High Courts21 Jul 2009Allowed
Inderjeet Singh Vs Sudha Devi and Others
Delhi High Court · (2009) 07 DEL CK 0424
Civil Procedure Code, 1908 (CPC) — Section 12
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 115 of 238
High Courts21 Jul 2009Disposed Off
Shri Adya Katyayani Shakti Peeth Mandir and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 07 DEL CK 0410
High Courts21 Jul 2009Dismissed
Shri Amit Sharma and Manoj Dubey Vs State (Govt. NCT of Delhi)
Delhi High Court · (2009) 07 DEL CK 0324
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts21 Jul 2009Disposed Off
Smt. Nisha Vs Lt. Governor of Delhi and Others
Delhi High Court · (2009) 07 DEL CK 0313
High Courts21 Jul 2009
Commissioner of Income Tax, Delhi-IX, New Delhi Vs B.B. Arora
Delhi High Court · (2009) 07 DEL CK 0286
Income Tax Act, 1961 — Section 63
High Courts21 Jul 2009
Commissioner of Income Tax Vs Dass Trading and Co.
Delhi High Court · (2009) 07 DEL CK 0285
Income Tax Act, 1961 — Section 27(1)(c), 271
High Courts21 Jul 2009
Rakbro Industrial Corporation Vs Rajender Prashad and Others
Delhi High Court · (2009) 07 DEL CK 0271
High Courts21 Jul 2009
Harshad Kantilal Patel Vs Union of India (UOI) and Others
Delhi High Court · (2009) 07 DEL CK 0264
Foreign Exchange Regulation Act, 1973 — Section 31, 9, 9(1)
High Courts21 Jul 2009Dismissed
Employees'' State Insurance Corp. Vs B.S. Electro Chem
Delhi High Court · (2009) 07 DEL CK 0253
Employees State Insurance (General) Regulations, 1950 — Regulation 10BEmployees State Insurance Act, 1948 — Section 45A, 45B, 45C, 45D, 45E
High Courts21 Jul 2009Allowed
Chhaya Industries Vs Lucknow Sansthan
Delhi High Court · (2009) 41 PTC 659 : (2010) 8 RCR(Civil) 394
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 2, Order 30 Rule 2(1)Copyright Act, 1957 — Section 50, 72(2)
High Courts21 Jul 2009Dismissed
Niranjan Kumar Vs DRI
Delhi High Court · (2010) 1 ILR Delhi 89
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 108, 135
High Courts21 Jul 2009
Smt. Maini Devi and Baby Sunita Vs Union of India (UOI)
Delhi High Court · (2009) 07 DEL CK 0173
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts21 Jul 2009
Surender Kumar Vs State Bank of Mysore and Others
Delhi High Court · (2009) 07 DEL CK 0159
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17(1)
High Courts21 Jul 2009
Commissioner of Income Tax Vs Dalmia Agencies (P.) Ltd.
Delhi High Court · (2010) 186 TAXMAN 155
Finance Act, 2008 — Section 271, 271(1B)Income Tax Act, 1961 — Section 143(1), 143(2), 271, 271(1), 35DDAIndustrial Disputes Act, 1947 — Section 18(1), 2(5)
High Courts21 Jul 2009
Jagat Ram @ Nanku Vs State
Delhi High Court · (2009) ILR Delhi 131 Supp
Penal Code, 1860 (IPC) — Section 302, 304
High Courts20 Jul 2009
Sanjeev Nanda Vs The State Rajiv Gupta Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2009) 160 DLT 775 : (2009) ILR Delhi 232 Supp
Bar Council of India Rules, 1975 — Rule 16, 252AConstitution of India, 1950 — Article 136, 21, 226, 227, 39ACriminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 162, 162(1), 164
High Courts20 Jul 2009
Western International University Inc. Vs Modi Apollo International Group Pvt. Ltd. and Another
Delhi High Court · (2009) 07 DEL CK 0536
Arbitration and Conciliation Act, 1996 — Section 8, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 187
High Courts20 Jul 2009Dismissed
Jahangir @ Abrahim Vs State
Delhi High Court · (2009) 07 DEL CK 0519
Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 299, 300, 307, 34, 341
High Courts20 Jul 2009
Shri Anand Kumar Vs Singhal Cement and Allied Industries Ltd. and Others
Delhi High Court · (2009) 07 DEL CK 0454
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 2, Order 21 Rule 2(2A), Order 21 Rule 2(3)Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 468Negotiable Instruments Act, 1881 (NI) — Section 138