High Courts07 Apr 2010
Smt. Beena Devi Vs Delhi Development Authority
Delhi High Court · (2010) 04 DEL CK 0393
Limitation Act, 1963 — Section 5
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Delhi High Court judgments
1,31,711 judgments · page 4,612 of 6,586
High Courts07 Apr 2010
Shobha Gulhar and Others Vs Ram Pal and Others
Delhi High Court · (2010) 04 DEL CK 0389
High Courts07 Apr 2010
Smt. Gita Abhyankar Vs Sri Vikram Abhyankar and Others
Delhi High Court · (2010) 169 DLT 13
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, 151, 2(11)Limitation Act, 1963 — Article 137Registration Act, 1908 — Section 17(2), 50
High Courts07 Apr 2010Allowed
S.R. Khanna and Others Vs State
Delhi High Court · (2010) 04 DEL CK 0273
High Courts07 Apr 2010Dismissed
Govt. of NCT of Delhi Vs Rita Luthra and Others
Delhi High Court · (2010) 4 LLJ 19
Industrial Disputes Act, 1947 — Section 33C(2), 36A
High Courts07 Apr 2010
Vats Associates (P.) Ltd. Vs Registrar of Companies
Delhi High Court · (2010) 102 SCL 397
Companies (Court) Rules, 1959 — Rule 94Companies Act, 1956 — Section 159, 162, 200, 560, 560(1)
High Courts07 Apr 2010Dismissed
Phonographic Performance Ltd. Vs Radio Mid Day (West) India Ltd.
Delhi High Court · (2010) 4 ILR Delhi 603 : (2010) 43 PTC 377
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1(3), Order 43 Rule 1, Order 7 Rule 14(4), Order 8 Rule 1A(4), 22(1)Constitution of India, 1950 — Article 134(l), 226, 32Copyright Act, 1957 — Section 19(2), 19(22), 22, 31, 31(1)
High Courts07 Apr 2010Dismissed
Marico Limited and Another Vs Madhu Gupta
Delhi High Court · (2010) 171 DLT 96 : (2010) 43 PTC 396 : (2011) 7 RCR(Civil) 2880
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11Constitution of India, 1950 — Article 124, 134, 134(2), 29(4)Trade Marks Act, 1999 — Section 29(1)
High Courts07 Apr 2010
Oriental Insurance Company Ltd. Vs Akbari Begum and Others
Delhi High Court · (2010) 04 DEL CK 0228
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts07 Apr 2010
Auto Kashyap India (P.) Ltd. Vs Registrar of Companies
Delhi High Court · (2010) 100 SCL 418
Companies (Court) Rules, 1959 — Rule 94Companies Act, 1956 — Section 159, 162, 200, 560, 560(1)
High Courts07 Apr 2010
Multichannel Technical Services Private Limited Vs Registrar of Companies
Delhi High Court · (2010) 3 CompLJ 438
Companies Act, 1956 — Section 159, 162, 200, 560, 560(1)
High Courts07 Apr 2010Dismissed
Pyare Lal, President, Wings Wear Lal Jhanda Union Vs Wings Wear (P.) Ltd.
Delhi High Court · (2011) 167 CompCas 36 : (2011) 105 SCL 699
Companies Act, 1956 — Section 445, 445(3)Employees State Insurance (Central) Rules, 1950 — Rule 61
High Courts07 Apr 2010
Mulema Devi @ Sulema Devi and Others Vs Mohammad Aarif and Others
Delhi High Court · (2010) 04 DEL CK 0198
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts07 Apr 2010
Vicky Kumar Rana Vs Kamal Kumar Nangia and Others
Delhi High Court · AIR 2010 Delhi 210 : (2010) 6 ILR Delhi 121
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2, 151Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 14, 17, 17(1)
High Courts07 Apr 2010
Rajiv Khosla Vs Union of India (UOI) and Others
Delhi High Court · (2010) 04 DEL CK 0126
Constitution of India, 1950 — Article 226
High Courts07 Apr 2010Dismissed
Mohd. Farukh Vs State of NCT of Delhi
Delhi High Court · (2010) 04 DEL CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts07 Apr 2010
Jagat Talkies Distributors Vs Dy. Commissioner of Police and Another
Delhi High Court · (2010) 170 DLT 659 : (2011) 7 RCR(Civil) 1053
Cinematograph Act, 1952 — Section 10, 14, 15, 6A, 7Criminal Procedure Code, 1973 (CrPC) — Section 29Delhi Cinematograph Rules, 1953 — Rule 13, 3(8), 8
High Courts07 Apr 2010Dismissed
Ashit Kumar Jain Vs New Delhi Municipal Council
Delhi High Court · (2010) 170 DLT 311
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts07 Apr 2010
Sh. Bikram Singh Vs Delhi Transport Corporation and Another The Management of Delhi Transport Corporation Vs Sh. Bikram Singh
Delhi High Court · (2010) 4 LLJ 303
Delhi Rent Control Act, 1958 — Section 25BIndustrial Disputes Act, 1947 — Section 17B, 33(2)
High Courts06 Apr 2010Allowed
Hari Singh Vs Staff Selection Commission and Another
Delhi High Court · (2010) 170 DLT 262 : (2010) 6 SLR 543
Constitution of India, 1950 — Article 14, 14(4), 15, 15(4), 16