High Courts14 May 2009Dismissed
Trans Bharat Aviation (P) Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 161 DLT 104
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 146 of 238
High Courts14 May 2009Dismissed
Sunil Tripathi Vs Union of India (UOI) and Others
Delhi High Court · (2009) 05 DEL CK 0482
Constitution of India, 1950 — Article 226
High Courts14 May 2009
Gangadeep Builders Pvt. Ltd. Vs Mahanagar Telephone Nigam Ltd.
Delhi High Court · (2009) 05 DEL CK 0460
Arbitration Act, 1940 — Section 16, 30, 33, 5Arbitration and Conciliation Act, 1996 — Section 20, 21
High Courts14 May 2009Dismissed
M.T.N.L. Vs Ganga Singh Negi
Delhi High Court · (2009) 05 DEL CK 0459
High Courts14 May 2009Dismissed
A.J.K. Fernandez Vs Central Bureau of Investigation
Delhi High Court · (2009) CriLJ 3379 : (2011) 7 RCR(Criminal) 1242
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 190, 190(1), 190(1)Delhi Police Special Establishment Act, 1946 — Section 5, 6
High Courts14 May 2009Disposed Off
Subhash Chand Gupta and Others Vs State
Delhi High Court · (2009) CriminalCC 965
High Courts14 May 2009Allowed
D.D.A Vs Sunder Lal
Delhi High Court · (2009) 05 DEL CK 0345
Arbitration Act, 1940 — Section 20
High Courts14 May 2009Dismissed
Kusum Devi Vs Central Information Commission and Others
Delhi High Court · (2009) 05 DEL CK 0335
High Courts14 May 2009
Delhi Transport Corporation Vs Sh. Sahab Singh (EX-Conductor)
Delhi High Court · (2009) 05 DEL CK 0244
Industrial Disputes Act, 1947 — Section 33(2)
High Courts14 May 2009
Jawahar Lal Khanna through Legal Representatives Vs Jia Lal Khanna and Others
Delhi High Court · (2009) 05 DEL CK 0211
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Hindu Succession Act, 1956 — Section 14Transfer of Property Act, 1882 — Section 41
High Courts14 May 2009Allowed
Bashir-Uddin Vs Union of India (UOI) and Another
Delhi High Court · (2009) 05 DEL CK 0210
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Transfer of Property Act, 1882 — Section 53(A)
High Courts14 May 2009
Anant Raj Agencies Pvt. Ltd. Vs National Insurance Co. Ltd.
Delhi High Court · (2009) 05 DEL CK 0170
Evidence Act, 1872 — Section 63, 64Transfer of Property Act, 1882 — Section 53A
High Courts14 May 2009
Avdesh Vs State
Delhi High Court · (2009) 6 ILR Delhi 101
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 73
High Courts14 May 2009
Chander Pal Vs State
Delhi High Court · (2009) 05 DEL CK 0166
Penal Code, 1860 (IPC) — Section 376(2)
High Courts14 May 2009Allowed
Dilbagh Singh Vs D.R.I.
Delhi High Court · (2009) 05 DEL CK 0087
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 50, 67
High Courts14 May 2009
The Commissioner of Income Tax-XIII Vs Shri Ashish Rajpal
Delhi High Court · (2010) 320 ITR 674 : (2009) 180 TAXMAN 623
Income Tax Act, 1961 — Section 131, 143(2), 147, 148, 234A
High Courts14 May 2009
Commissioner of Income Tax Vs Shri Raj Kumar
Delhi High Court · (2010) 228 CTR 506 : (2009) 318 ITR 462 : (2009) 181 TAXMAN 155
Income Tax Act, 1922 — Section 2(6A)Income Tax Act, 1961 — Section 2(22), 23A, 260A
High Courts14 May 2009Dismissed
Davender Lal Mehta Vs Sh. Dharmender Mehta and Smt. Saroj Mehta
Delhi High Court · AIR 2009 Delhi 189 : (2009) 160 DLT 22 : (2010) 7 RCR(Civil) 2436
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17Evidence Act, 1872 — Section 58Specific Relief Act, 1963 — Section 41
High Courts14 May 2009
Office of Lokayukta Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2009) 160 DLT 1 : (2009) 6 ILR Delhi 83 : (2010) 7 RCR(Civil) 490
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 195Delhi Lokayukta and Upalokayukta (Investigation) Rules, 1998 — Rule 15, 16, 2, 6, 7
High Courts14 May 2009Allowed
D.L.F. Universal Limited Vs Union of India (UOI), Lt. Governor and Chairman, Delhi Development Authority, Vice Chairman, Delhi Development Authority and The Commissioner (Lands), Delhi Development Authority
Delhi High Court · (2009) 159 DLT 242 : (2010) 7 RCR(Civil) 549