COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,570 of 6,586

High Courts15 Jul 2010Dismissed

Shri Deepak Gupta Vs Central Bureau of Investigation

Delhi High Court · (2010) 6 ILR Delhi 588

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 482Penal Code, 1860 (IPC) — Section 420, 468, 471

High Courts15 Jul 2010

Abdul Rehman Vs State

Delhi High Court · (2010) 07 DEL CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 345

High Courts15 Jul 2010

Chand Ram and Others Vs State and Another

Delhi High Court · (2010) 07 DEL CK 0025

Penal Code, 1860 (IPC) — Section 34, 406, 498A, 506

High Courts14 Jul 2010Dismissed

Dalip Kumar Dhingra and Others Vs MCD

Delhi High Court · (2010) 07 DEL CK 0406

High Courts14 Jul 2010Allowed

Naresh Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2010) 07 DEL CK 0403

High Courts14 Jul 2010Dismissed

Ashok Mudgal and Bhupesh Kumar and Others Vs Govt of NCT of Delhi and Others

Delhi High Court · (2010) 07 DEL CK 0345

High Courts14 Jul 2010Dismissed

ESI Corporation and Another Vs Shri Surender Kumar and Shri Sumit Sharma and Others Director (Medical) Delhi, ESI and Surinder Pal and Others Vs Shri Rohtas Dabas and Others

Delhi High Court · (2010) 07 DEL CK 0278

High Courts14 Jul 2010Dismissed

National Highways Authority of India Vs BSC-RBM-PATI (JV) B. Seenaiah and Company Vs National Highways Authority of India

Delhi High Court · (2010) 07 DEL CK 0270

Arbitration and Conciliation Act, 1996 — Section 17, 37(2), 9

High Courts14 Jul 2010Dismissed

JC 722890X Subedar B.K. Singh Vs Union of India and Others

Delhi High Court · (2010) 07 DEL CK 0254

Armed Forces Tribunals Act, 2007 — Section 17, 22(c), 22(2), 35Army Act, 1950 — Section 164(2)Constitution Of India, 1950 — Article 226

High Courts14 Jul 2010Dismissed

Balraj Dang Vs Anand Kumar

Delhi High Court · (2010) 5 ILR Delhi 652

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3Delhi High Court Rules and Orders — Rule 5, 5(3)Limitation Act, 1963 — Section 5

High Courts14 Jul 2010

M/s Barmalt India Pvt. Ltd. Vs K.S. Mehra and Others

Delhi High Court · (2010) 07 DEL CK 0187

High Courts14 Jul 2010Dismissed

Subrata Mukherjee Vs Achin Vinayak and Others

Delhi High Court · (2010) 07 DEL CK 0072

Constitution of India, 1950 — Article 226, 227University Grants Commission (Minimum Qualifications Required for the Appointment and Career Advancement of Teachers in Universities and Institutions Affiliated to it) Regulations, 2000 — Regulation 5(5)University Grants Commission Act, 1956 — Section 16, 16(1), 2, 3

High Courts14 Jul 2010

Ghalib Apartments Residents Welfare Association Vs Registrar Coop. Societies and Others

Delhi High Court · (2010) 173 DLT 372 : (2010) 119 DRJ 251 : (2011) 7 RCR(Civil) 2485

Constitution of India, 1950 — Article 226Delhi Co-operative Societies Act, 1972 — Section 32, 60Evidence Act, 1872 — Section 44

High Courts14 Jul 2010

Commissioner of Income Tax Vs M/s. Pratap Steel Rolling Mills

Delhi High Court · (2010) 07 DEL CK 0033

Delhi Sales Tax Act, 1975 — Section 2, 2(9), 23, 24, 27Delhi Sales Tax Rules, 1975 — Rule 23, 23A

High Courts13 Jul 2010Allowed

Om Prakash Singh and Others Vs Union of India (UOI) and Others

Delhi High Court · (2010) 07 DEL CK 0360

Constitution of India, 1950 — Article 226, 227

High Courts13 Jul 2010Dismissed

Commissioner of Income Tax Vs Dhanpat Rai

Delhi High Court · (2011) 1 ILR Delhi 20

Income Tax Act, 1961 — Section 260A, 263

High Courts13 Jul 2010Dismissed

Shri Mange Ram Vs DDA and Others

Delhi High Court · (2010) 171 DLT 46

Constitution of India, 1950 — Article 226

High Courts13 Jul 2010Dismissed

Santosh Kumar Dubey Vs Govt. of NCT of Delhi

Delhi High Court · (2010) 07 DEL CK 0346

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 9

High Courts13 Jul 2010Dismissed

Director of IT Vs Help Age India

Delhi High Court · (2010) 07 DEL CK 0268

Income Tax Act, 1961 — Section 11, 12, 13, 13(1), 143(1)

High Courts13 Jul 2010Allowed

Anil Saxena Vs State

Delhi High Court · (2011) 1 AD 445 : (2010) 7 RCR(Criminal) 1471

Penal Code, 1860 (IPC) — Section 420, 464, 467, 468, 471