High Courts29 Sept 2010Dismissed
Gopal @ Nizam Vs The State (NCT of Delhi)
Delhi High Court · (2010) 09 DEL CK 0185
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 394, 397, 399, 402
COURT ARCHIVE
Delhi High Court judgments
1,33,689 judgments · page 4,622 of 6,685
High Courts29 Sept 2010Allowed
Cadila Healthcare Ltd. Vs Diat Foods (India)
Delhi High Court · (2010) 173 DLT 141 : (2010) 44 PTC 318
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 12
High Courts29 Sept 2010Dismissed
Union of India (UOI) and Others Vs Pramod Kumar Pandey
Delhi High Court · (2010) 09 DEL CK 0140
Constitution of India, 1950 — Article 14, 16Railway Services (Pension) Rules, 1993 — Rule 106, 107, 41, 41(2)
High Courts29 Sept 2010Dismissed
Sunil DUA Vs The Commissioner of Income Tax
Delhi High Court · (2010) 09 DEL CK 0111
Income Tax Act, 1961 — Section 132, 132A, 142(1), 158BC, 158BC(2)
High Courts29 Sept 2010
Amit Narain Misra Vs State and Another
Delhi High Court · (2010) 119 DRJ 676
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Sept 2010
Parveen Vs State of Delhi and Others
Delhi High Court · (2010) 09 DEL CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 107, 110(G), 151
High Courts29 Sept 2010Dismissed
Syndicate Bank Vs Mullangie Spintex Pvt. Ltd. and Others
Delhi High Court · (2010) 4 BC 528 : (2010) 173 DLT 29 : (2010) 120 DRJ 212
Constitution of India, 1950 — Article 226, 227Insurance Act, 1938 — Section 38Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 17, 18
High Courts28 Sept 2010
Andaleeb Sehgal Vs Union of India (UOI) and Another
Delhi High Court · AIR 2011 Delhi 29 : (2010) 173 DLT 296 : (2010) 119 DRJ 404 : (2011) 6 RCR(Civil) 1456
Central Sales Tax Act, 1956 — Section 3, 4, 5(1), 5(3)Civil Procedure Code, 1908 (CPC) — Section 31(1), 34Commissions of Inquiry Act, 1952 — Section 10, 10(7), 10A, 11, 27
High Courts28 Sept 2010
Ashok Kamal Capital Builders Pvt. Ltd. Vs Registrar of Companies
Delhi High Court · (2010) 09 DEL CK 0360
Companies Act, 1956 — Section 162, 560, 560(1), 560(2), 560(3)
High Courts28 Sept 2010
Babita Gupta Vs State and Another
Delhi High Court · (2010) 09 DEL CK 0358
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 468
High Courts28 Sept 2010Dismissed
Greaves Cotton Limited Vs Government of NCT of Delhi and Others
Delhi High Court · (2011) 128 FLR 368 : (2011) 3 LLJ 421 : (2011) LLR 244 : (2012) 1 SLJ 283
Companies Act, 1956 — Section 17A, 3Constitution of India, 1950 — Article 226, 227
High Courts28 Sept 2010
Go Airlines (India) Pvt. Ltd. Vs Manmohan Sharma and Others
Delhi High Court · (2011) 2 LLJ 57
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C(2)
High Courts28 Sept 2010Allowed
Jawaharlal Nehru University Vs Sh. D.K. Pandey
Delhi High Court · (2010) 120 DRJ 28 : (2011) LLR 10
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F
High Courts28 Sept 2010Dismissed
Govt. of U.P. Vs S.A. Khan, Sole Proprietor of National Road Constructions
Delhi High Court · (2010) 09 DEL CK 0306
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts28 Sept 2010Dismissed
Ram Mohan Maheshwari Vs Prem Inderjit Khurana and Others
Delhi High Court · (2010) 09 DEL CK 0303
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Delhi Rent Control Act, 1958 — Section 6AEvidence Act, 1872 — Section 91, 92
High Courts28 Sept 2010Dismissed
Sh. Subhash Chander Vohra Vs Sh. Hans Raj and Others
Delhi High Court · (2010) 09 DEL CK 0293
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts28 Sept 2010Dismissed
Commissioner of Income Tax Vs M.S. Bindra and Sons (P.) Ltd.
Delhi High Court · (2011) 336 ITR 125 : (2011) 198 TAXMAN 451
Income Tax Act, 1961 — Section 260A, 271, 271(1), 276C, 41(1)
High Courts28 Sept 2010Allowed
Raghuraj Singh Vs Col. A.K. Yadav (C.O.) and Others
Delhi High Court · (2010) 09 DEL CK 0192
Army Act, 1950 — Section 164(2)Army Rules, 1954 — Rule 22
High Courts28 Sept 2010Dismissed
Ms. Megha Manchanda Vs Saurabh Sharma
Delhi High Court · (2010) 173 DLT 25 : (2010) 2 DMC 823 : (2010) 119 DRJ 607 : (2011) 2 RCR(Civil) 99
Criminal Procedure Code, 1973 (CrPC) — Section 97Hindu Marriage Act, 1955 — Section 28, 9