COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 131 of 238

High Courts01 Jul 2009

National Horticulture Board Vs Cosco Blossoms Pvt. Ltd. and Others

Delhi High Court · (2009) 07 DEL CK 0548

Court Fees Act, 1870 — Section 16Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts01 Jul 2009Allowed

Assam State Cooperative Mktg. and Consumers Fed. Vs K.S. Food Products and Others

Delhi High Court · (2009) 07 DEL CK 0527

High Courts01 Jul 2009Allowed

Shri Pran Nath Kapoor and Another Vs Shri Surender Hooda

Delhi High Court · (2009) 07 DEL CK 0517

High Courts01 Jul 2009

Jaswinder Singh Vs State

Delhi High Court · (2009) 07 DEL CK 0469

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 374, 428Penal Code, 1860 (IPC) — Section 34, 363, 376, 506, 506(2)

High Courts01 Jul 2009Dismissed

Maruti Vs State (NCT of Delhi)

Delhi High Court · (2009) 07 DEL CK 0468

Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376

High Courts01 Jul 2009Dismissed

Devi Dayal @ Raju Vs State

Delhi High Court · (2009) 6 ILR Delhi 461

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 307, 325, 333

High Courts01 Jul 2009Dismissed

Exclusive Motors Pvt. Ltd. Vs ITDC and Others

Delhi High Court · (2010) 1 ILR Delhi 1

Constitution of India, 1950 — Article 14, 142, 19, 226, 31Specific Relief Act, 1963 — Section 6

High Courts01 Jul 2009Dismissed

Chanana Brothers Vs Commissioner of Industries, Govt. of NCT of Delhi

Delhi High Court · (2009) 07 DEL CK 0446

Constitution of India, 1950 — Article 14, 166, 166(1), 166(2)

High Courts01 Jul 2009

K.C. Sharma The Legal Heirs Vs Delhi Development Authority

Delhi High Court · (2009) 4 ILR Delhi 129 Supp

High Courts01 Jul 2009Dismissed

Shri Chunni Lal Vs University of Delhi and Others

Delhi High Court · (2009) 07 DEL CK 0301

High Courts01 Jul 2009

The Oriental Insurance Co. Ltd. and Others Vs Union of India (UOI) and Another

Delhi High Court · (2009) 07 DEL CK 0266

General Insurance Business (Nationalisation) Act, 1972 — Section 16, 17(A), 17(A)(6)Industrial Disputes Act, 1947 — Section 33(A)

High Courts01 Jul 2009Dismissed

Exclusive Motors Pvt. Ltd. Vs ITDC and others

Delhi High Court · (2010) 1 ILR Delhi 1

Constitution of India, 1950 — Article 14, 142, 19, 226, 31Specific Relief Act, 1963 — Section 6

High Courts01 Jul 2009

Turner Morrison Limited Vs Smt. Parvati Devi and Another

Delhi High Court · (2009) 07 DEL CK 0179

Arbitration and Conciliation Act, 1996 — Section 11, 8Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151

High Courts01 Jul 2009Dismissed

National Highway Authority of India Vs Youone Maharia (JV)

Delhi High Court · (2009) 07 DEL CK 0098

Arbitration and Conciliation Act, 1996 — Section 17, 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

High Courts01 Jul 2009Dismissed

Sainath Enterprises Vs National Building Construction Corporation Ltd. and Others

Delhi High Court · (2009) ILR Delhi 160 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

High Courts01 Jul 2009Allowed

Microsoft Corporation Vs Mr. I. Sadiq Batcha and Others

Delhi High Court · (2009) 40 PTC 477

Copyright Act, 1957 — Section 13(1), 14, 17, 2, 20(1)Delhi High Court Act, 1966 — Section 5(2)

High Courts01 Jul 2009

Prem Nath Diesels Pvt. Ltd. and Another Vs State and Another

Delhi High Court · (2009) 07 DEL CK 0094

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 148, 256(1), 271, 276CC, 278E

High Courts01 Jul 2009

K.C. Mehra Vs Satish Mehra and Others

Delhi High Court · (2009) 161 DLT 361 : (2010) 8 RCR(Civil) 2017

Arbitration and Conciliation Act, 1996 — Section 12, 34, 34(3)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, 11

High Courts01 Jul 2009

Sarfaraj Ahmed and Rafiq Ahmed Vs State

Delhi High Court · (2009) 07 DEL CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 34, 392, 394

High Courts01 Jul 2009

Mrs. Anjali Sood and Others Vs Director of Education and Others

Delhi High Court · (2009) 161 DLT 214

Delhi School Education Act, 1973 — Section 3, 4Delhi School Education Rules, 1973 — Rule 44, 46, 47, 50, 59