High Courts25 May 2009
Diwakar Gupta and Another Vs Union of India (UOI) and Another
Delhi High Court · (2009) 05 DEL CK 0169
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 3(1)
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 139 of 238
High Courts25 May 2009Allowed
Sh. M.L. Mahajan Vs Delhi Development Authority and Another
Delhi High Court · (2009) 160 DLT 583 : (2009) 6 ILR Delhi 318 : (2010) 8 RCR(Civil) 1761
High Courts25 May 2009Dismissed
K.K. Modi Investment and Financial Services Pvt. Ltd. Vs Apollo International Inc. and Others
Delhi High Court · (2009) 2 ARBLR 499
Arbitration and Conciliation Act, 1996 — Section 7, 9
High Courts25 May 2009Dismissed
Sunil Nayak Vs State
Delhi High Court · (2009) 05 DEL CK 0111
Arms Act, 1959 — Section 25, 27, 5Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 May 2009
Capital Land Builders (Pvt.) Ltd. and Others Vs Shaheed Memorial Society and Others
Delhi High Court · (2009) 05 DEL CK 0110
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts25 May 2009
Jal Hotels Co. Ltd. Vs Asstt. Dir. of Income Tax Commissioner of Income Tax Vs Sudhir Engineering Co.
Delhi High Court · (2009) 184 TAXMAN 1
Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 143(1), 143(3), 147, 147B, 148
High Courts25 May 2009Dismissed
Polyblends (India) Pvt. Ltd. Vs Videocon International Limited and Another
Delhi High Court · (2009) 05 DEL CK 0098
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 37 Rule 4, 151
High Courts25 May 2009Dismissed
Delhi State Industrial and Infrastructure Development Crop. Ltd. Vs Integrated Techno System Pvt. Ltd. and Another
Delhi High Court · (2009) 05 DEL CK 0097
Arbitration and Conciliation Act, 1996 — Section 13(1), 13(2), 13(3), 14, 15
High Courts25 May 2009
Dr. V.P. Goel Vs State and Others
Delhi High Court · (2009) 05 DEL CK 0010
Constitution of India, 1950 — Article 20(2), 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 201, 300, 397, 397(1), 397(3)Penal Code, 1860 (IPC) — Section 120B, 34, 406, 420, 506
High Courts25 May 2009
Charan Singh Vs Union of India (UOI) and Others
Delhi High Court · (2009) 05 DEL CK 0009
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts25 May 2009Dismissed
Shyam Dev Yadav Vs The State NCT of Delhi
Delhi High Court · (2009) 05 DEL CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 82Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts25 May 2009
A and B Vs State and Another
Delhi High Court · (2010) CriLJ 669
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 294, 34
High Courts22 May 2009Allowed
Union of India (UOI) and Others Vs Shri Azam Siddiqui and Others
Delhi High Court · (2009) 05 DEL CK 0508
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16
High Courts22 May 2009Dismissed
Naresh Pal Vs State
Delhi High Court · (2009) 05 DEL CK 0433
Penal Code, 1860 (IPC) — Section 34, 363, 364A
High Courts22 May 2009Allowed
Mujahidul Islam Vs Govt. of NCT of Delhi
Delhi High Court · (2010) 2 SLJ 101 : (2010) 3 SLR 585
Constitution of India, 1950 — Article 226Delhi School Education Rules, 1973 — Rule 98(4)
High Courts22 May 2009
Govt. of NCT of Delhi and Others Vs Dipika S. Kumar Helan Peter Vs NCT of Delhi and Others
Delhi High Court · (2009) 05 DEL CK 0390
High Courts22 May 2009Allowed
Somari Devi and Others Vs Ragwar Singh and Others
Delhi High Court · (2011) ACJ 1475 : (2009) ILR Delhi 666 Supp
Delhi Motor Vehicles Rules, 1993 — Rule 118, 118(7)Evidence Act, 1872 — Section 121, 122, 123, 124, 125Motor Vehicles Act, 1988 — Section 168, 169
High Courts22 May 2009
Bonny Products Pvt. Ltd. Vs Bonne Care Pvt. Ltd.
Delhi High Court · (2010) 166 DLT 509 : (2010) 42 PTC 761 : (2009) 41 PTC 129 : (2009) 41 PTC 127
Trade Marks Act, 1999 — Section 29(4), 31
High Courts22 May 2009Dismissed
Vinod Kumar Vs K.S. Mehra and Others
Delhi High Court · (2009) 05 DEL CK 0344
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12
High Courts22 May 2009Allowed
Sona Devi Vs Oriental Insurance Company Ltd.
Delhi High Court · (2009) 05 DEL CK 0235