High Courts19 Apr 2010Dismissed
Delhi Transport Corporation Vs M.P. Gupta
Delhi High Court · (2010) 04 DEL CK 0020
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,607 of 6,586
High Courts19 Apr 2010Dismissed
J.K. Sawhney Vs Punjab National Bank
Delhi High Court · (2010) 04 DEL CK 0007
Constitution of India, 1950 — Article 14, 21, 226, 309, 41
High Courts19 Apr 2010
Jai Veer Singh Vs State
Delhi High Court · (2010) 04 DEL CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 313, 41
High Courts19 Apr 2010
Delhi Transport Corporation Vs Sunil Kumar
Delhi High Court · (2010) 126 FLR 625 : (2010) 5 ILR Delhi 196
Constitution of India, 1950 — Article 136, 141, 226, 227Industrial Disputes Act, 1947 — Section 10, 11(1), 11(3), 11A, 23
High Courts16 Apr 2010Dismissed
Sh. Mahendra Verma Vs Sh. Suresh T. Kailachand
Delhi High Court · (2010) 04 DEL CK 0373
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts16 Apr 2010
Mr. B.S. Oberoi Vs Mr. P.S. Oberoi and Others
Delhi High Court · (2011) 7 RCR(Civil) 2528
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 6, Order 23 Rule 3, Order 23 Rule 3A, Order 39 Rule 1Transfer of Property Act, 1882 — Section 55
High Courts16 Apr 2010Dismissed
Sh. Harish Bhandari Vs Union of India (UOI) and Others
Delhi High Court · (2010) 04 DEL CK 0290
Constitution of India, 1950 — Article 226
High Courts16 Apr 2010Dismissed
Bycell Telecommuncations India P. Ltd. and Another Vs Union of India (UOI) and Others
Delhi High Court · (2010) 04 DEL CK 0286
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts16 Apr 2010Allowed
Mahesh Kumar Vs Kamal Kanta Sharma
Delhi High Court · (2010) 04 DEL CK 0283
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts16 Apr 2010
Surje Vs Union of India (UOI) and Another
Delhi High Court · (2010) 04 DEL CK 0282
Land Acquisition Act, 1894 — Section 4
High Courts16 Apr 2010Dismissed
Gas Authority of India Limited Vs Kalyani Mukund Limtied
Delhi High Court · (2010) 04 DEL CK 0275
Arbitration and Conciliation Act, 1996 — Section 16, 34, 34(2)Contract Act, 1872 — Section 23, 73Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 7(1)
High Courts16 Apr 2010Disposed Off
Khushi Ram Deceased Thr. Lrs and Others Vs Union of India and Another
Delhi High Court · (2010) 04 DEL CK 0218
Land Acquisition Act, 1894 — Section 4
High Courts16 Apr 2010Disposed Off
Hawa Singh Vs Union of India and Another
Delhi High Court · (2010) 04 DEL CK 0217
Land Acquisition Act, 1894 — Section 4
High Courts16 Apr 2010
Lodhi Property Co. Ltd. Vs Under Secretary (ITA-II) Department of Revenue
Delhi High Court · (2010) 191 TAXMAN 74
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 119(2), 119(2)(b), 139, 139(1)
High Courts16 Apr 2010
Neha Harneja Vs Delhi Development Authority
Delhi High Court · (2010) 04 DEL CK 0213
High Courts16 Apr 2010
Karan Singh Vs Union of India and Another
Delhi High Court · (2010) 04 DEL CK 0183
Land Acquisition Act, 1894 — Section 4
High Courts16 Apr 2010Allowed
P. Rama Krishna Vs The Institute of Chartered Accountants of India and Others
Delhi High Court · (2010) 04 DEL CK 0150
Chartered Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007 — Rule 11, 7, 9Chartered Accountants Act, 1949 — Section 21, 21(1), 21(3), 21(4), 21(5)Chartered Accountants Regulations, 1988 — Regulation 168
High Courts16 Apr 2010Dismissed
Smt. Tarawati (now deceased) through her Legal Representative Shri I.D. Tyagi Vs Shashi Kumar Mahajan (now deceased) through his Legal representatives
Delhi High Court · (2010) 4 ILR Delhi 646
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 41 Rule 33, Order 7 Rule 11, 151, 35ATransfer of Property Act, 1882 — Section 52
High Courts16 Apr 2010
Kishan Pal Vs State
Delhi High Court · (2010) 04 DEL CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 376, 376(2), 506
High Courts16 Apr 2010Allowed
Lodhi Property Company Limted Vs Under Secretary (ITA-II) Department of Revenue
Delhi High Court · (2010) 323 ITR 441
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 119(2), 139, 139(1), 139(3)