High Courts23 Jul 2009Allowed
Krishan Lal Juneja and Another Vs DTC and Another
Delhi High Court · (2009) 07 DEL CK 0346
Motor Vehicles Act, 1988 — Section 163A, 168
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 113 of 238
High Courts23 Jul 2009Disposed Off
The Motor and General Finance Limited Vs Century Tubes Ltd.
Delhi High Court · (2009) 07 DEL CK 0315
Companies Act, 1956 — Section 446
High Courts23 Jul 2009Dismissed
Commissioner of Income Tax Vs Kuber Resorts Ltd.
Delhi High Court · (2009) 07 DEL CK 0289
Income Tax Act, 1961 — Section 144
High Courts23 Jul 2009
DDA Vs K.C. Chibber and Co.
Delhi High Court · (2009) ILR Delhi 690 Supp
Delhi Development Act, 1957 — Section 34
High Courts23 Jul 2009
Verma Construction Co. Vs DDA
Delhi High Court · (2009) 07 DEL CK 0275
Arbitration Act, 1940 — Section 30, 33
High Courts23 Jul 2009
D.R. Sharma Vs Delhi Development Authority
Delhi High Court · (2009) 07 DEL CK 0274
High Courts23 Jul 2009Allowed
Aruna Narang Vs Rajinder Kumar and Others
Delhi High Court · (2009) 07 DEL CK 0255
Motor Vehicles Act, 1988 — Section 163A, 168
High Courts23 Jul 2009
Master Gagand Deep Oberoi Vs Shiv Shankar and Others
Delhi High Court · (2009) 07 DEL CK 0254
High Courts23 Jul 2009
A. Dayanand Chandela Vs Chief Electroal Officer and Others
Delhi High Court · (2010) 8 RCR(Civil) 3149
Constitution of India, 1950 — Article 324
High Courts23 Jul 2009
Infosys Technologies Limited Vs Marwadi Inforys Pvt. Ltd. and Others
Delhi High Court · (2009) 8 ILR Delhi 69 Supp : (2009) 41 PTC 622 : (2010) 7 RCR(Civil) 1424
Trade Marks Act, 1999 — Section 2(1)
High Courts23 Jul 2009
Samrat Press Vs Union of India (UOI)
Delhi High Court · (2010) 1 ILR Delhi 94 : (2010) 7 RCR(Civil) 2380
Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 3, 4, 5
High Courts23 Jul 2009Dismissed
Ram Kumar R. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 07 DEL CK 0141
Constitution of India, 1950 — Article 226
High Courts23 Jul 2009Allowed
Mahesh Chand Tyagi Vs Delhi Jal Board
Delhi High Court · (2009) 165 DLT 47
High Courts23 Jul 2009Allowed
Union of India and The Chairman Central Board of Direct Taxes Vs Mr. S.C. Jain ACIT (Retd.)
Delhi High Court · (2009) ILR Delhi 717 Supp
Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)
High Courts22 Jul 2009Allowed
Jagdish Singh Arora Vs Jaswant Rai and Others
Delhi High Court · (2009) 07 DEL CK 0526
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9Delhi Rent Control Act, 1958 — Section 50Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 32(1)
High Courts22 Jul 2009
Poonam Khattar Vs Life Insurance Corporation of India and Others
Delhi High Court · (2009) 162 DLT 238 : (2010) 8 RCR(Civil) 3162
Life Insurance Corporation (Agents) Regulations, 1972 — Regulation 15, 16, 17(1), 18, 20
High Courts22 Jul 2009Dismissed
Madan Lal Suresh Kumar Vs The Commissioner Food and Supplies and Another
Delhi High Court · (2009) 07 DEL CK 0412
High Courts22 Jul 2009Disposed Off
Sanjay Kumar Gandhi Vs Union of India (UOI) and Institute of Pesticide Formulation Technology
Delhi High Court · (2009) 07 DEL CK 0411
Constitution of India, 1950 — Article 226
High Courts22 Jul 2009Dismissed
Shakkir Mohammed Kunhi Vs Medical Council of India and Another
Delhi High Court · (2010) 7 RCR(Civil) 2617
Constitution of India, 1950 — Article 14
High Courts22 Jul 2009Disposed Off
Commissioner of Income Tax Vs Redson Technologies Ltd.
Delhi High Court · (2009) 07 DEL CK 0355