High Courts06 Jul 2010Dismissed
Smt. Wanti Bai Vs State and Others
Delhi High Court · (2010) 07 DEL CK 0303
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 7 Rule 14, Order 7 Rule 14(1)Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,574 of 6,586
High Courts06 Jul 2010Partly Allowed
Laxmi Coop. Group Housing Society Ltd. Vs Registrar Coop. Society and Others
Delhi High Court · (2010) 07 DEL CK 0301
Constitution of India, 1950 — Article 226, 227Delhi Co-operative Societies Act, 1972 — Section 60
High Courts06 Jul 2010Partly Allowed
Premwati Vs State of NCT of Delhi and Another
Delhi High Court · (2010) 5 ILR Delhi 612
Criminal Procedure Code, 1973 (CrPC) — Section 164, 210(2), 211, 222, 225Penal Code, 1860 (IPC) — Section 109, 302, 304B, 306, 32
High Courts06 Jul 2010Allowed
Ms. Simaran Kaur Vs The Vice-Chancellor and Others
Delhi High Court · (2010) 07 DEL CK 0170
High Courts06 Jul 2010Dismissed
Union of India (UOI) Vs Damyanti Builders and Another
Delhi High Court · (2010) 07 DEL CK 0166
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Limitation Act, 1963 — Section 14
High Courts06 Jul 2010Dismissed
Parag Tyagi and Another Vs Union of India (UOI) and Others
Delhi High Court · (2010) 07 DEL CK 0128
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts06 Jul 2010
Md. Shah Afzal Vs Medical Council of India and Another Medical Council Of India Vs Md. Shah Afzal and Another
Delhi High Court · (2010) 07 DEL CK 0108
Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 195Indian Medical Council Act, 1956 — Section 19A, 33
High Courts06 Jul 2010Dismissed
Sh. B.N. Wadhwani Sole Prop. of Jeewan Diesels Vs Calcom Electronics Ltd., Shri Arun Bhatia, Shri Sushil Malik and Spectral Services and Consultants (P) Ltd.
Delhi High Court · (2010) 07 DEL CK 0097
High Courts06 Jul 2010
Rajesh Kumar Gupta Vs Smt. Premlata Sharma
Delhi High Court · (2010) 07 DEL CK 0010
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151Constitution of India, 1950 — Article 226, 227
High Courts05 Jul 2010Dismissed
Janardhan Verma Vs Assistant Commissioner of Income Tax
Delhi High Court · (2010) 07 DEL CK 0422
Income Tax Act, 1961 — Section 260A
High Courts05 Jul 2010Dismissed
Shri Hukam Singh through LRs. Vs Shri Badri Pershad Tandon and Shri Sohan Lal
Delhi High Court · (2010) 07 DEL CK 0421
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5Evidence Act, 1872 — Section 115, 58
High Courts05 Jul 2010Allowed
Sh. Muralidhar Chandrakant Bhandare Vs Union of India (UOI) and Others
Delhi High Court · (2010) 6 ILR Delhi 356
Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2)Constitution of India, 1950 — Article 14, 21, 226, 300ALand Acquisition Act, 1894 — Section 17, 17(1), 4, 5, 5A
High Courts05 Jul 2010Allowed
Union of India (UOI) and Others Vs Santosh Kumar Verma
Delhi High Court · (2010) 07 DEL CK 0376
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)
High Courts05 Jul 2010
Mohinder Gupta Vs Subhash Mittal
Delhi High Court · (2010) 07 DEL CK 0300
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Jul 2010Allowed
Rajan Gupta Vs Commissioner of Income Tax
Delhi High Court · (2010) 233 CTR 230 : (2010) 194 TAXMAN 287
Income Tax Act, 1961 — Section 129, 132, 132A, 139, 142
High Courts05 Jul 2010Allowed
Smt. Dhanpati Vs Govt. of NCT of Delhi
Delhi High Court · (2010) 6 ILR Delhi 343
Delhi Land Reforms Act, 1954 — Section 73, 74, 74(4)Delhi Land Reforms Rules, 1954 — Rule 47Land Acquisition Act, 1894 — Section 10, 4, 6, 9
High Courts05 Jul 2010Dismissed
Dr. Manbir S. Sachdev Vs Indian Council of Agriculatural Research and Others
Delhi High Court · (2010) 07 DEL CK 0112
High Courts05 Jul 2010
Chela Ram Chopra (through LRs) Vs Ramo Devi and Others
Delhi High Court · (2010) 07 DEL CK 0111
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 27
High Courts05 Jul 2010Dismissed
Smt. Narvada Aggarwal @ Nishu Dalal Vs Shri Madan Lal Goel and Shri Sunil Goel
Delhi High Court · (2010) 07 DEL CK 0107
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 65