COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 100 of 238

High Courts10 Aug 2009

Mangal Singh Vs The Chairman, National Research Development Corporation and Others

Delhi High Court · (2009) 08 DEL CK 0394

Constitution of India, 1950 — Article 14, 16, 309, 311, 311(2)Specific Relief Act, 1963 — Section 14, 14(1)

High Courts10 Aug 2009Dismissed

Shri P.K. Mudgil (since deceased) through Legal heirs Vs Union of India (UOI) and Another

Delhi High Court · (2009) 08 DEL CK 0393

High Courts10 Aug 2009Allowed

Bhagat Singh Manral Vs Delhi Development Authority

Delhi High Court · (2009) 08 DEL CK 0333

High Courts10 Aug 2009Dismissed

Union of India (UOI) Vs Smt. Sushila Devi

Delhi High Court · (2009) 08 DEL CK 0324

High Courts10 Aug 2009

The Executive Engineer, CPWD Vs The Regional Labour Commission (Central) and Others

Delhi High Court · (2009) ILR Delhi 732 Supp

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(C)(2)

High Courts10 Aug 2009Dismissed

Bharat Sanchar Nigam Ltd. Vs Kavveri Telecom Products Ltd. and Another

Delhi High Court · (2009) 1 ILR Delhi 759

Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 34, 37(2), 5Constitution of India, 1950 — Article 227

High Courts10 Aug 2009Dismissed

The New India Assurance Co. Ltd. Vs Vidya Devi and Others

Delhi High Court · (2011) ACJ 667

High Courts10 Aug 2009Allowed

Madan Gopal Vs Jasbir Singh and Another

Delhi High Court · (2009) 08 DEL CK 0209

High Courts10 Aug 2009Dismissed

The New India Assurance Co. Ltd. Vs Jagpati and Others

Delhi High Court · (2009) 08 DEL CK 0208

High Courts10 Aug 2009Dismissed

Shri Vinod Kumar Vs Ratanshanker Saxena and Others

Delhi High Court · (2009) 08 DEL CK 0207

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8

High Courts10 Aug 2009Allowed

Puppy and Others Vs Sri Bhagwan and Others

Delhi High Court · (2011) ACJ 697

High Courts10 Aug 2009Dismissed

S.M. International Vs CESTAT

Delhi High Court · (2009) 260 ELT 176

High Courts10 Aug 2009Dismissed

MCD Vs Raj Birbal

Delhi High Court · (2010) 166 DLT 656

Delhi Municipal Corporation Act, 1957 — Section 126, 169, 6(1A)(2), 6(1B)(2), 6(2)

High Courts10 Aug 2009

Smt. Bina Sharma Vs HDFC Bank Ltd.

Delhi High Court · (2010) 1 ALD(Cri) 27 : (2010) 6 RCR(Criminal) 1265

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts10 Aug 2009

Med Singh @ Medu Pehalwan Vs State

Delhi High Court · (2009) 08 DEL CK 0121

Arms Act, 1959 — Section 25, 39, 54, 59Criminal Procedure Code, 1973 (CrPC) — Section 161, 293, 313Penal Code, 1860 (IPC) — Section 183, 302, 306, 307, 34

High Courts10 Aug 2009

Saga Departmental Stores Ltd. Vs Commissioner of Income Tax (Appeals)

Delhi High Court · (2010) 325 ITR 324 : (2010) 188 TAXMAN 27

Income Tax Act, 1961 — Section 260A

High Courts10 Aug 2009Dismissed

Smt. Sadhna Gupta and Others Vs Sh. R.C. Gupta and Others

Delhi High Court · (2009) ILR Delhi 739 Supp : (2010) 7 RCR(Civil) 1977

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Contract Act, 1872 — Section 171

High Courts10 Aug 2009

Krishan Kumar Sachan Vs The Lt. Governor and Others

Delhi High Court · (2009) ILR Delhi 753 Supp

Delhi Co-operative Societies Rules, 1973 — Rule 25, 25(1)Transfer of Property Act, 1882 — Section 54, 80

High Courts10 Aug 2009Allowed

Arvind @ Chhotu and Others Vs State

Delhi High Court · (2009) ILR Delhi 704 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 306, 313, 376Evidence Act, 1872 — Section 106, 114

High Courts07 Aug 2009

Harbans Lal Vs Punjab National Bank

Delhi High Court · (2009) 164 DLT 241 : (2010) 7 RCR(Civil) 2847