High Courts23 Jul 2010Dismissed
Arsh Electronics Pvt. Ltd. Vs Telematica Star Ltd. and Another
Delhi High Court · (2011) 1 AD 497
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 7
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,564 of 6,586
High Courts23 Jul 2010
Sudesh Kumar Arora Vs D.M. Sapolia and Others
Delhi High Court · (2010) 07 DEL CK 0200
High Courts23 Jul 2010Allowed
Smt. Ganga Devi Vs Union of India (UOI) and Another
Delhi High Court · (2010) 07 DEL CK 0171
Pension Regulations for Army, 1961 — Regulation 136, 164, 167
High Courts23 Jul 2010Allowed
Nikhil Sharma Vs University of Delhi and Others
Delhi High Court · (2010) 07 DEL CK 0163
High Courts23 Jul 2010Dismissed
Smt. Naseem Vs Ali Mohd.
Delhi High Court · (2010) 07 DEL CK 0159
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 11Limitation Act, 1963 — Article 54, 5
High Courts23 Jul 2010
National Insurance Company Ltd. Vs All India General Insurance SC/ST Employees Welfare Parishad
Delhi High Court · (2010) 07 DEL CK 0094
High Courts22 Jul 2010Allowed
Saurabh Vs GNCT of Delhi and Others
Delhi High Court · (2010) 07 DEL CK 0395
High Courts22 Jul 2010Dismissed
Union of India (UOI) and Another Vs Pankaj Agnihotri
Delhi High Court · (2010) 07 DEL CK 0368
Administrative Tribunals Act, 1985 — Section 19, 20, 28, 5, 5ACentral Health Services Rules, 1996 — Rule 7, 8, 9, 9(2)Constitution of India, 1950 — Article 14, 16, 311
High Courts22 Jul 2010Dismissed
Diesel Service Centre and Others Vs Bharat Petroleum Corporation Ltd.
Delhi High Court · (2010) 07 DEL CK 0366
Constitution of India, 1950 — Article 226
High Courts22 Jul 2010
Ashland Licensing And Intellectual Property LLC Vs Savita Chemicals Limited
Delhi High Court · (2010) 6 ILR Delhi 376 : (2010) 44 PTC 220
Trade Marks Act, 1999 — Section 124, 124(1), 124(5), 29, 30(1)
High Courts22 Jul 2010
Sh. Ram Nath (deceased) (through his legal heirs. Smt. Rani and Others) Vs Smt. Laxmi Devi (deceased) (through her legal heirs. Sh. Sohan Lal and Others)
Delhi High Court · (2010) 07 DEL CK 0363
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 15, Order 7 Rule 11, Order 9 Rule 13, 21
High Courts22 Jul 2010
Pt. Munshi Ram and Associates (P) Ltd. Vs DDA
Delhi High Court · (2010) 5 ILR Delhi 449 : (2011) 163 PLR 20
Arbitration Act, 1940 — Section 29, 29(1), 41Arbitration and Conciliation Act, 1996 — Section 31(7), 34Civil Procedure Code, 1908 (CPC) — Section 34
High Courts22 Jul 2010
Union of India (UOI) Vs Shri Bhim Sen and Another
Delhi High Court · (2010) 07 DEL CK 0352
Constitution of India, 1950 — Article 226Statistical Service Rules, 1961 — Rule 13, 8(1)
High Courts22 Jul 2010
Rajneesh Kumar and Another Vs State (Govt. of NCT Delhi)
Delhi High Court · (2010) 6 ILR Delhi 389
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 392, 394, 397
High Courts22 Jul 2010Dismissed
Pee Pee Publishers and Distributors (P) Ltd. Vs Dr. Neena Khanna and Another
Delhi High Court · (2010) 44 PTC 45
Copyright Act, 1957 — Section 14, 17, 19, 52(1), 57Specific Relief Act, 1963 — Section 14(1)
High Courts22 Jul 2010
Amar Singh Vs C.B.I.
Delhi High Court · (2010) 07 DEL CK 0194
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 419, 420, 467, 468Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts22 Jul 2010Allowed
PEE PEE Publisher and Distributors (P) Ltd. Vs Neena Khanna and Another
Delhi High Court · (2009) 40 PTC 515
Copyright (Amendment) Act, 1994 — Section 14, 17, 19, 19(2), 19(3)Copyright Act, 1957 — Section 52(1), 57Specific Relief Act, 1963 — Section 14(1)
High Courts22 Jul 2010
Sukhvindra Singh Rathore and Another Vs State and Another
Delhi High Court · (2010) 07 DEL CK 0181
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts22 Jul 2010Dismissed
Commissioner of Income Tax Vs Prayag Hospital and Research
Delhi High Court · (2010) 07 DEL CK 0093
Income Tax Act, 1961 — Section 260A, 68
High Courts22 Jul 2010
The Commissioner of Income Tax Vs MESCO Airlines Ltd.
Delhi High Court · (2010) 236 CTR 628 : (2010) 327 ITR 554 : (2012) 206 TAXMAN 91(1)
Income Tax Act, 1961 — Section 132, 158BC, 158BFA, 158BFA(1), 58BC