High Courts10 Mar 2010Allowed
Om Prakash Vs Lamba Plastics
Delhi High Court · (2010) 3 LLJ 557
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 65A, 65B
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,626 of 6,586
High Courts10 Mar 2010
Delhi Public School Society Vs Delhi Public School
Delhi High Court · (2010) 03 DEL CK 0157
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10A
High Courts10 Mar 2010
GAIL (India) Ltd. Vs BELL Ceramics Pvt. Ltd and Others
Delhi High Court · (2010) 03 DEL CK 0047
Arbitration and Conciliation Act, 1996 — Section 19, 34Contract Act, 1872 — Section 70, 73
High Courts10 Mar 2010Allowed
Mukesh Vs State
Delhi High Court · (2010) CriLJ 3211 : (2010) 2 Crimes 441
Penal Code, 1860 (IPC) — Section 302, 324
High Courts10 Mar 2010Allowed
Surjeet Singh and Another Vs State
Delhi High Court · (2011) 2 Crimes 347
Penal Code, 1860 (IPC) — Section 34, 342, 364A, 380, 384
High Courts10 Mar 2010
Jag Mal Singh and Others Vs Gaon Sabha Tiggipur and Others
Delhi High Court · (2010) 03 DEL CK 0041
Delhi Land Reforms Act, 1954 — Section 85, 86A
High Courts09 Mar 2010
Shri Anil Narendra, Managing Director, Vir Arjun Newspaper Pvt. Ltd. Vs The State (Govt. of N.C.T. of Delhi) and Sh. Shivji Prasad, Enforcement Officer
Delhi High Court · (2010) 03 DEL CK 0412
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14ACPenal Code, 1860 (IPC) — Section 405, 406, 409
High Courts09 Mar 2010Dismissed
Neelam Kumari Kapoor Vs Smt. Nirmal Sareen and Others
Delhi High Court · (2010) 03 DEL CK 0392
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Mar 2010Dismissed
Sh. Ashwini Kumar Chopra Vs Union of India (UOI) and Others
Delhi High Court · AIR 2011 Delhi 154
Constitution of India, 1950 — Article 14, 21
High Courts09 Mar 2010Dismissed
Smt. Rampyari and Others Vs Ms. Kamlesh
Delhi High Court · (2010) 03 DEL CK 0379
High Courts09 Mar 2010
Smt. Sudama Vs State
Delhi High Court · (2010) 03 DEL CK 0356
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 381
High Courts09 Mar 2010
Castrol Ltd. and Another Vs Gupta Trading Co. and Another
Delhi High Court · (2010) 03 DEL CK 0335
Trade Marks Act, 1999 — Section 2
High Courts09 Mar 2010Disposed Off
Babu Lal Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2010) 03 DEL CK 0323
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts09 Mar 2010Dismissed
Pearey Lal Workshop Pvt. Ltd. Vs Raghunandan Saran Ashok Saran (HUF)
Delhi High Court · (2010) 03 DEL CK 0311
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 50
High Courts09 Mar 2010
Balkishan Yadav Vs Shri Ranbir Yadav and State Bank of India
Delhi High Court · (2010) 03 DEL CK 0221
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(4), Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 340Limitation Act, 1963 — Article 52
High Courts09 Mar 2010Dismissed
Union of India (UOI) Vs Sushila Singh
Delhi High Court · (2010) 03 DEL CK 0201
High Courts09 Mar 2010Allowed
Raman Kumar Gambhir and Others Vs Sangee Communications Pvt. Ltd.
Delhi High Court · (2010) 03 DEL CK 0199
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 37 Rule 4
High Courts09 Mar 2010Dismissed
Frick India Limited Vs Manmohan Kaur and Others
Delhi High Court · (2010) 03 DEL CK 0198
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts09 Mar 2010
State (Delhi Admn.) Vs Shiv Shankar
Delhi High Court · (2010) 2 Crimes 5
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(3), 16Prevention of Food Adulteration Rules, 1955 — Rule 17, 7
High Courts09 Mar 2010
Gopal Kashyap @ Gopal Krishan @ Bhure Vs State
Delhi High Court · (2010) 03 DEL CK 0167
Penal Code, 1860 (IPC) — Section 302, 498A