High Courts30 Apr 2010Dismissed
Riyazuddin Vs State Govt. of N.C.T. of Delhi
Delhi High Court · (2010) 04 DEL CK 0248
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 304B, 34, 341, 498A
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,597 of 6,586
High Courts30 Apr 2010Dismissed
Bhoop Singh and Others Vs Balwant Singh and Others
Delhi High Court · (2010) 04 DEL CK 0184
Civil Procedure Code, 1908 (CPC) — Section 100Delhi Land Reforms Act, 1954 — Section 86A
High Courts30 Apr 2010Dismissed
Commissioner of Income Tax Vs Radhika Creation
Delhi High Court · (2010) 04 DEL CK 0176
Income Tax Act, 1961 — Section 142(2A), 158BB, 41(1), 69C, 80HHC
High Courts30 Apr 2010Allowed
Veena Arora Vs Devinder Kumar Mahndru
Delhi High Court · (2010) 04 DEL CK 0175
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17Contract Act, 1872 — Section 62Registration Act, 1908 — Section 17
High Courts30 Apr 2010Dismissed
Swadeshi Cement Limited Vs Asset Care Enterprises Limited
Delhi High Court · (2010) 04 DEL CK 0122
Constitution of India, 1950 — Article 226, 227Foreign Trade (Development and Regulation) Act, 1992 — Section 15(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 18, 18(1)
High Courts30 Apr 2010Dismissed
Ram Avtar Vs State
Delhi High Court · (2010) 04 DEL CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 41Penal Code, 1860 (IPC) — Section 300, 302, 404
High Courts30 Apr 2010Dismissed
Mohd. Islam Vs State
Delhi High Court · (2010) 04 DEL CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313
High Courts30 Apr 2010Dismissed
Saketh India Limited Vs W. Diamond India Limited Rites Ltd. Vs Bihar Sponge Iron Ltd.
Delhi High Court · (2010) 3 CompLJ 380 : (2010) 119 DRJ 190
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 20(4), 22, 22(1)
High Courts29 Apr 2010Dismissed
Vijendra @ Behra Vs State
Delhi High Court · (2010) 04 DEL CK 0346
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts29 Apr 2010
MMTC Limited Vs Legend Holdings Pte. Ltd.
Delhi High Court · (2010) 04 DEL CK 0345
Arbitration and Conciliation Act, 1996 — Section 34
High Courts29 Apr 2010
Chand Miyan @ Sonu Vs State
Delhi High Court · (2010) 04 DEL CK 0339
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 324, 34
High Courts29 Apr 2010Dismissed
Surjit Singh and Another Vs State of Delhi
Delhi High Court · (2010) 04 DEL CK 0294
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 34, 392, 395, 412
High Courts29 Apr 2010Dismissed
Yash Khanna Vs Bhawna @ Bhawna Khanna
Delhi High Court · (2010) 04 DEL CK 0241
Hindu Marriage Act, 1955 — Section 24, 9
High Courts29 Apr 2010Allowed
Birinder Kaur Bajwa Vs Director (Drawback) (Drawback Division) Department of Revenue, Min of Finance and Others
Delhi High Court · (2010) 04 DEL CK 0189
Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 16(2), 16(3), 16(A)(1), 16(A)(4), 16A
High Courts29 Apr 2010Dismissed
Delhi Transport Corporation and Another Vs Sh. Bhim Singh
Delhi High Court · (2010) 04 DEL CK 0164
Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 19General Provisions Act — Section 6N
High Courts29 Apr 2010Dismissed
National Highways Authority of India Vs Andhra Expressway Limited
Delhi High Court · (2010) 04 DEL CK 0119
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)
High Courts29 Apr 2010Dismissed
Canara Bank Vs Union of India (UOI) and Others
Delhi High Court · (2010) 6 ILR Delhi 133
Industrial Disputes Act, 1947 — Section 17B
High Courts29 Apr 2010
D.M. Entertainment Pvt. Ltd. Vs Baby Gift House and Others
Delhi High Court · (2010) 04 DEL CK 0034
High Courts28 Apr 2010Dismissed
Otik Hotels and Resorts Pvt. Ltd. and Sh. Harjeet Singh Bedi, Director, Otil Hotels and Resorts Pvt. Ltd. Vs Indian Railway Catering and Tourism Corporation Ltd.
Delhi High Court · (2010) 04 DEL CK 0340
High Courts28 Apr 2010Allowed
Union of India (UOI) Vs Shekhar Suman
Delhi High Court · (2010) 04 DEL CK 0305
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 226