High Courts31 Dec 2009Disposed Off
Gurvinder Singh Vs State and Another
Delhi High Court · (2009) 12 DEL CK 0381
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 1 of 238
High Courts31 Dec 2009Disposed Off
Smt. Durgesh Bansal Vs State
Delhi High Court · (2009) 12 DEL CK 0216
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts23 Dec 2009Allowed
Rajinder Singh and Another Vs State
Delhi High Court · (2009) 12 DEL CK 0392
Criminal Procedure Code, 1973 (CrPC) — Section 176, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Dec 2009Allowed
Umesh Kaushik Vs Indian Bank and Others
Delhi High Court · (2010) 166 DLT 397 : (2010) 2 ILR Delhi 337 : (2010) 3 LLJ 672
Bank (Officers) Service Regulations, 1979 — Regulation 20(2), 20(3)
High Courts23 Dec 2009Dismissed
Dr. Sudhir Kumar Ranga Vs Union of (UOI) India and Others
Delhi High Court · (2009) 12 DEL CK 0385
Constitution of India, 1950 — Article 226
High Courts23 Dec 2009Dismissed
Nimitya Properties Ltd. Vs Commissioner of Income Tax and Others
Delhi High Court · (2010) 231 CTR 179 : (2010) 322 ITR 668 : (2010) 194 TAXMAN 135
Income Tax Act, 1961 — Section 119, 127, 132, 132(3), 132(5)
High Courts23 Dec 2009Dismissed
Commissioner of Income Tax Vs Jindal Equipments Leasing and Consultancy Services Ltd.
Delhi High Court · (2010) 325 ITR 87
High Courts23 Dec 2009Dismissed
Sukhdev Singh and Another Vs The State (NCT of Delhi)
Delhi High Court · (2009) 12 DEL CK 0358
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 120B, 34, 342, 365, 366
High Courts23 Dec 2009Dismissed
Commissioner of Income Tax Vs AIMIL Limited Nirmala Swami Vs Commissioner of Income Tax Ekta Agro Industries Ltd. Vs Income Tax Officer
Delhi High Court · (2010) 229 CTR 118 : (2010) 321 ITR 508 : (2010) 188 TAXMAN 265
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 139(1), 2(24), 28, 36(1), 43B
High Courts23 Dec 2009Allowed
Cochin International Airport Limited Vs Presiding Officer, DRT and Others
Delhi High Court · (2009) 12 DEL CK 0340
Civil Procedure Code, 1908 (CPC) — Section 73Companies Act, 1956 — Section 2(46), 442, 446(1), 446(2), 529Constitution of India, 1950 — Article 14, 226, 227
High Courts23 Dec 2009Allowed
Paro @ Raj @ Shakuntala Vs State of Delhi
Delhi High Court · (2009) 12 DEL CK 0339
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42(2), 50, 57
High Courts23 Dec 2009Dismissed
Sanjeev Kumar Vs State
Delhi High Court · (2009) 12 DEL CK 0338
Criminal Procedure Code, 1973 (CrPC) — Section 313, 464Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
High Courts23 Dec 2009
The New India Assurance Co. Ltd. Vs Rakesh Ahuja and Others
Delhi High Court · (2009) 7 ILR Delhi 842
High Courts23 Dec 2009Disposed Off
Shri Vasudev Vs Delhi Development Authority
Delhi High Court · (2009) 12 DEL CK 0336
Arbitration Act, 1940 — Section 30, 33
High Courts23 Dec 2009Dismissed
Tuff Drilling Private Limited Vs Jubliant Oil and Gas Pvt. Ltd. and Another
Delhi High Court · (2009) 12 DEL CK 0335
Specific Relief Act, 1963 — Section 14, 14(3)
High Courts23 Dec 2009Disposed Off
Aquil Khan Vs State
Delhi High Court · (2009) 12 DEL CK 0230
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 34
High Courts23 Dec 2009Dismissed
Sabh Infrasctructures Ltd. Vs Jay Shree Bagley and Another
Delhi High Court · (2009) 12 DEL CK 0229
Specific Relief Act, 1963 — Section 16, 20
High Courts23 Dec 2009
Commissioner of Income Tax Vs Kishori Lai Construction Ltd.
Delhi High Court · (2010) 191 TAXMAN 194
Income Tax Act, 1961 — Section 132(4), 143(1), 148, 68
High Courts23 Dec 2009Allowed
Kiran Sibal and Another Vs Kaushalaya Devi Educational Trust and Others
Delhi High Court · (2009) 12 DEL CK 0210
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11, 7Specific Relief Act, 1963 — Section 34, 41
High Courts23 Dec 2009Dismissed
Dunlop India Limited Vs Bank of Baroda and Another
Delhi High Court · (2009) 12 DEL CK 0185
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 225, 226, 227, 227(1)Motor Vehicles Act, 1988 — Section 140