High Courts03 Jun 2010Dismissed
Himalaya Drug Co. Vs SBL Limited
Delhi High Court · (2010) 43 PTC 739
Trade and Merchandise Marks Act, 1958 — Section 111(3), 28, 29, 29(1), 78Trade Marks Act, 1999 — Section 125
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,580 of 6,586
High Courts03 Jun 2010Dismissed
Dr. Umesh Kumar Vs Jamia Millia Islamia and Another
Delhi High Court · (2010) 06 DEL CK 0032
High Courts03 Jun 2010Dismissed
Varsha Kapoor Vs UOI and Others
Delhi High Court · (2010) 4 ILR Delhi 383 : (2010) 7 RCR(Criminal) 1305
Constitution of India, 1950 — Article 14, 15, 15(3), 21Penal Code, 1860 (IPC) — Section 304B, 498AProtection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 19(1), 19(1)(b)
High Courts03 Jun 2010
Budh Ram @ Pappu and Others Vs State
Delhi High Court · (2010) 06 DEL CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Penal Code, 1860 (IPC) — Section 201, 302, 304B, 307, 34
High Courts03 Jun 2010
Shubhra Chit Fund (P) Ltd. Vs Ram Kumar Shastri and Others
Delhi High Court · (2010) 06 DEL CK 0016
High Courts03 Jun 2010
Balwinder Singh Vs Union of India (UOI) and Others
Delhi High Court · (2010) 172 DLT 200 : (2010) 5 ILR Delhi 559
Border Security Force Act, 1968 — Section 117, 26, 40, 42, 48Border Security Force Rules, 1969 — Rule 101(4), 109, 109(3), 122, 122(1)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8
High Courts03 Jun 2010Dismissed
Paul Properties Pvt. Ltd. and Another Vs Estate Officer Life Insurance Corp. of India and Another
Delhi High Court · (2010) 06 DEL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151, 2(15)Constitution of India, 1950 — Article 136, 226, 227Evidence Act, 1872 — Section 18
High Courts03 Jun 2010Allowed
Swarn Darshan Impex (P) Ltd. Vs Commissioner, Value Added Tax and Another
Delhi High Court · (2010) 31 VST 475
Delhi Value Added Tax Act, 2004 — Section 25, 26, 27, 38, 38(1)
High Courts02 Jun 2010Dismissed
Dr. Rajeev Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2010) 172 DLT 493 : (2010) 6 SLR 599
Constitution of India, 1950 — Article 136
High Courts02 Jun 2010Dismissed
Grasim Industries Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2010) 177 ECR 195 : (2010) 256 ELT 553
Central Excise Rules, 2002 — Rule 18Central Excises and Salt Act, 1944 — Section 35EE
High Courts02 Jun 2010Dismissed
Srinivas Malliah Memorial Theatre Crafts Trust (Regd.) Vs Regional Provident Fund Commissioner and Others
Delhi High Court · (2010) 06 DEL CK 0042
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7A
High Courts02 Jun 2010Dismissed
LT. Col. Ashok M. Chacko Retd. Vs UOI and Others
Delhi High Court · (2010) 06 DEL CK 0036
Constitution of India, 1950 — Article 12, 226
High Courts02 Jun 2010Dismissed
Indus Valley Estates and Farms Ltd. Vs Securities and Exchange Board of India
Delhi High Court · (2010) 101 SCL 319
Securities and Exchange Board of India Act, 1992 — Section 24(1), 27
High Courts02 Jun 2010
Jagjit Singh and Others Vs Union of India (UOI) and Others
Delhi High Court · (2010) 06 DEL CK 0012
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2009 — Section 3, 4, 6
High Courts02 Jun 2010Dismissed
Bhagwan Dass Vs State (NCT) of Delhi
Delhi High Court · (2010) 6 ILR Delhi 285
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 300
High Courts02 Jun 2010
Guru Teg Bahadur Hospital Vs Sushil Kumar and Others
Delhi High Court · (2010) 06 DEL CK 0005
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 25F
High Courts02 Jun 2010Dismissed
Smt. Leela Sharma Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2010) 170 DLT 505
Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 11, 8(2), 8(3), 8(4)Delhi School Education Rules, 1973 — Rule 110, 120, 120(3)
High Courts01 Jun 2010Dismissed
Maharashtra Freight Carriers Pvt. Ltd. Vs Kusum Lata and Others
Delhi High Court · (2011) ACJ 2553 : (2010) 127 FLR 648
Workmens Compensation Act, 1923 — Section 31, 4A
High Courts01 Jun 2010Dismissed
Prem Nath and Others Vs Oil and Natural Gas Corporation and Others
Delhi High Court · (2010) 06 DEL CK 0064
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 2, 3
High Courts01 Jun 2010Allowed
Madhu Mehra Vs Pritpal Singh
Delhi High Court · (2010) 6 ILR Delhi 282 : (2010) 159 PLR 48
Arbitration and Conciliation Act, 1996 — Section 31, 31(7)