High Courts03 Mar 2010
Kuldeep Singh Vs Government of NCT and Another
Delhi High Court · (2010) 03 DEL CK 0080
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(4), 41, 41(1)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,631 of 6,586
High Courts03 Mar 2010Dismissed
Ashit Kumar Jain Vs New Delhi Municipal Council and Another
Delhi High Court · (2010) 03 DEL CK 0079
High Courts03 Mar 2010Dismissed
Dr. M.B. Pahari Vs Union of India (UOI) and Another
Delhi High Court · (2010) 03 DEL CK 0077
Central Civil Services (Conduct) Rules, 1964 — Rule 18(2), 3(1)Central Civil Services (Pension) Rules, 1972 — Rule 9, 9(2)Constitution of India, 1950 — Article 226
High Courts03 Mar 2010
Swastik Sales Corporation and Others Vs Advanced Medical Optics (I) Pvt. Ltd.
Delhi High Court · (2010) 03 DEL CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 3, 72
High Courts03 Mar 2010Allowed
Anoop Jain Vs Sonia Gupta and Another
Delhi High Court · (2010) 3 ILR Delhi 654
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7Guardians and Wards Act, 1890 — Section 25
High Courts03 Mar 2010Dismissed
Bhagirath Ram Vs Shakuntala Rani (substituted by) Balvinder Singh and Satinder Pal Singh
Delhi High Court · (2010) 03 DEL CK 0010
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(11)
High Courts02 Mar 2010Dismissed
Matru Lal Vs Suraj Pal
Delhi High Court · (2010) 03 DEL CK 0409
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts02 Mar 2010Dismissed
Sir Sobha Singh and Sons and Others Vs Bimla Devi and Others
Delhi High Court · (2010) 03 DEL CK 0396
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Mar 2010Dismissed
Ishwar Industries Limited Vs Nulon India Limited
Delhi High Court · (2010) 03 DEL CK 0357
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 3AConstitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts02 Mar 2010Dismissed
Smt. Suman Vs Shri Anil Kumar
Delhi High Court · (2010) 03 DEL CK 0314
Hindu Marriage Act, 1955 — Section 24
High Courts02 Mar 2010
Xavier Institute of Social Service Vs Employees'' Provident Fund Appellate and Others
Delhi High Court · (2010) 3 LLJ 816
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7I
High Courts02 Mar 2010Allowed
Devender Kumar Vs Bishno Devi and Others
Delhi High Court · (2010) 03 DEL CK 0173
Constitution of India, 1950 — Article 227
High Courts02 Mar 2010Dismissed
Smt. Poonam Manchanda Vs The Presiding Officer and Others
Delhi High Court · (2010) 03 DEL CK 0172
Constitution of India, 1950 — Article 227
High Courts02 Mar 2010Allowed
Arun Kumar Tandon Vs Akash Telecom Private Limited and Another
Delhi High Court · (2010) 2 ILR Delhi 727
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 151Registration Act, 1908 — Section 17, 17(1A), 49Stamp Act, 1899 — Article 23A, 35
High Courts02 Mar 2010Dismissed
Geeta Bhutani Vs Sat Narain Gupta and Sons and Others
Delhi High Court · (2010) 03 DEL CK 0170
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Mar 2010Allowed
Ramesh Chander Gupta Vs Iqbal Singh and Others
Delhi High Court · (2010) 03 DEL CK 0169
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts02 Mar 2010
Shemsher Singh Vs S. Regunthan Chief Secretary and Others
Delhi High Court · (2010) 169 DLT 141 : (2010) 4 SLR 567
High Courts02 Mar 2010
Hans Raj Sharma and Others Vs State Govt. of N.C.T. of Delhi
Delhi High Court · (2010) CriLJ 4664
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts02 Mar 2010Dismissed
Rakesh Sharma Vs Usha
Delhi High Court · (2010) 03 DEL CK 0149
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15(1), 26, 27
High Courts02 Mar 2010Allowed
Union of India (UOI) and Others Vs Lt. Col. Bhim Sen
Delhi High Court · (2010) 03 DEL CK 0146
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7