High Courts27 Jul 2009Dismissed
Manjeet Industries Vs Ish Narayan and Another
Delhi High Court · (2009) 07 DEL CK 0081
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 111 of 238
High Courts27 Jul 2009
Balvinder Singh Nigah Vs General Manager (Operations) Hotel Corporation of India Limited
Delhi High Court · (2009) 07 DEL CK 0058
Hotel Corporation of India Limited Employees Service Regulations — Regulation 60, 76(3), 79, 80, 80
High Courts27 Jul 2009Dismissed
Daisy Trading Corporation Vs Union of India (UOI)
Delhi High Court · (2011) 3 ARBLR 367
High Courts27 Jul 2009Dismissed
Union of India (UOI), The Chairman and Chief Planner, TCPO Ministry of Urban Development Government of India Vs Smt. Achala Mediratta
Delhi High Court · (2009) 07 DEL CK 0033
High Courts27 Jul 2009Dismissed
Mrs. Monica Bhatia Vs Govt. of National Territory and Another
Delhi High Court · (2009) 07 DEL CK 0029
University Grants Commission Act, 1956 — Section 22, 22(1), 22(3)
High Courts24 Jul 2009Dismissed
Ramesh Kumar @ Rameshwar Vs State
Delhi High Court · (2010) CriLJ 85 : (2009) ILR Delhi 755 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 3, 8
High Courts24 Jul 2009
Manoj Kumar Vs Vinod Kumar
Delhi High Court · (2009) ILR Delhi 136 Supp : (2010) 7 RCR(Civil) 2369
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Specific Relief Act, 1963 — Section 10, 14, 20, 23
High Courts24 Jul 2009
Commissioner of Income Tax Vs Dalmia Cement Bharat Ltd.
Delhi High Court · (2011) 330 ITR 595 : (2009) 183 TAXMAN 422
Income Tax Act, 1961 — Section 271(1), 28, 36(1), 37
High Courts24 Jul 2009Dismissed
Commissioner of Income Tax Vs H.B. Stock Holdings Limited
Delhi High Court · (2010) 325 ITR 316 : (2009) 184 TAXMAN 352
Income Tax Act, 1961 — Section 260A, 36(1)
High Courts24 Jul 2009Dismissed
Selected Marble Home and Others Vs Arun Kumar Kamal Kumar and Others
Delhi High Court · (2009) 07 DEL CK 0431
Arbitration Act, 1940 — Section 14, 15, 16, 17, 20Civil Procedure Code, 1908 (CPC) — Section 152Delhi Rent Control Act, 1958 — Section 25B
High Courts24 Jul 2009
The Commissioner of Income Tax Vs Zoravar Vanaspati Limited
Delhi High Court · (2009) 184 TAXMAN 158
Income Tax Act, 1961 — Section 234A, 234B
High Courts24 Jul 2009Dismissed
Commissioner of Income Tax Vs Sahib Chits (Delhi) (P) Ltd.
Delhi High Court · (2009) 226 CTR 119 : (2010) 328 ITR 342 : (2009) 185 TAXMAN 34
Income Tax Act, 1961 — Section 194A, 2(28A), 201, 201(1A), 260AReserve Bank of India Act, 1934 — Section 42(1B)
High Courts24 Jul 2009Disposed Off
Novartis AG Vs Crest Pharma Pvt. Ltd. and Another
Delhi High Court · (2009) 41 PTC 57
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 151, 20
High Courts24 Jul 2009Disposed Off
Sh. Suresh Jain Vs Orient Carpet Gallery Pvt. Ltd.
Delhi High Court · (2009) ILR Delhi 769 Supp : (2010) 8 RCR(Civil) 397
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 151Evidence Act, 1872 — Section 58, 91, 92Registration Act, 1908 — Section 49
High Courts24 Jul 2009Dismissed
Chanchal Jain and Others Vs Securities and Exchange Board of India and Others
Delhi High Court · (2009) 165 DLT 95 : (2010) 8 RCR(Civil) 337 : (2009) 95 SCL 31
Constitution of India, 1950 — Article 14, 19(1), 21Securities and Exchange Board of India Act, 1992 — Section 11, 11(1), 11(2), 11B(1), 11B(2)
High Courts24 Jul 2009
Shri Om Prakash Vs Government of N.C.T. and Others
Delhi High Court · (2009) 123 FLR 500
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25T, 25U, 29, 33(1), 33C(1)
High Courts24 Jul 2009Dismissed
State Vs Mewa Singh and Others Pawan Kumar @ Satish Vs The State and Others
Delhi High Court · (2009) 07 DEL CK 0373
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 34, 394, 397
High Courts24 Jul 2009Disposed Off
Priyanka Sarpal and Others Vs Pt. Deen Dayal Upadhayay Institute for The Physically Handcapped and Another
Delhi High Court · (2010) 8 RCR(Civil) 3150
Right to Information Act, 2005 — Section 20(1), 20(2)
High Courts24 Jul 2009Disposed Off
Shri Avdhesh Pandey Vs Government of N.C.T. and Others
Delhi High Court · (2009) 07 DEL CK 0365
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25T, 25U, 29
High Courts24 Jul 2009Disposed Off
Commissioner of Income Tax Vs Zoravar Vanaspati Ltd.
Delhi High Court · (2009) 184 TAXMAN 158
Income Tax Act, 1961 — Section 234A, 234B