COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,577 of 6,586

High Courts02 Jul 2010

Guru Nanak Khalsa College Vs National Council for Teacher Education and Another

Delhi High Court · (2010) 07 DEL CK 0037

National Council for Teacher Education Act, 1993 — Section 14, 18National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2007 — Regulation 7, 7(1), 8, 8(10)National Council for Teachers Education Rules, 1997 — Rule 10, 11

High Courts02 Jul 2010Dismissed

Brig. (Retd.) Ujjal Dasgupta Vs Cabinet Secretariat

Delhi High Court · (2010) 07 DEL CK 0031

Right to Information Act, 2005 — Section 24, 24(1), 8(1)

High Courts02 Jul 2010Dismissed

Ind-swift Limited Vs Union of India (UOI) and Others

Delhi High Court · (2010) 07 DEL CK 0028

Constitution of India, 1950 — Article 226

High Courts02 Jul 2010

Shri Labh Chand Jain Vs Shri Sugan Chand Jain and Others

Delhi High Court · (2010) 07 DEL CK 0024

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7

High Courts02 Jul 2010

Shahid Ali Vs Tota Ram and Others

Delhi High Court · (2010) 07 DEL CK 0018

Motor Vehicles Act, 1988 — Section 8, 9Workmens Compensation Act, 1923 — Section 2(1)

High Courts02 Jul 2010

Religare Finvest Limited Vs Sambath Kumar A

Delhi High Court · (2011) 1 BC 29 : (2010) 171 DLT 165 : (2010) 5 ILR Delhi 602 : (2011) 1 RCR(Criminal) 14

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 201, 202Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts01 Jul 2010Dismissed

Central Government Employees Consumer Cooperative Society Ltd. Workers Union Vs Union of India (UOI) and Others

Delhi High Court · (2010) 07 DEL CK 0426

Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 2

High Courts01 Jul 2010

Delhi Transport Corporation Vs Delhi Administration and Others

Delhi High Court · (2010) 07 DEL CK 0425

Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 9Industrial Disputes Act, 1947 — Section 17B, 25FPersons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

High Courts01 Jul 2010

National Airports Authority Vs Sudershan Kumar and Others

Delhi High Court · (2010) 171 DLT 468 : (2010) 127 FLR 111 : (2010) 4 LLJ 557 : (2011) 162 PLR 20

Minimum Wages (Central) Rules, 1950 — Rule 25Minimum Wages Act, 1948 — Section 12, 14, 2, 22, 25

High Courts01 Jul 2010

Vivek Kochher and Another Vs KYK Corporation Ltd. and Others

Delhi High Court · (2010) 171 DLT 569 : (2010) 44 PTC 229 : (2010) 43 PTC 760

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4

High Courts01 Jul 2010

Union of India (UOI) Vs The Presiding Officer, CGIT and Another

Delhi High Court · (2011) 1 LLJ 753

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 16, 309, 311Industrial Disputes Act, 1947 — Section 10, 17B, 25F, 25J

High Courts01 Jul 2010Dismissed

Ashok Kumar Monga Vs UCO Bank and Others

Delhi High Court · (2010) 07 DEL CK 0411

Constitution of India, 1950 — Article 226

High Courts01 Jul 2010

Radhey Lal Pradeep Kumar and Another Vs Sh. Shyam Lal and Another

Delhi High Court · (2010) 07 DEL CK 0410

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F

High Courts01 Jul 2010Dismissed

Delhi Transport Corporation Vs Shri Mohan Lal (Deceased) through Legal Heirs and Another

Delhi High Court · (2010) 07 DEL CK 0409

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33(2)

High Courts01 Jul 2010

Haryana Roadways Vs Shri Lochan Singh

Delhi High Court · (2010) 07 DEL CK 0385

Industrial Disputes Act, 1947 — Section 17B

High Courts01 Jul 2010Dismissed

Delhi Transport Corporation Vs Shri Krishan Pal Shri Krishan Pal Vs Delhi Transport Corporation

Delhi High Court · (2010) 07 DEL CK 0320

Industrial Disputes Act, 1947 — Section 10, 17B, 33(2)

High Courts01 Jul 2010Dismissed

Anand J. Datwani Vs Geeti Bhagat Datwani

Delhi High Court · (2010) 07 DEL CK 0287

Contempt of Courts Act, 1971 — Section 10, 11, 12, 2Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 29, 31

High Courts01 Jul 2010Disposed Off

Delhi Transport Corporation Vs Shyam Lal

Delhi High Court · (2010) 5 ILR Delhi 431

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10A, 17B, 33(2)

High Courts01 Jul 2010Dismissed

M.M. Sharma and Others Vs The Directorate of Education and Another

Delhi High Court · (2010) 07 DEL CK 0232

Delhi School Education Act, 1973 — Section 11, 8(2), 8(4), 8(5)Delhi School Education Rules, 1973 — Rule 114A, 115(2), 115(5), 120(1), 120(2)

High Courts01 Jul 2010Allowed

Syndicate Bank Vs B.N. Pandey and Another

Delhi High Court · (2010) 171 DLT 60 : (2010) 127 FLR 102 : (2010) 4 LLJ 673

Arbitration and Conciliation Act, 1996 — Section 81Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 17B