High Courts06 Aug 2009
Rishi @ Babbal Vs State
Delhi High Court · (2009) 08 DEL CK 0102
Penal Code, 1860 (IPC) — Section 300, 302, 304
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 103 of 238
High Courts06 Aug 2009Dismissed
Rajesh Kumar Vs State (Govt. of NCT of Delhi) State Vs Rajesh Kumar
Delhi High Court · (2010) 6 RCR(Criminal) 1597
Identification of Prisoners Act, 1920 — Section 5Penal Code, 1860 (IPC) — Section 302, 307, 354(3), 84
High Courts06 Aug 2009Dismissed
Ms. Maya Prasad Vs Govt. of NCT of Delhi
Delhi High Court · (2009) 08 DEL CK 0073
Delhi School Education Act, 1973 — Section 2Delhi School Education Rules, 1973 — Rule 96
High Courts06 Aug 2009
Sunil Kumar Vs Indian Oil Corporation Ltd.
Delhi High Court · (2009) 08 DEL CK 0070
Prevention of Corruption Act, 1988 — Section 7
High Courts06 Aug 2009Dismissed
Babu Lal Ram Gopal and Another and Uday Singh and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 08 DEL CK 0069
Constitution of India, 1950 — Article 14, 226
High Courts06 Aug 2009
Central Board of Secondary Education Vs Municipal Corporation of Delhi
Delhi High Court · (2009) 163 DLT 781 : (2011) 7 RCR(Criminal) 470
Delhi Municipal Corporation Act, 1957 — Section 115
High Courts06 Aug 2009Allowed
Ajesh Kumar Vs The State and Others
Delhi High Court · (2010) 1 Crimes 320 : (2010) 6 RCR(Criminal) 1077
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 34, 392, 394, 397, 411
High Courts06 Aug 2009Allowed
State Vs Mukesh
Delhi High Court · (2009) 162 DLT 733
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 156(2), 156(3)Delhi Police Act, 1978 — Section 3
High Courts06 Aug 2009
Mantori @ Noor Mohd. Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2009) 08 DEL CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 161, 342Evidence Act, 1872 — Section 10, 8Penal Code, 1860 (IPC) — Section 149, 302
High Courts04 Aug 2009
British Airways Indian Air Hostess'' Union Vs Regional Labour Commissioner and Another
Delhi High Court · (2009) 08 DEL CK 0452
Industrial Disputes Act, 1947 — Section 9A
High Courts04 Aug 2009Allowed
Mohd. Yunus Prevez Vs Agriculture Mkt. Produce Comm
Delhi High Court · (2009) 08 DEL CK 0445
Delhi Agricultural Produce Marketing (Regulation) Act, 1998 — Section 62Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000 — Rule 17, 17(1), 17(2), 38
High Courts04 Aug 2009Dismissed
Morgan Ventures Ltd. Vs NEPC India Ltd.
Delhi High Court · (2009) 162 DLT 321 : (2010) 8 RCR(Civil) 3180
Arbitration and Conciliation Act, 1996 — Section 17, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts04 Aug 2009Dismissed
Cairn Energy India Pty. Ltd. Vs Union of India (UOI)
Delhi High Court · (2011) 3 ARBLR 375
Arbitration and Conciliation Act, 1996 — Section 9
High Courts04 Aug 2009Dismissed
Eagle Fashions Vs Due Esse di Salvatore Suppa and Another
Delhi High Court · (2009) 08 DEL CK 0388
Arbitration Act, 1940 — Section 14, 17, 29, 30, 33Arbitration Rules, 1940 — Rule 67Limitation Act, 1963 — Article 119
High Courts04 Aug 2009
Khosla Machines Pvt. Ltd. Vs Mr. Deepak Verma T/A B.M. Packaging
Delhi High Court · (2009) 163 DLT 788 : (2009) ILR Delhi 677 Supp : (2009) 41 PTC 661 : (2010) 7 RCR(Civil) 2855
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 7 Rule 10, 20Evidence Act, 1872 — Section 115
High Courts04 Aug 2009
Maharashtra Seamless Ltd. Vs Indian Oil Corporation Ltd.
Delhi High Court · (2009) 08 DEL CK 0330
Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 14, 41
High Courts04 Aug 2009Allowed
Mohd. Yashin Vs Agriculture Mkt. Produce Comm.
Delhi High Court · (2009) 08 DEL CK 0329
Delhi Agricultural Produce Marketing (Regulation) Act, 1998 — Section 62Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000 — Rule 17, 17(1), 17(2), 38
High Courts04 Aug 2009Disposed Off
Pushpendra Singh Diwaniyan Vs Union of India (UOI) and Others
Delhi High Court · (2010) 7 RCR(Civil) 1263
General Clauses Act, 1897 — Section 21
High Courts04 Aug 2009
Capital Cargo Carriers Vs Assistant Collector Grade-I and Others
Delhi High Court · (2009) 08 DEL CK 0227
Constitution of India, 1950 — Article 226
High Courts04 Aug 2009Dismissed
Union of India (UOI) Vs Akash Builders and Another
Delhi High Court · (2009) 08 DEL CK 0221
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)