High Courts06 Apr 2010
Pradeep Vs State
Delhi High Court · (2010) 04 DEL CK 0392
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 302
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Delhi High Court judgments
1,31,711 judgments · page 4,613 of 6,586
High Courts06 Apr 2010
Three-N-Products Pvt. Ltd. Vs Holistic Health Care Pvt. Ltd.
Delhi High Court · (2010) 43 PTC 311
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 21(1)
High Courts06 Apr 2010Dismissed
Anita Aggarwal Vs Kharanand and Others
Delhi High Court · (2010) 04 DEL CK 0364
Constitution of India, 1950 — Article 227
High Courts06 Apr 2010
State Govt. of NCT of Delhi Vs Tahir @ Yamin and Another
Delhi High Court · (2010) 04 DEL CK 0127
High Courts06 Apr 2010
Centre for Development of Advanced Computing Vs Brig. (Retd.) Ujjal Dasgupta and Another
Delhi High Court · AIR 2010 Delhi 132
Right to Information Act, 2005 — Section 11, 11(1), 11(2), 11(3), 19
High Courts06 Apr 2010
Commissioner of Income Tax Vs Bhartesh Jain
Delhi High Court · (2010) 235 CTR 220 : (2010) 323 ITR 358
Income Tax Act, 1961 — Section 271(1), 68
High Courts05 Apr 2010
The Indian Performing Right Society Ltd. Vs Mr. Badal Dhar Chowdhry and Others
Delhi High Court · (2010) 43 PTC 332
Copyright Act, 1957 — Section 33, 62(2)
High Courts05 Apr 2010Allowed
Suresh Kumar Vs Presiding Officer, Labour Court-IV and Others
Delhi High Court · (2010) 04 DEL CK 0362
Industrial Disputes Act, 1947 — Section 17B, 2, 25F
High Courts05 Apr 2010Dismissed
Sh. Anil Kumar Prabhakar Vs Telecommunications Consultant India Ltd. and Others
Delhi High Court · (2010) 169 DLT 45 : (2010) 5 ILR Delhi 814 : (2010) 3 SLR 215
Industrial Disputes Act, 1947 — Section 2, 25, 25(B), 25(F)
High Courts05 Apr 2010
All India Women''s Conference Vs Sh. Raj Karan and Another
Delhi High Court · (2010) 170 DLT 314 : (2010) 126 FLR 858 : (2010) 4 LLJ 467 : (2010) 3 SLR 252
Industrial Disputes Act, 1947 — Section 10, 17A, 19(4), 2, 23
High Courts05 Apr 2010
Smt. Harbhajan Kaur Vs The Director of Education (NCT of Delhi) and Another
Delhi High Court · (2010) 3 SLR 241
Constitution of India, 1950 — Article 14, 16Delhi School Education Act, 1973 — Section 20, 20(1)Delhi School Education Rules, 1973 — Rule 47, 96, 97, 98
High Courts05 Apr 2010Allowed
Delhi Transport Corporation Vs Rajbir Singh and Others
Delhi High Court · (2010) 4 ILR Delhi 335
Industrial Disputes Act, 1947 — Section 33(1), 33(2)
High Courts05 Apr 2010
Ashok Kumar Garg Vs State of Delhi and Others
Delhi High Court · (2010) 04 DEL CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(1), 190, 190(1)Penal Code, 1860 (IPC) — Section 34, 406, 420, 468, 471
High Courts05 Apr 2010Dismissed
Delhi Development Authority Vs Shri Kundan and Others
Delhi High Court · (2010) 3 SLR 184
Constitution of India, 1950 — Article 309Delhi Development Act, 1957 — Section 56, 56(1), 56(2)Delhi Water Board Act, 1998 — Section 51(3)
High Courts05 Apr 2010Dismissed
Mrs. S.S. Manohara Vs Director of Education and Others
Delhi High Court · (2010) 04 DEL CK 0046
Delhi School Education Rules, 1973 — Rule 75, 96
High Courts05 Apr 2010
H.C. Dhyani and Others Vs Registrar of Trade Union and Others
Delhi High Court · (2010) 04 DEL CK 0039
Trade Unions Act, 1926 — Section 22, 28
High Courts05 Apr 2010Allowed
Syed Ashraf Hasnain Rizvi Vs Union of India (UOI) and Others
Delhi High Court · (2010) 04 DEL CK 0038
Civil Procedure Code, 1908 (CPC) — Section 86, 86(1), 86(3), 87
High Courts05 Apr 2010
Union of India (UOI) and Others Vs Conbes India Pvt. Ltd. Conbes India Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2010) 04 DEL CK 0036
Arbitration Act, 1940 — Section 14, 17, 29, 30, 33Arbitration and Conciliation Act, 1996 — Section 31(7), 34Civil Procedure Code, 1908 (CPC) — Section 34
High Courts05 Apr 2010Allowed
Delhi Transport Corporation Vs Sh. Rishi Prakash
Delhi High Court · (2010) 126 FLR 468 : (2010) 3 SLR 228
Industrial Disputes Act, 1947 — Section 10, 33(2)