High Courts20 May 2009
Anil Vs The State (Govt of NCT Delhi )
Delhi High Court · (2009) 05 DEL CK 0168
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 15(1), 16, 16(1), 16(2)Penal Code, 1860 (IPC) — Section 302, 34, 392
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 142 of 238
High Courts20 May 2009Dismissed
V.K. Enterprises Vs Shiva Steels
Delhi High Court · (2009) 05 DEL CK 0147
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3
High Courts20 May 2009
National Agricultural Cooperative Marketing Federation of India Ltd. Vs Handum Industries Ltd. and Others
Delhi High Court · (2010) 7 RCR(Civil) 539
Arbitration and Conciliation Act, 1996 — Section 9
High Courts20 May 2009Dismissed
Commissioner of Income Tax Vs Concorde Capital Management Company Ltd.
Delhi High Court · (2011) 334 ITR 346 : (2009) 183 TAXMAN 172
Income Tax Act, 1961 — Section 132, 133A, 158BB, 260A, 69A
High Courts19 May 2009
Bharat Sanchar Nigam Ltd. Vs BWL Ltd.
Delhi High Court · (2009) 160 DLT 489 : (2010) 8 RCR(Civil) 1747
Arbitration and Conciliation Act, 1996 — Section 28, 34Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 73, 74
High Courts19 May 2009Dismissed
DCM Shriram Consolidated Ltd. Vs Shri Jai Singh Shri Jai Singh Vs Management of Swatantar Bharat Mills and Others
Delhi High Court · (2009) 05 DEL CK 0453
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts19 May 2009Dismissed
Syndicate Bank Vs Sanjay Kapoor
Delhi High Court · (2009) 6 ILR Delhi 277
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 17B, 33(2)
High Courts19 May 2009Dismissed
Grand Chemical Works Vs The Presiding Officer, Employees Provident Fund Appellate Tribunal and Another
Delhi High Court · (2009) 122 FLR 1093 : (2010) 1 LLJ 131
Constitution of India, 1950 — Article 226, 43Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 17, 6(1), 7A
High Courts19 May 2009Dismissed
National Textile Corporation Ltd. Vs The Presiding Officer
Delhi High Court · (2009) 05 DEL CK 0421
Constitution of India, 1950 — Article 142, 21, 226, 227, 39Industrial Disputes Act, 1947 — Section 2, 25F
High Courts19 May 2009Dismissed
Bajaj Allianz General Insurance Vs Imran Hussain and Others
Delhi High Court · (2009) 05 DEL CK 0411
Motor Vehicles Act, 1988 — Section 170
High Courts19 May 2009Disposed Off
Laxmi Devi and Others Vs Syndicate Bank and Others
Delhi High Court · (2009) 05 DEL CK 0378
Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 226
High Courts19 May 2009Dismissed
R.K. Sharma Vs Bharat Litho
Delhi High Court · (2009) 05 DEL CK 0369
Constitution of India, 1950 — Article 19, 226, 227Industrial Disputes Act, 1947 — Section 10(3), 10A(3A), 10A(4A), 2, 22
High Courts19 May 2009Dismissed
Aditya Kumar Vs UPSC and Another
Delhi High Court · (2009) 05 DEL CK 0362
Constitution of India, 1950 — Article 14, 16, 16(4)
High Courts19 May 2009Dismissed
Jaswant Singh Vs NDPL
Delhi High Court · (2009) 05 DEL CK 0361
Constitution of India, 1950 — Article 226
High Courts19 May 2009Disposed Off
Roshni Enterprises Vs Union of India (UOI) and Others
Delhi High Court · (2009) 05 DEL CK 0353
High Courts19 May 2009Dismissed
Mohd. Shakir Vs Sunder Lal Jain Hospital
Delhi High Court · (2010) 1 LLJ 245
Industrial Disputes Act, 1947 — Section 11(A)
High Courts19 May 2009Dismissed
Sanjeev Kumar Verma Vs M.M. Kutti and Others
Delhi High Court · (2009) 05 DEL CK 0339
High Courts19 May 2009
Sh. Rajinder Singh Vs Delhi Transport Corporation
Delhi High Court · (2009) 05 DEL CK 0312
Constitution of India, 1950 — Article 226
High Courts19 May 2009Dismissed
The Municipal Corporation of Delhi Vs Smt. Krishna
Delhi High Court · (2009) 05 DEL CK 0311
Constitution of India, 1950 — Article 226, 227