COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,629 of 6,586

High Courts05 Mar 2010

Suresh Nanda Vs Union of India (UOI) and Another

Delhi High Court · (2010) 2 ILR Delhi 734

Constitution of India, 1950 — Article 19(1), 21Passports Act, 1967 — Section 10, 10(1), 10(2), 10(3), 10(7)Passports Rules, 1980 — Rule 14

High Courts04 Mar 2010

Laloo @ Laloo Ghai Vs State

Delhi High Court · (2010) 03 DEL CK 0385

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 471, 474, 489B, 489C

High Courts04 Mar 2010Disposed Off

Delhi Transport Corporation Vs Kuldeep Singh

Delhi High Court · (2011) 176 DLT 358 : (2011) 128 FLR 810 : (2011) LLR 400

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

High Courts04 Mar 2010Allowed

The Oriental Insurance Co.Ltd. Vs Kulwant Kaur and Others

Delhi High Court · (2010) 03 DEL CK 0320

Motor Vehicles Act, 1988 — Section 166, 166A

High Courts04 Mar 2010Dismissed

Raghubir Modi Vs Registrar Cooperative Societies and Ors

Delhi High Court · (2010) 03 DEL CK 0285

Delhi Co-operative Societies Act, 1972 — Section 61Delhi Co-operative Societies Act, 2003 — Section 104, 105, 110, 112, 114Delhi Co-operative Societies Rules, 2007 — Rule 129, 129(3)

High Courts04 Mar 2010Dismissed

Harish Chand Vs Union of India (UOI) and Others

Delhi High Court · (2010) 03 DEL CK 0204

Industrial Disputes Act, 1947 — Section 11A

High Courts04 Mar 2010

Siel Edible Oils Limited (SEOL) Vs Khemka Sales (P) Ltd.

Delhi High Court · (2010) 03 DEL CK 0202

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

High Courts04 Mar 2010Dismissed

Ram Niwas Vs Delhi Transport Corporation

Delhi High Court · (2010) 03 DEL CK 0197

High Courts04 Mar 2010Dismissed

Rajesh Sinha Vs Union of India (UOI) and Others

Delhi High Court · (2010) 03 DEL CK 0194

Constitution of India, 1950 — Article 14, 16, 226Delhi Police (Promotion and Confirmation) Rules, 1980 — Rule 17, 8

High Courts04 Mar 2010

Simplex Infrastructures Ltd. Vs National Highways Authority of India

Delhi High Court · (2010) 03 DEL CK 0158

Arbitration Act, 1940 — Section 41Arbitration and Conciliation Act, 1996 — Section 36, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 35

High Courts04 Mar 2010Dismissed

Naresh Kumar and Others Vs Govt. of NCT of Delhi

Delhi High Court · (2010) 174 DLT 355

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 12, 13A, 17(1)

High Courts04 Mar 2010Dismissed

Union of India (UOI) and Another Vs Sh. Chuttan

Delhi High Court · (2010) 03 DEL CK 0073

Central Civil Services (Pension) Rules, 1972 — Rule 88Constitution of India, 1950 — Article 226

High Courts04 Mar 2010Dismissed

Union of India (UOI) Vs Shri Devendra Kumar Singh and Others

Delhi High Court · (2010) 03 DEL CK 0057

Central Civil Services (Pension) Rules, 1972 — Rule 26(2)

High Courts04 Mar 2010

State Vs Mukesh Kumar Gupta

Delhi High Court · (2010) 03 DEL CK 0056

Penal Code, 1860 (IPC) — Section 304

High Courts04 Mar 2010

Humboldt Wedag GMBH Vs Dalmia Cement Ventures Ltd. and Others

Delhi High Court · (2010) 03 DEL CK 0046

Arbitration and Conciliation Act, 1996 — Section 9

High Courts04 Mar 2010Dismissed

Chhote Lal Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2010) 03 DEL CK 0033

Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 15(2)

High Courts04 Mar 2010Dismissed

Meenakshi Malik Vs The Secretary, Indian Council of Agricultural Research

Delhi High Court · (2010) 03 DEL CK 0025

Constitution of India, 1950 — Article 226

High Courts03 Mar 2010

Shiddhi Gopal Dixit @ Siddh Gopal Dixit Vs Siya Ram and Others

Delhi High Court · (2012) ACJ 165 : (2012) 3 TAC 695

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1

High Courts03 Mar 2010

The Mgt. of Director (Garden) DDA Vs P.O. Labour Court-V and Another

Delhi High Court · (2010) 03 DEL CK 0343

Industrial Disputes Act, 1947 — Section 17

High Courts03 Mar 2010Allowed

Charan Singh Vs Union of India (UOI)

Delhi High Court · (2011) 177 DLT 357

Land Acquisition Act, 1894 — Section 18, 23(1A), 23(2), 28, 4