High Courts26 Mar 2010
Bajaj Allianz Gen Insurance Co. Ltd. Vs Aasma and Others
Delhi High Court · (2010) 03 DEL CK 0226
Motor Vehicles Act, 1988 — Section 163A, 166, 168, 170
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,615 of 6,586
High Courts26 Mar 2010Dismissed
Delhi Jal Board and Others Vs Attar Singh
Delhi High Court · (2010) 03 DEL CK 0196
Constitution of India, 1950 — Article 226
High Courts26 Mar 2010
L and T Transportation Infrastructure Ltd. Vs Ministry of Shipping Road Transport and Highways
Delhi High Court · (2010) 03 DEL CK 0189
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts26 Mar 2010
Bajaj Allianz Gen Insurance Co. Ltd. Vs Gouri and Others
Delhi High Court · (2010) 03 DEL CK 0117
Motor Vehicles Act, 1988 — Section 163A, 166, 168, 170
High Courts26 Mar 2010
United India Insurance Co. Vs Baby Kashwi Aggarwal and Others Baby Kashwi Agarwal Vs United India Insurance Co. and Others
Delhi High Court · (2012) ACJ 296 : (2012) 2 TAC 612
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts26 Mar 2010Allowed
Mst. Mastura Sultan and Others Vs Dy. Custodian Gen. of Evacuee Property
Delhi High Court · (2010) 3 ILR Delhi 742
Administration of Evacuee Property Act, 1950 — Section 27, 27, 4, 5, 6Administration of Evacuee Property Ordinance, 1949 — Section 30, 8Delhi Rent Control Act, 1958 — Section 14(1)
High Courts26 Mar 2010
Ankur Exports Pvt. Ltd. Vs Monopolies and Restrictive Trade Practices Commission and Others
Delhi High Court · (2010) 100 SCL 1
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 9Clayton Act, 1914 — Section 4Constitution of India, 1950 — Article 226
High Courts26 Mar 2010Dismissed
Pawan Sagar Jain Vs Union of India (UOI) and Others
Delhi High Court · (2010) 4 ILR Delhi 273
Constitution of India, 1950 — Article 300ADelhi Development Act, 1957 — Section 12Land Acquisition Act, 1894 — Section 10, 11, 17(4), 4, 48
High Courts26 Mar 2010Allowed
Rishipal Singh Vs Union of India (UOI) and Others
Delhi High Court · (2010) 4 SLR 469
Central Industrial Security Force Rules, 2001 — Rule 32, 36, 54
High Courts25 Mar 2010
Dalvinder Kaur @ Devinder Vs United India Insurance Co. Ltd.
Delhi High Court · (2011) ACJ 2133 : (2011) 2 TAC 112
High Courts25 Mar 2010Dismissed
Suresh C. Jain Vs Manoj Jain and Others
Delhi High Court · (2011) 47 PTC 390 : (2011) 7 RCR(Civil) 1843
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts25 Mar 2010
Yashwinder Khurana Vs Deputy Commissioner and Others
Delhi High Court · (2010) 03 DEL CK 0417
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Workmens Compensation Act, 1923 — Section 10, 23
High Courts25 Mar 2010Dismissed
Ruchita Dhawan Vs The Chairman/Vice Chancellor and Others
Delhi High Court · (2010) 169 DLT 52
High Courts25 Mar 2010Dismissed
Naresh Kumar Vs Daya Nand
Delhi High Court · (2010) 170 DLT 205
Stamp Act, 1899 — Section 33
High Courts25 Mar 2010
Nisha Sharma and Others Vs Deo Nath Mishra and Others
Delhi High Court · (2010) 03 DEL CK 0374
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts25 Mar 2010
ASI Jai Bhagwan Vs Union of India (UOI)
Delhi High Court · (2010) 6 SLR 104
Criminal Procedure Code, 1973 (CrPC) — Section 173Prevention of Corruption Act, 1988 — Section 13, 7Railway Protection Force Rules, 1987 — Rule 146.2, 146.4, 146.7, 153
High Courts25 Mar 2010
Sh. Bharat Lal Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2010) 03 DEL CK 0362
Arbitration and Conciliation Act, 1996 — Section 34
High Courts25 Mar 2010
Rajeshwar Singh Vs Union of India (UOI) and Others
Delhi High Court · (2010) 03 DEL CK 0361
Central Industrial Security Force Regulations — Regulation 6, 7(2)Central Industrial Security Force Rules, 1969 — Rule 36, 54Constitution of India, 1950 — Article 309
High Courts25 Mar 2010
Master Anant Narayan Rai and Another Vs Mr. Siddharth Rai and Another
Delhi High Court · (2010) 1 DMC 689
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 32 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Delhi Land Reforms Act, 1954 — Section 185, 55Hindu Succession Act, 1956 — Section 4(2), 6, 8
High Courts25 Mar 2010
Prempal and Others Vs The Commissioner of Police and Others
Delhi High Court · (2010) 4 ILR Delhi 416
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 313, 315, 428