High Courts15 Apr 2010
Union of India Vs Mahender Singh and Others
Delhi High Court · (2010) 04 DEL CK 0145
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,609 of 6,586
High Courts15 Apr 2010Dismissed
Commissioner of Income Tax Vs Sudhir Sekhri
Delhi High Court · (2010) 04 DEL CK 0137
High Courts15 Apr 2010
Sushila Vs Mahinder Sharma and Others
Delhi High Court · (2010) 159 PLR 1
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts15 Apr 2010
Raj Singh and Others Vs Union of India (UOI) and Another
Delhi High Court · (2010) 04 DEL CK 0022
Land Acquisition Act, 1894 — Section 11, 17(1), 18, 23(1A), 23(2)
High Courts15 Apr 2010
Vijay Sharma Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2010) 04 DEL CK 0010
High Courts13 Apr 2010Dismissed
Govt. of NCT of Delhi Vs Vinod Kumar
Delhi High Court · (2010) 04 DEL CK 0386
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 150
High Courts13 Apr 2010
Jeet Ram Deceased through L.Rs. Vs Union of India (UOI) and Another
Delhi High Court · (2010) 04 DEL CK 0385
Land Acquisition Act, 1894 — Section 4
High Courts13 Apr 2010Dismissed
Union of India (UOI) Vs Kamla Devi
Delhi High Court · (2011) 161 PLR 2
Workmens Compensation Act, 1923 — Section 31, 4, 4(1), 4(2), 4A
High Courts13 Apr 2010Dismissed
Sh. Mahender Singh and Others Vs Union of India (UOI)
Delhi High Court · (2009) 1 ILR Delhi 68
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 12, 4, 5A, 6
High Courts13 Apr 2010
Chronicle Publications (P) Ltd. Vs Chronicle Academy Pvt. Ltd.
Delhi High Court · (2010) 44 PTC 78
Trade Marks Act, 1999 — Section 2(1), 29(5)
High Courts13 Apr 2010
Hindustan Paper Corporation Ltd. Vs Delhi Paper Products and Others
Delhi High Court · (2010) 04 DEL CK 0267
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 17, 2(9), 28Contract Act, 1872 — Section 73
High Courts13 Apr 2010Dismissed
Director Education, Directorate of Education Vs Rani Devi and Others
Delhi High Court · (2010) 04 DEL CK 0244
High Courts13 Apr 2010Dismissed
CT (T) M.A. Baiju Vs UOI and Others
Delhi High Court · (2010) 04 DEL CK 0190
Border Security Force Act, 1968 — Section 2Border Security Force Rules, 1969 — Rule 14A
High Courts13 Apr 2010Dismissed
Shri Atul Rawal Vs S.B. Equipments
Delhi High Court · (2010) 5 ILR Delhi 180 : (2010) 43 PTC 521
High Courts13 Apr 2010
Dharam Chand Handa Vs State and Others
Delhi High Court · (2010) 04 DEL CK 0142
Arbitration and Conciliation Act, 1996 — Section 11, 9Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(2), 145(4), 145(6)
High Courts13 Apr 2010
R.K. Garg Vs Union of India (UOI) and Others
Delhi High Court · (2010) 04 DEL CK 0140
Arbitration and Conciliation Act, 1996 — Section 8Companies Act, 1956 — Section 10FConstitution of India, 1950 — Article 227
High Courts13 Apr 2010
Chamela Vs State
Delhi High Court · (2010) 04 DEL CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304, 304
High Courts13 Apr 2010
Bina Sharma Vs Anita and Others Returning Officer Vs Bina Sharma and Others
Delhi High Court · (2010) 04 DEL CK 0043
Constitution of India, 1950 — Article 226Delhi Municipal Corporation (Election of Councillors) Rules, 1958 — Rule 15, 18(7)Delhi Municipal Corporation (Preparation of Electoral Rolls) Rules, 1960 — Rule 15(4), 18(2), 2, 32
High Courts13 Apr 2010
Shri Nath Vs State
Delhi High Court · (2010) 04 DEL CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 313