COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 140 of 238

High Courts22 May 2009

Star Cruise Management Ltd. Vs Delhi Express Travels Private Ltd.

Delhi High Court · (2009) 151 CompCas 514

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 433, 434, 439

Read judgment

High Courts22 May 2009Dismissed

Ascot Estates Pvt. Ltd. Vs Lala Diwan Chand Trust and Another

Delhi High Court · (2009) 160 DLT 215 : (2010) 7 RCR(Civil) 569

Arbitration and Conciliation Act, 1996 — Section 11(5)Income Tax Act, 1961 — Section 230Limitation Act, 1963 — Article 113, 54

Read judgment

High Courts22 May 2009

CICO Technologies Ltd. and Another Vs FRC Composites Ltd. and Another

Delhi High Court · (2009) 05 DEL CK 0162

Arbitration and Conciliation Act, 1996 — Section 8

Read judgment

High Courts22 May 2009Dismissed

Mahabir Singh @ Mahavir Singh Vs State

Delhi High Court · (2010) CriLJ 961 : (2010) 7 RCR(Criminal) 102

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts22 May 2009Dismissed

Shri P.S. Vasudeva Vs Union of India (UOI) and Others

Delhi High Court · (2009) 05 DEL CK 0160

Read judgment

High Courts22 May 2009

S. Bedi Construction Co. Vs Delhi Development Authority

Delhi High Court · (2009) 05 DEL CK 0142

Read judgment

High Courts22 May 2009

Prem Chand Gupta Vs The Government of National Capital Territory of Delhi and Others

Delhi High Court · (2009) 05 DEL CK 0128

Read judgment

High Courts22 May 2009Dismissed

HDFC Bank Limited Vs Amit Kumar Singh

Delhi High Court · (2009) 160 DLT 478

Criminal Procedure Code, 1973 (CrPC) — Section 62, 69Evidence Act, 1872 — Section 114, 3General Clauses Act, 1897 — Section 27

Read judgment

High Courts22 May 2009

Sonia Mann Vs State and Another Gaurav Mann Vs Sonia Mann

Delhi High Court · (2010) 1 Crimes 38 : (2009) 160 DLT 385 : (2010) 6 RCR(Civil) 679

Hindu Marriage Act, 1955 — Section 18, 19, 20, 22, 24Penal Code, 1860 (IPC) — Section 323, 34, 343, 498A

Read judgment

High Courts21 May 2009Dismissed

S.K. Rattan Vs Union of India (UOI) and Others

Delhi High Court · (2009) 6 ILR Delhi 306

Constitution of India, 1950 — Article 14, 39

Read judgment

High Courts21 May 2009Dismissed

Ritika Jhanji Vs Raghbir Singh Sehgal and Others

Delhi High Court · (2009) 05 DEL CK 0474

Arbitration and Conciliation Act, 1996 — Section 9

Read judgment

High Courts21 May 2009Allowed

Union of India (UOI) Vs Modi Korea Telecom Ltd.

Delhi High Court · (2009) 05 DEL CK 0436

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 56

Read judgment

High Courts21 May 2009Dismissed

Karawal Nagar Road Market Welfare Association and Others Vs Union of India (UOI) and Others

Delhi High Court · (2009) 165 DLT 50 : (2010) 6 RCR(Civil) 551

Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 74Land Acquisition Act, 1894 — Section 4, 5A, 6

Read judgment

High Courts21 May 2009Dismissed

R.A. Sharma Vs R.B. Ram Roop Vidya Mandir Sr. Secondary School and Another

Delhi High Court · (2009) 05 DEL CK 0427

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 151

Read judgment

High Courts21 May 2009Disposed Off

Govindlal Alok Kumar Trading Pvt. Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2009) 05 DEL CK 0368

Read judgment

High Courts21 May 2009Dismissed

Raj Kumar Vs The State (N.C.T. of Delhi)

Delhi High Court · (2009) 05 DEL CK 0352

Penal Code, 1860 (IPC) — Section 344, 376

Read judgment

High Courts21 May 2009Dismissed

Sabal Singh Vs State

Delhi High Court · (2009) 05 DEL CK 0346

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 8

Read judgment

High Courts21 May 2009Disposed Off

Mohan Meakin Ltd. Vs International Breweries Ltd. and Another

Delhi High Court · (2009) 05 DEL CK 0331

Arbitration and Conciliation Act, 1996 — Section 9Companies Act, 1956 — Section 34, 42

Read judgment

High Courts21 May 2009Dismissed

Sanjay Tyagi and Others Vs Government of Nct of Delhi and Another

Delhi High Court · (2010) 6 RCR(Civil) 563

Land Acquisition Act, 1894 — Section 4, 7

Read judgment

High Courts21 May 2009Dismissed

The New India Assurance Co. Ltd. Vs CO. Surinder Pal and Another

Delhi High Court · (2011) ACJ 1168

Evidence Act, 1872 — Section 167

Read judgment