High Courts20 May 2010Dismissed
Commissioner of Police Vs Sh. Farman Singh
Delhi High Court · (2010) 05 DEL CK 0069
Constitution of India, 1950 — Article 226Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 15(2), 15(3), 16
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,587 of 6,586
High Courts19 May 2010Allowed
R.V. Sahay Vs Union of India (UOI) and Others
Delhi High Court · (2010) 05 DEL CK 0359
Conduct, Discipline and Appeal (CDA) Rules — Rule 27, 30, 30A, 34.2, 34.3Payment of Gratuity Act, 1972 — Section 4(6), 7(3), 7(3A)
High Courts19 May 2010Dismissed
Delhi Transport Corporation Vs Delhi Administration and Others
Delhi High Court · (2010) 05 DEL CK 0305
Constitution of India, 1950 — Article 14Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 14(10)Industrial Disputes Act, 1947 — Section 33C(1)
High Courts19 May 2010
The Commissioner of Income Tax Vs Micromatic Machine Tools P. Ltd.
Delhi High Court · (2011) 330 ITR 47
Income Tax Act, 1961 — Section 37(1)
High Courts19 May 2010Dismissed
Union of India (UOI) Vs Smt. Suresh Devi and Others
Delhi High Court · (2010) 05 DEL CK 0295
Railways Act, 1989 — Section 123, 124A
High Courts19 May 2010Dismissed
Yatindra Nath Rai Vs Union of India (UOI) and Others
Delhi High Court · (2010) 05 DEL CK 0278
Constitution of India, 1950 — Article 226Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts19 May 2010Allowed
Jayshree Bagley and Another Vs Delhi Development Authority and Others
Delhi High Court · (2010) 05 DEL CK 0213
High Courts19 May 2010Dismissed
Dhiyan Singh Vs Union of India and Others
Delhi High Court · (2010) 05 DEL CK 0194
Constitution of India, 1950 — Article 226
High Courts19 May 2010
Badri Kishan Seth Vs D.D.A.
Delhi High Court · (2010) 05 DEL CK 0184
Constitution of India, 1950 — Article 14
High Courts19 May 2010Dismissed
Kunal Bose Vs Smt. Anita Bose
Delhi High Court · (2010) 05 DEL CK 0166
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 11, 24Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts19 May 2010Dismissed
Hari Singh Vs Rajinder Prashad Sharma
Delhi High Court · (2010) 05 DEL CK 0137
Delhi Rent Control Act, 1958 — Section 14, 14(1), 14(2), 15, 15(1)Transfer of Property Act, 1882 — Section 106
High Courts19 May 2010
Sanjeev Kumar Dandona Vs C.B.I.
Delhi High Court · (2010) 05 DEL CK 0136
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts19 May 2010Allowed
Navpreet Singh Sandhu Vs Union of India (UOI) and Others
Delhi High Court · (2010) 05 DEL CK 0134
High Courts19 May 2010Dismissed
Krishan Lal Vs R.N. Bakshi
Delhi High Court · (2010) 169 DLT 769
Delhi Rent Control Act, 1958 — Section 14(1), 25B
High Courts19 May 2010Dismissed
Union of India (UOI) and Others Vs Smt. Rajni Arora and Another
Delhi High Court · (2010) 05 DEL CK 0065
Constitution of India, 1950 — Article 226
High Courts19 May 2010Dismissed
The General Manager Northern Railways Vs Dharam Pal
Delhi High Court · (2010) 05 DEL CK 0064
Administrative Tribunals Act, 1985 — Section 28Industrial Disputes Act, 1947 — Section 17B, 25FPersons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts19 May 2010Allowed
The Municipal Corp. of Delhi Vs The Workmen and Another
Delhi High Court · (2010) 05 DEL CK 0037
High Courts19 May 2010
Kamdhenu Ispat Limited Vs Kamdhenu Cement Ltd. and Another Kamdhenu Cement Ltd. and Another Vs Kamdhenu Ispat Ltd. and Others
Delhi High Court · (2010) 43 PTC 533
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4Companies Act, 1956 — Section 20, 20(2), 22, 22(1), 291Registration Act, 1908 — Section 17(2)
High Courts18 May 2010
Raj Kumar @ Raju Vs State
Delhi High Court · (2010) 05 DEL CK 0358
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts18 May 2010Dismissed
Prakash Industries Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2010) 05 DEL CK 0339
Constitution of India, 1950 — Article 226