High Courts11 Mar 2010Dismissed
Vinod Kumar Gujral Vs Union of India (UOI) and Others
Delhi High Court · (2010) 03 DEL CK 0206
Delhi Development Act, 1957 — Section 11Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,625 of 6,586
High Courts11 Mar 2010Dismissed
Union of India (UOI) Vs Shri Suresh Chand Jain
Delhi High Court · (2010) 03 DEL CK 0188
Arbitration and Conciliation Act, 1996 — Section 31(7), 34
High Courts11 Mar 2010
Balbir Singh Vs State
Delhi High Court · (2010) 168 DLT 406
Criminal Procedure Code, 1973 (CrPC) — Section 161, 216, 217, 228, 240Evidence Act, 1872 — Section 106, 114, 45Penal Code, 1860 (IPC) — Section 302, 304, 304B, 34, 498A
High Courts11 Mar 2010
Rakesh Kumar Vs State of Delhi
Delhi High Court · (2010) 03 DEL CK 0153
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 201, 328, 380, 395, 452
High Courts11 Mar 2010
Rajesh @ Rajbir Vs State
Delhi High Court · (2010) 03 DEL CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 390, 394, 397
High Courts11 Mar 2010Dismissed
Ms. Anjana Vs Estate Officer, Safdurjung Hospital
Delhi High Court · (2010) 03 DEL CK 0045
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 9
High Courts11 Mar 2010Allowed
Telefonaktiebolaget LM Ericsson (PUBL) Vs Union of India (UOI) and Others
Delhi High Court · (2010) 44 PTC 249
Patents Act, 1970 — Section 117A, 11B, 11B(1), 11B(3), 12Patents Rules, 2003 — Rule 129, 138, 24(1)
High Courts11 Mar 2010
Ranjan Kumar Singh and Another Vs Angoori Singh and Others
Delhi High Court · (2010) 03 DEL CK 0039
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11, 151Limitation Act, 1963 — Section 10Succession Act, 1925 — Section 302, 317, 366
High Courts11 Mar 2010
National Highways Authority of India Vs OSE-GIL J.V.
Delhi High Court · (2010) 03 DEL CK 0038
Arbitration and Conciliation Act, 1996 — Section 34
High Courts10 Mar 2010Dismissed
Sat Prakash Rana Vs The Lieutenant Governor of Delhi and Another
Delhi High Court · AIR 2010 Delhi 100 : (2010) 6 ILR Delhi 66
Constitution of India, 1950 — Article 21Delhi Lokayukta and Upalokayukta (Investigation) Rules, 1998 — Rule 15, 16Delhi Lokayukta and Upalokayukta Act, 1995 — Section 10, 12, 12(1), 12(2), 13(2)
High Courts10 Mar 2010
Sh. Than Singh and Another Vs Sh. Ram Pal and Others
Delhi High Court · (2010) 03 DEL CK 0330
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 8, Order 9 Rule 9Delhi Land Reforms Act, 1954 — Section 144, 185, 2Registration Act, 1908 — Section 17, 17(1), 17(2), 18(1), 47
High Courts10 Mar 2010Allowed
Binay Kumar Vs Riyazuddin Ansari and Others
Delhi High Court · (2012) ACJ 682 : (2011) 2 TAC 105
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts10 Mar 2010Dismissed
Sh. Anil Kumar Vs Ms. Manisha
Delhi High Court · (2010) 03 DEL CK 0308
Hindu Marriage Act, 1955 — Section 24
High Courts10 Mar 2010Allowed
Ex. L/NK Ved Prakash Vs UOI and Others
Delhi High Court · (2010) 03 DEL CK 0298
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 11
High Courts10 Mar 2010
Const. Ram Kishan Yadav Vs Union of India and Others
Delhi High Court · (2010) 03 DEL CK 0297
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(8)
High Courts10 Mar 2010Allowed
Lakhi Ram Solanki (Dr.) and Others Vs Onkar Nath and Others
Delhi High Court · (2011) 2 TAC 140
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts10 Mar 2010Dismissed
Agra Tour and Travels Vs Govt. of N.C.T. of Delhi and Another
Delhi High Court · (2010) 03 DEL CK 0230
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 25F
High Courts10 Mar 2010
Birbal Mahey Vs Union of India (UOI) and Others
Delhi High Court · (2010) 03 DEL CK 0212
Central Industrial Security Force Rules, 2001 — Rule 36(21)Constitution of India, 1950 — Article 226, 309
High Courts10 Mar 2010Dismissed
Dawar Rubber Industries Vs Union of India (UOI)
Delhi High Court · (2010) 03 DEL CK 0185
Arbitration and Conciliation Act, 1996 — Section 34
High Courts10 Mar 2010
Swaminath Mahato Vs The Management of Hotel Kanishka and Another
Delhi High Court · (2010) 03 DEL CK 0184
Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)