delhi and Another
Delhi High Court · (2010) 08 DEL CK 0245
Constitution of India, 1950 — Article 30, 30(1), 32Delhi School Education Act, 1973 — Section 10, 11, 12, 14, 24(4)Delhi School Education Rules, 1973 — Rule 110, 110(1), 110(2), 110(3), 96
High Courts13 Aug 2010Dismissed
Commissioner of Income Tax Vs International Travel House Ltd.
Delhi High Court · (2012) 344 ITR 554 : (2010) 194 TAXMAN 324
Income Tax Act, 1961 — Section 142(1), 142(2), 143(1), 143(2), 143(3)
High Courts13 Aug 2010
Commissioner of Income Tax Vs Smt. Suraj Devi
Delhi High Court · (2010) 328 ITR 604 : (2011) 197 TAXMAN 173
Income Tax Act, 1961 — Section 132(4), 141A, 142(1A), 147, 260A
High Courts13 Aug 2010Dismissed
Sh. Bhola Nath and Another Vs Smt. Bhaggo and Others
Delhi High Court · (2010) 08 DEL CK 0147
High Courts13 Aug 2010Dismissed
Vijay Verma Vs State N.C.T. of Delhi and Another
Delhi High Court · (2010) 118 DRJ 707 : (2011) 1 ILR Delhi 36 : (2011) 3 KLT 28
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 2
High Courts13 Aug 2010
Ram Naresh Mudgal and Others Vs Munesh Chand Gupta
Delhi High Court · (2010) 171 DLT 684
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Evidence Act, 1872 — Section 63, 65, 66, 74
High Courts13 Aug 2010Dismissed
S.N. Arora Vs Brokers and Brokers Pvt. Ltd. Bankey Bihari Expotrades (P) Ltd. Vs Raj Khurana Shri Bhagwan Vs Shri Mahipal Singh
Delhi High Court · AIR 2011 Delhi 89 : (2010) 118 DRJ 631
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 97Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 40, 52
High Courts13 Aug 2010
PTC India Ltd. Vs Jaypee Karcham Hydro Corporation Ltd.
Delhi High Court · (2010) ELR 976
Arbitration and Conciliation Act, 1996 — Section 11, 37, 37(1), 9Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) (Amendment) Regulations, 2009 — Regulation 4, 44, 5, 5(1)Contract Act, 1872 — Section 2
High Courts12 Aug 2010Dismissed
Gulam Rashid Ali Vs Kaushar Parveen and Another
Delhi High Court · (2010) 171 DLT 340 : (2010) 2 DMC 371 : (2010) 4 RCR(Civil) 84 : (2010) 5 RCR(Criminal) 794
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
High Courts12 Aug 2010Dismissed
Mohan Lal Jatia Vs Registrar General, Supreme Court of India
Delhi High Court · (2010) 171 DLT 335 : (2011) 6 RCR(Criminal) 67
Criminal Procedure Code, 1973 (CrPC) — Section 175, 178, 179, 180, 195Penal Code, 1860 (IPC) — Section 120B, 193, 218, 228, 420