COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,569 of 6,586

High Courts15 Jul 2010Dismissed

D.K. Tyagi Vs State

Delhi High Court · (2010) 6 ILR Delhi 592

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts15 Jul 2010Dismissed

Kashi Mandal and Others Vs State and Another

Delhi High Court · (2010) 4 BC 209

Penal Code, 1860 (IPC) — Section 380, 420, 468, 471

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High Courts15 Jul 2010Dismissed

Sh. Ram Sunder Bhatia through his LRs Vs Smt. Sharbati Devi through her LRs

Delhi High Court · (2010) 07 DEL CK 0321

Evidence Act, 1872 — Section 81, 83, 90

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High Courts15 Jul 2010Dismissed

Sh. Chandgi Ram through L.Rs. and Others Vs Smt. Chhoto Devi through L.Rs. and Others

Delhi High Court · (2010) 07 DEL CK 0295

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Court Fees Act, 1870 — Section 7Specific Relief Act, 1963 — Section 34

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High Courts15 Jul 2010Dismissed

Commissioner of Income Tax Vs Dalmia Finance Ltd.

Delhi High Court · (2010) 07 DEL CK 0290

Income Tax Act, 1961 — Section 260A, 41(1)

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High Courts15 Jul 2010Dismissed

Delhi Development Authority Vs Gaurav Kukreja

Delhi High Court · (2010) 07 DEL CK 0289

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts15 Jul 2010Disposed Off

Cement Corporation of India Vs Brigadier Mr. G.S. Goshal (Retd.)

Delhi High Court · (2010) 07 DEL CK 0250

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Transfer of Property Act, 1882 — Section 106

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High Courts15 Jul 2010Dismissed

Dr. Gunda Neubauer Vs Bhanwar Singh and Others

Delhi High Court · (2011) ACJ 2447

Motor Vehicles Act, 1988 — Section 166

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High Courts15 Jul 2010Dismissed

Commissioner of Income Tax-IV Vs M/s DCM Technologies Limited

Delhi High Court · (2010) 07 DEL CK 0233

Income Tax Act, 1961 — Section 260A, 43(3)

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High Courts15 Jul 2010Allowed

Commissioner of Central Excise Vs Dalmia Magnesite Corporation

Delhi High Court · (2010) 07 DEL CK 0228

Central Excise Rules, 1944 — Rule 57(1), 57(2), 57AD, 57B, 57I

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High Courts15 Jul 2010Dismissed

Rajender Kumar Vs Shri Onkar Nath and Others

Delhi High Court · (2010) 07 DEL CK 0202

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3Limitation Act, 1963 — Section 5

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High Courts15 Jul 2010

J.M. Wire Inds. Vs Commissioner of Income Tax

Delhi High Court · (2012) 205 TAXMAN 134

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High Courts15 Jul 2010Dismissed

Ashok Kumar Vs Union of India and Others

Delhi High Court · (2010) 07 DEL CK 0177

Central Industrial Security Force Rules, 1969 — Rule 15, 19Penal Code, 1860 (IPC) — Section 147, 323, 324

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High Courts15 Jul 2010Allowed

Govt. of NCT of Delhi and Another Vs Kartar Singh and Others

Delhi High Court · (2010) 07 DEL CK 0175

Constitution of India, 1950 — Article 226

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High Courts15 Jul 2010Dismissed

Angoori Devi Vs Deputy Commissioner South West Distt. and Others

Delhi High Court · (2010) 07 DEL CK 0162

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High Courts15 Jul 2010Dismissed

Commissioner of Income Tax Vs Kanchan Bhalla

Delhi High Court · (2010) 07 DEL CK 0160

Income Tax Act, 1961 — Section 260A

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High Courts15 Jul 2010

Sarabjeet Singh Vs UOI and Others

Delhi High Court · (2010) 07 DEL CK 0138

Arms Act, 1959 — Section 27Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 29

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High Courts15 Jul 2010

UPSC Vs Union of India (UOI) and Others

Delhi High Court · (2010) 07 DEL CK 0132

Central Civil Services (Pension) Rules, 1972 — Rule 38Constitution of India, 1950 — Article 309CSCS Rules, 1962 — Rule 11, 12, 12(1)

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High Courts15 Jul 2010

Shri Sitamber Singh Vs Union of India (UOI) and Another

Delhi High Court · (2010) 07 DEL CK 0102

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High Courts15 Jul 2010Allowed

V.P. Singh Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2010) 07 DEL CK 0067

Central Civil Services (Pension) Rules, 1972 — Rule 49, 9, 9(6)Criminal Procedure Code, 1973 (CrPC) — Section 173

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