COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 136 of 238

High Courts28 May 2009Allowed

Raman Kumar Sharma A.K.A. Pandit Vs Union of India (UOI) and Another

Delhi High Court · (2009) 05 DEL CK 0141

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Criminal Procedure Code, 1973 (CrPC) — Section 437(6)Customs Act, 1962 — Section 135

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High Courts28 May 2009Dismissed

Microfibres Inc. Vs Girdhar and Co. and Another Mattel Inc. and Others Vs Jayant Aggarwalla and Others Dart Industries Inc. and Another Vs Techno Plast and Others

Delhi High Court · (2009) 40 PTC 519

Copyright Act, 1957 — Section 11, 13, 13(2), 14, 15, 15Designs Act, 1911 — Section 2(5)Designs Act, 2000 — Section 11(2), 12, 19(1), 2, 4

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High Courts28 May 2009

Sudarshan Overseas Ltd. Vs Reserve Bank of India and Another

Delhi High Court · (2009) 160 DLT 77 : (2010) 7 RCR(Civil) 519

Income Tax Act, 1961 — Section 132State Financial Corporations Act, 1951 — Section 32G

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High Courts28 May 2009

Braham Prakash Vs Mahabir Parshad Goel

Delhi High Court · (2009) 05 DEL CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 145Transfer of Property Act, 1882 — Section 53A

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High Courts28 May 2009

Ashwani Kumar Verma Vs Rajbir Singh and Another

Delhi High Court · (2009) 05 DEL CK 0081

Arbitration and Conciliation Act, 1996 — Section 8, 9

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High Courts27 May 2009Dismissed

P.E.C. Ltd. Vs Mr. Jai Bhagwan

Delhi High Court · (2009) 05 DEL CK 0524

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High Courts27 May 2009Dismissed

State Vs Ibotombi Sapam and Others

Delhi High Court · (2009) 05 DEL CK 0495

Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 321, 494

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High Courts27 May 2009

Modern Food Industries (India) Ltd. Vs Paper Mate Private Limited

Delhi High Court · (2010) 7 RCR(Civil) 2386

Arbitration Act, 1940 — Section 30

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High Courts27 May 2009

Jagbir Singh Vs Jai Singh Panwar and Others

Delhi High Court · (2009) 160 DLT 219

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5

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High Courts27 May 2009

S.R. Batliboi and Co. Vs Department of Income Tax (Investigation)

Delhi High Court · (2009) 224 CTR 369 : (2009) 6 ILR Delhi 378 : (2009) 315 ITR 137 : (2009) 181 TAXMAN 9

Constitution of India, 1950 — Article 12, 14, 19, 226Income Tax Act, 1961 — Section 131, 132, 132(1), 132(13), 132(14)Income Tax Rules, 1962 — Rule 112(2)

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High Courts27 May 2009

Fire Ball Securities and Consultants Vs O.P. Rawat

Delhi High Court · (2009) 05 DEL CK 0450

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High Courts27 May 2009

Sudhanshu Kumar Khare and Others Vs Union of India (UOI) and Others

Delhi High Court · (2009) 05 DEL CK 0449

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High Courts27 May 2009Dismissed

A.K. Jajodia Vs The State

Delhi High Court · (2009) 2 ILR Delhi 25

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 192, 197General Clauses Act, 1897 — Section 21Official Secrets Act, 1923 — Section 13(1), 14, 3, 5

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High Courts27 May 2009

National Agricultural Co-operative Marketing Federation of India Ltd. Vs Rajesh Khanna and Others

Delhi High Court · (2010) 7 RCR(Civil) 516

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High Courts27 May 2009

PSJ Finance and Investment Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2009) 05 DEL CK 0375

Income Tax Act, 1961 — Section 276C, 277

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High Courts27 May 2009Dismissed

Shri Jagdish Chander Vs New Delhi Municipal Council

Delhi High Court · (2009) 05 DEL CK 0271

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High Courts27 May 2009

Percept Advertising Ltd. Vs Kedia Castle Dellon Industries Ltd.

Delhi High Court · (2009) 05 DEL CK 0255

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts27 May 2009Dismissed

National Bicycle Karamchari Sangh and Another Vs Union of India (UOI) and Others

Delhi High Court · (2009) 05 DEL CK 0254

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High Courts27 May 2009Allowed

Pappu Vs State of Delhi

Delhi High Court · (2009) CriLJ 3342 : (2010) 1 Crimes 580 : (2011) 7 RCR(Criminal) 1189

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High Courts27 May 2009Dismissed

Col. T. Prasad and S.S. Panday Vs Union of India (UOI) and Others

Delhi High Court · (2009) 6 ILR Delhi 357 : (2010) 7 RCR(Civil) 560

General Clauses Act, 1897 — Section 3(31)Guaranteed Railways Act, 1879 — Section 4New Okhla Industrial Development Area (Levy of Infrastructure Fee) Regulations, 1998 — Regulation 3, 5, 5(1), 5(2)

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