High Courts12 Mar 2010
Manju Vs State
Delhi High Court · (2010) CriLJ 2370
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 313
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,624 of 6,586
High Courts12 Mar 2010Dismissed
Mahavir Parshad Lamboria and Another Vs Joginder Kaur and Others
Delhi High Court · (2010) 03 DEL CK 0151
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 151
High Courts12 Mar 2010Dismissed
Shri Ramesh Chand Goyal Vs The Govt. of NCT of Delhi and Others
Delhi High Court · (2010) 4 ILR Delhi 544
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts12 Mar 2010Dismissed
Prithipal Singh Vs State
Delhi High Court · (2010) 03 DEL CK 0144
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 365
High Courts12 Mar 2010
Sardar Malkiat Singh Vs Kanwaljit Kaur and Others
Delhi High Court · (2010) 2 DMC 848 : (2010) 158 PLR 59
Protection of Women From Domestic Violence Act, 2005 — Section 17, 17(1), 19(1), 2
High Courts12 Mar 2010Allowed
Bharat Sanchar Nigam Limited Vs Haryana Telecom Limited
Delhi High Court · (2010) 03 DEL CK 0110
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)Contract Act, 1872 — Section 73, 74
High Courts12 Mar 2010Allowed
Pappu Vs The Management of Rajiv Auto Mobiles Workshop and Showroom and Another
Delhi High Court · (2010) 168 DLT 628 : (2010) 125 FLR 888 : (2010) 4 ILR Delhi 547
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts12 Mar 2010
State (Govt. of NCT of Delhi) Vs Rajnish Kumar Singhal and Others Trilok Chand Singhal and Others Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2010) 03 DEL CK 0094
Penal Code, 1860 (IPC) — Section 306, 406, 498A
High Courts12 Mar 2010Dismissed
Chand Lal Surana and Another Vs Dharambir Saini and Another
Delhi High Court · (2010) 03 DEL CK 0093
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 151
High Courts12 Mar 2010Dismissed
All India Institute of Medical Sciences Vs Sh. Mohan Lal
Delhi High Court · (2010) 03 DEL CK 0037
Constitution of India, 1950 — Article 226
High Courts12 Mar 2010Allowed
Suraj Bhan Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2010) 4 ILR Delhi 559
Constitution of India, 1950 — Article 21, 226
High Courts12 Mar 2010
Smt. Leena Joseph Vs Mohd. Fazil and Another
Delhi High Court · (2010) 03 DEL CK 0035
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Mar 2010Dismissed
B.P. Sharma thru. L.Rs. Vs Javitri Sharma
Delhi High Court · (2010) 03 DEL CK 0034
High Courts12 Mar 2010Allowed
Pee Aar Electrodes Vs The Regional Provident Fund Commissioner and Another
Delhi High Court · (2010) 125 FLR 610 : (2010) 3 LLJ 355
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2, 7A, 7D
High Courts12 Mar 2010Dismissed
Sh. Nandji Vs Renutrol Limited
Delhi High Court · (2010) 03 DEL CK 0029
Industrial Disputes Act, 1947 — Section 10(3), 33, 33A
High Courts12 Mar 2010Dismissed
Raj Kumar @ Petal Vs The State (Govt. of NCT of Delhi)
Delhi High Court · (2010) 03 DEL CK 0028
Penal Code, 1860 (IPC) — Section 34, 376
High Courts11 Mar 2010Dismissed
Union of India (UOI) and Another Vs S. Narayan and Sons
Delhi High Court · (2010) 03 DEL CK 0393
Arbitration and Conciliation Act, 1996 — Section 34
High Courts11 Mar 2010Dismissed
M.L. Banga Vs The Chief General Manager
Delhi High Court · (2011) 128 FLR 990
Central Civil Services (Pension) Rules, 1972 — Rule 50Payment of Gratuity (Amendment) Act, 1998 — Section 4Payment of Gratuity Act, 1972 — Section 4
High Courts11 Mar 2010Dismissed
M.K. Bainiwal Vs Union of India (UOI) and Others
Delhi High Court · (2010) 03 DEL CK 0238
Constitution of India, 1950 — Article 226, 227
High Courts11 Mar 2010
Union of India (UOI) Vs Harbhagwan Harbhajan Lal
Delhi High Court · (2010) 03 DEL CK 0235
Arbitration and Conciliation Act, 1996 — Section 31(5), 34, 34(3)Limitation Act, 1963 — Section 5