High Courts16 Mar 2010
Soran Singh Vs State
Delhi High Court · (2010) 1 DMC 866
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,623 of 6,586
High Courts16 Mar 2010Dismissed
Naresh Singh and Others Vs Bharat Sanchar Nigam Limited and Others
Delhi High Court · (2010) 03 DEL CK 0024
Constitution of India, 1950 — Article 226
High Courts16 Mar 2010Allowed
Delhi Transport Corporation Vs Om Parkash
Delhi High Court · (2010) 125 FLR 563
Constitution of India, 1950 — Article 41Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts15 Mar 2010Allowed
Rathi Graphic and Technologies Ltd. Vs Shri Sunil K. Jain and Another
Delhi High Court · (2010) 03 DEL CK 0331
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts15 Mar 2010
Suresh Kumar Vs Satish Mehra and Another
Delhi High Court · (2010) 3 ILR Delhi 676
Arbitration Act, 1940 — Section 34Stamp Act, 1899 — Section 33, 35, 38Transfer of Property Act, 1882 — Section 53A
High Courts15 Mar 2010
Bharat Sanchar Nigam Ltd. Vs Haryana Telecom Ltd.
Delhi High Court · (2010) 3 CompLJ 762
Arbitration and Conciliation Act, 1996 — Section 11, 31, 31(5), 33, 34Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts15 Mar 2010
Sobhagya Advertising Service and Others Vs Mrs. Saraswati Devi (through LRs.) and Others
Delhi High Court · (2010) 158 PLR 42
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(2), Order 41 Rule 21, 2(12)Delhi Rent Control Act, 1958 — Section 3, 50
High Courts15 Mar 2010Allowed
Virender Singh Vs State
Delhi High Court · (2010) 03 DEL CK 0208
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2), 506
High Courts15 Mar 2010
M.M.T.C. Limited Vs Mukta Sons
Delhi High Court · (2010) 174 ECR 204 : (2010) 257 ELT 408
Limitation Act, 1963 — Article 23
High Courts15 Mar 2010Allowed
Sarvind Kumar @ Sonu Vs State
Delhi High Court · (2010) 03 DEL CK 0068
Penal Code, 1860 (IPC) — Section 302, 394, 411
High Courts15 Mar 2010
Commissioner of Income Tax-III Vs Sutlej Industries Ltd.
Delhi High Court · (2010) 231 CTR 80 : (2010) 325 ITR 331 : (2010) 190 TAXMAN 136
Income Tax Act, 1961 — Section 115WD, 115WE(1), 115WH, 139, 140A
High Courts15 Mar 2010
Van Oord ACZ India (P) Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2010) 230 CTR 365 : (2010) 171 DLT 150 : (2010) 323 ITR 130 : (2010) 189 TAXMAN 232
Income Tax Act, 1961 — Section 10, 143, 143(3), 147, 148
High Courts12 Mar 2010
Vishnu Kumar and Another Vs State and Another
Delhi High Court · (2010) 03 DEL CK 0422
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 361, 363, 366, 366A, 376
High Courts12 Mar 2010Allowed
Shri Rehmat Ullah (Deceased) thru. L.Rs. Vs Mst. Hassan Bano and Others
Delhi High Court · (2010) 03 DEL CK 0420
Constitution of India, 1950 — Article 227
High Courts12 Mar 2010Dismissed
Students Islamic Movement of India Vs The Secretary, Home and Others
Delhi High Court · (2010) 6 ILR Delhi 88
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102Delhi Police Act, 1978 — Section 33
High Courts12 Mar 2010Dismissed
Suresh @ Suresh Singh Vs State (NCT) of Delhi
Delhi High Court · (2010) CriLJ 3675
High Courts12 Mar 2010
Matrumal Dhannalal Oil Mill Vs Abhishek Enterprises
Delhi High Court · (2010) 43 PTC 26
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11, 151, 20Copyright Act, 1957 — Section 62, 62(2)Trade Marks Act, 1999 — Section 134, 135
High Courts12 Mar 2010Dismissed
Niranjan Kumar Vs Poonam Chawla
Delhi High Court · (2010) 03 DEL CK 0240
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 148, 151
High Courts12 Mar 2010Allowed
Kishan Chand Vs Govt. of N.C.T. and Others
Delhi High Court · (2010) 169 DLT 32
Constitution of India, 1950 — Article 21, 226
High Courts12 Mar 2010Dismissed
Radhey Shyam Garg Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2010) 03 DEL CK 0222
Constitution of India, 1950 — Article 226