High Courts05 May 2010
Shri Tejpal Singh Vs The Govt. of NCT of Delhi and Others
Delhi High Court · (2010) 05 DEL CK 0003
Industrial Disputes Act, 1947 — Section 10(1), 2
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,595 of 6,586
High Courts04 May 2010
Vallabhbhai Patel Chest Institute Vs Nishikesh Tyagi
Delhi High Court · (2010) 4 SLR 553
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts04 May 2010
New India Assurance Co. Ltd. Vs Sh. Narender Kumar
Delhi High Court · (2010) 4 LLJ 498
Industrial Disputes Act, 1947 — Section 17B, 25B, 25F
High Courts04 May 2010
Munish Ohri Vs Vimla Manchanda
Delhi High Court · (2010) 05 DEL CK 0262
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts04 May 2010
Karmyogi Shelters Pvt. Ltd. Vs Benarsi Krishna Committee and Others
Delhi High Court · AIR 2010 Delhi 156 : (2010) 3 CompLJ 738
Arbitration Act, 1940 — Section 14(2)Arbitration and Conciliation Act, 1996 — Section 2, 31(5), 34, 34(3)Delhi Rent Control Act, 1958 — Section 25B
High Courts04 May 2010Disposed Off
National Panasonic India Ltd. Vs Devendra Malviya Prop.
Delhi High Court · (2010) 05 DEL CK 0258
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 May 2010Disposed Off
Parvinder @ Pinky and Another Vs State (NCT of Delhi)
Delhi High Court · (2010) 05 DEL CK 0255
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323
High Courts04 May 2010Dismissed
Daya Swaroop Saxena Vs The Presiding Officer, Labour Court No. VII and Another
Delhi High Court · (2010) 05 DEL CK 0245
Industrial Disputes Act, 1947 — Section 10
High Courts04 May 2010Disposed Off
Amit Bhatia Vs Commissioner of Cus., ICD
Delhi High Court · (2010) 260 ELT 411
Customs (Provisional Duty Assessment) Regulations, 1963 — Rule 2Customs Act, 1962 — Section 150, 72(2)
High Courts04 May 2010Dismissed
Smt. Om Wati Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2010) 05 DEL CK 0234
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 186, 332, 353, 498(A)
High Courts04 May 2010Disposed Off
B.B. Goel Vs Union of India and Another
Delhi High Court · (2010) 05 DEL CK 0210
High Courts04 May 2010Dismissed
Shri Rajpal Manchanda Vs Sh. Braham Tej Singh and Others
Delhi High Court · (2010) 05 DEL CK 0204
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 100
High Courts04 May 2010Dismissed
Commissioner of Income Tax Vs Salora International Ltd.
Delhi High Court · (2010) 191 TAXMAN 145
Income Tax Act, 1961 — Section 115JAA, 143(1), 154, 234B, 234C
High Courts04 May 2010Dismissed
MCD Vs Kanta Rani Kumar
Delhi High Court · (2010) 05 DEL CK 0176
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226
High Courts04 May 2010Allowed
Birendra Singh Vs Union of India and Others
Delhi High Court · (2010) 05 DEL CK 0167
High Courts04 May 2010Allowed
Brahm Prakash Vs Chando Devi and Others
Delhi High Court · (2010) 05 DEL CK 0155
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 7 Rule 11, 11, 151Constitution of India, 1950 — Article 226, 32Delhi Rent Control Act, 1958 — Section 14(1)
High Courts04 May 2010Disposed Off
Commissioner of Income Tax Vs Punj Lloyd Ltd.
Delhi High Court · (2010) 05 DEL CK 0125
Income Tax Act, 1961 — Section 80HHB
High Courts04 May 2010Allowed
Joginder Singh Verma Vs Haryana Power Generation Corporation Ltd. and Others
Delhi High Court · (2010) 05 DEL CK 0117
High Courts04 May 2010Dismissed
Steel Authority of India Vs Western Bulk Carriers KS
Delhi High Court · (2010) 05 DEL CK 0100
Arbitration and Conciliation Act, 1996 — Section 13(5), 16(5), 28(1), 28(3), 34