High Courts27 May 2009
Manjit Singh Vs University of Delhi and Another
Delhi High Court · (2009) 05 DEL CK 0156
Delhi University Act, 1922 — Section 4Delhi University Ordinances — Ordinance 2
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 137 of 238
High Courts27 May 2009Dismissed
Saint-Gobain Glass India Ltd. and Another Vs Union of India (UOI) and Others
Delhi High Court · (2009) 166 ECR 71 : (2009) 240 ELT 495
Constitution of India, 1950 — Article 14, 309, 311(2)Customs Tariff (Transitional Product Specific Safeguard Duty) Rules — Rule 1, 10, 11, 12, 13Customs Tariff Act, 1975 — Section 8B, 8C, 8C(2), 8C(6)
High Courts27 May 2009
ATS Infrastructure Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2009) 226 CTR 457 : (2009) 318 ITR 299 : (2009) 183 TAXMAN 486
Constitution of India, 1950 — Article 226Gift Tax Act, 1958 — Section 7Income Tax Act, 1922 — Section 5
High Courts27 May 2009Dismissed
Vijay Kumar Mishra Vs Oriental Insurance Co. Ltd.
Delhi High Court · (2009) 05 DEL CK 0093
Contract Act, 1872 — Section 28Penal Code, 1860 (IPC) — Section 380, 454
High Courts27 May 2009Dismissed
Ranbir Singh Kharab and Another Vs State (NCT of Delhi)
Delhi High Court · (2009) 05 DEL CK 0074
Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 415, 438Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 May 2009Allowed
S.K. Mittal and Others Vs Union of India (UOI) and Another
Delhi High Court · (2009) 161 DLT 785 : (2009) 6 ILR Delhi 327 : (2010) 8 RCR(Civil) 15
Adjudication Proceedings and Appeal Rules, 1974 — Rule 6Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 43 Rule 1Foreign Exchange Management (Adjudication Proceedings and Appeal) Rules, 2000 — Rule 10
High Courts26 May 2009Allowed
Chander Kant and Co. Vs The Vice Chairman, DDA and Others
Delhi High Court · (2009) 05 DEL CK 0425
Arbitration Act, 1940 — Section 8Arbitration and Conciliation Act, 1996 — Section 11(5)Contract Act, 1872 — Section 28
High Courts26 May 2009Allowed
B.S. Aujla and Another Vs Zakir Hussain and Others
Delhi High Court · (2009) 05 DEL CK 0409
High Courts26 May 2009Dismissed
Bharat Catering Corporation Vs Indian Railway Catering and Tourism Corp. Ltd.
Delhi High Court · (2010) 8 RCR(Civil) 3154
Arbitration and Conciliation Act, 1996 — Section 9
High Courts26 May 2009Dismissed
Surinder Kumar Gupta Vs State (Delhi Administration)
Delhi High Court · (2009) 05 DEL CK 0320
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113B
High Courts26 May 2009Dismissed
Sanjay Bhatia Vs V.K. Prabhakar and Another
Delhi High Court · (2009) 3 CompLJ 71
Arbitration and Conciliation Act, 1996 — Section 11, 34Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46Limitation Act, 1963 — Section 14
High Courts26 May 2009Dismissed
Indian Oil (MD) Employees SC/ST Welfare Association NR Vs Indian Oil Corporation and Others
Delhi High Court · (2009) 05 DEL CK 0262
Constitution of India, 1950 — Article 12, 136, 226, 32
High Courts26 May 2009Dismissed
Newsline and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 05 DEL CK 0253
Constitution of India, 1950 — Article 226
High Courts26 May 2009Allowed
Unitech Ltd. Vs Commissioner of Service Tax
Delhi High Court · (2009) 15 STR 385 : (2009) 21 STT 330
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 66A, 68(2), 83Service Tax Rules, 1994 — Rule 2(1)
High Courts26 May 2009
Shri Praveen Narang Vs Shri Dinesh Gulati and Another
Delhi High Court · (2009) ILR Delhi 75 Supp : (2009) 3 RCR(Civil) 818 : (2009) 2 RCR(Rent) 68
Constitution of India, 1950 — Article 136
High Courts26 May 2009Dismissed
Shri Jagat Narain Sharma Vs Union of India (UOI), Ram Manohar Lohia Hospital and Dr. O.N. Krishna, Head of Eye Department, Ram Manohar Lohia Hospital
Delhi High Court · (2010) 7 RCR(Civil) 2474
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts26 May 2009
Delhi Jal Board Vs Digvijay Sanitations and Another
Delhi High Court · (2009) 160 DLT 92 : (2009) 155 PLR 46 : (2010) 7 RCR(Civil) 525
Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 34(5)Civil Procedure Code, 1908 (CPC) — Section 151, 9Limitation Act, 1963 — Section 5
High Courts25 May 2009Dismissed
Ravi Oberoi and Others Vs Jindal Lease Finance Ltd. and Others
Delhi High Court · (2009) 05 DEL CK 0512
Companies Act, 1956 — Section 433, 434, 439Constitution of India, 1950 — Article 20, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 188, 221(1), 221(2), 258, 300
High Courts25 May 2009Allowed
Dr. L.B. Singh Vs Registrar of Companies NCT of Delhi and Haryana and Another
Delhi High Court · (2009) 152 CompCas 264 : (2010) 6 RCR(Criminal) 970 : (2009) 94 SCL 162
Companies Act, 1956 — Section 372, 373, 373(6), 373(7), 374Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 200, 468, 468(1), 468(2), 469
High Courts25 May 2009Allowed
Priya Shah Vs Enforcement Directorate
Delhi High Court · (2010) 7 RCR(Civil) 572 : (2009) 93 SCL 96
Foreign Exchange Management Act, 1999 — Section 19, 19(1)Foreign Exchange Regulation Act, 1973 — Section 14, 19(1), 8(1)