COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 130 of 238

High Courts02 Jul 2009Dismissed

Man Industries (India) Ltd. Vs Union of India (UOI) and Another

Delhi High Court · (2009) 162 DLT 489 : (2010) 8 RCR(Civil) 2048

Constitution of India, 1950 — Article 14, 226General Financial Rules, 1963 — Rule 160, 161

High Courts02 Jul 2009Dismissed

Mr. Sashi Kant Vs State and Another

Delhi High Court · (2009) 07 DEL CK 0375

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 190(1), 2, 202Penal Code, 1860 (IPC) — Section 120B, 384, 406, 409, 417

High Courts02 Jul 2009Dismissed

Hindustan Carbide Pvt. Ltd. Vs O.P. Saluja Allena Auto Industries (P) Ltd. Vs Sh. J.R. Barolia, Dy. Commissioner of Income Tax

Delhi High Court · (2009) 07 DEL CK 0374

Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 482Income Tax Act, 1961 — Section 143(1), 148, 263, 276C(1), 277

High Courts02 Jul 2009

Shri Sherpal Singh Vs Delhi Transport Corporation

Delhi High Court · (2009) 07 DEL CK 0351

Arbitration Act, 1940 — Section 14, 17, 20, 29, 30Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17

High Courts02 Jul 2009Allowed

Lt. Col. Lalit Chawla (Retd.) Vs Sh. Ashok Chawla and Another

Delhi High Court · (2009) 161 DLT 78 : (2010) 8 RCR(Civil) 1907 : (2010) 7 RCR(Civil) 2308

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 92, Order 39 Rule 2A, 151

High Courts02 Jul 2009Dismissed

State of NCT of Delhi Vs Neeraj and Others

Delhi High Court · (2009) 07 DEL CK 0342

Penal Code, 1860 (IPC) — Section 304, 308, 323, 34

High Courts02 Jul 2009Dismissed

Commissioner of Income Tax Vs Rampur Engg. Ltd.

Delhi High Court · (2010) 187 TAXMAN 171

Income Tax Act, 1961 — Section 271, 271(1)

High Courts02 Jul 2009Dismissed

DDA Vs CDS Gujral

Delhi High Court · (2009) 07 DEL CK 0306

High Courts02 Jul 2009Dismissed

DDA Vs Mohan Construction

Delhi High Court · (2009) 07 DEL CK 0305

High Courts02 Jul 2009

Lakshmi Commercial Bank Vs Commissioner of Income Tax

Delhi High Court · (2009) 07 DEL CK 0287

High Courts02 Jul 2009

National Insurance Co. Ltd. Vs Shiela Avinashi and Others

Delhi High Court · (2009) 07 DEL CK 0257

Motor Vehicles Act, 1988 — Section 170

High Courts02 Jul 2009Allowed

Pushpa Rani and Others Vs Harpal Singh and Others

Delhi High Court · (2009) 07 DEL CK 0162

High Courts02 Jul 2009

Mahanagar Telephone Nigam Ltd. Vs International Engineers and Projects Consultants Limited (IEPCL) International Engineers and Projects Consultants Limited (IEPCL) Vs Mahanagar Telephone Nigam Ltd. and Others

Delhi High Court · (2009) 07 DEL CK 0090

Arbitration Act, 1940 — Section 3, 5Arbitration and Conciliation Act, 1996 — Section 28, 28(1)Constitution of India, 1950 — Article 227

High Courts02 Jul 2009

BSES Rajdhani Power Ltd. Vs R.C. Gupta and Bros.

Delhi High Court · (2009) 162 DLT 356 : (2010) 8 RCR(Civil) 3254

Arbitration Act, 1940 — Section 41Arbitration and Conciliation Act, 1996 — Section 17, 37

High Courts02 Jul 2009Dismissed

Divya Mubayi Vs Krishna Mubayi and Others

Delhi High Court · (2009) 07 DEL CK 0044

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11, 151Court Fees Act, 1870 — Section 7

High Courts02 Jul 2009Allowed

New India Assurance Co. Ltd. Vs Union of India (UOI) and Others

Delhi High Court · AIR 2010 Delhi 43 : (2011) 166 CompCas 87 : (2009) 161 DLT 55 : (2010) 8 RCR(Civil) 1891

Central Excises and Salt Act, 1944 — Section 35, 35G(9)Civil Procedure Code, 1908 (CPC) — Section 10, 100, 20Constitution of India, 1950 — Article 121, 14, 226, 226(1), 226(2)

High Courts02 Jul 2009Dismissed

B. Barun Melsungen AG and Others Vs Mr. Mohinder Paul and Another

Delhi High Court · (2009) 40 PTC 593

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Patents Act, 1970 — Section 64(1)

High Courts02 Jul 2009Allowed

BSES Rajdhani Power Ltd. Vs Saurashtra Color Tones Pvt. Ltd and Another

Delhi High Court · AIR 2010 Delhi 14 : (2009) 161 DLT 28 : (2010) 8 RCR(Civil) 1877

Delhi Electricity Reform (Transfer Scheme) Rules, 2001 — Rule 10(2)Delhi Electricity Reform Act, 2000 — Section 11, 19, 20, 28, 28(2)Electricity (Supply) Act, 1948 — Section 10, 11, 12, 13, 14

High Courts02 Jul 2009Allowed

Naz Foundation Vs Government of NCT and Others

Delhi High Court · (2010) CriLJ 94 : (2009) 160 DLT 277 : (2009) 3 RCR(Criminal) 523

Constitution of India, 1950 — Article 10, 12, 13, 14, 15Penal Code, 1860 (IPC) — Section 292, 366, 376A, 376B, 376CPunjab Excise Act, 1914 — Section 30

High Courts02 Jul 2009

Videsh Sanchar Nigam Ltd. Vs Ess Kay Furnishers

Delhi High Court · (2009) 07 DEL CK 0012

Arbitration and Conciliation Act, 1996 — Section 11(3), 16, 34