High Courts17 May 2010Dismissed
Smt. Bimla Devi Vs Under Secretary (Admn.)
Delhi High Court · (2010) 05 DEL CK 0133
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,589 of 6,586
High Courts17 May 2010
Net Ram Vs Union of India (UOI) and Others
Delhi High Court · (2010) 05 DEL CK 0127
High Courts17 May 2010
Rajesh @ Bobby Vs State (N.C.T. of Delhi)
Delhi High Court · (2010) 05 DEL CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 299, 374Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts17 May 2010Dismissed
Mohan Vs State (G.N.C.T) of Delhi
Delhi High Court · (2011) 2 Crimes 355
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376, 376(2), 506
High Courts17 May 2010Allowed
Shri Shiv Kumar Vs Hansita
Delhi High Court · (2010) 127 FLR 260 : (2010) 4 LLJ 795 : (2011) LLR 13
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 27
High Courts17 May 2010
Government of NCT of Delhi Vs Sh. D.S. Bawa and Another
Delhi High Court · (2010) 05 DEL CK 0043
Industrial Disputes Act, 1947 — Section 17B, 25B, 25F
High Courts17 May 2010Dismissed
Shri Rameshwar Verma Vs The Presiding Officer, Industrial Tribunal No. 1 and Another
Delhi High Court · (2010) 05 DEL CK 0042
High Courts17 May 2010
Eureka Forbes Limited Vs Kent RO Systems
Delhi High Court · (2010) 44 PTC 261
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts17 May 2010Dismissed
K.K. Saini Vs State
Delhi High Court · (2010) 173 DLT 741
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 106Identification of Prisoners Act, 1920 — Section 5
High Courts17 May 2010
Jitender Nath Vs Ram Phal Bansal and Another Rajneesh Goenka and Others Vs State and Another
Delhi High Court · (2010) 170 DLT 282 : (2010) 7 RCR(Criminal) 1016
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 209, 227, 397Penal Code, 1860 (IPC) — Section 120, 120B, 20, 201, 331
High Courts17 May 2010
Ishwar Singh Vs Union of India (UOI) and Another
Delhi High Court · (2010) 05 DEL CK 0025
Land Acquisition Act, 1894 — Section 23(1A), 4, 6
High Courts17 May 2010Dismissed
Sh. B.N. Mahajan Vs Union of India (UOI) and Others
Delhi High Court · (2010) 05 DEL CK 0023
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(2)Dena Bank (Employees) Pension Regulations, 1995 — Regulation 2, 22, 29, 29(2)
High Courts17 May 2010
Neeta Trehan and Others Vs Gopal Krishan and Others
Delhi High Court · (2011) ACJ 2029
Motor Vehicles Act, 1939 — Section 95, 95(1), 95(2)
High Courts17 May 2010
Delhi Transport Corporation Vs The Presiding Officer, Labour Court V and Another
Delhi High Court · (2010) 05 DEL CK 0020
Constitution of India, 1950 — Article 14Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 14(10)Industrial Disputes Act, 1947 — Section 17B, 2, 25F
High Courts17 May 2010Dismissed
K.L. Pathak Vs Genral Menager, Northern Railway and Others
Delhi High Court · (2010) 05 DEL CK 0017
Constitution of India, 1950 — Article 14, 16, 226
High Courts17 May 2010Partly Allowed
S.M. Wahi Vs Director of Income Tax and Another
Delhi High Court · (2010) 4 ILR Delhi 743
Benami Transactions (Prohibition) Act, 1988 — Section 4(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Foreign Exchange Regulation Act, 1973 — Section 2
High Courts15 May 2010Dismissed
Arati Bhargava and Another Vs Madhur Bhargava and Others
Delhi High Court · (2010) 159 PLR 11
Civil Procedure Code, 1908 (CPC) — Section 2
High Courts14 May 2010Dismissed
Krishak Bharti Cooperative Ltd. Vs Ramesh Chander Bawa National Agricultural Cooperative Federation of India Ltd. Vs B.M. Verma
Delhi High Court · (2010) 05 DEL CK 0354
Constitution of India, 1950 — Article 12, 226Income Tax Act, 1922 — Section 10(2), 10(5)Right to Information Act, 2005 — Section 2, 24, 3, 4(1), 4(2)
High Courts14 May 2010
Buddhadev Maity and Others Vs Union of India (UOI) and Others
Delhi High Court · (2010) 4 LLJ 451
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2), 3, 4General Labour (Regulation and Abolition) Central Rules, 1971 — Rule 25(2)