COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 118 of 238

High Courts17 Jul 2009Allowed

Naresh Kumar Mittal Vs State Bank of India and Others Smt. Pushpa Mittal and Another Vs State Bank of India and Another Ashoka Mercantile Ltd. Vs Punjab National Bank and Another

Delhi High Court · (2009) 161 DLT 452 : (2010) 8 RCR(Civil) 387

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 1, 13(4), 17, 17(1), 17(7)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 13, 13(1), 13(2)

High Courts17 Jul 2009

D.T.C. and Another Vs Ram Chander Mahto and Others

Delhi High Court · (2009) 07 DEL CK 0391

Motor Vehicles Act, 1988 — Section 158(6)Penal Code, 1860 (IPC) — Section 279, 304A

High Courts17 Jul 2009Dismissed

Geep Industrial Syndicate Ltd. Vs Union of India (UOI)

Delhi High Court · (2009) 07 DEL CK 0390

Arbitration Act, 1940 — Section 30, 33, 39Contract Act, 1872 — Section 55Delhi High Court Act, 1966 — Section 10

High Courts17 Jul 2009Dismissed

J. Khushalani Vs Badarpur Thermal Power Station and Others

Delhi High Court · (2009) 07 DEL CK 0340

Constitution of India, 1950 — Article 14, 16

High Courts17 Jul 2009Disposed Off

Kuldeep @ Shiv Kumar Vs Pawan Kumar and Others

Delhi High Court · (2009) 07 DEL CK 0338

High Courts17 Jul 2009Dismissed

Shri Punit Malhan Vs Smt. Neha Malhan and Others

Delhi High Court · (2009) 07 DEL CK 0314

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

High Courts17 Jul 2009Dismissed

Shri Mahavir Singh Vs Delhi Transport Corporation

Delhi High Court · (2009) 07 DEL CK 0268

Constitution of India, 1950 — Article 226

High Courts17 Jul 2009Dismissed

Union of India (UOI) Vs Shri P.K. Sharma

Delhi High Court · (2009) 07 DEL CK 0169

Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Criminal Procedure Code, 1973 (CrPC) — Section 293(1)

High Courts17 Jul 2009Dismissed

Neena Khanna and Another Vs Peepee Publishers and Distributors Pvt. Ltd.

Delhi High Court · (2010) 167 DLT 247 : (2009) 6 ILR Delhi 705

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 43 Rule 1, Order 6 Rule 17, 10, 104Copyright Act, 1957 — Section 17Delhi High Court Act, 1966 — Section 10(1)

High Courts17 Jul 2009Dismissed

Sushma Nayar Vs Managing Committee, Delhi Public School and Others

Delhi High Court · (2009) ILR Delhi 641 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 162Delhi School Education Act, 1973 — Section 13, 13(2), 2Delhi School Education Rules, 1973 — Rule 110, 110(2)

High Courts17 Jul 2009Allowed

Prabhat Kumar Srivastava Vs Director of Enforcement

Delhi High Court · (2009) 95 SCL 292

Customs Act, 1962 — Section 112Foreign Exchange Management Act, 1999 — Section 35Foreign Exchange Regulation Act, 1947 — Section 4(1)

High Courts16 Jul 2009Dismissed

Shri H.P. Gupta Vs Delhi Administration and Others

Delhi High Court · (2009) 07 DEL CK 0504

Constitution of India, 1950 — Article 226, 32

High Courts16 Jul 2009Dismissed

Max India Limited Vs General Binding Corporation

Delhi High Court · (2009) 3 ARBLR 162 : (2010) 7 RCR(Civil) 1829

Arbitration and Conciliation Act, 1996 — Section 1, 2, 2(1), 2(2), 2(4)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 16, 17, 18, 19Constitution of India, 1950 — Article 141

High Courts16 Jul 2009Dismissed

State (Delhi Admn.) Vs Shahid Mian and Another

Delhi High Court · (2010) 166 DLT 350

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313Evidence Act, 1872 — Section 24, 25, 26, 27, 28

High Courts16 Jul 2009

Government of NCT of Delhi Vs Shri Naresh Kumar

Delhi High Court · (2009) 07 DEL CK 0494

Industrial Disputes Act, 1947 — Section 17B, 33(2)

High Courts16 Jul 2009Dismissed

Ram Chander, Conductor Vs Delhi Transport Corporation

Delhi High Court · (2009) 07 DEL CK 0491

High Courts16 Jul 2009Dismissed

Thounaojam Shyamkumar Singh Vs State (Govt. of NCT of Delhi)

Delhi High Court · (2009) 07 DEL CK 0488

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Official Secrets Act, 1923 — Section 3, 9Penal Code, 1860 (IPC) — Section 120B

High Courts16 Jul 2009Allowed

ASI Devender Kumar Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2010) 1 ILR Delhi 486

Constitution of India, 1950 — Article 14Delhi Police (Promotion and Confirmation) Rules, 1980 — Rule 19, 5Delhi Police Act, 1978 — Section 147(1), 147(2), 5

High Courts16 Jul 2009

Tej Pratap Singh Vs Union of India (UOI) and Others

Delhi High Court · (2009) 07 DEL CK 0405

General Clauses Act, 1897 — Section 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(3), 11, 12, 13Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 3(1), 4

High Courts16 Jul 2009Dismissed

Union of India (UOI) and Others Vs Ram Kumar Sharma

Delhi High Court · (2009) 07 DEL CK 0403